High Courts15 Jan 1993Dismissed
Commissioner of Income Tax Vs Agra Wines
Allahabad High Court · (1993) 201 ITR 875 : (1993) 68 TAXMAN 327
Income Tax Act, 1961 — Section 185, 256Partnership Act, 1932 — Section 4
COURT ARCHIVE
Allahabad High Court judgments, 1993
804 judgments · page 39 of 41
High Courts14 Jan 1993Allowed
Shyam Lal Vs State of U.P.& others
Allahabad High Court · (1993) 01 AHC CK 0046
Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)(g)
High Courts13 Jan 1993Partly Allowed
Chet Ram and Anr. Vs State of U.P.
Allahabad High Court · (1993) 01 AHC CK 0052
High Courts13 Jan 1993Allowed
Hammira and Ors. Vs State of U.P.
Allahabad High Court · (1993) 01 AHC CK 0051
High Courts13 Jan 1993Allowed
Shiv Charan Vs State of U.P.
Allahabad High Court · (1993) 01 AHC CK 0049
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
High Courts13 Jan 1993Dismissed
Mahendra Pratap Vs State of U.P. and Another
Allahabad High Court · (1993) CriLJ 2573
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 12AA
High Courts13 Jan 1993Dismissed
Gopal Pandey and Others Vs Chancellor, Banaras Hindu University and Others
Allahabad High Court · (1993) 2 AWC 1266
Constitution of India, 1950 — Article 14, 226
High Courts13 Jan 1993
Hari Prasad Vs Collector Ballia and Others
Allahabad High Court · (1993) 2 AWC 692
Uttar Pradesh Excise (Licensing under the Surcharge Fee System) First Amendment Rules, 1974 — Rule 4
High Courts13 Jan 1993
Dukhi Ram and Another Vs State of U.P.
Allahabad High Court · (1993) 17 ACR 284
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A
High Courts12 Jan 1993Dismissed
Om Prakash and Another Vs State of Uttar Pradesh and Others
Allahabad High Court · (1993) 2 AWC 758 : (1993) RD 242
Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115(4), 115L, 115L(1), 115L(2), 115L(3)
High Courts12 Jan 1993Dismissed
Ram Naresh Lal Vs State of Uttar Pradesh and Others
Allahabad High Court · (1993) 2 AWC 1123 : (1993) RD 233
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 195, 198, 198(1), 198(4), 198(5)Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 173, 174, 175, 176, 177
High Courts12 Jan 1993
Maya Prakash and Others Vs State of U.P.
Allahabad High Court · (1993) 1 AWC 462
Constitution of India, 1950 — Article 15, 16, 21, 51ACriminal Procedure Code, 1973 (CrPC) — Section 100, 125Penal Code, 1860 (IPC) — Section 304, 323, 504
High Courts11 Jan 1993Dismissed
Vishram Masih and Another Vs Harihar Singh
Allahabad High Court · (1993) 2 AWC 830
Civil Procedure Code, 1908 (CPC) — Section 100, 92Constitution of India, 1950 — Article 22
High Courts11 Jan 1993Dismissed
Dharam Pal Singh Vs Zila Sahkari Bank Ltd. and Others
Allahabad High Court · (1993) 2 AWC 1047 : (1993) 2 UPLBEC 1010
Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 409, 467, 468, 469, 471Uttar Pradesh Co-operative Societies Act, 1965 — Section 103, 122(2)
High Courts11 Jan 1993Disposed Of
Sardar Kripal Singh Vs Tax Recovery Officer and Others
Allahabad High Court · (1993) 201 ITR 563
Income Tax Rules, 1962 — Rule 52, 54
High Courts11 Jan 1993
Shiraj Sunfix Company (P.) Ltd. Vs Commissioner of Income Tax and Others
Allahabad High Court · (1993) 201 ITR 457
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 127
High Courts11 Jan 1993Dismissed
Chottey Nath Vs Special Judge/Additional District and Sessions Judge and Others
Allahabad High Court · (1993) 2 AWC 713
Constitution of India, 1950 — Article 226Uttar 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, 16(1), 16(2)
High Courts11 Jan 1993Dismissed
Vishram Masih and Another Vs Harihar Singh (Since deceased) by LRs and Others
Allahabad High Court · (1993) 2 AWC 830
Civil Procedure Code, 1908 (CPC) — Section 100, 92Constitution of India, 1950 — Article 22
High Courts11 Jan 1993Dismissed
Radhey Shyam Vs District Judge and Others
Allahabad High Court · (1993) 2 AWC 836 : (1993) RD 238
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331
High Courts11 Jan 1993Allowed
Chandra Prakash Gupta Vs U.P. State of Agro Industrial Corporation and Others
Allahabad High Court · (1993) 1 AWC 559
Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106