High Courts08 Jan 1987
Kesar Enterprises Ltd. Vs Union of India (UOI) and Others
Allahabad High Court · (1988) 33 ELT 289
Central Excise Rules, 1944 — Rule 10A
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,395 of 5,025
High Courts08 Jan 1987
Ram Iqbal alias Loha Chaudhary and Others Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 655
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324
High Courts07 Jan 1987Dismissed
Vidhyadhar Trivedi Vs District Judge and Others
Allahabad High Court · (1987) 1 AWC 502
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(4)
High Courts07 Jan 1987Dismissed
Dr. Mithilesh Kumar Srivastava Vs Smt. Saroj Kumari Srivastava
Allahabad High Court · (1987) 1 AWC 398
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 6, Order 6 Rule 17, Order 9 Rule 13, Order 9 Rule 8Hindu Marriage Act, 1955 — Section 10, 11, 13, 15, 16
High Courts05 Jan 1987Dismissed
Khilodhar Vs Additional District Magistrate (R.A.) and Others
Allahabad High Court · (1987) 1 AWC 385 : (1987) RD 107
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115S
High Courts05 Jan 1987Disposed Of
Raja Ram Vs Union of India (UOI) and Others
Allahabad High Court · (1987) 14 ECC 132
High Courts02 Jan 1987Allowed
S.K. Bhatt, Civil Judge I Vs II Addl. Distirct Judge and Another
Allahabad High Court · (1987) 1 AWC 732
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Provincial Small Cause Courts Act, 1887 — Section 25
High Courts01 Jan 1987Allowed
Mitter Sain Industries Vs Customs, Excise and Gold Control Appellate Tribunal and Collector of Central Excise
Allahabad High Court · (1988) 14 ECR 501
Central Excises and Salt Act, 1944 — Section 35FCentral Excises and Salt Act, 1944 — Section 35FCentral Excises and Salt Act, 1944 — Section 35F
High Courts19 Dec 1986Dismissed
Shree Bhagwati Roller Flour Mills and Another Vs Sales Tax Officer (A) and Others
Allahabad High Court · (1987) 66 STC 117
Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226
High Courts19 Dec 1986Dismissed
Shree Laxmi Distributing Agency Pvt. Ltd. Vs State of U.P. and Others
Allahabad High Court · (1987) 66 STC 112
Constitution of India, 1950 — Article 226, 265Customs Act, 1962 — Section 25Constitution of India, 1950 — Article 226, 265
High Courts19 Dec 1986Allowed
Balbir Singh Chauhan Vs Vijai Kuamr Agarwal
Allahabad High Court · (1987) 1 AWC 388
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 9 Rule 13, 151General (Civil) Rules, 1957 — Rule 89A, 89A(1), 89A(2)Limitation Act, 1908 — Article 168
High Courts19 Dec 1986Dismissed
Satish Chandra Agarwal Vs Commissioner of Income Tax and Another
Allahabad High Court · (1987) 61 CTR 228 : (1987) 168 ITR 481
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 273A
High Courts19 Dec 1986Allowed
Commissioner, Sales Tax Vs Pravin Chemicals Industries
Allahabad High Court · (1987) 66 STC 138
Central Sales Tax Act, 1956 — Section 6ACentral Sales Tax Act, 1956 — Section 6ACentral Sales Tax Act, 1956 — Section 6A
High Courts18 Dec 1986Dismissed
Phiraya Lal Vs II Additional District Judge and Others
Allahabad High Court · (1987) 1 AWC 222
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22
High Courts18 Dec 1986
Kumari Suraj Srivastava Vs State of U.P. and Another
Allahabad High Court · (1987) 11 ACR 128
Criminal Procedure Code, 1973 (CrPC) — Section 181(4)Penal Code, 1860 (IPC) — Section 406
High Courts18 Dec 1986Dismissed
Bhairon Prasad Vs Hargorind Gupta and Others
Allahabad High Court · (1988) 1 AWC 117
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 19, Order 8 Rule 6(1), Order 8 Rule 6A, Order 8 Rule 6A(2), Order 8 Rule 6F
High Courts17 Dec 1986Allowed
Maheshwari and Others Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 217
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 310, 539BPenal Code, 1860 (IPC) — Section 302, 34
High Courts17 Dec 1986Disposed Of
Amarjit Singh Vs State of U.P. and Another
Allahabad High Court · (1987) RD 389
Land Acquisition Act, 1894 — Section 11, 18, 28AUttar Pradesh Nagar Mahapalika Act, 1959 — Section 363
High Courts17 Dec 1986Partly Allowed
Shyam Metal Industries Vs Union of India (UOI) and Others
Allahabad High Court · (1987) 12 ECC 339 : (1987) 27 ELT 600
Central Excise Rules, 1944 — Rule 52ACustoms Act, 1962 — Section 110, 110(1), 110(2), 110(3), 110(4)
High Courts17 Dec 1986
Raghubir Singh Vs Asharfi Lal and Another
Allahabad High Court · (1987) 11 ACR 127
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146