COURT ARCHIVE

Allahabad High Court judgments, 1989

687 judgments · page 4 of 35

High Courts02 Dec 1989Partly Allowed

Bhagwan Das Agrawal Vs State of U.P. and Others

Allahabad High Court · (1990) CriLJ 916

Criminal Procedure Code, 1973 (CrPC) — Section 145, 200, 202, 482Penal Code, 1860 (IPC) — Section 380, 395, 397, 448, 452

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High Courts02 Dec 1989Disposed Of

Devi Bux Singh Vs State of Uttar Pradesh and Another

Allahabad High Court · (1990) CriLJ 2141

Criminal Procedure Code, 1973 (CrPC) — Section 209, 406Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 404

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High Courts02 Dec 1989

Ram Saran Tripathi Vs Chancellor, Gorakhpur University, Lucknow and others

Allahabad High Court · AIR 1990 All 96 : (1990) 1 AWC 226 : (1990) 1 UPLBEC 52

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 32Uttar Pradesh State Universities Act, 1973 — Section 27(4), 31(4), 31(6), 9

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High Courts02 Dec 1989Allowed

Sunnu Lal Gupta Vs The 1st Addl. District Judge and Others

Allahabad High Court · (1990) 1 AWC 517

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2), 30, 30(1)

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High Courts02 Dec 1989Allowed

Pooran and Others Vs The Additional Commissioner, Agra Division and Others

Allahabad High Court · (1990) 1 AWC 284

Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 27, 27(2), 27(4)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198

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High Courts01 Dec 1989Allowed

Abdul Kareem Vs Abdul Majeed and Others

Allahabad High Court · (1990) 1 AWC 185

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High Courts01 Dec 1989Dismissed

Committee of Management of Captain Ummed Singh Uchchatar Madhyamik Vidyalaya and Another Vs District Inspector of Schools and Others

Allahabad High Court · (1990) 1 AWC 171

Constitution of India, 1950 — Article 14Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 21B, 21B(3), 33, 33A

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High Courts01 Dec 1989Dismissed

Vimal Kishore Bajpai Vs The District Inspector of Schools and Others

Allahabad High Court · (1990) 1 AWC 500

Constitution of India, 1950 — Article 14Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 11(4), 18, 33A

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High Courts30 Nov 1989Disposed Of

Urjin Lama Vs State of U.P.& Ors.

Allahabad High Court · (1989) 11 AHC CK 0036

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)

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High Courts30 Nov 1989Allowed

Mangal Sen Vs State of U.P. and Others

Allahabad High Court · (1990) 60 FLR 161 : (1992) 1 LLJ 179 : (1990) 1 UPLBEC 114

Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226

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High Courts30 Nov 1989Dismissed

Liyakat Ali Khan Vs State of U.P. and Others

Allahabad High Court · (1990) 1 AWC 210

Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 20, 4, 5

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High Courts29 Nov 1989Dismissed

Dashrath and Others Vs The State

Allahabad High Court · (1990) 14 ACR 748

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 324, 34

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High Courts29 Nov 1989Dismissed

Smt. Shakina Bibi and Others Vs IXth Addl. District Judge and Others

Allahabad High Court · (1990) 1 AWC 410

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)

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High Courts29 Nov 1989Dismissed

Pyare Lal Vs XII Additional District Judge and Others

Allahabad High Court · (1990) 1 AWC 525

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 151Penal Code, 1860 (IPC) — Section 307

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High Courts29 Nov 1989Dismissed

Sabarak Hussain Vs Sahida Khatun

Allahabad High Court · (1989) 11 AHC CK 0029

Criminal Procedure Code, 1973 (CrPC) — Section 125, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3

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High Courts29 Nov 1989Allowed

New Shree Durga Vastra Bhandar Vs Tarlok Nath and Co.

Allahabad High Court · (1990) 1 AWC 106 : (1990) RD 195

Civil Procedure Code Amendment Act, 1976 — Section 483Civil Procedure Code, 1908 (CPC) — Order 38 Rule 3, Order 38 Rule 5, Order 38 Rule 5(1), Order 38 Rule 5(4), Order 39 Rule 1

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High Courts28 Nov 1989Disposed Of