High Courts20 Oct 1989
Bihari Lal Vs Km. Beena Misra
Allahabad High Court · (1989) 2 AWC 1449
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 47Contempt of Courts Act, 1971 — Section 12, 20
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,307 of 5,025
High Courts20 Oct 1989Allowed
Prakash Chandra Pandey Vs The District Magistrate and Others
Allahabad High Court · (1989) 2 AWC 1429
Essential Commodities Act, 1955 — Section 6A
High Courts20 Oct 1989Allowed
Man Raj Vs State of U.P.
Allahabad High Court · (1990) CriLJ 782
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts19 Oct 1989Allowed
Narain (In Jail) Vs The State
Allahabad High Court · (1991) CriLJ 1610
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 334, 335Evidence Act, 1872 — Section 104, 105Penal Code, 1860 (IPC) — Section 147, 149, 201, 295, 295A
High Courts19 Oct 1989Dismissed
Bachchan and Others Vs State of U.P.
Allahabad High Court · (1990) 14 ACR 115
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 82, 83Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 375
High Courts19 Oct 1989
Ajai Singh and Others Vs State of U.P.
Allahabad High Court · (1990) 14 ACR 289
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 307, 34
High Courts18 Oct 1989Dismissed
Rajnarain Rai Vs State of Uttar Pradesh and Another
Allahabad High Court · (1989) 2 AWC 1428
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203
High Courts18 Oct 1989Dismissed
Irfan Ali Khan Vs Rajendra Singh
Allahabad High Court · AIR 1990 All 78 : (1990) 1 AWC 250 : (1990) 1 UPLBEC 248
Allahabad High Court Rules, 1952 — Rule 4Constitution of India, 1950 — Article 141Land Acquisition (Amendment) Act, 1984 — Section 15, 30(2)
High Courts18 Oct 1989Dismissed
Ganesh Tobacco Company Vs Assistant Collector of C. Ex.
Allahabad High Court · (1990) 45 ELT 218
High Courts18 Oct 1989Dismissed
Smt. Nasreen Siddiqui Vs State of U.P. and Others
Allahabad High Court · (1990) CriLJ 1318
Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 227, 239, 249Penal Code, 1860 (IPC) — Section 292
High Courts18 Oct 1989Dismissed
Kapri International (Pvt) Ltd. Vs Union of India (UOI) and Others
Allahabad High Court · (1990) 27 ECC 14
Central Excises and Salt Act, 1944 — Section 2, 35BConstitution of India, 1950 — Article 226
High Courts17 Oct 1989
Mahendra Pal Singh Vs State of U.P. and Others
Allahabad High Court · (1989) 2 AWC 1406
Constitution of India, 1950 — Article 226
High Courts16 Oct 1989Disposed Of
Beni Ram Mool Chand and Another Vs Tax Recovery Officer and Others
Allahabad High Court · (1990) 183 ITR 652
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 226
High Courts16 Oct 1989
Commissioner of Income Tax Vs Sita Ram Ganesh Prasad
Allahabad High Court · (1990) 49 TAXMAN 220
Income Tax Act, 1961 — Section 147, 147(b), 256(1)
High Courts06 Oct 1989
Shyam Jewellers and Another Vs Chief Commissioner (Administration) and Others
Allahabad High Court · (1992) 196 ITR 243
Constitution of India, 1950 — Article 19(1), 226Income Tax Act, 1961 — Section 132, 132(1), 132(11), 132(4), 132(5)
High Courts05 Oct 1989Allowed
Gopal Krishna Tandon Vs Avadh Ram
Allahabad High Court · (1990) 1 AWC 611
Limitation Act, 1963 — Article 61, 30A
High Courts04 Oct 1989Allowed
Ghanshyam Vs State of U.P. and Another
Allahabad High Court · (1991) CriLJ 2293
Criminal Procedure Code, 1973 (CrPC) — Section 244Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 13(2A), 13(2B), 13(2E)Prevention of Food Adulteration Rules, 1955 — Rule 7(3), 9, 9A, 9J
High Courts04 Oct 1989Allowed
Om Prakash Vs State
Allahabad High Court · (1989) 10 AHC CK 0041
Penal Code, 1860 (IPC) — Section 304, 304 Part 2
High Courts03 Oct 1989Allowed
Pragatisheel Sahkari Grih Nirman Samiti Limited Vs Smt. Rajeshwari Devi and Others
Allahabad High Court · (1990) 1 AWC 601
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(1), Order 1 Rule 8, Order 1 Rule 8(1), Order 1 Rule 8(3)Uttar Pradesh Co-operative Societies Act, 1965 — Section 7, 9