High Courts24 Nov 1992Disposed Of
Anupma Tewari Vs State of U.P. and Others
Allahabad High Court · (1993) 2 AWC 1037
COURT ARCHIVE
Allahabad High Court judgments, 1992
1,034 judgments · page 5 of 52
High Courts24 Nov 1992Allowed
Lala Ram Vs State of U.P.& Anr.
Allahabad High Court · (1992) 11 AHC CK 0068
High Courts24 Nov 1992
Commissioner of Income Tax Vs Hindustan Metal Works
Allahabad High Court · (1993) 202 ITR 978
Income Tax Act, 1961 — Section 147, 148
High Courts24 Nov 1992Allowed
Amar Singh and Another Vs The State
Allahabad High Court · (1993) 1 DMC 165 : (1993) 1 UPLBEC 539
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)
High Courts24 Nov 1992Dismissed
Gopal Lal Sijuwar Vs Addl. District Judge, IVth and Others
Allahabad High Court · (1993) 1 AWC 465
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 1, Order 8 Rule 10, 115Constitution of India, 1950 — Article 226
High Courts24 Nov 1992Dismissed
Rajesh Kumar Awasthi Vs D.F.O. Special Forestree Division and Others
Allahabad High Court · (1993) 1 AWC 510
High Courts23 Nov 1992Dismissed
Mohammad Sami Vs Ashraf Ali and others
Allahabad High Court · AIR 1993 All 135
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 90Constitution of India, 1950 — Article 226
High Courts23 Nov 1992
Ramanand Gupta and Others Vs State of U.P. and Another
Allahabad High Court · (1993) 2 AWC 963
High Courts23 Nov 1992Allowed
S.K. Bhatia and Others Vs State of Uttar Pradesh and Another
Allahabad High Court · (1993) 1 AWC 591 : (1993) 1 UPLBEC 417
Constitution of India, 1950 — Article 14, 16, 16(1)Uttar Pradesh Municipalities Act, 1916 — Section 112A, 69BUttar Pradesh Palika (Centralised) Service Rules, 1966 — Rule 20, 3, 6
High Courts23 Nov 1992Dismissed
Om Prakash Sharma Vs Zila Panchayat Raj Officer and Others
Allahabad High Court · (1992) 4 AWC 478 Supp
Uttar Pradesh Gram Panchayat Sewak Service Rules, 1978 — Rule 56
High Courts19 Nov 1992Dismissed
Harish Kumari Vs 9th Addl.District Judge, Lucknow and Others
Allahabad High Court · (1992) 11 AHC CK 0059
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(1)(b), 20(2)(e)
High Courts18 Nov 1992Allowed
Madan Lal Vs Smt. Parwati Devi and Another
Allahabad High Court · (1993) 2 AWC 986
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2), 21(1), 24, 24(1), 24(2)
High Courts18 Nov 1992Disposed Of
Manjusha Pandey Vs State of U.P.& others
Allahabad High Court · (1992) 11 AHC CK 0057
Constitution of India, 1950 — Article 16, 16(4), 226
High Courts18 Nov 1992Allowed
Meekan Transmissions Ltd. Vs Regional Provident Fund Commissioner and Others
Allahabad High Court · (1992) 4 AWC 178 Supp : (1999) 3 LLJ 79 : (1993) 1 UPLBEC 499
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts17 Nov 1992Allowed
Chakra Dutt Misra Vs Rent Control and Eviction Officer A.D.M (Civil and Supplies) and Another
Allahabad High Court · (1993) 1 AWC 624
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 25, 3
High Courts17 Nov 1992Partly Allowed
Anil Kumar Jain Vs Rent Control and Eviction Officer and Another
Allahabad High Court · (1993) 1 AWC 472
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(10), 16(9), 9, 9(2), 9(2)AUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8
High Courts17 Nov 1992Allowed
Prem Prakash Gupta and Others Vs II Additional District Judge and Others
Allahabad High Court · (1993) 2 AWC 770
Constitution of India, 1950 — Article 226Partnership Act, 1932 — Section 69Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 18, 21, 21(1), 21(5), 22
High Courts17 Nov 1992Allowed
Vikas Industrial Gases Ltd. Vs Collector of Central Excise
Allahabad High Court · (1993) 64 ELT 396
Central Excise Rules, 1944 — Rule 173B, 8(1)
High Courts17 Nov 1992Dismissed
Kewala Nand Belwal Vs Smt. Savita Sah and Others
Allahabad High Court · (1993) 2 AWC 1034
Constitution of India, 1950 — Article 141, 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 16(1), 18
High Courts17 Nov 1992Allowed
Smt. Kiran Goel Vs IInd Additional District Judge and Others
Allahabad High Court · (1993) 2 AWC 1007
Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(1), 20(2), 20(4), 23, 25