Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1), 12(3), 12(3A), 13

Read judgment

High Courts03 Nov 1988

Moin and Others Vs State of U.P.

Allahabad High Court · (1989) 2 AWC 1373

Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(8), 397(2), 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 21, 22, 8

Read judgment

High Courts03 Nov 1988Dismissed

Ram Chandra Vs State of Uttar Pradesh and Another

Allahabad High Court · (1989) 1 AWC 682

Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 246, 247, 482Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7

Read judgment

High Courts02 Nov 1988Dismissed

Raghubir Saran Verma Vs The 1st Additional District Judge and Others

Allahabad High Court · (1989) 1 AWC 475

Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106, 109, 50

Read judgment

High Courts02 Nov 1988Dismissed

Raghubir Saran Verma Vs The Ist Additional District Judge and Others

Allahabad High Court · (1989) 1 AWC 475

Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106, 109, 50

Read judgment

High Courts02 Nov 1988Disposed Of

Chief Controlling Revenue Authority Vs Manohar Lal Dudeja

Allahabad High Court · (1991) 189 ITR 186 : (1989) RD 306 : (1989) 42 TAXMAN 153

Stamp Act, 1899 — Article 58, 64, 2(24), 6

Read judgment

High Courts02 Nov 1988Allowed

Laxmi Narain Pathak and Others Vs Additional District Judge, Gyanpur, Varanasi and Others

Allahabad High Court · AIR 1989 All 171

Constitution of India, 1950 — Article 226

Read judgment

High Courts02 Nov 1988Dismissed

Suresh Chandra Tewari Vs State of U.P.and others

Allahabad High Court · (1988) 11 AHC CK 0043

Uttar Pradesh Co-operative Societies Act, 1965 — Section 120, 122, 122A

Read judgment

High Courts02 Nov 1988Disposed Of

Ram Naresh Singh Vs District Magistrate, Lucknow & Others

Allahabad High Court · (1988) 11 AHC CK 0042

Uttar Pradesh Kshettra Samitis (Election of Pramukhs and Up-Pramukhs and Settlement of Election Disputes) Rules, 1962 — Rule 30

Read judgment

High Courts02 Nov 1988Dismissed

Raja Ram Vs Chandra Bhan Singh and Another

Allahabad High Court · (1989) 1 AWC 103

Constitution of India, 1950 — Article 226Presidency Small Cause Courts Act, 1882 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(2), 28B

Read judgment

High Courts02 Nov 1988

Smt. Karuna Malviya Vs Regional Inspectress of Girls Schools and Others

Allahabad High Court · (1989) 1 AWC 302

Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 16Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 21A, 21B, 21B(1), 21B(2), 21B(3)

Read judgment

High Courts01 Nov 1988Allowed

Smt. Piryimbada Singh Vs State of U.P. and Another

Allahabad High Court · (1989) 1 AWC 138

Arms Act, 1959 — Section 17, 17(3)Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 275, 276, 277, 279, 281

Read judgment

High Courts01 Nov 1988Allowed