High Courts18 Feb 1988Allowed
Rajendra Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 323
Penal Code, 1860 (IPC) — Section 302, 304, 34
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,358 of 5,025
High Courts18 Feb 1988Disposed Of
M. P. UDYOG LTD. Vs Income Tax APPELLATE TRIBUNAL AND OTHERS.
Allahabad High Court · (1989) 176 ITR 176 : (1990) 50 TAXMAN 235
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 256, 41Constitution of India, 1950 — Article 226
High Courts18 Feb 1988Dismissed
Vijai Ratan Sharma and Others Vs State of U.P. and Another
Allahabad High Court · (1988) CriLJ 1581
Criminal Procedure Code, 1973 (CrPC) — Section 179, 181, 184, 220, 482Penal Code, 1860 (IPC) — Section 120B, 406, 498ACriminal Procedure Code, 1973 (CrPC) — Section 179, 181, 184, 220, 482
High Courts18 Feb 1988Allowed
Rameshwar Saran and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · (1988) 1 AWC 674
Constitution of India, 1950 — Article 133(1), 226, 300ALand Acquisition Act, 1894 — Section 11, 16, 17(1), 17(4), 4
High Courts18 Feb 1988Allowed
Gulab Chandra Vs The Munsif West and Others
Allahabad High Court · (1988) 1 AWC 537
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3AConstitution of India, 1950 — Article 226, 227Provincial Small Cause Courts Act, 1887 — Section 25
High Courts18 Feb 1988Allowed
Smt. Prakashwati and Others Vs State of U.P. and Others
Allahabad High Court · (1988) 1 AWC 626
Avas Evam Vikas Parishad Rules, 1967 — Rule 6, 6(1), 6(2)Constitution of India, 1950 — Article 226Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 28, 29, 6(1)
High Courts17 Feb 1988Dismissed
Satya Prakash Vs State of U.P. and Another
Allahabad High Court · (1988) 12 ACR 288
Criminal Procedure Code, 1973 (CrPC) — Section 133, 482
High Courts17 Feb 1988Disposed Of
Manik Chand Gupta Vs Commissioner of Income Tax and Another
Allahabad High Court · (1988) 72 CTR 12 : (1988) 173 ITR 662
Income Tax Act, 1961 — Section 132(1), 132(1A), 132(9)
High Courts17 Feb 1988
Chandra Kumar alias Lalua and Another Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 296
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 307, 323, 34, 38A
High Courts15 Feb 1988Dismissed
Ambrish Kumar Singh Vs Raja Abhushan Bran Bramhshah and Others
Allahabad High Court · AIR 1989 All 194 : (1988) 1 AWC 730
Civil Procedure Code, 1908 (CPC) — Section 11, 92
High Courts15 Feb 1988
Commissioner of Wealth Tax Vs L.N. Mittal and R.S. Mittal
Allahabad High Court · (1989) 175 ITR 86
Wealth Tax Act, 1957 — Section 27, 7(4)Wealth Tax Rules, 1957 — Rule 1BB
High Courts15 Feb 1988
Moti Lal Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 284
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 209, 439, 482Penal Code, 1860 (IPC) — Section 308, 323, 325, 395, 397
High Courts12 Feb 1988Dismissed
Nagar Swasthya Adhikari, Nagar Mahapalika Vs Davan Dass and Others
Allahabad High Court · (1988) 12 ACR 266
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 22
High Courts12 Feb 1988Dismissed
Smt. Jiwasi Kunwar Vs Ram Chandra Yadav and Another
Allahabad High Court · (1988) 12 ACR 283
High Courts12 Feb 1988Disposed Of
Paras Nath Pandey Another Vs Deonandan Pandey and Others
Allahabad High Court · (1988) 12 ACR 279
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts12 Feb 1988Partly Allowed
Swastik Gear Ltd. and Others Vs Income Tax Officer and Others
Allahabad High Court · (1988) 69 CTR 213 : (1989) 175 ITR 384
Income Tax Act, 1961 — Section 132, 132(8)
High Courts12 Feb 1988
Sabir Khan Vs State of U. P.
Allahabad High Court · (1988) CriLJ 1245
Prevention of Food Adulteration Act, 1954 — Section 10, 13Prevention of Food Adulteration Act, 1954 — Section 10, 13Prevention of Food Adulteration Act, 1954 — Section 10, 13
High Courts12 Feb 1988
Usha Devi Vs Jagdish Prasad and Another
Allahabad High Court · (1988) 1 AWC 702 : (1988) CriLJ 1239
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 132
High Courts12 Feb 1988
Badri Vs State
Allahabad High Court · (1988) 12 ACR 358 : (1991) RD 379
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 307, 379, 399, 402
High Courts11 Feb 1988Allowed
Ram Murti Tripathi Vs The Inspector Sanskrit Pathshalas and Others
Allahabad High Court · (1988) 2 AWC 1118
Constitution of India, 1950 — Article 226, 226(2)Uttar Pradesh State Universities Act, 1973 — Section 1(3), 31