High Courts16 Dec 1988Dismissed
Mahadeo Vs The State
Allahabad High Court · (1990) CriLJ 858
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 100, 51Uttar Pradesh Police Regulations, 1948 — Regulation 154
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,331 of 5,025
High Courts16 Dec 1988Allowed
Guddu alias Pradyamnu Kumar Singh Vs State of U.P.
Allahabad High Court · (1989) 1 AWC 335
Criminal Procedure Code, 1973 (CrPC) — Section 223, 223(1), 223(2)Juvenile Justice Act, 1986 — Section 1, 1(2), 1(3), 24, 26Penal Code, 1860 (IPC) — Section 201, 302
High Courts16 Dec 1988Dismissed
Mahadeo Vs State
Allahabad High Court · (1989) 2 AWC 1219
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 100, 51Uttar Pradesh Police Regulations, 1948 — Regulation 154
High Courts15 Dec 1988Allowed
Kallu Prasad Dinkar Vs Regional Manager, Allahabad Bank and Others
Allahabad High Court · (1989) 2 LLJ 478
Constitution of India, 1950 — Article 226, 310, 311Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19Constitution of India, 1950 — Article 226, 310, 311
High Courts15 Dec 1988Allowed
Rajendra Prashad Vs State of Uttar Pradesh and Others
Allahabad High Court · (1989) 1 AWC 377
Constitution of India, 1950 — Article 141, 226High School and Intermediate Colleges (Payment of Salaries to Teachers and Other Employees) Act, 1971 — Section 10, 11, 3Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(5), 16G(6), 16G(7)
High Courts15 Dec 1988Allowed
Sheo Bux Singh Vs State of U.P.
Allahabad High Court · (1988) 12 AHC CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 233(3)
High Courts15 Dec 1988
Dwarika Prasad Sharma Vs State of U.P. and Others
Allahabad High Court · (1989) AWC 625 : (1989) CriLJ 772
Criminal Procedure Code, 1973 (CrPC) — Section 197, 200Penal Code, 1860 (IPC) — Section 120, 120B, 163, 164, 192Criminal Procedure Code, 1973 (CrPC) — Section 197, 200
High Courts14 Dec 1988Dismissed
Dr. Mahendra Kumar Banshal Vs Shailendra Kumar Banshal and Another
Allahabad High Court · (1989) 1 AWC 421
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 307
High Courts14 Dec 1988Allowed
Shyam Sundar and Another Vs Lala Bhawan Kishore and Another
Allahabad High Court · (1989) CriLJ 559
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 415, 417, 420Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts14 Dec 1988Dismissed
Tunda and Another Vs State
Allahabad High Court · (1990) CriLJ 868
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts14 Dec 1988
Shyam Sunder and Another Vs Lala Bhawan Kishore and Another
Allahabad High Court · (1989) 1 AWC 373
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 415, 417, 420
High Courts14 Dec 1988Dismissed
Smt. Ram Pyari Devi Vs IInd Addl. District Judge, Azamgarh and Others
Allahabad High Court · AIR 1989 All 93 : (1989) AWC 472
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 16, Order 5 Rule 20Constitution of India, 1950 — Article 226
High Courts14 Dec 1988
Avinesh Kumar Yadav Vs Employees State Insurance Corporation
Allahabad High Court · (1990) 2 ACC 579
Employees State Insurance Act, 1948 — Section 82(1)
High Courts13 Dec 1988Dismissed
Mahesh Chandra Varshney Vs IInd Additional District Judge and Others
Allahabad High Court · (1989) 2 AWC 800
Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 12, 12(1), 12(2), 20, 20(2)
High Courts13 Dec 1988Allowed
Lallu Vs State
Allahabad High Court · (1989) 2 AWC 1369
Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 20
High Courts13 Dec 1988Dismissed
Ashok Kumar Varma Vs District Magistrate and Others
Allahabad High Court · (1989) 1 AWC 398
Civil Services (Classification, Control and Appeal) Rules — Rule 49(1A)Criminal Justice Act, 1948 — Section 23(1)Essential Commodities Act, 1955 — Section 3, 7
High Courts13 Dec 1988Allowed
Lallu Vs The State
Allahabad High Court · (1990) CriLJ 835
Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 20
High Courts13 Dec 1988Allowed
Mithlesh Kumari Vs Bindhawasani and Another
Allahabad High Court · (1990) CriLJ 830 : (1991) 1 DMC 360
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401
High Courts13 Dec 1988Dismissed
Pawan Kumar Vs Regional Transport Authority
Allahabad High Court · (1989) 1 AWC 470
High Courts13 Dec 1988Dismissed
Man Singh Vs Machau Lal and Others
Allahabad High Court · (1989) 1 AWC 413
Hindu Succession Act, 1956 — Section 15, 15(1), 16, 8, 9Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3, 3(1)