COURT ARCHIVE

Allahabad High Court judgments, 1988

732 judgments · page 37 of 37

High Courts11 Jan 1988Allowed

The Methodist Church in India, Bareilly Vs The Bareilly Development Authority and Another

Allahabad High Court · AIR 1988 All 151

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Planning and Development Act, 1973 — Section 14

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High Courts11 Jan 1988Dismissed

Mahendra Singh Vs Xth Additional District Judge and Others

Allahabad High Court · (1988) 1 AWC 530

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(3), 16, 16(5), 23Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 14

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High Courts10 Jan 1988Allowed

Darshan and Ors. Vs State of U.P.

Allahabad High Court · (1988) 01 AHC CK 0027

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

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High Courts08 Jan 1988Allowed

Dr. A.N. Mishra Vs Principal, S.M. College and Others

Allahabad High Court · (1988) 1 AWC 512

Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 16(2)Uttar Pradesh State Universities Act, 1973 — Section 31

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High Courts08 Jan 1988Allowed

Smt. Kusuma Gupta and Others Vs Smt. Sarla Devi and Others

Allahabad High Court · AIR 1988 All 154 : (1988) 1 AWC 459

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Partnership Act, 1932 — Section 53

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High Courts08 Jan 1988

Rakesh Kumar Gupta Vs Smt. Krishna Kumari alias Karuna and Others

Allahabad High Court · (1988) 01 AHC CK 0003

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, 60Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts07 Jan 1988Disposed Of

Das Medical Store Vs Collector, Barabanki And Others

Allahabad High Court · (1988) 01 AHC CK 0032

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High Courts07 Jan 1988

Smt. Kundan Devi Vs Ram Chandra Jaiswal

Allahabad High Court · (1988) 1 AWC 551

Civil Procedure Code, 1908 (CPC) — Section 152Industrial Disputes Act, 1947 — Section 33CLimitation Act, 1963 — Article 137

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High Courts06 Jan 1988Dismissed

Commissioner of Sales Tax Vs Madhu Chemical Works

Allahabad High Court · (1988) 71 STC 421

Uttar Pradesh Sales Tax Act, 1948 — Section 21

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High Courts05 Jan 1988Allowed

Ravindra Singh Niranjan Vs District Inspector of Schools and Another

Allahabad High Court · (1988) 1 AWC 658

Constitution of India, 1950 — Article 226Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 18(1), 18(2), 33

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High Courts04 Jan 1988Dismissed

Ram Prakash and Others Vs Banwari Lai and Another

Allahabad High Court · (1988) 1 AWC 430

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 207, 226Uttar Pradesh Dacoity Affected Areas Act, 1983 — Section 7

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High Courts04 Jan 1988

Ram Prakash and Others Vs Banwari Lal and Another

Allahabad High Court · (1988) 12 ACR 258

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 207, 226Uttar Pradesh Dacoity Affected Areas Act, 1983 — Section 7

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