COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,182 of 5,025

High Courts21 Sept 1992Dismissed

Kailash Shanker Vs Upper Zila Adhikari/Deputy Director of Consolidation and Others

Allahabad High Court · (1993) 1 AWC 128 : (1993) RD 68

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19, 19(1), 19A, 20, 21(2)

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High Courts21 Sept 1992Dismissed

Bipin Bibari Srivastava Vs District Judge and Others

Allahabad High Court · (1993) 1 AWC 168 : (1993) 1 UPLBEC 451

Subordinate Civil Courts Ministerial Establishment Rules, 1947 — Rule 10, 11, 12, 14, 14(3)

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High Courts21 Sept 1992Allowed

Ram Sanehi Vs IIIrd Additional District Judge and Others

Allahabad High Court · (1993) 1 AWC 284

Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2), 20(4)

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High Courts21 Sept 1992Partly Allowed

Rajju and Others Vs State of U.P.

Allahabad High Court · (1994) CriLJ 105

Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302

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High Courts21 Sept 1992Allowed

Nathu Ram Vs Special Judge, (D.A.A.) and Others

Allahabad High Court · (1993) 1 AWC 294

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22(1), Order 41 Rule 24, Order 41 Rule 33Constitution of India, 1950 — Article 226

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High Courts21 Sept 1992Allowed

Khapraha Educational Society and Another Vs Assistant Registrar, Firms, Chits and Societies and Another

Allahabad High Court · (1993) 1 AWC 332 : (1993) 2 UPLBEC 890

Societies Registration Act, 1860 — Section 25, 25(1), 4, 4(1)Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)

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High Courts21 Sept 1992Allowed

Jagdish Tiwari Vs Sachive/General Manager, District Co-Operative Bank Limited and Others

Allahabad High Court · (1993) 2 AWC 767

Uttar Pradesh Co-operative Societies Act, 1965 — Section 12, 122

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High Courts19 Sept 1992Dismissed

Baliram and Others Vs Board of Revenue, U.P. and Others

Allahabad High Court · (1993) 1 AWC 398 : (1993) RD 91

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151Constitution of India, 1950 — Article 226Land Revenue Act, 1974 — Section 41, 52

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High Courts18 Sept 1992Allowed

Suresh Chand Gupta and Others Vs State of Uttar Pradesh and Others

Allahabad High Court · (1992) 4 AWC 40 Supp

Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 25, 25F, 6M, 6N

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High Courts18 Sept 1992Dismissed

Harkesh Chand Vs Additional District Judge and Others

Allahabad High Court · (1992) 4 AWC 31 Supp

Limitation Act, 1963 — Section 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2), 3, 39, 4, 40

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High Courts18 Sept 1992Allowed

Triveni Structure Limited Vs Newage Enterprises

Allahabad High Court · (1993) 1 AWC 27

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 3ASpecific Relief Act, 1963 — Section 14, 14(3), 38, 41

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High Courts18 Sept 1992

Commissioner of Wealth-tax Vs Syed Amjad Ali

Allahabad High Court · (1993) 202 ITR 19

Wealth Tax Act, 1957 — Section 5(1)

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High Courts18 Sept 1992Allowed

Shri Chand Jain and others Vs The Competent Authority, Urban Ceiling, Saharanpur and others

Allahabad High Court · AIR 1993 All 19

Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 2

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High Courts18 Sept 1992Allowed

M/s. Triveni Structurals Ltd., Vs M/s. Newage Enterprises, Allahabad

Allahabad High Court · AIR 1993 All 78

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 39 Rule 3ASpecific Relief Act, 1963 — Section 14, 14(1), 38, 41

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High Courts18 Sept 1992Dismissed

Chokat and Another Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1993) 1 AWC 338 : (1993) RD 44

Agra Tenancy Act, 1926 — Section 14, 14(1), 15, 15(1), 15(2)North Western Provinces Tenancy Act, 1901 — Section 10(1), 20(2)

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High Courts17 Sept 1992Allowed

Allah Tala Vs Dy. Director of Consolidation and Others

Allahabad High Court · (1993) 1 AWC 155 : (1993) RD 41

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11(1), 48, 9(2)

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High Courts17 Sept 1992Dismissed

Cold Storage Association Vs State of Uttar Pradesh and Others

Allahabad High Court · (1992) 4 AWC 43 Supp

Uttar Pradesh Regulation of Cold Storages Act, 1976 — Section 29, 3, 4, 44A

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High Courts17 Sept 1992Disposed Of

Qamar Abbas Vs State of U.P.& Anr.

Allahabad High Court · (1992) 09 AHC CK 0069

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High Courts17 Sept 1992Dismissed

Gur Dayal Khanna and others Vs Smt. Malti Devi and others

Allahabad High Court · AIR 1993 All 90 : (1993) 1 AWC 92

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 101, 102, 103, 104, 106Partnership Act, 1932 — Section 31

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High Courts17 Sept 1992Disposed Of

Safia Khatoon Vs Kaushar Ali & Ors.

Allahabad High Court · (1992) 09 AHC CK 0057

Criminal Procedure Code, 1973 (CrPC) — Section 125

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