High Courts09 Jul 1990Partly Allowed
Havaldar and Anr. Vs State of U.P.
Allahabad High Court · (1990) 07 AHC CK 0038
Arms Act, 1959 — Section 25
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,286 of 5,025
High Courts08 Jul 1990Allowed
Govind Prasad Goenka Vs State of U.P.
Allahabad High Court · (1990) 07 AHC CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 397(2)
High Courts07 Jul 1990
Mumtaz and Others Vs State of U.P.
Allahabad High Court · (1990) 14 ACR 505
Criminal Procedure Code, 1973 (CrPC) — Section 161, 209, 228Penal Code, 1860 (IPC) — Section 144, 147, 148, 149, 307
High Courts29 Jun 1990Dismissed
Ram Shanker Rastogi Vs Smt. Vinay Rastogi
Allahabad High Court · AIR 1991 All 255 : (1991) 1 DMC 204
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 115Hindu Marriage Act, 1955 — Section 13, 13B, 24, 25, 25(2)
High Courts14 Jun 1990Partly Allowed
Shakeel Vs State of U.P.
Allahabad High Court · (1990) 06 AHC CK 0002
Penal Code, 1860 (IPC) — Section 411Uttar Pradesh First Offenders Probation Act, 1938 — Section 4
High Courts13 Jun 1990Dismissed
Bechan Vs State of U.P.
Allahabad High Court · (1990) CriLJ 2524
Juvenile Justice Act, 1986 — Section 18, 18(1), 2
High Courts13 Jun 1990Dismissed
Pancham Teli Vs State of U.P.
Allahabad High Court · (1990) 06 AHC CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 228Penal Code, 1860 (IPC) — Section 308, 323, 504, 506
High Courts31 May 1990Dismissed
Nannu alias Nanwa alias Nanu and Another Vs State of U.P.
Allahabad High Court · (1991) CriLJ 1051
Arms Act, 1959 — Section 28Evidence Act, 1872 — Section 73Identification of Prisoners Act, 1920 — Section 5
High Courts26 May 1990Allowed
U.P. Chalchitra Nigam Ltd. and Another Vs State of U.P. and Others
Allahabad High Court · (1991) 62 FLR 24 : (1995) 3 LLJ 723 : (1991) 1 UPLBEC 163
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 6N
High Courts26 May 1990Dismissed
The New India Assurance Company Ltd., Saharanpur Vs Shri Sudesh Bhalla and others
Allahabad High Court · (1991) ACJ 225 : AIR 1991 All 43
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1939 — Section 110B, 110D, 96Penal Code, 1860 (IPC) — Section 279, 304
High Courts26 May 1990
Indrawati and Others Vs Union of India (UOI) and Others
Allahabad High Court · (1991) 1 DMC 117
Constitution of India, 1950 — Article 14, 19, 21, 22Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 306, 498A
High Courts26 May 1990
The New India Assurance Co. Ltd. Vs Sudesh Bhalla and Others
Allahabad High Court · (1991) 2 ACC 133 : (1991) ACJ 225
Motor Vehicles Act, 1939 — Section 96Penal Code, 1860 (IPC) — Section 279, 304A
High Courts25 May 1990Partly Allowed
Kanhaiya Lal Gupta Vs State of U.P.
Allahabad High Court · (1990) CriLJ 2419
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 3, 3(2), 7, 7(1)
High Courts25 May 1990Partly Allowed
Shri Ram Washer Rahat Industries Vs Commissioner of Income Tax
Allahabad High Court · (1991) 187 ITR 85
Income Tax Act, 1961 — Section 256
High Courts25 May 1990Dismissed
Rahul Prasad Vs Institute of Medical Sciences, Banaras Hindu University, Varanasi and others
Allahabad High Court · AIR 1991 All 8 : (1990) 2 UPLBEC 1039
Constitution of India, 1950 — Article 226
High Courts25 May 1990Dismissed
Ravi Shankar Mishra Vs State of U.P.
Allahabad High Court · (1991) CriLJ 213
Criminal Procedure Code, 1973 (CrPC) — Section 195, 227Penal Code, 1860 (IPC) — Section 193, 218, 76Criminal Procedure Code, 1973 (CrPC) — Section 195, 227
High Courts25 May 1990
Noor Ahmad Vs Union of India (UOI) and Another
Allahabad High Court · (1990) 31 ECR 349
High Courts24 May 1990Allowed
Chaukas Ram Vs Sub Area Commander and Another
Allahabad High Court · (1992) 1 LLJ 634 : (1990) 3 UPLBEC 1876
Army Act, 1950 — Section 22Army Rules, 1954 — Rule 13
High Courts24 May 1990Allowed
Raghuvera and Others Vs State of U.P.
Allahabad High Court · (1990) CriLJ 2735
Criminal Procedure Code, 1973 (CrPC) — Section 362
High Courts24 May 1990Partly Allowed
Babu Vs State of U.P.
Allahabad High Court · (1990) 05 AHC CK 0042
Evidence Act, 1872 — Section 144Prevention of Cruelty to Animals Act, 1960 — Section 11Uttar Pradesh Prevention of Cow Slaughter Act, 1955 — Section 5, 8