High Courts05 May 1988
Devendra Kumar Vs State of U.P. and Another
Allahabad High Court · (1988) 12 ACR 491
Criminal Procedure Code, 1973 (CrPC) — Section 451, 452, 457
COURT ARCHIVE
Allahabad High Court judgments, 1988
732 judgments · page 23 of 37
High Courts05 May 1988
Mahabir Prasad Agarwal and Another Vs State of U.P. and Others
Allahabad High Court · (1988) 12 ACR 592
Constitution of India, 1950 — Article 226
High Courts05 May 1988Dismissed
Ram Raj Singh Vs State of U.P. and Others
Allahabad High Court · (1988) 2 AWC 1254
Constitution of India, 1950 — Article 311Police Act, 1861 — Section 7
High Courts05 May 1988
Titu Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 508
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts05 May 1988Dismissed
Mohd. Abdul Naim Qureshi Vs IVth Addl. District Judge and Others
Allahabad High Court · (1988) 2 AWC 994
Administration of Evacuee Property Act, 1950 — Section 4, 4(2)Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 47
High Courts04 May 1988Allowed
K.C. Saxena Vs Smt. Vimlesh Kumari
Allahabad High Court · (1988) 2 AWC 956
Civil Procedure Code, 1908 (CPC) — Section 11Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 125(5), 488
High Courts04 May 1988Dismissed
Thakur Prasad Vs State
Allahabad High Court · (1988) 2 AWC 1417
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(2), 157, 161Penal Code, 1860 (IPC) — Section 302
High Courts04 May 1988
Dr. V.K. Agrawala Vs Munsif City and Others
Allahabad High Court · (1988) 2 AWC 899
Allahabad High Court Rules, 1952 — Rule 3, 4
High Courts03 May 1988Dismissed
Margoobul Hasan Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 466
Criminal Procedure Code, 1973 (CrPC) — Section 161, 169, 200, 202, 204Penal Code, 1860 (IPC) — Section 307
High Courts03 May 1988Allowed
Ram Prasad Singh alias Phurti Babu Vs Iqbal Ahmad and Others
Allahabad High Court · (1988) 2 AWC 1028
Constitution of India, 1950 — Article 102, 58, 66Kshettra Samiti and Zila Parishad Adhiniyam, 1961 — Section 11, 13, 4, 4(2), 5Uttar Pradesh Kshettra Samitis (Election of Pramukhs and Up-Pramukhs and Settlement of Election Disputes) Rules, 1962 — Rule 35
High Courts02 May 1988
Janhari Singh Vs Union of India (UOI) and Others
Allahabad High Court · (1988) 19 ECR 9
High Courts02 May 1988Dismissed
Commissioner, Sales Tax Vs Jain Shudh Vanaspati Ltd.
Allahabad High Court · (1989) 72 STC 62
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
High Courts02 May 1988Dismissed
Ram Das Jalan Vs State of U.P. and Others
Allahabad High Court · (1988) 2 AWC 867
Constitution of India, 1950 — Article 226, 39Urban Land (Ceiling and Regulation) Act, 1976 — Section 45
High Courts29 Apr 1988Dismissed
Bhoora Vs State of U.P. and Others
Allahabad High Court · (1988) 12 ACR 520
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 161National Security Act, 1980 — Section 3(2), 3(4), 3(5), 5A
High Courts29 Apr 1988Allowed
Mangla Prasad Upadhya, Principal Higher Secondary School Vs State Government of Uttar Pradesh and Others
Allahabad High Court · (1988) 2 AWC 1383
Uttar Pradesh Intermediate Education Act, 1921 — Section 16GUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 35
High Courts29 Apr 1988Dismissed
Vijai Pal Singh Vs Pushpa
Allahabad High Court · (1988) 04 AHC CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 401
High Courts29 Apr 1988
Ved Singh Vs State of U.P. and Another
Allahabad High Court · (1988) 12 ACR 492
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 10, 10(7), 13(2), 16, 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 50
High Courts28 Apr 1988Dismissed
Param Hansh Singh and Others Vs State
Allahabad High Court · (1988) 12 ACR 474
Criminal Procedure Code, 1973 (CrPC) — Section 169, 190(1)Penal Code, 1860 (IPC) — Section 147, 323, 325, 342, 436
High Courts28 Apr 1988
Jwala Singh and Others Vs State
Allahabad High Court · (1988) 12 ACR 525
Penal Code, 1860 (IPC) — Section 395, 397, 412
High Courts27 Apr 1988Disposed Of
Madhu Gopal Vs VI Additional District Judge and Others
Allahabad High Court · (1988) 2 AWC 818
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(4), 15(1), 16(1), 16(5)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10(9), 9(3)