COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,362 of 5,025

High Courts14 Jan 1988

Commissioner of Wealth Tax Vs Income Tax Appellate Tribunal and Another

Allahabad High Court · (1988) 72 CTR 56 : (1989) 179 ITR 610 : (1990) 49 TAXMAN 225

Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 35, 35(1)

Read judgment

High Courts13 Jan 1988Allowed

Piarey Lal and Others Vs State

Allahabad High Court · (1988) 12 ACR 238

Criminal Procedure Code, 1973 (CrPC) — Section 385(2), 386Penal Code, 1860 (IPC) — Section 307, 34

Read judgment

High Courts13 Jan 1988Dismissed

Vimal Poddar and Others Vs District Judge and Others

Allahabad High Court · (1988) 1 AWC 548

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21

Read judgment

High Courts13 Jan 1988Allowed

Gaital and Others Vs The State

Allahabad High Court · (1988) 1 AWC 508 : (1988) CriLJ 960

Penal Code, 1860 (IPC) — Section 148, 149, 302, 352, 452Penal Code, 1860 (IPC) — Section 148, 149, 302, 352, 452Penal Code, 1860 (IPC) — Section 148, 149, 302, 352, 452

Read judgment

High Courts13 Jan 1988Dismissed

Shambhu Iron Stores Vs Commissioner of Sales Tax

Allahabad High Court · (1988) 70 STC 18

Read judgment

High Courts13 Jan 1988Allowed

Bacchu Lal Singh and Ors. Vs State of U.P.

Allahabad High Court · (1988) 01 AHC CK 0026

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 34

Read judgment

High Courts13 Jan 1988Allowed

Parsonal Babulal and Another Vs State of U.P. and Another

Allahabad High Court · (1988) 69 STC 363

Uttar Pradesh Sales Tax Act, 1948 — Section 4A

Read judgment

High Courts13 Jan 1988Dismissed

Hakim Safdar Khan Vs Prescribed Authority/Munsif, Court No. 2 and Others

Allahabad High Court · (1988) 1 AWC 745

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2), 21, 21(1), 23, 24

Read judgment

High Courts11 Jan 1988Dismissed

Chemicals and Allied Products Vs Income Tax Appellate Tribunal

Allahabad High Court · (1988) 72 CTR 238 : (1989) 175 ITR 344

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 254, 254(1), 254(2), 256, 256(1)

Read judgment

High Courts11 Jan 1988Allowed

The Methodist Church in India, Bareilly Vs The Bareilly Development Authority and Another

Allahabad High Court · AIR 1988 All 151

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Planning and Development Act, 1973 — Section 14

Read judgment

High Courts10 Jan 1988Allowed

Darshan and Ors. Vs State of U.P.

Allahabad High Court · (1988) 01 AHC CK 0027

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 34

Read judgment

High Courts08 Jan 1988Allowed

Dr. A.N. Mishra Vs Principal, S.M. College and Others

Allahabad High Court · (1988) 1 AWC 512

Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 16(2)Uttar Pradesh State Universities Act, 1973 — Section 31

Read judgment

High Courts08 Jan 1988Allowed

Smt. Kusuma Gupta and Others Vs Smt. Sarla Devi and Others

Allahabad High Court · AIR 1988 All 154 : (1988) 1 AWC 459

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Partnership Act, 1932 — Section 53

Read judgment

High Courts08 Jan 1988

Rakesh Kumar Gupta Vs Smt. Krishna Kumari alias Karuna and Others

Allahabad High Court · (1988) 01 AHC CK 0003

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, 60Criminal Procedure Code, 1973 (CrPC) — Section 125

Read judgment

High Courts07 Jan 1988Disposed Of

Das Medical Store Vs Collector, Barabanki And Others

Allahabad High Court · (1988) 01 AHC CK 0032

Read judgment

High Courts07 Jan 1988

Smt. Kundan Devi Vs Ram Chandra Jaiswal

Allahabad High Court · (1988) 1 AWC 551

Civil Procedure Code, 1908 (CPC) — Section 152Industrial Disputes Act, 1947 — Section 33CLimitation Act, 1963 — Article 137

Read judgment

High Courts06 Jan 1988Dismissed

Commissioner of Sales Tax Vs Madhu Chemical Works

Allahabad High Court · (1988) 71 STC 421

Uttar Pradesh Sales Tax Act, 1948 — Section 21

Read judgment

High Courts05 Jan 1988Allowed

Ravindra Singh Niranjan Vs District Inspector of Schools and Another

Allahabad High Court · (1988) 1 AWC 658

Constitution of India, 1950 — Article 226Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 18(1), 18(2), 33

Read judgment

High Courts04 Jan 1988Dismissed

Ram Prakash and Others Vs Banwari Lai and Another

Allahabad High Court · (1988) 1 AWC 430

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 207, 226Uttar Pradesh Dacoity Affected Areas Act, 1983 — Section 7

Read judgment

High Courts04 Jan 1988

Ram Prakash and Others Vs Banwari Lal and Another

Allahabad High Court · (1988) 12 ACR 258

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 207, 226Uttar Pradesh Dacoity Affected Areas Act, 1983 — Section 7

Read judgment