COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,367 of 5,025

High Courts20 Nov 1987Dismissed

Mahendra Pal Singh Vs District Judge and Another

Allahabad High Court · (1988) 1 AWC 98

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151, 152, 34(1)Criminal Procedure Code, 1973 (CrPC) — Section 345, 346Penal Code, 1860 (IPC) — Section 139, 193, 228

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High Courts19 Nov 1987Dismissed

Bhullu alias Jahoor Vs District Magistrate and Another

Allahabad High Court · (1988) 12 ACR 111

Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 13, 3, 3(2), 3(3)Penal Code, 1860 (IPC) — Section 147, 149, 323, 336, 427

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High Courts18 Nov 1987Disposed Of

Sir Padampat Singhania and Others Vs Commissioner of Gift-tax

Allahabad High Court · (1988) 68 CTR 87 : (1988) 172 ITR 292 : (1988) 37 TAXMAN 1

Gift Tax Act, 1958 — Section 16(1), 4(1)Income Tax Act, 1961 — Section 147

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High Courts18 Nov 1987Dismissed

Harish Chandra Shukla Vs Person and Property of KM.Madhushila

Allahabad High Court · (1987) 11 AHC CK 0058

Guardians and Wards Act, 1890 — Section 25

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High Courts18 Nov 1987Disposed Of

Govardhan Lal Vs State of U.P., Through the Secretary.Department of home, Civil Secretariat, Lucknow and another

Allahabad High Court · (1987) 11 AHC CK 0054

Criminal Procedure Code, 1973 (CrPC) — Section 468, 470, 473

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High Courts18 Nov 1987Dismissed

Industrial Finance Corporation of India and Another Vs Maharashtra Steel Ltd. and Others

Allahabad High Court · AIR 1988 All 170 : (1990) 67 CompCas 412

Industrial Finance Corporation Act, 1948 — Section 30Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 16(2), 22

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High Courts17 Nov 1987Dismissed

Smt. Sagiran Vs Saleem and Others

Allahabad High Court · (1988) 1 AWC 45

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1

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High Courts17 Nov 1987Dismissed

R.K. Mathur Vs Rajendra Mohan Mathur and Another

Allahabad High Court · (1988) 1 AWC 34

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14A, 2, 21, 21(1A), 25B(5)

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High Courts17 Nov 1987Allowed

Keshari Nandan Dwivedi and Others Vs State of U.P. & Others

Allahabad High Court · (1987) 11 AHC CK 0055

Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4

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High Courts17 Nov 1987Dismissed

State of U.P. Vs Hari Shanker & Ors.

Allahabad High Court · (1987) 11 AHC CK 0045

Criminal Procedure Code, 1973 (CrPC) — Section 378Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 123, 149, 302, 325, 326

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High Courts17 Nov 1987

Smt. Gulaboo Vs State of U.P. and Another

Allahabad High Court · (1988) 12 ACR 71

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397, 399

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High Courts16 Nov 1987Dismissed

Udho Singh Vs District Dy. Director of Consolidation and Others

Allahabad High Court · (1988) 1 AWC 228

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9, 9A(1), 9B(1)Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 25A

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High Courts16 Nov 1987Dismissed

Jagdeo Vs The Deputy Director of Consolidation and Others

Allahabad High Court · (1988) 1 AWC 136

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 10, 11A, 20, 7, 8

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High Courts16 Nov 1987Dismissed

Garhwal Jal Sansthan Vs Sardar Pritam Singh

Allahabad High Court · (1988) 1 AWC 116

Uttar Pradesh Water Supply and Sewerage Act, 1975 — Section 30, 52, 52(1), 53, 53(1)

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High Courts16 Nov 1987Allowed

Committee of Management Sri Mahanthu Radha Krishna Inter College Vs District Inspector of Schools and Another

Allahabad High Court · (1988) 1 AWC 623

Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(5), 16G(6), 16G(7)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 19

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High Courts16 Nov 1987Allowed

Dr. Aran Kumar Rai Vs Chancellor, Gorakhpur University and Others

Allahabad High Court · (1988) 1 AWC 291

Uttar Pradesh State Universities Act, 1973 — Section 31, 31(11), 49, 68

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High Courts13 Nov 1987Allowed

Smt. Subhwanti Devi Vs Shiksha Adhikshika Baste Siksha Nagar Chetra South Malaka and Others

Allahabad High Court · (1988) 1 AWC 216

Constitution of India, 1950 — Article 226Employment of Dependents of Government Servants, Dying in Harness Rules, 1974 — Rule 2, 2(2G), 5Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 — Rule 15, 16

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High Courts13 Nov 1987Dismissed