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Allahabad High Court judgments, 1996

1,502 judgments · page 9 of 76

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High Courts20 Nov 1996Allowed

Ram Naresh Misra Vs Commissioner Sales Tax and Another

Allahabad High Court · (1996) 11 AHC CK 0121

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High Courts20 Nov 1996Dismissed

Vikram Cement Pvt. Ltd. Vs CEGAT

Allahabad High Court · (2003) 89 ECC 754

Central Excises and Salt Act, 1944 — Section 35D, 35F, 35GConstitution of India, 1950 — Article 226
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High Courts20 Nov 1996Allowed

Rambir Singh and Ors. Vs Deputy Director of Consolidation,Muzzaffarnagar & Ors.

Allahabad High Court · (1996) 11 AHC CK 0102

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
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High Courts20 Nov 1996Dismissed

Markandey Singh Vs State of U.P.through Education Secy.U.P.Lucknow & Ors.

Allahabad High Court · (1996) 11 AHC CK 0079

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High Courts20 Nov 1996Dismissed

Vineeta Tiwari Vs Director of Education,U.P.Lucknow & Ors.

Allahabad High Court · (1996) 11 AHC CK 0068

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High Courts20 Nov 1996

Shree Thakur Radhey Shyam Ji Maharaj Virajman Swami Ghat,Mathura Vs IVth Additional District Judge Mathura & Ors.

Allahabad High Court · (1996) 11 AHC CK 0049

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 144
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High Courts20 Nov 1996

Shree Ashray Lal Vs Commissioner of Income Tax

Allahabad High Court · (1997) 140 CTR 394 : (1997) 223 ITR 705 : (1997) 93 TAXMAN 36

Income Tax Act, 1961 — Section 147, 148, 271(1)
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High Courts20 Nov 1996Allowed

U.P. Excise Subordinate Offices Ministerial Association and Others Vs U.P. Public Service Commission and Others

Allahabad High Court · (1998) 1 LLJ 99

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High Courts20 Nov 1996Allowed

S.B. Misra and Others Vs State of U.P. and Another

Allahabad High Court · (1997) 1 UPLBEC 49

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High Courts20 Nov 1996Allowed

Durga Singh and Others Vs Labour Court and Others

Allahabad High Court · (1999) 3 LLJ 57 : (1997) 1 UPLBEC 71

Uttar Pradesh Industrial Disputes Act, 1947 — Section 33C(2), 6H(2)
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High Courts20 Nov 1996Allowed

Alok Nautiyal and Others Vs Basic Shiksha Adhikari and Others

Allahabad High Court · (1997) 1 UPLBEC 154

Constitution of India, 1950 — Article 14, 226
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High Courts20 Nov 1996Allowed

Krishna Gopal Dixit Vs State of U.P. and Others

Allahabad High Court · (1996) 11 AHC CK 0021

Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33A
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High Courts20 Nov 1996

Ram Jee Das Vs State of U.P. and Others

Allahabad High Court · (1996) 11 AHC CK 0014

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High Courts19 Nov 1996Dismissed

Shikohabad Sahkari Krai Vikrai Samiti Ltd. Vs Prescribed Authority, Minimum Wages Act and Others

Allahabad High Court · (1996) 11 AHC CK 0114

Constitution of India, 1950 — Article 226Minimum Wages Act, 1948 — Section 20(2), 26
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High Courts19 Nov 1996Dismissed

Rajendra Nath Sharma Vs Prescribed Authority/1st Addl. Judge Small Cause Court Kanpur & Ors.

Allahabad High Court · (1996) 11 AHC CK 0101

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
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High Courts19 Nov 1996Partly Allowed

Smt. Durgawati Devi Vs Life Insurance Corporation of India, Bombay and another

Allahabad High Court · (1998) ACJ 675 : AIR 1997 All 257 : (1998) 2 RCR(Civil) 672

Constitution of India, 1950 — Article 226Insurance Act, 1938 — Section 2(11)
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High Courts19 Nov 1996Dismissed

Satya Pal Singh Vs General Manager,U.P.S.R.T.C.,Meerut (Appellate Authority) & Ors.

Allahabad High Court · (1996) 11 AHC CK 0066

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High Courts19 Nov 1996

Rukmini Devi Pant Vs Rent Control Eviction Officer Alld.& Anr.

Allahabad High Court · (1996) 11 AHC CK 0054

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 15
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High Courts19 Nov 1996

Jaswant Singh and Ors. Vs Prescribed Authority (Rent Control and Eviction Officer)/Munsif Agra & Ors.

Allahabad High Court · (1996) 11 AHC CK 0053

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 201(1)(a)
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High Courts19 Nov 1996

Rohtas Singh Vs Commissioner, Agra Division and others

Allahabad High Court · AIR 1997 All 278 : (1996) 3 AWC 1700 : (1997) 1 UPLBEC 307

Advocates Act, 1961 — Section 35Civil Procedure Code, 1908 (CPC) — Order 27 Rule 2, Order 27 Rule 4, Order 3 Rule 4Constitution of India, 1950 — Article 215
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