High Courts09 Jan 1990Allowed
Ram Autar Vs State of U.P.and others
Allahabad High Court · (1990) 01 AHC CK 0035
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,299 of 5,025
High Courts09 Jan 1990Allowed
Durga Sahu Vs Rama Kant Singh and Others
Allahabad High Court · (1990) 1 AWC 521
High Courts08 Jan 1990Allowed
Vijay Nath Vs The U.P. Secondary Education Services Commission and Others
Allahabad High Court · (1990) 1 AWC 430
High Courts08 Jan 1990Allowed
P.N. Biswas and Co. and Another Vs State of U.P. and Another
Allahabad High Court · (1991) 1 AWC 222
Arms Rules, 1962 — Rule 24
High Courts05 Jan 1990Dismissed
Sham Lal Vs State of U.P. and Others
Allahabad High Court · (1990) 1 AWC 346
Uttar Pradesh Government Premises (Rent Recovery and Eviction) Act, 1952 — Section 10, 9Uttar Pradesh Public Land (Eviction and Recovery of Rent and Damages) Act, 1959 — Section 7Uttar Pradesh Public Land and Premises Laws (Amendment and Validation) Act, 1970 — Section 15, 19
High Courts05 Jan 1990Dismissed
Siksha Samiti Degree College, Garua Maksudpur and others Vs Registrar, Firms, Societies and Chits, U.P. Lucknow
Allahabad High Court · AIR 1990 All 110 : (1990) 1 AWC 312
Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 12D, 12D(1), 4A
High Courts05 Jan 1990Dismissed
Shiksha Samiti Degree College and Others Vs Registrar, Firms, Societies and Chits
Allahabad High Court · AIR 1990 All 110 : (1990) 1 AWC 312
Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 12D, 12D(1), 4ASocieties Registration Rules, 1860 — Rule 19
High Courts04 Jan 1990
Dina Nath Pandey Vs State of U.P. and Others
Allahabad High Court · (1991) 2 LLJ 195
Constitution of India, 1950 — Article 311Govt. Servant Conduct Rules, 1956 — Rule 24
High Courts03 Jan 1990Dismissed
Raj Kumar Vs State of U.P.& Anr.
Allahabad High Court · (1990) 01 AHC CK 0041
Penal Code, 1860 (IPC) — Section 323, 326, 452
High Courts02 Jan 1990Dismissed
Shiv Narain Tewari Vs District Magistrate and Others
Allahabad High Court · (1991) 1 AWC 210 : (1991) RD 250
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, Order 21 Rule 58, Order 21 Rule 66, Order 21 Rule 76, Order 21 Rule 77Constitution of India, 1950 — Article 19(1), 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 282, 282(2)
High Courts02 Jan 1990Disposed Of
State of U.P. Vs Smt. Bhagwati Pawar and Others
Allahabad High Court · (1990) 2 ACC 396
Motor Vehicles Act, 1939 — Section 110DMotor Vehicles Act, 1988 — Section 92A
High Courts02 Jan 1990Allowed
Nihal Devi and Others Vs Raghuvir Singh and Others
Allahabad High Court · (1990) 2 ACC 389 : (1991) ACJ 1128
High Courts02 Jan 1990Allowed
Munish Kumar Sharma Vs The District Inspector of Schools and Others
Allahabad High Court · (1990) 1 AWC 463
Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 16
High Courts02 Jan 1990Dismissed
Commissioner of Income Tax Vs Raj Kumar
Allahabad High Court · (1990) 182 ITR 436
Income Tax Act, 1961 — Section 256
High Courts02 Jan 1990Allowed
Parmanand Vs State of U.P.
Allahabad High Court · (1990) 01 AHC CK 0033
Penal Code, 1860 (IPC) — Section 332
High Courts02 Jan 1990
State of Uttar Pradesh Vs Bhagwati Pawar and Others
Allahabad High Court · (1991) ACJ 73
Motor Vehicles Act, 1939 — Section 110AMotor Vehicles Act, 1939 — Section 110AMotor Vehicles Act, 1939 — Section 110A
High Courts02 Jan 1990Dismissed
Krishi Diesel Filling Station and Another Vs Municipal Board and Others
Allahabad High Court · (1990) 01 AHC CK 0003
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 128, 128(1), 157, 157(3)
High Courts01 Jan 1990Partly Allowed
Committee of Management of Rajendra Prasad Intermedite College Vs District Inspector of Schools and Another
Allahabad High Court · (1990) 01 AHC CK 0060
Constitution of India, 1950 — Article 226Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 5Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(6), 16G(7), 16G(8)
High Courts01 Jan 1990Dismissed
Commissioner of Wealth Tax Vs Sadi Ram Ganga Prasad (HUF)
Allahabad High Court · (1990) 182 ITR 341
Wealth Tax Act, 1957 — Section 27
High Courts01 Jan 1990Allowed
Paharpur Cooling Tower Ltd. Vs Union of India (UOI)
Allahabad High Court · (1991) ECR 341 : (1990) 47 ELT 235
Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 226, 265