COURT ARCHIVE

Allahabad High Court judgments, 1988

732 judgments · page 36 of 37

High Courts20 Jan 1988Dismissed

Rajeev Rathi Vs Controller of Examinations and Admissions Aligarh Muslim University and Another

Allahabad High Court · (1988) 1 AWC 506

Aligarh Muslim University Examination (Control of Unfairmeans and Disorderly Conduct) Regulations — Regulation 4(A1)

High Courts20 Jan 1988Allowed

Mushtaq and Another Vs State

Allahabad High Court · (1988) 1 AWC 591

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304, 323, 34, 504

High Courts20 Jan 1988Dismissed

Ram Bahadur Shahi and Others Vs State of U.P.

Allahabad High Court · (1988) 1 AWC 616

Criminal Procedure Code, 1973 (CrPC) — Section 207, 227, 228, 232, 233Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 379

High Courts20 Jan 1988

Mohammad Hanif and Others Vs State of U.P.

Allahabad High Court · (1988) 1 AWC 496

Penal Code, 1860 (IPC) — Section 324, 34, 452

High Courts18 Jan 1988Allowed

Mukund Chand Vs District Agriculture Officer and Fertilizer Registering Authority and Another

Allahabad High Court · (1988) 1 AWC 579

High Courts18 Jan 1988Allowed

Ramendra Nath Vs Mandi Samiti, Sultanpur & Another

Allahabad High Court · (1988) 01 AHC CK 0031

Constitution of India, 1950 — Article 14

High Courts18 Jan 1988Allowed

Sudhir Kumar Vs Union of India & Ors.

Allahabad High Court · (1988) 01 AHC CK 0023

Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3

High Courts14 Jan 1988Disposed Of

Kumari Anita Singh Vs Ram Babu Singh

Allahabad High Court · (1988) 1 AWC 431

Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 342, 364, 384

High Courts14 Jan 1988Disposed Of

Virendra Kumar Avinash Kumar Vs Commissioner of Income Tax

Allahabad High Court · (1988) 171 ITR 263

Income Tax Act, 1961 — Section 185

High Courts14 Jan 1988Dismissed

U.P. State Handloom Corporation Ltd. Vs Commissioner of Income Tax and Others

Allahabad High Court · (1988) 69 CTR 195 : (1988) 171 ITR 640

Income Tax Act, 1961 — Section 142(2A)

High Courts14 Jan 1988Partly Allowed

Satbir Singh and Others Vs State of U.P. and Others

Allahabad High Court · AIR 1988 All 177

Constitution of India, 1950 — Article 14, 226, 254(2)Land Acquisition Act, 1894 — Section 17, 17(4), 4, 4(1), 5A

High Courts14 Jan 1988

Commissioner of Wealth Tax Vs Income Tax Appellate Tribunal and Another

Allahabad High Court · (1988) 72 CTR 56 : (1989) 179 ITR 610 : (1990) 49 TAXMAN 225

Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 35, 35(1)

High Courts13 Jan 1988Allowed

Piarey Lal and Others Vs State

Allahabad High Court · (1988) 12 ACR 238

Criminal Procedure Code, 1973 (CrPC) — Section 385(2), 386Penal Code, 1860 (IPC) — Section 307, 34

High Courts13 Jan 1988Dismissed

Vimal Poddar and Others Vs District Judge and Others

Allahabad High Court · (1988) 1 AWC 548

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21

High Courts13 Jan 1988Allowed

Gaital and Others Vs The State

Allahabad High Court · (1988) 1 AWC 508 : (1988) CriLJ 960

Penal Code, 1860 (IPC) — Section 148, 149, 302, 352, 452Penal Code, 1860 (IPC) — Section 148, 149, 302, 352, 452Penal Code, 1860 (IPC) — Section 148, 149, 302, 352, 452

High Courts13 Jan 1988Dismissed

Shambhu Iron Stores Vs Commissioner of Sales Tax

Allahabad High Court · (1988) 70 STC 18

High Courts13 Jan 1988Allowed

Bacchu Lal Singh and Ors. Vs State of U.P.

Allahabad High Court · (1988) 01 AHC CK 0026

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 34

High Courts13 Jan 1988Allowed

Parsonal Babulal and Another Vs State of U.P. and Another

Allahabad High Court · (1988) 69 STC 363

Uttar Pradesh Sales Tax Act, 1948 — Section 4A

High Courts13 Jan 1988Dismissed

Hakim Safdar Khan Vs Prescribed Authority/Munsif, Court No. 2 and Others

Allahabad High Court · (1988) 1 AWC 745

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2), 21, 21(1), 23, 24

High Courts11 Jan 1988Dismissed

Chemicals and Allied Products Vs Income Tax Appellate Tribunal

Allahabad High Court · (1988) 72 CTR 238 : (1989) 175 ITR 344

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 254, 254(1), 254(2), 256, 256(1)