High Courts07 Nov 1986
Baij Nath Prasad Vs Commissioner, Sales Tax
Allahabad High Court · (1987) 67 STC 346
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,398 of 5,025
High Courts07 Nov 1986Allowed
Sahkari Sangh Limited Vs Commissioner of Sales Tax
Allahabad High Court · (1987) 66 STC 24
High Courts06 Nov 1986Allowed
Commissinoer of Sales Tax Vs Habib Khan
Allahabad High Court · (1987) 65 STC 75
High Courts06 Nov 1986Dismissed
Pullu Singh Vs Teerath Raj and Others
Allahabad High Court · (1987) 1 AWC 338 : (1987) RD 29
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 122B(1)
High Courts05 Nov 1986Allowed
Amar Nath Tandon Vs G.K. Bhargava and Others
Allahabad High Court · (1986) 11 AHC CK 0023
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 34(1)
High Courts05 Nov 1986Dismissed
Amir Singh Vs Hamid and Others
Allahabad High Court · (1987) 11 ACR 312
Penal Code, 1860 (IPC) — Section 417, 420
High Courts05 Nov 1986Allowed
Satendra Prasad Sharma and Others Vs District Judge and Another
Allahabad High Court · (1987) 1 AWC 167
Constitution of India, 1950 — Article 226, 309, 313, 372Subordinate Civil Courts Ministerial Establishment Rules, 1947 — Rule 10, 11, 12, 14(1), 14(3)Subordinate Offices Ministerial Staff (Direct Recruitment) Rules, 1975 — Rule 2(1)
High Courts05 Nov 1986Dismissed
Akhtar Husain and Another Vs Board of Revenue and Others
Allahabad High Court · (1987) 1 AWC 290 : (1987) RD 33
Constitution of India, 1950 — Article 226Uttar Pradesh Land Revenue Act, 1901 — Section 218
High Courts05 Nov 1986
Chunni Lal Vs Chhotey and Others
Allahabad High Court · (1987) 11 ACR 125
Criminal Procedure Code, 1973 (CrPC) — Section 378(4)
High Courts05 Nov 1986
Subhash Chand Sharma Vs Controller of Estate Duty
Allahabad High Court · (1987) 61 CTR 281 : (1987) 167 ITR 852 : (1987) 31 TAXMAN 167
Estate Duty Act, 1953 — Section 2(15), 34(3)
High Courts04 Nov 1986Dismissed
Badri Prasad Vs 2nd Addl. District Judge and Others
Allahabad High Court · (1987) 1 AWC 107
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts04 Nov 1986Dismissed
U.P. Forest Corporation Vs Commissioner of Income Tax
Allahabad High Court · (1987) 62 CTR 150 : (1987) 167 ITR 827 : (1987) 32 TAXMAN 157
Constitution of India, 1950 — Article 289(1)Income Tax Act, 1961 — Section 10(20), 256
High Courts04 Nov 1986Allowed
Ram Deo and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1987) 1 AWC 276 : (1987) RD 31
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 240(G), 48, 9A(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171, 172, 173, 174, 175
High Courts31 Oct 1986Dismissed
Raj Singh Vs Board of Revenue and Others
Allahabad High Court · (1987) 1 AWC 112
Constitution of India, 1950 — Article 226Uttar Pradesh Land Revenue Act, 1901 — Section 220, 32, 33, 34, 35Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171
High Courts30 Oct 1986Dismissed
Jumma Baksh Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 105
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts30 Oct 1986Disposed Of
Nirmal Kumar Gupta Vs IInd Additional District Judge and Others
Allahabad High Court · (1987) 1 AWC 87
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14, 21, 21(1), 3
High Courts30 Oct 1986Allowed
Triveni Engineering Works Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1987) 167 ITR 742 : (1987) 31 TAXMAN 128
Income Tax Act, 1961 — Section 36(1), 37
High Courts30 Oct 1986Allowed
Abdul Latif Vs Mohd. Shafi alias Zumma and Another
Allahabad High Court · (1987) 1 AWC 202
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 28(4), 28(5)
High Courts29 Oct 1986Allowed
Vashishta Narain Karwaria @ Bhukhal Mahraj Vs State of U.P. and Others
Allahabad High Court · (1987) 1 AWC 129
Constitution of India, 1950 — Article 22(3)National Security Act, 1980 — Section 14, 3(2)Penal Code, 1860 (IPC) — Section 153A
High Courts29 Oct 1986Allowed
National Textile Corporation (U.P.) Ltd. Vs Additional Labour Commissioner and Others
Allahabad High Court · (1987) 54 FLR 299 : (1994) 3 LLJ 783
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 2