High Courts05 Oct 1988Dismissed
The Committee of Management, Nehru Higher Secondary School and Others Vs The Director of Education and Others
Allahabad High Court · (1989) 1 AWC 109
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,338 of 5,025
High Courts05 Oct 1988Disposed Of
Gopal Krishna Tandon Vs Avadh Ram (deceased, substituted by LRs.)
Allahabad High Court · (1988) 10 AHC CK 0035
Limitation Act, 1963 — Article 30A, 61Transfer of Property Act, 1882 — Section 60
High Courts05 Oct 1988Dismissed
Mahabir Singh Vs State of U.P. and Others
Allahabad High Court · (1989) 1 AWC 401 : (1989) RD 148
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 41 Rule 5, 151, 94Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 12(4), 12C
High Courts05 Oct 1988
Sohan Lal Vs State of U.P. and Another
Allahabad High Court · (1989) 1 AWC 230
Criminal Procedure Code, 1973 (CrPC) — Section 173, 197, 482, 561APenal Code, 1860 (IPC) — Section 21, 218, 420
High Courts03 Oct 1988Dismissed
Deepika Alizabeth Couto Vs Gabriel Anthony Couto
Allahabad High Court · (1988) 10 AHC CK 0036
High Courts03 Oct 1988Allowed
S.P. Agarwal Vs VIth Additional District and Sessions Judge and Another
Allahabad High Court · (1989) 1 AWC 86
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22, 3, 43(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 18, 18(2)
High Courts03 Oct 1988Dismissed
Amar Nath Misra and Others Vs State of U.P.
Allahabad High Court · (1989) 1 AWC 238
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts30 Sept 1988Dismissed
Inder Pal Singh and Others Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 722
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 307
High Courts30 Sept 1988Allowed
Satish Chandra Saxena and Others Vs Krishna Prasad Saxena and Another
Allahabad High Court · AIR 1989 All 34 : (1988) 2 AWC 1470 : (1989) RD 290
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts30 Sept 1988
Rajendra Prasad Vs Commissioner of Wealth Tax
Allahabad High Court · (1989) 175 ITR 578 : (1990) 49 TAXMAN 184
High Courts30 Sept 1988Dismissed
Gajanand Ramanand Vs Commissioner of Sales Tax
Allahabad High Court · (1989) 73 STC 49
Central Sales Tax Act, 1956 — Section 3
High Courts30 Sept 1988Allowed
Committee of Management, Atarra Post Graduate College Vs The Vice-Chancellor, Bundelkhand University and Another
Allahabad High Court · (1988) 2 AWC 1493
Constitution of India, 1950 — Article 226Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 30Uttar Pradesh State Universities Act, 1973 — Section 31, 31(3), 35, 35(2), 68
High Courts29 Sept 1988Dismissed
T.P.Pandey Vs Union of India & Another
Allahabad High Court · (1988) 09 AHC CK 0051
High Courts29 Sept 1988Allowed
Leena Gupta Vs Institute of Medical Sciences, Banaras Hindu University, Varanasi and Others
Allahabad High Court · AIR 1989 All 35 : (1989) AWC 369
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts29 Sept 1988
Smt. Usha Shah Vs Commissioner of Income Tax
Allahabad High Court · (1988) 74 CTR 33 : (1989) 175 ITR 572 : (1988) 41 TAXMAN 167
United Nations (Privileges and Immunities) Act, 1947 — Section 18United Nations Joint Staff Pension Fund Regulations — Article 35
High Courts28 Sept 1988Allowed
Ashok Kumar Srivastava and Others Vs VII Addl. District Judge and Another
Allahabad High Court · (1989) 2 AWC 1324
Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2), 20, 20(1), 39, 40
High Courts27 Sept 1988Allowed
State of U.P. and Another Vs III Additional District Judge and Another
Allahabad High Court · (1988) 2 AWC 1433
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, Order 9 Rule 9, 115, 96Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts27 Sept 1988Allowed
State of U.P. and Another Vs III Additional District Judge, Azamgarh and Another
Allahabad High Court · AIR 1989 All 14
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, 115Limitation Act, 1963 — Section 5
High Courts27 Sept 1988Dismissed
Rati Ram and Others Vs State of Uttar Pradesh
Allahabad High Court · (1988) 2 AWC 1453
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361, 482Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 325Probation of Offenders Act, 1958 — Section 6
High Courts26 Sept 1988Disposed Of
Ram Padarath and Others Vs Second Addl. District Judge and Others
Allahabad High Court · (1989) 1 AWC 290 : (1989) RD 21
Civil Procedure Code, 1908 (CPC) — Section 21, 21(1)Specific Relief Act, 1963 — Section 31, 31(2)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 143, 49, 5(2), 8, 8A