COURT ARCHIVE

Allahabad High Court judgments, 1996

1,502 judgments · page 4 of 76

High Courts13 Dec 1996Dismissed

Central Bank of India Vs VIth Addl. District and Sessions Judge and Others

Allahabad High Court · (1996) 12 AHC CK 0016

Electricity (Supply) Act, 1948 — Section 71Electricity Act, 1910 — Section 7Motor Vehicles Act, 1939 — Section 58, 58(2)

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High Courts12 Dec 1996Dismissed

Khacher Mal Agrawal Vs Superintendent of Police and Others

Allahabad High Court · (1996) 12 AHC CK 0116

Criminal Procedure Code, 1973 (CrPC) — Section 113(5), 113(6), 172(3), 173, 173(3)Evidence Act, 1872 — Section 74Penal Code, 1860 (IPC) — Section 406

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High Courts12 Dec 1996

Smt. Raj Kumari Anand alias Rajani Bandana Vs State of U.P. and Others

Allahabad High Court · (1997) 21 ACR 86

Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 364

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High Courts12 Dec 1996Dismissed

Parmatma Nand Yadav Vs District Inspector of Schools and Others

Allahabad High Court · (1997) 1 UPLBEC 308

Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 6

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High Courts12 Dec 1996Dismissed

Commissioner of Wealth-tax Vs Sunehari Lal Garg

Allahabad High Court · (1997) 225 ITR 913

Gift Tax Act, 1958 — Section 5Wealth Tax Act, 1957 — Section 4(1)

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High Courts12 Dec 1996Dismissed

Jostph Co-operative Farming Society,Distt.Rampur,through Father Joseph Puthett,its Acting President Vs Collector,Rampur & Ors.

Allahabad High Court · (1996) 12 AHC CK 0082

Essential Commodities Act, 1955 — Section 3Uttar Pradesh Wheat (Levy, of Trade and Control of Movement) Order, 1975 — Clause 2(f), Clause 3

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High Courts12 Dec 1996Dismissed

Durgawati Devi and Ors. Vs Zila Basic Shiksha Adhikari,Ghazipur & Ors.

Allahabad High Court · (1996) 12 AHC CK 0059

Ministerial and Inferior Staff Rules, 1984 — Rule 5, 6

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High Courts12 Dec 1996

M/s. Brij Mohan Rice Mill and others Vs Regional Manager, Uttar Pradesh Financial Corporation and another

Allahabad High Court · AIR 1997 All 291 : (1996) AWC 1458

Allahabad High Court Rules, 1952 — Rule 1, 14, 2Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 35Constitution of India, 1950 — Article 225, 226

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High Courts12 Dec 1996Dismissed

Executive Engineer, Electricity Store Division and Another Vs P.O., Labour Court and Others

Allahabad High Court · (1998) 3 LLJ 46 : (1997) 1 UPLBEC 322

Constitution of India, 1950 — Article 226

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High Courts12 Dec 1996Dismissed

Jhunjhunwala Oil Mills Ltd. Vs State of U.P. and Others

Allahabad High Court · (1996) 12 AHC CK 0014

Constitution of India, 1950 — Article 226, 226(3)

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High Courts12 Dec 1996

Star Paper Mills Limited Vs Collector of Central Excise

Allahabad High Court · (1999) 107 ELT 20

Central Excise Rules, 1944 — Rule 49(4), 56, 56A, 56A(1), 56A(2)Central Excises and Salt Act, 1944 — Section 2

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High Courts11 Dec 1996Allowed

West U.P. Sugar Mills Association and Others Vs State of U.P. and Others

Allahabad High Court · (1997) 1 UPLBEC 540

Essential Commodities Act, 1955 — Section 3, 3(3C), 3CSugarcane (Control) Order, 1966 — Rule 3, 5A

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High Courts11 Dec 1996Dismissed

Durga and Ors. Vs State of U.P.

Allahabad High Court · (1996) 12 AHC CK 0061

Penal Code, 1860 (IPC) — Section 323

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High Courts11 Dec 1996Allowed

A.M. Hussain Vs Deputy Director of Education Vllth Region Gorakhpur and Ors.

Allahabad High Court · (1996) 12 AHC CK 0057

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High Courts11 Dec 1996

Ram Narain Bagley Vs District Judge,Saharanpur & Ors.

Allahabad High Court · (1996) 12 AHC CK 0049

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 3(a)(1)

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High Courts11 Dec 1996

Commissioner of Income Tax Vs S.G. Teja Shah Chiranjit Lal and Co.

Allahabad High Court · (1997) 224 ITR 267

Income Tax Act, 1961 — Section 188

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High Courts10 Dec 1996Disposed Of

Bhagat Singh and Anr. Vs State of U.P.through its Secretary Revenue Deptt.U.P.& Ors.

Allahabad High Court · (1996) 12 AHC CK 0078

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High Courts10 Dec 1996Dismissed

Ram Karan Singh Vs Chaudhari Pramod Kumar

Allahabad High Court · (1996) 12 AHC CK 0069

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3

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High Courts10 Dec 1996Allowed

Ram Chandra Sharma Vs Union of India (UOI)

Allahabad High Court · (1996) 12 AHC CK 0028

Central Industrial Security Force Rules, 1969 — Rule 34, 35, 36, 37, 37APenal Code, 1860 (IPC) — Section 323

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High Courts10 Dec 1996Dismissed

Vineet Kumar Singh alias Babboo Singh Vs State of U.P. and Others

Allahabad High Court · (1997) 21 ACR 252

Uttar Pradesh Control of Goondas Act, 1970 — Section 3, 3(1)

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