High Courts17 Nov 1992Dismissed
Ram Khelawan Vs Thakurdin
Allahabad High Court · (1993) 1 AWC 620
Specific Relief Act, 1963 — Section 16, 16C
COURT ARCHIVE
Allahabad High Court judgments, 1992
1,034 judgments · page 6 of 52
High Courts17 Nov 1992Dismissed
Subha Rao and Another Vs VII Additional District Judge and Others
Allahabad High Court · (1993) 2 AWC 981
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16
High Courts16 Nov 1992Dismissed
Akhil Kumar Mittal Vs Vice Chancellor, Meerut University and Others
Allahabad High Court · (1993) 2 AWC 977
Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 12, 16, 16(2), 2, 30Uttar Pradesh State Universities Act, 1973 — Section 13(1), 31, 31(11), 31(3), 31(8)
High Courts16 Nov 1992
Commissioner of Wealth Tax Vs Sri Kishan Gopal Gupta
Allahabad High Court · (1993) 111 CTR 399 : (1993) 202 ITR 952 : (1993) 68 TAXMAN 231
Wealth Tax Act, 1957 — Section 2, 5(1)
High Courts16 Nov 1992Partly Allowed
Jawahar Lal and Anr. Vs State of U.P.
Allahabad High Court · (1992) 11 AHC CK 0067
High Courts16 Nov 1992Allowed
Deo Nandan and Ors. Vs State of U.P.
Allahabad High Court · (1992) 11 AHC CK 0065
High Courts16 Nov 1992Allowed
Committee of Management of S.S.V. (Post Graduate) College Vs Sushil Kumar Sharma and Others
Allahabad High Court · (1993) 1 AWC 583 : (1993) 2 UPLBEC 1263
High Courts16 Nov 1992
Baij Nath Sharma Vs District Inspector of Schools and Others
Allahabad High Court · (1993) 1 AWC 628
High Courts13 Nov 1992Dismissed
Shiv Kumar Singh Vs Labour Court and Another
Allahabad High Court · (1993) 1 AWC 582
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11A
High Courts13 Nov 1992Disposed Of
Zakir Hussain Vs Engineer-in-Chief, Irrigation Dept. and Others
Allahabad High Court · (1994) 1 LLJ 5 : (1993) 1 UPLBEC 15
Industrial Disputes Act, 1947 — Section 25F
High Courts11 Nov 1992Allowed
Azizul Rehman Vs IXth Addl. District Judge and Others
Allahabad High Court · (1993) 1 AWC 595
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts11 Nov 1992
Sarju alias Suraj Vs State of U.P. and Others
Allahabad High Court · (1992) 34 ACR 651
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 504
High Courts11 Nov 1992Allowed
Prag Vanaspati Products Vs State of U.P. and Another
Allahabad High Court · (1993) 2 LLJ 121 : (1993) 1 UPLBEC 90
Uttar Pradesh Industrial Disputes Act, 1947 — Section 3
High Courts11 Nov 1992Allowed
India Supplies Engineering Works Ltd. and Another Vs State of U.P. and Others
Allahabad High Court · (1999) 3 LLJ 74 : (1993) 1 UPLBEC 734
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7A
High Courts11 Nov 1992Allowed
India Supplies Engineering Works Limited and Another Vs State of Uttar Pradesh
Allahabad High Court · (1992) 4 AWC 235 Supp
Coal Mines Provident Fund and Bonus Schemes Act, 1948 — Section 10FConstitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 15, 16, 17, 17(2)
High Courts11 Nov 1992Dismissed
Attar Singh Vs Deputy Inspector General
Allahabad High Court · (1993) 3 AWC 1465 : (1993) 3 UPLBEC 2077
Constitution of India, 1950 — Article 226
High Courts11 Nov 1992Dismissed
Surendra Singh and Others Vs Labour Commissioner and Another
Allahabad High Court · (1993) 2 AWC 908 : (1993) 2 UPLBEC 881
High Courts11 Nov 1992Dismissed
Swarn Singh Vs State of U.P. and Others
Allahabad High Court · (1993) 1 AWC 652
Constitution of India, 1950 — Article 161, 163(3), 72Criminal Procedure Code, 1973 (CrPC) — Section 333, 432, 433, 433APenal Code, 1860 (IPC) — Section 149, 302
High Courts11 Nov 1992
Raghunath Rai and Others Vs State of U.P. and Others
Allahabad High Court · (1992) 34 ACR 723
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 11Water (Prevention and Control of Pollution) Act, 1974 — Section 44
High Courts10 Nov 1992Allowed
Jai Karan Singh and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1993) 1 AWC 420 : (1993) RD 105
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63, 74