COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,188 of 5,025

High Courts17 Aug 1992Dismissed

Bijay Singh and others Vs Additional Dist. Judge, IInd, Muzaffarnagar and others

Allahabad High Court · AIR 1993 All 22 : (1993) 1 AWC 300

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13, Order 9 Rule 6(1)Limitation Act, 1963 — Section 5

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High Courts17 Aug 1992Allowed

Bulaqi Ram and Ors. Vs State of U.P.

Allahabad High Court · (1992) 08 AHC CK 0070

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High Courts17 Aug 1992Allowed

Kashi Nath Misra Vs Vikramaditya and others

Allahabad High Court · AIR 1993 All 32 : (1992) 2 UPLBEC 1239

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 27, 53, 55, 56, 56(3)Representation of the People Act, 1951 — Section 100, 100(1), 83, 83(1), 86(1)

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High Courts17 Aug 1992Disposed Of

Indian Oxygen Shramik Sangh Vs Additional Labour Commissioner and Others

Allahabad High Court · (1992) 65 FLR 961 : (1994) 2 LLJ 425 : (1992) 2 UPLBEC 1139

Constitution of India, 1950 — Article 19(1)Uttar Pradesh Industrial Disputes Act, 1947 — Section 25O, 4K, 6WUttar Pradesh Industrial Peace (Timely Payment of Wages) Act, 1978 — Section 3

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High Courts17 Aug 1992

Committee of Management. Kalgidbar Kanya Junior High School and Another Vs District Basic Shiksha Adhikari and Others

Allahabad High Court · (1992) 4 AWC 356 Supp : (1996) 3 UPLBEC 1864

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High Courts17 Aug 1992Allowed

IOL Limited Vs State of U.P. and Others

Allahabad High Court · (1992) 4 AWC 360 Supp

Constitution of India, 1950 — Article 19(1), 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 25FFF, 25J, 25O, 25S, 4KUttar Pradesh Industrial Peace (Timely Payment of Wages) Act, 1978 — Section 3

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High Courts17 Aug 1992Allowed

Committee of Management, Shri Adarsh Inter College and Another Vs Deputy Director of Education and Others

Allahabad High Court · (1992) 4 AWC 66 Supp

Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)

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High Courts17 Aug 1992

Jitendra Pal Vs Committee of Management, Kanya Kalyan Gurukul Shiksha Sansthan Uchchattar Madhyamik Vidyalaya and Others

Allahabad High Court · (1992) 3 AWC 1625 : (1993) 1 UPLBEC 218

Constitution of India, 1950 — Article 226

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High Courts16 Aug 1992Dismissed

Thomas Jaikab Vs Union of India (UOI)

Allahabad High Court · (1993) 1 LLJ 774 : (1992) 1 UPLBEC 15

Constitution of India, 1950 — Article 37Penal Code, 1860 (IPC) — Section 309

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High Courts12 Aug 1992Partly Allowed

Surendra Mani Tripathi and Others Vs District Inspector of Schools and Others

Allahabad High Court · (1993) 1 AWC 216

Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)

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High Courts12 Aug 1992Dismissed

Irshad Ahmad Vs State of U.P. and Others

Allahabad High Court · (1993) 2 AWC 1016

Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 11(2), 5(1), 5(6)

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High Courts12 Aug 1992Dismissed

Laxmi Shanker Misra Vs Union of India (UOI)

Allahabad High Court · (1992) 3 AWC 1765

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 8, Order 8 Rule 2, Order 9 Rule 12Constitution of India, 1950 — Article 14, 16, 309, 311, 313

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High Courts12 Aug 1992Disposed Of

Vinod Kumar Vs State of Uttar Pradesh and Others

Allahabad High Court · (1992) 4 AWC 529 Supp

Uttar Pradesh Industrial Area Development Act, 1976 — Section 10, 3, 6, 7, 8Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143

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High Courts12 Aug 1992Disposed Of

Ram Baran Singh Vs Commissioner, Faizabad Division and others

Allahabad High Court · (1992) 08 AHC CK 0066

Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)(g)(iii), 95(1)(gg)

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High Courts12 Aug 1992Dismissed

Shabbar and Anr. Vs State of U.P.& Anr.

Allahabad High Court · (1992) 08 AHC CK 0058

Criminal Procedure Code, 1973 (CrPC) — Section 319

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High Courts12 Aug 1992Allowed

Commissioner of Income Tax Vs Mahendra Kumar Bansal

Allahabad High Court · (1993) 200 ITR 335

Income Tax Act, 1961 — Section 256, 263

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High Courts12 Aug 1992

Surinder Prakash Goel Vs The State of U.P. and others

Allahabad High Court · AIR 1993 All 50

Constitution of India, 1950 — Article 14Uttar Pradesh Municipalities Act, 1916 — Section 30, 48, 48(2), 48(2A)

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High Courts12 Aug 1992Dismissed

Saraya Sugar Mills (P) Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (1993) 201 ITR 711

Income Tax Act, 1961 — Section 139, 217, 246, 36, 41

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High Courts12 Aug 1992

Shri Kishan Vs District Judge and Others

Allahabad High Court · (1992) 3 AWC 1657

Transfer of Property Act, 1882 — Section 108Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 21(2), 21(5), 38Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(1)

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High Courts12 Aug 1992Dismissed

Mohammad Shamim Vs II Additional District Judge and Others

Allahabad High Court · (1993) 1 AWC 257 : (1992) RD 499 : (1992) 2 UPLBEC 1558

Panchayat Raj Act, 1947 — Section 12C(1), 12C(6), 12C(7), 5, 5A

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