COURT ARCHIVE

Allahabad High Court judgments, 1995

1,388 judgments · page 6 of 70

High Courts04 Dec 1995Allowed

Shiv Prasad Vs Special Judge and Others

Allahabad High Court · (1996) AWC 537 Supp

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30

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High Courts04 Dec 1995Dismissed

J.P.Pandey Vs Chancellor,Kanpur University,Kanpur

Allahabad High Court · (1995) 12 AHC CK 0061

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High Courts04 Dec 1995

Industrial Development Bank of India Vs Official Liquidator of Modi Carpets Ltd. and Others

Allahabad High Court · (1998) 91 CompCas 540

Companies (Court) Rules, 1959 — Rule 233Companies Act, 1956 — Section 446(1), 453, 468, 529A, 537

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High Courts04 Dec 1995Allowed

Nagar Palika Vs Hanuman Prasad and Another

Allahabad High Court · (1996) AWC 528 Supp : (1996) RD 202 : (1996) 1 UPLBEC 44

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Uttar Pradesh Municipalities Act, 1916 — Section 326Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 1(2), 4, 6

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High Courts04 Dec 1995Allowed

Vinod Kumar Dixit Vs Rent Control and Eviction Officer/Addl. City Magistrate (Second) and Another

Allahabad High Court · (1995) 12 AHC CK 0002

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(3), 3

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High Courts03 Dec 1995Disposed Of

Krishi Utpadan Mandi Samiti,Chandpur Bijnor,and Others Vs Agarwal Khandsari Udyog and Others

Allahabad High Court · (1995) 12 AHC CK 0037

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, 9Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 17, 32

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High Courts01 Dec 1995Dismissed

Commissioner of Income Tax Vs H.K. Mittal

Allahabad High Court · (1996) 219 ITR 420 : (1996) 88 TAXMAN 208

Income Tax Act, 1961 — Section 2(22), 256

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High Courts01 Dec 1995Dismissed

Deo Bath Yadav,etc. Vs D.I.O.S.,Azamgarh and Others etc.

Allahabad High Court · (1995) 12 AHC CK 0075

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High Courts01 Dec 1995Disposed Of

Chhatru @ Khatru Vs State of U.P.and Others

Allahabad High Court · (1995) 12 AHC CK 0040

Criminal Procedure Code, 1973 (CrPC) — Section 133

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High Courts01 Dec 1995

Commissioner of Income Tax Vs Ashok Kumar Goel

Allahabad High Court · (1996) 218 ITR 588 : (1996) 85 TAXMAN 214

Income Tax Act, 1961 — Section 256, 69

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High Courts01 Dec 1995

Commissioner of Income Tax Vs Khem Chand and Sons

Allahabad High Court · (1996) 218 ITR 448 : (1996) 85 TAXMAN 212

Income Tax Act, 1961 — Section 256, 256(2)

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High Courts01 Dec 1995

India Rice Mills Vs Commissioner of Income Tax

Allahabad High Court · (1996) 218 ITR 508 : (1996) 85 TAXMAN 227

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High Courts01 Dec 1995Allowed

Miracle Sugar Factory and Another Vs State of U.P. and Others

Allahabad High Court · (1995) 12 AHC CK 0007

Constitution of India, 1950 — Article 226

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High Courts30 Nov 1995Disposed Of

Matthan Singh Vs IInd Addl. District Judge and Another

Allahabad High Court · (1996) AWC 517 Supp

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4(2), Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, Order 9 Rule 13Constitution of India, 1950 — Article 12, 226, 227

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High Courts30 Nov 1995