COURT ARCHIVE

Allahabad High Court judgments, 1996

1,502 judgments · page 73 of 76

High Courts17 Jan 1996Dismissed

Rajasthan State Road Transport Corporation Vs Smt. Shanti Devi Garg and others

Allahabad High Court · (1996) ACJ 948 : AIR 1996 All 332 : (1996) 1 AWC 597

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Motor Vehicles Act, 1988 — Section 165, 166, 168

High Courts17 Jan 1996Dismissed

Oil and Natural Gas Commission Vs M/s. EM and EM Associates

Allahabad High Court · AIR 1996 All 318

Arbitration Act, 1940 — Section 2, 20, 8Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 43 Rule 1, 96

High Courts17 Jan 1996Allowed

Vijay Kumar Singhal Vs U.P. State Road Trans. Corporation and Others

Allahabad High Court · (1996) ACJ 771

High Courts17 Jan 1996

Rajasthan State Road Transport Corp. Vs Smt. Shanti Devi Garg and Others

Allahabad High Court · (1996) 1 ACC 576

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Motor Vehicles Act, 1939 — Section 166

High Courts17 Jan 1996

United India Insurance Co. Ltd. Vs Workmen''s Compensation Commissioner and Others

Allahabad High Court · (1997) ACJ 1028 : (1996) 1 AWC 565 : (1996) 73 FLR 1541 : (1996) 2 LLJ 448

Motor Vehicles Act, 1988 — Section 141, 167Workmens Compensation Act, 1923 — Section 14

High Courts16 Jan 1996Dismissed

Sanjai Kumar and Another Vs VIth Additional District Judge and Others

Allahabad High Court · (1996) CriLJ 2413

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145

High Courts16 Jan 1996Dismissed

Sanjai Kumar and Another Vs VIth Addl. District Judge and Others

Allahabad High Court · (1996) CriLJ 2413

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145

High Courts16 Jan 1996Allowed

Abbas Wazir (P.) Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (1997) 140 CTR 538 : (1996) 220 ITR 141 : (1996) 86 TAXMAN 453

Income Tax Act, 1961 — Section 36(1)

High Courts16 Jan 1996Allowed

Tribhuwan Prasad Vs Dy.Director of Education,1st,VII Region,Gorakhpur and Others

Allahabad High Court · (1996) 01 AHC CK 0080

Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 7

High Courts16 Jan 1996Dismissed

Ramesh Chandra Singh Vs Vice Chancellor,Gorakhpur University,Gorakhpur and Others

Allahabad High Court · (1996) 01 AHC CK 0075

Uttar Pradesh State Universities Act, 1973 — Section 28(5)

High Courts16 Jan 1996Disposed Of

State of U.P. Vs Custodian General Evacuee Property & Ors.

Allahabad High Court · (1996) 01 AHC CK 0059

Administration of Evacuee Property Act, 1950 — Section 27

High Courts15 Jan 1996Allowed

Prakash Shukla Vs District Inspector of Schools and Others

Allahabad High Court · (1996) 01 AHC CK 0061

High Courts12 Jan 1996Allowed

Uma Kant Tripathi Vs State of U.P. and Others

Allahabad High Court · (1996) 1 UPLBEC 417

High Courts12 Jan 1996Allowed

Ram Sumiran Pandey Vs State of U.P. and others

Allahabad High Court · AIR 1996 All 291 : (1996) 3 UPLBEC 1936

Civil Procedure Code, 1908 (CPC) — Section 35Constitution of India, 1950 — Article 226

High Courts12 Jan 1996Allowed

Rajendra Singh Yadav Vs Executive Officer.Nagarpalika,Ferozabad and Others

Allahabad High Court · (1996) 01 AHC CK 0072

Constitution of India, 1950 — Article 226Uttar Pradesh Municipal (Service and Appeal) Rules, 1967 — Rule 3Uttar Pradesh Municipalities Act, 1916 — Section 76

High Courts12 Jan 1996Allowed

Rohtak and Hissar District Electric Supply Co.(P) Ltd.,Alld. Vs U.P.State Electricity Board

Allahabad High Court · (1996) 01 AHC CK 0063

Arbitration Act, 1940 — Section 41(b), 42, 8

High Courts12 Jan 1996Allowed

State Cement Corporation Ltd. Vs Industrial Tribunal,1st U.P.Alld.and Another

Allahabad High Court · (1996) 01 AHC CK 0050

High Courts12 Jan 1996Allowed

U.P. State Cement Corporation Ltd. Vs Industrial Tribunal I and Another

Allahabad High Court · (1996) 73 FLR 1184 : (1996) 2 LLJ 953

High Courts11 Jan 1996

Sarju Chitra Mandir and Another Vs Commissioner of Entertainment Tax and Others

Allahabad High Court · (1996) 01 AHC CK 0125

Uttar Pradesh Entertainments and Betting Tax Act, 1979 — Section 3, 3(1), 3A(1), 3A(2), 3A(3)Uttar Pradesh Entertainments and Betting Tax Rules, 1981 — Rule 3(3)

High Courts11 Jan 1996Allowed

R.C.Agarwal and Ors. Vs Jagdish Prasad Saigal & Ors.

Allahabad High Court · (1996) 01 AHC CK 0052

Penal Code, 1860 (IPC) — Section 120B, 420