High Courts27 Feb 1990
Udairaj Rai and Others Vs State of U.P.
Allahabad High Court · (1990) 14 ACR 538
Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,294 of 5,025
High Courts26 Feb 1990Dismissed
Santosh Kumar Nigam Vs State of U.P.
Allahabad High Court · (1990) 02 AHC CK 0060
Penal Code, 1860 (IPC) — Section 323, 504, 506
High Courts22 Feb 1990
Elgin Mills Co. Ltd. Vs Commissioner of Income Tax and Another
Allahabad High Court · (1990) 184 ITR 326
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148
High Courts22 Feb 1990
State of U.P. Vs Shiva Prasad
Allahabad High Court · (1990) 14 ACR 417
Uttar Pradesh Factories Rules, 1950 — Rule 3, 6
High Courts21 Feb 1990Dismissed
Smt. Parwati Devi and Others Vs IVth Additional District Judge and Others
Allahabad High Court · (1990) 1 AWC 740
Civil Procedure Code, 1908 (CPC) — Section 11Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 18(2)
High Courts21 Feb 1990Dismissed
Surendra Pratap Singh Vs Distt. Inspector of Schools and Others
Allahabad High Court · (1990) 1 AWC 538
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16GUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 18
High Courts20 Feb 1990
Shree Mad Brahamanand Inter College and Another Vs Mithileswar Mahadeoji Maharaj Trust and Others
Allahabad High Court · (1990) 02 AHC CK 0032
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3
High Courts19 Feb 1990Allowed
Baijnath Vs State of Uttar Pradesh and Others
Allahabad High Court · (1990) 1 AWC 600
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 8, 8(3), 9Urban Land (Ceiling and Regulation) Rules, 1976 — Rule 5, 5(2)
High Courts19 Feb 1990Allowed
Bijili Mazdoor Sangh and Another Vs Industrial Tribunal and Others
Allahabad High Court · (1994) 3 LLJ 272 : (1990) 1 UPLBEC 299
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6(6)
High Courts19 Feb 1990Partly Allowed
Ram Gopal Vs State
Allahabad High Court · (1990) 02 AHC CK 0061
Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts19 Feb 1990Partly Allowed
Santosh Kumar Vs State of U.P.
Allahabad High Court · (1990) 02 AHC CK 0053
Prevention of Food Adulteration Act, 1954 — Section 20AAUttar Pradesh First Offenders Probation Act, 1938 — Section 4
High Courts19 Feb 1990Disposed Of
New India Assurance Co. Ltd. Vs Smt. Lakhpati and Others
Allahabad High Court · (1990) 2 ACC 181 : (1990) ACJ 729 : (1993) 76 CompCas 827
Motor Vehicles Act, 1939 — Section 95
High Courts19 Feb 1990Dismissed
Union of India (UOI) and Another Vs S.B. Agnihotri and Another
Allahabad High Court · (1991) 61 FLR 677 : (1991) 2 LLJ 603
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C(2)
High Courts19 Feb 1990
Smt. Shanti Devi and Others Vs Ziley Singh and Others
Allahabad High Court · (1990) 2 ACC 153
Motor Vehicles Act, 1988 — Section 110A
High Courts16 Feb 1990Partly Allowed
Padam Singh and Anr. Vs State of U.P.
Allahabad High Court · (1990) 02 AHC CK 0054
Penal Code, 1860 (IPC) — Section 503, 504, 506
High Courts15 Feb 1990Partly Allowed
Ram Singh @ Rai Singh and Ors. Vs State of U.P.
Allahabad High Court · (1990) 02 AHC CK 0059
Penal Code, 1860 (IPC) — Section 323Probation of Offenders Act, 1958 — Section 4
High Courts15 Feb 1990Allowed
Anita Devi Vs Jhunni Lal
Allahabad High Court · (1990) 02 AHC CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts15 Feb 1990Allowed
Virendra Kumar Vs State of U.P.
Allahabad High Court · (1990) 02 AHC CK 0048
Prevention of Food Adulteration Act, 1954 — Section 2(1a)
High Courts15 Feb 1990Allowed
Verendra Kumar Vs State of U.P.
Allahabad High Court · (1990) 02 AHC CK 0037
Prevention of Food Adulteration Act, 1954 — Section 2(ia)(m)
High Courts15 Feb 1990
Kamal Singh Vs State of U.P.
Allahabad High Court · (1990) 1 AWC 446 : (1990) CriLJ 1721
Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1), 437(6), 437(7), 439Dacoity Affected Area Act, 1986 — Section 10