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Allahabad High Court judgments, 1992

1,034 judgments · page 10 of 52

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High Courts22 Oct 1992Allowed

Committee of Management, Janta Inter College and Another Vs Deputy Director of Education Vth Region and Others

Allahabad High Court · (1992) 4 AWC 57 Supp : (1993) 1 UPLBEC 435

Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)
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High Courts22 Oct 1992

Commissioner of Income Tax Vs Kanhya Lal Angan Lal Ujhani

Allahabad High Court · (1993) 204 ITR 791

Income Tax Act, 1961 — Section 187
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High Courts22 Oct 1992

Jumman Vs State of U.P.

Allahabad High Court · (1992) 10 AHC CK 0030

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High Courts21 Oct 1992Dismissed

Yogesh Kumar alias Tillu Vs State of U.P. and Another

Allahabad High Court · (1993) 2 AWC 995

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 103Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 30, 42, 42(1), 43
Read judgment
High Courts21 Oct 1992Dismissed

Sewa Ram Oil Mills Vs Commissioner of Income Tax

Allahabad High Court · (1994) 205 ITR 384 : (1995) 81 TAXMAN 526

Income Tax Act, 1961 — Section 22
Read judgment
High Courts21 Oct 1992

COMMISSIONER OF INCOME TAX Vs KANODIA and SONS.

Allahabad High Court · (1993) 112 CTR 77

Income Tax Act, 1961 — Section 143, 154, 256, 263, 80J
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High Courts21 Oct 1992

Coolade Beverages Vs Union of India (UOI)

Allahabad High Court · (1993) 64 ELT 385

Central Excises and Salt Act, 1944 — Section 11A, 35, 35FConstitution of India, 1950 — Article 226
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High Courts21 Oct 1992

Nazira and Others Vs State of U.P.

Allahabad High Court · (1992) 34 ACR 625

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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High Courts21 Oct 1992Dismissed

Vishnu Pratap Singh Vs State of U.P. and Others

Allahabad High Court · (1993) 1 AWC 515

Land Acquisition Act, 1894 — Section 11, 17, 18, 20, 21Transfer of Property Act, 1882 — Section 130
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High Courts20 Oct 1992Allowed

Chandra Prakash Gupta Vs Noor Mohd.

Allahabad High Court · (1993) 1 AWC 161

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 153
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High Courts20 Oct 1992Dismissed

Smt. Dropad Mitral Vs Mandaliya Balika Vidyalaya Narikshika Pratham (R.I.G.S. Ist) and Others

Allahabad High Court · (1992) 10 AHC CK 0064

Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 2, 3, 4, 5
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High Courts20 Oct 1992Dismissed

Atesh Kumar Singh Vs District Inspector of Schools and Others

Allahabad High Court · (1992) 4 AWC 497 Supp

Constitution of India, 1950 — Article 226Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 11, 18, 2, 3, 4
Read judgment
High Courts20 Oct 1992Allowed

Commissioner of Income Tax Vs Raza Buland Sugar Co. Ltd.

Allahabad High Court · (1993) 112 CTR 395 : (1993) 202 ITR 191

Income Tax Act, 1961 — Section 256, 33, 33(2), 34, 34(3)
Read judgment
High Courts20 Oct 1992

Sudhakar Bhutt Vs State of U.P. and Others

Allahabad High Court · (1993) AWC 921 : (1994) 1 LLJ 832

Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
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High Courts20 Oct 1992

Shilpi Enterprises Vs Union of India (UOI)

Allahabad High Court · (1993) 67 ELT 214

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High Courts20 Oct 1992Allowed

Siya Nand Tyagi Vs State of U.P.

Allahabad High Court · (1993) 1 AWC 415 : (1994) CriLJ 1298

Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 114, 116, 151
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High Courts20 Oct 1992Dismissed

Kuber Nath Tiwari Vs Addl. District Judge and Others

Allahabad High Court · (1993) 2 AWC 991 : (1993) RD 119 : (1993) 1 UPLBEC 231

Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C, 5AUttar Pradesh Panchayat Raj Rules, 1947 — Rule 25
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High Courts20 Oct 1992Dismissed

Krishna Lal Vs Surendra Bahadur Singh and Another

Allahabad High Court · (1993) 1 AWC 618

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High Courts19 Oct 1992Dismissed

Smt. Manorama Devi and others Vs Smt. Kokila Devi and Others

Allahabad High Court · (1992) 10 AHC CK 0067

Civil Procedure Code, 1908 (CPC) — Section 47
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High Courts19 Oct 1992Dismissed

Manorama Devi & Others Vs Kokila Devi & Others

Allahabad High Court · (1992) 10 AHC CK 0035

Contempt of Courts Act, 1971 — Section 2(1)
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