High Courts16 Dec 1986Dismissed
Amar Nath Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 126
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 10(7), 16, 7
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,396 of 5,025
High Courts16 Dec 1986Allowed
Sharad Kumar Vs Kanpur University and Others
Allahabad High Court · (1987) 1 AWC 694
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 29, 29(3)
High Courts16 Dec 1986Disposed Of
Controller of Estate Duty Vs G.N. Khanna
Allahabad High Court · (1987) 61 CTR 308 : (1987) 168 ITR 319 : (1987) 31 TAXMAN 354
Estate Duty Act, 1953 — Section 27, 5, 9
High Courts16 Dec 1986Dismissed
Commissioner of Gift-tax Vs Hasan Mumtaz
Allahabad High Court · (1987) 60 CTR 72 : (1987) 168 ITR 412 : (1987) 31 TAXMAN 216
Gift Tax Act, 1958 — Section 4Income Tax Act, 1961 — Section 52
High Courts16 Dec 1986Disposed Of
Controller of Estate Duty Vs Maharani Raj Laxmi Devi
Allahabad High Court · (1986) 12 AHC CK 0028
Estate Duty Act, 1953 — Section 5
High Courts16 Dec 1986Dismissed
Commissioner of Income Tax Vs Hari Nath and Co.
Allahabad High Court · (1987) 60 CTR 52 : (1987) 168 ITR 440 : (1987) 32 TAXMAN 69
Income Tax Act, 1961 — Section 40
High Courts16 Dec 1986
Saraya Engineering Works Vs Commissioner of Income Tax
Allahabad High Court · (1987) 60 CTR 51 : (1987) 168 ITR 455 : (1987) 31 TAXMAN 165
Income Tax Act, 1961 — Section 32
High Courts16 Dec 1986Allowed
Umesh Chandra Vs The District Inspector of Schools and Others
Allahabad High Court · (1987) 1 AWC 464
Constitution of India, 1950 — Article 16, 226Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 10(1)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 10, 11(4), 12, 13, 14
High Courts15 Dec 1986Dismissed
Smt. Sohni Devi and Others (Lrs. of Smt. Bitti Kunwar) Vs Commissioner of Income Tax and Others
Allahabad High Court · (1987) 63 CTR 88 : (1987) 168 ITR 308 : (1987) 31 TAXMAN 163
Income Tax Act, 1961 — Section 224
High Courts12 Dec 1986Dismissed
Laldas Sahu Vs State of U.P.
Allahabad High Court · AIR 1987 All 184 : (1987) 1 RCR(Criminal) 509
Prevention of Food Adulteration Act, 1954 — Section 13(2), 2Prevention of Food Adulteration Rules, 1955 — Rule 9A
High Courts11 Dec 1986Allowed
Kishori alias Laloo Vs Deputy Director Consolidation and Others
Allahabad High Court · (1987) 1 AWC 491 : (1987) RD 73
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 141, 226Government of India Act, 1935 — Section 209
High Courts10 Dec 1986Allowed
Jagdeo Sahai Vs Union of India (UOI) and Others
Allahabad High Court · (1987) 1 AWC 692
Coal Mines (Nationalisation) Act, 1973 — Section 14(4), 19(4), 20, 24, 3
High Courts09 Dec 1986Dismissed
Commissioner of Sales Tax Vs Ganesh Int. Udyog
Allahabad High Court · (1987) 67 STC 190
High Courts08 Dec 1986Dismissed
Mahendra Kumar jain and Others Vs State of U.P. and Others
Allahabad High Court · (1987) 1 AWC 264
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 202(2), 204(2), 207Penal Code, 1860 (IPC) — Section 323, 395, 503Uttar Pradesh Dacoity Affected Areas Act, 1983 — Section 7
High Courts08 Dec 1986
Mahendra Kumar Jain and Others Vs State of U.P. and Others
Allahabad High Court · (1987) 11 ACR 169
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 202(2), 204(2), 207Penal Code, 1860 (IPC) — Section 323, 395, 503Uttar Pradesh Dacoity Affected Areas Act, 1983 — Section 7
High Courts05 Dec 1986Dismissed
Sheo Kumar Sahrma Vs Smt. Surendra Kaur and Another
Allahabad High Court · (1987) 1 AWC 498
Arbitration Act, 1940 — Section 20, 20(2), 8Civil Procedure Code, 1908 (CPC) — Section 80Motor Vehicles Act, 1988 — Section 110A, 110C, 110D
High Courts05 Dec 1986Dismissed
Ram Singh Vs Kazi Mohiuddin and Others
Allahabad High Court · AIR 1988 All 210
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 63Representation of the People Act, 1951 — Section 83, 83(1)
High Courts05 Dec 1986Allowed
Jugendra Singh Vs Board of High School and Intermediate Education and Others
Allahabad High Court · (1987) 1 AWC 347
High Courts04 Dec 1986Allowed
Bhaiya Hardeo Singh and Another Vs Dr. Shambhu Nath Singh and Others
Allahabad High Court · (1987) 1 AWC 608
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21, 4, 8Court Fees Act, 1870 — Section 17, 7Suits Valuation Act, 1887 — Section 8