High Courts12 Nov 1987Dismissed
Smt. Sona Devi and Others Vs The District Judge, Allahabad and Others
Allahabad High Court · AIR 1988 All 52 : (1988) 1 AWC 19
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,368 of 5,025
High Courts12 Nov 1987Dismissed
Commissioner of Income Tax Vs Subhash Chander Agarwal
Allahabad High Court · (1988) 172 ITR 166 : (1987) 35 TAXMAN 495
Income Tax Act, 1961 — Section 256(2)Income Tax Rules, 1962 — Rule 46A
High Courts12 Nov 1987
Commissioner of Income Tax Vs General Metal Works
Allahabad High Court · (1988) 172 ITR 173 : (1987) 35 TAXMAN 506
Income Tax Act, 1961 — Section 256(2)
High Courts12 Nov 1987Allowed
Veer Traders Vs Auto Traders Ltd. and Others
Allahabad High Court · (1988) 1 AWC 159
Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3, 3(2), 6
High Courts12 Nov 1987
Munawar-Ul-Qadar Vs Jul-Qadar and Another
Allahabad High Court · (1987) 11 ACR 700
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145, 151, 432
High Courts12 Nov 1987Dismissed
Smt. Sona Devi and Others Vs The Prescribed Authority and Others
Allahabad High Court · (1988) 1 AWC 63
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14, 21(1)
High Courts11 Nov 1987Dismissed
Sanjal Srivastava and Others Vs Madhyamik Shiksha Parishad and Another
Allahabad High Court · (1989) 1 AWC 497
Constitution of India, 1950 — Article 226
High Courts11 Nov 1987Dismissed
Ram Bahori and Others Vs Karan Singh and Another
Allahabad High Court · (1988) 1 AWC 476
Penal Code, 1860 (IPC) — Section 363, 366
High Courts10 Nov 1987
Commissioner of Wealth-tax Vs Jagphool Narain
Allahabad High Court · (1988) 172 ITR 69 : (1987) 35 TAXMAN 497
Wealth Tax Act, 1957 — Section 5(1)
High Courts10 Nov 1987Allowed
Ranjit Singh and Others Vs Moti Lal Katiyar and Others
Allahabad High Court · (1988) 1 AWC 176
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146(1), 397(2), 482
High Courts10 Nov 1987Allowed
Chhedan Lal Rastogi Vs State of U.P. and Others
Allahabad High Court · (1989) 2 AWC 908
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 60A, 60E(1)
High Courts10 Nov 1987Allowed
Bharosey and Ors. Vs State
Allahabad High Court · (1987) 11 AHC CK 0049
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 395
High Courts10 Nov 1987
Newspapers Ltd. Vs Industrial Tribunal (II) and Others
Allahabad High Court · (1968) 1 LLJ 436
Industrial Employment (Standing Orders) Act, 1946 — Section 3, 4
High Courts09 Nov 1987Dismissed
Ramji Lal Sharma Vs Civil Judge, Allahabad and Others
Allahabad High Court · AIR 1988 All 143 : (1988) 1 AWC 194
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1Contempt of Courts Act, 1971 — Section 2
High Courts09 Nov 1987Partly Allowed
Ram Rati Vs Fakira
Allahabad High Court · AIR 1988 All 75
Contract Act, 1872 — Section 55Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts09 Nov 1987Dismissed
Mangat Singh and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1988 All 140 : (1988) 1 AWC 134 : (1988) RD 118
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(3A)
High Courts09 Nov 1987
Anjani Alankar Mandir Vs Commissioner of Income Tax
Allahabad High Court · (1988) 172 ITR 67
Income Tax Act, 1961 — Section 256(2)
High Courts06 Nov 1987Allowed
Anwar Ahmad alias Anwar Ali Vs Firozuddeen and Another
Allahabad High Court · (1988) 1 AWC 372
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10, 10(2), 21(1), 22
High Courts06 Nov 1987Dismissed
Bhagwan Das Bhatia Vs State of U.P. & Others
Allahabad High Court · (1987) 11 AHC CK 0056
Constitution of India, 1950 — Article 226
High Courts06 Nov 1987Dismissed
State of U.P. Vs Harnam Singh & Anr.
Allahabad High Court · (1987) 11 AHC CK 0043
Evidence Act, 1872 — Section 3, 45Penal Code, 1860 (IPC) — Section 307, 34