High Courts18 Aug 1988Disposed Of
Anandeshwar Pande Vs Collector of C. Ex.
Allahabad High Court · (1989) 39 ELT 24
Central Excise Rules, 1944 — Rule 173, 198
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,343 of 5,025
High Courts18 Aug 1988Disposed Of
Suman Kumar Srivastava Vs Collector, Lucknow and Others
Allahabad High Court · (1988) 08 AHC CK 0056
High Courts17 Aug 1988Allowed
Padohi Ram Vs State of Uttar Pradesh and Another
Allahabad High Court · (1990) CriLJ 495
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 195, 195(1)Penal Code, 1860 (IPC) — Section 120B, 419, 420, 463, 467
High Courts17 Aug 1988Allowed
Rameshwar Singh and Another Vs Collector and Others
Allahabad High Court · (1988) 2 AWC 1325
Mines and Minerals (Development and Regulation) Act, 1957 — Section 15Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 3, 67
High Courts17 Aug 1988Dismissed
Suresh Chandra Sen and Another Vs State of U.P. and Others
Allahabad High Court · (1989) 2 AWC 1008
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(2), 157, 173(8), 177Penal Code, 1860 (IPC) — Section 161, 218, 318, 383, 384
High Courts16 Aug 1988Allowed
Smt. Vidya Devi Chaturvedi Vs Union of India (UOI) and Another
Allahabad High Court · (1988) 2 AWC 1290
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Limitation Act, 1963 — Article 124, 137
High Courts12 Aug 1988
The British India Corporation Ltd. Vs The Presiding Officer, Industrial Tribunal (1) and Others
Allahabad High Court · (1989) 2 LLJ 319
High Courts12 Aug 1988Allowed
Manphool and Another Vs State of U.P.
Allahabad High Court · (1989) 1 AWC 434
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts11 Aug 1988Allowed
Gulab and Others Vs State
Allahabad High Court · (1988) 12 ACR 710
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts11 Aug 1988Allowed
Sakil Vs State of U.P.
Allahabad High Court · (1988) 2 AWC 1435 : (1990) CriLJ 497
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 162(1)Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 395, 397
High Courts10 Aug 1988Dismissed
Ram Jatan Vs Bindeswari Prasad and Others
Allahabad High Court · (1988) 2 AWC 1195
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 41, 48, 52(1), 52(2)Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 111Uttar Pradesh Land Revenue Act, 1901 — Section 201
High Courts10 Aug 1988
Gurmeet Singh and Others Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 633
Criminal Procedure Code, 1973 (CrPC) — Section 157, 313, 82, 83Penal Code, 1860 (IPC) — Section 148, 149, 302, 452
High Courts10 Aug 1988
Mathura Ram and Others Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 651
Criminal Procedure Code, 1973 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts10 Aug 1988
Ganga Saran Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 665
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 304, 324Uttar Pradesh Children Act, 1951 — Section 27
High Courts08 Aug 1988Disposed Of
Dr. Suresh Chandra Choubey Vs The Chancellor Kashi Vidyapith and Others
Allahabad High Court · (1989) 1 AWC 279
Uttar Pradesh State Universities Act, 1973 — Section 68
High Courts08 Aug 1988Dismissed
Comet Filaments (India) Ltd. Vs Pradeshya Industrial and Investment Corporation of U.P. Ltd.
Allahabad High Court · (1988) 2 AWC 1273 : (1989) 66 CompCas 124
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3(5)
High Courts07 Aug 1988Dismissed
Vinder Singh Vs State of U.P.
Allahabad High Court · (1988) 08 AHC CK 0050
Prevention of Food Adulteration Act, 1954 — Section 10(7)Prevention of Food Adulteration Rules, 1955 — Rule 9A
High Courts04 Aug 1988Allowed
Vidya Bhushan Pande Vs Principal King Georges Medical College and Another
Allahabad High Court · (1989) 1 AWC 564
High Courts04 Aug 1988Allowed
Hari Lal and Others Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 724
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 324
High Courts04 Aug 1988Dismissed
Gopal Vs The District Judge and Others
Allahabad High Court · (1988) 2 AWC 1285
Civil Procedure Code Amendment Act, 1976 — Section 97, 97(1)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 22 Rule 12, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 8Constitution of India, 1950 — Article 226