High Courts10 Sept 1987Allowed
Sahebzade and Another Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 9
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 304, 323, 34, 457
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,373 of 5,025
High Courts10 Sept 1987Dismissed
Biland Ram Hargan Dass Vs Commissioner of Income Tax
Allahabad High Court · (1987) 66 CTR 218 : (1988) 171 ITR 390 : (1987) 35 TAXMAN 423
Income Tax Act, 1961 — Section 256(2), 271(1)
High Courts10 Sept 1987Disposed Of
Arvinder Singh Vs Collector of Central Excise and Another
Allahabad High Court · (1988) 33 ELT 642
Customs Act, 1962 — Section 110(1), 110(2), 111, 112, 124Gold (Control) Act, 1968 — Section 79
High Courts10 Sept 1987Dismissed
Daya Shanker Bhardwaj Vs Chief of the Air Staff, New Delhi and Others
Allahabad High Court · AIR 1988 All 36 : (1988) 1 AWC 285
Constitution of India, 1950 — Article 226
High Courts10 Sept 1987
Om Prakash Walia Vs The Registrar, Cooperative Societies and Others
Allahabad High Court · (1987) 09 AHC CK 0006
Uttar Pradesh Co-operative Societies Employees Service Regulations, 1975 — Regulation 15
High Courts09 Sept 1987Dismissed
State of U.P. Vs Lala Iqbal Bahadur and Anr.
Allahabad High Court · (1987) 09 AHC CK 0016
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 324, 34, 394, 397, 4
High Courts09 Sept 1987Allowed
Ansar Traders Vs Commissioner of Sales Tax
Allahabad High Court · (1988) 69 STC 70
Uttar Pradesh Sales Tax Act, 1948 — Section 12(2)
High Courts08 Sept 1987Disposed Of
State of Uttar Pradesh Vs The District Judge and Another
Allahabad High Court · (1988) 1 AWC 232
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(8)
High Courts08 Sept 1987
Umesh Tewari Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 673
Penal Code, 1860 (IPC) — Section 332
High Courts08 Sept 1987
Akhlak Ahmad and Others Vs Vahid Ali Ansari and Others
Allahabad High Court · (1987) 11 ACR 696
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts07 Sept 1987Allowed
Nafis Vs U.P. State and Another
Allahabad High Court · (1988) 12 ACR 196
Constitution of India, 1950 — Article 226National Security (Amendment) Act, 1984 — Section 14(2)National Security Act, 1980 — Section 14(2), 3, 3(2)
High Courts07 Sept 1987
A.C. Nigam Vs Commissioner of Income Tax
Allahabad High Court · (1988) 73 CTR 9 : (1989) 176 ITR 86
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 271(1), 273, 273A
High Courts07 Sept 1987
Ram Chander Vs State of U.P. and Others
Allahabad High Court · (1987) 11 ACR 680
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 126(2), 488(6)
High Courts04 Sept 1987Dismissed
Suresh Chandra Pandey Vs State of U.P. and Another
Allahabad High Court · (1988) 1 AWC 17
Constitution of India, 1950 — Article 16, 226, 227, 309, 311Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4
High Courts03 Sept 1987Dismissed
Sheodan Vs State of Uttar Pradesh
Allahabad High Court · (1988) CriLJ 479
Penal Code, 1860 (IPC) — Section 395Penal Code, 1860 (IPC) — Section 395Penal Code, 1860 (IPC) — Section 395
High Courts03 Sept 1987
Shiam and Another Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 45
Penal Code, 1860 (IPC) — Section 149, 302, 304, 323, 34
High Courts02 Sept 1987Dismissed
Dharampal Singh Chauhan Vs State of Utter Pradesh and Others
Allahabad High Court · (1988) 1 AWC 90
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 5, 6Uttar Pradesh Secondary Education Services Commission Rules, 1983 — Rule 9
High Courts02 Sept 1987Dismissed
Akhtar Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 56
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 20AAProbation of Offenders Act, 1958 — Section 13(2)
High Courts01 Sept 1987Allowed
Roop Singh Yadav Vs State of U.P. and Others
Allahabad High Court · (1987) 09 AHC CK 0042
Uttar Pradesh Recruitment to Services (Determination of Date of Birth) Rules, 1974 — Rule 2
High Courts01 Sept 1987Allowed
Ashok Kumar Singh Vs State of U.P.
Allahabad High Court · (1988) 1 AWC 604
Constitution of India, 1950 — Article 13, 21, 22, 22(1), 33Criminal Procedure Code, 1973 (CrPC) — Section 167, 209, 309, 41, 50(1)Penal Code, 1860 (IPC) — Section 302, 504