High Courts31 Jan 1992Dismissed
Mathura Refinery Mazdoor Sangh and Another Vs Dy. Chief Labour Commissioner
Allahabad High Court · (1992) 2 AWC 949 : (1995) 3 LLJ 831
Industrial Employment (Standing Orders) Act, 1946 — Section 4
COURT ARCHIVE
Allahabad High Court judgments, 1992
1,034 judgments · page 47 of 52
High Courts31 Jan 1992Dismissed
Subhash Chandra Awasthi Vs Sub Divisional Officer and Another
Allahabad High Court · (1992) 2 AWC 726
Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 8
High Courts31 Jan 1992Allowed
Satish Prasad Vs Rent Control and Eviction Officer and Others
Allahabad High Court · (1992) 1 AWC 515
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2A, 2A(4)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10, 10(9), 8
High Courts31 Jan 1992Dismissed
Committee of Management, Sadabad Inter College and Another Vs District Inspector of Schools and Others
Allahabad High Court · (1992) 1 AWC 401 : (1992) 1 UPLBEC 347
Uttar Pradesh Intermediate Education Act, 1921 — Section 16G, 2
High Courts30 Jan 1992Dismissed
Omendra Pal Singh Vs District Judge and Others
Allahabad High Court · (1992) 2 AWC 757
Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C, 12C(1), 24Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 24
High Courts30 Jan 1992Dismissed
Dal Chand Vs VII Additional District Judge and Others
Allahabad High Court · (1992) 2 AWC 842
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)
High Courts29 Jan 1992Allowed
Rajendra Prasad Pushpkar and Another Vs District Magistrate and Others
Allahabad High Court · (1992) 1 AWC 607
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 10A, 296(1), 43D, 43D(4), 46
High Courts29 Jan 1992Allowed
Cawnpore Chemical Works Pvt. Ltd. Vs Assistant Commissioner of Income Tax
Allahabad High Court · (1992) 197 ITR 70
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 154, 214, 243, 244(1A)
High Courts29 Jan 1992Partly Allowed
Mahabir Prasad Jain Vs State of U.P.& Ors.
Allahabad High Court · (1992) 01 AHC CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts29 Jan 1992Dismissed
Sarwan Vs State of U.P.
Allahabad High Court · (1992) 01 AHC CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 397
High Courts29 Jan 1992Dismissed
Kanhai Lal Vs State of U.P.
Allahabad High Court · (1992) 01 AHC CK 0050
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts29 Jan 1992Allowed
Kumson Motor Owners Union Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1992) 104 CTR 286 : (1993) 201 ITR 601 : (1992) 62 TAXMAN 407
Income Tax Act, 1961 — Section 40A(7)
High Courts29 Jan 1992
Om Prakash Malhotra Vs Smt. Nirla and others
Allahabad High Court · (1992) ACJ 993 : AIR 1992 All 233 : (1992) 1 AWC 586
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 6(1), Order 9 Rule 7, 115Motor Vehicles Act, 1988 — Section 165, 166, 167, 168, 169Uttar Pradesh Motor Accidents Claims Tribunal Rules, 1967 — Rule 16, 21, 6, 7, 8
High Courts29 Jan 1992Allowed
Chandra Bali Singh Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1992) 2 AWC 765 : (1992) RD 253
Constitution of India, 1950 — Article 141, 226Limitation Act, 1963 — Section 5United Provinces Town Areas Act, 1914 — Section 3
High Courts29 Jan 1992Allowed
Sheikh Abdul Kalam Azad Vs B.M. Bohra, Managing Director/Chairman U.P. Co-operative Spinning Mill Kampil and Others
Allahabad High Court · (1992) 2 AWC 780
Constitution of India, 1950 — Article 226
High Courts29 Jan 1992Dismissed
Chatar Singh Premi Vs State of U.P. and Another
Allahabad High Court · (1992) 1 AWC 589
Constitution of India, 1950 — Article 320
High Courts28 Jan 1992Dismissed
Churhu (Deceased) by LHs. Vs Zulfeqar and Others
Allahabad High Court · (1992) 2 AWC 1052
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, 100Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 198, 198(4)
High Courts28 Jan 1992Allowed
Abdul Ahad Vs Smt. Nasreen Bano
Allahabad High Court · (1994) CriLJ 688 : (1994) 2 RCR(Criminal) 315
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19, 9
High Courts28 Jan 1992Dismissed
Dhari Ram and others (Substituted LRs of Ghurhu, sole appellant since deceased) Vs Zulfeqar and others
Allahabad High Court · (1992) 01 AHC CK 0058
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198
High Courts28 Jan 1992Disposed Of
Abdul Aziz Vs Commissioner, Faizabad Division and others
Allahabad High Court · (1992) 01 AHC CK 0049
Arms Act, 1959 — Section 1(3)