High Courts22 May 1992
Amarnath Jaiswal Vs State of U.P. and Others
Allahabad High Court · (1992) 3 AWC 1320
Constitution of India, 1950 — Article 220, 226Uttar Pradesh Municipalities Act, 1916 — Section 87(5), 87A, 87A(3)
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,196 of 5,025
High Courts22 May 1992
Committee of Management, Mahatma Gandhi Inter College, Madhpura and Another Vs Deputy Director of Education Kanpur Region and Others
Allahabad High Court · (1992) 3 AWC 1669 : (1992) 2 UPLBEC 1042
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)
High Courts22 May 1992
Sanjay Agarwal and Another Vs Nagar Mahapalika, Allahabad
Allahabad High Court · (1992) 3 AWC 1831
Constitution of India, 1950 — Article 141Evidence Act, 1872 — Section 44
High Courts22 May 1992Allowed
Shyam Kumar Nirmal and Others Vs Municipal Board and Others
Allahabad High Court · (1992) 2 AWC 1263
Uttar Pradesh Municipalities Act, 1916 — Section 54, 54(4), 54A, 54A(2), 54A(3)
High Courts22 May 1992Dismissed
Mohd. Yunus and Another Vs Mst. Jamiran and Others
Allahabad High Court · (1992) 3 AWC 1660
Civil Procedure Code, 1908 (CPC) — Section 100, 103Evidence Act, 1872 — Section 100, 100(1), 101, 167
High Courts22 May 1992Dismissed
Brij Lal Prajapati Vs Samanya Prabandbak U.P. State Road Transport Corporation
Allahabad High Court · (1992) 4 AWC 341 Supp
Constitution of India, 1950 — Article 226, 311(2)Road Transport Corporations Act, 1950 — Section 12, 49
High Courts21 May 1992Dismissed
Mrs. Harbans Kaur Vs Sardar (Ch.) Narendra Singh and Another
Allahabad High Court · (1993) 17 ACR 626 : (1992) 2 UPLBEC 875
High Courts21 May 1992Dismissed
Mrs. Harbans Kaur Vs Committee of Management, Guru Tegh Bahadur Public School and Another
Allahabad High Court · (1992) 2 AWC 1239
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(1)
High Courts21 May 1992Dismissed
Mrs. Harbans Kaur Vs Sardar (Ch.) Narender Singh and Another
Allahabad High Court · (1992) 3 AWC 1398
High Courts21 May 1992Allowed
Ram Jiyawan Vs State of U.P. and others
Allahabad High Court · AIR 1994 All 38
Constitution of India, 1950 — Article 14, 226, 300ALand Acquisition (Amendment) Act, 1984 — Section 11(1), 11A, 6, 6(1)Land Acquisition (Uttar Pradesh Amendmet and Validation) Ordinance, 1990 — Section 2, 4, 6
High Courts21 May 1992Dismissed
Azmat Yar Khan and Another Vs Returning Officer, Nagar Palika and Others
Allahabad High Court · (1992) 3 AWC 1413 : (1992) RD 452 : (1992) 2 UPLBEC 833
Constitution of India, 1950 — Article 226, 227Court of Rules, 1952 — Rule 5Uttar Pradesh Municipalities Act, 1916 — Section 19, 22, 23
High Courts21 May 1992Allowed
Padam Chand Sharma Vs State of U.P. and Others
Allahabad High Court · (1992) 2 AWC 1253
Constitution of India, 1950 — Article 154, 166Motor Vehicles Act, 1939 — Section 269D, 269D(1), 269E, 269F, 68CMotor Vehicles Act, 1988 — Section 100
High Courts20 May 1992Allowed
Narendra Vs Sukhdeo and Others
Allahabad High Court · (1992) 3 AWC 1538
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Representation of the People Act, 1951 — Section 100(1), 101, 117, 123(8) , 80
High Courts20 May 1992Allowed
Sanjay Kanojia and others Vs State of Uttar Pradesh and others
Allahabad High Court · AIR 1992 All 281 : (1992) 3 AWC 1300
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 20Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 1
High Courts18 May 1992Disposed Of
Raja Nripendra Singh Vs State of U.P.
Allahabad High Court · (1992) 05 AHC CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 401, 407, 482
High Courts18 May 1992Dismissed
Om Prakash Gupta Vs The Regional Transport Authority, Meerut and others
Allahabad High Court · AIR 1992 All 291 : (1992) 3 AWC 1610
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 64(1)Motor Vehicles Act, 1988 — Section 2(38), 90
High Courts18 May 1992Allowed
Hamraj Vs Sub-Divisional Officer, Nazibabad Bijnore and Another
Allahabad High Court · (1992) 3 AWC 1489 : (1992) RD 460 : (1992) RD 406
Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 100Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C, 83(1)
High Courts15 May 1992Disposed Of
Anil Kumar Srivastava Vs State of U.P. and Another
Allahabad High Court · (1992) 3 AWC 1411
Civil Services (Classification, Control and Appeal) Rules — Rule 49A, 49A(1)Court of Rules, 1952 — Rule 2
High Courts15 May 1992Disposed Of
Ashok Dutt and Another Vs Vinod Kumar Dutt and Others
Allahabad High Court · (1992) 3 AWC 1825
High Courts15 May 1992Dismissed
Dr. Rajeev Kishore Saxena Vs State of U.P. and Another
Allahabad High Court · (1992) 3 AWC 1394