High Courts16 Dec 1989Allowed
Dr. Leena Khare Vs U.P. Higher Education Service Commission and Others
Allahabad High Court · (1990) 1 AWC 247
COURT ARCHIVE
Allahabad High Court judgments, 1989
687 judgments · page 2 of 35
High Courts16 Dec 1989Dismissed
Ganga Prasad Dubey Vs State of U.P.& Ors.
Allahabad High Court · (1989) 12 AHC CK 0036
National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 394, 396
High Courts16 Dec 1989Allowed
H.M.Abdul Khiyum Vs I.I.M., Lucknow
Allahabad High Court · (1989) 12 AHC CK 0034
Constitution of India, 1950 — Article 12, 14, 226
High Courts16 Dec 1989
Moti Lal Burnwal Vs District Supply Officer and Another
Allahabad High Court · (1990) 14 ACR 123
High Courts15 Dec 1989Dismissed
U.P. Road Transport Corpn. Vs State of U.P. and Others
Allahabad High Court · (1995) 3 LLJ 617
High Courts15 Dec 1989
Shiv Shanker Dixit Vs Secretary Regional Transport Authority and Others
Allahabad High Court · (1990) 2 ACC 331
Motor Vehicles Act, 1988 — Section 2(38), 68D(3)
High Courts15 Dec 1989
Commissioner of Wealth-tax Vs Shyam Lal
Allahabad High Court · (1990) 184 ITR 291
Wealth Tax Act, 1957 — Section 7(1)
High Courts14 Dec 1989Allowed
Ram Shankar and Others Vs The State
Allahabad High Court · (1990) CriLJ 2519
Criminal Procedure Code, 1973 (CrPC) — Section 437(5), 439(2), 441, 441(1), 443(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts14 Dec 1989Allowed
Dr. Suresh Chandra Nigam and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · (1990) 1 AWC 181
High Courts14 Dec 1989
State of U.P. Vs Mala Singh
Allahabad High Court · (1990) 14 ACR 268
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2)Uttar Pradesh Excise Act, 1910 — Section 72, 72(5), 73
High Courts14 Dec 1989
State Vs Vishwanath Singh Yadav, Advocate
Allahabad High Court · (1990) 14 ACR 201
Contempt of Courts Act, 1971 — Section 10, 15, 2Penal Code, 1860 (IPC) — Section 201, 228, 302, 342, 352
High Courts13 Dec 1989Dismissed
Manu Mittal Vs Som Dutt Mittal and Another
Allahabad High Court · (1990) 1 AWC 71
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Partnership Act, 1932 — Section 53Penal Code, 1860 (IPC) — Section 420, 468, 471
High Courts13 Dec 1989Dismissed
Gaon Sabha, Chak Lal Dhar Vs D.D.C. Azamgarh (Deputy Director of Consolidation) and Others
Allahabad High Court · (1990) 1 AWC 577
Constitution of India, 1950 — Article 19(1), 19(5), 19(6), 226, 38Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48(3), 54(1), 8A, 8A(2)Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 20A, 24A, 24A(2)
High Courts13 Dec 1989Dismissed
Manohar Lal Vs Madan Lal and Others
Allahabad High Court · (1990) 1 AWC 350
High Courts13 Dec 1989Allowed
The Oriental Fire and General Insurance Co. Ltd. Vs Smt. Shakuntala Devi
Allahabad High Court · (1990) 2 ACC 359 : (1991) ACJ 177 : AIR 1991 All 48
Motor Vehicles Act, 1939 — Section 95, 95(2), 95(4), 96
High Courts13 Dec 1989Allowed
Shiv Ram Vs Jail Administration,U.P.Government
Allahabad High Court · (1989) 12 AHC CK 0038
Constitution of India, 1950 — Article 226
High Courts12 Dec 1989Allowed
Kundan Singh alias Putis and Another Vs State of U.P.
Allahabad High Court · (1990) 14 ACR 203
Penal Code, 1860 (IPC) — Section 147, 148, 149, 224, 225
High Courts12 Dec 1989Allowed
Kundan Singh and Another Vs State
Allahabad High Court · (1990) CriLJ 1660
Penal Code, 1860 (IPC) — Section 147, 148, 149, 224, 225
High Courts12 Dec 1989Allowed
Smt. Sarojini Jain Vs D.K. Jain and Others
Allahabad High Court · (1990) 1 AWC 166
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 5Constitution of India, 1950 — Article 19Transfer of Property Act, 1882 — Section 54
High Courts12 Dec 1989Dismissed
New Victoria Mills Ltd. Vs Labour Court I and Others
Allahabad High Court · (1994) 3 LLJ 1138 : (1990) 1 UPLBEC 152
Industrial Disputes Act, 1947 — Section 33C(2)Uttar Pradesh Industrial Disputes Act, 1947 — Section 4(1)Industrial Disputes Act, 1947 — Section 33C(2)