COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,183 of 5,025

High Courts17 Sept 1992Allowed

Syed Mohd. Afzal Hussain Vs IInd Additional District Judge and Others

Allahabad High Court · (1992) 4 AWC 218 Supp

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 18, 21(1), 21(5), 22

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High Courts17 Sept 1992

COMMISSIONER OF INCOME TAX Vs BHAGWAN DASS AND BROTHERS. (ITA NO. 47 OF 1992). BHAGWAN DASS AND BROTHERS v. COMMISSIONER OF INCOME TAX. (ITA NO. 47 OF 1992).

Allahabad High Court · (1992) 108 CTR 401

Income Tax Act, 1961 — Section 256, 43B, 68, 69

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High Courts17 Sept 1992Dismissed

Misri Lal Vs 9th Additional District Judge and Others

Allahabad High Court · (1993) 1 AWC 187

Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106

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High Courts16 Sept 1992Allowed

Lalloo Singh Vs Commissioner, Jhansi Division and Others

Allahabad High Court · (1993) 1 AWC 330

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High Courts16 Sept 1992Dismissed

Foran Singh and Others Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1993) 1 AWC 192 : (1993) RD 8

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 16(2), 16A(1), 16A(2), 4(2), 5(1)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 146, 164

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High Courts16 Sept 1992Dismissed

Raj Murat Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1993) 1 AWC 214

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20

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High Courts16 Sept 1992

Kailash Nath Singh Vs The District Judge, Mirzapur and anothers

Allahabad High Court · AIR 1993 All 67 : (1993) 1 AWC 3 : (1993) RD 37

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 4, Order 41 Rule 1, Order 43 Rule 1

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High Courts16 Sept 1992Dismissed

Indian Farmers Fertilizers Co-op. Ltd. Vs Collector of C. Ex.

Allahabad High Court · (1993) 64 ELT 169

Central Excise Rules, 1944 — Rule 173Q, 196Central Excises and Salt Act, 1944 — Section 35B, 35FConstitution of India, 1950 — Article 226

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High Courts16 Sept 1992

Smt. Prem Lata Sawhney and Others Vs State of U.P. and Another

Allahabad High Court · (1992) 3 AWC 1800

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 307

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High Courts16 Sept 1992Dismissed

Ibrahim Khan Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1993) 1 AWC 40 : (1992) RD 432

Administration of Evacuee Property Act, 1950 — Section 10(2)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 48A

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High Courts16 Sept 1992Dismissed

J.K. Iron and Steel Co. Ltd. Vs Labour Court IV and Others

Allahabad High Court · (1993) 1 AWC 411

Uttar Pradesh Industrial Disputes Act, 1947 — Section 4F

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High Courts15 Sept 1992Allowed

Anand Swaroop Sharma Vs Managing Director, U.P. Cooperative Federation Limited and Another

Allahabad High Court · (1993) 1 AWC 459

Constitution of India, 1950 — Article 226Uttar Pradesh Co-operative Societies Employees Service Regulations, 1975 — Regulation 84

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High Courts15 Sept 1992Dismissed

Indraprastha Estate, Sahkari Awas Samiti Limited and Another Vs Deputy Housing Commissioner/Deputy Registrar and Others

Allahabad High Court · (1993) 1 AWC 84

Constitution of India, 1950 — Article 226

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High Courts15 Sept 1992Allowed

IOL Limited Vs State of U.P. and Others

Allahabad High Court · (1993) 1 AWC 451

Uttar Pradesh Industrial Disputes Act, 1947 — Section 33C(1), 33C(2), 6H(1), 6H(2), 6J

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High Courts14 Sept 1992Allowed

Ravikaran Singh Vs State of Uttar Pradesh and Others

Allahabad High Court · (1993) 1 AWC 99

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High Courts14 Sept 1992Dismissed

Deputy Chief Mechanical Engineer, Northern Railway Vs Zonal President Uttar Railway Karamchari Union and Another

Allahabad High Court · (1992) 4 AWC 563 Supp : (1992) 2 UPLBEC 1429

Administrative Tribunals Act, 1985 — Section 28Constitution of India, 1950 — Article 14, 16

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High Courts14 Sept 1992Dismissed

Udairaj Kumar and others Vs Board of Revenue, U.P. and others

Allahabad High Court · AIR 1993 All 98 : (1993) 1 AWC 64

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 49, 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176, 229

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High Courts14 Sept 1992Allowed

Dr. Kishori Lal Rajoria Vs U.P. Public Service Tribunal (II) and Others

Allahabad High Court · (1993) 1 AWC 262 : (1993) 1 UPLBEC 774

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5Constitution of India, 1950 — Article 14, 16, 311, 311(2)Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 3

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High Courts14 Sept 1992

Rakesh Kumar Vs State

Allahabad High Court · (1992) 34 ACR 537

Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 439(1), 497, 498Penal Code, 1860 (IPC) — Section 201, 302, 364

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High Courts10 Sept 1992

Sanawwar Vs State of Uttar Pradesh and Others

Allahabad High Court · (1992) 34 ACR 655

Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2)

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