High Courts17 Jul 1992Dismissed
Lekhraj and Others Vs State of U.P. and Others
Allahabad High Court · (1992) 07 AHC CK 0008
Land Acquisition Act, 1894 — Section 17(4), 4, 5A, 6
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,193 of 5,025
High Courts16 Jul 1992Allowed
Sati Ram Vs Consolidation Officer, Ghazipur and Others
Allahabad High Court · (1992) 3 AWC 1446 : (1992) RD 425
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 254, 40, 48, 52Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 109
High Courts16 Jul 1992Allowed
Triloki Nath Dubey Vs Regional Manager, U.P. State Road Transport Corporation
Allahabad High Court · (1993) 1 LLJ 388
High Courts15 Jul 1992
Pati Ram and Others Vs Tahsildar and Others
Allahabad High Court · (1993) 1 AWC 110 : (1993) RD 419
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 122B(1), 122B(2), 122B(4F)
High Courts13 Jul 1992Allowed
Dr. Siya Ram Singh Vs Director of Higher Education and Others
Allahabad High Court · (1992) 3 AWC 1811 : (1992) 2 UPLBEC 1120
Uttar Pradesh Higher Education Services Commission (Amendment) Act, 1985 — Section 31B, 31CUttar Pradesh Higher Education Services Commission (Procedure for Selection of Teachers) Regulations, 1983 — Regulation 4, 5, 6Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 12, 12(1), 12(2), 13, 14
High Courts13 Jul 1992Allowed
Tribhuan Chauhan and Another Vs Director of Aurvedic and Unani Services and Another
Allahabad High Court · (1992) 3 AWC 1562
Constitution of India, 1950 — Article 14, 16
High Courts13 Jul 1992Dismissed
Nand Kishore Vs U.P. Secondary Education Services Commission and Others
Allahabad High Court · (1992) 3 AWC 1352 : (1993) 1 UPLBEC 201
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 6(1)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18(1)Uttar Pradesh Secondary Education Services Commission Rules, 1983 — Rule 9, 9(1)
High Courts13 Jul 1992Allowed
K.L. Virmani Vs IIIrd Additional Dist. Judge, and others
Allahabad High Court · AIR 1992 All 326 : (1992) 3 AWC 1470
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 2A
High Courts13 Jul 1992Allowed
Advance Paper Products Vs Commissioner of Sales Tax
Allahabad High Court · (1993) 88 STC 95
Uttar Pradesh Sales Tax Act, 1948 — Section 3A
High Courts13 Jul 1992Dismissed
Commissioner of Income Tax Vs Devendra Brothers and Co.
Allahabad High Court · (1993) 112 CTR 238 : (1993) 200 ITR 146
Income Tax Act, 1961 — Section 156, 24, 24(1)
High Courts13 Jul 1992Dismissed
Ram Pravesh Yadav Vs State of Uttar Pradesh and Others
Allahabad High Court · (1992) 3 AWC 1702
Town Area Committee and Notified Area Committee (Centralised Services) Rules, 1976 — Rule 25, 4
High Courts13 Jul 1992Dismissed
Govind Pratap Singh Vs Managing Director (Personnel) U.P. State Road Transport Corporation and Others
Allahabad High Court · (1992) 3 AWC 1435 : (1993) 1 UPLBEC 421
Constitution of India, 1950 — Article 226
High Courts13 Jul 1992
K.L. Sharma Vs State Bank of India and Others
Allahabad High Court · (1992) 4 AWC 1 Supp
Constitution of India, 1950 — Article 21, 226
High Courts13 Jul 1992Allowed
Rajesh Kumar and Others Vs State Transport Appellate Tribunal and Others
Allahabad High Court · (1992) 3 AWC 1852
Motor Vehicles Act, 1939 — Section 64Motor Vehicles Act, 1988 — Section 68(2), 71, 71(2), 72, 90
High Courts10 Jul 1992Disposed Off
Kumari Ishila Misra Vs State of U.P. and Others
Allahabad High Court · (1992) 3 AWC 1793
Constitution of India, 1950 — Article 162, 254Indian Medical Council Act, 1956 — Section 33
High Courts10 Jul 1992Allowed
Nitya Nand Vs State of U.P. and Others
Allahabad High Court · (1992) 3 AWC 1522
High Courts10 Jul 1992Allowed
Commissioner Sales Tax Vs Sukh Lal Ice and Cold Storage Co.
Allahabad High Court · (1993) 88 STC 19
Uttar Pradesh Sales Tax Act, 1948 — Section 22
High Courts10 Jul 1992Dismissed
Shyam Lal Biri Merchant Vs Union of India (UOI)
Allahabad High Court · (1993) 68 ELT 548
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226
High Courts10 Jul 1992Allowed
Wazir Yadav Vs The State of U.P. and Others
Allahabad High Court · (1993) CriLJ 1220
Constitution of India, 1950 — Article 14, 22Criminal Law (Amendment) Act, 1932 — Section 7General Clauses Act, 1897 — Section 21
High Courts10 Jul 1992
Cantonment Board Vs State of Uttar Pradesh and Others
Allahabad High Court · (1992) 3 AWC 1501
Constitution of India, 1950 — Article 226