High Courts17 Mar 1988Dismissed
Commissioner of Income Tax Vs Iswari Khetan Sugar Mills Ltd.
Allahabad High Court · (1988) 69 CTR 181 : (1988) 172 ITR 430 : (1988) 39 TAXMAN 238
Income Tax Act, 1961 — Section 37
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,356 of 5,025
High Courts17 Mar 1988Allowed
Har Bharosey Lal Vs State of U.P.
Allahabad High Court · (1988) CriLJ 1122
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5, 6
High Courts17 Mar 1988
Chander Pal Vs State
Allahabad High Court · (1988) 12 ACR 579
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 313Penal Code, 1860 (IPC) — Section 300, 302, 323, 34
High Courts15 Mar 1988Dismissed
Mukund Lal Vs The Board of Revenue and Others
Allahabad High Court · (1988) 1 AWC 685
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Areas Zamindari Abolition and Land Reforms Act, 1956 — Section 176, 179, 64Uttar Pradesh Urban Areas Zamindari Abolition and Land Reforms Rules, 1958 — Rule 159, 159B
High Courts15 Mar 1988Allowed
Deoki Nandan Agarwala Vs Union of India (UOI)
Allahabad High Court · AIR 1988 All 271
Constitution of India, 1950 — Article 14, 220, 221, 221(2)High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 16, 17A
High Courts15 Mar 1988Allowed
Panna Lal Pathak Vs The District Inspector of Schools and Others
Allahabad High Court · (1988) 1 AWC 687
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 100, 26, 29
High Courts14 Mar 1988Allowed
Rakesh Kumar Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 310
Penal Code, 1860 (IPC) — Section 380
High Courts14 Mar 1988Dismissed
State of U.P. Vs Manoj Kumar Mukherji and Others
Allahabad High Court · (1988) 1 AWC 718 : (1989) RD 187
Constitution of India, 1950 — Article 226, 39Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 26, 4(9), 8(3)
High Courts11 Mar 1988
Navin Chand Naithani and Others Vs Chandra Singh and Others
Allahabad High Court · (1990) 2 ACC 205 : (1989) ACJ 618
Motor Vehicles Act, 1988 — Section 110AMotor Vehicles Act, 1988 — Section 110AMotor Vehicles Act, 1988 — Section 110A
High Courts11 Mar 1988Dismissed
Surendra Singh Gaur Vs State of U.P. and Others
Allahabad High Court · (1988) 1 AWC 692
Constitution of India, 1950 — Article 226Uttar Pradesh Employment of Dependents of Government Servants Dying in Harness Rules, 1974 — Rule 2, 5, 6(8), 7, 8
High Courts10 Mar 1988Allowed
Radhika Devi Vs U.P. State Road Transport Corporation and Another
Allahabad High Court · (1990) 2 ACC 244 : (1989) ACJ 661
High Courts08 Mar 1988Dismissed
Daya Shanker Pandey Vs Rajendra Prasad Singh and Another
Allahabad High Court · (1988) 1 AWC 661
Criminal Procedure Code, 1973 (CrPC) — Section 102, 102(1), 102(3), 457, 482
High Courts02 Mar 1988Dismissed
Hardev Kaur and Others Vs Rajasthan State Road Trans. Corpn. and Others
Allahabad High Court · (1990) ACJ 173
High Courts01 Mar 1988Allowed
Vishnu Saran Pandey Vs Sunil Kumar Bhalotiya
Allahabad High Court · AIR 1988 All 194
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13
High Courts01 Mar 1988Dismissed
Ram Saran Tewari Vs The Principal, Moti Lal Nehru Medical College
Allahabad High Court · (1988) 1 AWC 694
High Courts29 Feb 1988Dismissed
Chandra Bhan Vs Manohar Lal
Allahabad High Court · (1988) 1 AWC 722
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 39
High Courts26 Feb 1988Dismissed
Pyarey Lal Lekhpal Vs State of U.P.
Allahabad High Court · (1988) 1 AWC 669
Constitution of India, 1950 — Article 309Criminal Procedure Code, 1973 (CrPC) — Section 166, 197Lekhpals Service Rules, 1958 — Rule 6, 7
High Courts26 Feb 1988Dismissed
Gopal Singh and Anr. Vs State
Allahabad High Court · (1988) 02 AHC CK 0053
High Courts26 Feb 1988Allowed
Dr. P.C. Gupta, Principal, N.R.E.C. College, Khurja Vs Chancellor, Meerut University and Others
Allahabad High Court · (1988) 2 AWC 1302
Uttar Pradesh State Universities Act, 1973 — Section 35, 35(2), 35(3), 68
High Courts25 Feb 1988Dismissed
Saroj Kumar Gupta Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 371
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304