High Courts16 Oct 1986Dismissed
Banwari and Others Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 81
Penal Code, 1860 (IPC) — Section 379
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,401 of 5,025
High Courts15 Oct 1986Dismissed
Smt. Laxmi Devi Vs U.P. State and Another
Allahabad High Court · AIR 1988 All 133 : (1987) 1 AWC 636
Civil Procedure Code, 1908 (CPC) — Section 95Limitation Act, 1963 — Section 5
High Courts15 Oct 1986Dismissed
Dabur (Dr. S.K. Burman) Private Limited and Another Vs The State of U.P. and Others
Allahabad High Court · (1987) 12 ECC 310
Constitution of India, 1950 — Article 14, 19, 226, 268, 301Land Acquisition Act, 1894 — Section 4, 5A, 6
High Courts15 Oct 1986Dismissed
Commissioner of Income Tax Vs Hari Ram Sri Ram
Allahabad High Court · (1987) 59 CTR 104 : (1987) 167 ITR 578 : (1987) 32 TAXMAN 609
Income Tax Act, 1961 — Section 271(1)
High Courts15 Oct 1986Dismissed
Prem Pal Shastri Vs Ramesh Chandra Yadav
Allahabad High Court · AIR 1987 All 221
Conduct of Elections Rules, 1961 — Rule 10, 10(5), 5Constitution of India, 1950 — Article 324Representation of the People Act, 1951 — Section 100(1), 169, 81
High Courts15 Oct 1986
Trilok Chandra Seth (HUF) Vs Commissioner of Wealth Tax and Another
Allahabad High Court · (1987) 60 CTR 159 : (1987) 167 ITR 564 : (1987) 30 TAXMAN 483
Wealth Tax Act, 1957 — Section 17, 25(2)
High Courts15 Oct 1986Allowed
Har Narain Vs Vinod Kumar
Allahabad High Court · AIR 1987 All 319
Civil Procedure Code, 1908 (CPC) — Section 11, 151Constitution of India, 1950 — Article 141Representation of the People Act, 1951 — Section 123(2), 123(4), 83
High Courts15 Oct 1986Dismissed
Mrs. Soonoo Keke Patel and Others Vs Bishnath Singh and Others
Allahabad High Court · (1987) 1 AWC 207
Motor Vehicles Act, 1939 — Section 110B, 110CC
High Courts15 Oct 1986
Soonoo Keki Patel and Others Vs Bishnath Singh and Others
Allahabad High Court · (1988) 2 ACC 282 : (1987) ACJ 458
Motor Vehicles Act, 1939 — Section 110CC
High Courts15 Oct 1986Dismissed
Mool Chand Singh Vs The Vice Chancellor, Gorakhpur University and Others
Allahabad High Court · (1987) 1 AWC 268
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 68, 9
High Courts14 Oct 1986Partly Allowed
Harendra Vs State
Allahabad High Court · (1987) 11 ACR 185
Penal Code, 1860 (IPC) — Section 376Uttar Pradesh Children Act, 1951 — Section 2(4), 27
High Courts14 Oct 1986Dismissed
Kamal Regmi Sharma and Others Vs Nepal Bank Limited and Others
Allahabad High Court · (1987) 1 AWC 341
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts13 Oct 1986
Controller of Estate Duty Vs Shiv Puran Lal Gulati
Allahabad High Court · (1987) 59 CTR 44 : (1987) 167 ITR 545 : (1986) 29 TAXMAN 508
Estate Duty Act, 1953 — Section 34(1)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171
High Courts01 Oct 1986Dismissed
Hindustan Burlap Vs Union of India (UOI) and Others
Allahabad High Court · (1986) 10 ECC 336 : (1987) 11 ECR 37 : (1987) 32 ELT 372
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226
High Courts30 Sept 1986Dismissed
Niadar Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1987) 1 AWC 35 : (1987) RD 17
Administration of Evacuee Property Act, 1950 — Section 2, 24, 27, 4, 46Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48A, 48A(2), 9A(2)
High Courts30 Sept 1986Dismissed
Smt. Krishnawati Devi Vs Smt. Sugia and Others
Allahabad High Court · (1987) 1 AWC 386
Transfer of Property Act, 1882 — Section 108
High Courts30 Sept 1986Dismissed
Ramesh Chand Gubrele Vs Commissioner of Income Tax and Another
Allahabad High Court · (1987) 66 CTR 142 : (1987) 167 ITR 723
Income Tax Act, 1961 — Section 273A
High Courts30 Sept 1986
Jagwansh Kumar Vs Union of India (UOI) and Others
Allahabad High Court · (1987) 167 ITR 283
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 2(14)
High Courts29 Sept 1986Allowed
Baleshwar Flour and Oil Mills Vs Commissioner of Sales Tax
Allahabad High Court · (1987) 67 STC 450
Uttar Pradesh Sales Tax Act, 1948 — Section 11(8)
High Courts29 Sept 1986
Kashi Nath Gupta Vs Devi Lal
Allahabad High Court · (1986) 09 AHC CK 0013
Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106