COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,174 of 5,025

High Courts18 Nov 1992Allowed

Meekan Transmissions Ltd. Vs Regional Provident Fund Commissioner and Others

Allahabad High Court · (1992) 4 AWC 178 Supp : (1999) 3 LLJ 79 : (1993) 1 UPLBEC 499

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A

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High Courts17 Nov 1992Allowed

Chakra Dutt Misra Vs Rent Control and Eviction Officer A.D.M (Civil and Supplies) and Another

Allahabad High Court · (1993) 1 AWC 624

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 25, 3

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High Courts17 Nov 1992Partly Allowed

Anil Kumar Jain Vs Rent Control and Eviction Officer and Another

Allahabad High Court · (1993) 1 AWC 472

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(10), 16(9), 9, 9(2), 9(2)AUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8

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High Courts17 Nov 1992Allowed

Vikas Industrial Gases Ltd. Vs Collector of Central Excise

Allahabad High Court · (1993) 64 ELT 396

Central Excise Rules, 1944 — Rule 173B, 8(1)

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High Courts17 Nov 1992Dismissed

Kewala Nand Belwal Vs Smt. Savita Sah and Others

Allahabad High Court · (1993) 2 AWC 1034

Constitution of India, 1950 — Article 141, 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 16(1), 18

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High Courts17 Nov 1992Allowed

Smt. Kiran Goel Vs IInd Additional District Judge and Others

Allahabad High Court · (1993) 2 AWC 1007

Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(1), 20(2), 20(4), 23, 25

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High Courts17 Nov 1992Dismissed

Ram Khelawan Vs Thakurdin

Allahabad High Court · (1993) 1 AWC 620

Specific Relief Act, 1963 — Section 16, 16C

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High Courts17 Nov 1992Dismissed

Subha Rao and Another Vs VII Additional District Judge and Others

Allahabad High Court · (1993) 2 AWC 981

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16

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High Courts16 Nov 1992Dismissed

Akhil Kumar Mittal Vs Vice Chancellor, Meerut University and Others

Allahabad High Court · (1993) 2 AWC 977

Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 12, 16, 16(2), 2, 30Uttar Pradesh State Universities Act, 1973 — Section 13(1), 31, 31(11), 31(3), 31(8)

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High Courts16 Nov 1992

Commissioner of Wealth Tax Vs Sri Kishan Gopal Gupta

Allahabad High Court · (1993) 111 CTR 399 : (1993) 202 ITR 952 : (1993) 68 TAXMAN 231

Wealth Tax Act, 1957 — Section 2, 5(1)

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High Courts16 Nov 1992Partly Allowed

Jawahar Lal and Anr. Vs State of U.P.

Allahabad High Court · (1992) 11 AHC CK 0067

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High Courts16 Nov 1992Allowed

Deo Nandan and Ors. Vs State of U.P.

Allahabad High Court · (1992) 11 AHC CK 0065

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High Courts16 Nov 1992Allowed

Committee of Management of S.S.V. (Post Graduate) College Vs Sushil Kumar Sharma and Others

Allahabad High Court · (1993) 1 AWC 583 : (1993) 2 UPLBEC 1263

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High Courts16 Nov 1992

Baij Nath Sharma Vs District Inspector of Schools and Others

Allahabad High Court · (1993) 1 AWC 628

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High Courts13 Nov 1992Dismissed

Shiv Kumar Singh Vs Labour Court and Another

Allahabad High Court · (1993) 1 AWC 582

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11A

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High Courts13 Nov 1992Disposed Of

Zakir Hussain Vs Engineer-in-Chief, Irrigation Dept. and Others

Allahabad High Court · (1994) 1 LLJ 5 : (1993) 1 UPLBEC 15

Industrial Disputes Act, 1947 — Section 25F

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High Courts11 Nov 1992Allowed

Azizul Rehman Vs IXth Addl. District Judge and Others

Allahabad High Court · (1993) 1 AWC 595

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5

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High Courts11 Nov 1992