High Courts08 Feb 1990Disposed Of
Ram Lakhan and Ors. Vs State
Allahabad High Court · (1990) 02 AHC CK 0052
COURT ARCHIVE
Allahabad High Court judgments, 1990
781 judgments · page 35 of 40
High Courts08 Feb 1990Dismissed
Ram Baran and Anr. Vs State of U.P.
Allahabad High Court · (1990) 02 AHC CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 357
High Courts08 Feb 1990Allowed
Triloki Nath @ Pada Vs State
Allahabad High Court · (1990) 02 AHC CK 0045
Uttar Pradesh Excise Act, 1910 — Section 60
High Courts08 Feb 1990Allowed
Mohakam Singh Vs State of U.P.
Allahabad High Court · (1990) 02 AHC CK 0042
Penal Code, 1860 (IPC) — Section 307, 308
High Courts08 Feb 1990Allowed
Smt. Shobha Katiyar Vs Narendra Kumar Dass
Allahabad High Court · (1990) 1 AWC 628
Hindu Marriage (Amendment) Act, 1956 — Section 13
High Courts08 Feb 1990
Sriram Bricket Industries Vs Asst. Commissioner of Income Tax and Another
Allahabad High Court · (1990) 185 ITR 392
Income Tax Act, 1961 — Section 132
High Courts07 Feb 1990Partly Allowed
Ram Autar and Another Vs State of U.P.
Allahabad High Court · (1990) 14 ACR 454 : (1992) RD 109
Penal Code, 1860 (IPC) — Section 102, 302, 304, 323, 34
High Courts07 Feb 1990Disposed Of
Smt. Samapika Chatterjee Vs Regional Inspectress of Girls Schools and Others
Allahabad High Court · (1990) 1 AWC 545
Constitution of India, 1950 — Article 14, 15(1), 154, 162Uttar Pradesh Intermediate Education Act, 1921 — Section 16G, 9, 9(4)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 7, 7(2)
High Courts07 Feb 1990Dismissed
Ravi Kumar Anand and others Vs Avas Evam Vikas Parishad, U.P.Lucknow and another
Allahabad High Court · (1990) 02 AHC CK 0057
Constitution of India, 1950 — Article 226
High Courts07 Feb 1990Partly Allowed
Jagdish Vs State of U.P.
Allahabad High Court · (1990) 02 AHC CK 0056
Penal Code, 1860 (IPC) — Section 279, 304, 427
High Courts07 Feb 1990Allowed
Ram Raj Vs State
Allahabad High Court · (1990) 02 AHC CK 0039
Evidence Act, 1872 — Section 3, 60, 65Penal Code, 1860 (IPC) — Section 302
High Courts07 Feb 1990Allowed
Mohd. Ahmad Khan Vs The first Addl. District Judge and Others
Allahabad High Court · (1990) 1 AWC 429
High Courts07 Feb 1990
Jagat Pal Singh and Others Vs The State
Allahabad High Court · (1990) 14 ACR 710
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts06 Feb 1990Allowed
Mustafa Vs State of U.P.
Allahabad High Court · (1990) 14 ACR 401
Penal Code, 1860 (IPC) — Section 302
High Courts06 Feb 1990Dismissed
Ram Bilas (in Jail) Vs Smt. Bhagwati Devi and Another
Allahabad High Court · (1991) CriLJ 1098 : (1991) 2 RCR(Criminal) 277
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 482Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 482Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 482
High Courts06 Feb 1990Dismissed
Chandra Prabha and Others Vs Raj Kumar and Others
Allahabad High Court · (1990) ACJ 858
Motor Vehicles Act, 1988 — Section 88Motor Vehicles Act, 1988 — Section 88Motor Vehicles Act, 1988 — Section 88
High Courts06 Feb 1990Allowed
Rajendra Prasad Gond Vs The District Inspector of School and Others
Allahabad High Court · (1990) 1 AWC 456
Constitution of India, 1950 — Article 226, 311Specific Relief Act, 1963 — Section 38, 41
High Courts05 Feb 1990Dismissed
Union of India and Others Vs Mrs. S. Prakash and Others
Allahabad High Court · (1990) 02 AHC CK 0084
Consumer Protection Act, 1986 — Section 15, 2, 2(d), 2(o), 3Electricity (Supply) Act, 1948 — Section 42Electricity Act, 1910 — Section 17, 18, 19
High Courts05 Feb 1990Dismissed
Bhola Ram and Others Vs Board of Revenue U.P. and Others
Allahabad High Court · (1990) 1 AWC 385
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 52Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49
High Courts05 Feb 1990Partly Allowed
Vivek Vs State of U.P.
Allahabad High Court · (1990) 02 AHC CK 0062
Uttar Pradesh First Offenders Probation Act, 1938 — Section 4