High Courts09 Sept 1992Dismissed
Tilak Chitra Mandir and others Vs State of U.P. and others
Allahabad High Court · AIR 1993 All 30
Constitution of India, 1950 — Article 134Evidence Act, 1872 — Section 115
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,184 of 5,025
High Courts08 Sept 1992Dismissed
K.M. Pandey Vs State of U.P. and Others
Allahabad High Court · (1993) 1 AWC 312
Constitution of India, 1950 — Article 313, 318Government of India Act, 1935 — Section 265, 265(2)Official Secrets Act, 1923 — Section 5(1)
High Courts08 Sept 1992Allowed
Mathur Vaish Shiksha Parishad Vs Chancellor, Agra University and Others
Allahabad High Court · (1992) 4 AWC 512 Supp : (1993) 1 UPLBEC 178
Uttar Pradesh State Universities Act, 1973 — Section 68
High Courts07 Sept 1992Allowed
Sukhdeo and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1993) 1 AWC 100 : (1993) RD 1
Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9, 9A
High Courts07 Sept 1992Dismissed
Committee of Management, Sri Radha Krishna Sanskrit Mahavidyalaya and Others Vs Deputy Director of Education and Others
Allahabad High Court · (1992) 4 AWC 128 Supp
Constitution of India, 1950 — Article 226, 227Uttar Pradesh State Universities Act, 1973 — Section 68
High Courts07 Sept 1992Allowed
Raja Ram Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1993) 1 AWC 58 : (1993) RD 32
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 8A, 9, 9A(1), 9A(2)Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 26(2)
High Courts07 Sept 1992
Rajendra Kumar and Anr. Vs State
Allahabad High Court · (1992) 09 AHC CK 0045
High Courts05 Sept 1992Disposed Of
Kabool Singh Verma Vs State of U.P.and others
Allahabad High Court · (1992) 09 AHC CK 0060
High Courts04 Sept 1992Allowed
Zakahullah and Others Vs Deputy Director of Consolidation Administration and Others
Allahabad High Court · (1993) 1 AWC 271 : (1993) RD 2
Constitution of India, 1950 — Article 226Local Government Act, 1933 — Section 130(1)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48(3)
High Courts04 Sept 1992
Commissioner of Income Tax Vs Radhaswami Satsang (No. 2)
Allahabad High Court · (1993) 201 ITR 493
Income Tax Act, 1961 — Section 11, 12
High Courts04 Sept 1992Disposed Off
Commissioner of Income Tax Vs Tej Prakash
Allahabad High Court · (1993) 202 ITR 160
High Courts04 Sept 1992
Commissioner of Income Tax Vs Bihari Lal Moti Lal
Allahabad High Court · (1993) 201 ITR 695
Income Tax Act, 1961 — Section 271(1)
High Courts04 Sept 1992Disposed Of
Commissioner of Income Tax Vs Radha Swami Satsang (No. 1)
Allahabad High Court · (1993) 201 ITR 449
Income Tax Act, 1961 — Section 11, 12, 217, 246
High Courts04 Sept 1992
Sheikh Jamaluddin Ansari Vs XII Addl. District Judge and Others
Allahabad High Court · (1992) 3 AWC 1892
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 111Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 13, 20(1), 20(2), 21
High Courts04 Sept 1992Allowed
Has Ram and Another Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1993) 1 AWC 7 : (1992) RD 526
High Courts03 Sept 1992Dismissed
Ram Autar Vs IV Additional District Judge and Others
Allahabad High Court · (1993) 1 AWC 69
Civil Procedure Code, 1908 (CPC) — Section 7Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 111, 114A
High Courts03 Sept 1992Dismissed
VISHWANATH PRASAD BHAGWAT PRASAD Vs COMMISSIONER OF Income Tax.
Allahabad High Court · (1993) 108 CTR 119 : (1993) 202 ITR 469
Income Tax Act, 1961 — Section 139, 140, 141, 142, 143
High Courts03 Sept 1992Allowed
Mahboob Ahmad Vs State of U.P.
Allahabad High Court · (1992) 09 AHC CK 0063
Juvenile Justice Act, 1986 — Section 2(h), 24, 3
High Courts03 Sept 1992Dismissed
S.P. Gupta and Sons Vs Union of India (UOI)
Allahabad High Court · (1993) 68 ELT 530
Central Excise Rules, 1944 — Rule 173QCentral Excises and Salt Act, 1944 — Section 11A, 35B, 35FConstitution of India, 1950 — Article 226
High Courts03 Sept 1992
Smt. Mithlesh Vs Collector and Others
Allahabad High Court · (1993) 1 AWC 109
Civil Procedure Code Amendment Act, 1976 — Order 20 Rule 5ACivil Procedure Code, 1908 (CPC) — Order 20 Rule 6A, 110, 2, 2(2)Land Acquisition Act, 1897 — Section 18, 26(2), 27(1), 54