High Courts20 Apr 1988Allowed
Roshan Lal Vs Ashok Kumar and Others
Allahabad High Court · AIR 1988 All 318
COURT ARCHIVE
Allahabad High Court judgments, 1988
732 judgments · page 25 of 37
High Courts20 Apr 1988
Prestige Cops Pvt. Ltd. Vs Union of India (UOI) and Another
Allahabad High Court · (1988) 19 ECR 372
Central Excises and Salt Act, 1944 — Section 35Central Excises and Salt Act, 1944 — Section 35Central Excises and Salt Act, 1944 — Section 35
High Courts20 Apr 1988Dismissed
Karam Chand Vs Additional District Judge and Others
Allahabad High Court · (1988) 2 AWC 1045
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1)
High Courts19 Apr 1988Disposed Of
Smt. Lilawati alias Rani Devi Vs Deshraj Singh and Another
Allahabad High Court · (1988) 12 ACR 455
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts19 Apr 1988Dismissed
Smt. Lilawati alias Rani Devi Vs Desh Raj Singh and Another
Allahabad High Court · (1988) 2 AWC 888
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts19 Apr 1988Dismissed
Rajendra and Ors. Vs State of U.P.& Anr.
Allahabad High Court · (1988) 04 AHC CK 0050
National Security Act, 1980 — Section 3(2)
High Courts19 Apr 1988
Ram Sewak Vs State of U.P. and Another
Allahabad High Court · (1988) 12 ACR 346
High Courts18 Apr 1988Dismissed
Smt. Rani Saxena and Others Vs IVth Additional District Judge and Others
Allahabad High Court · (1988) 2 AWC 1121
Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 47Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
High Courts18 Apr 1988Dismissed
Shiv Kumar Sharma Vs VIII Additional District Judge and Others
Allahabad High Court · (1988) 2 AWC 800
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10, 12, 16, 18, 18(1)
High Courts18 Apr 1988Dismissed
U.P. Co-operative Union and Others Vs Prabhu Dayal Srivastava and Others
Allahabad High Court · (1988) 2 AWC 1097
Constitution of India, 1950 — Article 226, 30(1)
High Courts18 Apr 1988Dismissed
Shabir Ali Vs State of U.P. and Another
Allahabad High Court · (1988) 2 AWC 901
Criminal Procedure Code, 1973 (CrPC) — Section 169, 190(1), 191(1), 200, 202Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 325
High Courts18 Apr 1988Dismissed
Bashishth Pandey Vs The District Inspector of Schools and Others
Allahabad High Court · (1988) 2 AWC 857
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 23 Rule 1(4)Constitution of India, 1950 — Article 141, 226Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 3(1), 3(8), 5(2)
High Courts18 Apr 1988Dismissed
Ram Lochan & Others Vs Deputy Director of Education & Others
Allahabad High Court · (1988) 04 AHC CK 0056
Uttar Pradesh Intermediate Education Act, 1921 — Section 15, 16A
High Courts18 Apr 1988Allowed
Smt. Radha Devi and Another Vs Ramesh Kumar
Allahabad High Court · AIR 1988 All 262 : (1988) 2 AWC 1152
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, 115Limitation Act, 1963 — Section 5
High Courts18 Apr 1988Dismissed
Shree Hari Wires and Wires Products (P.) Ltd. and Another Vs Central Bank of India and Others
Allahabad High Court · (1988) 2 AWC 1143
Court Fees Act, 1870 — Section 6A
High Courts15 Apr 1988
Sri Guru Granthji and Sri Ganesh Ji Vs Bachha Krishna Das and Another
Allahabad High Court · (1988) 2 AWC 791 : (1990) RD 128
Uttar Pradesh Tenancy Act, 1939 — Section 171, 289(1), 3, 30(3), 47(4)Uttar Pradesh Urban Areas Zamindari Abolition and Land Reforms Act, 1956 — Section 10, 12, 13, 14, 15Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 2(1), 339, 4, 5, 8
High Courts15 Apr 1988Dismissed
Swastik Rubber Products (P.) Ltd. Vs Commissioner of Sales Tax and Others
Allahabad High Court · (1989) 72 STC 52
Central Sales Tax Act, 1956 — Section 6A
High Courts15 Apr 1988
Zila Urvarak Vikreta Association and Others Vs Union of India (UOI) and Another
Allahabad High Court · (1988) 12 ACR 496
Constitution of India, 1950 — Article 14, 226Essential Commodities Act, 1955 — Section 3, 7
High Courts14 Apr 1988Dismissed
Rajendra Puri Vs State of U.P.
Allahabad High Court · (1988) 2 AWC 788
Criminal Procedure Code, 1898 (CrPC) — Section 140Criminal Procedure Code, 1973 (CrPC) — Section 133, 137(2), 137(3), 138, 482
High Courts14 Apr 1988Dismissed
Ramesh Chandra Sahu Vs Subhash Chandra
Allahabad High Court · AIR 1988 All 246 : (1988) 2 AWC 881 : (1988) RD 300
Provincial Small Cause Courts Act, 1887 — Section 25