High Courts03 Nov 1989Dismissed
Munshi and Others Vs State of U.P.
Allahabad High Court · (1990) 1 AWC 178
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Penal Code, 1860 (IPC) — Section 323, 324, 34
COURT ARCHIVE
Allahabad High Court judgments, 1989
687 judgments · page 7 of 35
High Courts03 Nov 1989Allowed
Ravindra Tyagi Vs U.P. Public Services Tribunal and Others
Allahabad High Court · (1991) 1 LLJ 310 : (1990) 1 UPLBEC 154
Constitution of India, 1950 — Article 16, 226Constitution of India, 1950 — Article 16, 226Constitution of India, 1950 — Article 16, 226
High Courts03 Nov 1989Dismissed
M/s. Jhansi Concrete Products, Jhansi and others Vs State of U.P. and another
Allahabad High Court · AIR 1990 All 53
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 30, 39, 40, 44
High Courts03 Nov 1989Dismissed
Babu Khan Vs Smt. Chahti Devi
Allahabad High Court · AIR 1990 All 112
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Provincial Small Cause Courts Act, 1887 — Section 23, 25
High Courts03 Nov 1989Dismissed
Sri Ram Janki Ji & Ram Lila Committee, Chowk, Faizabad Vs Jai Prakash Rastogi
Allahabad High Court · (1989) 11 AHC CK 0028
Transfer of Property Act, 1882 — Section 3(f)
High Courts03 Nov 1989Allowed
Union of India Vs Sri Simon
Allahabad High Court · AIR 1990 All 74 : (1990) 1 AWC 213 : (1990) 60 FLR 147 : (1990) 3 UPLBEC 1866
Limitation Act, 1963 — Section 5
High Courts03 Nov 1989Dismissed
Dilbagh Singh Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1990) 1 AWC 363
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15, Order 9 Rule 13Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 48(1), 49
High Courts02 Nov 1989Dismissed
Harihar Chaitanya Vs State of U.P.
Allahabad High Court · (1990) 14 ACR 532
Criminal Procedure Code, 1973 (CrPC) — Section 167, 482Penal Code, 1860 (IPC) — Section 307, 326, 336, 395, 506
High Courts02 Nov 1989Dismissed
Mohammad Salim Vs District Magistrate and Others
Allahabad High Court · (1990) CriLJ 1724
National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 395, 397, 412
High Courts01 Nov 1989Allowed
Smt. Umme Saghir Vs District Judge and Others
Allahabad High Court · (1990) 1 AWC 10
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, 115Constitution of India, 1950 — Article 226
High Courts01 Nov 1989Dismissed
Prem Pal Varshney Vs Union of India
Allahabad High Court · (1990) 14 ACR 33
Criminal Procedure Code, 1973 (CrPC) — Section 209, 29, 4(1), 4(2), 462Drugs and Cosmetics Act, 1940 — Section 18(1), 18(2), 18(2A), 18(6), 27
High Courts01 Nov 1989Allowed
Smt. Umma Saghir Vs District Judge, Gorakhpur and others
Allahabad High Court · AIR 1990 All 100
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, 115Constitution of India, 1950 — Article 226
High Courts01 Nov 1989Allowed
Hare Ram Chuwdhary Vs State of U.P.
Allahabad High Court · (1989) 11 AHC CK 0030
Constitution of India, 1950 — Article 14, 15(3), 21Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Uttar Pradesh Children Act, 1951 — Section 2(4), 29
High Courts01 Nov 1989Dismissed
Prem Pal Varshney Vs Union of India (UOI)
Allahabad High Court · (1990) CriLJ 989
Criminal Procedure Code, 1973 (CrPC) — Section 207, 208, 209, 225, 226Drugs and Cosmetics Act, 1940 — Section 18, 18(II), 18(IIA), 18(VI), 27
High Courts27 Oct 1989Dismissed
U.P. State Sugar Corp. Ltd. Vs Deputy Labour Commissioner and Others
Allahabad High Court · (1990) 60 FLR 97 : (1994) 3 LLJ 122 : (1990) 3 UPLBEC 1919
Industrial Disputes Act, 1947 — Section 2(S)Industrial Disputes Act, 1947 — Section 2(S)Industrial Disputes Act, 1947 — Section 2(S)
High Courts27 Oct 1989Allowed
Akhilesh Kumar Gupta Vs The District Magistrate and Others
Allahabad High Court · (1990) 14 ACR 309
National Security Act, 1980 — Section 3(2)
High Courts27 Oct 1989Dismissed
U.P. State Sugar Corporation Ltd. Vs Deputy Labour Commissioner and Others
Allahabad High Court · (1992) 1 LLJ 177
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2Uttar Pradesh Industrial Disputes Act, 1947 — Section 2Uttar Pradesh Industrial Disputes Act, 1947 — Section 2
High Courts27 Oct 1989Partly Allowed
Latoori Singh Vs State of U.P.
Allahabad High Court · (1991) 1 ACC 595
Penal Code, 1860 (IPC) — Section 279, 304 A
High Courts27 Oct 1989
Anwar Ahmad Vs State of Uttar Pradesh and Another
Allahabad High Court · (1991) CriLJ 717 : (1991) 1 DMC 285 : (1991) 2 RCR(Criminal) 481
Penal Code, 1860 (IPC) — Section 494, 498Special Marriage Act, 1954 — Section 43
High Courts26 Oct 1989Dismissed
Vyapar Mandal and Others Vs The Municipal Board and Others
Allahabad High Court · (1990) 1 AWC 17
Constitution of India, 1950 — Article 211, 254(1), 254(2), 277, 45Uttar Pradesh Basic Education Act, 1972 — Section 10, 10A, 18, 18A, 3Uttar Pradesh Municipalities Act, 1916 — Section 128(1), 128(14), 15, 68(1), 7(1)