High Courts28 Nov 1988Dismissed
Sri Ram (deceased by LRs.) and Another Vs Chauthi (deceased by LRs) and Others
Allahabad High Court · AIR 1989 All 53 : (1989) AWC 256 : (1989) RD 60
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2
COURT ARCHIVE
Allahabad High Court judgments, 1988
732 judgments · page 5 of 37
High Courts28 Nov 1988Allowed
Meer Shah and others Vs State of U.P.
Allahabad High Court · (1988) 11 AHC CK 0038
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts28 Nov 1988Dismissed
Haji Esmail Noor Mohd & Co and others Vs State of U.P.
Allahabad High Court · (1988) 11 AHC CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 305Prevention of Food Adulteration Act, 1954 — Section 16, 17, 7
High Courts28 Nov 1988Dismissed
Yeshpal Singh alias Kakku Vs State of U.P.
Allahabad High Court · (1988) 11 AHC CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 436Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 120B, 302, 304B, 498A
High Courts28 Nov 1988Allowed
Diwan Singh and Others Vs Manohar Singh
Allahabad High Court · (1989) 1 AWC 243
Criminal Procedure Code, 1973 (CrPC) — Section 245, 249Penal Code, 1860 (IPC) — Section 34, 406, 418, 420
High Courts26 Nov 1988Allowed
Gopal Shanker Dube Vs Rauniyar Biradari Panchayat Committee and Others
Allahabad High Court · (1988) 2 AWC 1037
Transfer of Property Act, 1882 — Section 106
High Courts25 Nov 1988Allowed
Smt. Indira Pathak Vs II Additional District Judge and Others
Allahabad High Court · (1989) 1 AWC 281
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 6 Rule 17Constitution of India, 1950 — Article 141, 226Provincial Small Cause Courts Act, 1887 — Section 25
High Courts25 Nov 1988Dismissed
Daleep Singh Vs State of U.P.
Allahabad High Court · (1988) 11 AHC CK 0035
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302
High Courts25 Nov 1988Dismissed
Prakash Chand Vs Sardar Narendra Singh
Allahabad High Court · (1989) 1 AWC 330
Contract Act, 1872 — Section 23Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 13, 3, 7(2)
High Courts24 Nov 1988Allowed
Bajaj Packwell and Another Vs State of Uttar Pradesh and Others
Allahabad High Court · (1990) 76 STC 386
Uttar Pradesh Sales Tax Act, 1948 — Section 4A
High Courts24 Nov 1988Dismissed
Mohd.Aleem Vs Mohd.Abrar and others
Allahabad High Court · (1988) 11 AHC CK 0041
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)(f), 20(4) Expl.
High Courts24 Nov 1988Allowed
Uma Shanker Pathak Vs Union of India (UOI) and Others
Allahabad High Court · (1990) 2 LLJ 109
Army Act, 1950 — Section 130, 164, 52Army Rules, 1954 — Rule 115(2), 34, 34(1)
High Courts24 Nov 1988Dismissed
Ahmad Bux Vs 1st Addl. District Judge and Others
Allahabad High Court · (1989) 1 AWC 288
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(3), 13, 14, 16
High Courts23 Nov 1988Allowed
Ram Pal Singh and Ors. Vs State of U.P.
Allahabad High Court · (1988) 11 AHC CK 0028
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 147, 149, 323, 436
High Courts23 Nov 1988
Abdul Ghaffar and Another Vs Ishtiyaq Ahmad and Others
Allahabad High Court · (1989) 1 AWC 306
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 22
High Courts22 Nov 1988Dismissed
Subhash Chandra Saxena Vs Rohilkhand University and Others
Allahabad High Court · (1989) 1 AWC 484
Uttar Pradesh State Universities (Centralised) Service Rules, 1975 — Rule 17, 19, 2, 20, 21Uttar Pradesh State Universities Act, 1973 — Section 17
High Courts22 Nov 1988Dismissed
Naresh Vs State of U.P.
Allahabad High Court · (1989) 1 AWC 708
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307Uttar Pradesh Children Act, 1951 — Section 27
High Courts22 Nov 1988Allowed
Ram Bilas and Ors. Vs State of U.P.
Allahabad High Court · (1988) 11 AHC CK 0036
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 301, 323
High Courts22 Nov 1988Allowed
Bhagwan Das and others Vs State of U.P.
Allahabad High Court · (1988) 11 AHC CK 0030
Penal Code, 1860 (IPC) — Section 149, 304(2), 323