High Courts20 May 1988Allowed
Abdul Rehman Vs National Textile Corporation & Others
Allahabad High Court · (1988) 05 AHC CK 0042
COURT ARCHIVE
Allahabad High Court judgments, 1988
732 judgments · page 21 of 37
High Courts20 May 1988
Union of India (UOI) Vs Ram Devi and Another
Allahabad High Court · (1988) 2 ACC 416 : (1989) ACJ 896 : (1988) 2 AWC 950
Railways Act, 1890 — Section 82A
High Courts19 May 1988Disposed Of
Smt. Meena Vs State of U.P. and Others
Allahabad High Court · (1999) 3 ACR 2642
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 363, 366
High Courts19 May 1988Allowed
Ranveer Singh Vs Sub-Divisional Magistrate and Others
Allahabad High Court · (1988) 2 AWC 957
Uttar Pradesh Panchayat Raj Act, 1947 — Section 12(2)
High Courts19 May 1988Disposed Of
COMMISSIONER OF WEALTH-TAX Vs RAMA SHANKER GUPTA.
Allahabad High Court · (1988) 72 CTR 37 : (1988) 174 ITR 134 : (1988) 40 TAXMAN 116
High Courts19 May 1988Allowed
U.P. Electronics Corpn. Karamchari Sangh Vs Uptron India Ltd. and Another
Allahabad High Court · (1989) 59 FLR 842 : (1991) 1 LLJ 316
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4(1)
High Courts19 May 1988Dismissed
Shiv Pal Karan Kholi and Others Vs State of U.P. and Others
Allahabad High Court · AIR 1988 All 268 : (1988) 2 AWC 1047
Contract Act, 1872 — Section 9Evidence Act, 1872 — Section 115
High Courts19 May 1988Dismissed
Satish Chandra Shukla Vs Mr. Ganga Bux Singh
Allahabad High Court · (1989) 2 AWC 958
Constitution of India, 1950 — Article 124(4), 141, 215, 216Contempt of Courts Act, 1971 — Section 12, 14, 16, 2Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts17 May 1988Disposed Of
Vam Organic Chemicals Ltd. Vs Union of India (UOI) and Others
Allahabad High Court · (1988) 18 ECC 257 : (1988) 18 ECR 393 : (1989) 39 ELT 187
High Courts17 May 1988Allowed
Mohammad Ahmad Vs State
Allahabad High Court · (1988) 05 AHC CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 436, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8
High Courts17 May 1988Partly Allowed
Mahendra Radio and Television, Meerut and Another Vs State Bank of India
Allahabad High Court · AIR 1988 All 257 : (1988) 2 AWC 1073
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 5, 115
High Courts17 May 1988
Prem Chand Vs Inspecting Assistant Commissioner of Income Tax and Another
Allahabad High Court · (1989) 176 ITR 348
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132
High Courts17 May 1988Allowed
Iqbal Singh and Others Vs Jagdish Chandra and Others
Allahabad High Court · AIR 1988 All 242
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Limitation Act, 1963 — Article 5Partnership Act, 1932 — Section 48
High Courts17 May 1988Allowed
Sardar Iqbal Singh and Others Vs Jagdish Chandra and Others
Allahabad High Court · (1988) 2 AWC 913
Limitation Act, 1963 — Article 5
High Courts17 May 1988Dismissed
The Colonel Brown Cambridge School Vs Additional District Judge and Another
Allahabad High Court · (1988) 2 AWC 1106
Constitution of India, 1950 — Article 14, 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 21, 21(1A), 22
High Courts17 May 1988
Mohammad Asif Iqbal Vs The Vice-Chancellor, University of Allahabad and Others
Allahabad High Court · (1988) 2 AWC 1126
Constitution of India, 1950 — Article 226
High Courts17 May 1988Allowed
Smt. Sidheshwari Tiwari Vs The Prescribed Authority/Munsif and Others
Allahabad High Court · (1988) 2 AWC 945
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 21(1A), 22, 23
High Courts13 May 1988Dismissed
Kashi Nath and Sons Vs Bhagirathi Devi and Others
Allahabad High Court · (1989) ACJ 193
Motor Vehicles Act, 1988 — Section 110D
High Courts13 May 1988Allowed
M.C. Desai and Others Vs Union of India (UOI) and Others
Allahabad High Court · AIR 1988 All 283
Constitution of India, 1950 — Article 226High Court Judges (Conditions of Service) Rules, 1956 — Rule 2High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 23, 24
High Courts13 May 1988Dismissed
Girraj Kishore Vs Dr. Trilokinath Vimal
Allahabad High Court · AIR 1988 All 305
Transfer of Property Act, 1882 — Section 106