High Courts01 Dec 1989Allowed
Abdul Kareem Vs Abdul Majeed and Others
Allahabad High Court · (1990) 1 AWC 185
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,303 of 5,025
High Courts01 Dec 1989Dismissed
Committee of Management of Captain Ummed Singh Uchchatar Madhyamik Vidyalaya and Another Vs District Inspector of Schools and Others
Allahabad High Court · (1990) 1 AWC 171
Constitution of India, 1950 — Article 14Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 21B, 21B(3), 33, 33A
High Courts01 Dec 1989Dismissed
Vimal Kishore Bajpai Vs The District Inspector of Schools and Others
Allahabad High Court · (1990) 1 AWC 500
Constitution of India, 1950 — Article 14Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 11(4), 18, 33A
High Courts30 Nov 1989Disposed Of
Urjin Lama Vs State of U.P.& Ors.
Allahabad High Court · (1989) 11 AHC CK 0036
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts30 Nov 1989Allowed
Mangal Sen Vs State of U.P. and Others
Allahabad High Court · (1990) 60 FLR 161 : (1992) 1 LLJ 179 : (1990) 1 UPLBEC 114
Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226
High Courts30 Nov 1989Dismissed
Liyakat Ali Khan Vs State of U.P. and Others
Allahabad High Court · (1990) 1 AWC 210
Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 20, 4, 5
High Courts29 Nov 1989Dismissed
Dashrath and Others Vs The State
Allahabad High Court · (1990) 14 ACR 748
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts29 Nov 1989Dismissed
Smt. Shakina Bibi and Others Vs IXth Addl. District Judge and Others
Allahabad High Court · (1990) 1 AWC 410
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)
High Courts29 Nov 1989Dismissed
Pyare Lal Vs XII Additional District Judge and Others
Allahabad High Court · (1990) 1 AWC 525
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 151Penal Code, 1860 (IPC) — Section 307
High Courts29 Nov 1989Allowed
New Shree Durga Vastra Bhandar Vs Tarlok Nath and Co.
Allahabad High Court · (1990) 1 AWC 106 : (1990) RD 195
Civil Procedure Code Amendment Act, 1976 — Section 483Civil Procedure Code, 1908 (CPC) — Order 38 Rule 3, Order 38 Rule 5, Order 38 Rule 5(1), Order 38 Rule 5(4), Order 39 Rule 1
High Courts28 Nov 1989Disposed Of
Ramji Bind and Another Vs State of U.P. and Others
Allahabad High Court · (1990) 1 AWC 194
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts27 Nov 1989Dismissed
Shivaji Singh Vs Chancellor, Purvanchal University and Others
Allahabad High Court · (1990) 1 AWC 624
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 20, 20(1)
High Courts27 Nov 1989Allowed
Anil Kumar alias Manna Vs State of U.P. and Another
Allahabad High Court · (1990) 1 AWC 187
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 406
High Courts27 Nov 1989Dismissed
Gaon Sabha Piprota Vs The Board of Revenue and Others
Allahabad High Court · (1990) 1 AWC 1
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B , 331
High Courts27 Nov 1989Allowed
Mohd Raji Vs State
Allahabad High Court · (1990) 1 AWC 337
Penal Code, 1860 (IPC) — Section 109, 405, 406, 408
High Courts23 Nov 1989Allowed
Smt. Kahkashan Bano Vs Abdul Moiz Ansari
Allahabad High Court · (1990) 1 AWC 257
Guardians and Wards Act, 1890 — Section 12, 25
High Courts23 Nov 1989Dismissed
U.P. State Road Trans. Corpn. and Another Vs Chandrawati and Others
Allahabad High Court · (1990) ACJ 406
High Courts23 Nov 1989Dismissed
D.C.M. Ltd., Daurala Sugar Works Vs S.K. Sinha, Excise Commissioner
Allahabad High Court · (1990) CriLJ 1331
Contempt of Courts Act, 1971 — Section 12Uttar Pradesh Excise Act, 1910 — Section 28, 29Uttar Pradesh Excise Manual — Rule 181
High Courts23 Nov 1989Dismissed
Hiralal Vs District Magistrate and Others
Allahabad High Court · (1990) CriLJ 689
National Security (Amcndnlent) Act, 1985 — Section 3(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts23 Nov 1989Allowed
Smt. Santosh Kumari Vs Ramesh Kumar Mahajan
Allahabad High Court · (1990) 1 AWC 195
Hindu Marriage (Amendment) Act, 1956 — Section 13