COURT ARCHIVE

Allahabad High Court judgments, 1996

1,502 judgments · page 72 of 76

High Courts19 Jan 1996Dismissed

M/s. Pilibhit Ispat (Private) Limited and Others Vs U.P. State Electricity Board and Others

Allahabad High Court · AIR 1996 All 329

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 39 Rule 2(2)Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 49

Read judgment

High Courts19 Jan 1996Allowed

Bal Gangadhar Tripathi Vs State of U. P.

Allahabad High Court · (1996) 01 AHC CK 0056

Constitution of India, 1950 — Article 14, 48Criminal Law (Amendment) Act — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 301, 482

Read judgment

High Courts19 Jan 1996Dismissed

State of U.P. Vs Ram Swarup alias Guru

Allahabad High Court · (1996) 01 AHC CK 0054

Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 396

Read judgment

High Courts19 Jan 1996Dismissed

Munna Vs Bhola and Others

Allahabad High Court · (1996) 01 AHC CK 0047

Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Rule 26, 51, 14

Read judgment

High Courts19 Jan 1996

Commissioner of Income Tax Vs Soulier Jean Louis

Allahabad High Court · (1996) 220 ITR 220

Income Tax Act, 1961 — Section 10(6), 256

Read judgment

High Courts19 Jan 1996

Shripati Singhai (Ind.) Vs Commissioner of Wealth-tax

Allahabad High Court · (1996) 220 ITR 258

Read judgment

High Courts19 Jan 1996

Committee of Management, Shivaji Uchchatar Madhyamik Vidyalaya and Another Vs Deputy Director of Education and Others

Allahabad High Court · (1996) 01 AHC CK 0013

Societies Registration Act, 1860 — Section 25(1)Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)

Read judgment

High Courts18 Jan 1996Disposed Of

S.N. Mathur Vs Gorakhpur University and Others

Allahabad High Court · (1996) 01 AHC CK 0090

Read judgment

High Courts18 Jan 1996Dismissed

Bal Ram and Ors. Vs State of U.P.& Ors.

Allahabad High Court · (1996) 01 AHC CK 0064

Constitution of India, 1950 — Article 226

Read judgment

High Courts18 Jan 1996Partly Allowed

State of U.P. Vs Sarju Prasad

Allahabad High Court · (1996) 01 AHC CK 0055

Penal Code, 1860 (IPC) — Section 109, 149, 300, 302

Read judgment

High Courts18 Jan 1996

Rajendra and Another Vs State of Uttar Pradesh

Allahabad High Court · (1997) CriLJ 2700 : (1998) RD 725

Childrens Act, 1960 — Section 2(4), 29Evidence Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 120B, 302, 302, 308, 34

Read judgment

High Courts18 Jan 1996

Abhai Kumar Vs Co-operative Tribunal and Others

Allahabad High Court · (1996) 2 UPLBEC 1225

Representation of the People Act, 1950 — Section 23(3)Representation of the People Act, 1951 — Section 100Uttar Pradesh Co-operative Societies Act, 1965 — Section 3(1), 70, 70(1), 70(2)

Read judgment

High Courts17 Jan 1996