High Courts23 Oct 1992
Commissioner of Income Tax Vs Ishwari Khetan Sugar Mills (P.) Ltd.
Allahabad High Court · (1993) 70 TAXMAN 146
Income Tax Act, 1961 — Section 256
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,178 of 5,025
High Courts22 Oct 1992Allowed
Committee of Management, Janta Inter College and Another Vs Deputy Director of Education Vth Region and Others
Allahabad High Court · (1992) 4 AWC 57 Supp : (1993) 1 UPLBEC 435
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)
High Courts22 Oct 1992
Commissioner of Income Tax Vs Kanhya Lal Angan Lal Ujhani
Allahabad High Court · (1993) 204 ITR 791
Income Tax Act, 1961 — Section 187
High Courts21 Oct 1992Dismissed
Yogesh Kumar alias Tillu Vs State of U.P. and Another
Allahabad High Court · (1993) 2 AWC 995
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 103Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 30, 42, 42(1), 43
High Courts21 Oct 1992Dismissed
Sewa Ram Oil Mills Vs Commissioner of Income Tax
Allahabad High Court · (1994) 205 ITR 384 : (1995) 81 TAXMAN 526
Income Tax Act, 1961 — Section 22
High Courts21 Oct 1992
COMMISSIONER OF INCOME TAX Vs KANODIA and SONS.
Allahabad High Court · (1993) 112 CTR 77
Income Tax Act, 1961 — Section 143, 154, 256, 263, 80J
High Courts21 Oct 1992
Coolade Beverages Vs Union of India (UOI)
Allahabad High Court · (1993) 64 ELT 385
Central Excises and Salt Act, 1944 — Section 11A, 35, 35FConstitution of India, 1950 — Article 226
High Courts21 Oct 1992
Nazira and Others Vs State of U.P.
Allahabad High Court · (1992) 34 ACR 625
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts21 Oct 1992Dismissed
Vishnu Pratap Singh Vs State of U.P. and Others
Allahabad High Court · (1993) 1 AWC 515
Land Acquisition Act, 1894 — Section 11, 17, 18, 20, 21Transfer of Property Act, 1882 — Section 130
High Courts20 Oct 1992Allowed
Chandra Prakash Gupta Vs Noor Mohd.
Allahabad High Court · (1993) 1 AWC 161
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 153
High Courts20 Oct 1992Dismissed
Smt. Dropad Mitral Vs Mandaliya Balika Vidyalaya Narikshika Pratham (R.I.G.S. Ist) and Others
Allahabad High Court · (1992) 10 AHC CK 0064
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 2, 3, 4, 5
High Courts20 Oct 1992Dismissed
Atesh Kumar Singh Vs District Inspector of Schools and Others
Allahabad High Court · (1992) 4 AWC 497 Supp
Constitution of India, 1950 — Article 226Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 11, 18, 2, 3, 4
High Courts20 Oct 1992Allowed
Commissioner of Income Tax Vs Raza Buland Sugar Co. Ltd.
Allahabad High Court · (1993) 112 CTR 395 : (1993) 202 ITR 191
Income Tax Act, 1961 — Section 256, 33, 33(2), 34, 34(3)
High Courts20 Oct 1992
Sudhakar Bhutt Vs State of U.P. and Others
Allahabad High Court · (1993) AWC 921 : (1994) 1 LLJ 832
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts20 Oct 1992
Shilpi Enterprises Vs Union of India (UOI)
Allahabad High Court · (1993) 67 ELT 214
High Courts20 Oct 1992Dismissed
Kuber Nath Tiwari Vs Addl. District Judge and Others
Allahabad High Court · (1993) 2 AWC 991 : (1993) RD 119 : (1993) 1 UPLBEC 231
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C, 5AUttar Pradesh Panchayat Raj Rules, 1947 — Rule 25
High Courts20 Oct 1992Dismissed
Krishna Lal Vs Surendra Bahadur Singh and Another
Allahabad High Court · (1993) 1 AWC 618
High Courts19 Oct 1992Dismissed
Smt. Manorama Devi and others Vs Smt. Kokila Devi and Others
Allahabad High Court · (1992) 10 AHC CK 0067
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts16 Oct 1992Dismissed
Pharma Traders and Another Vs Seventh Additional District Judge and Others
Allahabad High Court · (1992) 4 AWC 17 Supp
Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 141, 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10(3), 16(5), 21(1)(a), 21(5), 22