COURT ARCHIVE

Allahabad High Court judgments, 1988

732 judgments · page 19 of 37

High Courts18 Jul 1988Allowed

Khursheed Vs Ist Additional District Judge and Others

Allahabad High Court · (1988) 2 AWC 1366

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 145Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 17, 17(1), 18

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High Courts15 Jul 1988Dismissed

Ajai Pal Singh Vs State of U.P.

Allahabad High Court · (1988) 2 AWC 1256

Penal Code, 1860 (IPC) — Section 302, 307

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High Courts15 Jul 1988Allowed

Govindpal Singh alias Lalloo Singh Vs The Deputy Director of Consolidation and Others

Allahabad High Court · (1989) 1 AWC 66

Agra Tenancy Act, 1926 — Section 23, 23(2)Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2Evidence Act, 1872 — Section 17

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High Courts15 Jul 1988Dismissed

Mahidhar and Others Vs State of U.P. and Another

Allahabad High Court · (1988) 2 AWC 1393

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 398Penal Code, 1860 (IPC) — Section 379, 427

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High Courts15 Jul 1988

Murari and Another Vs State of U.P.

Allahabad High Court · (1988) 12 ACR 556

Arms Act, 1959 — Section 25, 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 302, 34

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High Courts14 Jul 1988Allowed

Makhan Lal Raina Vs Additional City Magistrate, I, Lucknow & Others

Allahabad High Court · (1988) 07 AHC CK 0036

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146(2)Partnership Act, 1932 — Section 12(1)(a)

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High Courts14 Jul 1988

Virendra Singh and Others Vs State of U.P.

Allahabad High Court · (1988) 12 ACR 597

Criminal Procedure Code, 1973 (CrPC) — Section 109Penal Code, 1860 (IPC) — Section 302, 307, 323, 325, 34Criminal Procedure Code, 1973 (CrPC) — Section 109

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High Courts14 Jul 1988Dismissed

Baldeo Raj Vs The VII Additional District Judge and Others

Allahabad High Court · (1988) 2 AWC 1510

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2), 20(4), 39

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High Courts13 Jul 1988

Gaitri Devi Vs Commissioner, Varanasi Division and Another

Allahabad High Court · (1989) 176 ITR 389 : (1990) 51 TAXMAN 446

Constitution of India, 1950 — Article 226Uttar Pradesh Land Revenue Act, 1901 — Section 167

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High Courts12 Jul 1988Allowed

Kedar Nath Gupta Vs The Rent Control and Eviction Officer and Others

Allahabad High Court · (1988) 2 AWC 1036

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1), 21Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8

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High Courts11 Jul 1988Allowed