High Courts07 Sept 1988Allowed
Panchlal Vs State of U.P.
Allahabad High Court · (1988) 09 AHC CK 0034
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,341 of 5,025
High Courts07 Sept 1988
Mirza Moin Beg Vs State of U.P. and Another
Allahabad High Court · (1989) 2 AWC 1354
Civil Procedure Code, 1908 (CPC) — Section 133Criminal Procedure Code, 1973 (CrPC) — Section 136, 137, 138, 482Penal Code, 1860 (IPC) — Section 188
High Courts07 Sept 1988Dismissed
Deepak Oil Industries Ismalipur and Others Vs Allahabad Bank and Others
Allahabad High Court · (1989) 2 AWC 1359
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7
High Courts07 Sept 1988Dismissed
M/s. Deepak Oil Industries and Others Vs Allahabad Bank and Others
Allahabad High Court · (1989) 2 AWC 1359
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7
High Courts06 Sept 1988Dismissed
Bobby Restaurant and Another Vs State of U.P. and Others
Allahabad High Court · (1988) 2 AWC 1408
Uttar Pradesh Entertainments and Betting Tax Act, 1979 — Section 12, 12D, 2(3), 3(6)
High Courts06 Sept 1988Dismissed
Kateshwar and Others Vs State of U.P.
Allahabad High Court · (1989) 1 AWC 116
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171, 172
High Courts06 Sept 1988Dismissed
Yogesh Sachdeo Vs IVth Additional District and Sessions Judge and Others
Allahabad High Court · (1988) 2 AWC 1346
Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 172(1), 172(2), 192, 472, 472(2)
High Courts02 Sept 1988Dismissed
Dharamvir and Others Vs State of U.P.
Allahabad High Court · (1990) CriLJ 839
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts02 Sept 1988Allowed
Hindustan Reprographics Limited and Another Vs The State of Uttar Pradesh and Others
Allahabad High Court · (1989) 72 STC 424
Central Sales Tax Act, 1956 — Section 8Constitution of India, 1950 — Article 265General Clauses Act, 1897 — Section 21
High Courts02 Sept 1988Dismissed
Daya Ram Agarwal Vs Board of Revenue, U.P., Lucknow & Others
Allahabad High Court · (1988) 09 AHC CK 0045
Uttar Pradesh Land Revenue Act, 1901 — Section 164, 173Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 285A
High Courts31 Aug 1988Dismissed
Brij Lal and Others Vs State of U.P.
Allahabad High Court · (1989) 2 AWC 1303
Criminal Procedure Code, 1973 (CrPC) — Section 311, 407, 407(2), 482, 540Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts31 Aug 1988
Prakash Awasthi Vs Chandra Bhushan Pandey and Others
Allahabad High Court · (1989) 2 AWC 1363
Constitution of India, 1950 — Article 215, 227, 235, 246Contempt of Courts Act, 1971 — Section 12, 14, 15, 15(1), 2Courts of Rules (Allahabad High Courts), 1952 — Rule 10, 3, 3(4)
High Courts31 Aug 1988Allowed
Continental Seeds and Chemicals Ltd. Vs Director, Mandi Parishad and Others
Allahabad High Court · (1988) 2 AWC 1312
Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 17, 2
High Courts31 Aug 1988Dismissed
Om Prakash Gupta Vs State Transport Authority and Others
Allahabad High Court · (1989) 2 AWC 993
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115
High Courts30 Aug 1988Dismissed
Sita Ram Vs Principal, Industrial Training Institute and Others
Allahabad High Court · (1988) 2 AWC 1510
High Courts30 Aug 1988Allowed
Kanhaiya Lal Vs Lalloo Khan
Allahabad High Court · (1988) 08 AHC CK 0055
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts30 Aug 1988Allowed
Hefeez Ullah Vs Smt. Khatoon Bibi and Others
Allahabad High Court · (1989) 1 AWC 65
High Courts29 Aug 1988
Jagdish Prasad Vs Sub-Divisional Officer and Another
Allahabad High Court · (1989) 1 AWC 151
Civil Procedure Code, 1908 (CPC) — Section 94Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C, 12C(8)
High Courts29 Aug 1988Allowed
Ram Pal Singh Vs Registrar, Coperative Societies and Others
Allahabad High Court · (1988) 2 AWC 1477
Uttar Pradesh Co-operative Societies Act, 1965 — Section 29
High Courts29 Aug 1988
Panna Lal Vs Union of India (UOI) and Others
Allahabad High Court · (1988) 12 ACR 660
Criminal Procedure Code, 1973 (CrPC) — Section 3, 4, 482Railway Property (Unlawful Possession) Act, 1966 — Section 3, 4