High Courts08 Feb 1990Allowed
Triloki Nath @ Pada Vs State
Allahabad High Court · (1990) 02 AHC CK 0045
Uttar Pradesh Excise Act, 1910 — Section 60
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,296 of 5,025
High Courts08 Feb 1990Allowed
Mohakam Singh Vs State of U.P.
Allahabad High Court · (1990) 02 AHC CK 0042
Penal Code, 1860 (IPC) — Section 307, 308
High Courts08 Feb 1990Allowed
Smt. Shobha Katiyar Vs Narendra Kumar Dass
Allahabad High Court · (1990) 1 AWC 628
Hindu Marriage (Amendment) Act, 1956 — Section 13
High Courts08 Feb 1990
Sriram Bricket Industries Vs Asst. Commissioner of Income Tax and Another
Allahabad High Court · (1990) 185 ITR 392
Income Tax Act, 1961 — Section 132
High Courts07 Feb 1990Disposed Of
Smt. Samapika Chatterjee Vs Regional Inspectress of Girls Schools and Others
Allahabad High Court · (1990) 1 AWC 545
Constitution of India, 1950 — Article 14, 15(1), 154, 162Uttar Pradesh Intermediate Education Act, 1921 — Section 16G, 9, 9(4)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 7, 7(2)
High Courts07 Feb 1990Partly Allowed
Jagdish Vs State of U.P.
Allahabad High Court · (1990) 02 AHC CK 0056
Penal Code, 1860 (IPC) — Section 279, 304, 427
High Courts07 Feb 1990Allowed
Ram Raj Vs State
Allahabad High Court · (1990) 02 AHC CK 0039
Evidence Act, 1872 — Section 3, 60, 65Penal Code, 1860 (IPC) — Section 302
High Courts07 Feb 1990Allowed
Mohd. Ahmad Khan Vs The first Addl. District Judge and Others
Allahabad High Court · (1990) 1 AWC 429
High Courts06 Feb 1990Dismissed
Ram Bilas (in Jail) Vs Smt. Bhagwati Devi and Another
Allahabad High Court · (1991) CriLJ 1098 : (1991) 2 RCR(Criminal) 277
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 482Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 482Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 482
High Courts06 Feb 1990Dismissed
Chandra Prabha and Others Vs Raj Kumar and Others
Allahabad High Court · (1990) ACJ 858
Motor Vehicles Act, 1988 — Section 88Motor Vehicles Act, 1988 — Section 88Motor Vehicles Act, 1988 — Section 88
High Courts06 Feb 1990Allowed
Rajendra Prasad Gond Vs The District Inspector of School and Others
Allahabad High Court · (1990) 1 AWC 456
Constitution of India, 1950 — Article 226, 311Specific Relief Act, 1963 — Section 38, 41
High Courts05 Feb 1990Dismissed
Union of India and Others Vs Mrs. S. Prakash and Others
Allahabad High Court · (1990) 02 AHC CK 0084
Consumer Protection Act, 1986 — Section 15, 2, 2(d), 2(o), 3Electricity (Supply) Act, 1948 — Section 42Electricity Act, 1910 — Section 17, 18, 19
High Courts05 Feb 1990Dismissed
Bhola Ram and Others Vs Board of Revenue U.P. and Others
Allahabad High Court · (1990) 1 AWC 385
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 52Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49
High Courts05 Feb 1990Partly Allowed
Vivek Vs State of U.P.
Allahabad High Court · (1990) 02 AHC CK 0062
Uttar Pradesh First Offenders Probation Act, 1938 — Section 4
High Courts05 Feb 1990Partly Allowed
Ram Nandan Kesarwani Vs State of U.P.
Allahabad High Court · (1990) 02 AHC CK 0051
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts05 Feb 1990Allowed
Ram Surat and Others Vs Gram Sabha Nag Nar Haraiya Pargana Ahraura and Others
Allahabad High Court · (1990) 1 AWC 591
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 11A, 48, 48(1)Uttar Pradesh Land Laws (Amendment) Act, 1968 — Section 48
High Courts02 Feb 1990Partly Allowed
Raja Pathak Vs Union of India (UOI) and Another
Allahabad High Court · (1991) ACJ 112
Railways Act, 1890 — Section 82FRailways Act, 1890 — Section 82FRailways Act, 1890 — Section 82F
High Courts02 Feb 1990Partly Allowed
Dwarika Alias Lalla and Another Vs State of U.P.
Allahabad High Court · (1990) 1 AWC 555
Penal Code, 1860 (IPC) — Section 302, 304, 325, 334
High Courts02 Feb 1990Allowed
Saligram and Anr. Vs State of U.P.
Allahabad High Court · (1990) 02 AHC CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 460, 470(3)
High Courts02 Feb 1990Dismissed
Jai Prakash Narain Rai and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (1990) 02 AHC CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 307