High Courts24 Dec 1989Dismissed
Amar Nath Pandey Vs Upper Mukhya Adhikari/Licensing Authority, Zila Parishad, Unnao
Allahabad High Court · (1989) 12 AHC CK 0032
COURT ARCHIVE
Allahabad High Court judgments, 1989
687 judgments · page 1 of 35
High Courts22 Dec 1989Dismissed
Abdul Qayume Vs Commissioner of Income Tax
Allahabad High Court · (1990) 86 CTR 66 : (1990) 184 ITR 404 : (1990) 50 TAXMAN 171
Income Tax Act, 1961 — Section 45, 52, 52(1), 52(2)Transfer of Property Act, 1882 — Section 58
High Courts22 Dec 1989Allowed
Dr. Surabhi Rai Vs State of U.P. and others
Allahabad High Court · AIR 1990 All 166 : (1990) 1 AWC 270 : (1990) 1 UPLBEC 331
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 28, 28(5)
High Courts22 Dec 1989Dismissed
Rajnish Kumar and another Vs The District Judge, Pilibhit and others
Allahabad High Court · AIR 1991 All 25 : (1990) 1 AWC 552
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts22 Dec 1989Dismissed
Somnath Paul Vs Ram Bharose
Allahabad High Court · (1991) CriLJ 2499
Criminal Procedure Code, 1973 (CrPC) — Section 256(1), 300, 378(4), 441Penal Code, 1860 (IPC) — Section 427, 441, 447, 448
High Courts22 Dec 1989Allowed
Charu Chandra Tiwari Vs District Inspector of Schools and Others
Allahabad High Court · (1990) 1 AWC 310
Uttar Pradesh Intermediate Education Act, 1921 — Section 22Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 5, 6
High Courts22 Dec 1989Dismissed
Somnath Paul Vs Ram Lakhan
Allahabad High Court · (1990) 1 AWC 370
Criminal Procedure Code, 1973 (CrPC) — Section 256(1), 300, 378(4)Penal Code, 1860 (IPC) — Section 427, 441, 447, 448
High Courts21 Dec 1989Allowed
Ramesh Chandra Suri Vs Vllth Additional District Judge and Others
Allahabad High Court · (1990) 1 AWC 301
Administrative Tribunals Act, 1985 — Section 14, 19, 28, 29, 29A
High Courts21 Dec 1989Allowed
Workmen of U.P. State Sugar Corporation Ltd. Vs Labour Court and Others
Allahabad High Court · (1990) 60 FLR 557 : (1995) 3 LLJ 619
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(2)Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(2)Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(2)
High Courts20 Dec 1989Allowed
Smt. Rani Srivastava Vs State of U.P. and Others
Allahabad High Court · (1990) 1 AWC 342
High Courts19 Dec 1989Dismissed
Tasleem Ahmad Vs The State of Uttar Pradesh
Allahabad High Court · (1991) 15 ACR 144
Constitution of India, 1950 — Article 142, 142(1)Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7
High Courts19 Dec 1989Dismissed
Sankatha Prasad and Another Vs II Additional District Judge and Others
Allahabad High Court · (1990) 1 AWC 420
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts19 Dec 1989Dismissed
Rajendra Prakash and Others Vs Gauri Shankar and Others
Allahabad High Court · (1989) 12 AHC CK 0063
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts19 Dec 1989Dismissed
Kalyan and Others Vs State of U.P. and Others
Allahabad High Court · (1990) 1 AWC 255
Criminal Procedure Code, 1973 (CrPC) — Section 173, 200, 202, 210, 210(2)Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 324
High Courts19 Dec 1989Dismissed
Shiv Charan Vs State of Uttar Pradesh and Another
Allahabad High Court · (1990) 1 AWC 343
Criminal Procedure Code, 1973 (CrPC) — Section 397, 457, 51, 523
High Courts19 Dec 1989
Tasleem Ahmad Vs State of Uttar Pradesh
Allahabad High Court · (1990) 14 ACR 255
Constitution of India, 1950 — Article 142Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7
High Courts18 Dec 1989Allowed
Mahavir and Another Vs State of U.P.
Allahabad High Court · (1990) CriLJ 1605
Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
High Courts16 Dec 1989Allowed
Ram Avadh Singh (Deceased) and Others Vs State of U.P. and Others
Allahabad High Court · (1990) RD 319
Land Acquisition Act, 1894 — Section 48aUttar Pradesh Nagar Mahapalika Act, 1959 — Section 357
High Courts16 Dec 1989Dismissed
Ram Asrey and Others Vs Labour Court II and Another
Allahabad High Court · (1991) 2 LLJ 427
Constitution of India, 1950 — Article 226Industrial Employment (Standing Orders) Act, 1946 — Section 13AConstitution of India, 1950 — Article 226
High Courts16 Dec 1989Allowed
Shipra Ghoshal and Others Vs Secretary, Department of Cane and Others
Allahabad High Court · (1990) 60 FLR 870 : (1994) 3 LLJ 990
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6NUttar Pradesh Industrial Disputes Act, 1947 — Section 6NUttar Pradesh Industrial Disputes Act, 1947 — Section 6N