High Courts15 Feb 1989Allowed
Chhibramau Cold Storage Vs CEGAT
Allahabad High Court · (1989) 42 ELT 161
Central Excise Rules, 1944 — Rule 8Central Excises and Salt Act, 1944 — Section 3(3)Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,325 of 5,025
High Courts14 Feb 1989Allowed
Ram Dass and Another Vs State
Allahabad High Court · (1989) 1 AWC 689 : (1991) RD 337
Penal Code, 1860 (IPC) — Section 366, 368, 375, 376
High Courts14 Feb 1989Allowed
Ramji Lal and Anr. Vs State of U.P.
Allahabad High Court · (1989) 02 AHC CK 0045
Penal Code, 1860 (IPC) — Section 396
High Courts14 Feb 1989Allowed
Chandra Deo Sharma Vs Director of Education & Others
Allahabad High Court · (1989) 02 AHC CK 0031
High Courts13 Feb 1989Dismissed
Smt. Jasprit Kaur Vs Smt. Harbhajan Kaur and Another
Allahabad High Court · (1989) 2 AWC 987
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 363, 366, 376, 506
High Courts13 Feb 1989Allowed
Sahabjan and Another Vs State of U.P.
Allahabad High Court · (1989) AWC 727 : (1990) CriLJ 980
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts13 Feb 1989Dismissed
Maqsood Ullah Khan Vs The District Judge and Others
Allahabad High Court · (1989) 1 AWC 577
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 8, 8(1), 8(2)Religious Endowments Act, 1863 — Section 18Uttar Pradesh General Clauses Act, 1904 — Section 4, 4(12), 4(53)
High Courts13 Feb 1989Dismissed
Rajan Babu Vs U.P. Public Service Commission and Others
Allahabad High Court · (1989) 1 AWC 442
Inheritance (Family Provision) Act, 1938 — Section 1(1)Inter-State Estates Act, 1952 — Section 7, 8
High Courts12 Feb 1989Dismissed
Rajendra Vs State of U.P.& Ors.
Allahabad High Court · (1989) 02 AHC CK 0036
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts08 Feb 1989Allowed
Zahoor Ali Vs State of U.P.
Allahabad High Court · (1989) CriLJ 1177
Penal Code, 1860 (IPC) — Section 361, 363, 366, 376
High Courts08 Feb 1989Dismissed
Sher Singh Vs State of U.P.
Allahabad High Court · AIR 1991 All 27
Administrative Tribunals Act, 1985 — Section 6(1)Constitution of India, 1950 — Article 226
High Courts08 Feb 1989Allowed
Vinod Kumar Tripathi Vs State of U.P.& Others
Allahabad High Court · (1989) 02 AHC CK 0035
High Courts08 Feb 1989
Oriental Fire and General Insurance Co. Ltd., New Delhi and Another Vs Smt. Rajendra Kaur
Allahabad High Court · (1989) 2 ACC 103 : (1989) ACJ 961 : AIR 1989 All 221 : (1989) AWC 587
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles (Amendment) Act, 1957 — Section 96, 96(2)Motor Vehicles Act, 1939 — Section 110B, 110C, 110D, 96(2)
High Courts08 Feb 1989Allowed
Sri Sanatan Dharam Sabha and Another Vs The Registrar, Firms, Societies and Chits, U.P., Lucknow and Others
Allahabad High Court · AIR 1989 All 189
Societies Registration Act, 1860 — Section 4A
High Courts08 Feb 1989Dismissed
Smt. Nahid and Another Vs Mohd. Islam and Another
Allahabad High Court · AIR 1989 All 161
Constitution of India, 1950 — Article 226
High Courts03 Feb 1989Dismissed
Gurmez Singh Vs State of Uttar Pradesh and Another
Allahabad High Court · (1989) CriLJ 973
Criminal Procedure Code, 1973 (CrPC) — Section 457, 482Penal Code, 1860 (IPC) — Section 395, 406, 420
High Courts03 Feb 1989Dismissed
Muzaffar Abbas and Others Vs State of Uttar Pradesh and Another
Allahabad High Court · (1989) 2 AWC 1160
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2), 173(3), 173(4), 173(5)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304A
High Courts03 Feb 1989Allowed
Sangam Finishing Works Vs Labour Court and Others
Allahabad High Court · (1989) 58 FLR 888 : (1995) 3 LLJ 614
Uttar Pradesh Disputes Rules — Rule 16Uttar Pradesh Disputes Rules — Rule 16Uttar Pradesh Disputes Rules — Rule 16
High Courts02 Feb 1989Dismissed
Nagar Palika Hasanpur Vs Abhilash Kumar Saxena and Another
Allahabad High Court · (1990) 1 AWC 475
Uttar Pradesh Municipal Servants (Appeal) Rules, 1967 — Rule 4(2), 9
High Courts02 Feb 1989Disposed Of
DAU DAYAL GOYAL AND ANOTHER Vs TAX RECOVERY OFFICER AND ANOTHER.
Allahabad High Court · (1989) 177 ITR 397