High Courts02 Feb 1989
Commissioner of Income Tax Vs Sheo Prasad Singhal
Allahabad High Court · (1989) 177 ITR 305
Income Tax Act, 1961 — Section 256(2)
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,326 of 5,025
High Courts02 Feb 1989Allowed
New Okhla Industrial Development Authority (NOIDA) Dist. Ghaziabad Vs Ram Bal and another
Allahabad High Court · AIR 1991 All 68
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 33, 96Constitution of India, 1950 — Article 136, 226Land Acquisition Act, 1894 — Section 11, 12, 16, 18, 18(2)
High Courts02 Feb 1989Allowed
New Okhla Industria Development Authority (NOIDA) Vs Ram Bal and Another
Allahabad High Court · (1989) 2 AWC 1326 : (1989) RD 478
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 33, 96Constitution of India, 1950 — Article 136, 226Land Acquisition Act, 1894 — Section 11, 12, 18, 18(2), 18(3)
High Courts01 Feb 1989Allowed
Birbal and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1989) 1 AWC 644 : (1989) RD 219
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145, 146
High Courts01 Feb 1989Dismissed
Commissioner of Income Tax Vs Taj Printers
Allahabad High Court · (1989) 178 ITR 384 : (1990) 48 TAXMAN 112
Income Tax Act, 1961 — Section 256(2), 263
High Courts01 Feb 1989
Commissioner of Income Tax Vs Associated Metals Co.
Allahabad High Court · (1989) 177 ITR 428
Income Tax Act, 1961 — Section 2, 256(2)
High Courts01 Feb 1989
Ram Lal Yadav and Others Vs State of U.P. and Others
Allahabad High Court · (1989) AWC 270 : (1989) CriLJ 1013 : (1990) 1 RCR(Criminal) 347
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 173, 190Evidence Act, 1872 — Section 27
High Courts31 Jan 1989Allowed
Hari Shanker Gupta Vs Sudhir Nirvan
Allahabad High Court · (1989) 2 AWC 735
Provincial Small Cause Courts Act, 1887 — Section 25Registration Act, 1908 — Section 17, 17(1)Transfer of Property Act, 1882 — Section 106
High Courts31 Jan 1989Allowed
Onkar Chandra Pankaj Kumar Vs Commr. of Sales Tax
Allahabad High Court · (1989) 25 ECR 273
High Courts31 Jan 1989Allowed
Motilal Vs Deputy Director Consolidation and Others
Allahabad High Court · (1989) 1 AWC 344 : (1989) RD 151
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 3
High Courts25 Jan 1989Allowed
Raghavendra Mathur Vs Allahabad Bank and Others
Allahabad High Court · (1989) 59 FLR 153 : (1990) 1 LLJ 273
Industrial Disputes (Central) Rules, 1957 — Rule 58Industrial Disputes Act, 1947 — Section 18(1)Industrial Disputes (Central) Rules, 1957 — Rule 58
High Courts25 Jan 1989Allowed
Rajendra Singh Vs State of U.P.
Allahabad High Court · (1989) 01 AHC CK 0043
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 34
High Courts25 Jan 1989
Sheetansu Srivastava Vs Principal, Allahabad Agricultural Institute, Naini Allahabad and Another
Allahabad High Court · AIR 1989 All 117 : (1989) AWC 808
Constitution of India, 1950 — Article 14, 226, 29(2), 30, 30(1)
High Courts25 Jan 1989Dismissed
Surendra Narain Pandey Vs State of U.P. and Others
Allahabad High Court · (1989) 1 AWC 466
Uttar Pradesh Intermediate Education Act, 1921 — Section 32Uttar Pradesh Intermediate Education Rules, 1921 — Rule 7, 8Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 2, 9
High Courts25 Jan 1989
Sheetansu Srivastava Vs Principal, Allahabad Agricultural Institute and Another
Allahabad High Court · (1989) 2 AWC 808
Constitution of India, 1950 — Article 14, 15(1), 15(4), 29, 29(1)
High Courts24 Jan 1989Allowed
Karedeen and Others Vs State of U.P.
Allahabad High Court · (1989) 1 AWC 488
Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 323, 395, 504, 506Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198
High Courts24 Jan 1989Dismissed
Bhawani Din and Ors. Vs State of U.P.
Allahabad High Court · (1989) 01 AHC CK 0037
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts24 Jan 1989Dismissed
Vijay Kumar and Others Vs State of U.P. and Others
Allahabad High Court · (1989) 1 AWC 569
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1)Penal Code, 1860 (IPC) — Section 363, 366
High Courts23 Jan 1989Allowed
Ram Karan Mal Vs State
Allahabad High Court · (1990) CriLJ 846
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts21 Jan 1989Allowed
Udai Narain Vs State of U.P.
Allahabad High Court · (1999) 1 ACR 593
Aircraft Rules, 1937 — Rule 78, 78ACriminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 120B