High Courts02 Nov 1992Dismissed
Commissioner of Income Tax Vs Laxmi Sugar and Oil Mills Ltd.
Allahabad High Court · (1993) 204 ITR 265
Income Tax Act, 1961 — Section 40A(7)
COURT ARCHIVE
Allahabad High Court judgments, 1992
1,034 judgments · page 9 of 52
High Courts02 Nov 1992Dismissed
Ajai Kumar Tomar Vs Raj Narain and Others
Allahabad High Court · (1993) CriLJ 2547
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 244, 249, 320(2)Penal Code, 1860 (IPC) — Section 406, 420
High Courts02 Nov 1992
Ajai Kumar Qmar Vs Raj Narain and Others
Allahabad High Court · (1993) 17 ACR 17
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 244, 249, 320(2)Penal Code, 1860 (IPC) — Section 406, 420
High Courts30 Oct 1992Dismissed
Ganpati Ram Vs Collector and Another
Allahabad High Court · (1992) 4 AWC 107 Supp : (1993) RD 116
High Courts30 Oct 1992Allowed
Rajendra Singh alias Pahalwan Singh Vs State of U.P. and Another
Allahabad High Court · (1993) CriLJ 2895
National Security Act, 1980 — Section 3(3)Penal Code, 1860 (IPC) — Section 395, 397, 403, 411, 467
High Courts30 Oct 1992Allowed
Tullu Engineering Works Vs Union of India (UOI)
Allahabad High Court · (1993) 64 ELT 184
High Courts30 Oct 1992Allowed
Ram Lakhan and Another Vs District Judge and Others
Allahabad High Court · (1992) 4 AWC 214 Supp
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(3)
High Courts29 Oct 1992Dismissed
Committee of Management, Kisan Inter College and Another Vs Deputy Director of Education, Meerut Region and Others
Allahabad High Court · (1993) 2 AWC 964 : (1994) 1 UPLBEC 101
Societies Registration Act, 1860 — Section 25Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)
High Courts29 Oct 1992Dismissed
Kumari Ruchi Vs Banaras Hindu University and Others
Allahabad High Court · (1992) 4 AWC 578 Supp
Banaras Hindu University Act, 1915 — Section 11, 18, 18(1)
High Courts29 Oct 1992Partly Allowed
Nanak Chand Sharma and Others Vs State of U.P. and Others
Allahabad High Court · (1994) CriLJ 664
Constitution of India, 1950 — Article 19(1), 19(6)Motor Vehicles Act, 1939 — Section 134(1A), 2(28A), 42, 43, 44Motor Vehicles Act, 1988 — Section 100(3), 68A, 68B, 68C, 68D
High Courts29 Oct 1992Dismissed
Suresh Chandra Bhardwaj Vs Gopal Das Mudgal
Allahabad High Court · (1992) 10 AHC CK 0041
High Courts28 Oct 1992Dismissed
Gopal Singh Vs Regional Dy. Director of Education, Agra Region and Others
Allahabad High Court · (1993) 2 AWC 1205
Constitution of India, 1950 — Article 226
High Courts28 Oct 1992
Commissioner of Income Tax Vs Rose Lock Factory
Allahabad High Court · (1993) 204 ITR 753 : (1993) 68 TAXMAN 11
Income Tax Act, 1961 — Section 271(1)
High Courts28 Oct 1992Partly Allowed
Ashok Kumar Vs Shail Kumari & Anr.
Allahabad High Court · (1992) 10 AHC CK 0042
High Courts28 Oct 1992Dismissed
Sunita devi and others Vs 5th Addl.Distt.Judge, Lucknow and others
Allahabad High Court · (1992) 10 AHC CK 0034
Uttar Pradesh Urban Buildings (Regulation of letting, Rent and Eviction) Rules, 1972 — Rule 16(1)(d)
High Courts28 Oct 1992Dismissed
Ram Kumar Vs District Panchayat Raj Officer and Another
Allahabad High Court · (1992) 4 AWC 227 Supp : (1993) 2 UPLBEC 952
Uttar Pradesh Panchayat Raj Act, 1947 — Section 128, 12C, 12J(2)
High Courts28 Oct 1992
Tulsi Ram Vs 11th Additional District and Sessions Judge and Others
Allahabad High Court · (1993) 2 AWC 1201
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 13Provincial Small Cause Courts Act, 1887 — Section 23, 25
High Courts23 Oct 1992
Commissioner of Income Tax Vs U.P. Poorvanchal Vikas Nigam
Allahabad High Court · (1993) 113 CTR 425 : (1996) 218 ITR 697 : (1994) 72 TAXMAN 234
Income Tax Act, 1961 — Section 80JIncome Tax Rules, 1962 — Rule 19A
High Courts23 Oct 1992
COMMISSIONER OF INCOME TAX Vs ISHWARI KHETAN SUGAR MILLS (P) LTD.
Allahabad High Court · (1993) 111 CTR 260
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14BIncome Tax Act, 1961 — Section 256
High Courts23 Oct 1992
Commissioner of Income Tax Vs Ishwari Khetan Sugar Mills (P.) Ltd.
Allahabad High Court · (1993) 70 TAXMAN 146
Income Tax Act, 1961 — Section 256