High Courts07 Nov 1988Allowed
Pooran Lal Vs State of U.P.
Allahabad High Court · (1989) 1 AWC 612
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,335 of 5,025
High Courts07 Nov 1988Dismissed
Ram Dev and Anr. Vs State of U.P.
Allahabad High Court · (1988) 11 AHC CK 0034
Evidence Act, 1872 — Section 3, 45Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts07 Nov 1988Dismissed
Commissioner of Sales Tax Vs R.S. Steel Works
Allahabad High Court · (1989) 73 STC 207
Uttar Pradesh Sales Tax Act, 1948 — Section 12(2)
High Courts05 Nov 1988Dismissed
Smt. Prem Lata Vs Chatur Sen Gupta and Others
Allahabad High Court · (1989) 1 AWC 39
Civil Procedure Code, 1908 (CPC) — Section 11, 151, 23, 24, 47
High Courts05 Nov 1988Dismissed
Kisan Uchattar Madhyamik Vidyalaya Samiti, Deoria and Others Vs IIIrd Addl. District Judge, Deoria and Others
Allahabad High Court · AIR 1989 All 168 : (1989) RD 113
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)Constitution of India, 1950 — Article 226
High Courts05 Nov 1988Allowed
Sriram Jaiswal Vs Union of India (UOI) and Others
Allahabad High Court · (1988) 75 CTR 41 : (1989) 176 ITR 261
Income Tax Act, 1961 — Section 132, 132(1), 132(11), 132(3), 132(5)
High Courts05 Nov 1988Dismissed
Kisan Uchattar Madhyamik Vidyalaya Samiti Banjaria Bazar and Others Vs IIIrd Additional District Judge and Others
Allahabad High Court · (1989) 1 AWC 78
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)Constitution of India, 1950 — Article 226
High Courts04 Nov 1988Dismissed
Om Prakash Sharma Vs The District Judge and Others
Allahabad High Court · (1989) 1 AWC 571
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 21(1A), 22
High Courts04 Nov 1988Allowed
W.N.Chaddha Vs Osama Talha
Allahabad High Court · (1988) 11 AHC CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 200, 203, 204Evidence Act, 1872 — Section 78(2), 81
High Courts04 Nov 1988Dismissed
Dr. Kaushal Kishore Verma Vs Director, Technical Education and Another
Allahabad High Court · (1989) 2 AWC 1279
Uttar Pradesh Pravidhik Shiksha Adhiniyam, 1962 — Section 22E(1), 23
High Courts03 Nov 1988Allowed
Brij Mohan Agarwal Vs Presiding Officer and Others
Allahabad High Court · (1989) 58 FLR 561 : (1990) 1 LLJ 529
High Courts03 Nov 1988Disposed Of
Ram Singh Vs Hemant Kumar Singh and Another
Allahabad High Court · (1989) 1 AWC 114
Criminal Procedure Code, 1973 (CrPC) — Section 340Penal Code, 1860 (IPC) — Section 394
High Courts03 Nov 1988Allowed
Smt. Shashi Govil Vs District Judge and Others
Allahabad High Court · (1989) 1 AWC 123
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1), 12(3), 12(3A), 13
High Courts03 Nov 1988
Moin and Others Vs State of U.P.
Allahabad High Court · (1989) 2 AWC 1373
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(8), 397(2), 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 21, 22, 8
High Courts03 Nov 1988Dismissed
Ram Chandra Vs State of Uttar Pradesh and Another
Allahabad High Court · (1989) 1 AWC 682
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 246, 247, 482Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7
High Courts02 Nov 1988Dismissed
Raghubir Saran Verma Vs The 1st Additional District Judge and Others
Allahabad High Court · (1989) 1 AWC 475
Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106, 109, 50
High Courts02 Nov 1988Dismissed
Raghubir Saran Verma Vs The Ist Additional District Judge and Others
Allahabad High Court · (1989) 1 AWC 475
Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106, 109, 50
High Courts02 Nov 1988Allowed
Laxmi Narain Pathak and Others Vs Additional District Judge, Gyanpur, Varanasi and Others
Allahabad High Court · AIR 1989 All 171
Constitution of India, 1950 — Article 226
High Courts02 Nov 1988Dismissed
Raja Ram Vs Chandra Bhan Singh and Another
Allahabad High Court · (1989) 1 AWC 103
Constitution of India, 1950 — Article 226Presidency Small Cause Courts Act, 1882 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(2), 28B
High Courts02 Nov 1988
Smt. Karuna Malviya Vs Regional Inspectress of Girls Schools and Others
Allahabad High Court · (1989) 1 AWC 302
Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 16Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 21A, 21B, 21B(1), 21B(2), 21B(3)