High Courts04 Apr 1988Partly Allowed
Sheo Bahadur Singh Vs State of U.P.
Allahabad High Court · (1988) 04 AHC CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 446
COURT ARCHIVE
Allahabad High Court judgments, 1988
732 judgments · page 28 of 37
High Courts04 Apr 1988Allowed
All India Council and Another Vs Assistant Registrar, Firms, Societies and Chits, Varanasi Region, Varanasi and Another
Allahabad High Court · AIR 1988 All 236 : (1988) 2 AWC 1154
Societies Registration Act, 1860 — Section 4, 4(1)
High Courts04 Apr 1988
Daya Shankar Singh Vs State of U.P.
Allahabad High Court · (1988) 1 AWC 737
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts01 Apr 1988Allowed
Rishi Pal Vs The Collector and Another
Allahabad High Court · (1988) 2 AWC 1374
High Courts01 Apr 1988Allowed
Bhairo Prasad Mishra Vs IInd Additional District Judge and Others
Allahabad High Court · (1988) 2 AWC 806
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22
High Courts01 Apr 1988
Radha Vs Ashok Kumar and Others
Allahabad High Court · (1989) 1 ACC 80 : (1989) ACJ 379
Motor Vehicles Act, 1988 — Section 110D
High Courts31 Mar 1988Dismissed
Maharaj Bahadur Pradhan Vs Smt. Ram Pyari and Another
Allahabad High Court · (1988) 2 AWC 1183
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(1)
High Courts31 Mar 1988Partly Allowed
Ram Sagar and Anr. Vs State of U.P.
Allahabad High Court · (1988) 03 AHC CK 0036
Penal Code, 1860 (IPC) — Section 323, 324, 34
High Courts31 Mar 1988
Sheo Prasad Misra Vs State of U.P. and Others
Allahabad High Court · (1988) 12 ACR 518
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 352, 379, 411
High Courts31 Mar 1988
Shiv Narain Pandey and Another Vs Vindhyachal Pandey and Another
Allahabad High Court · (1988) 12 ACR 390
Criminal Procedure Code, 1973 (CrPC) — Section 145, 23(2), 482
High Courts31 Mar 1988Allowed
Shanti Devi Vs Excise Commissioner and Others
Allahabad High Court · (1988) 2 AWC 856
High Courts30 Mar 1988Allowed
Rajeev Lochan Pandey and Others Vs State of Uttar Pradesh and Another
Allahabad High Court · (1988) 1 AWC 704
Constitution of India, 1950 — Article 14, 16, 226, 39
High Courts30 Mar 1988Dismissed
Commissioner of Sales Tax Vs Anand International
Allahabad High Court · (1988) 71 STC 145
Central Sales Tax Act, 1956 — Section 14
High Courts30 Mar 1988
Abhai Singh Vs Sanjay Singh and Others
Allahabad High Court · AIR 1989 All 214
Arbitration Act, 1940 — Section 30Contract Act, 1872 — Section 23Partnership Act, 1932 — Section 12
High Courts30 Mar 1988Allowed
Om Pal Singh Vs Budaun Zila Sehkari Bank Ltd.
Allahabad High Court · (1988) 2 AWC 1014
Uttar Pradesh Co-operative Societies Employees Service Regulations, 1975 — Regulation 5
High Courts30 Mar 1988
Abhai Singh Vs Sanjai Singh and Others
Allahabad High Court · (1988) 2 AWC 761
Arbitration Act, 1940 — Section 20Partnership Act, 1932 — Section 12, 21
High Courts30 Mar 1988
Mewa Lal Maurya Vs State of Uttar Pradesh and Another
Allahabad High Court · (1988) 12 ACR 386
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302
High Courts30 Mar 1988Dismissed
Tara Chand Vs Smt. Daya Rani and Others
Allahabad High Court · (1988) 1 AWC 664
Civil Procedure Code, 1908 (CPC) — Section 115Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106
High Courts30 Mar 1988
Shahab Uddin Qureshi Vs State
Allahabad High Court · (1988) 12 ACR 469
All India Services Act, 1951 — Section 3Constitution of India, 1950 — Article 310, 311Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts29 Mar 1988Dismissed
Mohan Vs State of U.P. and Others
Allahabad High Court · (1988) 1 AWC 744
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(2), 197(3)Police Act, 1949 — Section 1, 7