High Courts25 Mar 1987Allowed
Smt. Kamla Devi alias Kunwar Rai Vs State of U.P. and Another
Allahabad High Court · (1987) 03 AHC CK 0080
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 482
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,386 of 5,025
High Courts25 Mar 1987Allowed
Durga Rolling Mills Vs Union of India (UOI) and Others
Allahabad High Court · (1987) 29 ELT 512
Central Excise Rules, 1944 — Rule 173G, 173G(4), 173G(A), 173Q, 226Central Excises and Salt Act, 1944 — Section 8
High Courts25 Mar 1987Allowed
Prem Nath Khanna Vs Collector of Central Excise and Others
Allahabad High Court · (1990) 26 ECC 306 : (1987) 29 ELT 9
Constitution of India, 1950 — Article 226Gold (Control) Act, 1968 — Section 113, 113B, 79Uttar Pradesh Sales Tax Rules, 1948 — Rule 77
High Courts25 Mar 1987Disposed Of
Ambika Prasad Misra Vs State of U.P. and Others
Allahabad High Court · (1987) 03 AHC CK 0071
High Courts25 Mar 1987
Harinder Singh Vs Income Tax Officer, Central Circle (III) and Another
Allahabad High Court · (1987) 63 CTR 36 : (1987) 12 ECR 417 : (1987) 32 ELT 329 : (1987) 166 ITR 763 : (1987) 32 TAXMAN 163
Gold (Control) Act, 1968 — Section 105, 111, 64, 71, 8Income Tax Act, 1961 — Section 132, 132(5), 132B, 132B(1), 132B(2)Income Tax Rules, 1962 — Rule 112A
High Courts25 Mar 1987Allowed
Badri Prasad Hari Das Utensil Manufacturers Vs Union of India (UOI) and Others
Allahabad High Court · (1987) 29 ELT 510
Central Excises and Salt Act, 1944 — Section 12, 3Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110(2), 124
High Courts25 Mar 1987
Surendra Kumar Yadav Vs Smt. Asha Devi and Another
Allahabad High Court · (1987) 11 ACR 438
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts24 Mar 1987Dismissed
U.P. State Electricity Board Vs Regional P.F. Commissioner
Allahabad High Court · (1995) 3 LLJ 470
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1), 2A
High Courts24 Mar 1987
D.K. Agarwal Vs Janardan Pd. Sharma and Others
Allahabad High Court · (1987) 03 AHC CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204, 397, 401Penal Code, 1860 (IPC) — Section 415, 416, 417, 420
High Courts24 Mar 1987
Sarnam Singh and Others Vs State of U.P.
Allahabad High Court · (1987) 03 AHC CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 319, 319(1), 351Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 323, 324
High Courts24 Mar 1987Dismissed
Sher Ali Vs Board of Revenue and Others
Allahabad High Court · (1987) 1 AWC 699 : (1987) RD 155
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 1(1), 10, 12, 49, 52Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209
High Courts23 Mar 1987Dismissed
Noor Mohammad Teli Vs Board of Revenue and Others
Allahabad High Court · (1987) 03 AHC CK 0107
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115
High Courts23 Mar 1987Allowed
Prakash Chandra Madhwar Vs The Committee of Management of Manohar Bhushan Inter College and Another
Allahabad High Court · (1987) 03 AHC CK 0089
Uttar Pradesh Intermediate Education Act, 1921 — Section 16
High Courts23 Mar 1987Dismissed
Cawnpore Chemical Works Private Limited Vs Union of India (UOI) and Others
Allahabad High Court · (1987) 13 ECC 224 : (1988) 35 ELT 454
Central Excises and Salt Act, 1944 — Section 4
High Courts23 Mar 1987Dismissed
Jagdish Singh and Others Vs Ram Lal and Others
Allahabad High Court · AIR 1988 All 12
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Specific Relief Act, 1963 — Section 20, 9
High Courts23 Mar 1987
Hind Cement Products Vs Union of India (UOI) and Others
Allahabad High Court · (1987) 14 ECC 26 : (1987) 13 ECR 439 : (1987) 32 ELT 636
Central Excise Rules, 1944 — Rule 9(2)Central Excises and Salt Act, 1944 — Section 11A, 11A(1)
High Courts23 Mar 1987
Harish Saran Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 434
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Prevention of Food Adulteration Act, 1954 — Section 16, 17, 20, 20A
High Courts23 Mar 1987
Commissioner of Income Tax Vs Hanuman Prasad Dwarka Prasad
Allahabad High Court · (1987) 168 ITR 116 : (1987) 32 TAXMAN 448
Income Tax Act, 1961 — Section 187(2)
High Courts19 Mar 1987Dismissed
Qazi Jameel Ahmad Vs State of U.P. and Others
Allahabad High Court · (1987) 03 AHC CK 0070
High Courts13 Mar 1987Allowed
Atma Ram Misra Vs Commissioner of Sales Tax
Allahabad High Court · (1990) 77 STC 232
Uttar Pradesh Sales Tax Act, 1948 — Section 9(1B)