COURT ARCHIVE

Allahabad High Court judgments, 1989

687 judgments · page 35 of 35

High Courts04 Jan 1989Dismissed

Smt. Ameeta Kulkarni Modi Vs State of U.P. and Others

Allahabad High Court · (1989) 2 AWC 816

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 11(1), 11(1A), 11(2), 13, 14General Clauses Act, 1897 — Section 21

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High Courts04 Jan 1989

Ashok Kanaujiya aijas Ashok Kumar Kanaujiya Vs State

Allahabad High Court · (1990) 1 AWC 240

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 326

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High Courts04 Jan 1989

Ashok Kanaujiya alias Ashok Kumar Kanaujiya Vs State

Allahabad High Court · (1990) 14 ACR 178

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 26, 3, 300, 302, 304

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High Courts03 Jan 1989Dismissed

U.P. State Road Transport Corporation Vs Ram Dulari and Others

Allahabad High Court · (1989) 2 ACC 7 : (1989) ACJ 695

Motor Vehicles Act, 1939 — Section 110D

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High Courts02 Jan 1989Allowed

Smt. Anand Kumari and Others Vs Radha Ballabh and Another

Allahabad High Court · (1989) 1 AWC 346

Limitation Act, 1963 — Article 144

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High Courts02 Jan 1989

Jai Prakash Guar Vs Commissioner of Income Tax

Allahabad High Court · (1989) 176 ITR 115

Income Tax Act, 1961 — Section 147, 256(2)

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High Courts02 Jan 1989Dismissed

Shital Prasad and Another Vs Mohammad Sabbir

Allahabad High Court · (1989) 1 AWC 607 : (1989) RD 127

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 156, 157, 165, 331, 331(1A)

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