High Courts07 Jul 1988
Kanhai Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 563
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Allahabad High Court judgments, 1988
732 judgments · page 20 of 37
High Courts06 Jul 1988Dismissed
Shiv Ram Singh Vs Smt. Mangara and Others
Allahabad High Court · AIR 1989 All 164 : (1988) 2 AWC 1459
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 115, 151
High Courts06 Jul 1988Allowed
Delhi Iron and Steel Co. Ltd. Vs Commissioner of Sales Tax
Allahabad High Court · (1989) 72 STC 294
High Courts06 Jul 1988Allowed
Brij Mohan Das Gupta Vs IInd Addl. District Judge and Others
Allahabad High Court · (1988) 2 AWC 1024
Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 472
High Courts06 Jul 1988
Smt. Dropadi Devi and Others Vs State of U.P. and Others
Allahabad High Court · (1988) 2 AWC 1138
Constitution of India, 1950 — Article 19(1), 226Land Acquisition Act, 1894 — Section 17, 49(1), 5AUttar Pradesh Rural Development (Requisitioning of Land) Act, 1948 — Section 2(1), 2(2)
High Courts05 Jul 1988
Gappa Mal Vs Vth Additional District judge and Others
Allahabad High Court · (1988) 2 AWC 1063
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(2)
High Courts04 Jul 1988
Munna and Another Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 550
Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 Jun 1988Dismissed
Manne Khan alias Manna Vs State of U.P. and Others
Allahabad High Court · (1988) 2 AWC 971
Land Acquisition Act, 1894 — Section 10, 11A, 16, 17, 17(1)Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(3)
High Courts15 Jun 1988Dismissed
Manne Khan Vs State of U.P. and Others
Allahabad High Court · AIR 1988 All 289 : (1988) RD 480
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 11AUrban Land (Ceiling and Regulation) Act, 1976 — Section 10(3)
High Courts31 May 1988Dismissed
Vashishth Narain Karwaria alias Bhukkhal Maharaj and Others Vs P.C. Chaturvedi and and Others
Allahabad High Court · (1988) 2 AWC 1005
National Security Act, 1980 — Section 3, 3(2), 3(3), 8(1)Penal Code, 1860 (IPC) — Section 307, 506
High Courts31 May 1988
Vashishth Narain Karwaria alias Bhukkhal Maharaj and Others Vs P.C. Chaturvedi, D.M. and Others
Allahabad High Court · (1988) 12 ACR 498
National Security Act, 1980 — Section 3, 3(2), 3(3), 8(1)Penal Code, 1860 (IPC) — Section 37, 506
High Courts24 May 1988
Babu Ram and Another Vs State of U.P. and Others
Allahabad High Court · (1988) 12 ACR 464
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 342, 366, 376
High Courts21 May 1988Disposed Of
Smt. Poonam Tandon Vs Commissioner of Income Tax
Allahabad High Court · (1989) 176 ITR 403
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132(11)
High Courts21 May 1988Allowed
Dharma Devi & Others Vs Narain Prasad Jaiswal
Allahabad High Court · (1988) 05 AHC CK 0049
Hindu Succession Act, 1956 — Section 10, 15, 16, 24, 25
High Courts21 May 1988Allowed
B.P.Misra Vs State of U.P. & Others
Allahabad High Court · (1988) 05 AHC CK 0048
High Courts21 May 1988Allowed
Saharanpur Cold Storage Vs State of U.P.
Allahabad High Court · (1988) 05 AHC CK 0043
Constitution of India, 1950 — Article 14, 19, 19(1)(g), 31(C)Uttar Pradesh Regulation of Money Lending Act, 1976 — Section 29, 44A
High Courts21 May 1988Dismissed
Sri Sugli Vs Collector/District Magistrate, Allahabad and Another
Allahabad High Court · AIR 1988 All 247
Constitution of India, 1950 — Article 162Mines and Minerals (Development and Regulation) Act, 1957 — Section 15Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 3
High Courts21 May 1988
Prasant Gaur Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 410
Allahabad High Court Rules, 1952 — Rule 2, 6Constitution of India, 1950 — Article 134A, 141, 21, 215, 225Criminal Procedure (Amendment) Act, 1923 — Section 561A
High Courts20 May 1988Dismissed
Modi Steels and Another Vs Employees State Insurance Corporation and Others
Allahabad High Court · (1988) 2 AWC 980
Employees State Insurance Act, 1948 — Section 45A, 45A(1), 45A(2), 45B, 75
High Courts20 May 1988Partly Allowed
Sheo Ji Ojha and Another Vs State
Allahabad High Court · (1988) 12 ACR 475
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323