High Courts19 Sept 1988Allowed
Dr. Jagveer Singh Sindhu Vs The Board of Management of the C.S. Azad University of Agriculture and Technology and Others
Allahabad High Court · (1988) 2 AWC 1395
Constitution of India, 1950 — Article 226, 311, 322
COURT ARCHIVE
Allahabad High Court judgments, 1988
732 judgments · page 12 of 37
High Courts19 Sept 1988
Krishna Chandra Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 761
Criminal Procedure Code, 1973 (CrPC) — Section 360Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 16(2), 20AA, 7Prevention of Food Adulteration Rules, 1955 — Rule 44, 47
High Courts16 Sept 1988Allowed
Krishna Kumar Sharma Vs Smt. Raj Garg and Others
Allahabad High Court · (1989) 1 AWC 169
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1), 18
High Courts16 Sept 1988Dismissed
Udal Vs State of U.P.
Allahabad High Court · (1988) 09 AHC CK 0040
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 304
High Courts16 Sept 1988Dismissed
Ram Kumar Yadav Vs Assistant Regional Manager and Others
Allahabad High Court · (1988) 09 AHC CK 0039
High Courts16 Sept 1988Allowed
Dr. Rashmi Kant Misra Vs G.S.V.M. Medical College, Kanpur and Others
Allahabad High Court · AIR 1989 All 55
Constitution of India, 1950 — Article 226
High Courts16 Sept 1988Allowed
Thakur Ram Lakshman Janki Virajman Mandir Sarbarakar Ram Nath and Another Vs V. Addl. District Judge, Fatehpur and Others
Allahabad High Court · AIR 1989 All 6 : (1988) 2 AWC 1291 : (1991) RD 17
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 144
High Courts16 Sept 1988Dismissed
Committee of Management, Sri. Gandhi Inter College and Another Vs Deputy Director of Education and Others
Allahabad High Court · (1989) 1 AWC 23
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education (Amendment) Act, 1921 — Section 16A(7)
High Courts15 Sept 1988Dismissed
Pramod Kumar Vs State of U.P. and Others
Allahabad High Court · (1989) 2 AWC 745
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 7
High Courts15 Sept 1988Disposed Of
G.S.Barrow Vs District Magistrate, Lucknow & Others
Allahabad High Court · (1988) 09 AHC CK 0030
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 18(3)
High Courts14 Sept 1988Allowed
Ram Shanker Vs Gauri Shanker
Allahabad High Court · (1989) 2 AWC 1343 : (1989) RD 287
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1
High Courts13 Sept 1988Disposed Of
Subhadra Vs District Coop.Bank ltd., Rae Bareli and Another
Allahabad High Court · (1988) 09 AHC CK 0043
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(g), 2(s)
High Courts13 Sept 1988Allowed
Anand Swarup Vs Ram Sewak & Others
Allahabad High Court · (1988) 09 AHC CK 0029
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 68
High Courts13 Sept 1988Dismissed
State of U.P. and Others Vs Shyam Sunder Yadava and Others
Allahabad High Court · (1988) 09 AHC CK 0021
Penal Code, 1860 (IPC) — Section 332
High Courts12 Sept 1988Allowed
Adarsh Kumar Jain Vs The Rent Control and Eviction Officer and Another
Allahabad High Court · (1989) 1 AWC 5
Constitution of India, 1950 — Article 136, 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 1(3), 12, 12(3), 34, 34(7)
High Courts12 Sept 1988Dismissed
In Re: All India Defence Accounts Association
Allahabad High Court · (1988) 74 CTR 41 : (1989) 175 ITR 494 : (1989) 43 TAXMAN 216
Income Tax Act, 1961 — Section 10(13A), 10(14), 17, 17(1), 17(2)
High Courts12 Sept 1988Dismissed
Ram Nath Misra Vs Zila Basic Siksha Adhikari and Others
Allahabad High Court · (1989) 1 AWC 115
Constitution of India, 1950 — Article 226
High Courts12 Sept 1988Allowed
Munna Jafari Vs The District Magistrate and Others
Allahabad High Court · (1989) 1 AWC 152
Constitution of India, 1950 — Article 226Uttar Pradesh Muslim Waqfs Act, 1960 — Section 30, 57A, 57A(1)
High Courts10 Sept 1988Allowed
Ajay Garg Vs Addl. District Magistrate, Civil Supplies, Rent Control and Others
Allahabad High Court · (1989) 2 AWC 954
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 14, 16, 2A, 34(8)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8, 8(2), 8(3)
High Courts09 Sept 1988Dismissed
Algoo Vs Ram Phal
Allahabad High Court · (1989) 2 AWC 1309
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 9