High Courts17 May 1988Allowed
Sardar Iqbal Singh and Others Vs Jagdish Chandra and Others
Allahabad High Court · (1988) 2 AWC 913
Limitation Act, 1963 — Article 5
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,348 of 5,025
High Courts17 May 1988Dismissed
The Colonel Brown Cambridge School Vs Additional District Judge and Another
Allahabad High Court · (1988) 2 AWC 1106
Constitution of India, 1950 — Article 14, 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 21, 21(1A), 22
High Courts17 May 1988
Mohammad Asif Iqbal Vs The Vice-Chancellor, University of Allahabad and Others
Allahabad High Court · (1988) 2 AWC 1126
Constitution of India, 1950 — Article 226
High Courts17 May 1988Allowed
Smt. Sidheshwari Tiwari Vs The Prescribed Authority/Munsif and Others
Allahabad High Court · (1988) 2 AWC 945
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 21(1A), 22, 23
High Courts13 May 1988Dismissed
Kashi Nath and Sons Vs Bhagirathi Devi and Others
Allahabad High Court · (1989) ACJ 193
Motor Vehicles Act, 1988 — Section 110D
High Courts13 May 1988Allowed
M.C. Desai and Others Vs Union of India (UOI) and Others
Allahabad High Court · AIR 1988 All 283
Constitution of India, 1950 — Article 226High Court Judges (Conditions of Service) Rules, 1956 — Rule 2High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 23, 24
High Courts13 May 1988Dismissed
Girraj Kishore Vs Dr. Trilokinath Vimal
Allahabad High Court · AIR 1988 All 305
Transfer of Property Act, 1882 — Section 106
High Courts13 May 1988Dismissed
Himalaya Textile Corporation, Ganjundwara Vs U.P. State Finance Corporation, U.P., Kanpur and Others
Allahabad High Court · AIR 1989 All 85
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 39 Rule 2(2)Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29, 31
High Courts13 May 1988
Yaqoob Ali Khan Vs Devendra Singh Bedi and Another
Allahabad High Court · (1988) 12 ACR 548
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397(3), 482
High Courts13 May 1988
Urwa Bazar Educational Society and Another Vs Assistant Registrar, Firms, Societies and Chits, Gorakhpur Division and Others
Allahabad High Court · (1988) 2 AWC 1148
Constitution of India, 1950 — Article 14Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 5(1)Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)
High Courts12 May 1988Disposed Of
Panchi Petha Stores and Another Vs State of U.P. and Another
Allahabad High Court · (1990) 76 STC 132
High Courts12 May 1988Dismissed
State of U.P.& Another Vs Sri Ram Gulam & Another
Allahabad High Court · (1988) 05 AHC CK 0041
High Courts12 May 1988Dismissed
Mohd. Ynuuf Ali Khan Vs Surendra Trading Co.
Allahabad High Court · (1988) 2 AWC 898
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(1)
High Courts12 May 1988
Raj Kumar Vs The I Additional District Judge and Others
Allahabad High Court · (1988) 2 AWC 1002
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 13, 16, 16(4), 30, 31
High Courts11 May 1988Dismissed
Chaman Singh Vs State of U.P. and Others
Allahabad High Court · (1988) 12 ACR 765
Constitution of India, 1950 — Article 311Police Act, 1861 — Section 1, 15A, 2, 23, 46
High Courts11 May 1988Dismissed
Haridev Misra Vs Vth Additional District Judge, Gorakhpur and Others
Allahabad High Court · AIR 1988 All 295 : (1988) 2 AWC 1092
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 24C(7)
High Courts11 May 1988Dismissed
Ram Milan Singh Vs The District Judge and Others
Allahabad High Court · (1988) 2 AWC 976
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16
High Courts10 May 1988Allowed
Parma Nand Singh Vs District Judge, Mirzapur and Others
Allahabad High Court · AIR 1988 All 264 : (1988) 2 AWC 985
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5, 9, 9(2)
High Courts10 May 1988Allowed
Smt. Laxmi Devi Vs Union of India (UOI) and Others
Allahabad High Court · AIR 1989 All 90
Constitution of India, 1950 — Article 14High Court and Supreme Court Judges (Conditions of Service) (Amendment) Act, 1986 — Section 3, 6High Court Judges (Conditions of Service) (Amendment) Act, 1986 — Section 17A, 17A(1), 3
High Courts09 May 1988Dismissed
Malkhan Singh and Another Vs State of Uttar Pradesh and Others
Allahabad High Court · (1988) 2 AWC 905
Arms Act, 1959 — Section 17Arms Rules, 1962 — Rule 52Penal Code, 1860 (IPC) — Section 302, 364