High Courts05 Jul 1989
Bharat Stores Ltd. Vs Union of India
Allahabad High Court · (1989) 47 TAXMAN 87
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,316 of 5,025
High Courts05 Jul 1989
Aqueous Victuals Private Limited Vs Union of India (UOI)
Allahabad High Court · (1989) 25 ECR 530 : (1990) 45 ELT 216
Constitution of India, 1950 — Article 226
High Courts04 Jul 1989Allowed
Israr Ahmad Vs The First Additional District Judge and Others
Allahabad High Court · (1989) 2 AWC 1443
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 3, Order 15 Rule 5, Order 15 Rule 5(1), Order 15 Rule 5(2)Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106
High Courts04 Jul 1989
Chhote Lal Vs U.P. State Electricity Board
Allahabad High Court · AIR 1990 All 27
Arbitration Act, 1940 — Section 20, 34, 8(2)Partnership Act, 1932 — Section 56, 69, 69(1), 69(2), 69(3)Presidency Small Cause Courts Act, 1882 — Section 19
High Courts03 Jul 1989Dismissed
Janga Singh Vs State of U.P.
Allahabad High Court · (1990) 1 AWC 81
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 209, 309Penal Code, 1860 (IPC) — Section 302, 395, 396
High Courts02 Jul 1989Dismissed
Brij Bhushan Goswami Vs State of Uttar Pradesh and others
Allahabad High Court · AIR 1990 All 15 : (1990) 1 UPLBEC 537
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17, 17(1), 17(4), 4, 4A
High Courts20 Jun 1989
Jai Vijay Metal Udyog Ltd. Vs Asstt. Collector of C. Ex.
Allahabad High Court · (1990) 45 ELT 219
High Courts08 Jun 1989Disposed Of
Budhya alias Budh Ram and Ors Vs State of U.P.
Allahabad High Court · (1989) 06 AHC CK 0002
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 437, 482Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts07 Jun 1989Dismissed
Agya Ram and Others Vs State of Uttar Pradesh
Allahabad High Court · (1990) 14 ACR 224
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482
High Courts22 May 1989
Dr. Harinder Karu Paintal Vs The Chancellor, Lucknow University and Others
Allahabad High Court · (1989) 2 AWC 1274
Uttar Pradesh State Universities Act, 1973 — Section 31(8)Uttar Pradesh Universities (Reenactment and Amendment) Act, 1974 — Section 31
High Courts19 May 1989Allowed
Akhilesh Kumar,Bhola Singh @ Bhola Vs State
Allahabad High Court · (1989) 05 AHC CK 0031
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 114, 302, 376, 394
High Courts19 May 1989Allowed
Madhuri Misra and others Vs Shanti Devl and others
Allahabad High Court · (1989) 05 AHC CK 0027
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts19 May 1989Dismissed
D.C.M.Ltd.,Bara Hindu Rao,Delhi and Anr. Vs Union of India through Secy
Allahabad High Court · (1989) 05 AHC CK 0023
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3(3)(c)
High Courts19 May 1989Dismissed
Krishna Kumar Agrawal and Others Vs Jagnandan Saran Kothiwal and Others
Allahabad High Court · (1990) 1 AWC 239
High Courts19 May 1989Dismissed
Pramod Kumar Srivastava and Others Vs State of U.P. and Others
Allahabad High Court · (1989) 2 AWC 1282
Criminal Procedure Code, 1973 (CrPC) — Section 174, 482Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 498
High Courts18 May 1989Dismissed
Indra Deo Misra Vs State of U.P.
Allahabad High Court · (1989) 2 AWC 1202
Criminal Procedure Code, 1973 (CrPC) — Section 313, 82, 83Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 34
High Courts18 May 1989Dismissed
State of U.P. and Another Vs District Judge and Another
Allahabad High Court · (1989) 2 AWC 923
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 8
High Courts18 May 1989Disposed Of
Girdhari Lal Bathwal Vs State of U.P. and Others
Allahabad High Court · (1989) 2 AWC 1231
Land Acquisition Act, 1894 — Section 11, 11A, 4, 5A, 6Limitation Act, 1908 — Section 15
High Courts18 May 1989Dismissed
Virendra Misra and others Vs State of U.P.
Allahabad High Court · (1989) 05 AHC CK 0026
Penal Code, 1860 (IPC) — Section 300
High Courts17 May 1989Disposed Of
Nadir Husain Vs Regional Transport Officer, Kanpur
Allahabad High Court · AIR 1990 All 35
Motor Vehicles Act, 1939 — Section 43(3), 44(5), 47, 47(3), 62Uttar Pradesh Motor Vehicles Rules, 1940 — Rule 44