High Courts06 Jan 1989Allowed
Kanhaiyalal Damodar Das Vs Commissioner of Sales Tax
Allahabad High Court · (1989) 73 STC 404
Uttar Pradesh Sales Tax Act, 1948 — Section 21
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,329 of 5,025
High Courts06 Jan 1989Partly Allowed
Lalji and Others Vs State of U.P. and Others
Allahabad High Court · AIR 1989 All 150 : (1989) AWC 548
Defence of India (Requisitioning and Acquisition of Immovable Property) Rules, 1963 — Rule 10(1)Defence of India Act, 1962 — Section 19(2), 36, 37Land Acquisition Act, 1894 — Section 23(1), 23(2)
High Courts06 Jan 1989Disposed Of
Sultan Hussain Khan Vs Mushfiqa Khatoon
Allahabad High Court · (1990) 1 DMC 322
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts06 Jan 1989
Sagar Mal Narain Das Vs Commissioner of Sales Tax
Allahabad High Court · (1989) 74 STC 266
High Courts06 Jan 1989Dismissed
Siddho Mal Paper Conversion Co. Vs Commissioner of Sales Tax Commissioner of Sales Tax Vs Siddho Mal Paper Conversion Co.
Allahabad High Court · (1989) 74 STC 242
Central Sales Tax Act, 1956 — Section 8
High Courts06 Jan 1989Dismissed
Chandrika and Others Vs Sarjoo Pandey and Another
Allahabad High Court · (1989) 1 AWC 617
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2
High Courts05 Jan 1989Dismissed
Om Prakash Singh Vs Smt. Satya Devi and Another
Allahabad High Court · (1989) 1 AWC 662 : (1989) CivCC 423
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 125Limitation Act, 1963 — Section 5
High Courts05 Jan 1989
Moonna Lal and Sons (P.) Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1988) 73 CTR 174 : (1989) 176 ITR 320
Income Tax Act, 1961 — Section 256(2)Income Tax Act, 1961 — Section 256(2)
High Courts05 Jan 1989Dismissed
Dr. Rakesh Kumar Gupta Vs Smt. Ram Kali Devi and Another
Allahabad High Court · (1989) 1 AWC 320
Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2)
High Courts05 Jan 1989Dismissed
Hakim Mohd. Akbar Ali Vs Mohd. Amin
Allahabad High Court · (1989) 2 AWC 778 : (1989) RD 496
Easements Act, 1882 — Section 60
High Courts04 Jan 1989Dismissed
Smt. Ameeta Kulkarni Modi Vs State of U.P. and Others
Allahabad High Court · (1989) 2 AWC 816
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 11(1), 11(1A), 11(2), 13, 14General Clauses Act, 1897 — Section 21
High Courts04 Jan 1989
Ashok Kanaujiya aijas Ashok Kumar Kanaujiya Vs State
Allahabad High Court · (1990) 1 AWC 240
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 326
High Courts03 Jan 1989Dismissed
U.P. State Road Transport Corporation Vs Ram Dulari and Others
Allahabad High Court · (1989) 2 ACC 7 : (1989) ACJ 695
Motor Vehicles Act, 1939 — Section 110D
High Courts02 Jan 1989Allowed
Smt. Anand Kumari and Others Vs Radha Ballabh and Another
Allahabad High Court · (1989) 1 AWC 346
Limitation Act, 1963 — Article 144
High Courts02 Jan 1989
Jai Prakash Guar Vs Commissioner of Income Tax
Allahabad High Court · (1989) 176 ITR 115
Income Tax Act, 1961 — Section 147, 256(2)
High Courts02 Jan 1989Dismissed
Shital Prasad and Another Vs Mohammad Sabbir
Allahabad High Court · (1989) 1 AWC 607 : (1989) RD 127
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 156, 157, 165, 331, 331(1A)
High Courts23 Dec 1988Dismissed
Ashok Kumar and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1989 All 109 : (1989) AWC 531
Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 10Uttar Pradesh Excise Act, 1910 — Section 24, 31
High Courts23 Dec 1988Dismissed
Central Bank of India and Others Vs II Additional District Judge and Others
Allahabad High Court · (1989) 1 AWC 403
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(8), 3
High Courts23 Dec 1988Allowed
Avadh Behari Rai Vs State of U.P.and another
Allahabad High Court · (1988) 12 AHC CK 0037
Constitution of India, 1950 — Article 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 167
High Courts23 Dec 1988Dismissed
Chandra Bhai and Anr. Vs State
Allahabad High Court · (1988) 12 AHC CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 302, 34