High Courts26 Jul 1988Allowed
Bhulan Ram and Ors. Vs State of U.P.through Collector.Varanasi & Ors.
Allahabad High Court · (1988) 07 AHC CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 145(8), 146(2), 401
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,345 of 5,025
High Courts26 Jul 1988Dismissed
Bhagwati and Ors. Vs State
Allahabad High Court · (1988) 07 AHC CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts26 Jul 1988Allowed
Lalmani Vs State of U.P.& Ors.
Allahabad High Court · (1988) 07 AHC CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 145(8), 146(2), 399, 401, 452(1)
High Courts26 Jul 1988Allowed
Deo Nandan Vs State of U.P. and Others
Allahabad High Court · (1988) 2 AWC 1177
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(8), 146(2), 452(1)
High Courts22 Jul 1988Dismissed
Ram Babu Singhal Enterprises (P.) Ltd. Vs Digamber Parshad Kirti Parshad
Allahabad High Court · AIR 1988 All 299 : (1988) 2 AWC 1252
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 21
High Courts22 Jul 1988Disposed Of
Arif Hussain Vs Ashmat Parveen and Anr.
Allahabad High Court · (1988) 07 AHC CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(2)
High Courts22 Jul 1988
Manohar Chaturvedi Vs Ramanji Chaturvedi and Others
Allahabad High Court · (1988) 12 ACR 533
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145, 145(1), 145(4)
High Courts21 Jul 1988Dismissed
Om Pal Singh and Others Vs State of U.P. and Others
Allahabad High Court · (1988) 2 AWC 1389
Constitution of India, 1950 — Article 14, 226Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 10, 2, 3Uttar Pradesh Intermediate Education Act, 1921 — Section 7(4)
High Courts20 Jul 1988Allowed
Devi Sharan Vs Sub-Divisional Officer and Others
Allahabad High Court · (1988) 2 AWC 1039
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 94Constitution of India, 1950 — Article 226, 227Representation of the People Act, 1951 — Section 90(2), 92
High Courts20 Jul 1988Allowed
Bhoopal Singh Vs The VII Additional District Judge and Others
Allahabad High Court · (1988) 2 AWC 1168
Provincial Small Cause Courts Act, 1887 — Section 2(2), 25
High Courts20 Jul 1988Dismissed
Sher Singh Yadav Vs Deputy Registrar, Co-operative Societies, Bareilly Region and Another
Allahabad High Court · (1988) 2 AWC 1211
High Courts19 Jul 1988Dismissed
Nathi Singh Vs Vimlesh Gupta and Others
Allahabad High Court · (1989) ACJ 1128
Motor Vehicles Act, 1988 — Section 110A, 92A
High Courts19 Jul 1988Dismissed
State of U.P. and Others Vs U.P. Public Services Tribunal No. III and Another
Allahabad High Court · (1989) 2 AWC 793
Constitution of India, 1950 — Article 226, 311, 311(2)
High Courts19 Jul 1988Dismissed
Mazhar Hussain, Advocate Vs The Special Land Acquisition Officer and Another
Allahabad High Court · (1988) 2 AWC 1336
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 30Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176
High Courts19 Jul 1988Disposed Of
Gauri Dikshit Vs Lakshmi Narayan Misra,Union of India & Ors.
Allahabad High Court · (1988) 07 AHC CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 378Customs Act, 1962 — Section 135
High Courts18 Jul 1988Allowed
Khursheed Vs Ist Additional District Judge and Others
Allahabad High Court · (1988) 2 AWC 1366
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 145Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 17, 17(1), 18
High Courts15 Jul 1988Allowed
Govindpal Singh alias Lalloo Singh Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (1989) 1 AWC 66
Agra Tenancy Act, 1926 — Section 23, 23(2)Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2Evidence Act, 1872 — Section 17
High Courts15 Jul 1988Dismissed
Mahidhar and Others Vs State of U.P. and Another
Allahabad High Court · (1988) 2 AWC 1393
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 398Penal Code, 1860 (IPC) — Section 379, 427
High Courts15 Jul 1988
Murari and Another Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 556
Arms Act, 1959 — Section 25, 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts14 Jul 1988
Virendra Singh and Others Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 597
Criminal Procedure Code, 1973 (CrPC) — Section 109Penal Code, 1860 (IPC) — Section 302, 307, 323, 325, 34Criminal Procedure Code, 1973 (CrPC) — Section 109