High Courts15 Jul 1987Dismissed
Commissioner of Income Tax Vs Dhampur Sugar Mills Ltd.
Allahabad High Court · (1987) 65 CTR 78 : (1988) 170 ITR 449 : (1987) 34 TAXMAN 153
Income Tax Act, 1961 — Section 143(3), 256(2), 263
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,378 of 5,025
High Courts15 Jul 1987Dismissed
Chopra Fabricators and Manufacturers Pvt. Ltd., Allahabad and Another Vs U.P. State Industrial Development Corporation Ltd., Lucknow and Others
Allahabad High Court · AIR 1988 All 21
Constitution of India, 1950 — Article 14, 226
High Courts14 Jul 1987
The Estate Officer-cum-Cantonment Executive Officer, Cantonment Board Vs The 3rd Addl. Civil Judge and Another
Allahabad High Court · (1987) 07 AHC CK 0010
Civil Procedure Code Amendment Act, 1987 — Section 24Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 9
High Courts13 Jul 1987Dismissed
Ghaziabad Development Authority Vs Pradhikari (Vetan Sandaye Adhiniyarn) and Others
Allahabad High Court · (1987) 07 AHC CK 0051
Administrative Tribunals Act, 1985 — Section 28Constitution of India, 1950 — Article 136, 226Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 1(4), 4, 6, 6(1), 6(2)
High Courts13 Jul 1987
Akhilesh Singh Vs State of U.P.
Allahabad High Court · (1987) 2 AWC 1340 : (1988) CriLJ 620
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 20, 223, 362, 4, 439Penal Code, 1860 (IPC) — Section 147, 148, 307, 4
High Courts13 Jul 1987
Reshma Begum and Others Vs The State of U.P.
Allahabad High Court · (1987) 2 ACC 444
Motor Vehicles Act, 1988 — Section 110D
High Courts13 Jul 1987
Commissioner of Income Tax Vs Jagannath Prasad Nankoo Prasad
Allahabad High Court · (1987) 65 CTR 143 : (1987) 168 ITR 52 : (1987) 34 TAXMAN 156
Income Tax Act, 1961 — Section 271(1), 274(2)
High Courts10 Jul 1987Allowed
Jagdish Kewat and Another Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 557
Uttar Pradesh Excise Act, 1910 — Section 52, 53, 54, 60
High Courts10 Jul 1987Allowed
Pullo alias Jaideep and Others Vs State of U.P. and Others
Allahabad High Court · (1987) 11 ACR 572
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 190, 190(1), 192Penal Code, 1860 (IPC) — Section 147, 323, 504, 506
High Courts10 Jul 1987
Dina Nath Mishra Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 694
Criminal Procedure Code, 1973 (CrPC) — Section 386Evidence Act, 1872 — Section 45, 47Penal Code, 1860 (IPC) — Section 409, 467, 468
High Courts10 Jul 1987
Sri Narain Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 689
Criminal Procedure Code, 1973 (CrPC) — Section 457Uttar Pradesh Excise Act, 1910 — Section 60
High Courts10 Jul 1987
Sri. Narain Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 689
Criminal Procedure Code, 1973 (CrPC) — Section 457Uttar Pradesh Excise Act, 1910 — Section 60, 72, 72(5), 72A(8)
High Courts09 Jul 1987
Nepal Singh and Others Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 576
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324
High Courts08 Jul 1987
Raj Stores Vs Commissioner of Income Tax
Allahabad High Court · (1987) 65 CTR 146 : (1988) 170 ITR 119
Income Tax Act, 1961 — Section 184, 185, 186, 256(1)
High Courts07 Jul 1987Allowed
Suresh Chandra Vs State of U.P. and Others
Allahabad High Court · (1987) 07 AHC CK 0045
Uttar Pradesh Civil Pensions (Commutation) Rules, 1941 — Rule 10, 10(2), 4, 7
High Courts06 Jul 1987
State of U.P. and Others Vs Ram Singh and Another
Allahabad High Court · (1987) 07 AHC CK 0011
Constitution of India, 1950 — Article 311
High Courts03 Jul 1987Dismissed
Smt. Manjula Jha Vs Ravindra Nath Jha
Allahabad High Court · (1987) 07 AHC CK 0038
Guardians and Wards Act, 1890 — Section 10, 12, 25Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts03 Jul 1987Dismissed
Manjula Vs Ravindra Nath Jha
Allahabad High Court · (1987) 07 AHC CK 0023
Constitution of India, 1950 — Article 226Guardians and Wards Act, 1890 — Section 10
High Courts22 Jun 1987Dismissed
The Premier Ice Factory, Kanpur Vs The Commercial Manager, Kanpur Electricity Supply Administration and Another
Allahabad High Court · AIR 1988 All 8 : (1987) 2 AWC 1134
Electricity Act, 1910 — Section 24(1), 26(6)
High Courts17 Jun 1987Dismissed
K.M. Manju Saxena Vs State
Allahabad High Court · (1987) 11 ACR 595
Criminal Procedure Code, 1973 (CrPC) — Section 198A, 203, 482Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506