High Courts25 Nov 1988Dismissed
Daleep Singh Vs State of U.P.
Allahabad High Court · (1988) 11 AHC CK 0035
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,334 of 5,025
High Courts25 Nov 1988Dismissed
Prakash Chand Vs Sardar Narendra Singh
Allahabad High Court · (1989) 1 AWC 330
Contract Act, 1872 — Section 23Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 13, 3, 7(2)
High Courts24 Nov 1988Allowed
Bajaj Packwell and Another Vs State of Uttar Pradesh and Others
Allahabad High Court · (1990) 76 STC 386
Uttar Pradesh Sales Tax Act, 1948 — Section 4A
High Courts24 Nov 1988Allowed
Uma Shanker Pathak Vs Union of India (UOI) and Others
Allahabad High Court · (1990) 2 LLJ 109
Army Act, 1950 — Section 130, 164, 52Army Rules, 1954 — Rule 115(2), 34, 34(1)
High Courts24 Nov 1988Dismissed
Ahmad Bux Vs 1st Addl. District Judge and Others
Allahabad High Court · (1989) 1 AWC 288
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(3), 13, 14, 16
High Courts23 Nov 1988Allowed
Ram Pal Singh and Ors. Vs State of U.P.
Allahabad High Court · (1988) 11 AHC CK 0028
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 147, 149, 323, 436
High Courts23 Nov 1988
Abdul Ghaffar and Another Vs Ishtiyaq Ahmad and Others
Allahabad High Court · (1989) 1 AWC 306
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 22
High Courts22 Nov 1988Dismissed
Subhash Chandra Saxena Vs Rohilkhand University and Others
Allahabad High Court · (1989) 1 AWC 484
Uttar Pradesh State Universities (Centralised) Service Rules, 1975 — Rule 17, 19, 2, 20, 21Uttar Pradesh State Universities Act, 1973 — Section 17
High Courts22 Nov 1988Dismissed
Naresh Vs State of U.P.
Allahabad High Court · (1989) 1 AWC 708
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307Uttar Pradesh Children Act, 1951 — Section 27
High Courts22 Nov 1988Allowed
Ram Bilas and Ors. Vs State of U.P.
Allahabad High Court · (1988) 11 AHC CK 0036
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 301, 323
High Courts22 Nov 1988Allowed
Smt. Bubboo Devi and Others Vs III Addl District Judge and Others
Allahabad High Court · (1989) 1 AWC 258
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25
High Courts21 Nov 1988Dismissed
Prem Prakash Johar Vs His Highness Sri. Maharaja Vihhuti Narain Singh Bahadur and Others
Allahabad High Court · (1989) 1 AWC 197
Transfer of Property Act, 1882 — Section 106Trusts Act, 1882 — Section 47
High Courts21 Nov 1988Dismissed
Prem Prakash Johar Vs His Highness Sri Maharaja Vibhuti Narain Singh Bahadur, Varanasi and Others
Allahabad High Court · AIR 1989 All 51
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 106Trusts Act, 1882 — Section 47
High Courts21 Nov 1988
Bulaki Das Bansal Vs XI Additional District Judge and Others
Allahabad High Court · (1989) 1 AWC 264
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Article 4
High Courts19 Nov 1988Allowed
Mazhar Mahmood Vs State of U.P.
Allahabad High Court · (1989) 2 AWC 1310
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482
High Courts18 Nov 1988Dismissed
State Vs Jogender Singh
Allahabad High Court · (1988) 11 AHC CK 0025
Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts17 Nov 1988Allowed
Hazari Vs State of U.P.
Allahabad High Court · (1988) 11 AHC CK 0013
Penal Code, 1860 (IPC) — Section 396
High Courts16 Nov 1988Allowed
Durgesh Cold Storage and Ice Factory, Gorakhpur Vs U.P. Financial Corporation, Kanpur and Others
Allahabad High Court · AIR 1989 All 96
Constitution of India, 1950 — Article 14, 226State Financial Corporations Act, 1951 — Section 29
High Courts15 Nov 1988Dismissed
Hari Har Prasad and Others Vs Brij Bahadur Singh and Others
Allahabad High Court · (1989) 1 AWC 680
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 49Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143
High Courts15 Nov 1988
Smt. Rukhmina Devi Vs State of U.P.
Allahabad High Court · (1989) CriLJ 548
Criminal Procedure Code, 1973 (CrPC) — Section 432Penal Code, 1860 (IPC) — Section 300, 302, 305, 309Criminal Procedure Code, 1973 (CrPC) — Section 432