High Courts20 Aug 1986Disposed Of
Chunnilal Vs State of U.P.and another
Allahabad High Court · (1986) 08 AHC CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 173, 207, 238
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,407 of 5,025
High Courts20 Aug 1986
Babu Lal Jain Vs State of U.P. and Others
Allahabad High Court · (1987) 11 ACR 152
Criminal Procedure Code, 1973 (CrPC) — Section 109
High Courts18 Aug 1986Allowed
Mohd. Yusuf Vs Ahmad Miya and Others
Allahabad High Court · AIR 1987 All 335 : (1986) AWC 1037
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts18 Aug 1986Allowed
Gramin Bhatta Udyog Sangh Vs Commissioner, Sales Tax
Allahabad High Court · (1986) 63 STC 465
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
High Courts18 Aug 1986
Pramod Kumar Saxena Vs State and Others
Allahabad High Court · (1987) 11 ACR 83
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Penal Code, 1860 (IPC) — Section 409
High Courts14 Aug 1986Allowed
Ram Achal Misra Vs State of U.P.
Allahabad High Court · (1986) 08 AHC CK 0040
High Courts14 Aug 1986
Yadu Nath Pandey Vs The District Panchayat Raj Officer
Allahabad High Court · (1986) RD 368
Uttar Pradesh Panchayat Raj Act, 1947 — Section 14, 14(1), 14(11), 4(1)Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 33B, 33B(1), 33B(2)
High Courts13 Aug 1986Allowed
Vishwa Nath Jagdish Prasad and Company and Another Vs State of Uttar Pradesh and Others
Allahabad High Court · (1987) 66 STC 121
Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226
High Courts13 Aug 1986Dismissed
Ram Autar Shastri Vs Khurshid Alam Khan and Another
Allahabad High Court · AIR 1987 All 279
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Representation of the People Act, 1951 — Section 100, 100(1), 123, 123(2), 123(4)
High Courts13 Aug 1986
Rajwa and Others Vs State
Allahabad High Court · (1986) 10 ACR 609
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts12 Aug 1986Dismissed
Shree Baidyanath Ayurved Bhavan Private Limited Vs Collector of Central Excise and Another
Allahabad High Court · (1987) 13 ECR 396 : (1986) 26 ELT 501
Central Excise Rules, 1944 — Rule 206(3)
High Courts12 Aug 1986
Pratap Narain Jaiswal Vs Commissioner of Income Tax
Allahabad High Court · (1986) 57 CTR 234 : (1987) 163 ITR 604
Income Tax Act, 1961 — Section 256(2)
High Courts12 Aug 1986Allowed
Ishwari Khetan Sugar Mills Ltd. Vs Union of India (UOI)
Allahabad High Court · (1987) 10 ECR 423 : (1987) 32 ELT 373
Central Excise Rules, 1944 — Rule 8(1)
High Courts12 Aug 1986
Hari Shanker DwiTedi Vs Board of Revenue and Another
Allahabad High Court · (1986) 08 AHC CK 0019
Constitution of India, 1950 — Article 226Uttar Pradesh Civil Services (Classification, Control and Appeal) Rules, 1930 — Rule 49A(2)
High Courts08 Aug 1986Dismissed
Vinod Kumar Srivastava Vs Rama Shanker Nigam, Deputy Administrator
Allahabad High Court · (1986) 08 AHC CK 0081
High Courts08 Aug 1986Dismissed
Brij Bir Singh and Another Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1987) 1 AWC 326 : (1987) RD 66
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts08 Aug 1986Allowed
Vakil Khan and nine others Vs Faiyaz Hussain and others
Allahabad High Court · (1986) 08 AHC CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 190Penal Code, 1860 (IPC) — Section 43
High Courts08 Aug 1986Dismissed
Commissioner of Sales Tax Vs R.L. Virendra and Co.
Allahabad High Court · (1987) 67 STC 434
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
High Courts08 Aug 1986Dismissed
Uday Pal Singh and Others Vs Collector and Another
Allahabad High Court · (1987) 1 AWC 157
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 20, 20(1), 20(2), 48Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts07 Aug 1986
COMMISSIONER OF INCOME TAX Vs C. P. HANDA.
Allahabad High Court · (1986) 57 CTR 236
Income Tax Act, 1961 — Section 256