COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,324 of 5,025

High Courts24 Feb 1989

Krishna Dutta Singh and Another Vs The District Inspector of Schools and Another

Allahabad High Court · (1989) 1 AWC 669

Constitution of India, 1950 — Article 14Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 31BUttar Pradesh Intermediate Education Act, 1921 — Section 16E, 16E(3), 16F(2), 32

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High Courts24 Feb 1989Allowed

Virendra Prakash Gupta and Another Vs State and Another

Allahabad High Court · (1989) 2 AWC 1109

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 409

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High Courts24 Feb 1989Dismissed

State of U.P. Vs Vijai Pal Singh and Others

Allahabad High Court · (1990) CriLJ 948

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 161, 391Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302

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High Courts23 Feb 1989Allowed

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

Allahabad High Court · (1989) 43 ELT 633

Central Excise Rules, 1944 — Rule 174, 210, 8(1)Central Excises and Salt Act, 1944 — Section 3

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High Courts23 Feb 1989Allowed

Smt. Mubarukunisha Vs The Additional District Magistrate (Rural) and Others

Allahabad High Court · (1989) 1 AWC 546

Uttar Pradesh Bhoodan Yagna Act, 1952 — Section 14, 15AUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198

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High Courts22 Feb 1989Dismissed

Iqbal Husain Vs VIth Addl. District Judge and Others

Allahabad High Court · (1989) 1 AWC 618

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High Courts22 Feb 1989

Tulsi Devi and Others Vs Commissioner of Income Tax and Others

Allahabad High Court · (1989) 178 ITR 435 : (1990) 48 TAXMAN 218

Income Tax Act, 1961 — Section 132, 132(11), 132(5)

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High Courts22 Feb 1989

Achhaibar Pandey (In Jail) Vs The State

Allahabad High Court · (1990) CriLJ 958

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B

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High Courts22 Feb 1989

Bal Krishna Bajaj Vs The District Judge and Others

Allahabad High Court · (1989) 2 AWC 805

Constitution of India, 1950 — Article 14, 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 24B, 3

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High Courts22 Feb 1989Dismissed

Smt. Zahoora alias Jahana Vs Ist Additional Commissioner, Faizabad Division and Others

Allahabad High Court · (1989) 2 AWC 989

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49Uttar Pradesh Land Revenue Act, 1901 — Section 33, 39, 40

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High Courts21 Feb 1989Disposed Of

Commissioner of Income Tax Vs K.M. Sugar Mills Ltd.

Allahabad High Court · (1989) 45 TAXMAN 26

Income Tax Act, 1961 — Section 256(2)

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High Courts21 Feb 1989Allowed

National Thermal Power Corporation Ltd. Vs State of U.P. and Another

Allahabad High Court · (1989) 1 AWC 509

Civil Procedure Code, 1908 (CPC) — Section 53Land Acquisition Act, 1984 — Section 18, 53, 54

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High Courts17 Feb 1989Allowed

Bharat Lal Tiwari Vs State of U.P. and Others

Allahabad High Court · (1989) 1 AWC 518 : (1990) 1 UPLBEC 335

Arms Act, 1959 — Section 25National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 307, 379

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High Courts17 Feb 1989Dismissed

Shyam Babu Vs XIIth Additional district Judge, Allahabad and Others

Allahabad High Court · AIR 1989 All 184

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 3, 4, 5, 5(1), 5(2)

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High Courts17 Feb 1989Dismissed

Chandra Pal and Others Vs Keshav Deo and Others

Allahabad High Court · (1989) 1 AWC 527

Constitution of India, 1950 — Article 21, 226, 227, 25Hindu Marriage Act, 1955 — Section 17Penal Code, 1860 (IPC) — Section 109, 494

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High Courts17 Feb 1989Dismissed

Badri Prasad Gupta Vs XII Additional District Judge and Others

Allahabad High Court · (1989) 2 AWC 823

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 3, 4, 4(1), 4(2), 5Public Premises (Eviction of Unauthorised Occupants) Rules, 1971 — Rule 4

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High Courts16 Feb 1989Allowed

Rewa Ram Vs Board of Revenue and Others

Allahabad High Court · (1989) 1 AWC 557 : (1989) RD 152

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 68, 69, 70, 71, 72Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171

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High Courts15 Feb 1989Dismissed