COURT ARCHIVE

Allahabad High Court judgments, 1988

732 judgments · page 22 of 37

High Courts13 May 1988Dismissed

C.P. Gautam Vs XIIth Additional District Judge and Another

Allahabad High Court · (1988) 2 AWC 1503

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 3, 34, 34(4)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 24(1), 25, 25(1)

Read judgment

High Courts13 May 1988Dismissed

Himalaya Textile Corporation, Ganjundwara Vs U.P. State Finance Corporation, U.P., Kanpur and Others

Allahabad High Court · AIR 1989 All 85

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 39 Rule 2(2)Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29, 31

Read judgment

High Courts13 May 1988

Yaqoob Ali Khan Vs Devendra Singh Bedi and Another

Allahabad High Court · (1988) 12 ACR 548

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397(3), 482

Read judgment

High Courts13 May 1988

Urwa Bazar Educational Society and Another Vs Assistant Registrar, Firms, Societies and Chits, Gorakhpur Division and Others

Allahabad High Court · (1988) 2 AWC 1148

Constitution of India, 1950 — Article 14Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 5(1)Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)

Read judgment

High Courts12 May 1988Disposed Of

Upsrtc, Lucknow & Others Vs Satya Prakash Gupta & Another

Allahabad High Court · (1988) 05 AHC CK 0047

Constitution of India, 1950 — Article 311 Proviso(a)Probation of offenders Act, 1958 — Section 12Uttar Pradesh First Offenders Probation Act, 1938 — Section 4

Read judgment

High Courts12 May 1988Disposed Of

Panchi Petha Stores and Another Vs State of U.P. and Another

Allahabad High Court · (1990) 76 STC 132

Read judgment

High Courts12 May 1988Dismissed

State of U.P.& Another Vs Sri Ram Gulam & Another

Allahabad High Court · (1988) 05 AHC CK 0041

Read judgment

High Courts12 May 1988Dismissed

Mohd. Ynuuf Ali Khan Vs Surendra Trading Co.

Allahabad High Court · (1988) 2 AWC 898

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(1)

Read judgment

High Courts12 May 1988

Raj Kumar Vs The I Additional District Judge and Others

Allahabad High Court · (1988) 2 AWC 1002

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 13, 16, 16(4), 30, 31

Read judgment

High Courts11 May 1988Dismissed

Chaman Singh Vs State of U.P. and Others

Allahabad High Court · (1988) 12 ACR 765

Constitution of India, 1950 — Article 311Police Act, 1861 — Section 1, 15A, 2, 23, 46

Read judgment

High Courts11 May 1988Dismissed

Haridev Misra Vs Vth Additional District Judge, Gorakhpur and Others

Allahabad High Court · AIR 1988 All 295 : (1988) 2 AWC 1092

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 24C(7)

Read judgment

High Courts11 May 1988Dismissed

Brahma Kumar Mahendra Vs Smt. Urmila Gupta

Allahabad High Court · (1988) 2 AWC 1238

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 43 Rule 1, 104, 105Constitution of India, 1950 — Article 141Transfer of Property Act, 1882 — Section 106

Read judgment

High Courts11 May 1988Dismissed

Ram Milan Singh Vs The District Judge and Others

Allahabad High Court · (1988) 2 AWC 976

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16

Read judgment

High Courts10 May 1988Allowed

Parma Nand Singh Vs District Judge, Mirzapur and Others

Allahabad High Court · AIR 1988 All 264 : (1988) 2 AWC 985

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5, 9, 9(2)

Read judgment

High Courts10 May 1988Allowed

Smt. Laxmi Devi Vs Union of India (UOI) and Others

Allahabad High Court · AIR 1989 All 90

Constitution of India, 1950 — Article 14High Court and Supreme Court Judges (Conditions of Service) (Amendment) Act, 1986 — Section 3, 6High Court Judges (Conditions of Service) (Amendment) Act, 1986 — Section 17A, 17A(1), 3

Read judgment

High Courts09 May 1988Dismissed