High Courts12 Oct 1988Dismissed
Shyama Charan Dubey Vs State of U.P.
Allahabad High Court · (1990) CriLJ 456
Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 161, 164, 165Penal Code, 1860 (IPC) — Section 302, 323, 396
COURT ARCHIVE
Allahabad High Court judgments, 1988
732 judgments · page 9 of 37
High Courts12 Oct 1988Dismissed
Dev Singh Vs State of U.P.
Allahabad High Court · (1988) 10 AHC CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 376, 376(1)
High Courts12 Oct 1988
Pati Ram and Others Vs State of U.P.
Allahabad High Court · (1989) AWC 131 : (1990) CriLJ 447
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Penal Code, 1860 (IPC) — Section 148, 149, 201, 302, 307
High Courts11 Oct 1988Dismissed
Kailash Nath Bhargava Vs Vikram Singh and Others
Allahabad High Court · (1990) CriLJ 479
Civil Procedure Code, 1908 (CPC) — Section 47Contempt of Courts Act, 1971 — Section 12
High Courts11 Oct 1988Allowed
Mahabir Singh Vs State of U.P.
Allahabad High Court · (1988) 10 AHC CK 0031
Penal Code, 1860 (IPC) — Section 302
High Courts11 Oct 1988Allowed
Nathu Ram and Others Vs State of U.P.
Allahabad High Court · (1988) 2 AWC 1511 : (1990) CriLJ 452 : (1990) 2 RCR(Criminal) 17
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 324, 34
High Courts10 Oct 1988Allowed
Bishambhar Nath Khanna and Others Vs IV Addl. District Judge and Another
Allahabad High Court · (1989) 1 AWC 462
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10, 10(2), 21, 22
High Courts10 Oct 1988Allowed
Om Prakash Vs Jagdish & Others
Allahabad High Court · (1988) 10 AHC CK 0027
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 100Specific Relief Act, 1963 — Explanation 19, 16
High Courts07 Oct 1988Partly Allowed
Rajpal and Others Vs The State
Allahabad High Court · (1990) CriLJ 501
Penal Code, 1860 (IPC) — Section 147, 149, 302, 304, 307
High Courts07 Oct 1988Dismissed
Sharda Prasad and Others Vs Khaderan Ram and Others
Allahabad High Court · AIR 1989 All 41
Arbitration Act, 1940 — Section 20, 20(4), 39Civil Procedure Code, 1908 (CPC) — Section 115
High Courts07 Oct 1988Allowed
Girdhari Lal Agarwal Vs Kamleshwar Prasad Agarwal and Others
Allahabad High Court · AIR 1989 All 210
Arbitration Act, 1940 — Section 2, 30Constitution of India, 1950 — Article 226
High Courts07 Oct 1988
Abilities (India) Pvt. Ltd. Vs Union of India (UOI) and Others
Allahabad High Court · (1989) 20 ECR 386
High Courts07 Oct 1988
Brij Kishore and Others Vs State of U.P.
Allahabad High Court · (1989) AWC 445 : (1989) CriLJ 616
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts07 Oct 1988Allowed
Sewa Ram Vs State of U.P.
Allahabad High Court · (1989) 1 AWC 247
Penal Code, 1860 (IPC) — Section 392, 397
High Courts07 Oct 1988
Vidya Kendra and Others Vs The Deputy Director of Education, Region ''I'' and Another
Allahabad High Court · (1989) 1 AWC 249
Constitution (Forty-Second Amendment) Act, 1976 — Section 58Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16F, 16G(3)
High Courts07 Oct 1988Allowed
Mohd. Ibrahim Vs 1st Additional District Judge and Another
Allahabad High Court · (1989) 1 AWC 34
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 22, 28
High Courts06 Oct 1988Allowed
Munni Lal Vs State of U.P.
Allahabad High Court · (1988) 10 AHC CK 0034
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 394, 397
High Courts06 Oct 1988
U.P. Rajkiya Nirman Nigam Ltd. Vs Collector of Central Excise and Customs and Others
Allahabad High Court · (1989) 20 ECR 333
High Courts05 Oct 1988Allowed
Birendra Kumar Saxena and Another Vs State of U.P. and Others
Allahabad High Court · (1989) 1 AWC 10
Constitution of India, 1950 — Article 226
High Courts05 Oct 1988Dismissed
The Committee of Management, Nehru Higher Secondary School and Others Vs The Director of Education and Others
Allahabad High Court · (1989) 1 AWC 109
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)