High Courts04 Nov 1987Allowed
Krishna Kumar Srivastava Vs State of U.P.
Allahabad High Court · (1989) 1 AWC 500
Criminal Procedure Code, 1973 (CrPC) — Section 313, 391, 397, 401, 428(1)Penal Code, 1860 (IPC) — Section 409
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,369 of 5,025
High Courts04 Nov 1987Allowed
Smt. Radhika Devi Vs State of U.P. and Another
Allahabad High Court · (1988) 12 ACR 83
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 401, 451, 452Motor Vehicles Act, 1939 — Section 31
High Courts04 Nov 1987Allowed
Committee of Management of Mahabir Inter College Vs District Inspector of Schools and Others
Allahabad High Court · (1988) 1 AWC 192
Constitution of India, 1950 — Article 226Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18
High Courts04 Nov 1987Dismissed
Union of India (UOI) Vs Ram Prasad and Another
Allahabad High Court · (1989) ACJ 563 : AIR 1988 All 174
Civil Procedure Code, 1908 (CPC) — Section 101Railways Act, 1890 — Section 73, 74(3), 76
High Courts04 Nov 1987Allowed
Jageshwar and others Vs A.N.Saini and others
Allahabad High Court · (1987) 11 AHC CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 405, 420, 506
High Courts04 Nov 1987
Pramod Kumar Mittal Vs Smt. Kanchan Devi and Another
Allahabad High Court · (1988) 12 ACR 19
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 362, 482, 488
High Courts04 Nov 1987Dismissed
Commissioner of Income Tax Vs Prakash Wine Agencies
Allahabad High Court · (1987) 35 TAXMAN 478
Income Tax Act, 1961 — Section 256(2)
High Courts04 Nov 1987Dismissed
The Union of India (UOI) Vs Ram Prasad and Another
Allahabad High Court · (1988) 1 AWC 46
Railways Act, 1989 — Section 73, 74, 74(3), 76
High Courts03 Nov 1987
Chandra Pal Singh Vs The Additional Collector, Central Excise
Allahabad High Court · (1988) 17 ECC 303 : (1988) 18 ECR 281
Gold (Control) Act, 1968 — Section 11, 17
High Courts03 Nov 1987Allowed
Bulaki Ram Vs State of U.P., through the Secretary, Rural Development Department, Govt.of U.P., Lucknow
Allahabad High Court · (1987) 11 AHC CK 0059
High Courts03 Nov 1987Allowed
Harendra Kumar Sharma Vs The Excise Commissioner
Allahabad High Court · (1989) 20 ECC 103
Molasses Control Order, 1961 — Section 11Uttar Pradesh Khandsari Sugar Manufacturers Licensing Order, 1967 — Section 2(f)Molasses Control Order, 1961 — Section 11
High Courts02 Nov 1987Dismissed
Sri Prakash and Others Vs Om Prakash and Another
Allahabad High Court · (1988) 1 ACC 313
Motor Vehicles Act, 1988 — Section 110DMotor Vehicles Act, 1988 — Section 110DMotor Vehicles Act, 1988 — Section 110D
High Courts02 Nov 1987Dismissed
Sharma Trolly Manufacturers Vs The Customs, Excise and Gold (Control) Appellate Tribunal and Another
Allahabad High Court · (1988) 15 ECR 287
Central Excises and Salt Act, 1944 — Section 35Central Excises and Salt Act, 1944 — Section 35Central Excises and Salt Act, 1944 — Section 35
High Courts02 Nov 1987Dismissed
Jai Ram Agrawal Vs The 6th Additional District Judge and Others
Allahabad High Court · (1988) 1 AWC 167
Partnership Act, 1932 — Section 32(3)Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 105, 106, 107, 111
High Courts02 Nov 1987
Sadi Ram Ganga Prasad Vs Commissioner of Income Tax
Allahabad High Court · (1988) 72 CTR 42 : (1988) 172 ITR 129 : (1987) 35 TAXMAN 480
Income Tax Act, 1961 — Section 147, 37
High Courts30 Oct 1987Dismissed
COMMISSIONER OF INCOME TAX Vs MUKAND FAMILY TRUST.
Allahabad High Court · (1988) 67 CTR 209
Income Tax Act, 1961 — Section 256, 263Income Tax Act, 1961 — Section 256, 263Income Tax Act, 1961 — Section 256, 263
High Courts30 Oct 1987
Commissioner of Income Tax Vs Goyal Private Family Specific Trust
Allahabad High Court · (1988) 67 CTR 206 : (1988) 171 ITR 698 : (1987) 35 TAXMAN 522
Income Tax Act, 1961 — Section 256(1), 263
High Courts30 Oct 1987Dismissed
Maqsood Ali Khan Vs District Magistrate and Another
Allahabad High Court · (1988) 1 AWC 141
Kshettra Samitis and Zila Parishads Adhiniyam, 1961 — Section 15, 15(2), 15(3), 15(4A), 15(4B)
High Courts29 Oct 1987Allowed
Mohammad Ali and Others Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 75
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307, 325, 34
High Courts29 Oct 1987Dismissed
Mahant Sita Ram Das and Another Vs Ram Chandra Arora and Others
Allahabad High Court · (1988) 1 AWC 124
Civil Procedure Code, 1908 (CPC) — Section 115, 92