COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,321 of 5,025

High Courts27 Mar 1989Allowed

Singh and Company and Coal Agent Vs State of Uttar Pradesh

Allahabad High Court · (1989) 2 AWC 1216

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Essential Commodities (Amendment) Act, 1966 — Section 3Essential Commodities Act, 1955 — Section 6A, 6B, 6C

Read judgment

High Courts27 Mar 1989Dismissed

Laxmi Narain and Another Vs Smt. Hubraja

Allahabad High Court · (1989) 03 AHC CK 0003

Evidence Act, 1872 — Section 90

Read judgment

High Courts27 Mar 1989Allowed

Jagdish Singh Malhotra Vs State

Allahabad High Court · (1989) 2 AWC 716

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)

Read judgment

High Courts17 Mar 1989Dismissed

Devendra Singh Vs State of U.P.

Allahabad High Court · (1990) CriLJ 879

Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts17 Mar 1989Allowed

Sabir Khan and Another Vs State of U.P.

Allahabad High Court · (1989) AWC 794 : (1990) CriLJ 967

Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Penal Code, 1860 (IPC) — Section 302, 34

Read judgment

High Courts17 Mar 1989

Kishan Lal Vs Union of India (UOI) and Others

Allahabad High Court · (1989) 179 ITR 206

Income Tax Act, 1961 — Section 279

Read judgment

High Courts16 Mar 1989Allowed

Chotey Lal and Others Vs State of U.P.

Allahabad High Court · (1989) 1 AWC 699

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2APenal Code, 1860 (IPC) — Section 114, 201, 302, 307

Read judgment

High Courts15 Mar 1989Allowed

Kewal Singh Vs Ram Chander and Another

Allahabad High Court · (1989) 2 AWC 1431

Provincial Insolvency Act, 1920 — Section 2, 3, 75(2)

Read judgment

High Courts15 Mar 1989Allowed

Hirason Enterprises Vs Commissioner of Sales Tax

Allahabad High Court · (1990) 76 STC 355

Central Sales Tax Act, 1956 — Section 2, 3Central Sales Tax Act, 1956 — Section 2, 3Central Sales Tax Act, 1956 — Section 2, 3

Read judgment

High Courts15 Mar 1989Dismissed

Kewal Singh Vs Ram Chander and another

Allahabad High Court · AIR 1990 All 99 : (1990) RD 112

Provincial Insolvency Act, 1920 — Section 2, 3, 3(1), 75, 75(2)

Read judgment

High Courts15 Mar 1989Disposed Of

Baud and others Vs State of U.P.

Allahabad High Court · (1989) 03 AHC CK 0024

Penal Code, 1860 (IPC) — Section 302, 325, 34

Read judgment

High Courts15 Mar 1989Dismissed

Ram Nath Vs Y.K. Singhal, VII A.D.J. and Another

Allahabad High Court · (1989) 2 AWC 731

Civil Procedure Code, 1908 (CPC) — Section 24

Read judgment

High Courts15 Mar 1989

U.P. State Sugar Corporation Ltd. Vs Assistant Collector of Central Excise

Allahabad High Court · (1989) 22 ECC 15 : (1989) 24 ECR 123 : (1992) 61 ELT 614

Read judgment

High Courts13 Mar 1989Allowed

Ram Bali Singh and Others Vs Ram Sakal

Allahabad High Court · (1989) 1 AWC 631

Read judgment

High Courts13 Mar 1989Allowed

Maharaj Bux Singh Vs State

Allahabad High Court · (1989) 03 AHC CK 0021

Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 354, 376, 511

Read judgment

High Courts10 Mar 1989Allowed

Hotu Ram Sachdeva Vs Additional District Judge and Others

Allahabad High Court · (1989) 2 AWC 999

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5(1), Order 5 Rule 15Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4), 30(1)

Read judgment

High Courts10 Mar 1989Allowed