COURT ARCHIVE

Allahabad High Court judgments, 1988

732 judgments · page 11 of 37

High Courts27 Sept 1988Dismissed

Rati Ram and Others Vs State of Uttar Pradesh

Allahabad High Court · (1988) 2 AWC 1453

Criminal Procedure Code, 1973 (CrPC) — Section 360, 361, 482Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 325Probation of Offenders Act, 1958 — Section 6

Read judgment

High Courts26 Sept 1988Disposed Of

Ram Padarath and Others Vs Second Addl. District Judge and Others

Allahabad High Court · (1989) 1 AWC 290 : (1989) RD 21

Civil Procedure Code, 1908 (CPC) — Section 21, 21(1)Specific Relief Act, 1963 — Section 31, 31(2)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 143, 49, 5(2), 8, 8A

Read judgment

High Courts23 Sept 1988Dismissed

Sanjay Jindal Vs J.P. Bhargava, Principal, Handia Polytechnic and Others

Allahabad High Court · (1989) 1 AWC 319

Constitution of India, 1950 — Article 226

Read judgment

High Courts23 Sept 1988Dismissed

Sheo Kumar Gupta,S.I. and Ors Vs State of U.P.

Allahabad High Court · (1988) 09 AHC CK 0047

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 3, 35

Read judgment

High Courts23 Sept 1988

Vinod Kumar Vs State of U.P.

Allahabad High Court · (1989) CriLJ 544

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307Criminal Procedure Code, 1973 (CrPC) — Section 313

Read judgment

High Courts23 Sept 1988Allowed

Sardar Krishna Deep Singh Vs IVth Additional District Judge and Others

Allahabad High Court · (1989) 2 AWC 1197

Civil Procedure Code Amendment Act, 1976 — Section 58Civil Procedure Code, 1908 (CPC) — Order 5 Rule 5, Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 5, Order 8 Rule 5(1)

Read judgment

High Courts21 Sept 1988Dismissed

Sri. Prakash Vs State

Allahabad High Court · (1989) 1 AWC 220

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304, 323, 325

Read judgment

High Courts21 Sept 1988Disposed Of

Ramesh Chandra and Others Vs Shiva Prasad and Others

Allahabad High Court · (1988) 2 AWC 1372

Civil Procedure Code, 1908 (CPC) — Section 149Stamp Act, 1899 — Section 4

Read judgment

High Courts21 Sept 1988Dismissed

Sri Prakash Vs The State

Allahabad High Court · (1990) CriLJ 486

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304, 323, 325

Read judgment

High Courts21 Sept 1988Dismissed

The Committee of Management, Kisan Adarsh Intermediate College and Another Vs The Regional Deputy Director of Education and Others

Allahabad High Court · (1989) 1 AWC 205

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 1, 1(1)Uttar Pradesh Intermediate Education (Amendment) Act, 1958 — Section 16A(7)

Read judgment

High Courts21 Sept 1988Allowed