High Courts29 Oct 1987Disposed Of
COMMISSIONER OF WEALTH TAX Vs RAM NARAIN GARG.
Allahabad High Court · (1988) 68 CTR 75
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,370 of 5,025
High Courts29 Oct 1987Dismissed
Imtiaz Vs State of U.P.& Ors.
Allahabad High Court · (1987) 10 AHC CK 0029
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts29 Oct 1987Allowed
Paliwal Steels Pvt. Ltd. Vs Union of India (UOI) and Others
Allahabad High Court · (1988) 15 ECC 134 : (1988) 15 ECR 273 : (1988) 35 ELT 465
High Courts29 Oct 1987Dismissed
Kanpur Electric Supply Administration and Another Vs Labour Court I and Others
Allahabad High Court · (1988) 1 AWC 371
High Courts28 Oct 1987Dismissed
Mooljit Singh and Others Vs Additional District Judge (IX) and Others
Allahabad High Court · (1988) 1 AWC 175
Constitution of India, 1950 — Article 226, 227
High Courts28 Oct 1987Allowed
Sooraj Pal Yadav Vs State of U.P.& Ors.
Allahabad High Court · (1987) 10 AHC CK 0023
Constitution of India, 1950 — Article 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 50(1)
High Courts27 Oct 1987Dismissed
Sri Jagdish Saran Shukla Vs Commissioner of Income Tax
Allahabad High Court · (1988) 67 CTR 150 : (1988) 171 ITR 694 : (1987) 35 TAXMAN 393
Income Tax Act, 1961 — Section 256(2)
High Courts26 Oct 1987Allowed
Dr. Jai Prakash Narain Srivastava Vs Director of Higher Education and Others
Allahabad High Court · (1988) 1 AWC 142
Uttar Pradesh State Universities Act, 1973 — Section 31(2), 31(3), 31(4)
High Courts26 Oct 1987Dismissed
Awadhesh Kumar Misra Vs The District Magistrate and Others
Allahabad High Court · (1988) 1 AWC 42
Arms Act, 1959 — Section 13, 14, 17, 17(3), 3Penal Code, 1860 (IPC) — Section 302
High Courts26 Oct 1987Dismissed
Mittan Lal Suresh Chandra and Others Vs Krishi Utpadan Mandi Samiti and Another
Allahabad High Court · (1988) 1 AWC 225
Constitution of India, 1950 — Article 213, 226, 265, 367(2)General Clauses Act, 1897 — Section 30, 6Uttar Pradesh Krishi Utpadan Mandi (Amendment) Ordinance, 1983 — Section 3
High Courts26 Oct 1987Dismissed
Commissioner of Income Tax Vs Devi Dayal Aluminium Industries (Pvt.) Limited
Allahabad High Court · (1988) 72 CTR 7 : (1988) 171 ITR 683 : (1987) 35 TAXMAN 484
Income Tax Act, 1961 — Section 271(1)
High Courts26 Oct 1987Partly Allowed
Habibulla Vs Deputy Director of Consolidation, Faizabad and others
Allahabad High Court · (1987) 10 AHC CK 0030
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19, 20, 48
High Courts26 Oct 1987Dismissed
Yashwant Stone Works Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1988 All 121
Forest (Conservation) Act, 1980 — Section 2Forest Act, 1927 — Section 20Mines and Minerals (Development and Regulation) Act, 1957 — Section 15
High Courts21 Oct 1987Dismissed
Commissioner of Income Tax Vs Hind Grain Suppliers
Allahabad High Court · (1988) 171 ITR 681 : (1987) 35 TAXMAN 342
Income Tax Act, 1961 — Section 271(1)
High Courts21 Oct 1987Allowed
Iftekhar Ahmad Vs State of U.P.
Allahabad High Court · (1987) 10 AHC CK 0022
Penal Code, 1860 (IPC) — Section 323, 325
High Courts20 Oct 1987Dismissed
Durjan Singh Vs Union of India (UOI) and Others
Allahabad High Court · (1988) 1 AWC 439
Administrative Tribunals Act, 1985 — Section 14, 28, 3Constitution of India, 1950 — Article 136, 14, 16(1), 226, 227
High Courts20 Oct 1987Dismissed
Jafri Begum and Others Vs State of U.P. and Others
Allahabad High Court · (1988) 1 ACC 1 : (1988) ACJ 550
Motor Vehicles Act, 1988 — Section 110AMotor Vehicles Act, 1988 — Section 110AMotor Vehicles Act, 1988 — Section 110A
High Courts20 Oct 1987
Commissioner of Income Tax Vs Dhampur Sugar Mills Ltd.
Allahabad High Court · (1988) 171 ITR 675
Income Tax Act, 1961 — Section 28, 29
High Courts19 Oct 1987Allowed
Yashpal Vs State of U.P.
Allahabad High Court · (1988) 1 AWC 219
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts19 Oct 1987Dismissed
Rajendra Prakash Rastogi and Others Vs U.P. State Road Trans. Corpn. and Others
Allahabad High Court · (1988) ACJ 702
Motor Vehicles Act, 1988 — Section 110A