High Courts08 Aug 1989Dismissed
Jagat Bahadur Vs The District Supply Officer
Allahabad High Court · (1989) 2 AWC 1382
Constitution of India, 1950 — Article 12, 14, 226, 32, 39
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,310 of 5,025
High Courts08 Aug 1989
Smt. Parvati Vs Central Bank of India and another
Allahabad High Court · AIR 1990 All 103
Banking Regulation Act, 1949 — Section 45ZA, 45ZA(2)
High Courts07 Aug 1989Allowed
Sudhir Kumar Shukla Vs State
Allahabad High Court · (1989) AWC 1463 : (1990) CriLJ 119
Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 161, 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
High Courts04 Aug 1989Dismissed
Swadeshi Cotton Mills Co. Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1989) 79 CTR 87 : (1989) 180 ITR 651 : (1989) 47 TAXMAN 215
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 11Income Tax Act, 1922 — Section 10(2), 18A(6), 33(4)
High Courts04 Aug 1989Disposed Of
Shankar Sugar Mills Vs Collector of Central Excise
Allahabad High Court · (1991) 38 ECR 615 : (1992) 61 ELT 236
Constitution of India, 1950 — Article 226
High Courts04 Aug 1989Dismissed
State of U.P., Through Secretary, Department of Irrigation, U.P.& Another Vs Gaya Prasad Vishwakarma & Another
Allahabad High Court · (1989) 08 AHC CK 0035
Sichai Vibhag Ki Adhinasiha Vidyut Tatha Yantrik Abhinyantran Sewa Niyamawali, 1970 — Rule 10(Kha)Uttar Pradesh (P.W.D.I.B.) Tube-well Mistris Service Rules, 1951 — Rule 12, 13
High Courts04 Aug 1989Disposed Of
Oriental Insurance Co. Ltd., Haldwani Vs Dhanram Singh and others
Allahabad High Court · (1990) ACJ 41 : AIR 1990 All 30 : (1993) 76 CompCas 624
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1939 — Section 110Motor Vehicles Act, 1988 — Section 173, 217(2)
High Courts04 Aug 1989Dismissed
Smt. Vidyawati Vs Satish Chandra Agarwal and others
Allahabad High Court · AIR 1990 All 22
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
High Courts04 Aug 1989Dismissed
Sri Har Pal Singh Vs 3RD ADJ, Lakhimpur Kheri & Others
Allahabad High Court · (1989) 08 AHC CK 0022
Constitution of India, 1950 — Article 226
High Courts04 Aug 1989Dismissed
Smt. Vidyawati Vs Satish Chandra Agarwal and Others
Allahabad High Court · (1989) 2 AWC 1297
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
High Courts03 Aug 1989Allowed
Sardar Surjeet Singh Vs Smt. Rajendra Kaur
Allahabad High Court · (1989) 2 AWC 1072 : (1989) CivCC 571
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 488
High Courts03 Aug 1989Dismissed
Meena Oil Products and Others Vs State of U.P. and Another
Allahabad High Court · (1989) 2 AWC 1112
Criminal Procedure Code, 1973 (CrPC) — Section 482Partnership Act, 1932 — Section 2Prevention of Food Adulteration Act, 1954 — Section 16, 17, 17(2), 17(4), 19
High Courts03 Aug 1989Dismissed
Laxmi Chandra Vs Mawana Sahkari Ganna Vikas Samiti Ltd. and Others
Allahabad High Court · (1989) 2 AWC 1116 : (1989) RD 470
Constitution of India, 1950 — Article 133Representation of the People Act, 1951 — Section 65Uttar Pradesh Municipalities (Conduct of Elections of Presidents and Election Petitions) Rules, 1964 — Rule 67
High Courts03 Aug 1989
Commissioner of Income Tax Vs Brij Bala
Allahabad High Court · (1989) 180 ITR 427
Income Tax Act, 1961 — Section 143(1), 256(2)
High Courts03 Aug 1989Dismissed
Satish Chandra Misra Vs State of U.P. and others
Allahabad High Court · AIR 1990 All 119 : (1990) 1 AWC 596
Constitution of India, 1950 — Article 133, 226
High Courts03 Aug 1989Dismissed
Rajendra Kumar Jauhari Vs State of U.P. and Another
Allahabad High Court · (1989) 2 AWC 1392
Constitution of India, 1950 — Article 133(1)
High Courts03 Aug 1989
Meena Oil Product and Others Vs State and Another
Allahabad High Court · (1990) 14 ACR 511
Criminal Procedure Code, 1973 (CrPC) — Section 482Partnership Act, 1932 — Section 2Prevention of Food Adulteration Act, 1954 — Section 16, 17, 19, 20A, 7
High Courts02 Aug 1989Allowed
Dropadi and Ors. Vs Munna Lal Yadav & Ors.
Allahabad High Court · (1989) 08 AHC CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 202(2)
High Courts01 Aug 1989Dismissed
Garg Farms and Others Vs State of U.P. and Others
Allahabad High Court · (1989) 2 AWC 1137
Forest Act, 1927 — Section 4, 4ALand Acquisition Act, 1984 — Section 17(1), 17(2), 17(4), 4, 4(1)
High Courts01 Aug 1989Disposed Of
Ram Lal Vs State of U.P.& Ors.
Allahabad High Court · (1989) 08 AHC CK 0029
Constitution of India, 1950 — Article 21