High Courts06 Jan 1992Dismissed
U.P. State Road Transport Corporation Vs Smt. Premwati and others
Allahabad High Court · (1992) ACJ 488 : AIR 1992 All 271 : (1992) 1 AWC 408
Motor Vehicles Act, 1939 — Section 110
COURT ARCHIVE
Allahabad High Court judgments, 1992
1,034 judgments · page 52 of 52
High Courts06 Jan 1992Allowed
Pradeep Goel Vs Regional Manager, Region-II, State Bank of India, Zonal Office, Meerut & Others
Allahabad High Court · (1992) 01 AHC CK 0068
Constitution of India, 1950 — Article 226
High Courts06 Jan 1992Partly Allowed
Krishna Mohan Lal Vs Banking Service Recruitment Board, State Bank Group and Others
Allahabad High Court · (1992) 1 AWC 446 : (1992) 2 LLJ 868 : (1992) 2 UPLBEC 921
High Courts06 Jan 1992Allowed
Dr. S.N. Sharma Vs Raja Balwant Singh College and Others
Allahabad High Court · (1994) 1 LLJ 325 : (1992) 1 UPLBEC 317
Agra University Act, 1926 — Section 27Uttar Pradesh State Universities Act, 1973 — Section 68
High Courts06 Jan 1992Allowed
Shatrughan Prasad Vs State of Uttar Pradesh and Others
Allahabad High Court · (1992) 2 AWC 731
Contract Act, 1872 — Section 56Uttar Pradesh Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1972 — Section 10, 10(1), 2, 3, 4Uttar Pradesh Tendu Patta (Vyapar Viniyaman) Niyamawali, 1972 — Rule 2(9), 3A
High Courts06 Jan 1992
U.P. State R.T.C. Vs Premwati and Others
Allahabad High Court · (1992) 1 ACC 748
Motor Vehicles Act, 1939 — Section 110A
High Courts06 Jan 1992Dismissed
Bhuwaneshwar Pandey Vs Sub-Divisional Magistrate/Officer and Others
Allahabad High Court · (1992) 1 AWC 543
Penal Code, 1860 (IPC) — Section 379, 426, 447, 476Uttar Pradesh Panchayat Raj Act, 1947 — Section 89
High Courts06 Jan 1992Allowed
Ram Kalap Vs District Administrative Committee/District Cooperative Bank Limited and Another
Allahabad High Court · (1992) 1 AWC 297 : (1992) 1 UPLBEC 580
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 2, Order 21 Rule 2(2A), Order 21 Rule 2(3), 115Limitation Act, 1908 — Article 174Limitation Act, 1963 — Article 125
High Courts06 Jan 1992Dismissed
State of U.P. Vs Beche Singh
Allahabad High Court · (1992) 34 ACR 83
Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 9A
High Courts03 Jan 1992Disposed Of
Krishna Kant Shukla Vs District Administrative Committee, Uttar Pradesh Primary Agricultural Cooperative Credit Centralised Service and Others
Allahabad High Court · (1992) 1 AWC 602
Constitution of India, 1950 — Article 226Uttar Pradesh Co-operative Societies Act, 1965 — Section 122A, 3(2)Uttar Pradesh Co-operative Societies Rules, 1968 — Rule 2
High Courts03 Jan 1992Dismissed
Bansidhar Vs Seema
Allahabad High Court · (1992) 1 AWC 395 : (1992) CriLJ 1562 : (1992) 1 DMC 353
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 13, 19
High Courts03 Jan 1992Allowed
Aleem Uddin Vs Nagar Palika Maudaha and Others
Allahabad High Court · (1992) 1 AWC 287
Civil Procedure Code, 1908 (CPC) — Section 53Land Acquisition Act, 1894 — Section 11, 18, 18(2), 18A, 19Limitation Act, 1963 — Section 12, 12(2), 5
High Courts03 Jan 1992
Vinod Chandra Shukla Vs Chief Medical Officer and Others
Allahabad High Court · (1992) 1 AWC 470
Financial Handbook Volume II Rules — Rule 18
High Courts02 Jan 1992Disposed Of
Gorawara Electronics Ltd. Vs Commissioner of Income Tax and Another
Allahabad High Court · (1992) 104 CTR 1 : (1992) 196 ITR 608
Income Tax Act, 1961 — Section 215, 216, 220(2), 220(6), 221(1)