High Courts23 Dec 1988Disposed Of
Taj Ali and Ors. Vs State of U.P.
Allahabad High Court · (1988) 12 AHC CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439, 482
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,330 of 5,025
High Courts22 Dec 1988Dismissed
U.P. State Road Transport Corporation Vs U.P. Public Services Tribunal V and Another
Allahabad High Court · (1989) 2 AWC 784
Evidence Act, 1872 — Section 7, 7(1)Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 5(1), 5(5)Uttar Pradesh Public Services (Tribunal) Rules, 1975 — Rule 5(2)
High Courts22 Dec 1988Dismissed
Triveni Verma Vs Deshraj Narang Dayanand Inter College and Others
Allahabad High Court · (1989) 1 AWC 440
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 6, 6(1), 6(3), 6(8)
High Courts22 Dec 1988
Sri. Narain Rai alias Chunnu Vs State of U.P.
Allahabad High Court · (1989) 1 AWC 287
Penal Code, 1860 (IPC) — Section 307, 34
High Courts22 Dec 1988Dismissed
Smt. Chandania Vs Gyan Chand and Others
Allahabad High Court · AIR 1989 All 75 : (1989) AWC 214
Civil Procedure Code, 1908 (CPC) — Section 100, 101Specific Relief Act, 1963 — Section 34Succession Act, 1925 — Section 74, 75
High Courts22 Dec 1988Dismissed
Warain Rai alias Chunnu Vs State of U.P.
Allahabad High Court · (1988) 12 AHC CK 0033
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 36Penal Code, 1860 (IPC) — Section 307, 34
High Courts22 Dec 1988Allowed
Rangesh Sharma and Another Vs State of U.P. and Another
Allahabad High Court · (1990) CriLJ 861
Companies Act, 1956 — Section 617Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 202, 482, 561AElectricity (Supply) Act, 1948 — Section 5, 81, 82
High Courts22 Dec 1988
Dharmendra Prasad Singh Vs Commissioner of Wealth Tax
Allahabad High Court · (1989) 178 ITR 298
Wealth Tax Act, 1957 — Section 27(3), 7(4)
High Courts22 Dec 1988Allowed
Phirari Singh Vs State of U.P. and Others
Allahabad High Court · (1990) CriLJ 884
Criminal Procedure Code, 1973 (CrPC) — Section 107, 125, 173, 482, 561AHindu Marriage Act, 1955 — Section 7
High Courts21 Dec 1988Dismissed
D.S. Agarwal and Co. and Another Vs Ghaziabad Development Authority
Allahabad High Court · (1989) 1 AWC 503
Constitution of India, 1950 — Article 14
High Courts21 Dec 1988Dismissed
Kalyan Dass Vinod Kumar Vs Sales Tax Tribunal and Others
Allahabad High Court · (1989) 73 STC 276
Uttar Pradesh Sales Tax Act, 1948 — Section 22
High Courts21 Dec 1988Allowed
Eric John Slngh Vs The District Magistrate and Others
Allahabad High Court · (1989) 1 AWC 210
Criminal Procedure Code, 1973 (CrPC) — Section 144General Clauses Act, 1897 — Section 21Penal Code, 1860 (IPC) — Section 109, 376
High Courts20 Dec 1988Dismissed
Sharda Boiron Laboratories Ltd. Vs State of Uttar Pradesh
Allahabad High Court · (1989) 22 ECC 7 : (1992) 42 ECR 826 : (1992) 61 ELT 601
Constitution of India, 1950 — Article 226Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 2, 3Medicinal and Toilet Preparations (Excise Duties) Rules, 1956 — Rule 11, 12, 128
High Courts20 Dec 1988Dismissed
Phool Chand Gajanand Vs The Commissioner of Income Tax
Allahabad High Court · (1989) 1 AWC 337
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 256(1), 37, 37(1), 37(2), 37(2A)Taxation Laws (Amendment) Act, 1967 — Section 4
High Courts19 Dec 1988Allowed
Tej Singh Vs The District Judge and Another
Allahabad High Court · (1989) 2 AWC 1178
Uttar Pradesh Kshetriya Samities (Election of Block Pramukhs and Settlement of Election Disputes) Rules, 1962 — Rule 35, 36, 37, 40, 40(1)
High Courts19 Dec 1988Allowed
U.P. Avas Evam Vikash Parishad and Others Vs Dr. N.V. Rajgopalan Acharya and Others
Allahabad High Court · AIR 1989 All 125
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 96
High Courts19 Dec 1988Allowed
U.P. Avas Evam Vikas Parishad and Others Vs Dr. N.V. Rajgopalan and Others
Allahabad High Court · (1989) 1 AWC 492
Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 3
High Courts19 Dec 1988Dismissed
Sunil Gupta and Another Vs Union of India and Another
Allahabad High Court · (1989) 1 AWC 219
Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 4, 9(2)Constitution of India, 1950 — Article 226, 227
High Courts19 Dec 1988Allowed
Munni Devi Vs Radha Devi
Allahabad High Court · (1989) 2 AWC 781
Contract Act, 1872 — Section 23Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11, 13, 16, 20, 3
High Courts16 Dec 1988Dismissed
Rama Shanker Rai and Another Vs State of U.P. and Others
Allahabad High Court · (1989) 1 AWC 399
Constitution of India, 1950 — Article 162, 309Lekhpals Service Rules, 1958 — Rule 21, 4