COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,315 of 5,025

High Courts12 Jul 1989Allowed

Avdhesh Mishra Vs The Incharge District Judge and Others

Allahabad High Court · (1989) 2 AWC 1102

Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C, 12C(1), 43Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 2, 24, 25, 25(1), 25(4)

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High Courts12 Jul 1989Dismissed

Brij Bhushan Goswami Vs State of U.P. and Others

Allahabad High Court · (1989) 2 AWC 1288

Land Acquisition Act, 1894 — Section 17(1), 17(4), 4, 5A, 6

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High Courts11 Jul 1989

Sharda Devi and Others Vs The State of Uttar Pradesh and Others

Allahabad High Court · (1990) 1 ACC 194

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High Courts10 Jul 1989Dismissed

Gulab Chand Chaurasiya Vs Ram Sewak and Others

Allahabad High Court · (1989) 2 AWC 1485

Civil Procedure Code, 1908 (CPC) — Section 10Transfer of Property Act, 1882 — Section 106, 55, 55(1)

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High Courts10 Jul 1989Dismissed

Krishna Utensils, Rampur Vs State Financial Corporation and Others

Allahabad High Court · AIR 1989 All 226 : (1989) AWC 971

Constitution of India, 1950 — Article 141, 226, 246, 246(1), 254State Financial Corporations Act, 1951 — Section 29, 31, 32G, 46BUttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3

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High Courts10 Jul 1989Dismissed

Suraj Din and Others Vs Parmanand Singh and Others

Allahabad High Court · (1989) 2 AWC 1260

Evidence Act, 1872 — Section 32(5), 50Transfer of Property Act, 1882 — Section 106

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High Courts10 Jul 1989Allowed

Vijay Shankar Tewari and Others Vs State of U.P. and Others

Allahabad High Court · (1989) 2 AWC 1298

Uttar Pradesh State Universities Act, 1973 — Section 60A, 60E, 68

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High Courts07 Jul 1989Disposed Of

Vidyadhar and Others Vs Shushkala and Another

Allahabad High Court · (1989) 2 AWC 1025

Arbitration Act, 1940 — Section 20Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 34, 403, 405, 406, 409

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High Courts07 Jul 1989Dismissed

Raghubir Singh Vs Dharam Singh

Allahabad High Court · (1989) 2 AWC 1182 : (1989) RD 447

Succession Act, 1925 — Section 283, 284, 285, 286, 287

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High Courts07 Jul 1989Dismissed

Ram Swaroop Vs State

Allahabad High Court · (1989) CriLJ 2435

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 363, 366, 376

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High Courts07 Jul 1989Allowed

State Vs Jagdish Prasad

Allahabad High Court · (1990) 1 AWC 113

Criminal Procedure Code, 1973 (CrPC) — Section 196AEvidence Act, 1872 — Section 114, 47Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 20, 7

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High Courts07 Jul 1989Allowed

Ashok Kumar Srivastava and Others Vs VII Additional District Judge and Another

Allahabad High Court · (1990) 1 AWC 314

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(1), 20(2), 39, 40

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High Courts06 Jul 1989Dismissed