COURT ARCHIVE

Allahabad High Court judgments, 1988

732 judgments · page 33 of 37

High Courts12 Feb 1988Dismissed

Nagar Swasthya Adhikari, Nagar Mahapalika Vs Davan Dass and Others

Allahabad High Court · (1988) 12 ACR 266

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 22

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High Courts12 Feb 1988Dismissed

Smt. Jiwasi Kunwar Vs Ram Chandra Yadav and Another

Allahabad High Court · (1988) 12 ACR 283

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High Courts12 Feb 1988Disposed Of

Paras Nath Pandey Another Vs Deonandan Pandey and Others

Allahabad High Court · (1988) 12 ACR 279

Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts12 Feb 1988Partly Allowed

Swastik Gear Ltd. and Others Vs Income Tax Officer and Others

Allahabad High Court · (1988) 69 CTR 213 : (1989) 175 ITR 384

Income Tax Act, 1961 — Section 132, 132(8)

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High Courts12 Feb 1988

Sabir Khan Vs State of U. P.

Allahabad High Court · (1988) CriLJ 1245

Prevention of Food Adulteration Act, 1954 — Section 10, 13Prevention of Food Adulteration Act, 1954 — Section 10, 13Prevention of Food Adulteration Act, 1954 — Section 10, 13

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High Courts12 Feb 1988

Usha Devi Vs Jagdish Prasad and Another

Allahabad High Court · (1988) 1 AWC 702 : (1988) CriLJ 1239

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 132

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High Courts12 Feb 1988

Badri Vs State

Allahabad High Court · (1988) 12 ACR 358 : (1991) RD 379

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 307, 379, 399, 402

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High Courts11 Feb 1988Allowed

Ram Murti Tripathi Vs The Inspector Sanskrit Pathshalas and Others

Allahabad High Court · (1988) 2 AWC 1118

Constitution of India, 1950 — Article 226, 226(2)Uttar Pradesh State Universities Act, 1973 — Section 1(3), 31

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High Courts11 Feb 1988Allowed

Surya Lal Yadav and Others Vs State of U.P. and Another

Allahabad High Court · AIR 1988 All 202 : (1988) 1 AWC 728

Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 4, 6, 6(1)

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High Courts11 Feb 1988Dismissed

Committee of Management, Bhakt Vatsal Inter College and Others Vs Regional Deputy Director of Education and Others

Allahabad High Court · (1988) 2 AWC 773

Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)

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High Courts11 Feb 1988Dismissed

Mahendra Singh Vs IV Additional District and Sessions Judge and Others

Allahabad High Court · (1988) 1 AWC 734

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Uttar Pradesh Panchayat Raj Act, 1947 — Section 5B

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High Courts11 Feb 1988

Sainsar Pal Vs State of U.P.

Allahabad High Court · (1988) 12 ACR 406

Penal Code, 1860 (IPC) — Section 302, 324, 452

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High Courts11 Feb 1988

Shamshad Vs State of U.P.

Allahabad High Court · (1988) 12 ACR 206

Constitution of India, 1950 — Article 21

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High Courts10 Feb 1988Dismissed

Madhusudan Mishra Vs State of U.P. and Another

Allahabad High Court · (1988) CriLJ 1247

Criminal Procedure Code, 1973 (CrPC) — Section 125, 25Criminal Procedure Code, 1973 (CrPC) — Section 125, 25Criminal Procedure Code, 1973 (CrPC) — Section 125, 25

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High Courts10 Feb 1988Allowed