High Courts11 Feb 1988Allowed
Surya Lal Yadav and Others Vs State of U.P. and Another
Allahabad High Court · AIR 1988 All 202 : (1988) 1 AWC 728
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 4, 6, 6(1)
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,359 of 5,025
High Courts11 Feb 1988Dismissed
Committee of Management, Bhakt Vatsal Inter College and Others Vs Regional Deputy Director of Education and Others
Allahabad High Court · (1988) 2 AWC 773
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)
High Courts11 Feb 1988Dismissed
Mahendra Singh Vs IV Additional District and Sessions Judge and Others
Allahabad High Court · (1988) 1 AWC 734
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Uttar Pradesh Panchayat Raj Act, 1947 — Section 5B
High Courts11 Feb 1988
Sainsar Pal Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 406
Penal Code, 1860 (IPC) — Section 302, 324, 452
High Courts11 Feb 1988
Shamshad Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 206
Constitution of India, 1950 — Article 21
High Courts10 Feb 1988Dismissed
Madhusudan Mishra Vs State of U.P. and Another
Allahabad High Court · (1988) CriLJ 1247
Criminal Procedure Code, 1973 (CrPC) — Section 125, 25Criminal Procedure Code, 1973 (CrPC) — Section 125, 25Criminal Procedure Code, 1973 (CrPC) — Section 125, 25
High Courts10 Feb 1988Allowed
Rajendra,Mudlak alias Vijendra Singh and Anr. Vs State of U.P.
Allahabad High Court · (1988) 02 AHC CK 0052
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 34
High Courts10 Feb 1988Allowed
Pudai and Others Vs Gur Bux
Allahabad High Court · (1988) 02 AHC CK 0034
High Courts10 Feb 1988Allowed
Moti Pathak and Others Vs State of U.P.
Allahabad High Court · (1988) 1 AWC 576
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 465, 468, 468(2), 469, 472Limitation Act, 1963 — Section 5
High Courts09 Feb 1988Disposed Of
Ram Gulam and Others Vs State
Allahabad High Court · (1988) 12 ACR 209
Penal Code, 1860 (IPC) — Section 323, 325, 452
High Courts09 Feb 1988Dismissed
Shabbir and Another Vs Ashfaq Ahmad and Another
Allahabad High Court · AIR 1988 All 223 : (1988) 1 AWC 504 : (1989) RD 130
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, Order 43 Rule 1, 104(4)
High Courts09 Feb 1988
Ram Ghulam and Others Vs State
Allahabad High Court · (1988) 1 AWC 560
Penal Code, 1860 (IPC) — Section 323, 325, 452
High Courts08 Feb 1988Dismissed
Dinesh Chandra Saxena Vs State of Uttar Pradesh and Others
Allahabad High Court · (1988) 1 AWC 584
High Courts08 Feb 1988
Ravi Shanker Vs Ravel Singh
Allahabad High Court · (1988) 12 ACR 242
Penal Code, 1860 (IPC) — Section 441, 448, 506
High Courts07 Feb 1988Allowed
Siri Ram urf Siri Vs State of U.P. and Another
Allahabad High Court · (1988) 12 ACR 262
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts07 Feb 1988Allowed
Sir Ram urf Siri Vs State of U.P. and Another
Allahabad High Court · (1988) 1 AWC 663
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts05 Feb 1988Dismissed
Atma Ram Sharma Vs District Judge and Another
Allahabad High Court · (1988) 1 AWC 671
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 7 Rule 17, Order 7 Rule 18Constitution of India, 1950 — Article 226
High Courts05 Feb 1988Dismissed
U.P. State Road Transport Corporation Vs Triveni Lal Kusharwani
Allahabad High Court · (1988) 2 ACC 169 : (1989) ACJ 287
Motor Vehicles Act, 1988 — Section 110A
High Courts05 Feb 1988Disposed Off
Commissioner of Income Tax Vs Bansal Tel Bhandar
Allahabad High Court · (1988) 69 CTR 207 : (1988) 172 ITR 334 : (1988) 37 TAXMAN 148
Income Tax Act, 1961 — Section 185, 187
High Courts05 Feb 1988Disposed Of
Ram Kumar Singh and Anr. Vs State of U.P.
Allahabad High Court · (1988) 02 AHC CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 482