COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,318 of 5,025

High Courts09 May 1989Dismissed

Smt. Bitana Vs Board of Revenue and Others

Allahabad High Court · (1989) 2 AWC 1506 : (1990) RD 367

Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 229B

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High Courts08 May 1989Dismissed

Sterling Hides and Skins Industries Pvt. Ltd. and Others Vs Central Bank of India

Allahabad High Court · (1989) 2 AWC 1437

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 12 Rule 6(1), Order 12 Rule 6(2), Order 20 Rule 7, Order 38 Rule 5Constitution of India, 1950 — Article 226, 227

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High Courts08 May 1989Allowed

Western India Match Co. Ltd. Vs Commissioner of Sales Tax

Allahabad High Court · (1990) 76 STC 421

Uttar Pradesh Sales Tax Act, 1948 — Section 15A(1), 8(1)Uttar Pradesh Sales Tax Act, 1948 — Section 15A(1), 8(1)Uttar Pradesh Sales Tax Act, 1948 — Section 15A(1), 8(1)

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High Courts05 May 1989Dismissed

Ram Kumar Goyal Vs State of Uttar Pradesh and Others

Allahabad High Court · (1989) 2 AWC 1243

Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 10, 12C, 12D, 12E, 13C

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High Courts05 May 1989Disposed Of

Vivek Kumar Vyas Vs Harcourt Butler Technological Institute, Kanpur and another

Allahabad High Court · AIR 1990 All 17

Constitution of India, 1950 — Article 226

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High Courts05 May 1989Dismissed

Smt. Prigya Sharma Vs Smt. Dropti Sharma and Another

Allahabad High Court · (1989) 2 AWC 774

Succession Act, 1925 — Section 276

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High Courts05 May 1989

Sri Gopi Nath Vs The Director General Doordarshan and Others

Allahabad High Court · (1989) 2 AWC 848

Cinematograph Act, 1952 — Section 2, 3, 4, 5, 5BCinematograph Rules, 1962 — Rule 2(1), 21(1)Constitution of India, 1950 — Article 19, 19(1), 19(2), 226, 25

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High Courts05 May 1989Dismissed

Kailash Chand Jain Vs The Prescribed Authority under U.P. Act No. 13 of 1972 (Ist Additional Civil Judge) and Others

Allahabad High Court · (1989) 2 AWC 1075

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 21(1A), 21(2), 21(6)

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High Courts05 May 1989Allowed

M.S. Husain Vs VII Additional District and Sessions Judge and Others

Allahabad High Court · (1989) 1 AWC 692

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 4

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High Courts04 May 1989Allowed

Bissu Vs State of U.P.

Allahabad High Court · (1989) 2 AWC 949

Constitution of India, 1950 — Article 12, 19, 20, 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 389, 428, 437, 439Penal Code, 1860 (IPC) — Section 148, 302

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High Courts04 May 1989Dismissed

Satya Prakash and Another Vs Rajendra Prasad and Others

Allahabad High Court · AIR 1989 All 220 : (1989) AWC 948 : (1989) RD 408

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115

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High Courts03 May 1989Partly Allowed

Vishwa Nath Jiloka and Others Vs Ist Munsif Lower Criminal Court and Another

Allahabad High Court · (1989) 2 AWC 1235

Criminal Procedure Code, 1973 (CrPC) — Section 167, 200, 202, 204, 204(1)Penal Code, 1860 (IPC) — Section 406, 420

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High Courts02 May 1989

Smt. Neera Jain Vs Diwakar

Allahabad High Court · (1989) 2 AWC 893

Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 13, 21, 24, 25

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High Courts01 May 1989Allowed

Prakash Security Devices (India) Vs Union of India (UOI)

Allahabad High Court · (1989) 43 ELT 635

Central Excises and Salt Act, 1944 — Section 35

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High Courts28 Apr 1989Dismissed

Sultan Ahmad (deceased by L.R''s.) Vs Rashid Ahmad and others

Allahabad High Court · AIR 1990 All 47

Contract Act, 1872 — Section 17Transfer of Property Act, 1882 — Section 41, 54

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High Courts28 Apr 1989Dismissed

Sumer Chand Sharma and Another Vs State of Uttar Pradesh and Others

Allahabad High Court · (1989) 1 AWC 666

Motor Vehicles Act, 1939 — Section 21, 41, 62, 64A, 68F(1)Uttar Pradesh Motor Vehicles Rules, 1940 — Rule 44A, 4A

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High Courts27 Apr 1989

H.K. Rawal and Another Vs Nidhi Prakash and Another

Allahabad High Court · (1990) CriLJ 961 : (1989) 2 RCR(Criminal) 393

Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(1), 397(2), 397(3), 399Penal Code, 1860 (IPC) — Section 409, 420, 467, 468, 471

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High Courts26 Apr 1989Allowed

Laddan and Others Vs Nagar Palika and Another

Allahabad High Court · (1989) 2 AWC 1006 : (1989) RD 335

Uttar Pradesh Municipalities Act, 1916 — Section 116

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High Courts26 Apr 1989Allowed

Bharat Ply-Wood Products Pvt. Ltd. Vs Commissioner of Sales Tax

Allahabad High Court · (1990) 79 STC 400

Uttar Pradesh Sales Tax Act, 1948 — Section 11, 15A(1), 28AUttar Pradesh Sales Tax Rules, 1948 — Rule 87AUttar Pradesh Sales Tax Act, 1948 — Section 11, 15A(1), 28A

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High Courts26 Apr 1989

Rajeev Drona Vs Assistant Commissioner of Income Tax and Another

Allahabad High Court · (1989) 180 ITR 140

Income Tax Act, 1961 — Section 147, 148

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