High Courts17 Apr 1990Partly Allowed
Mir Hasan Vs State of U.P.
Allahabad High Court · (1990) 04 AHC CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 357, 397, 401Penal Code, 1860 (IPC) — Section 323, 452
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,290 of 5,025
High Courts17 Apr 1990
Abdul Wahid and Another Vs Union of India (UOI) and Others
Allahabad High Court · (1990) 185 ITR 583
Constitution of India, 1950 — Article 12, 226Income Tax Act, 1961 — Section 263
High Courts17 Apr 1990
Nathuni Singh and Another Vs Asstt. Director of Consolidation and Others
Allahabad High Court · (1990) 1 AWC 738
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 52
High Courts16 Apr 1990Allowed
Kapoor Chand and Another Vs Development Authority and Others
Allahabad High Court · (1990) 1 AWC 743 : (1990) RD 312
General Clauses Act, 1897 — Section 21, 7Land Acquisition Act, 1894 — Section 11, 15, 4, 48, 48(1)Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 363, 365(4), 59, 59(1)
High Courts16 Apr 1990Dismissed
State of U.P. Vs Suchcha Singh
Allahabad High Court · (1990) 04 AHC CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts16 Apr 1990Allowed
Zaqaullah Vs State of U.P.
Allahabad High Court · (1990) 04 AHC CK 0025
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2), 6
High Courts13 Apr 1990Allowed
Smt. Shanti Kunwar Chaudhary Vs The Manager, Committee of Management Vidyawati Darbari Girls Inter College and Others
Allahabad High Court · (1990) 1 AWC 684
Uttar Pradesh Intermediate Education Act, 1921 — Section 16E(10)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 2, 3
High Courts13 Apr 1990Dismissed
Ambika Prasad Dubey Vs The District Magistrate and Others
Allahabad High Court · (1990) 1 AWC 736 : (1992) RD 74 : (1990) RD 208
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 110, 12B(C)Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 12C, 16A, 21G, 21G(1), 21G(2)
High Courts12 Apr 1990Dismissed
Subodh Chandra Jain Vs Chaman Ara Begum and Another
Allahabad High Court · (1990) 04 AHC CK 0038
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 32 Rule 4Transfer of Property Act, 1882 — Section 103, 83
High Courts12 Apr 1990Dismissed
Mohammad Azaz and others Vs Madhyamik Shiksha Parishad, Uttar Pradesh, Allahabad and another
Allahabad High Court · AIR 1991 All 362 : (1991) 1 UPLBEC 44
Constitution of India, 1950 — Article 14, 226
High Courts11 Apr 1990Dismissed
Commissioner of Wealth-tax Vs B.M. Kanodia (HUF)
Allahabad High Court · (1990) 185 ITR 333
Income Tax Act, 1961 — Section 256, 69A
High Courts11 Apr 1990Allowed
Dharampal Vs State of U.P.
Allahabad High Court · (1990) 04 AHC CK 0029
High Courts10 Apr 1990Dismissed
Shamsul Qamar and Others Vs State of U.P. and Another
Allahabad High Court · (1990) 1 AWC 717
Criminal Procedure Code, 1973 (CrPC) — Section 407
High Courts10 Apr 1990Dismissed
Shamsul Qamar and Others Vs State of Uttar Pradesh
Allahabad High Court · (1990) CriLJ 2427
Criminal Procedure Code, 1973 (CrPC) — Section 407
High Courts09 Apr 1990Allowed
Commissioner of Income Tax Vs Smt. Vidya Devi
Allahabad High Court · (1990) 185 ITR 232
Income Tax Act, 1961 — Section 256
High Courts09 Apr 1990Allowed
U.P. Financial Corporation Vs Goodman Drug House (Pvt.) Ltd.
Allahabad High Court · AIR 1990 All 177
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Constitution of India, 1950 — Article 14, 226State Financial Corporations Act, 1951 — Section 29, 31
High Courts09 Apr 1990Dismissed
Irfan Vs State of U.P.
Allahabad High Court · (1990) 04 AHC CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 167, 397
High Courts09 Apr 1990Dismissed
Commissioner of Income Tax Vs S.B. Foundry
Allahabad High Court · (1990) 185 ITR 555
Income Tax Act, 1961 — Section 256
High Courts08 Apr 1990Dismissed
Devakar Vs B.P. Pandey
Allahabad High Court · (1990) CriLJ 1748
Constitution of India, 1950 — Article 215
High Courts06 Apr 1990Allowed
Vijay Singh Vs First Addl. Sessions Judge,Saharanpur & Ors.
Allahabad High Court · (1990) 04 AHC CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 145(6), 146(1)