COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,372 of 5,025

High Courts13 Oct 1987Dismissed

Iftikhar Ahmad Siddiqi Vs State of U.P. and Others

Allahabad High Court · (1988) 1 AWC 6 : (1989) RD 181

Civil Services (Classification, Control and Appeal) Rules — Rule 14, 49AConstitution of India, 1950 — Article 14, 309, 310, 311, 313Government of India Act, 1919 — Section 96B

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High Courts13 Oct 1987

Harijan Evam Nirbal Varg Avas Nigam Vs Commissioner of Income Tax

Allahabad High Court · (1988) 171 ITR 524

Income Tax Act, 1961 — Section 256(2)

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High Courts12 Oct 1987

Anil Kumar Sunil Kumar Saraf Vs Commissioner of Income Tax and Another

Allahabad High Court · (1988) 171 ITR 522 : (1988) 39 TAXMAN 160

Income Tax Act, 1961 — Section 264

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High Courts09 Oct 1987Dismissed

K.K. Bhargava Vs U.P.S.R.T.C. and Hari Prakash

Allahabad High Court · (1988) 1 ACC 19

Motor Vehicles Act, 1988 — Section 110AMotor Vehicles Act, 1988 — Section 110AMotor Vehicles Act, 1988 — Section 110A

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High Courts07 Oct 1987Dismissed

Sheetgrah Sangh, U.P., Kanpur and Another Vs State of Uttar Pradesh and Another

Allahabad High Court · AIR 1988 All 79

Constitution of India, 1950 — Article 14, 226, 31C, 39Uttar Pradesh Regulation of Cold Storages Act, 1976 — Section 29, 44A

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High Courts15 Sept 1987Allowed

Mool Narain Mehrotra Vs Smt. Gulab Devi and Others

Allahabad High Court · (1988) 1 AWC 295

Provincial Small Cause Courts Act, 1887 — Section 12(1), 25, 25(2)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1), 7(3)Uttar Pradesh Cantonments (Control of Rent and Eviction) Act, 1952 — Section 14

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High Courts15 Sept 1987

Dr. Arvind Kumar Vs State of U.P. and Others

Allahabad High Court · (1987) 09 AHC CK 0002

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High Courts14 Sept 1987Allowed

Umesh Chand Tiwari Vs The State of Uttar Pradesh and Others

Allahabad High Court · (1987) 09 AHC CK 0040

Constitution of India, 1950 — Article 14, 16, 311

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High Courts14 Sept 1987Disposed Of

BANARAS TEXTORIUM Vs COMMISSIONER OF Income Tax.

Allahabad High Court · (1988) 67 CTR 191 : (1988) 169 ITR 782 : (1988) 36 TAXMAN 79

Income Tax Act, 1961 — Section 143, 144, 147, 256, 260Income Tax Act, 1961 — Section 143, 144, 147, 256, 260Income Tax Act, 1961 — Section 143, 144, 147, 256, 260

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High Courts14 Sept 1987Allowed

Mitter Sain Industries Vs Customs, Excise and Gold (Control) Appellate Tribunal and Another

Allahabad High Court · (1988) 15 ECC 135 : (1988) 15 ECR 269 : (1988) 34 ELT 450

Central Excises and Salt Act, 1944 — Section 35F

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High Courts14 Sept 1987

BANARAS TEXTORIUM Vs COMMISSIONER OF INCOME TAX.

Allahabad High Court · (1988) 67 CTR 191

Income Tax Act, 1961 — Section 143, 144, 147, 256, 271Income Tax Act, 1961 — Section 143, 144, 147, 256, 271Income Tax Act, 1961 — Section 143, 144, 147, 256, 271

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High Courts11 Sept 1987Dismissed

Kuber and Another Vs State of U.P.

Allahabad High Court · (1988) 12 ACR 95

Penal Code, 1860 (IPC) — Section 325

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High Courts11 Sept 1987Partly Allowed

Wali Uddin and Another Vs State of U.P. and Another

Allahabad High Court · (1988) 12 ACR 1

Cantonments Act, 1952 — Section 126Civil Procedure Code, 1908 (CPC) — Section 91Criminal Procedure Code, 1973 (CrPC) — Section 133, 134, 135, 136, 137

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High Courts11 Sept 1987Dismissed

Mahendra Kumar Jain and Others Vs State of U.P. and Another

Allahabad High Court · (1988) 1 AWC 93 : (1988) CriLJ 544

Criminal Procedure Code, 1973 (CrPC) — Section 109, 198, 2, 200, 202Penal Code, 1860 (IPC) — Section 109, 198, 494, 498Criminal Procedure Code, 1973 (CrPC) — Section 109, 198, 2, 200, 202

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High Courts11 Sept 1987Disposed Of