COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,302 of 5,025

High Courts12 Dec 1989Partly Allowed

U.P. Roadways Transport Corpn. Vs State of U.P. and Others

Allahabad High Court · (1990) 60 FLR 443 : (1990) 2 LLJ 532

Uttar Pradesh Industrial Disputes Act, 1947 — Section 4KUttar Pradesh Industrial Disputes Act, 1947 — Section 4KUttar Pradesh Industrial Disputes Act, 1947 — Section 4K

Read judgment

High Courts12 Dec 1989Dismissed

New Victoria Mills Ltd. Vs The Labour Court (I) and Others

Allahabad High Court · (1990) 60 FLR 446 : (1990) 2 LLJ 575

Factories Act, 1948 — Section 51, 54Uttar Pradesh Industrial Disputes Act, 1947 — Section 4(1)Factories Act, 1948 — Section 51, 54

Read judgment

High Courts12 Dec 1989Allowed

Bhagwat and Others Vs Dy. Director of Consolidation and Others

Allahabad High Court · (1990) 1 AWC 485

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(1), 397(2)Limitation Act, 1963 — Section 4, 5

Read judgment

High Courts12 Dec 1989Dismissed

Executive Board of Methodist Church Vs Jindal Solvent Extractions and Others

Allahabad High Court · (1990) 1 AWC 369

Civil Procedure Code, 1908 (CPC) — Section 115

Read judgment

High Courts07 Dec 1989Dismissed

S.N. Steel Corporation Vs Dany Dairy and Food Engineers Ltd.

Allahabad High Court · (1992) 73 CompCas 357

Companies Act, 1956 — Section 433

Read judgment

High Courts07 Dec 1989

Dharmvir and Others Vs State of U.P. and Others

Allahabad High Court · (1990) CriLJ 2525

Criminal Procedure Code, 1973 (CrPC) — Section 202, 202(2), 209Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323

Read judgment

High Courts07 Dec 1989Dismissed

Collector Vs Decent Dyeing Co.

Allahabad High Court · (1990) 45 ELT 235

Central Excise Rules, 1944 — Rule 155, 160Constitution of India, 1950 — Article 226

Read judgment

High Courts06 Dec 1989Dismissed

Jayantri Prasad Misra Vs District Panchayat Raj Officer and Another

Allahabad High Court · (1990) 1 AWC 439

Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 11, 11(2), 14, 14(1), 14(3)Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 33B

Read judgment

High Courts06 Dec 1989Dismissed

Iswari and Others Vs Deputy Director Consolidation Kanpur Camp and Others

Allahabad High Court · (1990) 1 AWC 298

Civil Procedure Code Amendment Act, 1976 — Order 22 Rule 10ACivil Procedure Code, 1908 (CPC) — Order 20 Rule 4(2), Order 22 Rule 2, Order 22 Rule 4, Order 41 Rule 31Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11A, 4

Read judgment

High Courts05 Dec 1989Allowed

Suresh Chandra Vs State of U.P.

Allahabad High Court · (1990) CriLJ 2479

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34, 394

Read judgment

High Courts04 Dec 1989Allowed

Oriental Insurance Company Ltd., Haldwani Vs Dhanram Singh and others

Allahabad High Court · (1990) 1 ACC 242 : (1990) ACJ 321 : AIR 1990 All 104 : (1990) 1 AWC 67

Central Provinces and Berar Sales Tax Act, 1947 — Section 21(2), 22, 22(1)Constitution of India, 1950 — Article 132, 134General Clauses Act, 1897 — Section 6

Read judgment

High Courts04 Dec 1989Allowed

Raj Kishore Misra and Ors. Vs State & Anr.

Allahabad High Court · (1989) 12 AHC CK 0031

Essential Commodities Act, 1955 — Section 3, 7Uttar Pradesh Wheat (Levy) Order, 1989 — Clause 3, Clause 7

Read judgment

High Courts02 Dec 1989Dismissed

Saeed Ahmad and Others Vs Assistant Director of Consolidation and Others

Allahabad High Court · (1990) 1 AWC 135

Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 9(1), 9(2)

Read judgment

High Courts02 Dec 1989Allowed

Hafiz Noorul Hasan and Others Vs State of Uttar Pradesh and Another

Allahabad High Court · (1990) 14 ACR 167

Criminal Procedure Code, 1973 (CrPC) — Section 205, 245Penal Code, 1860 (IPC) — Section 147, 323, 427, 504, 506

Read judgment

High Courts02 Dec 1989Dismissed

Hafis Noorul Hasan and Others Vs State of Uttar Pradesh and Another

Allahabad High Court · (1990) 1 AWC 136

Criminal Procedure Code, 1973 (CrPC) — Section 205, 245Penal Code, 1860 (IPC) — Section 147, 323, 427, 504, 506

Read judgment

High Courts02 Dec 1989Partly Allowed

Bhagwan Das Agrawal Vs State of U.P. and Others

Allahabad High Court · (1990) CriLJ 916

Criminal Procedure Code, 1973 (CrPC) — Section 145, 200, 202, 482Penal Code, 1860 (IPC) — Section 380, 395, 397, 448, 452

Read judgment

High Courts02 Dec 1989Disposed Of

Devi Bux Singh Vs State of Uttar Pradesh and Another

Allahabad High Court · (1990) CriLJ 2141

Criminal Procedure Code, 1973 (CrPC) — Section 209, 406Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 404

Read judgment

High Courts02 Dec 1989

Ram Saran Tripathi Vs Chancellor, Gorakhpur University, Lucknow and others

Allahabad High Court · AIR 1990 All 96 : (1990) 1 AWC 226 : (1990) 1 UPLBEC 52

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 32Uttar Pradesh State Universities Act, 1973 — Section 27(4), 31(4), 31(6), 9

Read judgment

High Courts02 Dec 1989Allowed

Sunnu Lal Gupta Vs The 1st Addl. District Judge and Others

Allahabad High Court · (1990) 1 AWC 517

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2), 30, 30(1)

Read judgment

High Courts02 Dec 1989Allowed

Pooran and Others Vs The Additional Commissioner, Agra Division and Others

Allahabad High Court · (1990) 1 AWC 284

Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 27, 27(2), 27(4)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198

Read judgment