High Courts19 Mar 1988
C.P. Singhal, Food Inspector, P.H.C. Vs Ram Prasad
Allahabad High Court · (1988) 2 AWC 1131
Prevention of Food Adulteration Act, 1954 — Section 16(1)
COURT ARCHIVE
Allahabad High Court judgments, 1988
732 judgments · page 30 of 37
High Courts18 Mar 1988Disposed Of
SMT. SHANTI DEVL Vs Income Tax OFFICER AND OTHERS.
Allahabad High Court · (1988) 174 ITR 247
High Courts18 Mar 1988
Tirru and Others Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 450
Criminal Procedure Code, 1973 (CrPC) — Section 161Explosives Act, 1884 — Section 5Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324
High Courts17 Mar 1988Partly Allowed
Commissioner of Income Tax Vs Kamlapat Motilal
Allahabad High Court · (1988) 69 CTR 228 : (1988) 172 ITR 438 : (1988) 39 TAXMAN 95
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14BIncome Tax Act, 1961 — Section 37Uttar Pradesh Sugarcane Cess Act, 1956 — Section 5(3)
High Courts17 Mar 1988Dismissed
Commissioner of Income Tax Vs Iswari Khetan Sugar Mills Ltd.
Allahabad High Court · (1988) 69 CTR 181 : (1988) 172 ITR 430 : (1988) 39 TAXMAN 238
Income Tax Act, 1961 — Section 37
High Courts17 Mar 1988Allowed
Har Bharosey Lal Vs State of U.P.
Allahabad High Court · (1988) CriLJ 1122
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5, 6
High Courts17 Mar 1988
Chander Pal Vs State
Allahabad High Court · (1988) 12 ACR 579
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 313Penal Code, 1860 (IPC) — Section 300, 302, 323, 34
High Courts15 Mar 1988Dismissed
Mukund Lal Vs The Board of Revenue and Others
Allahabad High Court · (1988) 1 AWC 685
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Areas Zamindari Abolition and Land Reforms Act, 1956 — Section 176, 179, 64Uttar Pradesh Urban Areas Zamindari Abolition and Land Reforms Rules, 1958 — Rule 159, 159B
High Courts15 Mar 1988Allowed
Deoki Nandan Agarwala Vs Union of India (UOI)
Allahabad High Court · AIR 1988 All 271
Constitution of India, 1950 — Article 14, 220, 221, 221(2)High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 16, 17A
High Courts15 Mar 1988Allowed
Panna Lal Pathak Vs The District Inspector of Schools and Others
Allahabad High Court · (1988) 1 AWC 687
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 100, 26, 29
High Courts14 Mar 1988Allowed
Rakesh Kumar Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 310
Penal Code, 1860 (IPC) — Section 380
High Courts14 Mar 1988Dismissed
State of U.P. Vs Manoj Kumar Mukherji and Others
Allahabad High Court · (1988) 1 AWC 718 : (1989) RD 187
Constitution of India, 1950 — Article 226, 39Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 26, 4(9), 8(3)
High Courts11 Mar 1988
Navin Chand Naithani and Others Vs Chandra Singh and Others
Allahabad High Court · (1990) 2 ACC 205 : (1989) ACJ 618
Motor Vehicles Act, 1988 — Section 110AMotor Vehicles Act, 1988 — Section 110AMotor Vehicles Act, 1988 — Section 110A
High Courts11 Mar 1988Dismissed
Surendra Singh Gaur Vs State of U.P. and Others
Allahabad High Court · (1988) 1 AWC 692
Constitution of India, 1950 — Article 226Uttar Pradesh Employment of Dependents of Government Servants Dying in Harness Rules, 1974 — Rule 2, 5, 6(8), 7, 8
High Courts10 Mar 1988Allowed
Radhika Devi Vs U.P. State Road Transport Corporation and Another
Allahabad High Court · (1990) 2 ACC 244 : (1989) ACJ 661
High Courts09 Mar 1988Dismissed
Ram Pyare Vs State of U.P. and others
Allahabad High Court · (1988) 03 AHC CK 0034
Arms Act, 1959 — Section 17(3)(b)
High Courts08 Mar 1988Dismissed
Daya Shanker Pandey Vs Rajendra Prasad Singh and Another
Allahabad High Court · (1988) 1 AWC 661
Criminal Procedure Code, 1973 (CrPC) — Section 102, 102(1), 102(3), 457, 482
High Courts02 Mar 1988Dismissed
Hardev Kaur and Others Vs Rajasthan State Road Trans. Corpn. and Others
Allahabad High Court · (1990) ACJ 173
High Courts02 Mar 1988Allowed
S.S.Verma Vs U.P.Cooperative Sugar Factories Federation Ltd., Lucknow and others
Allahabad High Court · (1988) 03 AHC CK 0040
Uttar Pradesh Co-operative Societies Employees Service Regulations, 1975 — Regulation 84(iii), 85(b), 85(i)(a)
High Courts01 Mar 1988Allowed
Vishnu Saran Pandey Vs Sunil Kumar Bhalotiya
Allahabad High Court · AIR 1988 All 194
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13