COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,177 of 5,025

High Courts03 Nov 1992

Gopal Vohra Vs State of U.P.

Allahabad High Court · (1992) 11 AHC CK 0049

High Courts03 Nov 1992Dismissed

Mahendra Pal Singh Vs IInd Additional District Judge and Others

Allahabad High Court · (1993) 2 AWC 1175

Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7), 16E

High Courts02 Nov 1992Disposed Of

Shyam Lal Biri Merchant Vs Union of India (UOI)

Allahabad High Court · (1993) 45 ECR 8 : (1994) 69 ELT 487

High Courts02 Nov 1992Dismissed

Commissioner of Income Tax Vs Laxmi Sugar and Oil Mills Ltd.

Allahabad High Court · (1993) 204 ITR 265

Income Tax Act, 1961 — Section 40A(7)

High Courts02 Nov 1992Dismissed

Ajai Kumar Tomar Vs Raj Narain and Others

Allahabad High Court · (1993) CriLJ 2547

Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 244, 249, 320(2)Penal Code, 1860 (IPC) — Section 406, 420

High Courts02 Nov 1992

Ajai Kumar Qmar Vs Raj Narain and Others

Allahabad High Court · (1993) 17 ACR 17

Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 244, 249, 320(2)Penal Code, 1860 (IPC) — Section 406, 420

High Courts30 Oct 1992Dismissed

Ganpati Ram Vs Collector and Another

Allahabad High Court · (1992) 4 AWC 107 Supp : (1993) RD 116

High Courts30 Oct 1992Allowed

Rajendra Singh alias Pahalwan Singh Vs State of U.P. and Another

Allahabad High Court · (1993) CriLJ 2895

National Security Act, 1980 — Section 3(3)Penal Code, 1860 (IPC) — Section 395, 397, 403, 411, 467

High Courts30 Oct 1992Allowed

Tullu Engineering Works Vs Union of India (UOI)

Allahabad High Court · (1993) 64 ELT 184

High Courts30 Oct 1992Allowed

Ram Lakhan and Another Vs District Judge and Others

Allahabad High Court · (1992) 4 AWC 214 Supp

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(3)

High Courts29 Oct 1992Dismissed

Committee of Management, Kisan Inter College and Another Vs Deputy Director of Education, Meerut Region and Others

Allahabad High Court · (1993) 2 AWC 964 : (1994) 1 UPLBEC 101

Societies Registration Act, 1860 — Section 25Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)

High Courts29 Oct 1992Dismissed

Kumari Ruchi Vs Banaras Hindu University and Others

Allahabad High Court · (1992) 4 AWC 578 Supp

Banaras Hindu University Act, 1915 — Section 11, 18, 18(1)

High Courts29 Oct 1992Partly Allowed

Nanak Chand Sharma and Others Vs State of U.P. and Others

Allahabad High Court · (1994) CriLJ 664

Constitution of India, 1950 — Article 19(1), 19(6)Motor Vehicles Act, 1939 — Section 134(1A), 2(28A), 42, 43, 44Motor Vehicles Act, 1988 — Section 100(3), 68A, 68B, 68C, 68D

High Courts28 Oct 1992Dismissed

Gopal Singh Vs Regional Dy. Director of Education, Agra Region and Others

Allahabad High Court · (1993) 2 AWC 1205

Constitution of India, 1950 — Article 226

High Courts28 Oct 1992Partly Allowed

Ashok Kumar Vs Shail Kumari & Anr.

Allahabad High Court · (1992) 10 AHC CK 0042

High Courts28 Oct 1992Dismissed

Sunita devi and others Vs 5th Addl.Distt.Judge, Lucknow and others

Allahabad High Court · (1992) 10 AHC CK 0034

Uttar Pradesh Urban Buildings (Regulation of letting, Rent and Eviction) Rules, 1972 — Rule 16(1)(d)

High Courts28 Oct 1992Dismissed

Ram Kumar Vs District Panchayat Raj Officer and Another

Allahabad High Court · (1992) 4 AWC 227 Supp : (1993) 2 UPLBEC 952

Uttar Pradesh Panchayat Raj Act, 1947 — Section 128, 12C, 12J(2)

High Courts28 Oct 1992

Tulsi Ram Vs 11th Additional District and Sessions Judge and Others

Allahabad High Court · (1993) 2 AWC 1201

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 13Provincial Small Cause Courts Act, 1887 — Section 23, 25

High Courts23 Oct 1992

Commissioner of Income Tax Vs U.P. Poorvanchal Vikas Nigam

Allahabad High Court · (1993) 113 CTR 425 : (1996) 218 ITR 697 : (1994) 72 TAXMAN 234

Income Tax Act, 1961 — Section 80JIncome Tax Rules, 1962 — Rule 19A

High Courts23 Oct 1992

COMMISSIONER OF INCOME TAX Vs ISHWARI KHETAN SUGAR MILLS (P) LTD.

Allahabad High Court · (1993) 111 CTR 260

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14BIncome Tax Act, 1961 — Section 256