High Courts28 Apr 1988Dismissed
Param Hansh Singh and Others Vs State
Allahabad High Court · (1988) 12 ACR 474
Criminal Procedure Code, 1973 (CrPC) — Section 169, 190(1)Penal Code, 1860 (IPC) — Section 147, 323, 325, 342, 436
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,350 of 5,025
High Courts28 Apr 1988
Jwala Singh and Others Vs State
Allahabad High Court · (1988) 12 ACR 525
Penal Code, 1860 (IPC) — Section 395, 397, 412
High Courts27 Apr 1988Disposed Of
Madhu Gopal Vs VI Additional District Judge and Others
Allahabad High Court · (1988) 2 AWC 818
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(4), 15(1), 16(1), 16(5)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10(9), 9(3)
High Courts27 Apr 1988Dismissed
Putti Lal and Anotaer Vs Civil Judge, Bahraich and Others
Allahabad High Court · (1988) 04 AHC CK 0055
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 11
High Courts27 Apr 1988Allowed
Chandra Mohan Singhal and Others Vs Sub-Divisional Officer and Others
Allahabad High Court · (1988) 2 AWC 933
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 111
High Courts26 Apr 1988
Mushtaq Ahmad Vs State of U.P. and Another
Allahabad High Court · (1988) 12 ACR 441
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts26 Apr 1988
Lal Mohammad Vs Saira Begam
Allahabad High Court · (1988) 12 ACR 439
Administration of Evacuee Property Act, 1950 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 145, 456, 456(1), 482
High Courts25 Apr 1988Allowed
Ram Prasad Vs The State of Uttar Pradesh and Others
Allahabad High Court · (1988) 2 AWC 1082
Constitution of India, 1950 — Article 226, 51AEvidence Act, 1872 — Section 42, 43, 44Land Acquisition Act, 1894 — Section 17(4), 4, 4(1), 5A, 6
High Courts25 Apr 1988Disposed Of
Kuldeep Singh Vs Tax Recovery Officer
Allahabad High Court · (1989) 176 ITR 204
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 222
High Courts25 Apr 1988Allowed
Durga and Ors. Vs Kalloo & Anr.
Allahabad High Court · (1988) 04 AHC CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 401
High Courts25 Apr 1988Allowed
Ram Prasad Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1988 All 309 : (1989) RD 399 : (1988) RD 56
Constitution of India, 1950 — Article 226, 51AEvidence Act, 1872 — Section 42, 43, 44Land Acquisition Act, 1894 — Section 17(4), 4(2), 5A
High Courts25 Apr 1988Dismissed
Chunbad Prasad Pandey Vs U.P. Higher Education Services Commission
Allahabad High Court · (1988) 2 AWC 863
Constitution of India, 1950 — Article 226Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 11A, 31, 31(11)
High Courts22 Apr 1988Dismissed
Mohammad Khalid Vs Smt. Zeenat Parveen and Others
Allahabad High Court · AIR 1988 All 252
Guardians and Wards Act, 1890 — Section 25
High Courts22 Apr 1988Allowed
Shanti Devi Vs State
Allahabad High Court · (1988) 04 AHC CK 0048
Penal Code, 1860 (IPC) — Section 304, 309
High Courts22 Apr 1988Allowed
Shyam Lal Chhibbar Vs Special Judge (E.C. Act)/Additional District Judge and Others
Allahabad High Court · (1988) 2 AWC 969
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2), 25
High Courts21 Apr 1988Allowed
Pashu Shav Nistaran Audyogik Sahkari Samiti Ltd. Vs Zilla Parishad
Allahabad High Court · (1988) 2 AWC 1480 : (1989) RD 139
Uttar Pradesh Kshetra Samiti and Zilla Parishad Adhiniyam, 1961 — Section 237, 239, 242(2)
High Courts21 Apr 1988Dismissed
Sardar Cold Storage and lce Factory and Others Vs Punjab National Bank and Others
Allahabad High Court · (1988) 2 AWC 1455
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92, Order 30 Rule 3
High Courts21 Apr 1988Dismissed
Doodh Nath Vs DDC & Others
Allahabad High Court · (1988) 04 AHC CK 0054
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19
High Courts21 Apr 1988
Riasat Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 482
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 324Uttar Pradesh Children Act, 1951 — Section 1(4), 2, 27
High Courts21 Apr 1988
Bhagwan Prasad Saxena and Others Vs State of U.P. and Another
Allahabad High Court · (1988) 12 ACR 515
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(2), 200, 397, 401Penal Code, 1860 (IPC) — Section 120, 120B, 167, 170, 201