High Courts04 Mar 1987
Commissioner of Income Tax Vs Meerut Construction Company
Allahabad High Court · (1987) 62 CTR 170 : (1987) 166 ITR 702
Income Tax Act, 1961 — Section 256(2), 271(1)
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,389 of 5,025
High Courts04 Mar 1987
Commissioner of Income Tax Vs Agency Hamdard Waqf Limited
Allahabad High Court · (1987) 63 CTR 345 : (1987) 166 ITR 698 : (1987) 31 TAXMAN 495
Taxation Laws (Amendment) Act, 1984 — Section 187, 187(2)
High Courts03 Mar 1987Allowed
Santosh Kumar Vs State
Allahabad High Court · (1987) 11 ACR 449
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts03 Mar 1987Dismissed
Kumari Veena Vs The Director of Education and Others
Allahabad High Court · (1987) 03 AHC CK 0083
Uttar Pradesh Intermediate Education Act, 1921 — Section 16B, 16E, 16E(10)
High Courts03 Mar 1987Dismissed
Swadeshi Cotton Mills Company Ltd. Vs Commissioner of Income Tax and Another
Allahabad High Court · (1987) 63 CTR 335 : (1988) 171 ITR 634 : (1987) 32 TAXMAN 271
Income Tax Act, 1961 — Section 142(2A)
High Courts03 Mar 1987
Vyapar Mandal and Others Vs Krishi Utpadan Mandi Samiti and Another
Allahabad High Court · (1987) 03 AHC CK 0019
Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 5, 6, 7, 70(2)
High Courts02 Mar 1987Allowed
Smt. Maheshwari Devi and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · (1987) 1 AWC 741
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(1), 17(4), 4, 4(1), 48
High Courts02 Mar 1987Disposed Of
Mata Prasad Vs 1st Addl.DJ., Rae Bareli and Others
Allahabad High Court · (1987) 03 AHC CK 0060
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts02 Mar 1987Dismissed
Amar Nath Vs Janardan Prasad Ojha
Allahabad High Court · AIR 1988 All 116
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Representation of the People Act, 1951 — Section 100(1), 86(1)
High Courts02 Mar 1987Allowed
Om Prakash and Others Vs Board of Revenue and Others
Allahabad High Court · (1987) 1 AWC 684 : (1990) RD 405 : (1987) RD 150
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B
High Courts27 Feb 1987Allowed
Willard India Ltd. Vs Commissioner, Sales Tax
Allahabad High Court · (1987) 67 STC 255
Uttar Pradesh Sales Tax Act, 1948 — Section 9(1B)
High Courts27 Feb 1987Dismissed
A.N. Srivastava Vs Union of India (UOI) and Others
Allahabad High Court · (1987) 02 AHC CK 0062
Administrative Tribunals Act, 1985 — Section 29Constitution of India, 1950 — Article 14, 16(1), 226Railway Establishment Code — Rule 21A
High Courts27 Feb 1987Dismissed
Smt. Mewati Devi Vs Deputy Director of Consolidation, Gorakhpur
Allahabad High Court · AIR 1987 All 216 : (1987) 1 AWC 718
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19A, 20, 9A
High Courts27 Feb 1987Dismissed
Ram Narain Vs DDC/Additional Collector, Pratapgarh And Others
Allahabad High Court · (1987) 02 AHC CK 0043
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9(2)
High Courts27 Feb 1987Allowed
Ganesh Industries Vs Commissioner of Sales Tax
Allahabad High Court · (1987) 67 STC 374
High Courts27 Feb 1987
The Prabandh Samiti Tiwari Jwala Prasad Kanya Inter College Etawah and Another Vs State of U.P. and Others
Allahabad High Court · (1987) 02 AHC CK 0015
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16A(5), 16D
High Courts27 Feb 1987
All India Crime Prevention Society, and Another Vs State of U.P. and Others
Allahabad High Court · (1987) 02 AHC CK 0013
Constitution of India, 1950 — Article 226, 32Uttar Pradesh Intermediate Education Act, 1921 — Section 16D, 16D(1), 16D(2), 16D(3), 16D(4)
High Courts27 Feb 1987Dismissed
Surendra Prakash Goel Vs Ist Additional District Judge and Others
Allahabad High Court · (1987) 1 AWC 646
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(3), 12(4), 18, 21, 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10(6)
High Courts27 Feb 1987
Rajeshwari Singh Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 392
Criminal Procedure Code, 1973 (CrPC) — Section 219, 313Evidence Act, 1872 — Section 61, 62, 65, 66, 74Penal Code, 1860 (IPC) — Section 109, 409
High Courts25 Feb 1987Allowed
Vinod Chandra Sharma Vs Smt. Rajesh Pathak
Allahabad High Court · AIR 1988 All 150 : (1987) 1 AWC 687&(1)p;736
Hindu Marriage Act, 1955 — Section 10, 11, 13, 23, 25