High Courts10 Nov 1987Allowed
Chhedan Lal Rastogi Vs State of U.P. and Others
Allahabad High Court · (1989) 2 AWC 908
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 60A, 60E(1)
COURT ARCHIVE
Allahabad High Court judgments, 1987
709 judgments · page 7 of 36
High Courts10 Nov 1987Allowed
Bharosey and Ors. Vs State
Allahabad High Court · (1987) 11 AHC CK 0049
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 395
High Courts10 Nov 1987
Newspapers Ltd. Vs Industrial Tribunal (II) and Others
Allahabad High Court · (1968) 1 LLJ 436
Industrial Employment (Standing Orders) Act, 1946 — Section 3, 4
High Courts09 Nov 1987Dismissed
Ramji Lal Sharma Vs Civil Judge, Allahabad and Others
Allahabad High Court · AIR 1988 All 143 : (1988) 1 AWC 194
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1Contempt of Courts Act, 1971 — Section 2
High Courts09 Nov 1987Partly Allowed
Ram Rati Vs Fakira
Allahabad High Court · AIR 1988 All 75
Contract Act, 1872 — Section 55Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts09 Nov 1987Dismissed
Mangat Singh and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1988 All 140 : (1988) 1 AWC 134 : (1988) RD 118
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(3A)
High Courts09 Nov 1987
Anjani Alankar Mandir Vs Commissioner of Income Tax
Allahabad High Court · (1988) 172 ITR 67
Income Tax Act, 1961 — Section 256(2)
High Courts06 Nov 1987Allowed
Anwar Ahmad alias Anwar Ali Vs Firozuddeen and Another
Allahabad High Court · (1988) 1 AWC 372
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10, 10(2), 21(1), 22
High Courts06 Nov 1987Dismissed
Bhagwan Das Bhatia Vs State of U.P. & Others
Allahabad High Court · (1987) 11 AHC CK 0056
Constitution of India, 1950 — Article 226
High Courts06 Nov 1987Dismissed
State of U.P. Vs Harnam Singh & Anr.
Allahabad High Court · (1987) 11 AHC CK 0043
Evidence Act, 1872 — Section 3, 45Penal Code, 1860 (IPC) — Section 307, 34
High Courts04 Nov 1987Allowed
Krishna Kumar Srivastava Vs State of U.P.
Allahabad High Court · (1989) 1 AWC 500
Criminal Procedure Code, 1973 (CrPC) — Section 313, 391, 397, 401, 428(1)Penal Code, 1860 (IPC) — Section 409
High Courts04 Nov 1987Allowed
Smt. Radhika Devi Vs State of U.P. and Another
Allahabad High Court · (1988) 12 ACR 83
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 401, 451, 452Motor Vehicles Act, 1939 — Section 31
High Courts04 Nov 1987Allowed
Committee of Management of Mahabir Inter College Vs District Inspector of Schools and Others
Allahabad High Court · (1988) 1 AWC 192
Constitution of India, 1950 — Article 226Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18
High Courts04 Nov 1987Dismissed
Union of India (UOI) Vs Ram Prasad and Another
Allahabad High Court · (1989) ACJ 563 : AIR 1988 All 174
Civil Procedure Code, 1908 (CPC) — Section 101Railways Act, 1890 — Section 73, 74(3), 76
High Courts04 Nov 1987Allowed
Jageshwar and others Vs A.N.Saini and others
Allahabad High Court · (1987) 11 AHC CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 405, 420, 506
High Courts04 Nov 1987
Pramod Kumar Mittal Vs Smt. Kanchan Devi and Another
Allahabad High Court · (1988) 12 ACR 19
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 362, 482, 488
High Courts04 Nov 1987Dismissed
Commissioner of Income Tax Vs Prakash Wine Agencies
Allahabad High Court · (1987) 35 TAXMAN 478
Income Tax Act, 1961 — Section 256(2)
High Courts04 Nov 1987Dismissed
The Union of India (UOI) Vs Ram Prasad and Another
Allahabad High Court · (1988) 1 AWC 46
Railways Act, 1989 — Section 73, 74, 74(3), 76
High Courts03 Nov 1987
Chandra Pal Singh Vs The Additional Collector, Central Excise
Allahabad High Court · (1988) 17 ECC 303 : (1988) 18 ECR 281
Gold (Control) Act, 1968 — Section 11, 17
High Courts03 Nov 1987Allowed
Bulaki Ram Vs State of U.P., through the Secretary, Rural Development Department, Govt.of U.P., Lucknow
Allahabad High Court · (1987) 11 AHC CK 0059