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Allahabad High Court judgments

1,00,483 judgments · page 3,185 of 5,025

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High Courts03 Sept 1992Dismissed

Nathoo Ram Sodhi Vs District Judge and Others

Allahabad High Court · (1993) 1 AWC 343

Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 2(2), 20
Read judgment
High Courts03 Sept 1992Dismissed

Prithvi Nath Gupta Vs Regional Transport Authority and Others

Allahabad High Court · (1993) 2 AWC 1260

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 68C, 68D, 68D(3)Motor Vehicles Act, 1988 — Section 100, 100(1), 100(2), 100(3), 100(4)
Read judgment
High Courts02 Sept 1992Allowed

Committee of Management Purva Madhyamik Adarsh Bal Niketan Vs State of U.P. and Another

Allahabad High Court · (1993) 1 AWC 153 : (1992) 2 UPLBEC 1407

Read judgment
High Courts02 Sept 1992Allowed

Azimullah Mohd. Mushtaq Vs Commissioner of Income Tax

Allahabad High Court · (1993) 202 ITR 405

Income Tax Act, 1961 — Section 148, 271(1)
Read judgment
High Courts02 Sept 1992Allowed

Saltanat Bahadur Mahavidyalaya and Others Vs Vice Chancellor, Purvanchal University and Others

Allahabad High Court · (1993) 1 AWC 277

Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)
Read judgment
High Courts02 Sept 1992Dismissed

Shiv Baran Singh and others Vs U.P. at Allahabad and others

Allahabad High Court · AIR 1993 All 247 : (1993) 1 AWC 417 : (1993) RD 86

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176, 178, 182
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High Courts02 Sept 1992Allowed

Sir J.P. Srivastava Group of Industries Vs State of U.P. and Others

Allahabad High Court · (1999) 3 LLJ 342

Payment of Gratuity Act, 1972 — Section 2
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High Courts02 Sept 1992Allowed

S.K. Sharma Vs Director Technical Education and Others

Allahabad High Court · (1993) 1 AWC 78

Uttar Pradesh Pravidhik Shiksha Adhiniyam, 1962 — Section 22G, 22G2, 22Q2, 23, 23(2)
Read judgment
High Courts02 Sept 1992Dismissed

Baturam and Others Vs Ist Additional District Judge and Others

Allahabad High Court · (1992) 4 AWC 558 Supp

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20, 22, 4(2), 49, 5(2)(a)
Read judgment
High Courts02 Sept 1992Dismissed

Land Management Committee Vs Board of Revenue U.P. and Others

Allahabad High Court · (1993) 1 AWC 159 : (1993) RD 30

Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 126
Read judgment
High Courts02 Sept 1992Dismissed

Rama Kant Misra Vs State of U.P. and Others

Allahabad High Court · (1993) 1 AWC 47 : (1993) 1 UPLBEC 227

Constitution of India, 1950 — Article 14, 16, 19(1), 226Uttar Pradesh Intermediate Education Act, 1921 — Section 63, 64, 64(1), 65
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High Courts01 Sept 1992Dismissed

Chandra Bhal Misra Vs District Inspector of Schools and Another

Allahabad High Court · (1993) 1 AWC 327 : (1993) 1 UPLBEC 462

Read judgment
High Courts01 Sept 1992Dismissed

COMMISSIONER OF INCOME TAX Vs JAFAR HASAN KHAN. (L/H OF LATE SABIR HASAN KHAN).

Allahabad High Court · (1993) 110 CTR 213

Income Tax Act, 1961 — Section 256, 69A
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High Courts01 Sept 1992Dismissed

Moti Lal Chhadami Lal Vs Commissioner of Wealth-tax

Allahabad High Court · (1993) 201 ITR 122

Read judgment
High Courts01 Sept 1992

Ramesh Chandra Verma and Another Vs State

Allahabad High Court · (1992) 34 ACR 521

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116Penal Code, 1860 (IPC) — Section 148, 149, 161, 165A, 224
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High Courts31 Aug 1992Allowed

Anand Kumar Vs Principal, Agra College and Others

Allahabad High Court · (1992) 4 AWC 81 Supp : (1993) 1 UPLBEC 216

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High Courts31 Aug 1992Allowed

Committee of Management, Salik Ram Gram Sabha Junior High School and Another Vs Zila Basic Shikchcha Adhikari and Another

Allahabad High Court · (1992) 4 AWC 83 Supp

Uttar Pradesh Junior High School (Payment of Salaries of Teachers and Other Employees) Act, 1978 — Section 5, 5(1)
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High Courts31 Aug 1992

Commissioner of Income Tax Vs Onkar Nath Agarwal

Allahabad High Court · (1992) 108 CTR 69 : (1993) 201 ITR 1061

Income Tax Act, 1961 — Section 271(1)
Read judgment
High Courts31 Aug 1992Allowed

L.H. Sugar Factories Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (1993) 200 ITR 410

Income Tax Act, 1961 — Section 37(2A), 37(2B)
Read judgment
High Courts31 Aug 1992Dismissed

Radhey Shyam Vs Vijai Luxmi & Anr.

Allahabad High Court · (1992) 08 AHC CK 0056

Criminal Procedure Code, 1973 (CrPC) — Section 125
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