COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,357 of 5,025

High Courts25 Feb 1988Dismissed

Nagar Palika Vs Appellate Authority and Additional Labour Commissioner, (Appointed as Appellate Authority under the Payment of Gratuity Act, 1972) and Others

Allahabad High Court · (1988) 1 AWC 562

Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 1(3), 2, 9

High Courts25 Feb 1988Dismissed

Shafiq Ahmad Vs The Vth Additional District Judge and Others

Allahabad High Court · (1988) 1 AWC 716

Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106

High Courts25 Feb 1988Disposed Of

Pancham Singh and Others Vs State of U.P. and Another

Allahabad High Court · (1988) 1 AWC 707

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(2), 190(1), 2, 200

High Courts25 Feb 1988Allowed

National Insurance Co. Ltd. Vs Chandra Devi and Others

Allahabad High Court · (1988) 1 ACC 565 : (1988) ACJ 880 : (1988) 1 AWC 725

Motor Vehicles Act, 1939 — Section 110D

High Courts25 Feb 1988Dismissed

Nagar Palika Vs App. Authority and Addl. Labour Commr. and Others

Allahabad High Court · (1988) 02 AHC CK 0057

Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 1, 2, 9Constitution of India, 1950 — Article 226

High Courts25 Feb 1988Partly Allowed

Shyam Sunder Singh Vs State of U.P. and Others

Allahabad High Court · AIR 1988 All 200

Defence of India Act, 1962 — Section 37, 43Land Acquisition Act, 1894 — Section 23, 28

High Courts25 Feb 1988Dismissed

Bharat Traders and Others Vs Special Chief Judicial Magistrate and Others

Allahabad High Court · (1988) 1 AWC 607 : (1989) 176 ITR 462

Constitution of India, 1950 — Article 14, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 11, 11(1)

High Courts25 Feb 1988Dismissed

R.P. Dhyani Vs The President Cantonment Board and Others

Allahabad High Court · (1988) 2 AWC 815

Cantonments Act, 1924 — Section 21, 21(2), 21(3), 254(1), 38Constitution of India, 1950 — Article 226

High Courts25 Feb 1988Allowed

Kripal Singh Vs District Judge and Others

Allahabad High Court · (1988) 1 AWC 565

Companies Act, 1956 — Section 3Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 41

High Courts25 Feb 1988

Bharat Traders and Others Vs The Special Chief Judicial Magistrate and Others

Allahabad High Court · (1988) CriLJ 1117

Constitution of India, 1950 — Article 14, 21, 226, 39ACriminal Procedure Code, 1973 (CrPC) — Section 11, 13General Clauses Act, 1897 — Section 21

High Courts25 Feb 1988Dismissed

Smt. Chitra Kala Sharma Vs Chancellor, Agra University and Others

Allahabad High Court · (1988) 1 AWC 642

Uttar Pradesh State Universities Act, 1973 — Section 12(7), 13, 13(6), 29, 29(2)

High Courts24 Feb 1988

Inam Ali Vs State of U.P. and Others

Allahabad High Court · (1988) 1 AWC 657

Penal Code, 1860 (IPC) — Section 344

High Courts23 Feb 1988Dismissed

Commissioner of Income Tax Vs Basant Behari Gopal Behari and Company

Allahabad High Court · (1988) 70 CTR 11 : (1988) 172 ITR 662 : (1988) 39 TAXMAN 194

Income Tax Act, 1961 — Section 187

High Courts23 Feb 1988Dismissed

Sir Shadi Lal Enterprises Ltd. and Another Vs Chief Judicial Magistrate and Another

Allahabad High Court · (1990) CriLJ 522

High Courts23 Feb 1988Allowed

Chhedi and Others Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1988) 2 AWC 809

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 9

High Courts23 Feb 1988Allowed

Taharpur Brick Works Vs Commissioner of Sales Tax

Allahabad High Court · (1989) 72 STC 132

Constitution of India, 1950 — Article 136, 226, 227, 32

High Courts22 Feb 1988Dismissed

Gyanendra Deo Tripathi Vs Board of High School and Intermediate Education and Others

Allahabad High Court · (1988) 2 AWC 770

Constitution of India, 1950 — Article 21Uttar Pradesh Intermediate Education Act, 1921 — Section 20, 20(1)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 2(1)

High Courts22 Feb 1988

Mal Bahadur Vs District Inspector of Schools and Others

Allahabad High Court · (1988) 1 AWC 630

Constitution of India, 1950 — Article 14, 226Uttar Pradesh Secondary Education Service Commission (Procedure and Control of Conduct of Business) Regulations, 1983 — Regulation 6, 8Uttar Pradesh Secondary Education Service Rules, 1983 — Rule 3, 4, 5, 6, 7

High Courts19 Feb 1988Dismissed

Kuldeep Singh Rajput Vs Punjab National Bank and Others

Allahabad High Court · (1988) 1 AWC 554

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19, 7(2)Constitution of India, 1950 — Article 226General Provident Fund Rules, 1962 — Rule 31, 33

High Courts18 Feb 1988Dismissed

Vijai Ratan Sharma and Others Vs State of Uttar Pradesh and Another

Allahabad High Court · (1988) 1 AWC 749

Criminal Procedure Code, 1973 (CrPC) — Section 179, 181(4), 184, 220, 482Penal Code, 1860 (IPC) — Section 120B, 406, 498A