COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,181 of 5,025

High Courts25 Sept 1992Dismissed

Brahma Deo Vs Assistant Director of Consolidtion and Others

Allahabad High Court · (1993) 1 AWC 176 : (1993) RD 22

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5Uttar Pradesh Land Revenue Act, 1901 — Section 197

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High Courts25 Sept 1992Allowed

Jamania Cold Storage and Ice Plant, Private Ltd. Vs Director of Horticulture and Fruit Utilization and Others

Allahabad High Court · (1993) 1 AWC 434

Constitution of India, 1950 — Article 14, 19(1), 19(6), 226Uttar Pradesh Regulation of Cold Storages Act, 1976 — Section 6, 6(2), 9Uttar Pradesh Sales Tax Act, 1948 — Section 4A

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High Courts25 Sept 1992

Pratap Singh and Another Vs State

Allahabad High Court · (1992) 34 ACR 687

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34

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High Courts24 Sept 1992Disposed Of

Brij Kishore Srivastava Vs Parganaadhikari Jalaun

Allahabad High Court · (1993) 2 AWC 1003

Uttar Pradesh Fundamental Rules — Rule 31, 56

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High Courts24 Sept 1992Dismissed

Vishwanath Vs State of U.P. and Others

Allahabad High Court · (1993) 1 AWC 554 : (1993) RD 112

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 122B(1), 122B(4), 122B(4F)

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High Courts24 Sept 1992Allowed

Satya Narain Misra Vs State of U.P.& Ors.

Allahabad High Court · (1992) 09 AHC CK 0058

Criminal Procedure Code, 1973 (CrPC) — Section 145, 482

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High Courts24 Sept 1992Disposed Of

Commissioner of Income Tax Vs Murlidhar Kanodia and Sons (HUF)

Allahabad High Court · (1993) 204 ITR 760

Income Tax Act, 1961 — Section 24(1)

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High Courts24 Sept 1992Allowed

Commissioner of Income Tax Vs Babu Ram Devendra Prakash

Allahabad High Court · (1995) 123 CTR 266 : (1993) 204 ITR 706 : (1993) 66 TAXMAN 327

Income Tax Act, 1961 — Section 256, 271(1), 271(3)

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High Courts24 Sept 1992Dismissed

Munney Khan Vs State of U.P. and Others

Allahabad High Court · (1993) 1 AWC 425 : (1993) CriLJ 2550

Arms Act, 1959 — Section 25National Security Act, 1980 — Section 3(2), 8Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 379

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High Courts24 Sept 1992Dismissed

Lal Mohammad Vs 2nd Additional District Judge and Others

Allahabad High Court · (1993) 1 AWC 289

Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106, 20(2)(a)

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High Courts24 Sept 1992

Sheo Pujan Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1993) 1 AWC 172

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 48, 9

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High Courts23 Sept 1992Disposed Of

Phool Mati Goel Vs State of U.P. and Others

Allahabad High Court · (1993) 1 AWC 122

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High Courts23 Sept 1992Allowed