High Courts14 Jul 1988Dismissed
Baldeo Raj Vs The VII Additional District Judge and Others
Allahabad High Court · (1988) 2 AWC 1510
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2), 20(4), 39
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,346 of 5,025
High Courts13 Jul 1988
Gaitri Devi Vs Commissioner, Varanasi Division and Another
Allahabad High Court · (1989) 176 ITR 389 : (1990) 51 TAXMAN 446
Constitution of India, 1950 — Article 226Uttar Pradesh Land Revenue Act, 1901 — Section 167
High Courts12 Jul 1988Allowed
Kedar Nath Gupta Vs The Rent Control and Eviction Officer and Others
Allahabad High Court · (1988) 2 AWC 1036
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1), 21Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8
High Courts11 Jul 1988Allowed
Gopi and Others Vs State
Allahabad High Court · (1988) 12 ACR 611
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 396
High Courts11 Jul 1988Dismissed
Nagar Palika Vs Controlling Authority and Others
Allahabad High Court · (1988) 2 AWC 1060
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 7(7), 8
High Courts11 Jul 1988Dismissed
Ghanshyam Das Agarwal Vs Ram Chander and Others
Allahabad High Court · AIR 1988 All 303 : (1989) RD 231
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 5, 11
High Courts11 Jul 1988Dismissed
Nagar Palika Vs Controlling Authority, Payment of Gratuity and Others
Allahabad High Court · (1994) 3 LLJ 116
Payment of Gratuity Act, 1972 — Section 8
High Courts11 Jul 1988Allowed
Milap Chandra Jain Vs State of Uttar Pradesh and Others
Allahabad High Court · (1988) 2 AWC 1053
Stamp Act, 1899 — Section 47A, 47A(1), 47A(2), 47A(4), 76AUttar Pradesh Stamp Rules, 1942 — Rule 341
High Courts11 Jul 1988
Roshan Lal and Others Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 553
Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts10 Jul 1988Allowed
Balram Vs Smt. Baikunthi Devi
Allahabad High Court · (1988) 2 AWC 1528
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2), 7
High Courts08 Jul 1988Allowed
Gopal Shankar Dube Vs Rauniyar Biradari Panchayat Committee
Allahabad High Court · (1988) 07 AHC CK 0045
Transfer of Property Act, 1882 — Section 106
High Courts08 Jul 1988Dismissed
Mahendra Radio and Television Pvt. Ltd. Vs Commissioner of Sales Tax
Allahabad High Court · (1989) 72 STC 298
Uttar Pradesh Sales Tax Act, 1948 — Section 13A(6)
High Courts07 Jul 1988
Kanhai Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 563
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts06 Jul 1988Dismissed
Shiv Ram Singh Vs Smt. Mangara and Others
Allahabad High Court · AIR 1989 All 164 : (1988) 2 AWC 1459
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 115, 151
High Courts06 Jul 1988Allowed
Delhi Iron and Steel Co. Ltd. Vs Commissioner of Sales Tax
Allahabad High Court · (1989) 72 STC 294
High Courts06 Jul 1988Allowed
Brij Mohan Das Gupta Vs IInd Addl. District Judge and Others
Allahabad High Court · (1988) 2 AWC 1024
Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 472
High Courts06 Jul 1988
Smt. Dropadi Devi and Others Vs State of U.P. and Others
Allahabad High Court · (1988) 2 AWC 1138
Constitution of India, 1950 — Article 19(1), 226Land Acquisition Act, 1894 — Section 17, 49(1), 5AUttar Pradesh Rural Development (Requisitioning of Land) Act, 1948 — Section 2(1), 2(2)
High Courts05 Jul 1988
Gappa Mal Vs Vth Additional District judge and Others
Allahabad High Court · (1988) 2 AWC 1063
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(2)
High Courts04 Jul 1988
Munna and Another Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 550
Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 Jun 1988Dismissed
Manne Khan alias Manna Vs State of U.P. and Others
Allahabad High Court · (1988) 2 AWC 971
Land Acquisition Act, 1894 — Section 10, 11A, 16, 17, 17(1)Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(3)