High Courts23 Nov 1989Allowed
Kahkashan Bano Vs Abdul Moiz Ansari
Allahabad High Court · (1990) 1 DMC 495
Guardians and Wards Act, 1890 — Section 12, 25
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,304 of 5,025
High Courts23 Nov 1989Allowed
Krishi Uptadan Mandi Samiti, Bareilly Vs VIth Additional District Judge, Bareilly and others
Allahabad High Court · AIR 1990 All 136 : (1990) RD 121 : (1990) 1 UPLBEC 262
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 17Constitution of India, 1950 — Article 226Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 9
High Courts23 Nov 1989Dismissed
Harbansh Vs District Magistrate and others
Allahabad High Court · (1989) 11 AHC CK 0038
National Security Act, 1980 — Section 3(2)
High Courts23 Nov 1989Dismissed
Hira Lal Vs District Magistrate and Others
Allahabad High Court · (1990) 1 AWC 262
National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts23 Nov 1989Allowed
Arjun Lal Vs The Additional District Judge and Others
Allahabad High Court · (1990) 1 AWC 353
Civil Procedure Code, 1908 (CPC) — Section 100, 101Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(2), 16, 16(1)
High Courts21 Nov 1989Dismissed
Om Prakash and Another Vs II Additional District Judge and Others
Allahabad High Court · (1990) 1 AWC 101
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts20 Nov 1989Disposed Of
Devanand Gupta Vs Abdul Farid and Others
Allahabad High Court · (1989) 11 AHC CK 0059
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts20 Nov 1989Dismissed
Chunnu Vs State of U.P.
Allahabad High Court · (1990) 1 AWC 266
Criminal Procedure Code, 1973 (CrPC) — Section 28(3), 325, 360, 374, 374(2)Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 307
High Courts17 Nov 1989Allowed
Pashu Shav Chhedan Audyogik Utpadan Sahkari Samiti Ltd. Vs Nagar Palika and Another
Allahabad High Court · (1990) 1 AWC 734
United Provinces Municipalities Act, 1916 — Section 301, 301(2)
High Courts17 Nov 1989Dismissed
Commissioner of Income Tax Vs Schreiner Airways B.V.
Allahabad High Court · (1990) 81 CTR 201 : (1990) 182 ITR 429 : (1990) 48 TAXMAN 204
Income Tax Act, 1961 — Section 163, 256(2), 9, 9(1)
High Courts17 Nov 1989
Dr. Lavelina Chawla and etc Vs State of U.P. and others
Allahabad High Court · AIR 1990 All 179
Constitution of India, 1950 — Article 14, 16, 226Evidence Act, 1872 — Section 115
High Courts15 Nov 1989Disposed Of
Maharaj Singh Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1990) 1 AWC 188
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 3, 4, 4(2), 48(3), 52Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 1(2)
High Courts15 Nov 1989Disposed Of
New India Assurance Co. Ltd. Vs Himmat Singh and Others
Allahabad High Court · (1990) ACJ 986
Motor Vehicles Act, 1988 — Section 110A
High Courts15 Nov 1989Dismissed
Yatayat Aur Paryatan Vikas Sahkari Sangh and Another Vs The State Transport Appellate Tribunal and Others
Allahabad High Court · (1990) 1 AWC 268
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 22, 38, 38(2)Motor Vehicles Act, 1988 — Section 217(2), 56, 59
High Courts15 Nov 1989Dismissed
Hajari Lal Vs Siya Saran and others
Allahabad High Court · AIR 1990 All 73 : (1990) 1 AWC 96
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts15 Nov 1989Dismissed
Smt. Phool Kunwar Vs The Deputy Director Consolidation and Others
Allahabad High Court · (1991) 1 AWC 521 : (1991) RD 82
Constitution of India, 1950 — Article 226Hindu Succession Act, 1956 — Section 14Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 48, 9A(2)
High Courts10 Nov 1989
Sita Ram Yadav Vs District Inspector of Schools and Another
Allahabad High Court · (1990) 1 AWC 164
Constitution of India, 1950 — Article 21, 226, 23
High Courts09 Nov 1989
Nepal Vs State of U.P.
Allahabad High Court · (1991) 1 DMC 497
Penal Code, 1860 (IPC) — Section 109, 494
High Courts09 Nov 1989Dismissed
Nagar Mahapalika and Another Vs Jai Narain Singh and Others
Allahabad High Court · (1990) 1 AWC 134
Uttar Pradesh Municipalities Act, 1916 — Section 326Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 571
High Courts08 Nov 1989Partly Allowed
Padam Singh Vs Chandra Prakash Gupta
Allahabad High Court · (1990) 1 AWC 95
Transfer of Property Act, 1882 — Section 106