High Courts15 Jan 1990Allowed
Smt. Vidya Devi Vs The Addl. District Judge Kanpur Nagar and Another
Allahabad High Court · (1990) 1 AWC 303
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)
COURT ARCHIVE
Allahabad High Court judgments, 1990
781 judgments · page 38 of 40
High Courts15 Jan 1990Dismissed
Maharshi Avadhesh Vs State of U.P.
Allahabad High Court · AIR 1991 All 52
Commissions of Inquiry Act, 1952 — Section 3, 3(1)Constitution of India, 1950 — Article 124, 124(4), 14, 226, 227
High Courts15 Jan 1990Dismissed
Faizuddin Khan Vs Haseena Begum and Others
Allahabad High Court · (1990) 2 DMC 140 : (1990) 3 RCR(Criminal) 534
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 7
High Courts15 Jan 1990Dismissed
Shiv Narain Vs District Judge, Barabanki and others
Allahabad High Court · (1990) 01 AHC CK 0043
Uttar Pradesh Municipalities Act, 1916 — Section 20, 22, 24, 26, 27
High Courts15 Jan 1990Dismissed
Faizuddin Khan Vs The Additional Sessions Judge and Others
Allahabad High Court · (1990) 1 AWC 307
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 7
High Courts15 Jan 1990Dismissed
Shanker Vs The District Judge, Mirzapur and Others
Allahabad High Court · (1990) 01 AHC CK 0017
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66(2), Order 21 Rule 92
High Courts15 Jan 1990Dismissed
Mohan Singh Verma Vs State of U.P. and Others
Allahabad High Court · (1990) 1 AWC 530
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A
High Courts12 Jan 1990Disposed Of
State of U.P. Vs Om Prakash and Others
Allahabad High Court · (1990) 1 AWC 388
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304, 307, 34
High Courts12 Jan 1990Disposed Of
Sardar Ahmad Vs 1st Addl.DJ, Faizabad and another
Allahabad High Court · (1990) 01 AHC CK 0044
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 22
High Courts12 Jan 1990Allowed
Harpal Dutt Sharma Vs State
Allahabad High Court · (1990) 01 AHC CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409
High Courts12 Jan 1990
Mushtaq Ali Vs State of U.P. and Others
Allahabad High Court · (1990) 14 ACR 316
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 140, 145, 145(1), 482
High Courts10 Jan 1990Allowed
Vinod Kumar Mittal Vs Union of India and others
Allahabad High Court · AIR 1991 All 1
Constitution of India, 1950 — Article 12, 14, 226, 229, 311Evidence Act, 1872 — Section 115Specific Relief Act, 1963 — Section 14(1)
High Courts09 Jan 1990Allowed
Ram Autar Vs State of U.P.and others
Allahabad High Court · (1990) 01 AHC CK 0035
High Courts09 Jan 1990Allowed
Durga Sahu Vs Rama Kant Singh and Others
Allahabad High Court · (1990) 1 AWC 521
High Courts08 Jan 1990Disposed Of
Avdhesh Narain Srivastava Vs Archana Srivastava
Allahabad High Court · (1990) 01 AHC CK 0051
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 24
High Courts08 Jan 1990Allowed
Vijay Nath Vs The U.P. Secondary Education Services Commission and Others
Allahabad High Court · (1990) 1 AWC 430
High Courts08 Jan 1990Allowed
P.N. Biswas and Co. and Another Vs State of U.P. and Another
Allahabad High Court · (1991) 1 AWC 222
Arms Rules, 1962 — Rule 24
High Courts05 Jan 1990Dismissed
Sham Lal Vs State of U.P. and Others
Allahabad High Court · (1990) 1 AWC 346
Uttar Pradesh Government Premises (Rent Recovery and Eviction) Act, 1952 — Section 10, 9Uttar Pradesh Public Land (Eviction and Recovery of Rent and Damages) Act, 1959 — Section 7Uttar Pradesh Public Land and Premises Laws (Amendment and Validation) Act, 1970 — Section 15, 19
High Courts05 Jan 1990Dismissed
Siksha Samiti Degree College, Garua Maksudpur and others Vs Registrar, Firms, Societies and Chits, U.P. Lucknow
Allahabad High Court · AIR 1990 All 110 : (1990) 1 AWC 312
Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 12D, 12D(1), 4A
High Courts05 Jan 1990Allowed
Anant Vs District Judge and Others
Allahabad High Court · (1990) 1 AWC 614
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(1)Constitution of India, 1950 — Article 21, 226Contempt of Courts Act, 1971 — Section 2