High Courts31 Jul 1987
Jagdish Vs Satish Chandra Goel
Allahabad High Court · (1987) 2 ACC 330 : (1988) ACJ 108
Workmens Compensation Act, 1923 — Section 4A
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,377 of 5,025
High Courts30 Jul 1987Allowed
Balkar Singh and Others Vs State
Allahabad High Court · (1987) 11 ACR 601
Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324
High Courts30 Jul 1987
Ram Sukh and Others Vs Suraj Pal and Others
Allahabad High Court · (1987) RD 362
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 240
High Courts27 Jul 1987Dismissed
Kamla Kant Singh Vs Chairman/Managing Director, Bennetta Colman and Co. Limited and Others
Allahabad High Court · (1987) 11 ACR 662
Constitution of India, 1950 — Article 19, 19(2)Criminal Procedure Code, 1973 (CrPC) — Section 196, 200, 202, 204, 397Penal Code, 1860 (IPC) — Section 120B, 153, 153A, 292, 293
High Courts27 Jul 1987Dismissed
Pyarelal Hari Dass Vs Commissioner, Sales Tax
Allahabad High Court · (1988) 69 STC 183
Uttar Pradesh Sales Tax Act, 1948 — Section 11
High Courts27 Jul 1987Allowed
Kanahaiya Lal Vs State of U.P.
Allahabad High Court · (1987) 07 AHC CK 0022
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302
High Courts27 Jul 1987
Kamla Kant Singh Vs Chairman/Managing Director, Bennetta Colman and Company Ltd. and Others
Allahabad High Court · (1987) 07 AHC CK 0009
Constitution of India, 1950 — Article 19, 19(3)Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 397Penal Code, 1860 (IPC) — Section 120B, 153, 153A, 292, 293
High Courts23 Jul 1987Partly Allowed
Chandra Mohan and Another Vs State of U.P. and Another
Allahabad High Court · (1988) 1 AWC 82
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 173, 190, 200Penal Code, 1860 (IPC) — Section 419, 420, 465, 471
High Courts23 Jul 1987
U.P. State Road Transport Corporation and Another Vs Viryam Kaur and Others
Allahabad High Court · (1988) 1 ACC 217
Motor Vehicles Act, 1939 — Section 110DMotor Vehicles Act, 1939 — Section 110DMotor Vehicles Act, 1939 — Section 110D
High Courts22 Jul 1987Dismissed
Rajendra Singh Vs State of U.P. and Another
Allahabad High Court · (1987) 07 AHC CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 360Prevention of Food Adulteration Act, 1954 — Section 10(1), 10(2), 10(4), 10(6), 10(7)Prevention of Food Adulteration Rules, 1955 — Rule 7(3), 9A
High Courts21 Jul 1987Allowed
Sami Ullah and Others Vs Board of Revenue, Uttar Pradesh, Allahabad and Others
Allahabad High Court · AIR 1988 All 185 : (1987) 2 AWC 1108
Limitation Act, 1963 — Section 3Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 202
High Courts21 Jul 1987Dismissed
Ahmad Ullah Vs Crime Branch of Criminal Investigation Deptt. (C.B., C.I.D.) and Another
Allahabad High Court · (1988) 1 AWC 71
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2), 173(3), 173(4), 173(5)
High Courts20 Jul 1987Dismissed
Furkan Vs State of U.P.
Allahabad High Court · (1987) 07 AHC CK 0054
Penal Code, 1860 (IPC) — Section 25, 307, 323, 324, 34
High Courts20 Jul 1987Dismissed
Commissioner of Income Tax Vs Sri Virendra Kumar Gupta
Allahabad High Court · (1987) 65 CTR 87 : (1988) 170 ITR 473 : (1987) 34 TAXMAN 160
Income Tax Act, 1961 — Section 256(2)
High Courts20 Jul 1987
Furkan Vs State of U. P.
Allahabad High Court · (1987) 11 ACR 611
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 220(4)Penal Code, 1860 (IPC) — Section 307, 323, 324, 34, 392
High Courts19 Jul 1987Allowed
Dilip Kumar Vs State of U.P.
Allahabad High Court · (1987) 07 AHC CK 0021
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 392
High Courts17 Jul 1987Dismissed
Awadh Narain and Others Vs Kripa Shankar Mishra
Allahabad High Court · (1987) 11 ACR 569
Criminal Procedure Code, 1973 (CrPC) — Section 2(2), 200, 202, 203, 245Penal Code, 1860 (IPC) — Section 323, 447, 448, 504, 506
High Courts17 Jul 1987Dismissed
Raghubar Dutt Vs Suresh Chandra and Others
Allahabad High Court · (1987) 11 ACR 566
High Courts17 Jul 1987Dismissed
New India Assurance Company Ltd. Vs Bhupati Narain Singh and Another
Allahabad High Court · (1987) 2 ACC 535 : (1988) ACJ 593 : (1989) 66 CompCas 892
Motor Vehicles Act, 1939 — Section 95, 95(1), 95(2)
High Courts16 Jul 1987Dismissed
Udai Narain Sinha Vs Union of India (UOI) and Others
Allahabad High Court · AIR 1988 All 30
Constitution of India, 1950 — Article 226, 71