COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,392 of 5,025

High Courts07 Feb 1987Allowed

Jai Ram Chaudhari Vs U.P.State Road Transport Corpn., Lucknow and Others

Allahabad High Court · (1987) 02 AHC CK 0053

Uttar Pradesh State Road Transport Corporation Employees (Other than Officers) Service Regulations, 1981 — Regulation 9(ii)

Read judgment

High Courts06 Feb 1987Allowed

Sachchida Nand Misra and Others Vs State of Uttar Pradesh and Others

Allahabad High Court · (1987) 1 AWC 598 : (1987) CriLJ 1366

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397, 401, 45Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397, 401, 45Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397, 401, 45

Read judgment

High Courts06 Feb 1987Allowed

Trilok Chand Vs The Rent Control and Eviction Officer/S.D.M. Naku and Another

Allahabad High Court · AIR 1987 All 213

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 29A, 29A(4), 29A(5), 29A(7)

Read judgment

High Courts06 Feb 1987

Ashok Verma Vs The District Magistrate and Another

Allahabad High Court · (1987) 11 ACR 457

Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2)

Read judgment

High Courts06 Feb 1987Allowed

Madan Lal Vs Rent Control and Eviction Officer and Others

Allahabad High Court · (1987) 1 AWC 473

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 197, 198Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1), 17, 34

Read judgment

High Courts06 Feb 1987

Sadiq Ali Vs State of U.P.

Allahabad High Court · (1989) 2 AWC 1004

Citizenship Act, 1955 — Section 9(2)Constitution of India, 1950 — Article 5, 6, 7Foreigners Act, 1946 — Section 14

Read judgment

High Courts06 Feb 1987

Ashok Verma Vs The District Magistrate Gorakhpur and Another

Allahabad High Court · (1987) 11 ACR 457

Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2)

Read judgment

High Courts05 Feb 1987Allowed

Sheo Ram Singh Vs The Appellate Authority-cum-Deputy Sugar Commissioner and Others

Allahabad High Court · (1987) 1 AWC 633

Limitation Act, 1963 — Section 10, 11, 12, 13, 14

Read judgment

High Courts05 Feb 1987Allowed

Mange Ram Vs District Panchayat Raj Officer/Prescribed Authority and Others

Allahabad High Court · (1987) 1 AWC 510 : (1988) RD 17

Constitution of India, 1950 — Article 207, 226Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 33B

Read judgment

High Courts05 Feb 1987Allowed

Mange Ram Vs District Panchayat Raj Officer / Prescribed Authority, and Others

Allahabad High Court · (1987) 11 ACR 227

Constitution of India, 1950 — Article 207, 226Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 33B

Read judgment

High Courts05 Feb 1987Allowed

Manage Ram Vs District Panchayat Raj Officer/Prescribed Authority, Saharanpur and Others

Allahabad High Court · AIR 1987 All 266

Uttar Pradesh Panchayat Raj Act, 1947 — Section 110(2), 14(1)Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 33B, 33B(5)

Read judgment

High Courts05 Feb 1987

Jyoti Steels Vs Commissioner of Income Tax and Another

Allahabad High Court · (1987) 63 CTR 347 : (1987) 166 ITR 558 : (1987) 31 TAXMAN 420

Income Tax Act, 1961 — Section 271(1), 273(2), 273A(4)

Read judgment

High Courts05 Feb 1987Dismissed

Smt. Sartaj Jahan and Another Vs Sunni Central Board of Waqf

Allahabad High Court · (1988) 1 AWC 24

Uttar Pradesh Muslim Waqfs Act, 1960 — Section 3, 33(1), 33(2), 75

Read judgment

High Courts04 Feb 1987Allowed

Smt. Zaitoon Vs State of Uttar Pradesh and Another

Allahabad High Court · (1987) 11 ACR 282

Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 323, 325

Read judgment

High Courts04 Feb 1987

State of U.P. Vs Willard India Ltd.

Allahabad High Court · AIR 1987 All 230 : (1987) 1 AWC 625 : (1987) 62 CompCas 134

Stamp Act, 1899 — Article 5, 6, 6(1), 32, 57

Read judgment

High Courts04 Feb 1987Dismissed

Super Cotton Bowl Refilling Works Vs Commissioner, Sales Tax Commissioner, Sales Tax Vs Super Cotton Bowl Refilling Works

Allahabad High Court · (1987) 66 STC 197

Uttar Pradesh Sales Tax Act, 1948 — Section 35

Read judgment

High Courts04 Feb 1987Allowed

Madho Lal Vs The Excise Commissioner and Others

Allahabad High Court · (1987) 1 AWC 513

Read judgment

High Courts04 Feb 1987

Madho Lal Vs The Excise Commissioner, U.P. and Others

Allahabad High Court · (1987) 11 ACR 231

Read judgment

High Courts02 Feb 1987Disposed Of

Adhivakta Maha Sangh and Another Vs Union of India (UOI) and Another

Allahabad High Court · (1987) 1 AWC 440

Advocates Act, 1961 — Section 3, 48B, 48B(2), 54, 8Bar Council of India Rules, 1975 — Rule 4, 5Constitution of India, 1950 — Article 133, 134A

Read judgment

High Courts02 Feb 1987Allowed

Committee of Management of R.K. College, Shamli, Muzaffarnagar and Another Vs Vice-Chancellor, Meerut University, Meerut and Others

Allahabad High Court · AIR 1987 All 188

Uttar Pradesh State Universities Act, 1973 — Section 13(6), 58(2)

Read judgment