High Courts02 Feb 1990Dismissed
Union of India (UOI) Vs The Civil Judge and Another
Allahabad High Court · (1990) 1 AWC 378
Arbitration Act, 1940 — Section 14, 14(2), 30, 33Limitation Act, 1963 — Article 119, 158
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,297 of 5,025
High Courts02 Feb 1990
Raj pathak Vs Union of India (UOI)and Another
Allahabad High Court · (1990) 1 ACC 539
Railways Act, 1890 — Section 82 J, 82F
High Courts01 Feb 1990Dismissed
Harihar Prasad Vs State of U.P. and Another
Allahabad High Court · (1990) 1 AWC 461
Criminal Procedure Code, 1973 (CrPC) — Section 397, 399, 482
High Courts01 Feb 1990Dismissed
Union of India (UOI) Vs Shiv Mangal and Another
Allahabad High Court · (1990) 1 AWC 571 : (1991) 61 FLR 306 : (1991) 2 LLJ 600 : (1990) 1 UPLBEC 694
Constitution of India, 1950 — Article 309, 311Railway Protection Force Rules, 1959 — Rule 47
High Courts30 Jan 1990Allowed
Radhey Lal Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1990) 1 AWC 535
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 11A, 20, 48, 5(1)
High Courts29 Jan 1990Allowed
Ram Komal alias Komal and Others Vs State of U.P.
Allahabad High Court · (1990) 14 ACR 279
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 302, 307, 34
High Courts29 Jan 1990Dismissed
Mohd. Tanveer Vs Special/Additional District Judge and Another
Allahabad High Court · (1990) 1 AWC 432
High Courts29 Jan 1990Dismissed
Kshetriya Shri Gandhi Ashram and Another Vs Special Judge E.C. Act/Addl. Distt. Judge and Others
Allahabad High Court · (1990) 1 AWC 474
High Courts29 Jan 1990
Ram Kumar Vs State of U.P.
Allahabad High Court · (1990) CriLJ 1973
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 307Uttar Pradesh Children Act, 1951 — Section 2(4)
High Courts25 Jan 1990Disposed Of
State Vs State of U.P.
Allahabad High Court · (1990) CriLJ 1894
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Penal Code, 1860 (IPC) — Section 302
High Courts25 Jan 1990Dismissed
Harvansh Sahai Srivastava Vs State of U.P. and Others
Allahabad High Court · (1991) 61 FLR 693 : (1991) 2 LLJ 287 : (1990) 1 UPLBEC 220
Constitution of India, 1950 — Article 226, 309Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 5, 7
High Courts25 Jan 1990Dismissed
Khalil Ullah Khan Vs IV Additional District Judge and Others
Allahabad High Court · (1990) 1 AWC 493
Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25
High Courts24 Jan 1990Dismissed
Saney Lal and Others Vs The State
Allahabad High Court · (1991) 15 ACR 221
Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 140, 148, 149, 307
High Courts24 Jan 1990Allowed
Vinod Kumar Vs Smt. Mohrawati
Allahabad High Court · (1990) CriLJ 2068
Criminal Procedure Code, 1973 (CrPC) — Section 125, 386, 389, 390, 391
High Courts19 Jan 1990Allowed
Rana Metal Tubes Private Limited and Another Vs State of Uttar Pradesh and Others
Allahabad High Court · (1990) 79 STC 440
Uttar Pradesh Sales Tax Act, 1948 — Section 4A
High Courts19 Jan 1990Allowed
Sri Kishan Gupta Vs Ram Babu Gupta
Allahabad High Court · AIR 1990 All 171 : (1990) 1 AWC 12
Income Tax Act, 1961 — Section 25(4)Partnership Act, 1932 — Section 39, 40, 41, 42, 43
High Courts19 Jan 1990Allowed
Jeet Narain and another Vs State of U.P.
Allahabad High Court · (1990) 01 AHC CK 0042
Penal Code, 1860 (IPC) — Section 307, 324
High Courts19 Jan 1990Partly Allowed
Kodu Lal Vs State of U.P.
Allahabad High Court · (1990) 01 AHC CK 0038
Prevention of Food Adulteration Act, 1954 — Section 20AAUttar Pradesh First Offenders Probation Act, 1938 — Section 4, 5
High Courts19 Jan 1990
Geep Industrial Syndicate Ltd. Vs Assistant Collector of C. Ex.
Allahabad High Court · (1990) 48 ELT 3
Central Excise Rules, 1944 — Rule 11, 230Central Excises and Salt Act, 1944 — Section 4Constitution of India, 1950 — Article 226
High Courts19 Jan 1990
Association of Travel Agents Vs Income Tax Appellate Tribunal and Another
Allahabad High Court · (1990) 183 ITR 212
Income Tax Act, 1961 — Section 256