High Courts13 Mar 1987
Trilok Chandra Vs Smt. Bhagwati Devi alias Gomati
Allahabad High Court · (1987) 03 AHC CK 0031
Charitable and Religious Trusts Act, 1920 — Section 7Civil Procedure Code, 1908 (CPC) — Section 151
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,387 of 5,025
High Courts13 Mar 1987
Mnzaffar Husain and Others Vs Assistant Registrar, Firms, Societies and Chits and Others
Allahabad High Court · (1987) 03 AHC CK 0015
Societies Registration Act, 1860 — Section 3
High Courts12 Mar 1987Allowed
Fateh Bahadur Srivastava and Another Vs IInd Additional District Judge and Others
Allahabad High Court · (1987) 03 AHC CK 0104
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 15, 15(1), 17(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10(7)
High Courts12 Mar 1987Allowed
Kashi Ram Munish Kumar Vs Commissioner of Sales Tax
Allahabad High Court · (1987) 67 STC 358
High Courts12 Mar 1987Disposed Of
United India Fire and General Insurance Company Ltd. Vs Sukhlal Singh and Others
Allahabad High Court · (1987) 2 ACC 231
Motor Vehicles Act, 1988 — Section 110AA
High Courts11 Mar 1987Disposed Of
Jai Prakash Singh and Another Vs Radhey Shyam Singh and Others
Allahabad High Court · (1987) 11 ACR 381
Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 145, 145(1), 145(4)Uttar Pradesh Land Revenue Act, 1901 — Section 40, 41, 43, 50, 54
High Courts11 Mar 1987Allowed
Shankar Saran and Others Vs State of U.P. and Others
Allahabad High Court · (1987) 1 AWC 755
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 122B(4A), 122B(4D), 122B(4E), 333
High Courts11 Mar 1987Dismissed
Abdul Sattar Vs Commissioner of Income Tax
Allahabad High Court · (1987) 64 CTR 328 : (1988) 173 ITR 516 : (1987) 34 TAXMAN 18
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132(3), 132(5), 132(8)
High Courts11 Mar 1987Allowed
Ratan Prakasb Mangai Vs State of U.P. and Others
Allahabad High Court · (1987) 03 AHC CK 0085
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 1, 17, 4, 5A, 6
High Courts11 Mar 1987Dismissed
Commissioner, Sales Tax Vs Bhagwan Das Hari Das
Allahabad High Court · (1988) 69 STC 246
Central Excises and Salt Act, 1944 — Section 14, 4
High Courts11 Mar 1987
Smt. Sushma Vs Vikramaditya
Allahabad High Court · AIR 1988 All 44 : (1987) 2 AWC 1487
Civil Procedure Code, 1908 (CPC) — Section 25
High Courts11 Mar 1987
Waqf Haji Sheikh Karim Bux Vs Commissioner of Income Tax
Allahabad High Court · (1987) 63 CTR 350 : (1987) 32 TAXMAN 133
Wealth Tax Act, 1957 — Section 21, 21(4), 3
High Courts11 Mar 1987
Ram Shakal and Another Vs State of Uttar Pradesh and Others
Allahabad High Court · (1987) RD 264
Evidence Act, 1872 — Section 73Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209
High Courts11 Mar 1987
Jai Prakash Singh and Another Vs Radhejr Sbyam Singh and Others
Allahabad High Court · (1987) 11 ACR 381
Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 14(1), 145, 146Uttar Pradesh Land Revenue Act, 1901 — Section 40, 41, 43, 54
High Courts11 Mar 1987
Lekh Ram Aneja Vs VIIIth Addl. District Judge and Others
Allahabad High Court · (1987) 03 AHC CK 0013
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 7
High Courts10 Mar 1987Allowed
Pheru Singh Vs Nayadar
Allahabad High Court · (1987) 1 AWC 618
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 11(1), Order 21 Rule 12, Order 21 Rule 43, Order 21 Rule 5Constitution of India, 1950 — Article 225Succession Act, 1925 — Section 284
High Courts10 Mar 1987Dismissed
Commissioner of Sales Tax Vs Pradeep Kumar Sanjeev Kumar
Allahabad High Court · (1987) 67 STC 146
High Courts10 Mar 1987
Ram Kripal Singh Vs State of U.P. and Others
Allahabad High Court · (1987) 1 AWC 654
Arms Act, 1959 — Section 13, 14, 15, 15(3)Arms Rules, 1962 — Rule 54, 54(2), 54(4), 57, 57(3)
High Courts10 Mar 1987
Surendra Pal singh Vs State of U.P. and Others
Allahabad High Court · (1987) 11 ACR 499
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 157(1), 159, 173(2), 173(8)Penal Code, 1860 (IPC) — Section 120B, 161, 165, 165A, 203
High Courts10 Mar 1987
Surendra Pal Singh Vs State of U.P. and Others
Allahabad High Court · (1987) 11 ACR 499
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 157(1), 159, 173(2), 173(8)Penal Code, 1860 (IPC) — Section 120B, 203, 218, 323, 392Police Act, 1861 — Section 3, 36, 46(2), 7