High Courts19 Dec 1996
Brijesh Kumar Singh Vs Union of India,Ministry of Telephones Telecommunications Central Government Through Its Secretary New Delhi
Allahabad High Court · (1996) 12 AHC CK 0048
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 1996
1,502 judgments · page 2 of 76
High Courts19 Dec 1996
Sanad Kumar Niranjan and Others Vs Collector and Others
Allahabad High Court · (1998) 91 CompCas 511
Civil Procedure Code, 1908 (CPC) — Section 9Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3, 3(1), 3(3)Civil Procedure Code, 1908 (CPC) — Section 9
High Courts19 Dec 1996Dismissed
Surprise Hotel Private Limited Vs The U.P. Financial Corporation and Others
Allahabad High Court · (1996) 86 CompCas 340
State Financial Corporations Act, 1951 — Section 29, 31, 32State Financial Corporations Act, 1951 — Section 29, 31, 32State Financial Corporations Act, 1951 — Section 29, 31, 32
High Courts19 Dec 1996
H.S. Jain and Others, etc. Vs Union of India (UOI) and Others, etc.
Allahabad High Court · (1997) 1 UPLBEC 594
Constitution of India, 1950 — Article 163, 164, 164(2), 174, 175(2)Representation of the People Act, 1951 — Section 73
High Courts19 Dec 1996
Rama Kant Mishra Vs Shahuji Maharaj Kanpur University and Others
Allahabad High Court · (1996) 12 AHC CK 0027
Uttar Pradesh State Universities Act, 1973 — Section 51, 52
High Courts19 Dec 1996Dismissed
Principal, Ewing Christian College Vs Director of Education (Higher Education) and Others
Allahabad High Court · (1996) 12 AHC CK 0025
Constitution of India, 1950 — Article 19, 30, 30(1)Uttar Pradesh Higher Education Services Commission (Amendment) Act, 1986 — Section 24Uttar Pradesh State Universities Act, 1973 — Section 2(20), 4, 60A
High Courts18 Dec 1996Dismissed
Surendra Kumar Gupta Vs Administrator General and Official Trustee and Another
Allahabad High Court · (1996) 12 AHC CK 0119
Administrator Generals Act, 1963 — Section 33Allahabad High Court Rules, 1952 — Rule 20
High Courts18 Dec 1996Dismissed
Ravindra and Co. Vs CEGAT
Allahabad High Court · (1998) 98 ELT 305
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226
High Courts18 Dec 1996Allowed
Smt. Kamlesh Vs State of U.P.
Allahabad High Court · (1997) CriLJ 3191
Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 313Penal Code, 1860 (IPC) — Section 302, 304A
High Courts18 Dec 1996Dismissed
State of Uttar Pradesh and Another Vs 3rd Additional District and Sessions Judge and Another
Allahabad High Court · (1997) CriLJ 3021
Constitution of India, 1950 — Article 161, 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 268, 300, 320, 320(1), 320(2)
High Courts18 Dec 1996Dismissed
Ramapati Singhania (legal heir of late Gopal Krishna Singhania) Vs Commissioner of Income Tax and Others
Allahabad High Court · (1997) 139 CTR 210 : (1998) 234 ITR 655 : (1998) 97 TAXMAN 36
Income Tax Act, 1961 — Section 220, 220(2), 220(2A)Income Tax Act, 1961 — Section 220, 220(2), 220(2A)Income Tax Act, 1961 — Section 220, 220(2), 220(2A)
High Courts18 Dec 1996Allowed
Sahab Ram Vs Banarsi (since deceased) and represent by LRs.
Allahabad High Court · AIR 1997 All 222
Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 59, 61, 62, 62(1)
High Courts18 Dec 1996
Kumari Abha Mishra and Others Vs District Basic Education Officer and Others Suresh Yadav and Others Vs State of U.P. and Others Kumari Pushpa Yadav Vs Assistant Director of Education (Basic), Faizabad Region and Others
Allahabad High Court · (1997) 1 UPLBEC 362
High Courts18 Dec 1996
Rajeev Ratan Vs Commissioner of Income Tax/Wealth-tax and Another
Allahabad High Court · (1997) 225 ITR 997
Income Tax Act, 1961 — Section 273AWealth Tax Act, 1957 — Section 18B
High Courts18 Dec 1996Dismissed
Shiv Dularey Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1996) 12 AHC CK 0013
Constitution of India, 1950 — Article 226Limitation Act, 1908 — Section 28Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9
High Courts17 Dec 1996
Ram Niwas Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 783
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 304A
High Courts17 Dec 1996Dismissed
U.P. State Textile Corporation Spinning Mills Vs State of U.P. and Others
Allahabad High Court · (1997) 2 AWC 6700 : (1997) 75 FLR 44 : (1998) 3 LLJ 91 : (1996) 3 UPLBEC 2022
Constitution of India, 1950 — Article 14
High Courts17 Dec 1996Dismissed
Maya Devi Vs Prescribed Authority/Sub Divisional Magistrate Koil,Aligarh & Ors.
Allahabad High Court · (1996) 12 AHC CK 0083
Uttar Pradesh Road Side Land Control Act, 1945 — Section 13(2)
High Courts17 Dec 1996Dismissed
Rasid Vs District Judge,Mirzapur and Others
Allahabad High Court · (1996) 12 AHC CK 0081
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Constitution of India, 1950 — Article 226
High Courts17 Dec 1996Dismissed
Darshan Kumar and other Vs The State of U.P. and another
Allahabad High Court · AIR 1997 All 209
Constitution of India, 1950 — Article 19, 19(1), 226Industrial Disputes Act, 1947 — Section 25Uttar Pradesh Municipalities Act, 1916 — Section 12, 241, 293, 298, 298(2)(F)