COURT ARCHIVE

Allahabad High Court judgments, 1989

687 judgments · page 6 of 35

High Courts17 Nov 1989Dismissed

Ghaziabad Development Authority Vs M/s Shyam Lal Mahendra Kumar, Muzaffarnagar

Allahabad High Court · AIR 1990 All 129 : (1990) 1 AWC 217 : (1990) RD 188 : (1990) 1 UPLBEC 481

Civil Procedure Code, 1908 (CPC) — Section 115, 151

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High Courts17 Nov 1989

Dr. Lavelina Chawla and etc Vs State of U.P. and others

Allahabad High Court · AIR 1990 All 179

Constitution of India, 1950 — Article 14, 16, 226Evidence Act, 1872 — Section 115

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High Courts15 Nov 1989Disposed Of

Maharaj Singh Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1990) 1 AWC 188

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 3, 4, 4(2), 48(3), 52Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 1(2)

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High Courts15 Nov 1989Dismissed

New India Assurance Co. Ltd. Vs Smt. Pankali and Others

Allahabad High Court · (1990) 1 ACC 655

Motor Vehicles Act, 1939 — Section 110(CC), 110A

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High Courts15 Nov 1989Disposed Of

New India Assurance Co. Ltd. Vs Himmat Singh and Others

Allahabad High Court · (1990) ACJ 986

Motor Vehicles Act, 1988 — Section 110A

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High Courts15 Nov 1989Dismissed

Yatayat Aur Paryatan Vikas Sahkari Sangh and Another Vs The State Transport Appellate Tribunal and Others

Allahabad High Court · (1990) 1 AWC 268

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 22, 38, 38(2)Motor Vehicles Act, 1988 — Section 217(2), 56, 59

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High Courts15 Nov 1989Dismissed

Hajari Lal Vs Siya Saran and others

Allahabad High Court · AIR 1990 All 73 : (1990) 1 AWC 96

Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts15 Nov 1989Dismissed

Smt. Phool Kunwar Vs The Deputy Director Consolidation and Others

Allahabad High Court · (1991) 1 AWC 521 : (1991) RD 82

Constitution of India, 1950 — Article 226Hindu Succession Act, 1956 — Section 14Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 48, 9A(2)

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High Courts10 Nov 1989Dismissed

Ram Krishna Bansal Vs State of U.P.and Another

Allahabad High Court · (1989) 11 AHC CK 0032

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High Courts10 Nov 1989

Sita Ram Yadav Vs District Inspector of Schools and Another

Allahabad High Court · (1990) 1 AWC 164

Constitution of India, 1950 — Article 21, 226, 23

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High Courts09 Nov 1989

Nepal Vs State of U.P.

Allahabad High Court · (1991) 1 DMC 497

Penal Code, 1860 (IPC) — Section 109, 494

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High Courts09 Nov 1989Dismissed

Nagar Mahapalika and Another Vs Jai Narain Singh and Others

Allahabad High Court · (1990) 1 AWC 134

Uttar Pradesh Municipalities Act, 1916 — Section 326Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 571

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High Courts08 Nov 1989Partly Allowed

Padam Singh Vs Chandra Prakash Gupta

Allahabad High Court · (1990) 1 AWC 95

Transfer of Property Act, 1882 — Section 106

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High Courts07 Nov 1989Allowed

Pushpendra Kumar Vs Babulal

Allahabad High Court · (1990) 1 AWC 192

Constitution of India, 1950 — Article 19(1)Presidency Small Cause Courts Act, 1882 — Section 25

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High Courts06 Nov 1989Allowed

Asha Hariya and Others Vs Pushpa Rani and Another

Allahabad High Court · (1990) 2 ACC 608 : (1990) ACJ 226

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High Courts06 Nov 1989Allowed

Abhishek Malviya Vs State of U.P. and Others

Allahabad High Court · (1990) CriLJ 747

Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 14, 22(3)Criminal Procedure Code, 1973 (CrPC) — Section 144, 161

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High Courts06 Nov 1989Disposed Of

Sushila Dwivedi Vs Ashok Kumar Sahai and Another

Allahabad High Court · (1989) 11 AHC CK 0039

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1)(b), 18

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High Courts06 Nov 1989

Sanjay Kumar Vivek Kumar Vs Inspecting Assistant Commissioner and Others

Allahabad High Court · (1990) 184 ITR 87

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 22(1), 271(1), 273(2), 276C(2)

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High Courts03 Nov 1989Allowed

Daya Shankar Singh Vs Union of India and Others

Allahabad High Court · (1990) 14 ACR 412

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5), 22(6)Customs Act, 1962 — Section 105

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High Courts03 Nov 1989Allowed

Daya Shankar Singh Vs Union of India (UOI) and Others

Allahabad High Court · (1990) CriLJ 1647

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5), 22(6)Customs Act, 1962 — Section 108

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