High Courts05 Feb 1990Partly Allowed
Ram Nandan Kesarwani Vs State of U.P.
Allahabad High Court · (1990) 02 AHC CK 0051
Prevention of Food Adulteration Act, 1954 — Section 16, 7
COURT ARCHIVE
Allahabad High Court judgments, 1990
781 judgments · page 36 of 40
High Courts05 Feb 1990Allowed
Ram Surat and Others Vs Gram Sabha Nag Nar Haraiya Pargana Ahraura and Others
Allahabad High Court · (1990) 1 AWC 591
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 11A, 48, 48(1)Uttar Pradesh Land Laws (Amendment) Act, 1968 — Section 48
High Courts02 Feb 1990Partly Allowed
Dwarika alias Lalla and Another Vs State of U.P.
Allahabad High Court · (1990) 14 ACR 322
Penal Code, 1860 (IPC) — Section 302, 304, 325, 34
High Courts02 Feb 1990Partly Allowed
Raja Pathak Vs Union of India (UOI) and Another
Allahabad High Court · (1991) ACJ 112
Railways Act, 1890 — Section 82FRailways Act, 1890 — Section 82FRailways Act, 1890 — Section 82F
High Courts02 Feb 1990Partly Allowed
Dwarika Alias Lalla and Another Vs State of U.P.
Allahabad High Court · (1990) 1 AWC 555
Penal Code, 1860 (IPC) — Section 302, 304, 325, 334
High Courts02 Feb 1990Allowed
Saligram and Anr. Vs State of U.P.
Allahabad High Court · (1990) 02 AHC CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 460, 470(3)
High Courts02 Feb 1990Dismissed
Jai Prakash Narain Rai and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (1990) 02 AHC CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 307
High Courts02 Feb 1990Dismissed
Union of India (UOI) Vs The Civil Judge and Another
Allahabad High Court · (1990) 1 AWC 378
Arbitration Act, 1940 — Section 14, 14(2), 30, 33Limitation Act, 1963 — Article 119, 158
High Courts02 Feb 1990
Raj pathak Vs Union of India (UOI)and Another
Allahabad High Court · (1990) 1 ACC 539
Railways Act, 1890 — Section 82 J, 82F
High Courts01 Feb 1990Dismissed
Harihar Prasad Vs State of U.P. and Another
Allahabad High Court · (1990) 1 AWC 461
Criminal Procedure Code, 1973 (CrPC) — Section 397, 399, 482
High Courts01 Feb 1990Dismissed
Union of India (UOI) Vs Shiv Mangal and Another
Allahabad High Court · (1990) 1 AWC 571 : (1991) 61 FLR 306 : (1991) 2 LLJ 600 : (1990) 1 UPLBEC 694
Constitution of India, 1950 — Article 309, 311Railway Protection Force Rules, 1959 — Rule 47
High Courts01 Feb 1990
Sukhdev and Others Vs State of U.P.
Allahabad High Court · (1990) 14 ACR 483
Penal Code, 1860 (IPC) — Section 302, 32
High Courts30 Jan 1990Allowed
Radhey Lal Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1990) 1 AWC 535
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 11A, 20, 48, 5(1)
High Courts29 Jan 1990Allowed
Ram Komal alias Komal and Others Vs State of U.P.
Allahabad High Court · (1990) 14 ACR 279
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 302, 307, 34
High Courts29 Jan 1990Dismissed
Mohd. Tanveer Vs Special/Additional District Judge and Another
Allahabad High Court · (1990) 1 AWC 432
High Courts29 Jan 1990Dismissed
Kshetriya Shri Gandhi Ashram and Another Vs Special Judge E.C. Act/Addl. Distt. Judge and Others
Allahabad High Court · (1990) 1 AWC 474
High Courts29 Jan 1990
Ram Kumar Vs State of U.P.
Allahabad High Court · (1990) CriLJ 1973
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 307Uttar Pradesh Children Act, 1951 — Section 2(4)
High Courts25 Jan 1990Disposed Of
State Vs State of U.P.
Allahabad High Court · (1990) CriLJ 1894
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Penal Code, 1860 (IPC) — Section 302
High Courts25 Jan 1990Dismissed
Harvansh Sahai Srivastava Vs State of U.P. and Others
Allahabad High Court · (1991) 61 FLR 693 : (1991) 2 LLJ 287 : (1990) 1 UPLBEC 220
Constitution of India, 1950 — Article 226, 309Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 5, 7
High Courts25 Jan 1990Dismissed
Khalil Ullah Khan Vs IV Additional District Judge and Others
Allahabad High Court · (1990) 1 AWC 493
Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25