High Courts23 Oct 1986Allowed
Nooru Vs State
Allahabad High Court · (1987) 11 ACR 120
Penal Code, 1860 (IPC) — Section 395
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,400 of 5,025
High Courts23 Oct 1986Allowed
Vijai Kumar Tabeck Vs Uttar Pradesh Financial Corporation and Another
Allahabad High Court · (1987) 1 AWC 280
Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 23
High Courts23 Oct 1986Allowed
Hanif Vs State of U.P.
Allahabad High Court · (1987) 1 AWC 303
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304, 436
High Courts23 Oct 1986
Jaibir and Others Vs State
Allahabad High Court · (1987) 11 ACR 74
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 82, 83Penal Code, 1860 (IPC) — Section 120B, 147, 148, 302, 34
High Courts23 Oct 1986Dismissed
Commissioner of Sales Tax Vs Modi Industries Ltd.
Allahabad High Court · (1987) 67 STC 341
Uttar Pradesh Sales Tax Act, 1948 — Section 21Uttar Pradesh Sales Tax Act, 1948 — Section 21Uttar Pradesh Sales Tax Act, 1948 — Section 21
High Courts23 Oct 1986
Jagdish Prasad Dixit Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 99
Uttar Pradesh Road Side Land Control Act, 1945 — Section 13
High Courts23 Oct 1986Allowed
State of U.P. Vs Bechan and Others
Allahabad High Court · (1987) 1 AWC 254 : (1988) RD 62
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Land Acquisition (Amendment) Act, 1984 — Section 30(2)Land Acquisition Act, 1894 — Section 18, 23, 23(1), 23(1A), 23(2)
High Courts22 Oct 1986Allowed
M/s. Hari Oil and General Mills and Others Vs State of U.P. and Others
Allahabad High Court · (1987) 11 ACR 26
Defence of India Rules, 1962 — Rule 125(2), 125(3)Essential Commodities Act, 1955 — Section 3, 3(1), 3(2), 5, 7
High Courts22 Oct 1986Allowed
Hari Oil and General Mills and Others Vs State of U.P. and Others
Allahabad High Court · (1987) 1 AWC 25
Defence of India Rules, 1962 — Rule 125(2), 125(3)Essential Commodities Act, 1955 — Section 3, 3(1), 3(2), 5, 7
High Courts22 Oct 1986Dismissed
Committee of Management, Baba Baruwa Dass Degree College Vs State of U.P. and Others
Allahabad High Court · (1987) 1 AWC 248
High Courts21 Oct 1986Allowed
Rati Ram and Others Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 92
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 116, 116(3), 117
High Courts21 Oct 1986Dismissed
Commissioner, Sales Tax Vs Girdhari Lal Football Maker
Allahabad High Court · (1987) 65 STC 287
Central Sales Tax Act, 1956 — Section 5
High Courts21 Oct 1986Dismissed
Sayeed Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 91
Arms Act, 1959 — Section 25, 3, 39, 4
High Courts21 Oct 1986Dismissed
Commissioner, Sales Tax Vs Pramod and Company
Allahabad High Court · (1987) 67 STC 247
Central Sales Tax Act, 1956 — Section 3Central Sales Tax Act, 1956 — Section 3Central Sales Tax Act, 1956 — Section 3
High Courts20 Oct 1986Disposed Of
Mahant Gurmukh Das Vs Bhupal Singh and Others
Allahabad High Court · (1987) 1 AWC 233
Civil Procedure Code, 1908 (CPC) — Section 92, 92(1)
High Courts20 Oct 1986Dismissed
Ram Shiroman and Another Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (1987) 1 AWC 218 : (1987) RD 34
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20, 42A, 48, 9, 9A
High Courts20 Oct 1986
Sri. Chand and Another Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 90
Criminal Procedure Code, 1973 (CrPC) — Section 161, 170, 173(5)Essential Commodities Act, 1955 — Section 11, 3, 7Penal Code, 1860 (IPC) — Section 21
High Courts17 Oct 1986Dismissed
Shiam Ice and Cold Storage and Another Vs Municipal Board and Others
Allahabad High Court · (1987) 1 AWC 576
Uttar Pradesh Municipalities Act, 1916 — Section 298, 298(1), 298(2), 298F(2)
High Courts17 Oct 1986Dismissed
Awadhesh Kumar Verma Vs The District Inspector of Schools and Others
Allahabad High Court · (1987) 1 AWC 227
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 99Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 21B(1), 21B(2), 21B(3), 33A
High Courts17 Oct 1986Allowed
H.L. Kumar Vs II Additional District Judge and Others
Allahabad High Court · (1987) 1 AWC 162
Cantonments (Extension of Rent Control Laws) Act, 1957 — Section 3, 3(1)Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 2(1)