High Courts20 Jan 1989Allowed
Shiv Singh Vs State of U.P.
Allahabad High Court · (1989) 1 AWC 422
Electricity Act, 1910 — Section 39, 40Penal Code, 1860 (IPC) — Section 379
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,327 of 5,025
High Courts20 Jan 1989Dismissed
Zakir Husain Vs State of U.P.
Allahabad High Court · (1990) CriLJ 876
Penal Code, 1860 (IPC) — Section 379
High Courts20 Jan 1989Allowed
Nar Singh and Others Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (1989) 2 AWC 900
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 25Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 5(2A), 9A
High Courts19 Jan 1989Dismissed
Hari Krishan Vashishtha Vs Government of U.P. and Others
Allahabad High Court · (1989) 1 AWC 360
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 3, Order 47 Rule 4, 114, 5Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 5(1), 5(5), 7
High Courts18 Jan 1989Allowed
Ramendra Nath Vs Mandi Samiti and Another
Allahabad High Court · (1989) 1 AWC 539
Constitution of India, 1950 — Article 14, 311
High Courts18 Jan 1989Dismissed
Mahendra Pratap Singh Vs Sumat Chand Jain and Another
Allahabad High Court · (1989) 1 AWC 649 : (1989) RD 266
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 11, Order 21 Rule 11A, Order 21 Rule 54, Order 21 Rule 6
High Courts18 Jan 1989Allowed
Ramendra Nath Vs Mandi Samiti, Sultanpur and Another, etc.
Allahabad High Court · AIR 1989 All 154 : (1989) 59 FLR 272 : (1997) 3 UPLBEC 1545
Constitution of India, 1950 — Article 14, 226
High Courts18 Jan 1989Allowed
Satish Chand Vs Satya Prakash Vikal and Others
Allahabad High Court · AIR 1989 All 101
Representation of the People Act, 1951 — Section 100, 97
High Courts18 Jan 1989Dismissed
Jayshree Distribution Piplani Katra and Others Vs Jayshree Tyres and Rubber Products, Allahabad and Another
Allahabad High Court · AIR 1989 All 158
Arbitration Act, 1940 — Section 17Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts18 Jan 1989Dismissed
Jayshree Distribution Piplani Katra and Others Vs Jayshree Tyres and Rubber Products and Another
Allahabad High Court · (1989) 1 AWC 478
Arbitration Act, 1940 — Section 17Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
High Courts17 Jan 1989Dismissed
Bharti Raj Vs Sumesh Sachdeo & Co.
Allahabad High Court · (1989) 01 AHC CK 0040
Constitution of India, 1950 — Article 226
High Courts17 Jan 1989Dismissed
Dr. Krishna Sinha Vs U.P. Higher Education Service Commission and Others
Allahabad High Court · (1989) 2 AWC 754
Constitution of India, 1950 — Article 226Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 31BUttar Pradesh State Universities Act, 1973 — Section 11, 12, 13, 16, 20
High Courts17 Jan 1989Dismissed
Ram Niwas Chaube and Another Vs State of U.P. and Others
Allahabad High Court · (1989) 1 AWC 580
Constitution of India, 1950 — Article 14Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 — Rule 10, 10(5), 11, 20, 9
High Courts16 Jan 1989Allowed
Commissioner of Wealth Tax Vs Late Shri N.D. Bhargava
Allahabad High Court · (1989) 43 TAXMAN 160
Estate Duty Act, 1953 — Section 64Wealth Tax Act, 1957 — Section 27(3)
High Courts16 Jan 1989Allowed
Dharam Das and Another Vs State
Allahabad High Court · (1989) 1 AWC 552
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Jan 1989Partly Allowed
Kailash Chand Gupta Vs Commissioner of Income Tax
Allahabad High Court · (1989) 76 CTR 51 : (1989) 177 ITR 141 : (1989) 43 TAXMAN 82
Income Tax Act, 1961 — Section 256(2), 40A(3)
High Courts16 Jan 1989Dismissed
Commissioner of Wealth-tax Vs Raj Narain Pratap Narain (HUF)
Allahabad High Court · (1989) 76 CTR 196 : (1989) 177 ITR 34 : (1989) 43 TAXMAN 110
Wealth Tax Act, 1957 — Section 25(2), 27(3)
High Courts16 Jan 1989Allowed
Shiv Trading Company Vs Commissioner of Income Tax
Allahabad High Court · (1989) 176 ITR 410
Income Tax Act, 1961 — Section 256(2), 40A(3)Income Tax Act, 1961 — Section 256(2), 40A(3)Income Tax Act, 1961 — Section 256(2), 40A(3)
High Courts16 Jan 1989Dismissed
Chandra Pratap Singh Vs Madhav Sharan Tripathi and Others
Allahabad High Court · (1989) 1 AWC 584
Uttar Pradesh Secondary Education Services Commission Rules, 1983 — Rule 8(3), 8(4), 8(5), 9
High Courts16 Jan 1989Dismissed
Commissioner of Income Tax Vs Electra Jaipur Pvt. Ltd.
Allahabad High Court · (1989) 76 CTR 60 : (1989) 177 ITR 86 : (1989) 43 TAXMAN 182
Income Tax Act, 1961 — Section 256(2)