High Courts30 Apr 1990
Sanjai Kumar Singh and another Vs Vice-Chandcellor, Purvanchal University, Jaunpur and others
Allahabad High Court · AIR 1991 All 21 : (1990) 3 UPLBEC 1849
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,289 of 5,025
High Courts30 Apr 1990
Atma Steels Pvt. Ltd. Vs Union of India (UOI)
Allahabad High Court · (1991) ECR 622 : (1992) 61 ELT 233
Central Excise Rules, 1944 — Rule 230Central Excises and Salt Act, 1944 — Section 35F
High Courts30 Apr 1990
Vidhya Ply and Board Pvt. Ltd. Vs Union of India (UOI)
Allahabad High Court · (1991) 34 ECC 203 : (1990) ECR 168 : (1992) 61 ELT 231
Central Excise Rules, 1944 — Rule 230Central Excises and Salt Act, 1944 — Section 35F
High Courts26 Apr 1990Allowed
Ambika Singh Vs U.P. State Sugar Corporation Ltd. and Another
Allahabad High Court · (1990) 04 AHC CK 0056
High Courts26 Apr 1990Disposed Of
Sita Kumari Vs Lalit Kumar and Another
Allahabad High Court · (1990) 2 DMC 603
Criminal Procedure Code, 1973 (CrPC) — Section 204, 205, 244, 313, 482Penal Code, 1860 (IPC) — Section 109, 406, 498A
High Courts26 Apr 1990Disposed Of
Jai Bhagwan Vs State of U.P.
Allahabad High Court · (1990) 04 AHC CK 0041
Penal Code, 1860 (IPC) — Section 304A
High Courts26 Apr 1990
U.P. Plywood Products Vs Union of India (UOI) and Others and Collector of Central Excise (Appeals)
Allahabad High Court · (1990) 30 ECR 536
Central Excises and Salt Act, 1944 — Section 35F
High Courts25 Apr 1990Dismissed
Samuel H. Joseph and Others Vs Dr. John C. Taylor
Allahabad High Court · (1990) 04 AHC CK 0057
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 16Court Fees Act, 1876 — Section 24A, 6(3), 6(4)
High Courts25 Apr 1990Allowed
Committee of Management Sri. V.D. Misra Higher Secondary School Vs Additional City Magistrate and Others
Allahabad High Court · (1990) CriLJ 1906
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 146(1), 147
High Courts25 Apr 1990Partly Allowed
Dunna Lal and Others Vs State of Uttar Pradesh
Allahabad High Court · (1992) 1 LLJ 647
Uttar Pradesh First Offenders Probation Act, 1938 — Section 3, 4
High Courts24 Apr 1990Dismissed
Har Vilas and Ors. Vs State of U.P.& Anr.
Allahabad High Court · (1990) 04 AHC CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202
High Courts24 Apr 1990Dismissed
Nand Kishore Agarwal and Co. Vs State of U.P.
Allahabad High Court · (1990) CriLJ 1885
Criminal Procedure Code, 1973 (CrPC) — Section 262, 263, 264, 265, 468Essential Commodities (Special Provisions) Act, 1981 — Section 11, 12A, 12AAEssential Commodities Act, 1955 — Section 3, 7
High Courts23 Apr 1990Allowed
Balbir Singh Vs State of U.P.
Allahabad High Court · (1990) 04 AHC CK 0040
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts23 Apr 1990
Moti Lal Padampat Udyog Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1990) 186 ITR 180
Income Tax Act, 1961 — Section 254, 256(1)
High Courts19 Apr 1990Dismissed
Vijay Pal Singh Vs IVth Addl. Sessions Judge,Saharanpur & Ors.
Allahabad High Court · (1990) 04 AHC CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts19 Apr 1990Allowed
Ilam Singh Vs VIth Addl. District Judge, Muzaffarnagar and others
Allahabad High Court · AIR 1991 All 34
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 84, Order 21 Rule 84(1), Order 21 Rule 84(2), Order 21 Rule 85Constitution of India, 1950 — Article 226
High Courts19 Apr 1990Allowed
Bachnu and Others Vs State of U.P.
Allahabad High Court · (1990) CriLJ 2731
Criminal Procedure Code, 1973 (CrPC) — Section 161, 294Penal Code, 1860 (IPC) — Section 302, 304, 323, 324, 34
High Courts18 Apr 1990Dismissed
Indra Prasad Gupta Vs Commissioner of Income Tax and Others
Allahabad High Court · (1990) 185 ITR 608
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143
High Courts18 Apr 1990Dismissed
Nayar and Nayar Pvt. Ltd. and Another Vs Cegat and Another
Allahabad High Court · (1992) 43 ECR 347
Central Excises and Salt Act, 1944 — Section 35BConstitution of India, 1950 — Article 226, 35F
High Courts17 Apr 1990Partly Allowed
Chhotey Lal Vs State of U.P.
Allahabad High Court · (1990) 04 AHC CK 0042
Prevention of Food Adulteration Act, 1954 — Section 16