High Courts17 Jun 1987Dismissed
Kumari 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
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,379 of 5,025
High Courts12 Jun 1987
Jamna Prasad and Another Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 470
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7, 8
High Courts10 Jun 1987Dismissed
Smt. Vimla and Others Vs Smt. Babita and Another
Allahabad High Court · (1988) 12 ACR 240
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190(1), 200, 201, 202Penal Code, 1860 (IPC) — Section 406, 498A
High Courts10 Jun 1987Dismissed
Smt Vimla and Others Vs Smt. Babita and Another
Allahabad High Court · (1988) 1 AWC 603
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190(1), 200, 201, 202Penal Code, 1860 (IPC) — Section 406, 498A
High Courts22 May 1987Dismissed
Naubat Ram Sharma Vs Additional District Judge XI and Others
Allahabad High Court · (1987) 05 AHC CK 0056
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 16(1), 18(3), 21, 23
High Courts22 May 1987Partly Allowed
Ram Kishan Verma Vs Rent Control and Eviction Officer
Allahabad High Court · (1987) 05 AHC CK 0043
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(3A)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8
High Courts22 May 1987Dismissed
Bhagat Singh and Others Vs Foran Singh and Another
Allahabad High Court · (1987) 2 AWC 1232 : (1988) CriLJ 72
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 207Penal Code, 1860 (IPC) — Section 395Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 207
High Courts22 May 1987
Luxco Electronics Vs Union of India (UOI) and Others
Allahabad High Court · (1987) 31 ELT 883
High Courts22 May 1987
Smt. Sikha Srivastava Vs The Principal, Government Girls Intermediate College and Others
Allahabad High Court · (1987) 05 AHC CK 0018
Constitution of India, 1950 — Article 226
High Courts22 May 1987
Smt. Shanti Devi Vs 5th Additional District Jndge and Others
Allahabad High Court · (1987) 05 AHC CK 0003
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 16(1), 18, 21, 21(1)
High Courts21 May 1987Dismissed
Jumman and Others Vs State of U.P. and Another
Allahabad High Court · (1987) 05 AHC CK 0073
Criminal Procedure Code, 1973 (CrPC) — Section 14, 145(4), 190, 200, 202Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 May 1987Dismissed
Shakeel Vs State of U.P.
Allahabad High Court · (1987) 05 AHC CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Uttar Pradesh Govadh Niwaran Niyamawali, 1964 — Rule 16(3)Uttar Pradesh Prevention of Cow Slaughter Act, 1955 — Section 3, 8
High Courts21 May 1987Dismissed
Shakeel and Others Vs State of Uttar Pradesh
Allahabad High Court · (1987) 11 ACR 636
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Uttar Pradesh Govadh Niwaran Niyamawali, 1964 — Rule 16, 16(3)Uttar Pradesh Prevention of Cow Slaughter Act, 1955 — Section 10(1), 10(2), 3, 4, 4(1)
High Courts21 May 1987Dismissed
Shamshul Haque and Others Vs Abdul Mabood
Allahabad High Court · (1987) 11 ACR 533
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 397, 401Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 468
High Courts21 May 1987Dismissed
Jumrnan and Others Vs State of U.P. and Another
Allahabad High Court · (1988) CriLJ 199
Criminal Procedure Code, 1973 (CrPC) — Section 145, 190, 200, 201, 202Penal Code, 1860 (IPC) — Section 302, 34Criminal Procedure Code, 1973 (CrPC) — Section 145, 190, 200, 201, 202
High Courts21 May 1987Dismissed
Bishambhar Lal Vs Sushila Devi and Another
Allahabad High Court · (1987) 2 ACC 280 : (1988) ACJ 562
Workmens Compensation Act, 1923 — Section 30
High Courts21 May 1987Allowed
Avadhesh Bahadur Singh Vs District Inspector of Schools and Others
Allahabad High Court · (1988) 1 AWC 127
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16E(2), 16E(3), 16FUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 3, 3(1)
High Courts20 May 1987Allowed
Nagar Swasthya Adhikari, Nagar Mahapalika Vs Balraj Yadav
Allahabad High Court · (1987) 11 ACR 638
Criminal Procedure Code, 1973 (CrPC) — Section 360Prevention of Food Adulteration Act, 1954 — Section 14A, 16, 16(1), 20AA, 7Prevention of Food Adulteration Rules, 1955 — Rule 12, 5, 9(F)
High Courts20 May 1987Dismissed
Raza Textiles Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1987) 66 CTR 18 : (1989) 178 ITR 496 : (1987) 34 TAXMAN 130
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 251
High Courts20 May 1987Dismissed
Himachal Steel Rerollers and Fabricators Vs The Union of India (UOI) and Others
Allahabad High Court · AIR 1988 All 191 : (1987) 2 AWC 989
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2