COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,162 of 5,025

High Courts05 Mar 1993

ABBAS WAZIR PVT. LTD. Vs Income Tax APPELLATE TRIBUNAL AND OTHERS.

Allahabad High Court · (1993) 205 ITR 457 : (1993) 71 TAXMAN 439

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 221, 254, 256, 260

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High Courts02 Mar 1993Dismissed

Ram Lali & Others Vs 1st ADDL.Civil Judge, Lucknow & Another

Allahabad High Court · (1993) 03 AHC CK 0036

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 25(1)

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High Courts01 Mar 1993Allowed

Awadhesh Singh Vs Kishan Sahkari Chini Mills Ltd. and Others

Allahabad High Court · (1993) 2 AWC 852

Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 3

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High Courts01 Mar 1993Partly Allowed

Eastern U.P. Chamber of Commerce and Industry, Allahabad and others Vs U.P. State Electricity Board

Allahabad High Court · AIR 1993 All 309

Constitution of India, 1950 — Article 14, 19, 226Electricity (Supply) Act, 1948 — Section 12A, 18, 49, 49(2), 49(3)Income Tax Act, 1961 — Section 37

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High Courts01 Mar 1993Allowed

Tribhuwan Tiwari Vs Shiv Kumar Tiwari and Another

Allahabad High Court · (1993) AWC 1297 : (1993) CriLJ 2407 : (1993) 2 DMC 4

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts01 Mar 1993Allowed

Awadesh Singh Vs Kisan Sahkari Chini Mills Ltd. and Others

Allahabad High Court · (1993) 2 LLJ 560 : (1993) 2 UPLBEC 1005

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Industrial Disputes Act, 1947 — Section 3

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High Courts26 Feb 1993Dismissed

Ved Prakash Vs VIIIth Additional District Judge and Others

Allahabad High Court · (1993) 2 AWC 739

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 16(1), 16(5), 16(8), 16(9)

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High Courts26 Feb 1993Allowed

Dr. Bishambhar Dayal Gupta Vs Aligarh Muslim University and Others

Allahabad High Court · (1993) 2 AWC 719 : (1993) 3 UPLBEC 2114

Aligarh Muslim University Act, 1920 — Section 13(6)

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High Courts26 Feb 1993Dismissed

Bans Bahadur Singh and Another Vs Dy. Director of Consolidation and Others

Allahabad High Court · (1993) 2 AWC 746 : (1993) RD 249

Criminal Procedure Code, 1973 (CrPC) — Section 145Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 175, 210

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High Courts26 Feb 1993Allowed