COURT ARCHIVE

Allahabad High Court judgments, 1992

1,034 judgments · page 51 of 52

High Courts09 Jan 1992Dismissed

Modi Spinning and Weaving Mills Co. Limited Vs U.P. State Electricity Board and others

Allahabad High Court · AIR 1992 All 247 : (1992) 1 AWC 364 : (1992) 75 CompCas 672

Constitution of India, 1950 — Article 133(1)Electricity Act, 1910 — Section 24Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 15(1), 16, 17, 17(1)

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High Courts09 Jan 1992Allowed

Sri Mahabirji Mandir Committee Vs The State of U.P. and Another

Allahabad High Court · (1993) CriLJ 2132

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 144, 145, 145(1)

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High Courts09 Jan 1992Allowed

Mohammad Yameed Vs State of Uttar Pradesh and Another

Allahabad High Court · (1992) CriLJ 1804 : (1992) 2 RCR(Criminal) 371

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128, 3(2)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2, 3, 3(1), 4, 5

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High Courts09 Jan 1992Allowed

Murli and Another Vs State of U.P.

Allahabad High Court · (1992) 4 AWC 425 Supp

Penal Code, 1860 (IPC) — Section 147, 148, 149, 307

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High Courts09 Jan 1992Dismissed

Professor M. Zameeruddin Siddiqui Vs Visitor, Aligarh Muslim University and Others

Allahabad High Court · (1992) 1 AWC 314 : (1993) 1 UPLBEC 211

Aligarh Muslim University Act, 1920 — Section 16, 2, 2(3), 2(4), 22

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High Courts08 Jan 1992

Guljar Singh and Others Vs State of Uttar Pradesh and Another

Allahabad High Court · (1992) 34 ACR 94

Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Penal Code, 1860 (IPC) — Section 144, 147, 323

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High Courts08 Jan 1992Dismissed

Spool Corpn. Co. (India) Vs Commissioner of Income Tax

Allahabad High Court · (1993) 66 TAXMAN 183

Income Tax Act, 1961 — Section 147(a), 147(b), 256(1), 41, 41(1)

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High Courts08 Jan 1992Disposed Of

Mohammad Haroon Siddiqui Vs Additional District Judge and Others

Allahabad High Court · (1992) 1 AWC 283

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1)

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High Courts08 Jan 1992Dismissed

Shafiq Ahmad Vs State of Uttar Pradesh and Others

Allahabad High Court · (1992) 1 AWC 402 : (1992) RD 240

Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 102, 102(1), 5A, 95, 95(1)

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High Courts08 Jan 1992Dismissed

Atul Kumar Gupta Vs Board of High School and Intermediate and Another

Allahabad High Court · (1992) 2 AWC 1250

Constitution of India, 1950 — Article 226

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High Courts08 Jan 1992Allowed

Spool Corporation Co. (India) Vs Commissioner of Income Tax

Allahabad High Court · (1992) 197 ITR 383

Income Tax Act, 1961 — Section 147, 41(1)

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High Courts08 Jan 1992Dismissed

Bishambhar and another Vs IIIrd Additional District Judge, Azamgarh and others

Allahabad High Court · AIR 1992 All 178 : (1992) 2 AWC 770 : (1992) 65 FLR 888

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226

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High Courts08 Jan 1992Dismissed

Jwala Prasad Radha Krishna Vs Commissioner of Income Tax

Allahabad High Court · (1992) 107 CTR 1 : (1992) 198 ITR 415

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High Courts07 Jan 1992Dismissed

Badalu and Another Vs Ram Palat and Others

Allahabad High Court · (1992) 1 AWC 569 : (1992) RD 429

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 41 Rule 11, 100Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331

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High Courts07 Jan 1992Dismissed

Prakash Sinha Vs Birendra Bahadur Singh and Others

Allahabad High Court · (1992) 1 AWC 301

Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 161Explosive Substances Act, 1908 — Section 4, 5

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High Courts07 Jan 1992Allowed

Satay Singh Vs Mahant Ashok Prapana Sharma and Others

Allahabad High Court · (1992) 01 AHC CK 0031

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 39 Rule 3A, Order 41 Rule 27(2)

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High Courts07 Jan 1992Allowed

Mukesh Agrawal and Others Vs Meerut Development Authority and Others

Allahabad High Court · (1992) 1 AWC 318 : (1992) 1 UPLBEC 275

Constitution of India, 1950 — Article 226

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High Courts06 Jan 1992Dismissed

Chandra Bhushan Singh Vs V Additional District Judge and Others

Allahabad High Court · (1992) 1 AWC 393

Constitution of India, 1950 — Article 226

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High Courts06 Jan 1992Disposed Of

Kalpanakala Kendra Vs Union of India (UOI)

Allahabad High Court · (1992) 43 ECR 126 : (1993) 64 ELT 180

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High Courts06 Jan 1992Disposed Of

Bans Ropan and others Vs IIIrd Addl. Distt. Judge, Ghazipur and another

Allahabad High Court · AIR 1993 All 117 : (1992) 1 AWC 560

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1

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