COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,349 of 5,025

High Courts09 May 1988

COMMISSIONER OF Income Tax Vs NITRO PHOSPHETIC FERTILIZER.

Allahabad High Court · (1988) 72 CTR 114 : (1988) 174 ITR 269

Central Sales Tax Act, 1956 — Section 15Income Tax Act, 1961 — Section 119, 256, 30, 31, 32Central Sales Tax Act, 1956 — Section 15

High Courts09 May 1988

SHUBHAM FABRICS Vs INSPECTING ASSISTANT COMMISSIONER OF Income Tax AND ANOTHER.

Allahabad High Court · (1988) 73 CTR 216 : (1988) 174 ITR 502

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 144A, 148, 185, 187, 292BConstitution of India, 1950 — Article 226

High Courts05 May 1988Partly Allowed

Trilok Chand Bansal and Others Vs State of U.P. and Others

Allahabad High Court · (1988) 2 AWC 1411

Stamp Rules — Rule 367

High Courts05 May 1988Dismissed

Munesh Kumar Agnihotri and Others Vs Lalli Prasad Gupta since deceased by LRs. and Others

Allahabad High Court · AIR 1989 All 202

Civil Procedure Code, 1908 (CPC) — Section 100, 11Evidence Act, 1872 — Section 101, 104

High Courts05 May 1988

Devendra Kumar Vs State of U.P. and Another

Allahabad High Court · (1988) 12 ACR 491

Criminal Procedure Code, 1973 (CrPC) — Section 451, 452, 457

High Courts05 May 1988

Mahabir Prasad Agarwal and Another Vs State of U.P. and Others

Allahabad High Court · (1988) 12 ACR 592

Constitution of India, 1950 — Article 226

High Courts05 May 1988Dismissed

Ram Raj Singh Vs State of U.P. and Others

Allahabad High Court · (1988) 2 AWC 1254

Constitution of India, 1950 — Article 311Police Act, 1861 — Section 7

High Courts05 May 1988

Titu Vs State of U.P.

Allahabad High Court · (1988) 12 ACR 508

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307, 34

High Courts05 May 1988Dismissed

Mohd. Abdul Naim Qureshi Vs IVth Addl. District Judge and Others

Allahabad High Court · (1988) 2 AWC 994

Administration of Evacuee Property Act, 1950 — Section 4, 4(2)Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 47

High Courts04 May 1988Allowed

K.C. Saxena Vs Smt. Vimlesh Kumari

Allahabad High Court · (1988) 2 AWC 956

Civil Procedure Code, 1908 (CPC) — Section 11Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 125(5), 488

High Courts04 May 1988

Dr. V.K. Agrawala Vs Munsif City and Others

Allahabad High Court · (1988) 2 AWC 899

Allahabad High Court Rules, 1952 — Rule 3, 4

High Courts03 May 1988Dismissed

Margoobul Hasan Vs State of U.P.

Allahabad High Court · (1988) 12 ACR 466

Criminal Procedure Code, 1973 (CrPC) — Section 161, 169, 200, 202, 204Penal Code, 1860 (IPC) — Section 307

High Courts03 May 1988Allowed

Ram Prasad Singh alias Phurti Babu Vs Iqbal Ahmad and Others

Allahabad High Court · (1988) 2 AWC 1028

Constitution of India, 1950 — Article 102, 58, 66Kshettra Samiti and Zila Parishad Adhiniyam, 1961 — Section 11, 13, 4, 4(2), 5Uttar Pradesh Kshettra Samitis (Election of Pramukhs and Up-Pramukhs and Settlement of Election Disputes) Rules, 1962 — Rule 35

High Courts02 May 1988

Janhari Singh Vs Union of India (UOI) and Others

Allahabad High Court · (1988) 19 ECR 9

High Courts02 May 1988Dismissed

Commissioner, Sales Tax Vs Jain Shudh Vanaspati Ltd.

Allahabad High Court · (1989) 72 STC 62

Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)

High Courts02 May 1988Dismissed

Ram Das Jalan Vs State of U.P. and Others

Allahabad High Court · (1988) 2 AWC 867

Constitution of India, 1950 — Article 226, 39Urban Land (Ceiling and Regulation) Act, 1976 — Section 45

High Courts29 Apr 1988Dismissed

Bhoora Vs State of U.P. and Others

Allahabad High Court · (1988) 12 ACR 520

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 161National Security Act, 1980 — Section 3(2), 3(4), 3(5), 5A

High Courts29 Apr 1988Allowed

Mangla Prasad Upadhya, Principal Higher Secondary School Vs State Government of Uttar Pradesh and Others

Allahabad High Court · (1988) 2 AWC 1383

Uttar Pradesh Intermediate Education Act, 1921 — Section 16GUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 35

High Courts29 Apr 1988Dismissed

Vijai Pal Singh Vs Pushpa

Allahabad High Court · (1988) 04 AHC CK 0051

Criminal Procedure Code, 1973 (CrPC) — Section 401

High Courts29 Apr 1988

Ved Singh Vs State of U.P. and Another

Allahabad High Court · (1988) 12 ACR 492

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 10, 10(7), 13(2), 16, 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 50