High Courts29 Oct 1986Allowed
Smt. Rameshwari Gupta Vs Ram Narayan Gupta
Allahabad High Court · (1987) 1 AWC 314
Hindu Marriage Act, 1955 — Section 13, 13(1)
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,399 of 5,025
High Courts29 Oct 1986Allowed
Ramveer jatav Vs State of U.P. and Others
Allahabad High Court · (1987) 1 AWC 278
National Security Act, 1980 — Section 3(3)
High Courts29 Oct 1986
National Textile Corpn. (U.P.) Ltd. Vs The Additional Labour Commissioner (Industrial Relations) and Others
Allahabad High Court · (1987) 1 AWC 421
Constitution of India, 1950 — Article 226Laxmi Ratan and Atherton West Cotton Mills (Taking Over of Management) Act, 1976 — Section 11(1), 4(1), 4(7)Payment of Gratuity Act, 1972 — Section 2, 3, 4, 7(4), 8
High Courts29 Oct 1986Dismissed
Sheo Ratan Lal Srivastava Vs Manohar Singh
Allahabad High Court · (1987) 1 AWC 178
Civil Procedure Code, 1908 (CPC) — Section 96Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
High Courts28 Oct 1986Partly Allowed
Jai Mal Singh and Others Vs State
Allahabad High Court · (1987) 11 ACR 297
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 293, 357, 391Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 395
High Courts28 Oct 1986Allowed
Mirza Salig Beg and Another Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 81
Penal Code, 1860 (IPC) — Section 307, 323
High Courts28 Oct 1986Allowed
Mahendra Singh Chaudhary and Another Vs Tej Ram Singh and Others
Allahabad High Court · AIR 1987 All 152 : (1987) 1 AWC 1
Partnership Act, 1932 — Section 69
High Courts28 Oct 1986
Rajendra Prasad Vs State
Allahabad High Court · (1987) 11 ACR 132
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Penal Code, 1860 (IPC) — Section 302, 323, 420, 504, 506
High Courts28 Oct 1986Dismissed
Trivikram Narain Singh and Others Vs State of U.P. and Others
Allahabad High Court · AIR 1987 All 362
Constitution of India, 1950 — Article 14, 226, 26, 300AUttar Pradesh Sri Kashi Vishwanatha Temple Act, 1983 — Section 15, 16, 23, 24, 25
High Courts28 Oct 1986Allowed
Oudh Sugar Mills Ltd. Vs Commissioner of Sales Tax
Allahabad High Court · (1987) 66 STC 274
Central Sales Tax Act, 1956 — Section 3, 6, 8Central Sales Tax Act, 1956 — Section 3, 6, 8Central Sales Tax Act, 1956 — Section 3, 6, 8
High Courts28 Oct 1986Dismissed
Smt. Zena Erasmus Vs Ivan Erasmus
Allahabad High Court · (1987) 1 AWC 85
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 47 Rule 7, 115, 151Divorce Act, 1869 — Section 11, 45, 55
High Courts27 Oct 1986Dismissed
Ramsey Pharma Pvt. Ltd. Vs Sant Lal and Others
Allahabad High Court · (1987) 54 FLR 37 : (1993) 3 LLJ 577
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K, 6(2), 6(2A)
High Courts27 Oct 1986
Phoolson Foundry Works Vs Union of India (UOI) and Others
Allahabad High Court · (1987) 12 ECC 332 : (1987) 27 ELT 612
High Courts27 Oct 1986
Narvdeshwar Tiwari and Another Vs State of U.P. and Another
Allahabad High Court · (1987) 11 ACR 173
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 463, 467, 468Penal Code, 1860 (IPC) — Section 419, 420, 463, 467, 468Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5(2)
High Courts24 Oct 1986Disposed Of
Smt. Sudha Saxena Vs U.P. Board of High School and Intermediate Education and Another
Allahabad High Court · (1987) 1 AWC 426
High Courts24 Oct 1986
State of U.P. Vs Ram Dhani Pande alias Dharni Dhar Pandey
Allahabad High Court · (1987) CriLJ 933
Penal Code, 1860 (IPC) — Section 170, 416, 417, 419, 420
High Courts24 Oct 1986
Anwar and Others Vs State
Allahabad High Court · (1987) 11 ACR 211
Penal Code, 1860 (IPC) — Section 395
High Courts23 Oct 1986Dismissed
Joti Prasad Vs Rameshwar Nath and Others
Allahabad High Court · (1987) 1 AWC 221
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 4, Order 43 Rule 1, 151
High Courts23 Oct 1986Dismissed
S.G. Pagaare Vs Zonal Manager Food Corporation of India and Others
Allahabad High Court · (1987) 1 AWC 506
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 39 Rule 2AContempt of Courts Act, 1971 — Section 12, 2Contempt of Courts Rules, 1980 — Rule 15, 15(4)
High Courts23 Oct 1986Dismissed
Gaya Ram Pandey Vs U.P. Higher Education Services Commission and Others
Allahabad High Court · (1987) 1 AWC 250
Constitution of India, 1950 — Article 226