COURT ARCHIVE

Allahabad High Court judgments, 1988

732 judgments · page 6 of 37

High Courts22 Nov 1988Allowed

Smt. Bubboo Devi and Others Vs III Addl District Judge and Others

Allahabad High Court · (1989) 1 AWC 258

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25

High Courts21 Nov 1988Dismissed

Prem Prakash Johar Vs His Highness Sri. Maharaja Vihhuti Narain Singh Bahadur and Others

Allahabad High Court · (1989) 1 AWC 197

Transfer of Property Act, 1882 — Section 106Trusts Act, 1882 — Section 47

High Courts21 Nov 1988Dismissed

Prem Prakash Johar Vs His Highness Sri Maharaja Vibhuti Narain Singh Bahadur, Varanasi and Others

Allahabad High Court · AIR 1989 All 51

Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 106Trusts Act, 1882 — Section 47

High Courts21 Nov 1988Dismissed

Mohd. Nafees Vs State of U.P.

Allahabad High Court · (1988) 11 AHC CK 0032

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 332, 333, 504

High Courts21 Nov 1988

Bulaki Das Bansal Vs XI Additional District Judge and Others

Allahabad High Court · (1989) 1 AWC 264

Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Article 4

High Courts19 Nov 1988Allowed

Mazhar Mahmood Vs State of U.P.

Allahabad High Court · (1989) 2 AWC 1310

Criminal Procedure Code, 1973 (CrPC) — Section 319, 482

High Courts18 Nov 1988Dismissed

State Vs Jogender Singh

Allahabad High Court · (1988) 11 AHC CK 0025

Railway Property (Unlawful Possession) Act, 1966 — Section 3

High Courts17 Nov 1988Allowed

Hazari Vs State of U.P.

Allahabad High Court · (1988) 11 AHC CK 0013

Penal Code, 1860 (IPC) — Section 396

High Courts16 Nov 1988Allowed

Durgesh Cold Storage and Ice Factory, Gorakhpur Vs U.P. Financial Corporation, Kanpur and Others

Allahabad High Court · AIR 1989 All 96

Constitution of India, 1950 — Article 14, 226State Financial Corporations Act, 1951 — Section 29

High Courts15 Nov 1988Dismissed

Hari Har Prasad and Others Vs Brij Bahadur Singh and Others

Allahabad High Court · (1989) 1 AWC 680

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 49Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143

High Courts15 Nov 1988Dismissed

Bhawani Pher Tewari Vs Narbada Devi & Others

Allahabad High Court · (1988) 11 AHC CK 0027

Civil Procedure Code, 1908 (CPC) — Section 9Uttar Pradesh Tenancy Act, 1939 — Section 3(6)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 339

High Courts15 Nov 1988

Smt. Rukhmina Devi Vs State of U.P.

Allahabad High Court · (1989) CriLJ 548

Criminal Procedure Code, 1973 (CrPC) — Section 432Penal Code, 1860 (IPC) — Section 300, 302, 305, 309Criminal Procedure Code, 1973 (CrPC) — Section 432

High Courts10 Nov 1988Dismissed

Avadh Behari & Others Vs Ram Sajiwan & Others

Allahabad High Court · (1988) 11 AHC CK 0029

Civil Procedure Code, 1908 (CPC) — Section 9

High Courts07 Nov 1988Allowed

Pooran Lal Vs State of U.P.

Allahabad High Court · (1989) 1 AWC 612

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

High Courts07 Nov 1988Dismissed

Ram Dev and Anr. Vs State of U.P.

Allahabad High Court · (1988) 11 AHC CK 0034

Evidence Act, 1872 — Section 3, 45Penal Code, 1860 (IPC) — Section 302, 307, 34

High Courts07 Nov 1988Dismissed

Commissioner of Sales Tax Vs R.S. Steel Works

Allahabad High Court · (1989) 73 STC 207

Uttar Pradesh Sales Tax Act, 1948 — Section 12(2)

High Courts05 Nov 1988Dismissed

Smt. Prem Lata Vs Chatur Sen Gupta and Others

Allahabad High Court · (1989) 1 AWC 39

Civil Procedure Code, 1908 (CPC) — Section 11, 151, 23, 24, 47

High Courts05 Nov 1988Dismissed

Kisan Uchattar Madhyamik Vidyalaya Samiti, Deoria and Others Vs IIIrd Addl. District Judge, Deoria and Others

Allahabad High Court · AIR 1989 All 168 : (1989) RD 113

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)Constitution of India, 1950 — Article 226

High Courts05 Nov 1988Allowed

Sriram Jaiswal Vs Union of India (UOI) and Others

Allahabad High Court · (1988) 75 CTR 41 : (1989) 176 ITR 261

Income Tax Act, 1961 — Section 132, 132(1), 132(11), 132(3), 132(5)

High Courts05 Nov 1988Dismissed

Kisan Uchattar Madhyamik Vidyalaya Samiti Banjaria Bazar and Others Vs IIIrd Additional District Judge and Others

Allahabad High Court · (1989) 1 AWC 78

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)Constitution of India, 1950 — Article 226