High Courts01 Mar 1988Dismissed
Ram Saran Tewari Vs The Principal, Moti Lal Nehru Medical College
Allahabad High Court · (1988) 1 AWC 694
COURT ARCHIVE
Allahabad High Court judgments, 1988
732 judgments · page 31 of 37
High Courts29 Feb 1988Dismissed
Chandra Bhan Vs Manohar Lal
Allahabad High Court · (1988) 1 AWC 722
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 39
High Courts26 Feb 1988Dismissed
Pyarey Lal Lekhpal Vs State of U.P.
Allahabad High Court · (1988) 1 AWC 669
Constitution of India, 1950 — Article 309Criminal Procedure Code, 1973 (CrPC) — Section 166, 197Lekhpals Service Rules, 1958 — Rule 6, 7
High Courts26 Feb 1988Dismissed
Gopal Singh and Anr. Vs State
Allahabad High Court · (1988) 02 AHC CK 0053
High Courts26 Feb 1988Allowed
Dr. P.C. Gupta, Principal, N.R.E.C. College, Khurja Vs Chancellor, Meerut University and Others
Allahabad High Court · (1988) 2 AWC 1302
Uttar Pradesh State Universities Act, 1973 — Section 35, 35(2), 35(3), 68
High Courts25 Feb 1988Dismissed
Saroj Kumar Gupta Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 371
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304
High Courts25 Feb 1988Dismissed
Nagar Palika Vs Appellate Authority and Additional Labour Commissioner, (Appointed as Appellate Authority under the Payment of Gratuity Act, 1972) and Others
Allahabad High Court · (1988) 1 AWC 562
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 1(3), 2, 9
High Courts25 Feb 1988Dismissed
Shafiq Ahmad Vs The Vth Additional District Judge and Others
Allahabad High Court · (1988) 1 AWC 716
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106
High Courts25 Feb 1988Disposed Of
Pancham Singh and Others Vs State of U.P. and Another
Allahabad High Court · (1988) 1 AWC 707
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(2), 190(1), 2, 200
High Courts25 Feb 1988Allowed
National Insurance Co. Ltd. Vs Chandra Devi and Others
Allahabad High Court · (1988) 1 ACC 565 : (1988) ACJ 880 : (1988) 1 AWC 725
Motor Vehicles Act, 1939 — Section 110D
High Courts25 Feb 1988Dismissed
Nagar Palika Vs App. Authority and Addl. Labour Commr. and Others
Allahabad High Court · (1988) 02 AHC CK 0057
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 1, 2, 9Constitution of India, 1950 — Article 226
High Courts25 Feb 1988Partly Allowed
Shyam Sunder Singh Vs State of U.P. and Others
Allahabad High Court · AIR 1988 All 200
Defence of India Act, 1962 — Section 37, 43Land Acquisition Act, 1894 — Section 23, 28
High Courts25 Feb 1988Dismissed
Bharat Traders and Others Vs Special Chief Judicial Magistrate and Others
Allahabad High Court · (1988) 1 AWC 607 : (1989) 176 ITR 462
Constitution of India, 1950 — Article 14, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 11, 11(1)
High Courts25 Feb 1988Dismissed
R.P. Dhyani Vs The President Cantonment Board and Others
Allahabad High Court · (1988) 2 AWC 815
Cantonments Act, 1924 — Section 21, 21(2), 21(3), 254(1), 38Constitution of India, 1950 — Article 226
High Courts25 Feb 1988Allowed
Kripal Singh Vs District Judge and Others
Allahabad High Court · (1988) 1 AWC 565
Companies Act, 1956 — Section 3Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 41
High Courts25 Feb 1988
Bharat Traders and Others Vs The Special Chief Judicial Magistrate and Others
Allahabad High Court · (1988) CriLJ 1117
Constitution of India, 1950 — Article 14, 21, 226, 39ACriminal Procedure Code, 1973 (CrPC) — Section 11, 13General Clauses Act, 1897 — Section 21
High Courts25 Feb 1988Dismissed
Smt. Chitra Kala Sharma Vs Chancellor, Agra University and Others
Allahabad High Court · (1988) 1 AWC 642
Uttar Pradesh State Universities Act, 1973 — Section 12(7), 13, 13(6), 29, 29(2)
High Courts24 Feb 1988
Inam Ali Vs State of U.P. and Others
Allahabad High Court · (1988) 1 AWC 657
Penal Code, 1860 (IPC) — Section 344
High Courts23 Feb 1988Dismissed
Commissioner of Income Tax Vs Basant Behari Gopal Behari and Company
Allahabad High Court · (1988) 70 CTR 11 : (1988) 172 ITR 662 : (1988) 39 TAXMAN 194
Income Tax Act, 1961 — Section 187
High Courts23 Feb 1988Dismissed
Sir Shadi Lal Enterprises Ltd. and Another Vs Chief Judicial Magistrate and Another
Allahabad High Court · (1990) CriLJ 522