High Courts05 Apr 1989Allowed
Shafeeq Ahmad Vs State of U.P
Allahabad High Court · (1989) 2 AWC 1153
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,320 of 5,025
High Courts05 Apr 1989
Satyadeo Singh Vs Vidyawati and Others
Allahabad High Court · (1989) 2 ACC 197
Motor Vehicles Act, 1939 — Section 110A, 110D
High Courts05 Apr 1989Allowed
Satyadeo Singh Vs Smt. Vidyawati Devi and Others
Allahabad High Court · (1989) ACJ 1110 : (1989) 1 AWC 676
Motor Vehicles Act, 1939 — Section 110, 110A, 110B, 110D, 92A
High Courts05 Apr 1989
Medical Officer of Health Municipal Board Vs Vir Singh
Allahabad High Court · (1989) 2 AWC 1096
Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 20, 7
High Courts04 Apr 1989Dismissed
Vijendra Kumar Jain Vs Smt. Shanti Devi
Allahabad High Court · (1989) 1 AWC 619
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 15 Rule 5(1), Order 15 Rule 5(2)Contract Act, 1872 — Section 104, 76Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 30
High Courts04 Apr 1989Allowed
Rajiv Kumar Singh Vs Lucknow University and Others
Allahabad High Court · AIR 1989 All 235
Constitution of India, 1950 — Article 226
High Courts04 Apr 1989Dismissed
Ram Vishal Singh and Ors Vs Ram Sahai Singh & Ors
Allahabad High Court · (1989) 04 AHC CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 133, 310, 482
High Courts04 Apr 1989Allowed
Kanchan Chaudhari Vs State of U.P.
Allahabad High Court · (1989) 04 AHC CK 0022
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 307
High Courts04 Apr 1989Dismissed
Brindawan Choubey Vs Smt. Ram Sanwari
Allahabad High Court · (1989) AWC 660 : (1989) CivCC 343 : (1990) CriLJ 877
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 482
High Courts04 Apr 1989Dismissed
Anand Biscuit Co. Vs Anand Food Product
Allahabad High Court · (1989) 2 AWC 980
Trade and Merchandise Marks Act, 1958 — Section 21, 28, 28(1), 28(2)
High Courts03 Apr 1989Allowed
Kailash Pati Sugar Industries Kapsenda Vs Smt. Kamla Gupta and Others
Allahabad High Court · (1989) 2 AWC 827
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1
High Courts03 Apr 1989Dismissed
Ram Baran and Another Vs VIIth Additional District Judge and Others
Allahabad High Court · (1989) 2 AWC 995
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11, 12, 13, 14, 16
High Courts03 Apr 1989Allowed
Wimco Limited Vs Union of India (UOI)
Allahabad High Court · (1989) 43 ELT 628
Central Excise Rules, 1954 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 11B(1), 11B(3), 3
High Courts03 Apr 1989Dismissed
Dr. Chandra Deo Pandey Vs The Chancellor, Allahabad University and Others
Allahabad High Court · (1989) 1 AWC 704
Uttar Pradesh State Universities Act, 1973 — Section 13(6), 31, 31(10), 31(2), 31(3)
High Courts03 Apr 1989Allowed
Sunera and Others Vs Sukhi Ram and Others
Allahabad High Court · (1989) 2 ACC 358
Motor Vehicles Act, 1939 — Section 110D
High Courts03 Apr 1989Allowed
Bachan Lal Vs Dt. Asst. Registrar of Co-op. Societies and Another
Allahabad High Court · (1990) 60 FLR 243 : (1994) 3 LLJ 989 : (1990) 1 UPLBEC 312
High Courts29 Mar 1989Dismissed
Vijay Kumar Soni Vs The State
Allahabad High Court · (1989) AWC 1400 : (1990) CriLJ 955
Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 173, 482Penal Code, 1860 (IPC) — Section 409, 466, 467, 477Prevention of Corruption Act, 1988 — Section 5(2)
High Courts28 Mar 1989Dismissed
Vikram Cotton Mills Vs Presiding Officer, Industrial Tribunal No. II and Others
Allahabad High Court · (1989) 59 FLR 386 : (1990) 1 LLJ 425
Industrial Disputes (Central) Rules, 1957 — Rule 12, 40Uttar Pradesh Industrial Disputes Act, 1947 — Section 5C, 6Industrial Disputes (Central) Rules, 1957 — Rule 12, 40
High Courts28 Mar 1989Dismissed
Anil Kumar Jain Vs State
Allahabad High Court · (1989) 03 AHC CK 0028
Penal Code, 1860 (IPC) — Section 302, 307
High Courts28 Mar 1989Disposed Of
Uroj Abbas Vs DY.Chairman/Collector, Lucknow & Another
Allahabad High Court · (1989) 03 AHC CK 0020
Uttar Pradesh Muslim Waqfs Act, 1960 — Section 47