High Courts30 Aug 1986Dismissed
Batham Sugar Industries Vs Commissioner of Sales Tax
Allahabad High Court · (1987) 65 STC 377
Limitation Act, 1963 — Section 6
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,405 of 5,025
High Courts29 Aug 1986Allowed
Mohammad Khalil Vs Excise Commissioner U.P. and Others
Allahabad High Court · (1986) 08 AHC CK 0082
Uttar Pradesh Excise Act, 1920 — Section 11(2), 24B
High Courts29 Aug 1986Dismissed
Shyama Vs Dulicband and Others
Allahabad High Court · (1986) 08 AHC CK 0078
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, 47Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 21, 22, 28, 28(3), 28(4)
High Courts29 Aug 1986Dismissed
Roop Singh and Another Vs State of U.P. and Another
Allahabad High Court · (1987) 11 ACR 148
Criminal Procedure Code, 1973 (CrPC) — Section 169, 190(1)Penal Code, 1860 (IPC) — Section 395, 397, 436
High Courts29 Aug 1986Allowed
Laxmi Narain Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1986) RD 410
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20, 48, 9A(2)
High Courts29 Aug 1986Dismissed
Controller of Estate Duty Vs Ram Saran Das
Allahabad High Court · (1987) 163 ITR 718
High Courts29 Aug 1986Dismissed
Ram Shanker & Others Vs DDC & Others
Allahabad High Court · (1986) 08 AHC CK 0054
High Courts29 Aug 1986Allowed
Yadurish Rai Jhun Jhunwala Vs Commissioner, Sales Tax
Allahabad High Court · (1987) 67 STC 381
High Courts29 Aug 1986
Brij Mohan Vs State
Allahabad High Court · (1987) 11 ACR 97
Penal Code, 1860 (IPC) — Section 302, 304A
High Courts29 Aug 1986Dismissed
Bharat Syringe Works Vs Commissioner of Sales Tax Commissioner of Sales Tax Vs Bharat Syringe Works
Allahabad High Court · (1985) 65 STC 353
Uttar Pradesh Sales Tax Act, 1948 — Section 12A
High Courts28 Aug 1986Partly Allowed
Bhagwant Vs Sub-Divisional Magistrate Hata and Others
Allahabad High Court · (1986) 10 ACR 633 : (1988) RD 66
Penal Code, 1860 (IPC) — Section 268, 290Uttar Pradesh Panchayat Raj Act, 1947 — Section 100, 54, 54(2)
High Courts28 Aug 1986
Bhagwant Vs Sub-Divisional Magistrate and Others
Allahabad High Court · (1986) 08 AHC CK 0024
Penal Code, 1860 (IPC) — Section 268, 290Uttar Pradesh Panchayat Raj Act, 1947 — Section 100, 54(2)
High Courts26 Aug 1986Dismissed
Mohammad Yameen Vs Adhikshak, Janpad Karagar and Others
Allahabad High Court · (1987) 11 ACR 65
Constitution of India, 1950 — Article 14, 19, 21, 22(5), 226National Security Act, 1980 — Section 10, 12(1), 14, 3(2), 3(3)
High Courts25 Aug 1986Allowed
Krishna Morari Rastogi Vs The District Judge and Others
Allahabad High Court · (1986) 08 AHC CK 0086
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1), 17(1), 7(2)
High Courts25 Aug 1986Partly Allowed
Bhagwati and Others Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 307
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357Penal Code, 1860 (IPC) — Section 147, 308, 323, 324, 332
High Courts25 Aug 1986Allowed
Dhampur Sugar Mills Ltd. Vs Commissioner, Sales Tax
Allahabad High Court · (1987) 67 STC 440
Central Sales Tax Act, 1956 — Section 5, 6
High Courts25 Aug 1986Allowed
Mahadeo Traders Vs Commissioner of Sales Tax
Allahabad High Court · (1987) 65 STC 124
Uttar Pradesh Sales Tax Act, 1948 — Section 11
High Courts25 Aug 1986Allowed
Sunil Kumar Benchey Lal Vs Commissioner, Sales Tax
Allahabad High Court · (1987) 65 STC 264
Central Sales Tax Act, 1956 — Section 14, 15, 16
High Courts25 Aug 1986
Ilam Singh Vs Commissioner, Meerut Division and Others
Allahabad High Court · (1986) 10 ACR 668
Arms Act, 1959 — Section 17(3), 18Constitution of India, 1950 — Article 226
High Courts23 Aug 1986Allowed
Major N.F. Chand Vs State of U.P. and Another
Allahabad High Court · (1987) 11 ACR 45
Army Act, 1950 — Section 125, 126, 3, 69, 70Criminal Courts and Court Martial (Adjustment of Jurisdiction) Rules, 1952 — Rule 3, 4Criminal Procedure Code, 1973 (CrPC) — Section 213, 243, 244, 245, 247