High Courts30 Nov 1987
Commissioner of Income Tax Vs Shamshuddin Manzoor Haque
Allahabad High Court · (1988) 172 ITR 696 : (1988) 36 TAXMAN 128
Income Tax Act, 1961 — Section 256(2)
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,366 of 5,025
High Courts30 Nov 1987Allowed
Ram Prasad Vs State of U.P. and Others
Allahabad High Court · (1988) 1 AWC 281
Court of Wards Act — Section 3, 30
High Courts30 Nov 1987Allowed
Vijai Ratan Agarwal Vs Additional District Judge IX and Others
Allahabad High Court · (1988) 1 AWC 385
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10(2), 21, 21(1), 34
High Courts29 Nov 1987Allowed
Vijendra Singh and Ors. Vs State of U.P.& Anr.
Allahabad High Court · (1987) 11 AHC CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 147, 148, 149, 202(2), 439
High Courts27 Nov 1987Dismissed
U P. State Road Transport Corporation Vs Devendra Pratap Singh
Allahabad High Court · (1988) 1 ACC 477
High Courts27 Nov 1987Dismissed
Mata Din Yadav Vs Commissioner, Jhansi Division, Jhansi and Others
Allahabad High Court · AIR 1988 All 148
Motor Vehicles Act, 1939 — Section 62
High Courts27 Nov 1987
Raj Dhar Misra Vs District Magistrate and Others
Allahabad High Court · (1988) 1 AWC 502
Arms Act, 1959 — Section 25, 3
High Courts26 Nov 1987
Mannoo Lal Kedar Nath (HUF) Vs Income Tax Officer and Others
Allahabad High Court · (1988) 68 CTR 32 : (1988) 172 ITR 612 : (1988) 37 TAXMAN 174
Income Tax Act, 1961 — Section 222, 225(4)
High Courts25 Nov 1987Disposed Of
Bandhu Vs Munna Singh
Allahabad High Court · (1988) 12 ACR 57
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146(1), 452, 454
High Courts25 Nov 1987
Bandhu Vs Manna Singh
Allahabad High Court · (1988) 1 AWC 125
Criminal Procedure Code, 1898 (CrPC) — Section 517Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146(1), 452, 454
High Courts25 Nov 1987Dismissed
Mohammad Rafi Vs The Prescribed Authority Munsif City and Another
Allahabad High Court · (1988) 1 AWC 153
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 26(2), 28, 28(5), 6
High Courts24 Nov 1987
Ali Raza and Another Vs State of U.P.
Allahabad High Court · (1989) 2 AWC 875
Penal Code, 1860 (IPC) — Section 395, 397Uttar Pradesh Children Act, 1951 — Section 13, 2, 2(13), 2(4), 27
High Courts23 Nov 1987Allowed
Sukhhan and Another Vs State
Allahabad High Court · (1988) 12 ACR 59
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts23 Nov 1987Dismissed
Shyama Industries and Others Vs Krishi Utpadan Mandi Samiti
Allahabad High Court · (1988) 1 AWC 59 : (1989) RD 70
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 5, 5(1), 7Uttar Pradesh Town Areas Act, 1914 — Section 3, 3(1)
High Courts23 Nov 1987Allowed
Gauri Shanker Rai and Others Vs Kailash Rai
Allahabad High Court · (1988) 1 AWC 147
Evidence Act, 1872 — Section 40, 41, 42, 43Uttar Pradesh Regulation of Money Lending (Amendment) Act, 1979 — Section 18Uttar Pradesh Regulation of Money Lending Act, 1976 — Section 10, 26, 26(1), 26(4), 3(2)
High Courts23 Nov 1987Dismissed
Kanhya Lal and Others Vs Additional District Judge and Others
Allahabad High Court · (1988) 1 AWC 289
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 18(1), 4, 5, 6
High Courts23 Nov 1987
Madan Mohan Raturi Vs State of U.P. and Another
Allahabad High Court · (1988) 12 ACR 66
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(5), 146(1)
High Courts20 Nov 1987Dismissed
Raj Kishore and Others Vs State of U.P. and Others
Allahabad High Court · (1988) 12 ACR 55 : (1990) RD 342
Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 3
High Courts20 Nov 1987Partly Allowed
Kripa Dayal Vs State
Allahabad High Court · (1989) 1 AWC 481
Probation of Offenders Act, 1958 — Section 4, 5Penal Code, 1860 (IPC) — Section 324, 34
High Courts20 Nov 1987Disposed Of
Ram Autar and Anr. Vs State of U.P.& Anr.
Allahabad High Court · (1987) 11 AHC CK 0046
Penal Code, 1860 (IPC) — Section 323, 34