High Courts20 May 1987Dismissed
Ram Sewak Dubey and Others Vs Smt. Ajirana and Others
Allahabad High Court · AIR 1988 All 41 : (1987) 2 AWC 1249
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 31
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,380 of 5,025
High Courts20 May 1987
Rafat Mian Vs State
Allahabad High Court · (1987) 05 AHC CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482
High Courts19 May 1987Dismissed
The Committee of Management of Chacha Nehru Uchchatar Madhyamic Vidyalaya Vs The Deputy Director of Education and Others
Allahabad High Court · (1987) 05 AHC CK 0076
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16E(8), 9(4)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 17, 18
High Courts19 May 1987Disposed Of
Saudan Singh and Others Vs State of U.P.
Allahabad High Court · (1987) 05 AHC CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 302, 307, 435, 437, 440Criminal Procedure Code, 1973 (CrPC) — Section 302, 307, 435, 437, 440
High Courts19 May 1987Dismissed
Nihal Singh Vs The Board of Revenue and Others
Allahabad High Court · (1987) RD 308
Constitution of India, 1950 — Article 226Uttar Pradesh Land Revenue Act, 1901 — Section 151, 210, 218, 219, 279
High Courts19 May 1987Dismissed
Chandrajit and Another Vs Smt. Ganeshiya and Others
Allahabad High Court · AIR 1987 All 360 : (1987) 2 AWC 1115
Civil Procedure Code, 1908 (CPC) — Section 148A
High Courts19 May 1987
Devi Singh Vs District Panchayat Raj Adhikari and Others
Allahabad High Court · (1987) 05 AHC CK 0001
Uttar Pradesh Panchayat Raj Act, 1947 — Section 14, 14(4), 2Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 33B, 33B(2), 36, 37, 37(1)
High Courts18 May 1987Dismissed
Jai Nath and Others Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 536
Criminal Procedure Code, 1973 (CrPC) — Section 161, 190, 190, 190(1), 200Penal Code, 1860 (IPC) — Section 307, 427
High Courts18 May 1987Disposed Of
Lalji Singh Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 474
Penal Code, 1860 (IPC) — Section 304, 307
High Courts18 May 1987Dismissed
Ravi Gopal Upadhyay Vs Smt. Urmila Devi and Another
Allahabad High Court · (1987) 11 ACR 630
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 126, 127, 128
High Courts18 May 1987Dismissed
Sheomurti Pandey and Another Vs Bharati Lai Pandey and Another
Allahabad High Court · (1987) 11 ACR 507
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 146(1), 397, 401
High Courts18 May 1987
Mendhi Hasan Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 515
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482, 497Penal Code, 1860 (IPC) — Section 302
High Courts14 May 1987Allowed
Smt. Manju Vs Vinod Kumar
Allahabad High Court · (1987) 11 ACR 480
Criminal Procedure Code, 1973 (CrPC) — Section 125, 128, 397, 423, 435
High Courts14 May 1987Dismissed
Shaw Wallace and Company Limited and Others Vs Rajvir Singh Yaduvanshi and Another
Allahabad High Court · (1987) 11 ACR 617
Criminal Procedure Code, 1973 (CrPC) — Section 156, 190, 200, 202, 203Imports and Exports (Control) Act, 1947 — Section 5Insecticides Act, 1968 — Section 22C(1), 22C(2), 29(1), 3, 33
High Courts14 May 1987Dismissed
Manjar Vs State of U.P.
Allahabad High Court · (1988) 1 AWC 161
Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 167, 167, 167(1), 167(2), 167(2A)Penal Code, 1860 (IPC) — Section 147, 148, 302, 307, 326
High Courts14 May 1987Dismissed
State of U.P. Vs Satya Narain
Allahabad High Court · (1987) 05 AHC CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 378Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts14 May 1987
Kaushal Kishore and Others Vs State of U.P. and Another
Allahabad High Court · (1987) 11 ACR 472
Criminal Procedure Code, 1973 (CrPC) — Section 228, 326(1), 407, 407(2)
High Courts14 May 1987
Shaw Wallace and Co. Limited and Others Vs Rajvir Singh Yaduvanshi and Another
Allahabad High Court · (1987) 11 ACR 617
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(2), 190, 190(1), 2Foreign Exchange Regulation Act, 1947 — Section 23C(1), 23C(2)Imports and Exports (Control) Act, 1947 — Section 5
High Courts14 May 1987
Gaya Ram Vs The District Magistrate-cum-Licensing Authroity and Others
Allahabad High Court · (1987) 05 AHC CK 0014
Arms Act, 1959 — Section 15, 17(3)Constitution of India, 1950 — Article 226
High Courts14 May 1987
Jagdeo Prasad Sahu and Another Vs IIIrd Additional District Judge and Others
Allahabad High Court · (1987) 05 AHC CK 0005