COURT ARCHIVE

Allahabad High Court judgments, 1995

1,388 judgments · page 3 of 70

High Courts14 Dec 1995Dismissed

Students Union Ewing Christian College,Alld. Vs Principal,Ewing Christian College,Alld.and Others

Allahabad High Court · (1995) 12 AHC CK 0070

Constitution of India, 1950 — Article 14Uttar Pradesh State Universities Act, 1973 — Section 42

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High Courts14 Dec 1995Disposed Of

U.P.S.E.B.,Varanasi and Ors. Vs XIth Addl. D.J.,Varanasi & Ors.

Allahabad High Court · (1995) 12 AHC CK 0057

Electricity (Supply) Act, 1948 — Section 42Telegraph Act, 1885 — Section 10, 16

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High Courts14 Dec 1995Disposed Of

Dharam Veer Singh and Ors. Vs U.P.S.E.B.,Lucknow & Ors.

Allahabad High Court · (1995) 12 AHC CK 0055

Electricity (Supply) Act, 1948 — Section 79, 79A

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High Courts14 Dec 1995Disposed Of

Union of India Vs Om Prakash Gupta & Ors.

Allahabad High Court · (1995) 12 AHC CK 0051

Arbitration Act, 1940 — Section 14, 2CCivil Procedure Code, 1908 (CPC) — Section 20

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High Courts14 Dec 1995Allowed

Ram Pyari Varma Vs Ram Kali Sharma

Allahabad High Court · (1995) 12 AHC CK 0046

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 39

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High Courts14 Dec 1995Partly Allowed

Chatur Singh Vs State of U.P.

Allahabad High Court · (1995) 12 AHC CK 0044

Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 100, 302, 304

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High Courts14 Dec 1995Disposed Of

Hari Shanker Vs Vice-Chancellor,Agra University,Agra and Others

Allahabad High Court · (1995) 12 AHC CK 0043

Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 16Uttar Pradesh State Universities Act, 1973 — Section 31, 31(8)

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High Courts14 Dec 1995

Krishna Swarup Singhal and Another Vs Mahesh Chandra Bansal and Another

Allahabad High Court · (1995) 12 AHC CK 0005

Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 2, 3, 3(1)

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High Courts14 Dec 1995Allowed

Mangey Ram Sharma Vs Engineer-in-Chief, Irrigation Department and Others

Allahabad High Court · (1995) 12 AHC CK 0003

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High Courts13 Dec 1995

Harijan Avam Nirbal Varg Avas Nigam Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (1996) 87 TAXMAN 390

Income Tax Act, 1961 — Section 10, 10(204), 10(265), 37, 80J

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High Courts13 Dec 1995Disposed Of

Chandra Veer Singh and Others Vs State of U.P. and Others

Allahabad High Court · (1996) 20 ACR 115

Criminal Procedure Code, 1973 (CrPC) — Section 245Penal Code, 1860 (IPC) — Section 440

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High Courts13 Dec 1995Disposed Of

Harijan Evam Nirbal Varg Avas Nigam Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (1996) 131 CTR 183 : (1998) 229 ITR 776

Income Tax Act, 1961 — Section 10(26B), 32, 41(2), 43(3)

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High Courts13 Dec 1995Disposed Off

Harijan Evam Nirbal Varg Avas Evam Vikash Nigam Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (1996) 131 CTR 178 : (1997) 226 ITR 708

Income Tax Act, 1961 — Section 10(26B)

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High Courts13 Dec 1995Dismissed

Munna Mishra Vs State of U.P.and Others

Allahabad High Court · (1995) 12 AHC CK 0076

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High Courts13 Dec 1995

Harijan Avam Mirbal Varg Avas Nigam Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (1996) 218 ITR 622(1)

Income Tax Act, 1961 — Section 10(26B), 37

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High Courts13 Dec 1995

HARIJAN EVAM NIRBAL VARG AVAS EVAM VIKASH NIGAM LTD. Vs COMMISSIONER OF INCOME TAX.

Allahabad High Court · (1996) 131 CTR 185

Income Tax Act, 1961 — Section 10

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High Courts13 Dec 1995Allowed

Sita Mishra Vs State of U.P. and Others

Allahabad High Court · (1996) AWC 553 Supp : (1996) 2 UPLBEC 940

Uttar Pradesh Urban Planning and Development Act, 1973 — Section 33, 33(2), 33(3)

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High Courts13 Dec 1995

Himalaya Drug Co. Pvt. Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (1996) 218 ITR 346

Income Tax Act, 1961 — Section 37

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High Courts12 Dec 1995Dismissed

Northern Coal Fields Ltd. Vs Industrial Tribunal/Labour Court and Another

Allahabad High Court · (1996) AWC 545 Supp

Industrial Disputes (Central) Rules, 1957 — Rule 10B(9), 17A

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High Courts12 Dec 1995

Seth Babu (In Jail) Vs State of U.P.

Allahabad High Court · (1996) 20 ACR 378

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376

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