High Courts17 May 1989
Smt. Mira Rani Vs Balram Kishore Pathak
Allahabad High Court · (1990) 14 ACR 88
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,317 of 5,025
High Courts16 May 1989Dismissed
Sheo Shanker Lal Vs The Chairman, U.P. Secondary Education Service Commission and Others
Allahabad High Court · (1990) 1 AWC 110
Uttar Pradesh Intermediate Education Act, 1921 — Section 16(E), 16(F), 16(FF)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 13Uttar Pradesh Secondary Education Services Commission Rules, 1983 — Rule 8(3), 8(4), 9, 9(1), 9(3)
High Courts16 May 1989Allowed
Nathaniel Masih Vs U.P. Scheduled Caste Finance and Development Corpn. Ltd. and Others
Allahabad High Court · (1989) 59 FLR 620 : (1991) 2 LLJ 347
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2, 25FConstitution of India, 1950 — Article 226
High Courts16 May 1989Dismissed
Rakesh Singhal and another Vs Vth Addl. Distt. and Sessions Judge, Bulandshar and others
Allahabad High Court · AIR 1990 All 12
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 144, 151Constitution of India, 1950 — Article 226
High Courts16 May 1989Dismissed
Rakesh Sighal and Another Vs Vth Addl. Distt. and Sessions Judge and Others
Allahabad High Court · (1989) 2 AWC 1360
Civil Procedure Code, 1908 (CPC) — Section 144, 151Constitution of India, 1950 — Article 226
High Courts12 May 1989Dismissed
Uma Shanker Sharma Vs The Union of India (UOI)
Allahabad High Court · (1989) 2 AWC 1210
Limitation Act, 1877 — Article 120Limitation Act, 1963 — Article 113
High Courts11 May 1989Dismissed
Khacheru Singh Vs Development Authority and Others
Allahabad High Court · (1989) 2 AWC 1376
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 3A, 4, 4(1), 6Urban Land (Ceiling and Regulation) Act, 1976 — Section 21, 8(3)
High Courts11 May 1989Allowed
Alok Brothers (Tea) Pvt. Ltd. Vs VIIIth Additional District Judge and Others
Allahabad High Court · (1989) 2 AWC 930
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(1), 16(2)
High Courts11 May 1989Dismissed
Kumari Ruksana Begum Vs Bachcha Prasad Varma
Allahabad High Court · (1989) 2 AWC 1484
Contempt of Courts Act, 1971 — Section 20
High Courts10 May 1989Allowed
Rajendra Kumar Vs Regional Office, Madhyamik Shiksha Parishad and Others
Allahabad High Court · (1989) 2 AWC 866
High Courts10 May 1989Dismissed
Ram Bilas Dwivedi and Others Vs State of U.P. and Another
Allahabad High Court · (1989) AWC 1499 : (1990) CriLJ 677
Bar Councils Act, 1926 — Section 11, 12Criminal Procedure Code, 1973 (CrPC) — Section 313, 407, 526, 556Penal Code, 1860 (IPC) — Section 307, 337
High Courts10 May 1989Allowed
U.P. Avas Evam Vikas Parishad Karyalaya Vs Commissioner of Sales Tax
Allahabad High Court · (1990) 78 STC 417
Uttar Pradesh Sales Tax Act, 1948 — Section 2Uttar Pradesh Sales Tax Act, 1948 — Section 2Uttar Pradesh Sales Tax Act, 1948 — Section 2
High Courts10 May 1989Allowed
Krishna Gopal Pandey Vs Food Corporation of India
Allahabad High Court · (1989) 05 AHC CK 0032
Food Corporation of India Staff Regulations, 1971 — Regulation 26
High Courts10 May 1989Allowed
Rajendra Kumar Vs Regional Office, Madhyamik Shiksha Parishad, U.P. Bareilly and others
Allahabad High Court · AIR 1990 All 95
Constitution of India, 1950 — Article 226
High Courts10 May 1989
Peacock Chemicals (P.) Ltd. Vs Commissioner of Income Tax and Others
Allahabad High Court · (1990) 82 CTR 159 : (1990) 182 ITR 98 : (1990) 51 TAXMAN 317
Income Tax Act, 1961 — Section 126, 127
High Courts10 May 1989Allowed
Jai Shanker Dubey Vs Uttar Pradesh Mahdyamic Shiksha Sewa Ayog and Others
Allahabad High Court · (1989) 2 AWC 1214
Constitution of India, 1950 — Article 226
High Courts10 May 1989Dismissed
Ibne Hasan Vs State of U.P. and Others
Allahabad High Court · (1989) 2 AWC 942
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145, 146, 147
High Courts10 May 1989Allowed
Raj Kamal Rastogi Vs Mool Chand and Others
Allahabad High Court · (1989) 2 AWC 904
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3Uttar Pradesh Municipalities Act, 1916 — Section 116
High Courts09 May 1989Dismissed
Abdul Wahid Vs Additional Commissioner (Admn.) Meerut Division and Others
Allahabad High Court · (1989) 2 AWC 1056 : (1989) RD 425
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts09 May 1989Allowed
Babu and Others Vs State of U.P. and Another
Allahabad High Court · (1989) 2 AWC 928
Criminal Procedure Code, 1973 (CrPC) — Section 164, 190, 203, 397, 401Penal Code, 1860 (IPC) — Section 379, 427, 436, 504, 506