COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,365 of 5,025

High Courts09 Dec 1987Allowed

Guru Charan Industrial Works Vs Union of India (UOI) and Others

Allahabad High Court · (1988) 16 ECC 23 : (1988) 33 ELT 648

Central Excises and Salt Act, 1944 — Section 11B, 11B(1), 11B(5)Constitution of India, 1950 — Article 226, 265Contract Act, 1872 — Section 72

High Courts08 Dec 1987Disposed Of

Ravindra Pratap Shahi Vs State of U.P.

Allahabad High Court · (1988) 1 AWC 199

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 379

High Courts07 Dec 1987Allowed

Siya Ram Upadhyay and Another Vs State of U.P.

Allahabad High Court · (1988) 12 ACR 305

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Evidence Act, 1872 — Section 145, 157Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

High Courts07 Dec 1987Dismissed

Panna Lal Agyan and Others Vs Hon''ble Speaker, Sri Balram Jakgad and Others

Allahabad High Court · AIR 1988 All 167

Constitution of India, 1950 — Article 101, 101(3), 122(2), 226

High Courts07 Dec 1987

Kamal Krishan Shukla Vs Commissioner of Income Tax and Others

Allahabad High Court · (1988) 69 CTR 105 : (1988) 173 ITR 170 : (1988) 39 TAXMAN 64

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(2), 144, 146, 220

High Courts07 Dec 1987Allowed

Nagar Mahapalika Gorakhpur Vs II Additional District Judge and Others

Allahabad High Court · (1988) 1 AWC 513

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 141, 19, 226, 285Contract Act, 1872 — Section 72

High Courts04 Dec 1987Allowed

Agarwal Pesticides and Chemical Industries Vs Union of India (UOI) and Others

Allahabad High Court · (1988) 17 ECC 30 : (1988) 18 ECR 59 : (1988) 33 ELT 681

Central Excise Rules, 1944 — Rule 173B, 173C, 173F, 173G, 173QCentral Excises and Salt Act, 1944 — Section 2Constitution of India, 1950 — Article 226

High Courts04 Dec 1987Allowed

Naresh Chandra Jauhari Vs State of U.P.

Allahabad High Court · (1988) 1 AWC 355

Criminal Procedure Code, 1973 (CrPC) — Section 403Penal Code, 1860 (IPC) — Section 332, 352, 353, 452

High Courts04 Dec 1987

Ram Das Deoki Nandan Vs Commissioner of Income Tax

Allahabad High Court · (1988) 173 ITR 64 : (1988) 36 TAXMAN 196

Income Tax Act, 1961 — Section 256(2)

High Courts04 Dec 1987Allowed

Ram Pratap Singh Vs Amar Nath Singh and Another

Allahabad High Court · (1988) 1 AWC 369

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 471

High Courts04 Dec 1987Allowed

Arshad Ali Vs State of U.P.

Allahabad High Court · (1988) 1 AWC 332

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 34, 364

High Courts03 Dec 1987Allowed

Gaj Raj Vs State of U.P.

Allahabad High Court · (1988) 12 ACR 127

Penal Code, 1860 (IPC) — Section 411

High Courts03 Dec 1987Disposed Of

O.P.Srivastava Vs State of U.P.

Allahabad High Court · (1987) 12 AHC CK 0036

Criminal Procedure Code, 1973 (CrPC) — Section 439, 482

High Courts03 Dec 1987Allowed

Dr. Bbuneshwar Sahi and Another Vs State of U.P. and Another

Allahabad High Court · (1988) 1 AWC 613

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 7Transfer of Property Act, 1882 — Section 100Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)

High Courts03 Dec 1987

U.P. State Road Transport Corporation Vs Shaheedan and Others

Allahabad High Court · (1988) 2 ACC 68

High Courts03 Dec 1987Allowed

Uttar Pradesh Forest Corporation Vs Union of India (UOI) and Others

Allahabad High Court · (1988) 34 ELT 627

Central Excises and Salt Act, 1944 — Section 2Constitution of India, 1950 — Article 226

High Courts01 Dec 1987Allowed

Har Prakash and Company Oil and Flour Mills and Others Vs State of U.P. and Another

Allahabad High Court · (1988) 1 AWC 122

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 2(5), 3, 7

High Courts01 Dec 1987

Har Prakash and Co. Oil and Flour Mills and Others Vs State of U.P. and Another

Allahabad High Court · (1988) 12 ACR 81

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 2(5), 3, 7

High Courts30 Nov 1987Allowed

Sodhey Vs Deputy Director of Consolidation and Another

Allahabad High Court · (1988) 1 AWC 361

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 54Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 14, 14(1), 14(2)

High Courts30 Nov 1987Disposed Of

Bajrang Bahadur Singh Vs A.K.Singh Commandant,XI Battalion P.A.C.

Allahabad High Court · (1987) 11 AHC CK 0044

Contempt of Courts Act, 1971 — Section 12