Allahabad High Court Judgments 1988

Evidence Act, 1872 — Section 7, 7(1)Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 5(1), 5(5)Uttar Pradesh Public Services (Tribunal) Rules, 1975 — Rule 5(2)

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High Courts22 Dec 1988Dismissed

Triveni Verma Vs Deshraj Narang Dayanand Inter College and Others

Allahabad High Court · (1989) 1 AWC 440

Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 6, 6(1), 6(3), 6(8)

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High Courts22 Dec 1988

Sri. Narain Rai alias Chunnu Vs State of U.P.

Allahabad High Court · (1989) 1 AWC 287

Penal Code, 1860 (IPC) — Section 307, 34

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High Courts22 Dec 1988Dismissed

Smt. Chandania Vs Gyan Chand and Others

Allahabad High Court · AIR 1989 All 75 : (1989) AWC 214

Civil Procedure Code, 1908 (CPC) — Section 100, 101Specific Relief Act, 1963 — Section 34Succession Act, 1925 — Section 74, 75

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High Courts22 Dec 1988Dismissed

Warain Rai alias Chunnu Vs State of U.P.

Allahabad High Court · (1988) 12 AHC CK 0033

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 36Penal Code, 1860 (IPC) — Section 307, 34

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High Courts22 Dec 1988Allowed

Rangesh Sharma and Another Vs State of U.P. and Another

Allahabad High Court · (1990) CriLJ 861

Companies Act, 1956 — Section 617Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 202, 482, 561AElectricity (Supply) Act, 1948 — Section 5, 81, 82

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High Courts22 Dec 1988

Dharmendra Prasad Singh Vs Commissioner of Wealth Tax

Allahabad High Court · (1989) 178 ITR 298

Wealth Tax Act, 1957 — Section 27(3), 7(4)

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High Courts22 Dec 1988Allowed

Phirari Singh Vs State of U.P. and Others

Allahabad High Court · (1990) CriLJ 884

Criminal Procedure Code, 1973 (CrPC) — Section 107, 125, 173, 482, 561AHindu Marriage Act, 1955 — Section 7

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High Courts21 Dec 1988Dismissed

D.S. Agarwal and Co. and Another Vs Ghaziabad Development Authority

Allahabad High Court · (1989) 1 AWC 503

Constitution of India, 1950 — Article 14

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High Courts21 Dec 1988Dismissed

Kalyan Dass Vinod Kumar Vs Sales Tax Tribunal and Others

Allahabad High Court · (1989) 73 STC 276

Uttar Pradesh Sales Tax Act, 1948 — Section 22

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High Courts21 Dec 1988Allowed

Eric John Slngh Vs The District Magistrate and Others

Allahabad High Court · (1989) 1 AWC 210

Criminal Procedure Code, 1973 (CrPC) — Section 144General Clauses Act, 1897 — Section 21Penal Code, 1860 (IPC) — Section 109, 376

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High Courts20 Dec 1988Dismissed

Sharda Boiron Laboratories Ltd. Vs State of Uttar Pradesh

Allahabad High Court · (1989) 22 ECC 7 : (1992) 42 ECR 826 : (1992) 61 ELT 601

Constitution of India, 1950 — Article 226Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 2, 3Medicinal and Toilet Preparations (Excise Duties) Rules, 1956 — Rule 11, 12, 128

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High Courts20 Dec 1988Dismissed