High Courts26 Oct 1989Allowed
R.P.Srivastava Vs State Bank of India and Others
Allahabad High Court · (1989) 10 AHC CK 0042
Constitution of India, 1950 — Article 311(1)
COURT ARCHIVE
Allahabad High Court judgments, 1989
687 judgments · page 8 of 35
High Courts26 Oct 1989Allowed
Mohd.Hayat khan (Minor) Vs State of U.P.and others
Allahabad High Court · (1989) 10 AHC CK 0038
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 5(6)
High Courts26 Oct 1989Disposed Of
Parwati Devi and Others Vs 4th Addl.District Judge, Lucknow
Allahabad High Court · (1989) 10 AHC CK 0037
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts26 Oct 1989Allowed
Indra Khare Vs Regional Inspectress of Girls Schools, 6th Division and Others
Allahabad High Court · (1990) 1 AWC 582
Uttar Pradesh Intermediate Education Act, 1921 — Section 16, 18, 18(1)
High Courts25 Oct 1989Dismissed
Mohd. Nadeem Siddlqui Vs State of U.P.& Ors.
Allahabad High Court · (1989) 10 AHC CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts25 Oct 1989Partly Allowed
Onkar Vs State of U.P.
Allahabad High Court · (1989) 10 AHC CK 0034
Prevention of Food Adulteration Act, 1954 — Section 16, 20AA, 7Uttar Pradesh First Offenders Probation Act, 1938 — Section 4
High Courts25 Oct 1989Dismissed
Said Khan and Others Vs State of U.P.
Allahabad High Court · (1990) 1 AWC 90
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts24 Oct 1989Dismissed
Rama Krishna alias Munna Vs State of U.P.& Anr.
Allahabad High Court · (1989) 10 AHC CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 483
High Courts24 Oct 1989Dismissed
Pahal Singh Vs State of U.P.
Allahabad High Court · (1989) 10 AHC CK 0031
High Courts24 Oct 1989Dismissed
Sri Siya Ram and others Vs Smt. Lilawati
Allahabad High Court · AIR 1990 All 75 : (1990) 1 AWC 130
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100, 34Evidence Act, 1872 — Section 101Interest Act, 1978 — Section 3
High Courts24 Oct 1989Allowed
Virendra Kumar Singh Vs The District Inspector of Schools and Another
Allahabad High Court · (1989) 10 AHC CK 0009
High Courts23 Oct 1989Dismissed
Atma Ram Misra Vs Bank of India
Allahabad High Court · (1990) 1 AWC 117
Uttar Pradesh Agricultural Credit Act, 1973 — Section 2, 6
High Courts23 Oct 1989Allowed
Hindustan Aeronautics Ltd. Vs State of U.P. and Others
Allahabad High Court · (1990) 60 FLR 134 : (1992) 1 LLJ 172 : (1990) 1 UPLBEC 13
Industrial Disputes (Central) Rules, 1957 — Rule 5(1)Uttar Pradesh Industrial Disputes Act, 1947 — Section 4F, 4KIndustrial Disputes (Central) Rules, 1957 — Rule 5(1)
High Courts23 Oct 1989Allowed
Bishambhar Nath Agarwal Vs Kishan Chand and others
Allahabad High Court · AIR 1990 All 65
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34, Order 23 Rule 3, 47Contract Act, 1872 — Section 50Specific Relief Act, 1963 — Section 14
High Courts23 Oct 1989Partly Allowed
Munuwa alias Ganga Sahai Vs State
Allahabad High Court · (1989) 10 AHC CK 0029
Penal Code, 1860 (IPC) — Section 302, 304, 304 Part 1, 308, 323
High Courts23 Oct 1989Dismissed
Ram Gopal and others Vs The State of Uttar Pradesh and others
Allahabad High Court · AIR 1990 All 44 : (1990) 1 UPLBEC 258
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 5
High Courts23 Oct 1989Dismissed
U.P. State Road Trans. Corpn. Vs Kripa Shanker Tripathi
Allahabad High Court · (1990) ACJ 382
High Courts23 Oct 1989Dismissed
Smt. B.V. David Vs District Judge and Others
Allahabad High Court · (1990) 1 AWC 3
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Constitution of India, 1950 — Article 226Presidency Small Cause Courts Act, 1882 — Section 25
High Courts21 Oct 1989Dismissed
Ram Hirdaya Yadav Vs State of U.P.
Allahabad High Court · (1990) 14 ACR 91
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 149, 201, 302, 308
High Courts21 Oct 1989Allowed
Harish Chandra Gupta Vs Registrar, Firms, Societies and Chits, U.P., Lucknow and Others
Allahabad High Court · (1989) 10 AHC CK 0040
Societies Registration Act, 1860 — Section 25(2)