COURT ARCHIVE

Allahabad High Court judgments, 1989

687 judgments · page 5 of 35

High Courts27 Nov 1989Dismissed

Gaon Sabha Piprota Vs The Board of Revenue and Others

Allahabad High Court · (1990) 1 AWC 1

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B , 331

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High Courts27 Nov 1989Allowed

Mohd Raji Vs State

Allahabad High Court · (1990) 1 AWC 337

Penal Code, 1860 (IPC) — Section 109, 405, 406, 408

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High Courts27 Nov 1989

Mohd. Raji Vs State

Allahabad High Court · (1990) 14 ACR 205

Penal Code, 1860 (IPC) — Section 109, 405, 406, 408

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High Courts23 Nov 1989Allowed

Smt. Kahkashan Bano Vs Abdul Moiz Ansari

Allahabad High Court · (1990) 1 AWC 257

Guardians and Wards Act, 1890 — Section 12, 25

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High Courts23 Nov 1989Dismissed

U.P. State Road Trans. Corpn. and Another Vs Chandrawati and Others

Allahabad High Court · (1990) ACJ 406

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High Courts23 Nov 1989Dismissed

D.C.M. Ltd., Daurala Sugar Works Vs S.K. Sinha, Excise Commissioner

Allahabad High Court · (1990) CriLJ 1331

Contempt of Courts Act, 1971 — Section 12Uttar Pradesh Excise Act, 1910 — Section 28, 29Uttar Pradesh Excise Manual — Rule 181

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High Courts23 Nov 1989Dismissed

Hiralal Vs District Magistrate and Others

Allahabad High Court · (1990) CriLJ 689

National Security (Amcndnlent) Act, 1985 — Section 3(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts23 Nov 1989Allowed

Smt. Santosh Kumari Vs Ramesh Kumar Mahajan

Allahabad High Court · (1990) 1 AWC 195

Hindu Marriage (Amendment) Act, 1956 — Section 13

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High Courts23 Nov 1989Allowed

Kahkashan Bano Vs Abdul Moiz Ansari

Allahabad High Court · (1990) 1 DMC 495

Guardians and Wards Act, 1890 — Section 12, 25

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High Courts23 Nov 1989Allowed

Krishi Uptadan Mandi Samiti, Bareilly Vs VIth Additional District Judge, Bareilly and others

Allahabad High Court · AIR 1990 All 136 : (1990) RD 121 : (1990) 1 UPLBEC 262

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 17Constitution of India, 1950 — Article 226Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 9

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High Courts23 Nov 1989Dismissed

Harbansh Vs District Magistrate and others

Allahabad High Court · (1989) 11 AHC CK 0038

National Security Act, 1980 — Section 3(2)

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High Courts23 Nov 1989Dismissed

A.C. Datt Vs Rajiv Gandhi and others

Allahabad High Court · (1989) 11 AHC CK 0034

Constitution of India, 1950 — Article 226

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High Courts23 Nov 1989Allowed

Uma Shanker Pathak Vs Additional District Judge, Kanpur, and Others

Allahabad High Court · (1989) 11 AHC CK 0026

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 34Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 22

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High Courts23 Nov 1989Dismissed

Hira Lal Vs District Magistrate and Others

Allahabad High Court · (1990) 1 AWC 262

National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts23 Nov 1989Allowed

Arjun Lal Vs The Additional District Judge and Others

Allahabad High Court · (1990) 1 AWC 353

Civil Procedure Code, 1908 (CPC) — Section 100, 101Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(2), 16, 16(1)

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High Courts21 Nov 1989Dismissed