High Courts01 Apr 1987
Vidhya Sabha and Another Vs Assistant Registrar, Firms Societies and Chits, Variants Division and Others
Allahabad High Court · (1987) 04 AHC CK 0007
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,385 of 5,025
High Courts31 Mar 1987Dismissed
Hari Oil and Dal Mills Vs Sukhmal Chand and Others
Allahabad High Court · (1987) 11 ACR 412
Criminal Procedure Code, 1973 (CrPC) — Section 12, 14, 20, 319(3), 397Prevention of Food Adulteration Act, 1954 — Section 20A
High Courts31 Mar 1987Dismissed
Smt. Alimun Nisa Vs State of Uttar Pradesh and Another
Allahabad High Court · (1987) 11 ACR 422
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 128, 397, 401
High Courts31 Mar 1987Dismissed
M/s. Hari Oil and Dal Mills U.P. Vs Sukhmal Chand and Others
Allahabad High Court · (1987) 11 ACR 412
Criminal Procedure Code, 1973 (CrPC) — Section 319(3), 397, 401Prevention of Food Adulteration (Amendment) Act, 1964 — Section 12Prevention of Food Adulteration Act, 1954 — Section 14, 14A, 16, 20, 20A
High Courts31 Mar 1987Partly Allowed
Commissioner of Income Tax Vs Munnalal Shrikishan
Allahabad High Court · (1987) 65 CTR 45 : (1987) 167 ITR 415
Income Tax Act, 1961 — Section 256(2)
High Courts31 Mar 1987Allowed
Gulshan Sugar and Chemicals Limited Vs State of Uttar Pradesh and Another
Allahabad High Court · (1988) 1 AWC 112
Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3Uttar Pradesh Coal Control Order, 1977 — Section 2
High Courts31 Mar 1987
Duli Chand Vs State of U.P.
Allahabad High Court · (1987) 03 AHC CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts31 Mar 1987
Uma Shanker Vs Smt. Angoori Devi and Others
Allahabad High Court · (1987) 03 AHC CK 0011
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts30 Mar 1987Dismissed
Bisheswar Misra and Others Vs The Board of Revenue and Others
Allahabad High Court · (1987) RD 196
Uttar Pradesh Tenancy Act, 1939 — Section 60
High Courts30 Mar 1987Dismissed
Motilal Padampat Udyog Ltd. and Another Vs The Appellate Collector/Collector, Customs and Central Excise (Appeals) and Another
Allahabad High Court · (1987) 13 ECC 341
High Courts30 Mar 1987
Ram Singh and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · (1987) RD 203
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 126
High Courts28 Mar 1987Allowed
Ram Pyare Vs Respondent: The Nagar Swasthya Adhikari, Nagar Mahapalika
Allahabad High Court · (1987) 11 ACR 440
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 12
High Courts28 Mar 1987
Ram Pyare Vs The Nagar Swasthya Adhikari, Nagar Mahapalika
Allahabad High Court · (1987) 03 AHC CK 0017
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 12
High Courts27 Mar 1987Allowed
Mahfooz Hasan Vs Harish Chandra Sahai
Allahabad High Court · AIR 1988 All 69
Provincial Small Cause Courts Act, 1887 — Section 15, 25
High Courts27 Mar 1987
Jai Singh and Others Vs State
Allahabad High Court · (1987) 03 AHC CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 149, 302, 48
High Courts27 Mar 1987
Smt. Priti Swami Vs Lokesh Kumar Swami
Allahabad High Court · (1987) 03 AHC CK 0008
Hindu Marriage Act, 1955 — Section 13, 13B, 23
High Courts26 Mar 1987Dismissed
Smt. Kampavati Jain and Another Vs State of U.P. and Another
Allahabad High Court · (1987) 03 AHC CK 0110
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts26 Mar 1987Dismissed
Ram Kishan Gupta Vs IVth Additional District Judge and Others
Allahabad High Court · (1987) 03 AHC CK 0095
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)
High Courts25 Mar 1987Dismissed
Smt. Asha Lata Rolston and Another Vs 2nd Additional District Judge and Others
Allahabad High Court · (1987) 1 AWC 724
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(5)
High Courts25 Mar 1987Dismissed
Jwala Prasad Vs State of Uttar Pradesh
Allahabad High Court · (1987) 11 ACR 698
Criminal Procedure Code, 1973 (CrPC) — Section 482, 540A, 561APenal Code, 1860 (IPC) — Section 120B, 218, 466, 468, 471