High Courts07 Apr 1988Dismissed
Shri Gujarati Samaj (Regd.), Kanpur Vs The State of U.P. and Others
Allahabad High Court · AIR 1988 All 244
Constitution of India, 1950 — Article 30
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,353 of 5,025
High Courts07 Apr 1988Dismissed
Gujrati Samaj Vs State of U.P. and Others
Allahabad High Court · (1988) 2 AWC 1181
Constitution of India, 1950 — Article 30Societies Registration Rules, 1860 — Rule 2
High Courts07 Apr 1988
Rama Kant Vs State
Allahabad High Court · (1988) 2 AWC 1354
Constitution of India, 1950 — Article 22(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 161, 50(1)Penal Code, 1860 (IPC) — Section 302
High Courts07 Apr 1988
Chandra Prakash Gupta Vs Smt. Pushpa Gupta
Allahabad High Court · (1988) 12 ACR 438
Criminal Procedure Code, 1973 (CrPC) — Section 245Evidence Act, 1872 — Section 50Penal Code, 1860 (IPC) — Section 368
High Courts07 Apr 1988Allowed
Tahir Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1988) 2 AWC 1360
Civil Procedure Code, 1908 (CPC) — Section 11, 153Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9
High Courts06 Apr 1988Allowed
Ram Prasad Singh Shishodia Vs The District Inspector of Schools and Another
Allahabad High Court · (1988) 2 AWC 1295
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16GUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 10, 100, 11, 12, 22
High Courts06 Apr 1988Disposed Of
Ghulam Sabir Vs Rayeesa Begum and Another
Allahabad High Court · (1988) 2 AWC 910
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts06 Apr 1988Allowed
Kamod Singh Sharma Vs Betal Singh & Ors.
Allahabad High Court · (1988) 04 AHC CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 156, 170, 173, 190, 2(d)Penal Code, 1860 (IPC) — Section 147, 379, 427
High Courts06 Apr 1988Dismissed
Lalloo Vs State
Allahabad High Court · (1988) 04 AHC CK 0049
Penal Code, 1860 (IPC) — Section 411
High Courts06 Apr 1988Dismissed
State of U.P. Vs District Judge and Others
Allahabad High Court · (1988) 2 AWC 1229
Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 26(2), 26AUttar Pradesh Imposition of Ceiling on Land Holdings Rules, 1961 — Rule 59(5)
High Courts05 Apr 1988Disposed Of
Music Time Electro Cottage Vs Union of India (UOI) and Another
Allahabad High Court · (1988) 18 ECR 639 : (1988) 38 ELT 19
Customs Act, 1962 — Section 111, 112
High Courts05 Apr 1988Dismissed
Commissioner of Sales Tax Vs Jrusgu Discs Private Ltd.
Allahabad High Court · (1988) 71 STC 436
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
High Courts05 Apr 1988Allowed
Babulal alias Khur Bhur and Ors. Vs State of U.P.
Allahabad High Court · (1988) 04 AHC CK 0059
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 436
High Courts05 Apr 1988Dismissed
Kapri International Pvt. Ltd. Vs Assistant Collector (Prev.) C.E. and Others
Allahabad High Court · (1988) 36 ELT 80
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226
High Courts05 Apr 1988
Swastik Gear Ltd. Vs Income Tax Officer
Allahabad High Court · (1988) 39 TAXMAN 318
Contract Act, 1872 — Section 151, 168, 169, 171, 71Income Tax Act, 1961 — Section 132, 132(1), 132(1)(m), 132(8)
High Courts05 Apr 1988
Sri. Pal Singh Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 340
Criminal Procedure Code, 1973 (CrPC) — Section 397(2)Penal Code, 1860 (IPC) — Section 307, 324
High Courts04 Apr 1988Partly Allowed
Chhotey Lal Vs State of U.P.
Allahabad High Court · (1988) 04 AHC CK 0062
Uttar Pradesh Excise Act, 1910 — Section 60
High Courts04 Apr 1988Partly Allowed
Sheo Bahadur Singh Vs State of U.P.
Allahabad High Court · (1988) 04 AHC CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 446
High Courts04 Apr 1988Allowed
All India Council and Another Vs Assistant Registrar, Firms, Societies and Chits, Varanasi Region, Varanasi and Another
Allahabad High Court · AIR 1988 All 236 : (1988) 2 AWC 1154
Societies Registration Act, 1860 — Section 4, 4(1)
High Courts04 Apr 1988
Daya Shankar Singh Vs State of U.P.
Allahabad High Court · (1988) 1 AWC 737
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323