High Courts23 Sept 1988Dismissed
Sanjay Jindal Vs J.P. Bhargava, Principal, Handia Polytechnic and Others
Allahabad High Court · (1989) 1 AWC 319
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,339 of 5,025
High Courts23 Sept 1988
Vinod Kumar Vs State of U.P.
Allahabad High Court · (1989) CriLJ 544
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts21 Sept 1988Disposed Of
Ramesh Chandra and Others Vs Shiva Prasad and Others
Allahabad High Court · (1988) 2 AWC 1372
Civil Procedure Code, 1908 (CPC) — Section 149Stamp Act, 1899 — Section 4
High Courts21 Sept 1988Dismissed
Sri Prakash Vs The State
Allahabad High Court · (1990) CriLJ 486
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304, 323, 325
High Courts21 Sept 1988Dismissed
The Committee of Management, Kisan Adarsh Intermediate College and Another Vs The Regional Deputy Director of Education and Others
Allahabad High Court · (1989) 1 AWC 205
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 1, 1(1)Uttar Pradesh Intermediate Education (Amendment) Act, 1958 — Section 16A(7)
High Courts21 Sept 1988Allowed
M.P. Traders and Another Vs Sales Tax Tribunal and Others
Allahabad High Court · (1990) 76 STC 194
Uttar Pradesh Sales Tax Act, 1948 — Section 2
High Courts21 Sept 1988Allowed
Ghhatrapal Vs Collector,Fatehpur,& Ors.
Allahabad High Court · (1988) 09 AHC CK 0046
Arms Act, 1959 — Section 18Arms Rules, 1962 — Rule 55(b)
High Courts21 Sept 1988Allowed
Chhatrapal Vs The Collector, Fatehpur and Another
Allahabad High Court · AIR 1989 All 73 : (1989) AWC 245
Arms Act, 1959 — Section 18Arms Rules, 1962 — Rule 55
High Courts20 Sept 1988Disposed Of
Dany Dairy and Food Engineers Ltd. Vs Union of India (UOI) and Others
Allahabad High Court · (1989) 20 ECC 168
High Courts20 Sept 1988
Narendra Kumar alias Babboo and Another Vs State of U.P.
Allahabad High Court · (1989) 1 AWC 159
Criminal Procedure Code, 1973 (CrPC) — Section 374, 374(2)Penal Code, 1860 (IPC) — Section 300, 302, 304, 323, 34
High Courts20 Sept 1988
Prakash Chandra and Others Vs State of U.P. and Another
Allahabad High Court · (1989) 1 AWC 199
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 190, 190(1), 190(2), 482Penal Code, 1860 (IPC) — Section 399, 402
High Courts20 Sept 1988Allowed
Vishnu Kumar and Another Vs The Divisional Forest Officer (North) and Others
Allahabad High Court · (1988) 2 AWC 1487
Forest Act, 1927 — Section 17, 4, 4(2), 5, 6Uttar Pradesh Protection of Trees in Rural and Hill Areas Act, 1976 — Section 6, 6(2)
High Courts19 Sept 1988Dismissed
Satendra Kumar and Another Vs State of U.P. and Another
Allahabad High Court · (1989) 1 AWC 26
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Penal Code, 1860 (IPC) — Section 302, 304, 498, 498A
High Courts19 Sept 1988Allowed
Dr. Jagveer Singh Sindhu Vs The Board of Management of the C.S. Azad University of Agriculture and Technology and Others
Allahabad High Court · (1988) 2 AWC 1395
Constitution of India, 1950 — Article 226, 311, 322
High Courts19 Sept 1988
Krishna Chandra Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 761
Criminal Procedure Code, 1973 (CrPC) — Section 360Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 16(2), 20AA, 7Prevention of Food Adulteration Rules, 1955 — Rule 44, 47
High Courts16 Sept 1988Allowed
Krishna Kumar Sharma Vs Smt. Raj Garg and Others
Allahabad High Court · (1989) 1 AWC 169
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1), 18
High Courts16 Sept 1988Dismissed
Udal Vs State of U.P.
Allahabad High Court · (1988) 09 AHC CK 0040
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 304
High Courts16 Sept 1988Allowed
Dr. Rashmi Kant Misra Vs G.S.V.M. Medical College, Kanpur and Others
Allahabad High Court · AIR 1989 All 55
Constitution of India, 1950 — Article 226
High Courts16 Sept 1988Allowed
Thakur Ram Lakshman Janki Virajman Mandir Sarbarakar Ram Nath and Another Vs V. Addl. District Judge, Fatehpur and Others
Allahabad High Court · AIR 1989 All 6 : (1988) 2 AWC 1291 : (1991) RD 17
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 144
High Courts16 Sept 1988Dismissed
Committee of Management, Sri. Gandhi Inter College and Another Vs Deputy Director of Education and Others
Allahabad High Court · (1989) 1 AWC 23
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education (Amendment) Act, 1921 — Section 16A(7)