High Courts25 Jan 1989
Sheetansu Srivastava Vs Principal, Allahabad Agricultural Institute, Naini Allahabad and Another
Allahabad High Court · AIR 1989 All 117 : (1989) AWC 808
Constitution of India, 1950 — Article 14, 226, 29(2), 30, 30(1)
COURT ARCHIVE
Allahabad High Court judgments, 1989
687 judgments · page 32 of 35
High Courts25 Jan 1989Dismissed
Surendra Narain Pandey Vs State of U.P. and Others
Allahabad High Court · (1989) 1 AWC 466
Uttar Pradesh Intermediate Education Act, 1921 — Section 32Uttar Pradesh Intermediate Education Rules, 1921 — Rule 7, 8Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 2, 9
High Courts25 Jan 1989
Sheetansu Srivastava Vs Principal, Allahabad Agricultural Institute and Another
Allahabad High Court · (1989) 2 AWC 808
Constitution of India, 1950 — Article 14, 15(1), 15(4), 29, 29(1)
High Courts24 Jan 1989Allowed
Karedeen and Others Vs State of U.P.
Allahabad High Court · (1989) 1 AWC 488
Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 323, 395, 504, 506Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198
High Courts24 Jan 1989Dismissed
Bhawani Din and Ors. Vs State of U.P.
Allahabad High Court · (1989) 01 AHC CK 0037
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts24 Jan 1989Dismissed
Vijay Kumar and Others Vs State of U.P. and Others
Allahabad High Court · (1989) 1 AWC 569
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1)Penal Code, 1860 (IPC) — Section 363, 366
High Courts23 Jan 1989Allowed
Ram Karan Mal Vs State
Allahabad High Court · (1990) CriLJ 846
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts21 Jan 1989Allowed
Udai Narain Vs State of U.P.
Allahabad High Court · (1999) 1 ACR 593
Aircraft Rules, 1937 — Rule 78, 78ACriminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 120B
High Courts20 Jan 1989Allowed
Shiv Singh Vs State of U.P.
Allahabad High Court · (1989) 1 AWC 422
Electricity Act, 1910 — Section 39, 40Penal Code, 1860 (IPC) — Section 379
High Courts20 Jan 1989Dismissed
Zakir Husain Vs State of U.P.
Allahabad High Court · (1990) CriLJ 876
Penal Code, 1860 (IPC) — Section 379
High Courts20 Jan 1989Allowed
Nar Singh and Others Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (1989) 2 AWC 900
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 25Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 5(2A), 9A
High Courts19 Jan 1989Dismissed
Hari Krishan Vashishtha Vs Government of U.P. and Others
Allahabad High Court · (1989) 1 AWC 360
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 3, Order 47 Rule 4, 114, 5Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 5(1), 5(5), 7
High Courts18 Jan 1989Allowed
Ramendra Nath Vs Mandi Samiti and Another
Allahabad High Court · (1989) 1 AWC 539
Constitution of India, 1950 — Article 14, 311
High Courts18 Jan 1989Dismissed
Mahendra Pratap Singh Vs Sumat Chand Jain and Another
Allahabad High Court · (1989) 1 AWC 649 : (1989) RD 266
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 11, Order 21 Rule 11A, Order 21 Rule 54, Order 21 Rule 6
High Courts18 Jan 1989Allowed
Ramendra Nath Vs Mandi Samiti, Sultanpur and Another, etc.
Allahabad High Court · AIR 1989 All 154 : (1989) 59 FLR 272 : (1997) 3 UPLBEC 1545
Constitution of India, 1950 — Article 14, 226
High Courts18 Jan 1989Allowed
Satish Chand Vs Satya Prakash Vikal and Others
Allahabad High Court · AIR 1989 All 101
Representation of the People Act, 1951 — Section 100, 97
High Courts18 Jan 1989Dismissed
Jayshree Distribution Piplani Katra and Others Vs Jayshree Tyres and Rubber Products, Allahabad and Another
Allahabad High Court · AIR 1989 All 158
Arbitration Act, 1940 — Section 17Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts18 Jan 1989Dismissed
Jayshree Distribution Piplani Katra and Others Vs Jayshree Tyres and Rubber Products and Another
Allahabad High Court · (1989) 1 AWC 478
Arbitration Act, 1940 — Section 17Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
High Courts17 Jan 1989Dismissed
Bharti Raj Vs Sumesh Sachdeo & Co.
Allahabad High Court · (1989) 01 AHC CK 0040
Constitution of India, 1950 — Article 226
High Courts17 Jan 1989Dismissed
Dr. Krishna Sinha Vs U.P. Higher Education Service Commission and Others
Allahabad High Court · (1989) 2 AWC 754
Constitution of India, 1950 — Article 226Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 31BUttar Pradesh State Universities Act, 1973 — Section 11, 12, 13, 16, 20