COURT ARCHIVE

Allahabad High Court judgments, 1987

709 judgments · page 6 of 36

High Courts16 Nov 1987Dismissed

Jagdeo Vs The Deputy Director of Consolidation and Others

Allahabad High Court · (1988) 1 AWC 136

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 10, 11A, 20, 7, 8

Read judgment

High Courts16 Nov 1987Dismissed

Garhwal Jal Sansthan Vs Sardar Pritam Singh

Allahabad High Court · (1988) 1 AWC 116

Uttar Pradesh Water Supply and Sewerage Act, 1975 — Section 30, 52, 52(1), 53, 53(1)

Read judgment

High Courts16 Nov 1987Allowed

Committee of Management Sri Mahanthu Radha Krishna Inter College Vs District Inspector of Schools and Another

Allahabad High Court · (1988) 1 AWC 623

Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(5), 16G(6), 16G(7)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 19

Read judgment

High Courts16 Nov 1987Allowed

Dr. Aran Kumar Rai Vs Chancellor, Gorakhpur University and Others

Allahabad High Court · (1988) 1 AWC 291

Uttar Pradesh State Universities Act, 1973 — Section 31, 31(11), 49, 68

Read judgment

High Courts13 Nov 1987Allowed

Smt. Subhwanti Devi Vs Shiksha Adhikshika Baste Siksha Nagar Chetra South Malaka and Others

Allahabad High Court · (1988) 1 AWC 216

Constitution of India, 1950 — Article 226Employment of Dependents of Government Servants, Dying in Harness Rules, 1974 — Rule 2, 2(2G), 5Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 — Rule 15, 16

Read judgment

High Courts13 Nov 1987Dismissed

Y.P. Mehrotra and Others Vs State of U.P. and Another

Allahabad High Court · (1988) 1 AWC 156

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 2, 4, 5Factories Act, 1948 — Section 105, 106, 8, 88, 88(1)

Read judgment

High Courts12 Nov 1987Dismissed

Agra Carpet Palace Vs State of U.P. and Others

Allahabad High Court · (1988) 1 AWC 87

Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 2, 3, 3

Read judgment

High Courts12 Nov 1987

Ved Prakash Narang Vs Commissioner of Wealth-tax

Allahabad High Court · (1988) 172 ITR 184

Wealth Tax Act, 1957 — Section 18, 18(1), 19, 19(1), 19(2)

Read judgment

High Courts12 Nov 1987Dismissed

Smt. Sona Devi and Others Vs The District Judge, Allahabad and Others

Allahabad High Court · AIR 1988 All 52 : (1988) 1 AWC 19

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99

Read judgment

High Courts12 Nov 1987Dismissed

Commissioner of Income Tax Vs Subhash Chander Agarwal

Allahabad High Court · (1988) 172 ITR 166 : (1987) 35 TAXMAN 495

Income Tax Act, 1961 — Section 256(2)Income Tax Rules, 1962 — Rule 46A

Read judgment

High Courts12 Nov 1987Allowed

Devendra Kumar Arora Vs V.C.Lucknow University & Others

Allahabad High Court · (1987) 11 AHC CK 0048

Contempt of Courts Act, 1971 — Section 12

Read judgment

High Courts12 Nov 1987

Commissioner of Income Tax Vs General Metal Works

Allahabad High Court · (1988) 172 ITR 173 : (1987) 35 TAXMAN 506

Income Tax Act, 1961 — Section 256(2)

Read judgment

High Courts12 Nov 1987Allowed

Veer Traders Vs Auto Traders Ltd. and Others

Allahabad High Court · (1988) 1 AWC 159

Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3, 3(2), 6

Read judgment

High Courts12 Nov 1987

Munawar-Ul-Qadar Vs Jul-Qadar and Another

Allahabad High Court · (1987) 11 ACR 700

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145, 151, 432

Read judgment

High Courts12 Nov 1987Dismissed

Smt. Sona Devi and Others Vs The Prescribed Authority and Others

Allahabad High Court · (1988) 1 AWC 63

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14, 21(1)

Read judgment

High Courts11 Nov 1987Dismissed

Sanjal Srivastava and Others Vs Madhyamik Shiksha Parishad and Another

Allahabad High Court · (1989) 1 AWC 497

Constitution of India, 1950 — Article 226

Read judgment

High Courts11 Nov 1987Partly Allowed

Jaswant Singh and Anr. Vs State of U.P.

Allahabad High Court · (1987) 11 AHC CK 0039

Penal Code, 1860 (IPC) — Section 323, 325, 34

Read judgment

High Courts11 Nov 1987Dismissed

Ram Bahori and Others Vs Karan Singh and Another

Allahabad High Court · (1988) 1 AWC 476

Penal Code, 1860 (IPC) — Section 363, 366

Read judgment

High Courts10 Nov 1987

Commissioner of Wealth-tax Vs Jagphool Narain

Allahabad High Court · (1988) 172 ITR 69 : (1987) 35 TAXMAN 497

Wealth Tax Act, 1957 — Section 5(1)

Read judgment

High Courts10 Nov 1987Allowed

Ranjit Singh and Others Vs Moti Lal Katiyar and Others

Allahabad High Court · (1988) 1 AWC 176

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146(1), 397(2), 482

Read judgment