COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,402 of 5,025

High Courts29 Sept 1986Dismissed

Smt. Samundri Devi and Others Vs Nand Kishore Marwah and Others

Allahabad High Court · (1987) 1 AWC 189

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 2 Rule 3, Order 8 Rule 5Constitution of India, 1950 — Article 226Estate Duty Act, 1953 — Section 2(15), 9

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High Courts25 Sept 1986Dismissed

Arshad Vs State of U.P.and another

Allahabad High Court · (1986) 09 AHC CK 0047

Criminal Procedure Code, 1973 (CrPC) — Section 190, 482Penal Code, 1860 (IPC) — Section 323, 325, 504

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High Courts25 Sept 1986Dismissed

Smt. Raj Kumari Kapoor Vs Civil Judge and Others

Allahabad High Court · (1987) 1 AWC 235

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts24 Sept 1986Allowed

Sita and Another Vs State of U.P.

Allahabad High Court · (1987) 11 ACR 101

Penal Code, 1860 (IPC) — Section 395, 397

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High Courts24 Sept 1986Dismissed

Smt. Sushma Kumari Vs Nagendra Jha

Allahabad High Court · (1987) 1 AWC 45

Constitution of India, 1950 — Article 226

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High Courts24 Sept 1986Disposed Of

Controller of Estate Duty Vs Smt. S. Harish Chandra

Allahabad High Court · (1987) 59 CTR 56 : (1987) 167 ITR 230 : (1987) 30 TAXMAN 100

Estate Duty Act, 1953 — Section 5Hindu Succession Act, 1956 — Section 6

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High Courts23 Sept 1986Dismissed

Union of India (UOI) Vs Ram Sagar

Allahabad High Court · (1986) 09 AHC CK 0081

Administrative Tribunals (Amendment) Act, 1986 — Section 29, 29AConstitution of India, 1950 — Article 311

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High Courts23 Sept 1986Allowed

Commissioner, Sales Tax Vs Gaya Prasad Anil Kumar

Allahabad High Court · (1987) 67 STC 141

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High Courts23 Sept 1986Allowed

Mangal Sen Jai Kumar Vs Commissioner of Sales Tax

Allahabad High Court · (1987) 67 STC 173

Uttar Pradesh Sales Tax Act, 1948 — Section 9Uttar Pradesh Sales Tax Act, 1948 — Section 9Uttar Pradesh Sales Tax Act, 1948 — Section 9

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High Courts23 Sept 1986Dismissed

Indo Lube Refineries Vs Sales Tax Officer

Allahabad High Court · (1987) 66 STC 145

Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226

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High Courts23 Sept 1986Dismissed

Dhampur Sugar Mills Limited Vs Assistant Collector Central Excise

Allahabad High Court · (1986) 10 ECC 334 : (1987) 11 ECR 35 : (1986) 26 ELT 492

Central Excises and Salt Act, 1944 — Section 11B, 11B(1), 11B(5)Constitution of India, 1950 — Article 226

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High Courts23 Sept 1986Dismissed

Jaibir and Others Vs State

Allahabad High Court · (1987) 1 AWC 170

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 82, 83Penal Code, 1860 (IPC) — Section 120B, 147, 148, 302, 34

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High Courts22 Sept 1986Allowed

Vinod Kumar Vs State of U.P.

Allahabad High Court · (1986) 10 ACR 622

Penal Code, 1860 (IPC) — Section 302, 307

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High Courts22 Sept 1986Dismissed

Jagdish Saran Misra Vs Yogesh Shanker Shukla and Others

Allahabad High Court · (1986) 09 AHC CK 0070

Constitution of India, 1950 — Article 226

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High Courts22 Sept 1986Allowed

Uttar Pradesh Madhyamik Shikshak Sangh Vs State of Uttar Pradesh and Another

Allahabad High Court · (1987) 1 AWC 259

Constitution of India, 1950 — Article 226Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 10Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 11(4), 16, 18, 18(1), 18(2)

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High Courts22 Sept 1986Allowed

Rayees Ahmad and Others Vs Smt. Suriya and Others

Allahabad High Court · (1987) 1 AWC 50

Constitution of India, 1950 — Article 226

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High Courts22 Sept 1986

Pratap Singh and Others Vs State of U.P.

Allahabad High Court · (1987) 11 ACR 38

Penal Code, 1860 (IPC) — Section 148, 149, 302, 307

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High Courts22 Sept 1986

Budha and Others Vs State

Allahabad High Court · (1987) 11 ACR 142

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 147, 148, 149, 224, 225

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High Courts20 Sept 1986Allowed

The Chief General Manager, State Bank of India and Others Vs Kedar Nath Yadav

Allahabad High Court · (1987) 1 AWC 146

Central Excises and Salt Act, 1944 — Section 19(2), 2, 2(1), 2A, 33CCivil Procedure Code, 1908 (CPC) — Order 13 Rule 4, 21, 9Constitution of India, 1950 — Article 12, 311, 311(2)

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High Courts20 Sept 1986Dismissed

Bhola Nath Vs Mohammad Ibrahim and Another

Allahabad High Court · (1987) 1 AWC 72

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), Order 6 Rule 17, 92Evidence Act, 1872 — Section 116Religious Endowments Act, 1863 — Section 14

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