COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,179 of 5,025

High Courts16 Oct 1992Allowed

Jauhari Dutt Vs Addl. District Judge and Others

Allahabad High Court · (1993) 1 AWC 147

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(3), 12(4), 16Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 13(4)

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High Courts16 Oct 1992Dismissed

Nand Ram Sharma and Another Vs The First Additional Dristrict Judge and Others

Allahabad High Court · (1993) 1 AWC 321

Constitution of India, 1950 — Article 226Partnership Act, 1932 — Section 4Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts16 Oct 1992Dismissed

U.P. Board Basic Education Vs Vth Additional District Judge and Others

Allahabad High Court · (1993) 2 AWC 972 : (1993) 1 UPLBEC 364

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Constitution of India, 1950 — Article 226Uttar Pradesh Basic Education Act, 1972 — Section 18A

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High Courts15 Oct 1992Disposed Of

D.N. Mukerji Vs H.K. Mukerji and Others

Allahabad High Court · (1992) 4 AWC 523 Supp

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High Courts15 Oct 1992Dismissed

Arimardan Singh Vs Chottey Lal Misra and others

Allahabad High Court · AIR 1993 All 113

Representation of the People Act, 1951 — Section 117, 118, 82, 83(1), 97

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High Courts15 Oct 1992Dismissed

Committee of Management Kalkadham Mahavidyalaya Vs State of U.P. and Others

Allahabad High Court · (1992) 4 AWC 87 Supp

Uttar Pradesh State Universities Act, 1973 — Section 13(1)(A), 13(6), 40

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High Courts15 Oct 1992Dismissed

Anuruddhavir Singh Vs Singh Estate Pvt. Ltd. and Others

Allahabad High Court · (1993) 1 AWC 207

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Easements Act, 1882 — Section 60Specific Relief Act, 1963 — Section 14, 38, 38(2), 41

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High Courts14 Oct 1992Dismissed

Ashoke Kumar Seth Vs IV Additional District Judge and Others

Allahabad High Court · (1992) 4 AWC 449 Supp

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)

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High Courts14 Oct 1992Allowed

Kumari Sharda Mishra Vs The State of U.P. and others

Allahabad High Court · AIR 1993 All 112

Constitution of India, 1950 — Article 14, 15(3), 226

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High Courts14 Oct 1992Allowed

Kumari Sharda Mishra Vs State of U.P. and Others

Allahabad High Court · (1993) 1 AWC 145

Constitution of India, 1950 — Article 14, 15(3)

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High Courts14 Oct 1992Dismissed

Smt. Amina and Others Vs State of U.P. and Another

Allahabad High Court · (1993) 1 AWC 181

Citizenship Act, 1955 — Section 9(2)Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 226, 228

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High Courts14 Oct 1992Dismissed

Chandra Shekher Pandey Vs State Government of Uttar Pradesh and Others

Allahabad High Court · (1993) 1 AWC 505

Banking Regulation Act, 1949 — Section 22Constitution of India, 1950 — Article 226, 226(1), 32Deposit Insurance Corporation (Amendment) Act, 1968 — Section 2

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High Courts13 Oct 1992Allowed

Sadanand Pathak Vs District Inspector of Schools, Sultanpur & Others

Allahabad High Court · (1992) 10 AHC CK 0032

Constitution of India, 1950 — Article 226

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High Courts12 Oct 1992Allowed

Tulasi Vs Deputy Director Consolidation and Others

Allahabad High Court · (1993) 2 AWC 905 : (1993) RD 96

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20, 48(3)

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High Courts12 Oct 1992

Commissioner of Income Tax Vs Layallpur Engineering Co.

Allahabad High Court · (1993) 202 ITR 332

Income Tax Act, 1961 — Section 155, 155(5), 33, 34, 34(3)

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High Courts01 Oct 1992Dismissed

M.P. Srivastava Vs S.C. Sinha

Allahabad High Court · (1993) 1 AWC 117 : (1993) RD 76

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, Order 45 Rule 13, 151Limitation Act, 1963 — Article 133

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High Courts01 Oct 1992Dismissed

Sri. Shanker Vs Assistant Director of Consolidation and Another

Allahabad High Court · (1993) 1 AWC 165

Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48(3)

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High Courts01 Oct 1992Dismissed

Kamil Vs State of U.P.

Allahabad High Court · (1993) 2 ALT(Cri) 20 : (1994) CriLJ 1491

Criminal Procedure Code, 1973 (CrPC) — Section 26, 27, 29(B), 5, 6General Clauses Act, 1897 — Section 6Juvenile Justice Act, 1986 — Section 1(3), 18, 18(1), 20, 21

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High Courts01 Oct 1992

Mohd. Islam Vs State of U.P.

Allahabad High Court · (1993) CriLJ 1736

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 218, 313, 464Evidence Act, 1872 — Section 6

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High Courts01 Oct 1992Allowed

Bhagwan Das Mishra Vs District Inspector of Schools and Others

Allahabad High Court · (1992) 4 AWC 136 Supp : (1993) 1 UPLBEC 330

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