COURT ARCHIVE

Allahabad High Court judgments, 1987

709 judgments · page 8 of 36

High Courts03 Nov 1987Allowed

Harendra Kumar Sharma Vs The Excise Commissioner

Allahabad High Court · (1989) 20 ECC 103

Molasses Control Order, 1961 — Section 11Uttar Pradesh Khandsari Sugar Manufacturers Licensing Order, 1967 — Section 2(f)Molasses Control Order, 1961 — Section 11

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High Courts02 Nov 1987Dismissed

Sri Prakash and Others Vs Om Prakash and Another

Allahabad High Court · (1988) 1 ACC 313

Motor Vehicles Act, 1988 — Section 110DMotor Vehicles Act, 1988 — Section 110DMotor Vehicles Act, 1988 — Section 110D

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High Courts02 Nov 1987Dismissed

Sharma Trolly Manufacturers Vs The Customs, Excise and Gold (Control) Appellate Tribunal and Another

Allahabad High Court · (1988) 15 ECR 287

Central Excises and Salt Act, 1944 — Section 35Central Excises and Salt Act, 1944 — Section 35Central Excises and Salt Act, 1944 — Section 35

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High Courts02 Nov 1987Dismissed

Jai Ram Agrawal Vs The 6th Additional District Judge and Others

Allahabad High Court · (1988) 1 AWC 167

Partnership Act, 1932 — Section 32(3)Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 105, 106, 107, 111

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High Courts02 Nov 1987

Sadi Ram Ganga Prasad Vs Commissioner of Income Tax

Allahabad High Court · (1988) 72 CTR 42 : (1988) 172 ITR 129 : (1987) 35 TAXMAN 480

Income Tax Act, 1961 — Section 147, 37

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High Courts30 Oct 1987Dismissed

COMMISSIONER OF INCOME TAX Vs MUKAND FAMILY TRUST.

Allahabad High Court · (1988) 67 CTR 209

Income Tax Act, 1961 — Section 256, 263Income Tax Act, 1961 — Section 256, 263Income Tax Act, 1961 — Section 256, 263

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High Courts30 Oct 1987

Commissioner of Income Tax Vs Goyal Private Family Specific Trust

Allahabad High Court · (1988) 67 CTR 206 : (1988) 171 ITR 698 : (1987) 35 TAXMAN 522

Income Tax Act, 1961 — Section 256(1), 263

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High Courts30 Oct 1987Dismissed

Maqsood Ali Khan Vs District Magistrate and Another

Allahabad High Court · (1988) 1 AWC 141

Kshettra Samitis and Zila Parishads Adhiniyam, 1961 — Section 15, 15(2), 15(3), 15(4A), 15(4B)

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High Courts29 Oct 1987Allowed

Mohammad Ali and Others Vs State of U.P.

Allahabad High Court · (1988) 12 ACR 75

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307, 325, 34

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High Courts29 Oct 1987Dismissed

Mahant Sita Ram Das and Another Vs Ram Chandra Arora and Others

Allahabad High Court · (1988) 1 AWC 124

Civil Procedure Code, 1908 (CPC) — Section 115, 92

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High Courts29 Oct 1987Disposed Of

COMMISSIONER OF WEALTH TAX Vs RAM NARAIN GARG.

Allahabad High Court · (1988) 68 CTR 75

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High Courts29 Oct 1987Dismissed

Imtiaz Vs State of U.P.& Ors.

Allahabad High Court · (1987) 10 AHC CK 0029

Constitution of India, 1950 — Article 14, 19, 21, 226

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High Courts29 Oct 1987Allowed

Paliwal Steels Pvt. Ltd. Vs Union of India (UOI) and Others

Allahabad High Court · (1988) 15 ECC 134 : (1988) 15 ECR 273 : (1988) 35 ELT 465

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High Courts29 Oct 1987Dismissed

Kanpur Electric Supply Administration and Another Vs Labour Court I and Others

Allahabad High Court · (1988) 1 AWC 371

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High Courts28 Oct 1987Dismissed

Mooljit Singh and Others Vs Additional District Judge (IX) and Others

Allahabad High Court · (1988) 1 AWC 175

Constitution of India, 1950 — Article 226, 227

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High Courts28 Oct 1987Allowed

Sooraj Pal Yadav Vs State of U.P.& Ors.

Allahabad High Court · (1987) 10 AHC CK 0023

Constitution of India, 1950 — Article 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 50(1)

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High Courts27 Oct 1987Dismissed

Sri Jagdish Saran Shukla Vs Commissioner of Income Tax

Allahabad High Court · (1988) 67 CTR 150 : (1988) 171 ITR 694 : (1987) 35 TAXMAN 393

Income Tax Act, 1961 — Section 256(2)

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High Courts27 Oct 1987Allowed

Mohammad Ali and Ors. Vs State of U.P.

Allahabad High Court · (1987) 10 AHC CK 0025

Penal Code, 1860 (IPC) — Section 302, 307, 325, 34, 96

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High Courts26 Oct 1987Allowed

Dr. Jai Prakash Narain Srivastava Vs Director of Higher Education and Others

Allahabad High Court · (1988) 1 AWC 142

Uttar Pradesh State Universities Act, 1973 — Section 31(2), 31(3), 31(4)

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High Courts26 Oct 1987Dismissed

Awadhesh Kumar Misra Vs The District Magistrate and Others

Allahabad High Court · (1988) 1 AWC 42

Arms Act, 1959 — Section 13, 14, 17, 17(3), 3Penal Code, 1860 (IPC) — Section 302

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