High Courts30 Nov 1992Dismissed
Hindustan Aeronautics Ltd. Vs State of U.P. and Others
Allahabad High Court · (1993) 2 LLJ 340 : (1993) 1 UPLBEC 710
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,172 of 5,025
High Courts30 Nov 1992Dismissed
Anant Prasad Jaiswal Vs Central Government Industrial Tribunal and Another
Allahabad High Court · (1992) 4 AWC 146 Supp : (1993) 1 UPLBEC 496
Industrial Disputes Act, 1947 — Section 10
High Courts30 Nov 1992
Dr. Aziz Ahmad Vs State of U.P. and Others
Allahabad High Court · (1993) 1 AWC 585
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 133Penal Code, 1860 (IPC) — Section 153A, 15A, 295, 429
High Courts30 Nov 1992Allowed
Devendra Pal Singh Vs Rent Control and Eviction Officer and Another
Allahabad High Court · (1993) 1 AWC 491
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 24A, 24B, 24C, 24C(1), 24C(5)
High Courts29 Nov 1992Dismissed
State of U.P. Vs Kuldip Singh
Allahabad High Court · (1992) 11 AHC CK 0060
Child Labour (Prohibition and Regulation) Act, 1986 — Section 15(2)Factories Act, 1948 — Section 62, 68
High Courts27 Nov 1992Disposed Of
Commissioner of Income Tax Vs V.P. Agarwal
Allahabad High Court · (1993) 68 TAXMAN 236
Income Tax Act, 1961 — Section 143(3), 147, 256, 256(1), 256(2)
High Courts27 Nov 1992Dismissed
Heera and Others Vs Civil Judge and Others
Allahabad High Court · (1993) 1 AWC 604
Banaras State Tenancy Act, 1949 — Section 153, 214, 215, 249Civil Procedure Code, 1908 (CPC) — Section 9
High Courts27 Nov 1992Disposed Of
Gaya Prasad Singh Vs Director of Education, Secondary, U.P. and Others
Allahabad High Court · (1993) 1 AWC 598 : (1993) 2 UPLBEC 886
Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 9
High Courts27 Nov 1992Disposed Of
Rain Bow Steels Ltd. Vs Union of India (UOI) and Others
Allahabad High Court · (1993) 49 ECR 199
Central Excises and Salt Act, 1944 — Section 11B, 35F
High Courts27 Nov 1992Allowed
Atma Stools Ltd. Vs Union of India (UOI)
Allahabad High Court · (1993) 63 ELT 406
Central Excises and Salt Act, 1944 — Section 11B
High Courts27 Nov 1992Dismissed
U.P. State Road Transport Corporation, Central Workshop Vs Ravindra Nath Vishwakarma and Others
Allahabad High Court · (1993) 2 AWC 691
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts27 Nov 1992Dismissed
Ram Kishan and Others Vs Dr. Ram Saran Desh Pandey and Others
Allahabad High Court · (1993) 2 AWC 693
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Hindu Succession Act, 1956 — Section 14(1), 14(2)
High Courts27 Nov 1992Allowed
C.P. Properties Ltd. Vs Matadin Bhagwan Dass and Others
Allahabad High Court · (1993) 2 AWC 676
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(6), Order 9 Rule 13, Order 9 Rule 4, Order 9 Rule 9, 115Limitation Act, 1963 — Article 122, 137
High Courts26 Nov 1992Dismissed
Jagdish Saran Gupta Vs IInd Additional District Judge and Others
Allahabad High Court · (1992) 4 AWC 166 Supp
Evidence Act, 1872 — Section 101, 102Provincial Small Cause Courts Act, 1887 — Section 24, 24A, 24B, 24C, 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 1(2), 2, 2(2)
High Courts26 Nov 1992Dismissed
Savendrapal Jaggi Vs Additional District Magistrate (Civil Supplies) and Another
Allahabad High Court · (1993) 2 AWC 942
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1), 13, 16, 16(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8
High Courts26 Nov 1992
Sardar Malkeet Singh and another Vs State of U.P. and others
Allahabad High Court · AIR 1993 All 343
Commissions of Inquiry (Central) Rules, 1972 — Rule 4, 4(1), 4(A)Commissions of Inquiry Act, 1952 — Section 3, 4, 5, 8, 8Evidence Act, 1872 — Section 101
High Courts26 Nov 1992
Riyasat Vs State of U.P.
Allahabad High Court · (1993) CriLJ 2834
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 342, 82, 83Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 201, 302, 376
High Courts26 Nov 1992
Ram Lakhan Vs Ram Charitra and others
Allahabad High Court · AIR 1993 All 199 : (1992) 4 AWC 465 Supp
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1(5), Order 17 Rule 1, Order 3 Rule 4(2), Order 9 Rule 6, Order 9 Rule 7Constitution of India, 1950 — Article 215, 71Representation of the People Act, 1951 — Section 80A, 86, 87
High Courts26 Nov 1992Allowed
Umesh Saxena Vs Presiding Officer, Labour Court and Others
Allahabad High Court · (1993) 2 AWC 1208 : (1993) 1 UPLBEC 77
Industrial Disputes Act, 1947 — Section 2, 21, 25, 25F
High Courts26 Nov 1992Dismissed
N.C. Ganguly Vs Bank of Baroda and Others
Allahabad High Court · (1992) 4 AWC 155 Supp : (1996) 3 UPLBEC 1572
Constitution of India, 1950 — Article 14, 226Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302