High Courts14 Sept 1989Dismissed
State of U.P. Vs Chhedana
Allahabad High Court · (1989) 09 AHC CK 0009
COURT ARCHIVE
Allahabad High Court judgments, 1989
687 judgments · page 11 of 35
High Courts14 Sept 1989
State of U.P. Vs Smt. Chhedana
Allahabad High Court · (1990) 14 ACR 558
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts08 Sept 1989Dismissed
Dr. Neeta Sharma and others Vs State of U.P. and others
Allahabad High Court · AIR 1990 All 93 : (1990) 1 UPLBEC 324
Indian Medical Council Act, 1956 — Section 33
High Courts06 Sept 1989
Dr. Ram Pratap Singh Vs Chancellor, Purvanchal University and Others
Allahabad High Court · (1990) 1 AWC 138
Constitution of India, 1950 — Article 14Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)Uttar Pradesh State Universities Act, 1973 — Section 13(6), 31(3), 35(2)
High Courts05 Sept 1989Allowed
Dinesh Sharma Vs The Madhyamik Shiksha Parishad, Bareilly Region and Others
Allahabad High Court · (1990) 1 AWC 208
High Courts05 Sept 1989Dismissed
Union of India (UOI) Vs Khalid Abdullah
Allahabad High Court · (1990) 1 AWC 553
Civil Procedure Code, 1908 (CPC) — Section 80Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106
High Courts05 Sept 1989Allowed
Devendra Gangwar Vs State of U.P.& Another
Allahabad High Court · (1989) 09 AHC CK 0011
High Courts05 Sept 1989Dismissed
Indra Dutt Tripathi Vs U.P. State Road Transport Corporation and Others
Allahabad High Court · (1990) 1 AWC 290
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Uttar Pradesh State Road Transport Corporation Act, 1950 — Section 12, 3, 34, 5
High Courts04 Sept 1989Partly Allowed
State of U.P. and Another Vs Sri Ram Baboo Kesari and Others
Allahabad High Court · (1990) CriLJ 87
Criminal Procedure Code, 1973 (CrPC) — Section 428, 451, 452, 457, 458Foreign Exchange Regulation Act, 1947 — Section 19AForest Act, 1927 — Section 2(4), 20, 20(1), 26, 26(1)
High Courts04 Sept 1989Allowed
State of U.P and Another Vs Ram Baboo Kesari and Another
Allahabad High Court · (1989) 2 AWC 1345
Criminal Procedure Code, 1973 (CrPC) — Section 428, 451, 452, 457, 458Foreign Exchange Regulation Act, 1947 — Section 19AForest Act, 1927 — Section 2(4), 20, 20(1), 26, 26(1)
High Courts04 Sept 1989Allowed
Ram Bilas Vs State of U.P. and Others
Allahabad High Court · (1990) 60 FLR 567 : (1990) 2 LLJ 564
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6J, 6N, 6P, 6Q, 6RUttar Pradesh Industrial Disputes Act, 1947 — Section 6J, 6N, 6P, 6Q, 6RUttar Pradesh Industrial Disputes Act, 1947 — Section 6J, 6N, 6P, 6Q, 6R
High Courts31 Aug 1989Dismissed
Rubychem Laboratories, Lucknow Vs State of U.P. and others
Allahabad High Court · AIR 1990 All 124
Constitution of India, 1950 — Article 14, 226
High Courts31 Aug 1989Allowed
J.N. Misra and Others Vs State of U.P. and Others
Allahabad High Court · (1991) 1 LLJ 223
Constitution of India, 1950 — Article 14Constitution of India, 1950 — Article 14Constitution of India, 1950 — Article 14
High Courts30 Aug 1989Dismissed
Centre of Indian Trade Unions U.P. State Committee, Kanpur Vs The Acting Chief Justice, High Court, Allahabad
Allahabad High Court · AIR 1990 All 55 : (1990) 1 AWC 229 : (1990) 2 UPLBEC 946
Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 225, 226Government of India Act, 1935 — Section 229
High Courts30 Aug 1989Allowed
Balai Singh Vs State
Allahabad High Court · (1989) 08 AHC CK 0030
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 302
High Courts30 Aug 1989Allowed
Abdul Rauf Vs District Administrative Committee and Another
Allahabad High Court · (1989) 08 AHC CK 0027
Uttar Pradesh Primary Agricultural Cooperative Credit Societies Centralized Service Rules, 1976 — Regulation 59(iv)(c)
High Courts30 Aug 1989Dismissed
Kumari Ghausia Bano and Others Vs Additional District Judge, VIII and Others
Allahabad High Court · (1990) 1 AWC 77
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(4), 16(1), 19
High Courts30 Aug 1989Dismissed
Smt. Hardei Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1990) 1 AWC 620
Oudh Rent Act, 1886 — Section 18, 48Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts29 Aug 1989Disposed Of
Mandip Singh and others Vs UPSEB, Lucknow and others
Allahabad High Court · (1989) 08 AHC CK 0037
High Courts23 Aug 1989Dismissed
Mohd.Rafiq Vs Union of India & Others
Allahabad High Court · (1989) 08 AHC CK 0036
Constitution (Forty-Fifth Amendment) Act, 1980 — Section 2Constitution of India, 1950 — Article 331, 38, 46Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 11(1)(b), 7(2)