High Courts12 Dec 1989Dismissed
D.S. Central Railway Vs Mohd. Ishaq
Allahabad High Court · (1990) 2 ACC 281
Workmens Compensation Act, 1923 — Section 4
COURT ARCHIVE
Allahabad High Court judgments, 1989
687 judgments · page 3 of 35
High Courts12 Dec 1989Dismissed
Vashist Narain Karwaria Vs State of U.P.& Anr.
Allahabad High Court · (1989) 12 AHC CK 0037
Constitution of India, 1950 — Article 22National Security Act, 1980 — Section 10, 3(3), 7(1)(b)
High Courts12 Dec 1989Partly Allowed
U.P. Roadways Transport Corpn. Vs State of U.P. and Others
Allahabad High Court · (1990) 60 FLR 443 : (1990) 2 LLJ 532
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4KUttar Pradesh Industrial Disputes Act, 1947 — Section 4KUttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts12 Dec 1989Dismissed
New Victoria Mills Ltd. Vs The Labour Court (I) and Others
Allahabad High Court · (1990) 60 FLR 446 : (1990) 2 LLJ 575
Factories Act, 1948 — Section 51, 54Uttar Pradesh Industrial Disputes Act, 1947 — Section 4(1)Factories Act, 1948 — Section 51, 54
High Courts12 Dec 1989Allowed
Bhagwat and Others Vs Dy. Director of Consolidation and Others
Allahabad High Court · (1990) 1 AWC 485
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(1), 397(2)Limitation Act, 1963 — Section 4, 5
High Courts12 Dec 1989Dismissed
Executive Board of Methodist Church Vs Jindal Solvent Extractions and Others
Allahabad High Court · (1990) 1 AWC 369
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts11 Dec 1989
Ganesh Babo Gupta Vs State of U.P.
Allahabad High Court · (1990) 14 ACR 74
Criminal Procedure Code, 1973 (CrPC) — Section 445Penal Code, 1860 (IPC) — Section 120Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 190
High Courts07 Dec 1989Dismissed
S.N. Steel Corporation Vs Dany Dairy and Food Engineers Ltd.
Allahabad High Court · (1992) 73 CompCas 357
Companies Act, 1956 — Section 433
High Courts07 Dec 1989
Dharmvir and Others Vs State of U.P. and Others
Allahabad High Court · (1990) CriLJ 2525
Criminal Procedure Code, 1973 (CrPC) — Section 202, 202(2), 209Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts07 Dec 1989Dismissed
Collector Vs Decent Dyeing Co.
Allahabad High Court · (1990) 45 ELT 235
Central Excise Rules, 1944 — Rule 155, 160Constitution of India, 1950 — Article 226
High Courts07 Dec 1989
Chhabinath Dube and Others Vs State of U.P.
Allahabad High Court · (1990) 14 ACR 305
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Penal Code, 1860 (IPC) — Section 435Uttar Pradesh First Offenders Probation Act, 1938 — Section 3, 4
High Courts06 Dec 1989Dismissed
Jayantri Prasad Misra Vs District Panchayat Raj Officer and Another
Allahabad High Court · (1990) 1 AWC 439
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 11, 11(2), 14, 14(1), 14(3)Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 33B
High Courts06 Dec 1989Dismissed
Iswari and Others Vs Deputy Director Consolidation Kanpur Camp and Others
Allahabad High Court · (1990) 1 AWC 298
Civil Procedure Code Amendment Act, 1976 — Order 22 Rule 10ACivil Procedure Code, 1908 (CPC) — Order 20 Rule 4(2), Order 22 Rule 2, Order 22 Rule 4, Order 41 Rule 31Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11A, 4
High Courts05 Dec 1989Allowed
Kayasthe Pathshala Trust Vs Harish Chandra Verma
Allahabad High Court · (1989) 12 AHC CK 0040
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2(a)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3(1)
High Courts05 Dec 1989Allowed
Suresh Chandra Vs State of U.P.
Allahabad High Court · (1990) CriLJ 2479
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34, 394
High Courts04 Dec 1989Allowed
Oriental Insurance Company Ltd., Haldwani Vs Dhanram Singh and others
Allahabad High Court · (1990) 1 ACC 242 : (1990) ACJ 321 : AIR 1990 All 104 : (1990) 1 AWC 67
Central Provinces and Berar Sales Tax Act, 1947 — Section 21(2), 22, 22(1)Constitution of India, 1950 — Article 132, 134General Clauses Act, 1897 — Section 6
High Courts04 Dec 1989Allowed
Raj Kishore Misra and Ors. Vs State & Anr.
Allahabad High Court · (1989) 12 AHC CK 0031
Essential Commodities Act, 1955 — Section 3, 7Uttar Pradesh Wheat (Levy) Order, 1989 — Clause 3, Clause 7
High Courts02 Dec 1989Dismissed
Saeed Ahmad and Others Vs Assistant Director of Consolidation and Others
Allahabad High Court · (1990) 1 AWC 135
Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 9(1), 9(2)
High Courts02 Dec 1989Allowed
Hafiz Noorul Hasan and Others Vs State of Uttar Pradesh and Another
Allahabad High Court · (1990) 14 ACR 167
Criminal Procedure Code, 1973 (CrPC) — Section 205, 245Penal Code, 1860 (IPC) — Section 147, 323, 427, 504, 506
High Courts02 Dec 1989Dismissed
Hafis Noorul Hasan and Others Vs State of Uttar Pradesh and Another
Allahabad High Court · (1990) 1 AWC 136
Criminal Procedure Code, 1973 (CrPC) — Section 205, 245Penal Code, 1860 (IPC) — Section 147, 323, 427, 504, 506