High Courts17 Oct 1989
Mahendra Pal Singh Vs State of U.P. and Others
Allahabad High Court · (1989) 2 AWC 1406
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 1989
687 judgments · page 10 of 35
High Courts16 Oct 1989Disposed Of
Beni Ram Mool Chand and Another Vs Tax Recovery Officer and Others
Allahabad High Court · (1990) 183 ITR 652
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 226
High Courts16 Oct 1989
Commissioner of Income Tax Vs Sita Ram Ganesh Prasad
Allahabad High Court · (1990) 49 TAXMAN 220
Income Tax Act, 1961 — Section 147, 147(b), 256(1)
High Courts06 Oct 1989Disposed Of
Syed Shafiq Ahmad Vs State of U.P., through Secretary, Secretariat Administration Department, U.P.Civil Secretariat, Lucknow and another
Allahabad High Court · (1989) 10 AHC CK 0043
Constitution of India, 1950 — Article 14, 226Uttar Pradesh Secretariat Ministerial Staff Rules, 1942 — Rule 9 Proviso
High Courts06 Oct 1989Allowed
A.K.Dutta Vs U.P.State Spinning Mills Co.(LTD.) No.1 & others
Allahabad High Court · (1989) 10 AHC CK 0039
High Courts06 Oct 1989Allowed
U.P.Parivahan Nigam Shishuksh Berozgar Sangh and Anr. Vs U.P.State Road Transport Corporation
Allahabad High Court · (1989) 10 AHC CK 0028
High Courts06 Oct 1989
Shyam Jewellers and Another Vs Chief Commissioner (Administration) and Others
Allahabad High Court · (1992) 196 ITR 243
Constitution of India, 1950 — Article 19(1), 226Income Tax Act, 1961 — Section 132, 132(1), 132(11), 132(4), 132(5)
High Courts05 Oct 1989Allowed
Gopal Krishna Tandon Vs Avadh Ram
Allahabad High Court · (1990) 1 AWC 611
Limitation Act, 1963 — Article 61, 30A
High Courts04 Oct 1989Allowed
Ghanshyam Vs State of U.P. and Another
Allahabad High Court · (1991) CriLJ 2293
Criminal Procedure Code, 1973 (CrPC) — Section 244Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 13(2A), 13(2B), 13(2E)Prevention of Food Adulteration Rules, 1955 — Rule 7(3), 9, 9A, 9J
High Courts04 Oct 1989Allowed
Om Prakash Vs State
Allahabad High Court · (1989) 10 AHC CK 0041
Penal Code, 1860 (IPC) — Section 304, 304 Part 2
High Courts04 Oct 1989Dismissed
Digvijai Prasad Vs State of U.P.and another
Allahabad High Court · (1989) 10 AHC CK 0032
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 3(7)
High Courts03 Oct 1989Allowed
Pragatisheel Sahkari Grih Nirman Samiti Limited Vs Smt. Rajeshwari Devi and Others
Allahabad High Court · (1990) 1 AWC 601
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(1), Order 1 Rule 8, Order 1 Rule 8(1), Order 1 Rule 8(3)Uttar Pradesh Co-operative Societies Act, 1965 — Section 7, 9
High Courts28 Sept 1989Allowed
Budhya and Others Vs State of Uttar Pradesh
Allahabad High Court · (1990) CriLJ 64
Criminal Procedure Code, 1973 (CrPC) — Section 83Penal Code, 1860 (IPC) — Section 147, 148, 149, 303, 307
High Courts28 Sept 1989Allowed
Budhya alias Budhi Ram and Others Vs State of Uttar Pradesh
Allahabad High Court · (1989) 2 AWC 1388
Criminal Procedure Code, 1973 (CrPC) — Section 83Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts25 Sept 1989Disposed Of
Raja Ram and Others Vs Awadh Ram and Others
Allahabad High Court · (1990) CriLJ 1663
Criminal Procedure Code, 1973 (CrPC) — Section 452, 452(3), 457, 458, 482
High Courts20 Sept 1989
Shafaat Ahmad Vs Smt. Fahmida Sardar
Allahabad High Court · (1990) 1 AWC 635
Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 111, 125(3)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1), 3(2), 3(3), 3(4)Muslim Women (Protection of Rights on Divorce) Rules, 1986 — Rule 4
High Courts18 Sept 1989Disposed Of
Smt Perbata alias Sundei Vs The State
Allahabad High Court · (1990) 14 ACR 534
Penal Code, 1860 (IPC) — Section 435, 436
High Courts18 Sept 1989Dismissed
Smt. Perbata Vs State
Allahabad High Court · (1990) CriLJ 1665
Penal Code, 1860 (IPC) — Section 435, 436
High Courts15 Sept 1989Disposed Of
Khem Chand Vs State and Another
Allahabad High Court · (1990) 1 DMC 38
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2)Hindu Marriage Act, 1955 — Section 13, 24
High Courts14 Sept 1989Allowed
Sripal Singh Vs District Judge, Hardoi & others
Allahabad High Court · (1989) 09 AHC CK 0012
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)(a)