High Courts26 Aug 1988Dismissed
Iqbal Ahmad Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 728
Criminal Procedure Code, 1973 (CrPC) — Section 512, 87, 88Penal Code, 1860 (IPC) — Section 302, 323
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,342 of 5,025
High Courts26 Aug 1988
Hind Lamps Ltd. Vs State of U.P. and Others
Allahabad High Court · (1989) 2 LLJ 230
Industrial Disputes Act, 1947 — Section 2, 25I, 25JIndustrial Disputes Act, 1947 — Section 2, 25I, 25JIndustrial Disputes Act, 1947 — Section 2, 25I, 25J
High Courts26 Aug 1988Dismissed
Chandra Bali Singh Vs The District Inspector of Schools and Others
Allahabad High Court · (1988) 2 AWC 1523
Uttar Pradesh Intermediate Education Act, 1921 — Section 16F, 16F(2)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 13, 16, 18, 6, 6(1)Uttar Pradesh Intermediate Education Rules, 1921 — Rule 10, 9
High Courts25 Aug 1988Allowed
Ram Khilari and Others Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 751
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts25 Aug 1988Allowed
Kesari and Ors Vs State of U.P.
Allahabad High Court · (1988) 08 AHC CK 0053
Penal Code, 1860 (IPC) — Section 147, 149, 302, 307, 323
High Courts25 Aug 1988Allowed
Nathu Lal Vs State of U.P.
Allahabad High Court · (1988) 2 AWC 1463 : (1990) CriLJ 509
Penal Code, 1860 (IPC) — Section 147, 201, 302, 364
High Courts25 Aug 1988
Sita Ram Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 733
Criminal Procedure Code, 1973 (CrPC) — Section 157, 161, 313Penal Code, 1860 (IPC) — Section 302, 307
High Courts25 Aug 1988Partly Allowed
Anil Bahal Vs Smt. Manju
Allahabad High Court · AIR 1989 All 9 : (1988) 2 AWC 1307
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19, 19(4), 8
High Courts23 Aug 1988Dismissed
Smt. Suman Gupta Vs Shiv Narain Gupta and Another
Allahabad High Court · (1988) 2 AWC 1272
High Courts23 Aug 1988
Commissioner of Income Tax Vs Modi Pon Ltd.
Allahabad High Court · (1989) 175 ITR 118
Income Tax Act, 1961 — Section 256(2)
High Courts19 Aug 1988Dismissed
Anand Swarup Garg Vs Dinesh Chandra Goel and Others
Allahabad High Court · (1988) 2 AWC 1440
Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14, 20(2)
High Courts19 Aug 1988Disposed Of
The Premier Motors (Private) Limited and Others Vs Jaswant Prasad and Others
Allahabad High Court · (1988) 2 AWC 1224
Civil Procedure Code Amendment Act, 1976 — Section 97, 97(1) , 97(2), 97(3)Civil Procedure Code, 1908 (CPC) — Order 11 Rule 16, Order 11 Rule 21, Order 15 Rule 5, Order 21 Rule 72, Order 6 Rule 16Constitution of India, 1950 — Article 254
High Courts19 Aug 1988Dismissed
Allahabad Bank and Another Vs Smt. Mridula Kulshrestha and Others
Allahabad High Court · (1988) 2 AWC 1370
High Courts19 Aug 1988Disposed Off
The Premier Motor (Pvt.) Ltd. Vs Jaswant Prasad and Others
Allahabad High Court · AIR 1989 All 1
Civil Procedure Code Amendment Act, 1976 — Section 97(1)Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5
High Courts19 Aug 1988Dismissed
Vishwanath Mehta and Another Vs District Judge and Another
Allahabad High Court · (1988) 2 AWC 1271
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(1)
High Courts19 Aug 1988
Sheo Prasad Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 692
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304
High Courts19 Aug 1988Allowed
Allahatala and Others Vs Second Additional Munsif and Others
Allahabad High Court · (1988) 2 AWC 1414
Civil Procedure Code, 1908 (CPC) — Section 9, 92, 92(1)Constitution of India, 1950 — Article 226Religious Endowments Act, 1863 — Section 14
High Courts19 Aug 1988Allowed
Smt. Savitri Devi Vs IXth Addl. District Judge and Another
Allahabad High Court · (1988) 2 AWC 1466
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)
High Courts19 Aug 1988Dismissed
Om Prakash Tewari Vs State Bank of India and Others
Allahabad High Court · (1989) 1 AWC 31
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 1 Rule 3
High Courts19 Aug 1988
Bhav Dutt Sharma Vs U.P. Secondary Education Service Commission
Allahabad High Court · (1988) 2 AWC 1532
Constitution of India, 1950 — Article 226