High Courts19 Jul 1989Dismissed
Nardeshwar Prasad Mishra Vs Smt. Asha Saxena and Others
Allahabad High Court · (1990) 2 ACC 99
Motor Vehicles Act, 1988 — Section 110A
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,314 of 5,025
High Courts19 Jul 1989Allowed
Smt. Madhuri Misra and others Vs Smt. Shanti Devi and others
Allahabad High Court · AIR 1990 All 42
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts19 Jul 1989
National Textile Corporation Ltd. Vs Inspecting Assistant Commissioner of Income Tax and Another
Allahabad High Court · (1990) 83 CTR 38 : (1990) 181 ITR 351 : (1989) 47 TAXMAN 353
Income Tax Act, 1961 — Section 226(3)
High Courts19 Jul 1989Dismissed
Narendra Singh and Others Vs Dhappo
Allahabad High Court · (1990) 1 ACC 174 : (1990) ACJ 625
Motor Vehicles Act, 1988 — Section 110D
High Courts19 Jul 1989
Ram Chandra Vs State
Allahabad High Court · (1990) 14 ACR 339
Penal Code, 1860 (IPC) — Section 395
High Courts18 Jul 1989Dismissed
Benares State Bank Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1989) 180 ITR 231 : (1989) 46 TAXMAN 238
Income Tax Act, 1961 — Section 256(2)
High Courts18 Jul 1989Allowed
Avinash Chandra Tandon and Another Vs Dr. Hari Krishna Sharma
Allahabad High Court · (1989) 2 AWC 1212
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(1), Order 38 Rule 5(4), 151
High Courts18 Jul 1989Allowed
Ram Chandra Vs State of U.P. and Another
Allahabad High Court · (1990) 1 AWC 92
Uttar Pradesh First Offenders Probation Act, 1938 — Section 2
High Courts18 Jul 1989Dismissed
Ishtiaq Ahmad Vs The Prescribed Authority and Others
Allahabad High Court · (1989) 2 AWC 1334
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts17 Jul 1989Disposed Of
Surendra Kumar and Another Vs Rajendra Kumar Agarwal
Allahabad High Court · (1989) 2 AWC 1164
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5
High Courts17 Jul 1989Dismissed
Municipal Board Bachhrawa, District Vs The Divisional Commissioner and Others
Allahabad High Court · (1989) 2 AWC 1104 : (1990) RD 57
Uttar Pradesh Municipalities Act, 1916 — Section 10AA, 10AA(1), 43(1), 43(2), 44A
High Courts17 Jul 1989Allowed
Surendra Kumar and another Vs Rajendra Kumar Agarwal
Allahabad High Court · AIR 1990 All 49
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 17 Rule 1, Order 32 Rule 1, Order 8 Rule 1Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts13 Jul 1989Dismissed
Lalit Kishore Vs State and Another
Allahabad High Court · (1990) 14 ACR 49
Prevention of Food Adulteration Act, 1954 — Section 10(7), 13(2), 16, 7
High Courts13 Jul 1989Disposed Of
Roop Kishore Vs State of U.P.
Allahabad High Court · (1990) 14 ACR 5
Criminal Procedure Code, 1973 (CrPC) — Section 397, 451, 457, 458, 458(1)Penal Code, 1860 (IPC) — Section 420Prevention of Corruption Act, 1947 — Section 13
High Courts13 Jul 1989Dismissed
Rudreshwari Prasad Vs Electoral Registration Officer and Another
Allahabad High Court · (1989) 2 AWC 1355
Constitution of India, 1950 — Article 226Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 39, 41
High Courts13 Jul 1989Allowed
Babu Ram Vs The Board of Revenue and Others
Allahabad High Court · (1990) 1 AWC 562 : (1989) RD 389
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 285E
High Courts13 Jul 1989
Awadh Strain Pathak and Ors Vs State of U.P.& Anr
Allahabad High Court · (1989) 07 AHC CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 204, 244, 245(2), 88
High Courts13 Jul 1989Dismissed
Ram Achal Dube and Another Vs State of U.P. and Others
Allahabad High Court · (1989) 2 AWC 1312
Uttar Pradesh Intermediate Education Act, 1921 — Section 16D(4)
High Courts13 Jul 1989
Vinod Kumar Kukreja and Another Vs State of Uttar Pradesh
Allahabad High Court · (1989) 2 AWC 1070
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(1), 398, 399, 399(1)Penal Code, 1860 (IPC) — Section 306, 323, 330, 504
High Courts12 Jul 1989Allowed
Singhasini Chemicals Vs XIV Additional District and Sessions Judge and Another
Allahabad High Court · (1989) 2 AWC 1163