High Courts25 Jan 1990
Vijai Deep Singh Vs State of U.P.
Allahabad High Court · (1990) 14 ACR 576
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Allahabad High Court judgments, 1990
781 judgments · page 37 of 40
High Courts24 Jan 1990Dismissed
Saney Lal and Others Vs The State
Allahabad High Court · (1991) 15 ACR 221
Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 140, 148, 149, 307
High Courts24 Jan 1990Allowed
Vinod Kumar Vs Smt. Mohrawati
Allahabad High Court · (1990) CriLJ 2068
Criminal Procedure Code, 1973 (CrPC) — Section 125, 386, 389, 390, 391
High Courts19 Jan 1990Allowed
Rana Metal Tubes Private Limited and Another Vs State of Uttar Pradesh and Others
Allahabad High Court · (1990) 79 STC 440
Uttar Pradesh Sales Tax Act, 1948 — Section 4A
High Courts19 Jan 1990Allowed
Sri Kishan Gupta Vs Ram Babu Gupta
Allahabad High Court · AIR 1990 All 171 : (1990) 1 AWC 12
Income Tax Act, 1961 — Section 25(4)Partnership Act, 1932 — Section 39, 40, 41, 42, 43
High Courts19 Jan 1990Allowed
Jeet Narain and another Vs State of U.P.
Allahabad High Court · (1990) 01 AHC CK 0042
Penal Code, 1860 (IPC) — Section 307, 324
High Courts19 Jan 1990Partly Allowed
Kodu Lal Vs State of U.P.
Allahabad High Court · (1990) 01 AHC CK 0038
Prevention of Food Adulteration Act, 1954 — Section 20AAUttar Pradesh First Offenders Probation Act, 1938 — Section 4, 5
High Courts19 Jan 1990Dismissed
Mohd.Zakariya Vs VII Addl.DJ, Hardoi and others
Allahabad High Court · (1990) 01 AHC CK 0037
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(1)(a)
High Courts19 Jan 1990
Geep Industrial Syndicate Ltd. Vs Assistant Collector of C. Ex.
Allahabad High Court · (1990) 48 ELT 3
Central Excise Rules, 1944 — Rule 11, 230Central Excises and Salt Act, 1944 — Section 4Constitution of India, 1950 — Article 226
High Courts19 Jan 1990
Association of Travel Agents Vs Income Tax Appellate Tribunal and Another
Allahabad High Court · (1990) 183 ITR 212
Income Tax Act, 1961 — Section 256
High Courts19 Jan 1990Dismissed
Moradhwaj Chauhan Vs The Public Service Tribunal No. 4 and Another
Allahabad High Court · (1990) 1 AWC 504
Constitution of India, 1950 — Article 226Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4
High Courts19 Jan 1990Dismissed
Pratap Bahadur Singh Vs Bhagwandin Singh and Others
Allahabad High Court · (1990) 1 AWC 435 : (1991) RD 139
Specific Relief Act, 1963 — Section 16
High Courts18 Jan 1990Disposed Of
Shamim Ahmad alias Meri Vs State of U.P.
Allahabad High Court · (1990) 1 AWC 297
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 363
High Courts18 Jan 1990Allowed
Geep Industrial Syndicate Ltd. Vs Union of India (UOI)
Allahabad High Court · (1990) 27 ECC 17 : (1990) 47 ELT 311
Central Excises and Salt Act, 1944 — Section 11B, 11B(3)Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 226(3)
High Courts18 Jan 1990Dismissed
Pushkar Narain Sarraf Vs Commissioner of Income Tax
Allahabad High Court · (1990) 183 ITR 388 : (1990) 50 TAXMAN 213
Income Tax Act, 1961 — Section 132, 132(4A), 132(5), 68
High Courts17 Jan 1990Allowed
Basant Lal Jaiswal Vs Distt.Judge Faizabad & others
Allahabad High Court · (1990) 01 AHC CK 0046
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(b)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 17(1)
High Courts17 Jan 1990Dismissed
Parvez Quadar Khan Vs Union of India (UOI) and Another
Allahabad High Court · (1990) CriLJ 2072
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(2)Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 3, 43
High Courts17 Jan 1990Allowed
Hari Narain Vs Shiv Kumar and Others
Allahabad High Court · (1991) 1 AWC 200
Transfer of Property Act, 1882 — Section 54, 58
High Courts16 Jan 1990Allowed
Radhey Shyam Vs Smt. Rafiqun Nisan
Allahabad High Court · (1990) 1 AWC 529 : (1991) RD 143
General Clauses Act, 1897 — Section 10Limitation Act, 1963 — Section 5