COURT ARCHIVE

Allahabad High Court judgments, 1992

1,034 judgments · page 49 of 52

High Courts22 Jan 1992Allowed

Rajendra Singh Vs The District Cane Officer and Others

Allahabad High Court · (1992) 2 AWC 641

Constitution of India, 1950 — Article 226Uttar Pradesh Cane Co-operative Service Regulations, 1975 — Regulation 34Uttar Pradesh Co-operative Societies Act, 1965 — Section 3(2)

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High Courts22 Jan 1992Allowed

Surendra Singh Vs District Cane Officer representing as Sahayak Nibandhak Sakhan Ganna Samitiyan and Others

Allahabad High Court · (1992) 2 AWC 874

Allahabad High Court Rules, 1952 — Rule 2Constitution of India, 1950 — Article 226Uttar Pradesh Cane Co-operative Service Regulations, 1975 — Regulation 34

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High Courts22 Jan 1992Dismissed

Aziz Khan Vs State of U.P.

Allahabad High Court · (1992) 01 AHC CK 0074

Criminal Procedure Code, 1973 (CrPC) — Section 313

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High Courts22 Jan 1992Dismissed

Pratap Chandra Misra Vs Archan Pratap and another

Allahabad High Court · (1992) 01 AHC CK 0070

Hindu Adoptions and Maintenance Act, 1956 — Section 18, 18(2), 20Family Courts Act, 1984 — Section 10Code of Civil Procedure 1908 — Section 20(c)

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High Courts22 Jan 1992Dismissed

Amba Dutt Joshi and Others Vs State of U.P. and Others

Allahabad High Court · (1992) 1 AWC 507

Constitution of India, 1950 — Article 19(1), 225, 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 25FF, 6N

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High Courts21 Jan 1992

Aman Vs State of U.P.

Allahabad High Court · (1992) 34 ACR 81

Penal Code, 1860 (IPC) — Section 394, 397

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High Courts21 Jan 1992Dismissed

Sri Dwarika Prasad Vs State of Uttar Pradesh and Another

Allahabad High Court · (1993) 88 STC 1

Uttar Pradesh Sales Tax Act, 1948 — Section 13A(6), 28AUttar Pradesh Sales Tax Rules, 1948 — Rule 83(4), 84, 84(3)

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High Courts21 Jan 1992Allowed

Moti Vs Mukhya Nagar Adbikari Nagar Mahapalika and Another

Allahabad High Court · (1992) 2 AWC 1120 : (1992) 1 UPLBEC 379

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High Courts21 Jan 1992Disposed Of

Herbs (India) Pvt. Ltd. Vs Deputy Commissioner of Income Tax

Allahabad High Court · (1992) 105 CTR 125 : (1992) 198 ITR 554

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148, 148(1)

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High Courts21 Jan 1992Dismissed

LT.Col.R.S.Rai Vs Union of India and others

Allahabad High Court · (1992) 01 AHC CK 0062

Allahabad High Court Rules, 1952 — Chapter 8, 2Constitution of India, 1950 — Article 226, 227

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High Courts21 Jan 1992Dismissed

Ram Murat Upadhyay Vs Chancellor, Gorakhpur University, Raj Bhawan, Lucknow and others

Allahabad High Court · (1992) 01 AHC CK 0061

Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 31(11)

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High Courts21 Jan 1992Dismissed

National Glass Silicate and Chemical Works Vs Deputy Commissioner of Income Tax (Assessment)

Allahabad High Court · (1992) 104 CTR 208 : (1992) 198 ITR 733

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 226, 264

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High Courts21 Jan 1992

Rama Shanker Vs Swadeshi Cotton Mills Juhi Kanpur Nagar and Another

Allahabad High Court · (1992) 2 AWC 1139

Constitution of India, 1950 — Article 14Sick Textile Undertakings (Nationalisation) Act, 1974 — Section 3Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 2Z, 4I

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High Courts21 Jan 1992Dismissed