High Courts28 Jan 1992Dismissed
Man Mohan Sharma Vs U.P. State Textile Corpn. Ltd. and Another
Allahabad High Court · (1993) 2 LLJ 83
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
COURT ARCHIVE
Allahabad High Court judgments, 1992
1,034 judgments · page 48 of 52
High Courts28 Jan 1992
Brijesh Narain Tewari Vs State of U.P. and Others
Allahabad High Court · (1992) 2 AWC 838
Constitution of India, 1950 — Article 162, 226
High Courts27 Jan 1992Dismissed
Nainital Bank Ltd. Vs Munsif Nainital and Others
Allahabad High Court · (1992) 1 AWC 427
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 14, 41
High Courts27 Jan 1992Allowed
Ganga Sadhu Singh Vs Union of India (UOI) and Others
Allahabad High Court · (1992) 2 AWC 1151 : (1992) 1 UPLBEC 360
High Courts27 Jan 1992Allowed
Dr. Anjan Biswas Vs Principal, S.N. Medical College and Another
Allahabad High Court · (1992) 2 AWC 1146 : (1992) 1 UPLBEC 462
High Courts27 Jan 1992Allowed
Ram Nagina Singh and Another Vs State of Uttar Pradesh and Another
Allahabad High Court · (1992) 2 AWC 615
Constitution of India, 1950 — Article 14, 311, 311(2)
High Courts27 Jan 1992Allowed
Vipin Chandra and Others Vs State of U.P. and Others
Allahabad High Court · (1992) 1 AWC 431 : (1994) 3 LLJ 671
Constitution of India, 1950 — Article 14
High Courts27 Jan 1992Allowed
Damodar Prasad Gaur Vs Deputy Registrar, Co-operative Societies, U.P. and Chairman, Regional Committee, Co-operative and Provincial Co-operative Union and Another
Allahabad High Court · (1992) 2 AWC 852
Constitution of India, 1950 — Article 12, 226, 311(2)Industrial Disputes Act, 1947 — Section 10, 25F, 4K, 6N
High Courts27 Jan 1992Allowed
Surendra Nath Rai Vs Managing Director, U.P. Co-op. Union and Others
Allahabad High Court · (1992) 2 AWC 910 : (1993) 3 LLJ 166 : (1992) 1 UPLBEC 479
Constitution of India, 1950 — Article 226
High Courts27 Jan 1992Allowed
Shiv Prasad Vs Ist Additional District Judge and Others
Allahabad High Court · (1992) 1 AWC 438
Civil Laws (Amendment) Act, 1972 — Section 102Civil Procedure Code, 1908 (CPC) — Section 21, 24, 24(4), 24(5), 96(4)Constitution of India, 1950 — Article 226, 227
High Courts24 Jan 1992Allowed
Ram Saran and Others Vs District Magistrate and Others
Allahabad High Court · (1992) 1 AWC 432 : (1992) RD 216
Constitution of India, 1950 — Article 14Uttar Pradesh Municipalities Act, 1916 — Section 11, 87A, 87A(3), 9Uttar Pradesh Town Areas Act, 1914 — Section 5
High Courts24 Jan 1992Allowed
Mohd. Naim Vs District Inspector of Schools and Others
Allahabad High Court · (1992) 1 AWC 528
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 18(1), 32
High Courts24 Jan 1992Dismissed
Prakash Chandra Vs Y.C.P.JOHN-SCC
Allahabad High Court · (1992) 01 AHC CK 0069
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts24 Jan 1992Allowed
Sri Mohd.Naim Vs District Inspector of Schools, Farrukhabad and others
Allahabad High Court · (1992) 01 AHC CK 0047
Uttar Pradesh Intermediate Education Act, 1921 — Section 16E, 16F, 16FFUttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18(b), 32
High Courts24 Jan 1992Allowed
Shyam Lal Vs Additional Commissioner and Others
Allahabad High Court · (1992) 2 LLJ 855
High Courts24 Jan 1992
Indodan Industries Ltd. Vs Collector of Central Excise and Others
Allahabad High Court · (1992) 43 ECR 717
High Courts24 Jan 1992Dismissed
Dalmia Industries Limited and Another Vs State of U.P. and Another
Allahabad High Court · (1992) 1 AWC 449 : (1992) 1 UPLBEC 509
Companies Act, 1956 — Section 270, 270(1), 283(1)Constitution of India, 1950 — Article 125, 131, 134A, 14, 19(1)Evidence Act, 1872 — Section 106
High Courts23 Jan 1992Dismissed
Bhudeo Sharma Vs Ram Kali and Others
Allahabad High Court · (1992) 3 AWC 1694
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 54, Order 21 Rule 54(2), Order 21 Rule 65, Order 21 Rule 66
High Courts23 Jan 1992Dismissed
Chotey Singh Yadav Vs District Magistrate and Another
Allahabad High Court · (1992) 1 AWC 512
Constitution of India, 1950 — Article 226Uttar Pradesh Co-operative Societies Rules, 1968 — Rule 455, 456, 457, 458, 459
High Courts23 Jan 1992Dismissed
Badri Prasad Vs Bhartiya State Bank and Others
Allahabad High Court · (1993) 76 CompCas 247
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11(2)