COURT ARCHIVE

Allahabad High Court judgments, 1992

1,034 judgments · page 8 of 52

High Courts07 Nov 1992Dismissed

Ganganath Jha Kendriya Sanskrit Vidyapeeth Vs Madan Lal and Others

Allahabad High Court · (1993) 2 AWC 970 : (1993) 1 UPLBEC 73

Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 4K, 6N

High Courts06 Nov 1992Disposed Of

Committee of Management Pandit Jawaharlal Nehru Inter College and Another Vs Deputy Director of Education, Gorakhpur Region and Others

Allahabad High Court · (1993) 2 AWC 1031 : (1993) 1 UPLBEC 11

Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7), 16E

High Courts06 Nov 1992Dismissed

Prithvi Pal Tripathi and Another Vs District Inspector of Schools and Others

Allahabad High Court · (1993) 2 AWC 1028

Limitation Act, 1963 — Section 15(1)Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)

High Courts06 Nov 1992Allowed

Bislery Beverages Pvt. Ltd. Vs Union of India (UOI)

Allahabad High Court · (1993) 64 ELT 393

Central Excise Rules, 1944 — Rule 173CCentral Excises and Salt Act, 1944 — Section 4(1)

High Courts06 Nov 1992Allowed

Anil Kumar Singh (In Jail) Vs The District and Sessions Judge and Another

Allahabad High Court · (1993) CriLJ 2541

Constitution of India, 1950 — Article 21, 226, 227

High Courts05 Nov 1992Disposed Of

Babu Lal Sahu Vs District Judge and Others

Allahabad High Court · (1993) 1 AWC 656

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 21

High Courts05 Nov 1992Allowed

Mirtunjai Singh Vs Regional Administrative Committee (U.P. Primary Cooperative Credit Society. Centralised Services) Committee and Others

Allahabad High Court · (1992) 4 AWC 217 Supp : (1993) 1 UPLBEC 309

High Courts05 Nov 1992Dismissed

Babu Nandan Vs Board of Revenue and Others

Allahabad High Court · (1993) 2 AWC 840 : (1993) RD 195

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 122B, 122B(4F), 127B(4F), 132

High Courts04 Nov 1992Dismissed

Munni Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1993) 1 AWC 490 : (1993) RD 134

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 42A, 52

High Courts04 Nov 1992Dismissed

U.P.State Bridge Corporation Ltd., Lucknow Vs National Building Construction Company Limited & Another

Allahabad High Court · (1992) 11 AHC CK 0058

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 126

High Courts04 Nov 1992

Chhotey and Anr. Vs State of U.P.

Allahabad High Court · (1992) 11 AHC CK 0051

High Courts04 Nov 1992

Fateh Bahadur and Anr. Vs State of U.P.

Allahabad High Court · (1992) 11 AHC CK 0048

High Courts04 Nov 1992

Pradeep Gautam and Another Vs VIIIth Additional District Judge/J.S.C.C. and Another

Allahabad High Court · (1992) 4 AWC 97 Supp

Transfer of Property Act, 1882 — Section 111Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(2), 3(1)

High Courts04 Nov 1992Dismissed

Mohd. Yamin and Another Vs The Commissioner and Others

Allahabad High Court · (1992) 4 AWC 593 Supp : (1993) RD 62

Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 3, 333

High Courts04 Nov 1992Allowed

Ram Kumar Vs 7th Additional District Judge and Another

Allahabad High Court · (1993) 1 AWC 486

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

High Courts03 Nov 1992Allowed

Rajendra Kumar Rastogi Vs State of U.P.

Allahabad High Court · (1992) 11 AHC CK 0064

High Courts03 Nov 1992Dismissed

Mahendra Pal Singh Vs 2nd Addl. District Judge, Dehradun

Allahabad High Court · AIR 1993 All 176 : (1993) AWC 1175

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Constitution of India, 1950 — Article 245Contract Act, 1872 — Section 1

High Courts03 Nov 1992

Gopal Vohra Vs State of U.P.

Allahabad High Court · (1992) 11 AHC CK 0049

High Courts03 Nov 1992Dismissed

Mahendra Pal Singh Vs IInd Additional District Judge and Others

Allahabad High Court · (1993) 2 AWC 1175

Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7), 16E

High Courts02 Nov 1992Disposed Of

Shyam Lal Biri Merchant Vs Union of India (UOI)

Allahabad High Court · (1993) 45 ECR 8 : (1994) 69 ELT 487