High Courts14 Apr 1987
Uma Shankar Vs State
Allahabad High Court · (1987) 11 ACR 475
Prevention of Food Adulteration Act, 1954 — Section 11(1C), 13(2), 16, 7
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,384 of 5,025
High Courts13 Apr 1987Dismissed
Milind Saran Kothiwal Vs Vinai Kumar Gupta and Others
Allahabad High Court · AIR 1987 All 339 : (1987) 2 AWC 954
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts13 Apr 1987Dismissed
Smt. Chandra Kali Vs Managing Committee Aryasamaj, Meerut and Others
Allahabad High Court · AIR 1987 All 341
Administrator Generals Act, 1963 — Section 25Official Trustees Act, 1913 — Section 25, 29
High Courts13 Apr 1987Partly Allowed
Devender Singh Vs State of U.P. and Another
Allahabad High Court · AIR 1987 All 306
Contract Act, 1872 — Section 73
High Courts13 Apr 1987
Naresh Chandra Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 430
Criminal Procedure Code, 1973 (CrPC) — Section 120B, 164, 173, 227, 237Essential Commodities Act, 1955 — Section 3, 7
High Courts10 Apr 1987Dismissed
Rani Chandrawati and Another Vs Dy. Director of Consolidation and Others
Allahabad High Court · (1987) 04 AHC CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 145Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B, 4(2)
High Courts10 Apr 1987Disposed Off
Commissioner of Wealth-tax Vs Ram Saran Kajriwal
Allahabad High Court · (1987) 64 CTR 32 : (1987) 168 ITR 485 : (1987) 32 TAXMAN 356
Wealth Tax Act, 1957 — Section 7
High Courts10 Apr 1987Allowed
Smt. Dhiraji and Others Vs Union of India (UOI) and Others
Allahabad High Court · (1988) 1 AWC 278 : (1987) RD 270
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 103Limitation Act, 1963 — Article 112, 11A, 98United Provinces Agricultural Tenants (Acquisition of Privileges) Act, 1949 — Section 10(2), 3, 3A(2), 6, 7
High Courts09 Apr 1987Dismissed
B.K. Sharma Vs State of Uttar Pradesh
Allahabad High Court · (1987) 11 ACR 415
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 229, 239, 245Penal Code, 1860 (IPC) — Section 302, 34, 411
High Courts09 Apr 1987Allowed
Commissioner of Income Tax Vs Kashi Nath and Co.
Allahabad High Court · (1987) 64 CTR 177 : (1988) 170 ITR 28 : (1987) 33 TAXMAN 577
Income Tax Act, 1961 — Section 263
High Courts09 Apr 1987Dismissed
Lakhai Vs Ram Niwas and Others
Allahabad High Court · AIR 1987 All 345 : (1987) 2 AWC 1049
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 3, Order 43 Rule 1
High Courts09 Apr 1987Dismissed
B.K. Sharma Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 415
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 229, 239, 245Penal Code, 1860 (IPC) — Section 302, 34, 411
High Courts09 Apr 1987
Triveni Structurals Ltd. Vs Collector, Central Excise
Allahabad High Court · (1987) 14 ECC 31 : (1987) 13 ECR 433 : (1987) 30 ELT 707
Central Excise Rules, 1944 — Rule 173B, 8(1)Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 226
High Courts09 Apr 1987
Krishna Nand Singh Vs The Commissioner and Others
Allahabad High Court · (1987) 04 AHC CK 0003
Constitution of India, 1950 — Article 226, 25Uttar Pradesh Hindu Public Religious Institutions (Prevention of Dissipation of Properties) (Temporary Powers) Act, 1962 — Section 12, 4(1), 5
High Courts06 Apr 1987Dismissed
Smt. Shamaun Nisa Begum and Others Vs Hindustan Commercial Bank of India Ltd. and Others
Allahabad High Court · (1987) 04 AHC CK 0069
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 19, Order 41 Rule 21, Order 43 Rule 1
High Courts06 Apr 1987Disposed Of
Ambika Prasad Sonar Vs Commissioner of Income Tax
Allahabad High Court · (1987) 168 ITR 444 : (1987) 33 TAXMAN 231
Income Tax Act, 1961 — Section 171, 171(1), 171(2)
High Courts03 Apr 1987Dismissed
Ram Autar Singh Vs Public Service Commission and Others
Allahabad High Court · (1987) 04 AHC CK 0072
High Courts03 Apr 1987Dismissed
Brij Mohan Khurana Vs Smt. Raj Rani and Another
Allahabad High Court · (1987) 11 ACR 454
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 126, 397, 401
High Courts02 Apr 1987Dismissed
Smt. A. Albert alias Smt. Rekha Sharma Vs VIIIth Addl. District Judge and Others
Allahabad High Court · (1987) 04 AHC CK 0041
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1)
High Courts02 Apr 1987Disposed Of
Ganga Datta Tripathi & Others Vs State of U.P. and others
Allahabad High Court · (1987) 04 AHC CK 0034
Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 2(b)