High Courts26 Nov 1996Allowed
Riyatullah Khan Vs District Judge and Others
Allahabad High Court · (1996) 11 AHC CK 0140
Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25
COURT ARCHIVE
Allahabad High Court judgments, 1996
1,502 judgments · page 8 of 76
High Courts26 Nov 1996Dismissed
Commissioner of Sales Tax Vs Vijay Hosiery Factory
Allahabad High Court · (1999) 113 ELT 410
Central Sales Tax Act, 1956 — Section 10, 10A, 8, 8(3)
High Courts26 Nov 1996Disposed Of
Amar Jyoti Rice and General Mills Vs State of U.P.& Anr.
Allahabad High Court · (1996) 11 AHC CK 0098
Allahabad High Court Rules, 1952 — Chapter 5 Rule 13
High Courts26 Nov 1996Dismissed
Sardar Gurdeep Singh Vs VIth Addl. District Judge and Others
Allahabad High Court · (1996) 11 AHC CK 0030
Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1), 12(2), 12(3), 12(3A)
High Courts26 Nov 1996
Ravindra Pratap Singh Vs VIIIth Addl. District Judge and Others
Allahabad High Court · (1996) 11 AHC CK 0012
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1), 12(2), 12(4), 16Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Amendment Act, 1976 — Section 12(2), 12(4), 16(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10, 11, 8, 8(2), 8(3)
High Courts25 Nov 1996Allowed
Wali Mohammad Vs Superintendent,Distt.Jail,Bulandshahr
Allahabad High Court · (1996) 11 AHC CK 0085
National Security Act, 1980 — Section 3
High Courts24 Nov 1996
Om Prakash Garg Vs Hakim Rai, S.H.O. and Others
Allahabad High Court · (1997) 21 ACR 83
Criminal Procedure Code, 1973 (CrPC) — Section 397, 399, 400
High Courts22 Nov 1996Dismissed
Natthi Singh Vs State of U.P.& Ors.
Allahabad High Court · (1996) 11 AHC CK 0096
Allahabad High Court Rules, 1952 — Chapter 12 Rule 7Constitution of India, 1950 — Article 226
High Courts22 Nov 1996Allowed
Vijai Kumar and Am. Vs U.P.State Cement Corporation Ltd.& Anr.
Allahabad High Court · (1996) 11 AHC CK 0084
High Courts22 Nov 1996Dismissed
Rajiv Kumar Srivastava Vs Vice Chancellor,B.H.U.,Varanasi & Ors.
Allahabad High Court · (1996) 11 AHC CK 0082
Constitution of India, 1950 — Article 226
High Courts22 Nov 1996Dismissed
Kripal Singh Vs Additional Judge,Small Causes Court,Meerut & Ors.
Allahabad High Court · (1996) 11 AHC CK 0057
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, 11Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts22 Nov 1996
Satpal Singh Vs State of U.P. and Others
Allahabad High Court · (1997) 21 ACR 230 : (1997) 3 RCR(Criminal) 395
Arms Act, 1959 — Section 21, 4Constitution of India, 1950 — Article 21, 226
High Courts21 Nov 1996Dismissed
State of U.P. Vs Thakurji Shri Radha Ramanji Maharaj Birajman of Shaji Temple
Allahabad High Court · (1996) 11 AHC CK 0142
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts21 Nov 1996Dismissed
Ram Saran Vs State of U.P.& Ors.
Allahabad High Court · (1996) 11 AHC CK 0097
Constitution of India, 1950 — Article 226, 311
High Courts21 Nov 1996Allowed
Devi Enterprises Bachhrawan Distt.Rae Bareilly and Anr.,etc. Vs F.C.I.,through its Chairman & Ors.
Allahabad High Court · (1996) 11 AHC CK 0090
High Courts21 Nov 1996Allowed
Ram Niwes,Ex.No.1535646-F,Recruit Trainee Vs Union of India,through Secy.to Govt.of India,Ministry of Defence,New Delhi & Ors
Allahabad High Court · (1996) 11 AHC CK 0083
Army Act, 1950 — Section 13, 14, 15, 16, 17Pension Regulations for Army, 1961 — Regulation 173
High Courts21 Nov 1996Dismissed
Lal Bahadur Singh Vs District Inspector of Schools,Azamgarh
Allahabad High Court · (1996) 11 AHC CK 0081
Constitution of India, 1950 — Article 226
High Courts21 Nov 1996Dismissed
Prem Chand Vs State of U.P. and Another
Allahabad High Court · (1996) 11 AHC CK 0027
Constitution of India, 1950 — Article 226Uttar Pradesh Road Side Land Control Act, 1945 — Section 13(2), 16, 3(2)
High Courts21 Nov 1996
Commissioner of Income Tax Vs Sehgal Bros.
Allahabad High Court · (1997) 93 TAXMAN 126
Income Tax Act, 1961 — Section 188
High Courts20 Nov 1996Dismissed
Uma Shanker Sahu and Others Vs U.P. Khadi and Village Industries Board and Another
Allahabad High Court · (1996) 11 AHC CK 0137
Constitution of India, 1950 — Article 226Uttar Pradesh Khadi and Village Industries Board Act, 1960 — Section 35AUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 275, 276, 277, 278, 278