High Courts28 Jan 1988Allowed
Ram Singh Vs State of U.P.
Allahabad High Court · (1988) 01 AHC CK 0029
Civil Services (Classification, Control and Appeal) Rules — Rule 49A
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,361 of 5,025
High Courts28 Jan 1988Dismissed
State of U.P. Vs Rishikesh (Harishikesh) & Ors.
Allahabad High Court · (1988) 01 AHC CK 0028
Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts28 Jan 1988Dismissed
Smt. Sarla Devi and Others Vs Jhangi Ram and Others
Allahabad High Court · (1989) 65 CompCas 654
Motor Vehicles Act, 1939 — Section 110AA, 110D
High Courts25 Jan 1988
Union of India (UOI) Vs Dhanraji Devi and Others
Allahabad High Court · (1988) 2 ACC 25 : (1989) ACJ 673
Motor Vehicles Act, 1988 — Section 110A
High Courts21 Jan 1988
Uttar Pradesh State Road Transport Corporation Vs Haseen Fatma and Others
Allahabad High Court · (1988) 2 ACC 209 : (1989) ACJ 630
Motor Vehicles Act, 1988 — Section 110D
High Courts21 Jan 1988
Kashi Nath Prasad Vs Tata Engineering and Locomotive Company and Others
Allahabad High Court · (1988) 2 ACC 15
Workmens Compensation Act, 1923 — Section 30
High Courts20 Jan 1988Dismissed
Punni Lai and Others Vs State of U.P. and Others
Allahabad High Court · (1988) 1 AWC 393
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 16, 17(1), 48, 48(1)Transfer of Property Act, 1882 — Section 111
High Courts20 Jan 1988Dismissed
Prem Chand Vs Union of India (UOI) and Others
Allahabad High Court · (1988) 2 AWC 1432
Administrative Tribunals Act, 1985 — Section 28Constitution of India, 1950 — Article 226
High Courts20 Jan 1988Dismissed
J. Prakash Vs State of Uttar Pradesh and Others
Allahabad High Court · (1988) 1 AWC 450
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 35, Order 21 Rule 36, Order 21 Rule 64, Order 40 Rule 1Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 12, 16, 17, 17(1)
High Courts20 Jan 1988Allowed
Prem Narain Vs State of U.P.
Allahabad High Court · (1988) 01 AHC CK 0030
Arms Act, 1959 — Section 25(1)(b)Criminal Procedure Code, 1973 (CrPC) — Section 427(1)Penal Code, 1860 (IPC) — Section 395, 397
High Courts20 Jan 1988Dismissed
Rajeev Rathi Vs Controller of Examinations and Admissions Aligarh Muslim University and Another
Allahabad High Court · (1988) 1 AWC 506
Aligarh Muslim University Examination (Control of Unfairmeans and Disorderly Conduct) Regulations — Regulation 4(A1)
High Courts20 Jan 1988Allowed
Mushtaq and Another Vs State
Allahabad High Court · (1988) 1 AWC 591
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304, 323, 34, 504
High Courts20 Jan 1988Dismissed
Ram Bahadur Shahi and Others Vs State of U.P.
Allahabad High Court · (1988) 1 AWC 616
Criminal Procedure Code, 1973 (CrPC) — Section 207, 227, 228, 232, 233Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 379
High Courts20 Jan 1988
Mohammad Hanif and Others Vs State of U.P.
Allahabad High Court · (1988) 1 AWC 496
Penal Code, 1860 (IPC) — Section 324, 34, 452
High Courts18 Jan 1988Allowed
Mukund Chand Vs District Agriculture Officer and Fertilizer Registering Authority and Another
Allahabad High Court · (1988) 1 AWC 579
High Courts18 Jan 1988Allowed
Sudhir Kumar Vs Union of India & Ors.
Allahabad High Court · (1988) 01 AHC CK 0023
Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3
High Courts14 Jan 1988Disposed Of
Kumari Anita Singh Vs Ram Babu Singh
Allahabad High Court · (1988) 1 AWC 431
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 342, 364, 384
High Courts14 Jan 1988Disposed Of
Virendra Kumar Avinash Kumar Vs Commissioner of Income Tax
Allahabad High Court · (1988) 171 ITR 263
Income Tax Act, 1961 — Section 185
High Courts14 Jan 1988Dismissed
U.P. State Handloom Corporation Ltd. Vs Commissioner of Income Tax and Others
Allahabad High Court · (1988) 69 CTR 195 : (1988) 171 ITR 640
Income Tax Act, 1961 — Section 142(2A)
High Courts14 Jan 1988Partly Allowed
Satbir Singh and Others Vs State of U.P. and Others
Allahabad High Court · AIR 1988 All 177
Constitution of India, 1950 — Article 14, 226, 254(2)Land Acquisition Act, 1894 — Section 17, 17(4), 4, 4(1), 5A