High Courts15 Sept 1988Dismissed
Pramod Kumar Vs State of U.P. and Others
Allahabad High Court · (1989) 2 AWC 745
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 7
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,340 of 5,025
High Courts14 Sept 1988Allowed
Ram Shanker Vs Gauri Shanker
Allahabad High Court · (1989) 2 AWC 1343 : (1989) RD 287
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1
High Courts13 Sept 1988Disposed Of
Subhadra Vs District Coop.Bank ltd., Rae Bareli and Another
Allahabad High Court · (1988) 09 AHC CK 0043
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(g), 2(s)
High Courts13 Sept 1988Dismissed
State of U.P. and Others Vs Shyam Sunder Yadava and Others
Allahabad High Court · (1988) 09 AHC CK 0021
Penal Code, 1860 (IPC) — Section 332
High Courts12 Sept 1988Allowed
Adarsh Kumar Jain Vs The Rent Control and Eviction Officer and Another
Allahabad High Court · (1989) 1 AWC 5
Constitution of India, 1950 — Article 136, 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 1(3), 12, 12(3), 34, 34(7)
High Courts12 Sept 1988Dismissed
Ram Nath Misra Vs Zila Basic Siksha Adhikari and Others
Allahabad High Court · (1989) 1 AWC 115
Constitution of India, 1950 — Article 226
High Courts12 Sept 1988Allowed
Munna Jafari Vs The District Magistrate and Others
Allahabad High Court · (1989) 1 AWC 152
Constitution of India, 1950 — Article 226Uttar Pradesh Muslim Waqfs Act, 1960 — Section 30, 57A, 57A(1)
High Courts10 Sept 1988Allowed
Ajay Garg Vs Addl. District Magistrate, Civil Supplies, Rent Control and Others
Allahabad High Court · (1989) 2 AWC 954
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 14, 16, 2A, 34(8)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8, 8(2), 8(3)
High Courts09 Sept 1988Dismissed
Algoo Vs Ram Phal
Allahabad High Court · (1989) 2 AWC 1309
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 9
High Courts09 Sept 1988Dismissed
IndraSenVarma Vs The District Inspector of Schools and Others
Allahabad High Court · (1989) 1 AWC 154
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16B, 16C, 16E, 16FUttar Pradesh Intermediate Education Regulations, 1981 — Regulation 2, 3(1)
High Courts09 Sept 1988Dismissed
Ram Niwas Vs State of U.P.
Allahabad High Court · (1988) 2 AWC 1298 : (1990) CriLJ 460
Criminal Procedure Code, 1973 (CrPC) — Section 319, 319(1), 319(4), 321, 351Evidence Act, 1872 — Section 137, 3Penal Code, 1860 (IPC) — Section 302, 304, 323, 34
High Courts09 Sept 1988Allowed
Commissioner of Wealth-tax Vs S.N. Kacker
Allahabad High Court · (1988) 74 CTR 83 : (1989) 175 ITR 129 : (1988) 41 TAXMAN 204
Wealth Tax Act, 1957 — Section 5(1)
High Courts08 Sept 1988Allowed
Dinesh Kumar alias Barey and Ors. Vs State of U.P.
Allahabad High Court · (1988) 09 AHC CK 0049
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts08 Sept 1988Dismissed
Haji Mohd. Amin Vs VIIth Additional District Judge and Others
Allahabad High Court · (1988) 2 AWC 1283
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 21, 21(1), 21(2)
High Courts08 Sept 1988Dismissed
Vijai Kumar Vs The First Additional District Judge and Others
Allahabad High Court · (1988) 2 AWC 1412
Provincial Small Cause Courts Act, 1887 — Section 20(4), 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30, 30(1), 30(2), 30(3), 30(4)
High Courts08 Sept 1988
Durjan Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 780
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 395, 397
High Courts08 Sept 1988
Oriental Fire and General Insurance Company Ltd. and Another Vs Lalta Prasad and Another
Allahabad High Court · (1989) 1 ACC 115 : (1989) ACJ 221
Motor Vehicles Act, 1988 — Section 110D
High Courts07 Sept 1988Dismissed
Jagdish Lal and Others Vs State Transport Appellate Tribunal and Others
Allahabad High Court · (1989) 1 AWC 234
Constitution of India, 1950 — Article 22, 226Motor Vehicles Act, 1939 — Section 41, 44, 47, 57, 57(3)
High Courts07 Sept 1988Allowed
Mohd. Shamim Ansari and Others Vs State of U.P. and Others
Allahabad High Court · (1988) 2 AWC 1287
Uttar Pradesh Co-operative Societies Act, 1965 — Section 29(4), 31AUttar Pradesh Co-operative Societies Rules, 1968 — Rule 404, 406, 433, 434, 435
High Courts07 Sept 1988Allowed
Smt. Lata Maheshwari and Another Vs State of Uttar Pradesh and Another
Allahabad High Court · (1988) 2 AWC 1262
Transfer of Property Act, 1882 — Section 108