High Courts23 Feb 1988Allowed
Chhedi and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1988) 2 AWC 809
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 9
COURT ARCHIVE
Allahabad High Court judgments, 1988
732 judgments · page 32 of 37
High Courts23 Feb 1988Allowed
Taharpur Brick Works Vs Commissioner of Sales Tax
Allahabad High Court · (1989) 72 STC 132
Constitution of India, 1950 — Article 136, 226, 227, 32
High Courts22 Feb 1988Dismissed
Gyanendra Deo Tripathi Vs Board of High School and Intermediate Education and Others
Allahabad High Court · (1988) 2 AWC 770
Constitution of India, 1950 — Article 21Uttar Pradesh Intermediate Education Act, 1921 — Section 20, 20(1)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 2(1)
High Courts22 Feb 1988Allowed
Khalil Ahmad Vs State of U.P. and others
Allahabad High Court · (1988) 02 AHC CK 0045
Uttar Pradesh Recruitment to Services (Determination of Date of Birth) Rules, 1974 — Rule 2
High Courts22 Feb 1988
Mal Bahadur Vs District Inspector of Schools and Others
Allahabad High Court · (1988) 1 AWC 630
Constitution of India, 1950 — Article 14, 226Uttar Pradesh Secondary Education Service Commission (Procedure and Control of Conduct of Business) Regulations, 1983 — Regulation 6, 8Uttar Pradesh Secondary Education Service Rules, 1983 — Rule 3, 4, 5, 6, 7
High Courts19 Feb 1988Dismissed
Kuldeep Singh Rajput Vs Punjab National Bank and Others
Allahabad High Court · (1988) 1 AWC 554
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19, 7(2)Constitution of India, 1950 — Article 226General Provident Fund Rules, 1962 — Rule 31, 33
High Courts18 Feb 1988Dismissed
Vijai Ratan Sharma and Others Vs State of Uttar Pradesh and Another
Allahabad High Court · (1988) 1 AWC 749
Criminal Procedure Code, 1973 (CrPC) — Section 179, 181(4), 184, 220, 482Penal Code, 1860 (IPC) — Section 120B, 406, 498A
High Courts18 Feb 1988Allowed
Rajendra Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 323
Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts18 Feb 1988Disposed Of
M. P. UDYOG LTD. Vs Income Tax APPELLATE TRIBUNAL AND OTHERS.
Allahabad High Court · (1989) 176 ITR 176 : (1990) 50 TAXMAN 235
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 256, 41Constitution of India, 1950 — Article 226
High Courts18 Feb 1988Dismissed
Vijai Ratan Sharma and Others Vs State of U.P. and Another
Allahabad High Court · (1988) CriLJ 1581
Criminal Procedure Code, 1973 (CrPC) — Section 179, 181, 184, 220, 482Penal Code, 1860 (IPC) — Section 120B, 406, 498ACriminal Procedure Code, 1973 (CrPC) — Section 179, 181, 184, 220, 482
High Courts18 Feb 1988Allowed
Rameshwar Saran and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · (1988) 1 AWC 674
Constitution of India, 1950 — Article 133(1), 226, 300ALand Acquisition Act, 1894 — Section 11, 16, 17(1), 17(4), 4
High Courts18 Feb 1988Allowed
Gulab Chandra Vs The Munsif West and Others
Allahabad High Court · (1988) 1 AWC 537
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3AConstitution of India, 1950 — Article 226, 227Provincial Small Cause Courts Act, 1887 — Section 25
High Courts18 Feb 1988Allowed
Smt. Prakashwati and Others Vs State of U.P. and Others
Allahabad High Court · (1988) 1 AWC 626
Avas Evam Vikas Parishad Rules, 1967 — Rule 6, 6(1), 6(2)Constitution of India, 1950 — Article 226Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 28, 29, 6(1)
High Courts17 Feb 1988Dismissed
Satya Prakash Vs State of U.P. and Another
Allahabad High Court · (1988) 12 ACR 288
Criminal Procedure Code, 1973 (CrPC) — Section 133, 482
High Courts17 Feb 1988Disposed Of
Manik Chand Gupta Vs Commissioner of Income Tax and Another
Allahabad High Court · (1988) 72 CTR 12 : (1988) 173 ITR 662
Income Tax Act, 1961 — Section 132(1), 132(1A), 132(9)
High Courts17 Feb 1988
Chandra Kumar alias Lalua and Another Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 296
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 307, 323, 34, 38A
High Courts15 Feb 1988Dismissed
Chaudhary Mohammad Mumtaz Husain Vs SDO/Press Authority and Others
Allahabad High Court · (1988) 02 AHC CK 0047
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 12A(d)
High Courts15 Feb 1988Dismissed
Ambrish Kumar Singh Vs Raja Abhushan Bran Bramhshah and Others
Allahabad High Court · AIR 1989 All 194 : (1988) 1 AWC 730
Civil Procedure Code, 1908 (CPC) — Section 11, 92
High Courts15 Feb 1988
Commissioner of Wealth Tax Vs L.N. Mittal and R.S. Mittal
Allahabad High Court · (1989) 175 ITR 86
Wealth Tax Act, 1957 — Section 27, 7(4)Wealth Tax Rules, 1957 — Rule 1BB
High Courts15 Feb 1988
Moti Lal Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 284
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 209, 439, 482Penal Code, 1860 (IPC) — Section 308, 323, 325, 395, 397