High Courts28 Mar 1988Allowed
Commissioner of Sales Tax Vs H.C. Carbon Bush Manufacturing Co.
Allahabad High Court · (1988) 71 STC 163
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,355 of 5,025
High Courts28 Mar 1988Partly Allowed
Raj Kishore and Ors. Vs State of U.P.
Allahabad High Court · (1988) 03 AHC CK 0033
Penal Code, 1860 (IPC) — Section 323, 325, 34
High Courts28 Mar 1988Partly Allowed
Diwakar Vs State of U.P.
Allahabad High Court · (1988) 03 AHC CK 0032
Penal Code, 1860 (IPC) — Section 324
High Courts25 Mar 1988Disposed Of
U.P. State Road Transport Corporation and Another Vs Krishna Kumar Singh
Allahabad High Court · (1989) 1 ACC 25 : (1989) ACJ 355
Motor Vehicles Act, 1988 — Section 110
High Courts25 Mar 1988Allowed
Lallan Vs State of U.P. and Others
Allahabad High Court · (1988) 2 AWC 1166
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(5), 11(8), 6(1), 8, 8(1)Urban Land (Ceiling and Regulation) Rules, 1976 — Rule 5
High Courts25 Mar 1988Allowed
Smt. Satya Sharma Vs S.K. Sen and Others
Allahabad High Court · (1988) 2 AWC 1443
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Evidence Act, 1872 — Section 116Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 30, 30(1), 34
High Courts24 Mar 1988Dismissed
Kumari Safina Rani Vs Vice-Chancellor, Rohilkhand University, Bareilly and Others
Allahabad High Court · AIR 1988 All 234
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts24 Mar 1988
Madan Singh Vs State of Uttar Pradesh
Allahabad High Court · (1988) 12 ACR 382
Penal Code, 1860 (IPC) — Section 354
High Courts23 Mar 1988Dismissed
Hafiz Mohd.Noorullah Vs Nazir Ahmad (Minor) through Nikhat Parveen
Allahabad High Court · (1988) 03 AHC CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 482
High Courts22 Mar 1988Dismissed
Triveni Prasad Srivastava and Others Vs State of U.P.
Allahabad High Court · (1988) 2 AWC 758
Criminal Procedure Code, 1973 (CrPC) — Section 161, 190, 200, 202, 319Penal Code, 1860 (IPC) — Section 302, 307, 323, 324, 325
High Courts22 Mar 1988Dismissed
Committee of Management of Mahatma Gandhi Shanti Smarak Maha Vidyalaya Vs The Vice Chancellor, Gorakhpur University and Others
Allahabad High Court · (1988) 1 AWC 683
Uttar Pradesh State Universities Act, 1973 — Section 35(2), 35(3)
High Courts21 Mar 1988Dismissed
Om Prakash Narula Vs Smt. Sudesh and Another
Allahabad High Court · (1988) 12 ACR 388
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts21 Mar 1988Allowed
Bankey and Ors. Vs Jagdeo & Ors.
Allahabad High Court · (1988) 03 AHC CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 482
High Courts21 Mar 1988Partly Allowed
Baij Nath Vs State
Allahabad High Court · (1988) 03 AHC CK 0031
Arms Act, 1959 — Section 25
High Courts21 Mar 1988Partly Allowed
Bachnoo and others Vs State of U.P.
Allahabad High Court · (1988) 03 AHC CK 0030
Penal Code, 1860 (IPC) — Section 324, 325, 34
High Courts19 Mar 1988
C.P. Singhal Food Inspector, P.H.C. Vs Ram Prasad
Allahabad High Court · (1988) 12 ACR 562
Prevention of Food Adulteration Act, 1954 — Section 16, 16(1)
High Courts19 Mar 1988
C.P. Singhal, Food Inspector, P.H.C. Vs Ram Prasad
Allahabad High Court · (1988) 2 AWC 1131
Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts18 Mar 1988Disposed Of
SMT. SHANTI DEVL Vs Income Tax OFFICER AND OTHERS.
Allahabad High Court · (1988) 174 ITR 247
High Courts18 Mar 1988
Tirru and Others Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 450
Criminal Procedure Code, 1973 (CrPC) — Section 161Explosives Act, 1884 — Section 5Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324
High Courts17 Mar 1988Partly Allowed
Commissioner of Income Tax Vs Kamlapat Motilal
Allahabad High Court · (1988) 69 CTR 228 : (1988) 172 ITR 438 : (1988) 39 TAXMAN 95
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14BIncome Tax Act, 1961 — Section 37Uttar Pradesh Sugarcane Cess Act, 1956 — Section 5(3)