COURT ARCHIVE
Allahabad High Court judgments, 1992
1,034 judgments · page 11 of 52
High Courts16 Oct 1992Dismissed
Pharma Traders and Another Vs Seventh Additional District Judge and Others
Allahabad High Court · (1992) 4 AWC 17 Supp
Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 141, 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10(3), 16(5), 21(1)(a), 21(5), 22
High Courts16 Oct 1992Allowed
Sadhu Saran Vs Principal, Bapu Balika Vidyalaya, Faizabad and others
Allahabad High Court · (1992) 10 AHC CK 0038
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 14
High Courts16 Oct 1992Allowed
Jauhari Dutt Vs Addl. District Judge and Others
Allahabad High Court · (1993) 1 AWC 147
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(3), 12(4), 16Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 13(4)
High Courts16 Oct 1992Dismissed
Nand Ram Sharma and Another Vs The First Additional Dristrict Judge and Others
Allahabad High Court · (1993) 1 AWC 321
Constitution of India, 1950 — Article 226Partnership Act, 1932 — Section 4Provincial Small Cause Courts Act, 1887 — Section 25
High Courts16 Oct 1992Dismissed
U.P. Board Basic Education Vs Vth Additional District Judge and Others
Allahabad High Court · (1993) 2 AWC 972 : (1993) 1 UPLBEC 364
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Constitution of India, 1950 — Article 226Uttar Pradesh Basic Education Act, 1972 — Section 18A
High Courts15 Oct 1992Disposed Of
D.N. Mukerji Vs H.K. Mukerji and Others
Allahabad High Court · (1992) 4 AWC 523 Supp
High Courts15 Oct 1992Dismissed
Arimardan Singh Vs Chottey Lal Misra and others
Allahabad High Court · AIR 1993 All 113
Representation of the People Act, 1951 — Section 117, 118, 82, 83(1), 97
High Courts15 Oct 1992Dismissed
Committee of Management Kalkadham Mahavidyalaya Vs State of U.P. and Others
Allahabad High Court · (1992) 4 AWC 87 Supp
Uttar Pradesh State Universities Act, 1973 — Section 13(1)(A), 13(6), 40
High Courts15 Oct 1992Dismissed
Anuruddhavir Singh Vs Singh Estate Pvt. Ltd. and Others
Allahabad High Court · (1993) 1 AWC 207
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Easements Act, 1882 — Section 60Specific Relief Act, 1963 — Section 14, 38, 38(2), 41
High Courts14 Oct 1992Dismissed
Ashoke Kumar Seth Vs IV Additional District Judge and Others
Allahabad High Court · (1992) 4 AWC 449 Supp
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)
High Courts14 Oct 1992Allowed
Kumari Sharda Mishra Vs The State of U.P. and others
Allahabad High Court · AIR 1993 All 112
Constitution of India, 1950 — Article 14, 15(3), 226
High Courts14 Oct 1992Allowed
Kumari Sharda Mishra Vs State of U.P. and Others
Allahabad High Court · (1993) 1 AWC 145
Constitution of India, 1950 — Article 14, 15(3)
High Courts14 Oct 1992Dismissed
Smt. Amina and Others Vs State of U.P. and Another
Allahabad High Court · (1993) 1 AWC 181
Citizenship Act, 1955 — Section 9(2)Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 226, 228
High Courts14 Oct 1992Dismissed
Chandra Shekher Pandey Vs State Government of Uttar Pradesh and Others
Allahabad High Court · (1993) 1 AWC 505
Banking Regulation Act, 1949 — Section 22Constitution of India, 1950 — Article 226, 226(1), 32Deposit Insurance Corporation (Amendment) Act, 1968 — Section 2
High Courts13 Oct 1992Allowed
Sadanand Pathak Vs District Inspector of Schools, Sultanpur & Others
Allahabad High Court · (1992) 10 AHC CK 0032
Constitution of India, 1950 — Article 226
High Courts12 Oct 1992Allowed
Tulasi Vs Deputy Director Consolidation and Others
Allahabad High Court · (1993) 2 AWC 905 : (1993) RD 96
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20, 48(3)
High Courts12 Oct 1992Disposed Of
Mohammad Daood Qureshi (in Jail) Vs State of U.P.
Allahabad High Court · (1993) CriLJ 1437
Criminal Procedure Code, 1973 (CrPC) — Section 267, 354, 354(1), 374, 374(1)Penal Code, 1860 (IPC) — Section 392, 394, 394(2), 397
High Courts12 Oct 1992
Commissioner of Income Tax Vs Layallpur Engineering Co.
Allahabad High Court · (1993) 202 ITR 332
Income Tax Act, 1961 — Section 155, 155(5), 33, 34, 34(3)
High Courts01 Oct 1992Dismissed
M.P. Srivastava Vs S.C. Sinha
Allahabad High Court · (1993) 1 AWC 117 : (1993) RD 76
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, Order 45 Rule 13, 151Limitation Act, 1963 — Article 133