COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,351 of 5,025

High Courts21 Apr 1988

Girdhari Lal Vs Sita Ram and Others

Allahabad High Court · (1988) 12 ACR 489

Criminal Procedure (Amendment) Act, 1978 — Section 15Criminal Procedure Code, 1973 (CrPC) — Section 182, 182(2)Penal Code, 1860 (IPC) — Section 109, 494, 495, 498A

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High Courts20 Apr 1988Allowed

Bihari Lal Misra Vs State of U.P. and Others

Allahabad High Court · (1988) 2 AWC 907

Constitution of India, 1950 — Article 311(1)

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High Courts20 Apr 1988Allowed

Roshan Lal Vs Ashok Kumar and Others

Allahabad High Court · AIR 1988 All 318

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High Courts20 Apr 1988

Prestige Cops Pvt. Ltd. Vs Union of India (UOI) and Another

Allahabad High Court · (1988) 19 ECR 372

Central Excises and Salt Act, 1944 — Section 35Central Excises and Salt Act, 1944 — Section 35Central Excises and Salt Act, 1944 — Section 35

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High Courts19 Apr 1988Disposed Of

Smt. Lilawati alias Rani Devi Vs Deshraj Singh and Another

Allahabad High Court · (1988) 12 ACR 455

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482

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High Courts19 Apr 1988Dismissed

Smt. Lilawati alias Rani Devi Vs Desh Raj Singh and Another

Allahabad High Court · (1988) 2 AWC 888

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482

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High Courts19 Apr 1988Dismissed

Rajendra and Ors. Vs State of U.P.& Anr.

Allahabad High Court · (1988) 04 AHC CK 0050

National Security Act, 1980 — Section 3(2)

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High Courts19 Apr 1988

Ram Sewak Vs State of U.P. and Another

Allahabad High Court · (1988) 12 ACR 346

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High Courts18 Apr 1988Dismissed

Smt. Rani Saxena and Others Vs IVth Additional District Judge and Others

Allahabad High Court · (1988) 2 AWC 1121

Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 47Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3

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High Courts18 Apr 1988Dismissed

Shiv Kumar Sharma Vs VIII Additional District Judge and Others

Allahabad High Court · (1988) 2 AWC 800

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10, 12, 16, 18, 18(1)

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High Courts18 Apr 1988Dismissed

Shabir Ali Vs State of U.P. and Another

Allahabad High Court · (1988) 2 AWC 901

Criminal Procedure Code, 1973 (CrPC) — Section 169, 190(1), 191(1), 200, 202Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 325

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High Courts18 Apr 1988Dismissed

Bashishth Pandey Vs The District Inspector of Schools and Others

Allahabad High Court · (1988) 2 AWC 857

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 23 Rule 1(4)Constitution of India, 1950 — Article 141, 226Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 3(1), 3(8), 5(2)

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High Courts18 Apr 1988Allowed

Smt. Radha Devi and Another Vs Ramesh Kumar

Allahabad High Court · AIR 1988 All 262 : (1988) 2 AWC 1152

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, 115Limitation Act, 1963 — Section 5

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High Courts18 Apr 1988Dismissed

Shree Hari Wires and Wires Products (P.) Ltd. and Another Vs Central Bank of India and Others

Allahabad High Court · (1988) 2 AWC 1143

Court Fees Act, 1870 — Section 6A

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High Courts15 Apr 1988

Sri Guru Granthji and Sri Ganesh Ji Vs Bachha Krishna Das and Another

Allahabad High Court · (1988) 2 AWC 791 : (1990) RD 128

Uttar Pradesh Tenancy Act, 1939 — Section 171, 289(1), 3, 30(3), 47(4)Uttar Pradesh Urban Areas Zamindari Abolition and Land Reforms Act, 1956 — Section 10, 12, 13, 14, 15Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 2(1), 339, 4, 5, 8

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High Courts15 Apr 1988Dismissed