COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,336 of 5,025

High Courts01 Nov 1988Allowed

Smt. Piryimbada Singh Vs State of U.P. and Another

Allahabad High Court · (1989) 1 AWC 138

Arms Act, 1959 — Section 17, 17(3)Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 275, 276, 277, 279, 281

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High Courts01 Nov 1988Allowed

Piryambada Singh Vs State of U.P.& Anr

Allahabad High Court · (1988) 11 AHC CK 0031

Arms Act, 1959 — Section 17(3)(b)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 275

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High Courts31 Oct 1988Dismissed

Miss Usha Hamilton and Another Vs State of U.P. and Others

Allahabad High Court · (1989) 1 AWC 129

Payment of Gratuity Act, 1972 — Section 1(3), 14Uttar Pradesh School and College Teachers Gratuity Fund Rules — Rule 13, 4, 6

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High Courts31 Oct 1988Allowed

Suryabali and Others Vs The VI Additional Dist. Judge, Deoria and Others

Allahabad High Court · AIR 1989 All 179 : (1989) AWC 432

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 2, Order 17 Rule 3

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High Courts31 Oct 1988Allowed

Vishwabandhu Gupta Vs Returning Officer and Another

Allahabad High Court · (1989) 1 AWC 20

Constitution of India, 1950 — Article 226, 329Uttar Pradesh Municipalities Act, 1916 — Section 41(4), 43B, 49Uttar Pradesh Town Areas Act, 1914 — Section 40(3), 7A

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High Courts31 Oct 1988Dismissed

Khandelwal Sugar Industry and Another Vs Appellate Authority Avam U.P. Chini Ayukt and Another

Allahabad High Court · (1989) 1 AWC 367

General Clauses Act, 1897 — Section 10Uttar Pradesh Sugarcane (Purchase Tax) Rules, 1961 — Rule 13A, 13A(1A)

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High Courts29 Oct 1988Allowed

Abdul Jabbar Vs VII Addl. District Judge and Others

Allahabad High Court · (1989) 1 AWC 348

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22

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High Courts29 Oct 1988

Balram Singh Vs State of U.P. and Others

Allahabad High Court · (1988) 2 AWC 1481 : (1990) CriLJ 409 : (1989) 1 RCR(Criminal) 505 : (1990) 1 RCR(Criminal) 706

Arms Act, 1959 — Section 17, 17(3), 18, 21, 3Penal Code, 1860 (IPC) — Section 332

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High Courts28 Oct 1988Dismissed

Mahendra Singh Vs District Magistrate, Hardoi & Others

Allahabad High Court · (1988) 10 AHC CK 0033

Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 2(g), 3D

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High Courts28 Oct 1988Allowed

Mohan Lal and Another Vs The Additional District Judge, Nainital and Others

Allahabad High Court · AIR 1989 All 176 : (1989) AWC 139

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 17

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High Courts28 Oct 1988Dismissed

Commissioner, Sales Tax Vs Harbans Lal Malhotra and Sons Ltd.

Allahabad High Court · (1989) 73 STC 133

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High Courts27 Oct 1988Dismissed

Pyare Lal Vs The Ist Additional District Judge and Another

Allahabad High Court · (1989) 1 AWC 225

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2), 30, 30(6)

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High Courts27 Oct 1988

Chandra Shekhar Pandey and Another Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1989) 1 AWC 260

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49

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High Courts26 Oct 1988Allowed

Committee of Management, Shri Gandhi Vidyapith Inter College and Another Vs District Inspector of Schools and Another

Allahabad High Court · (1989) 1 AWC 450

Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16A(5), 16A(7)

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High Courts14 Oct 1988Disposed Of

Digamber Singh Vs The State

Allahabad High Court · (1990) CriLJ 489

Penal Code, 1860 (IPC) — Section 396

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High Courts14 Oct 1988Dismissed

Bal Bharti Nursery School and Another Vs District Magistrate and Others

Allahabad High Court · (1990) CriLJ 422

Constitution of India, 1950 — Article 14, 19, 19(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 141, 144, 144(1), 144(2), 144(3)Defence of India Rules, 1962 — Rule 30(1)

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High Courts14 Oct 1988Allowed

Rajiv Lochan Pandey Vs Madan Gopal Sharma and Others

Allahabad High Court · AIR 1989 All 45 : (1989) AWC 181

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 9 Rule 13Evidence Act, 1872 — Section 45Limitation Act, 1963 — Section 5

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High Courts14 Oct 1988Dismissed

Bhagwan Dass and Others Vs State of U.P.

Allahabad High Court · (1989) 1 AWC 13

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 190, 190(1), 195, 199Penal Code, 1860 (IPC) — Section 307

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High Courts13 Oct 1988Dismissed

Committee of Management, Hamidia Girls Degree College and Another Vs Deputy Director of Education, IVth Region and Others

Allahabad High Court · (1989) 1 AWC 144

Constitution of India, 1950 — Article 14, 141, 226, 29(1), 30Industrial Disputes Act, 1947 — Section 10, 11A, 12, 13, 33Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(3), 16G(3A)

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High Courts13 Oct 1988Partly Allowed

Sidheshwar Ashok Kumar and Co. Vs Commissioner of Income Tax

Allahabad High Court · (1989) 176 ITR 179

Income Tax Act, 1961 — Section 131, 256(2)

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