High Courts26 Aug 1992Dismissed
Shushil Kumar Pandey Vs Director, Bal Vikas Seva Evam Pausht Ahar and Others
Allahabad High Court · (1998) 3 LLJ 141
Industrial Disputes Act, 1947 — Section 25F
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,187 of 5,025
High Courts26 Aug 1992Dismissed
Babban Singh Vs Deputy Director of Education and Others
Allahabad High Court · (1992) 4 AWC 132 Supp
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 18(1)
High Courts26 Aug 1992Allowed
Management Committee H.A.V. Intermediate College and Another Vs State of U.P. and Others
Allahabad High Court · (1992) 4 AWC 138 Supp
Uttar Pradesh Intermediate Education Act, 1921 — Section 16D(4), 5A
High Courts25 Aug 1992Dismissed
Ram Autar Vs 9th Additional District Judge and Others
Allahabad High Court · (1993) 1 AWC 45
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 13, 16Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10, 10(5)
High Courts25 Aug 1992
Commissioner of Income Tax Vs Bhartiya Khatri Sewa Trust
Allahabad High Court · (1994) 205 ITR 96
Income Tax Act, 1961 — Section 11, 2(15)
High Courts25 Aug 1992
Commissioner of Income Tax Vs Dhru Prasad Aggarwal
Allahabad High Court · (1992) 08 AHC CK 0009
Income Tax Act, 1961 — Section 256(1)
High Courts24 Aug 1992Dismissed
Ramesh Chand Pandey Vs Kedar (since deceased) by L.Rs. and Others
Allahabad High Court · (1993) 1 AWC 107 : (1992) RD 479
High Courts24 Aug 1992Allowed
Govind Prasad Ram Lal Vs State of U.P.
Allahabad High Court · (1992) 08 AHC CK 0055
High Courts24 Aug 1992Dismissed
Sri Mahesh Chandra Vs State of U.P. and Another
Allahabad High Court · (1992) 3 AWC 1728 : (1993) CriLJ 1151
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 482Foreign Exchange Regulation Act, 1973 — Section 12(1), 23AGeneral Clauses Act, 1897 — Section 6, 6
High Courts24 Aug 1992
Dr. Anirudh Nath Misra Vs District Judge and Others
Allahabad High Court · (1993) 1 AWC 119
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 482
High Courts20 Aug 1992Allowed
Mohd. Idris alias Banney Mian Vs The Special Judge (E.C. Act) I Additional District Judge and another
Allahabad High Court · AIR 1993 All 223 : (1993) 1 AWC 50
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1), 12(2), 12(3), 3(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Amendment Act, 1976 — Section 8
High Courts18 Aug 1992Dismissed
Committee of Management, Jai Hind Inter College and Another Vs District Inspector of Schools and Another
Allahabad High Court · (1992) 4 AWC 125 Supp
Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 5(1)Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)
High Courts18 Aug 1992Dismissed
Dashrath Lal Vs State
Allahabad High Court · (1992) 08 AHC CK 0067
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
High Courts18 Aug 1992
Ashok Kumar Sarin Vs Municipal Board, Dehradun and others
Allahabad High Court · AIR 1993 All 70 : (1993) 1 UPLBEC 33
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 180, 186
High Courts18 Aug 1992Dismissed
Prabhat Sahkari Avas Samiti Ltd. and Another Vs District Magistrate (Collector) and Others
Allahabad High Court · (1993) 1 AWC 33 : (1992) 2 UPLBEC 1389
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 5A, 6Transfer of Property Act, 1882 — Section 54
High Courts18 Aug 1992Allowed
Gyan Chandra Vs Govind Ballabh Pant University and Others
Allahabad High Court · (1992) 4 AWC 122 Supp
Constitution of India, 1950 — Article 14, 226
High Courts18 Aug 1992
Lt. Col. Ashok Kumar Vs Naresh Chandra, Secretary, Ministry of Defence and Another
Allahabad High Court · (1992) 4 AWC 364 Supp
High Courts17 Aug 1992Dismissed
Hridaya Narain Rai Vs Deputy Director of Education Vth Region and Others
Allahabad High Court · (1993) 1 AWC 184
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)
High Courts17 Aug 1992Dismissed
Tilak Raj Kumra and Others Vs Smt. Ram Pyari and Others
Allahabad High Court · (1993) 1 AWC 556
Arbitration Act, 1940 — Section 11, 20, 34, 39, 41Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 43 Rule 1
High Courts17 Aug 1992Allowed
Jai Prakash Sharma Vs State of U.P.
Allahabad High Court · (1992) 3 AWC 1744
Uttar Pradesh Excise Act, 1910 — Section 12, 60, 72