High Courts31 Aug 1987Dismissed
Virendra Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 33
Constitution of India, 1950 — Article 39Penal Code, 1860 (IPC) — Section 302Uttar Pradesh Children Act, 1951 — Section 2, 2(4), 27, 29(1)
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,374 of 5,025
High Courts31 Aug 1987Disposed Of
Dharni Dhar Vs Additional District Judge and Others
Allahabad High Court · (1987) 08 AHC CK 0059
Uttar Pradesh Panchayat Raj Act, 1947 — Section 12CUttar Pradesh Panchayat Raj Rules, 1947 — Rule 25, 25(1), 25(5)
High Courts31 Aug 1987Allowed
Sharpedge Limited Vs Commissioner of Sales Tax
Allahabad High Court · (1989) 73 STC 90
Uttar Pradesh Sales Tax Act, 1948 — Section 3A(1)(e)
High Courts31 Aug 1987
Om Prakash Gupta Vs District Magistrate and Others
Allahabad High Court · (1988) 1 AWC 273
Constitution of India, 1950 — Article 19, 226Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts28 Aug 1987Dismissed
Smt. Salja Rai Vs State of U.P. and Others
Allahabad High Court · (1987) 08 AHC CK 0057
Uttar Pradesh Intermediate Education Act, 1921 — Section 32, 33, 33A
High Courts28 Aug 1987Dismissed
Ram Nath Sharma Vs Khalil Khan
Allahabad High Court · (1988) 1 AWC 11
Constitution of India, 1950 — Article 19Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(3)Penal Code, 1860 (IPC) — Section 353
High Courts28 Aug 1987
Luxco Electronics Vs Union of India (UOI) and Others
Allahabad High Court · (1988) 33 ELT 641
Constitution of India, 1950 — Article 226
High Courts27 Aug 1987Dismissed
Sarvajit Singh Vs III Additional District Judge and Others
Allahabad High Court · (1987) 08 AHC CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts27 Aug 1987Allowed
Ravi Nath Yadav Vs District Inspector of Schools and Others
Allahabad High Court · (1988) 1 AWC 353
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 21A(1), 21A(2), 21A(3)
High Courts27 Aug 1987Dismissed
Commissioner, Sales Tax Vs Bareilly Rope Stores
Allahabad High Court · (1988) 69 STC 241
High Courts27 Aug 1987Dismissed
Raj Dhar Vs U.P. Higher Education Service Commission and Others
Allahabad High Court · (1988) 1 AWC 197
High Courts26 Aug 1987Dismissed
Mst. Ramratti and Others Vs Sekhoo
Allahabad High Court · (1988) RD 30
Evidence Act, 1872 — Section 107, 90A
High Courts26 Aug 1987
Divisional Railway Manager, Northern Railway and Others Vs Prescribed Authority under the Payment of Wages Act and Another
Allahabad High Court · (1987) 08 AHC CK 0005
Payment of Wages (Procedure) Rules, 1937 — Rule 8, 8(3)Payment of Wages Act, 1936 — Section 15
High Courts25 Aug 1987Dismissed
Syed Asadullah Kazmi Vs Additional Magistrate, D.D.C. and Another
Allahabad High Court · (1988) 12 ACR 50
Criminal Procedure Code, 1973 (CrPC) — Section 149, 150, 195, 195(1), 195(2)Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176Uttar Pradesh Consolidation of Holdings (Amendment) Act, 1963 — Section 2
High Courts25 Aug 1987Dismissed
State of U.P. Vs Ismail and Others
Allahabad High Court · (1988) 12 ACR 116
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 82, 83Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts25 Aug 1987Allowed
Manohar Lal and Padam Prakash Vs Commissioner of Income Tax and Another
Allahabad High Court · (1988) 67 CTR 55 : (1988) 171 ITR 241 : (1987) 34 TAXMAN 418
Income Tax Act, 1961 — Section 182, 183, 189(3)Taxation Laws (Continuation and Validation of Recovery Proceedings) Act, 1964 — Section 3(1)
High Courts25 Aug 1987Allowed
Ramanand Pandey Vs Sureshmani Pandey
Allahabad High Court · (1988) 2 AWC 1424 : (1989) RD 169
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 12, 151
High Courts25 Aug 1987
Commissioner of Income Tax Vs Raza Textiles Ltd.
Allahabad High Court · (1987) 66 CTR 154 : (1988) 169 ITR 258 : (1987) 35 TAXMAN 377
Income Tax Act, 1961 — Section 256(2), 36(1), 37
High Courts24 Aug 1987Allowed
Sita Ram Goel Vs The District Magistrate/Administrator, Municipal Board and Another
Allahabad High Court · (1987) 08 AHC CK 0061
High Courts24 Aug 1987Dismissed
Banwari Prasad Pandey Vs State of U.P. and Others
Allahabad High Court · (1988) 1 AWC 22
Uttar Pradesh Intermediate Education Act, 1921 — Section 16, 16F