Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, Order 21 Rule 58, Order 21 Rule 66, Order 21 Rule 76, Order 21 Rule 77Constitution of India, 1950 — Article 19(1), 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 282, 282(2)

Read judgment

High Courts02 Jan 1990Disposed Of

State of U.P. Vs Smt. Bhagwati Pawar and Others

Allahabad High Court · (1990) 2 ACC 396

Motor Vehicles Act, 1939 — Section 110DMotor Vehicles Act, 1988 — Section 92A

Read judgment

High Courts02 Jan 1990Allowed

Nihal Devi and Others Vs Raghuvir Singh and Others

Allahabad High Court · (1990) 2 ACC 389 : (1991) ACJ 1128

Read judgment

High Courts02 Jan 1990Allowed

Munish Kumar Sharma Vs The District Inspector of Schools and Others

Allahabad High Court · (1990) 1 AWC 463

Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 16

Read judgment

High Courts02 Jan 1990Dismissed

Commissioner of Income Tax Vs Raj Kumar

Allahabad High Court · (1990) 182 ITR 436

Income Tax Act, 1961 — Section 256

Read judgment

High Courts02 Jan 1990Allowed

Parmanand Vs State of U.P.

Allahabad High Court · (1990) 01 AHC CK 0033

Penal Code, 1860 (IPC) — Section 332

Read judgment

High Courts02 Jan 1990

State of Uttar Pradesh Vs Bhagwati Pawar and Others

Allahabad High Court · (1991) ACJ 73

Motor Vehicles Act, 1939 — Section 110AMotor Vehicles Act, 1939 — Section 110AMotor Vehicles Act, 1939 — Section 110A

Read judgment

High Courts02 Jan 1990Dismissed

Krishi Diesel Filling Station and Another Vs Municipal Board and Others

Allahabad High Court · (1990) 01 AHC CK 0003

Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 128, 128(1), 157, 157(3)

Read judgment

High Courts01 Jan 1990Partly Allowed

Committee of Management of Rajendra Prasad Intermedite College Vs District Inspector of Schools and Another

Allahabad High Court · (1990) 01 AHC CK 0060

Constitution of India, 1950 — Article 226Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 5Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(6), 16G(7), 16G(8)

Read judgment

High Courts01 Jan 1990Dismissed

Commissioner of Wealth Tax Vs Sadi Ram Ganga Prasad (HUF)

Allahabad High Court · (1990) 182 ITR 341

Wealth Tax Act, 1957 — Section 27

Read judgment

High Courts01 Jan 1990Allowed

Paharpur Cooling Tower Ltd. Vs Union of India (UOI)

Allahabad High Court · (1991) ECR 341 : (1990) 47 ELT 235

Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 226, 265

Read judgment

High Courts01 Jan 1990Allowed

Bhanu Pratap Singh Vs Surendra Nath Savita

Allahabad High Court · (1990) 01 AHC CK 0047

Criminal Procedure Code, 1973 (CrPC) — Section 200, 203

Read judgment

High Courts01 Jan 1990Disposed Of

Ram Swaroop Vs Board of Revenue & others

Allahabad High Court · (1990) 01 AHC CK 0039

Uttar Pradesh Land Revenue Act, 1901 — Section 173, 174

Read judgment

High Courts01 Jan 1990Allowed

Smt. Phoola Devi Vs Board of India, U.P. and Others

Allahabad High Court · (1990) 1 AWC 418 : (1990) RD 170

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 132Uttar Pradesh Zamindari Abolition and Land Reforms (Amendment) Act, 1976 — Section 117, 122B(4F), 132, 195Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B

Read judgment