High Courts28 Sept 1989Allowed
Budhya and Others Vs State of Uttar Pradesh
Allahabad High Court · (1990) CriLJ 64
Criminal Procedure Code, 1973 (CrPC) — Section 83Penal Code, 1860 (IPC) — Section 147, 148, 149, 303, 307
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,308 of 5,025
High Courts28 Sept 1989Allowed
Budhya alias Budhi Ram and Others Vs State of Uttar Pradesh
Allahabad High Court · (1989) 2 AWC 1388
Criminal Procedure Code, 1973 (CrPC) — Section 83Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts25 Sept 1989Disposed Of
Raja Ram and Others Vs Awadh Ram and Others
Allahabad High Court · (1990) CriLJ 1663
Criminal Procedure Code, 1973 (CrPC) — Section 452, 452(3), 457, 458, 482
High Courts20 Sept 1989
Shafaat Ahmad Vs Smt. Fahmida Sardar
Allahabad High Court · (1990) 1 AWC 635
Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 111, 125(3)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1), 3(2), 3(3), 3(4)Muslim Women (Protection of Rights on Divorce) Rules, 1986 — Rule 4
High Courts18 Sept 1989Dismissed
Smt. Perbata Vs State
Allahabad High Court · (1990) CriLJ 1665
Penal Code, 1860 (IPC) — Section 435, 436
High Courts15 Sept 1989Disposed Of
Khem Chand Vs State and Another
Allahabad High Court · (1990) 1 DMC 38
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2)Hindu Marriage Act, 1955 — Section 13, 24
High Courts14 Sept 1989Dismissed
State of U.P. Vs Chhedana
Allahabad High Court · (1989) 09 AHC CK 0009
High Courts08 Sept 1989Dismissed
Dr. Neeta Sharma and others Vs State of U.P. and others
Allahabad High Court · AIR 1990 All 93 : (1990) 1 UPLBEC 324
Indian Medical Council Act, 1956 — Section 33
High Courts06 Sept 1989
Dr. Ram Pratap Singh Vs Chancellor, Purvanchal University and Others
Allahabad High Court · (1990) 1 AWC 138
Constitution of India, 1950 — Article 14Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)Uttar Pradesh State Universities Act, 1973 — Section 13(6), 31(3), 35(2)
High Courts05 Sept 1989Allowed
Dinesh Sharma Vs The Madhyamik Shiksha Parishad, Bareilly Region and Others
Allahabad High Court · (1990) 1 AWC 208
High Courts05 Sept 1989Dismissed
Union of India (UOI) Vs Khalid Abdullah
Allahabad High Court · (1990) 1 AWC 553
Civil Procedure Code, 1908 (CPC) — Section 80Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106
High Courts05 Sept 1989Dismissed
Indra Dutt Tripathi Vs U.P. State Road Transport Corporation and Others
Allahabad High Court · (1990) 1 AWC 290
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Uttar Pradesh State Road Transport Corporation Act, 1950 — Section 12, 3, 34, 5
High Courts04 Sept 1989Partly Allowed
State of U.P. and Another Vs Sri Ram Baboo Kesari and Others
Allahabad High Court · (1990) CriLJ 87
Criminal Procedure Code, 1973 (CrPC) — Section 428, 451, 452, 457, 458Foreign Exchange Regulation Act, 1947 — Section 19AForest Act, 1927 — Section 2(4), 20, 20(1), 26, 26(1)
High Courts04 Sept 1989Allowed
State of U.P and Another Vs Ram Baboo Kesari and Another
Allahabad High Court · (1989) 2 AWC 1345
Criminal Procedure Code, 1973 (CrPC) — Section 428, 451, 452, 457, 458Foreign Exchange Regulation Act, 1947 — Section 19AForest Act, 1927 — Section 2(4), 20, 20(1), 26, 26(1)
High Courts04 Sept 1989Allowed
Ram Bilas Vs State of U.P. and Others
Allahabad High Court · (1990) 60 FLR 567 : (1990) 2 LLJ 564
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6J, 6N, 6P, 6Q, 6RUttar Pradesh Industrial Disputes Act, 1947 — Section 6J, 6N, 6P, 6Q, 6RUttar Pradesh Industrial Disputes Act, 1947 — Section 6J, 6N, 6P, 6Q, 6R
High Courts31 Aug 1989Dismissed
Rubychem Laboratories, Lucknow Vs State of U.P. and others
Allahabad High Court · AIR 1990 All 124
Constitution of India, 1950 — Article 14, 226
High Courts31 Aug 1989Allowed
J.N. Misra and Others Vs State of U.P. and Others
Allahabad High Court · (1991) 1 LLJ 223
Constitution of India, 1950 — Article 14Constitution of India, 1950 — Article 14Constitution of India, 1950 — Article 14
High Courts30 Aug 1989Allowed
Balai Singh Vs State
Allahabad High Court · (1989) 08 AHC CK 0030
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 302
High Courts30 Aug 1989Dismissed
Kumari Ghausia Bano and Others Vs Additional District Judge, VIII and Others
Allahabad High Court · (1990) 1 AWC 77
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(4), 16(1), 19
High Courts30 Aug 1989Dismissed
Smt. Hardei Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1990) 1 AWC 620
Oudh Rent Act, 1886 — Section 18, 48Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B