High Courts11 Aug 1992
Commissioner of Income Tax Vs Champaran Sugar Co. Ltd.
Allahabad High Court · (1993) 200 ITR 258
Income Tax Act, 1961 — Section 37
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,189 of 5,025
High Courts11 Aug 1992Allowed
Abdul Karim Vs State of U.P.
Allahabad High Court · (1992) 08 AHC CK 0068
Prevention of Corruption Act, 1947 — Section 5(2)
High Courts11 Aug 1992Disposed Of
Ram Autar Vs State of U.P.
Allahabad High Court · (1992) 08 AHC CK 0057
Essential Commodities Act, 1955 — Section 3, 7
High Courts11 Aug 1992Dismissed
Commissioner of Income Tax Vs U.P. Laminators (P) Ltd.
Allahabad High Court · (1992) 108 CTR 5 : (1993) 201 ITR 984 : (1992) 65 TAXMAN 526
Income Tax Act, 1961 — Section 79
High Courts11 Aug 1992
Umesh Vs State of D.P.
Allahabad High Court · (1992) 34 ACR 496
Constitution of India, 1950 — Article 21, 22, 37, 39ACriminal Procedure Code, 1973 (CrPC) — Section 357(3), 381, 389Penal Code, 1860 (IPC) — Section 302
High Courts10 Aug 1992Allowed
Committee of Management Madan Maniyar Singh Junior High School Vs State of U.P. and Others
Allahabad High Court · (1992) 4 AWC 210 Supp
High Courts10 Aug 1992Allowed
U.P. State Road Transport Corporation Vs U.P. Public Services Tribunal (V) Jawahar Bhawan and Another
Allahabad High Court · (1993) 1 AWC 281 : (1993) 1 UPLBEC 223
Constitution of India, 1950 — Article 226
High Courts10 Aug 1992Dismissed
Additional Commissioner of Income Tax Vs Badri Prasad Kashi Prasad
Allahabad High Court · (1993) 200 ITR 206
Income Tax Act, 1961 — Section 271(1)
High Courts10 Aug 1992Dismissed
Shiv Mangal Kumar Garg Vs U.P. Financial Corporation and Others
Allahabad High Court · (1993) 2 AWC 685
Industrial Development Bank of India Act, 1964 — Section 2(c)Life Insurance Corporation Act, 1936 — Section 3Reserve Bank of India Act, 1934 — Section 45I
High Courts09 Aug 1992Dismissed
Swadeshi Polytex Ltd. Vs Labour Court and Others
Allahabad High Court · (1992) 2 UPLBEC 1521
Industrial Disputes Act, 1947 — Section 10(1), 2, 33
High Courts07 Aug 1992Disposed Of
Committee of Management of Santosh Kumar Memorial Inter College and Another Vs State of Uttar Pradesh and Others
Allahabad High Court · (1993) 1 AWC 348
Uttar Pradesh Intermediate Education (Amendment) Act, 1980 — Section 16CCC, 16CCC(4)Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7), 16B, 16D(1), 16D(3), 16D(4)
High Courts07 Aug 1992Dismissed
Bal Kishan Jain and Others Vs Seth Nagar Mai Modi and Others
Allahabad High Court · (1993) 1 AWC 126
Constitution of India, 1950 — Article 226
High Courts07 Aug 1992Dismissed
Hemendra Chaudhary Vs Punjab National Bank and Another
Allahabad High Court · (1993) 1 AWC 113
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, Order 41 Rule 27, 115
High Courts07 Aug 1992Dismissed
Shri Krishna Chandraji Maharaj Vs Special Judge (Economic Offences)/Additional District Judge and Others
Allahabad High Court · (1992) 3 AWC 1578 : (1992) RD 471
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 16, 18, 9
High Courts07 Aug 1992Dismissed
Hemendra Chaudhury Vs M/s. Punjab National Bank and others
Allahabad High Court · AIR 1993 All 49
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, Order 41 Rule 27, 115
High Courts07 Aug 1992Dismissed
U.P. State Spinning Mills Co. Vs State of U.P. and Others
Allahabad High Court · (1994) 2 LLJ 468 : (1993) 1 UPLBEC 183
Industrial Disputes Act, 1947 — Section 10Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts07 Aug 1992Dismissed
U.P. State Spinning Mills Company No. 1 Ltd. Vs State of Uttar Pradesh and Others
Allahabad High Court · (1992) 4 AWC 388 Supp
Industrial Disputes Act, 1947 — Section 10Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts07 Aug 1992Allowed
Kesho Ram Vs G.B. Pant University, Agriculture and Tecntaology
Allahabad High Court · (1993) 1 AWC 137 : (1993) 1 UPLBEC 168
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 141, 311, 311(2)
High Courts07 Aug 1992
Shri Krishna Chandraji Maharaj alias Shri Ram Kishan Ji Maharaj and Others Vs Special Judge (Economic offences)/Additional District Judge and Others
Allahabad High Court · (1992) 3 AWC 1578 : (1992) RD 471
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 18, 6, 9