High Courts01 Feb 1988Allowed
Smt. Nirmal Kaur Vs Sardar Harbhajan Singh
Allahabad High Court · (1988) 02 AHC CK 0080
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 482Hindu Marriage Act, 1955 — Section 24
COURT ARCHIVE
Allahabad High Court judgments, 1988
732 judgments · page 35 of 37
High Courts01 Feb 1988Dismissed
Nand Kishore Agarwal and Others Vs Union of India (UOI) and Others
Allahabad High Court · (1988) 171 ITR 566 : (1988) 40 TAXMAN 227
Estate Duty Act, 1953 — Section 5
High Courts01 Feb 1988Dismissed
Sukhraj and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1988) 1 AWC 618
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48(3)
High Courts01 Feb 1988Allowed
Smt. Rajo Devi and Another Vs The Munsif East, Ballia and Another
Allahabad High Court · (1988) 1 AWC 473 : (1989) RD 63
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 79, 83
High Courts30 Jan 1988Dismissed
Raeesa Begum Vs Shabbir Ahmad
Allahabad High Court · (1990) 2 DMC 241
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397
High Courts29 Jan 1988Dismissed
Padma Devi etc. Vs The U.P. State Road Transport Corporation etc.
Allahabad High Court · (1988) 2 ACC 184 : (1988) ACJ 667 : (1988) 1 AWC 489
Motor Vehicles Act, 1988 — Section 110D
High Courts29 Jan 1988Dismissed
Sudhanshu Tripathi Vs Union of India & Another
Allahabad High Court · (1988) 01 AHC CK 0033
Administrative Tribunals Act, 1985 — Section 14, 28Constitution of India, 1950 — Article 136, 226, 323A
High Courts29 Jan 1988Dismissed
Mohammad Jamal Vs State
Allahabad High Court · (1988) 01 AHC CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts28 Jan 1988Dismissed
Sarla Devi and Others Vs Jhangi Ram and Others
Allahabad High Court · (1988) 2 ACC 154 : (1989) ACJ 94
Motor Vehicles Act, 1988 — Section 110D
High Courts28 Jan 1988Allowed
Vidya Bhan Prakash Vs The Second Additional District Judge, Mathura and Others
Allahabad High Court · AIR 1988 All 204 : (1988) 1 AWC 465
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 90(1)
High Courts28 Jan 1988Allowed
Ram Singh Vs State of U.P.
Allahabad High Court · (1988) 01 AHC CK 0029
Civil Services (Classification, Control and Appeal) Rules — Rule 49A
High Courts28 Jan 1988Dismissed
State of U.P. Vs Rishikesh (Harishikesh) & Ors.
Allahabad High Court · (1988) 01 AHC CK 0028
Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts28 Jan 1988Dismissed
Smt. Sarla Devi and Others Vs Jhangi Ram and Others
Allahabad High Court · (1989) 65 CompCas 654
Motor Vehicles Act, 1939 — Section 110AA, 110D
High Courts25 Jan 1988
Union of India (UOI) Vs Dhanraji Devi and Others
Allahabad High Court · (1988) 2 ACC 25 : (1989) ACJ 673
Motor Vehicles Act, 1988 — Section 110A
High Courts21 Jan 1988
Uttar Pradesh State Road Transport Corporation Vs Haseen Fatma and Others
Allahabad High Court · (1988) 2 ACC 209 : (1989) ACJ 630
Motor Vehicles Act, 1988 — Section 110D
High Courts21 Jan 1988
Kashi Nath Prasad Vs Tata Engineering and Locomotive Company and Others
Allahabad High Court · (1988) 2 ACC 15
Workmens Compensation Act, 1923 — Section 30
High Courts20 Jan 1988Dismissed
Punni Lai and Others Vs State of U.P. and Others
Allahabad High Court · (1988) 1 AWC 393
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 16, 17(1), 48, 48(1)Transfer of Property Act, 1882 — Section 111
High Courts20 Jan 1988Dismissed
Prem Chand Vs Union of India (UOI) and Others
Allahabad High Court · (1988) 2 AWC 1432
Administrative Tribunals Act, 1985 — Section 28Constitution of India, 1950 — Article 226
High Courts20 Jan 1988Dismissed
J. Prakash Vs State of Uttar Pradesh and Others
Allahabad High Court · (1988) 1 AWC 450
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 35, Order 21 Rule 36, Order 21 Rule 64, Order 40 Rule 1Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 12, 16, 17, 17(1)
High Courts20 Jan 1988Allowed
Prem Narain Vs State of U.P.
Allahabad High Court · (1988) 01 AHC CK 0030
Arms Act, 1959 — Section 25(1)(b)Criminal Procedure Code, 1973 (CrPC) — Section 427(1)Penal Code, 1860 (IPC) — Section 395, 397