High Courts19 Oct 1987Allowed
Haseeb Vs State of U.P.& Ors.
Allahabad High Court · (1987) 10 AHC CK 0026
National Security Act, 1980 — Section 3(2)
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,371 of 5,025
High Courts19 Oct 1987
Dhrushri and Others Vs Suraj Narain Chaudhari and Others
Allahabad High Court · (1988) 1 ACC 239
Civil Procedure Code, 1908 (CPC) — Section 107(a)Civil Procedure Code, 1908 (CPC) — Section 107(a)Civil Procedure Code, 1908 (CPC) — Section 107(a)
High Courts19 Oct 1987Dismissed
Dr. Smt. Keshav Devi Vs The Addl. District Magistrate (Civil Supplies) and Another
Allahabad High Court · (1988) 1 AWC 260
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 13, 15, 16, 16(1), 16(5)
High Courts19 Oct 1987
Commissioner of Income Tax Vs Modipon Ltd.
Allahabad High Court · (1988) 171 ITR 658
Income Tax Act, 1961 — Section 256(2)
High Courts19 Oct 1987Allowed
Commissioner of Income Tax Vs Dhampur Sugar Mills Ltd.
Allahabad High Court · (1987) 35 TAXMAN 348
Income Tax Act, 1961 — Section 256(2)
High Courts19 Oct 1987
Commissioner of Wealth Tax Vs Umesh Chand
Allahabad High Court · (1988) 67 CTR 17 : (1988) 171 ITR 673
Wealth Tax Act, 1957 — Section 27(3), 7
High Courts16 Oct 1987Allowed
Rajnath Singh Vs State of U.P.
Allahabad High Court · (1988) 1 AWC 236
Penal Code, 1860 (IPC) — Section 395
High Courts16 Oct 1987Dismissed
Harsh Bishnoi Vs Hashim Ali and Another
Allahabad High Court · (1988) CriLJ 1234
High Courts16 Oct 1987Allowed
Radhasoami Satsang Sabha Vs Rashtriya Mazdoor Congress and Others
Allahabad High Court · (1994) 3 LLJ 11
Industrial Disputes Act, 1947 — Section 2Uttar Pradesh Industrial Disputes Act, 1947 — Section 4
High Courts16 Oct 1987Dismissed
Sheo Raj Singh and Others Vs State and Others
Allahabad High Court · (1988) 1 AWC 72
Criminal Procedure Code, 1898 (CrPC) — Section 438Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397, 401, 482
High Courts16 Oct 1987Allowed
Kishori s/o Pahun Lodh and Anr. Vs State
Allahabad High Court · (1987) 10 AHC CK 0024
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 395
High Courts16 Oct 1987Dismissed
Zila Parishad, Ghaziabad Vs Uttar Pradesh Board of Basic Education, Allahabad
Allahabad High Court · AIR 1988 All 127
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Uttar Pradesh Basic Education Act, 1972 — Section 18A, 18A(1), 18A(2)
High Courts16 Oct 1987Allowed
Long Life Carpet Industries, Gaharpur and Others Vs Smt. Kesar Jahan
Allahabad High Court · AIR 1988 All 55 : (1988) 1 AWC 75 : (1988) RD 112
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 3, Order 9 Rule 4, 96
High Courts15 Oct 1987Disposed Of
Jagannath Prasad Kanhaiya Lal Vs Commissioner of Income Tax
Allahabad High Court · (1988) 70 CTR 71 : (1988) 171 ITR 596 : (1988) 36 TAXMAN 239
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 29
High Courts15 Oct 1987Dismissed
Hazi Mumtaz Khan Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1988 All 28 : (1987) 2 AWC 1485
Constitution of India, 1950 — Article 226
High Courts15 Oct 1987Dismissed
Krishna Murari Dadu Vs Nagar Mahapalika Kanpur
Allahabad High Court · (1988) 1 AWC 740
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 365(2), 368Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 189, 190, 198, 198(4)
High Courts15 Oct 1987
Commissioner of Income Tax Vs Smt. Suniti Arora
Allahabad High Court · (1988) 171 ITR 611 : (1988) 40 TAXMAN 226
Income Tax Act, 1961 — Section 256(2), 271(1), 64(1)
High Courts14 Oct 1987Disposed Of
Banwari Lal Vs CEGAT and Others
Allahabad High Court · (1988) 15 ECR 249 : (1988) 33 ELT 647
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts14 Oct 1987Dismissed
Narora Nishad Kalyan Sahkari Matsya Jeevi Samiti Ltd. Vs State of U.P. and Others
Allahabad High Court · (1988) 1 AWC 1 : (1987) RD 446
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 4, 6Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115(1)
High Courts13 Oct 1987Allowed
Smt. Rama Rati Vs State of U.P. and Others
Allahabad High Court · (1988) 1 AWC 139
Uttar Pradesh Intermediate Education Act, 1921 — Section 16F(1), 16FF