COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,198 of 5,025

High Courts08 May 1992Allowed

Lalta Prasad Singh Vs III Additional District Judge and Others

Allahabad High Court · (1992) 2 AWC 1203

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 21(1A), 21(2), 21(5)

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High Courts08 May 1992

Barkau alias Raj Kumar Vs State of U.P.

Allahabad High Court · (1993) CriLJ 2954

Criminal Procedure Code, 1973 (CrPC) — Section 162, 82, 83Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 324Public Gambling Act, 1867 — Section 13

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High Courts08 May 1992Allowed

Uttam Properties Ltd. and Another Vs Ghaziabad Development Authority

Allahabad High Court · (1992) 3 AWC 1647

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High Courts07 May 1992Allowed

K.A. Alwa Vs Jagannath Prasad Varshney and Others

Allahabad High Court · (1992) 3 AWC 1423

Arbitration Act, 1940 — Section 20, 47Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, Order 21 Rule 43A, Order 21 Rule 43A(1), Order 21 Rule 43A(2), Order 23 Rule 1Limitation Act, 1908 — Article 181, 182, 182(2), 65

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High Courts07 May 1992Allowed

Smt. Protima Chatterji and Others Vs Special Judge Aa. Va. Aa./Additional District Judge and Others

Allahabad High Court · (1992) 3 AWC 1553

Contract Act, 1872 — Section 10, 27Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 7(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 13, 16, 16(1), 21, 21(1)

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High Courts07 May 1992Disposed Of

Herbs (India) Pvt. Ltd. Vs Deputy Commissioner of Income Tax

Allahabad High Court · (1993) 201 ITR 84 : (1993) 66 TAXMAN 174

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148

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High Courts07 May 1992

Someshwar Nath Bhargava Vs Smt. Kusum Kumari (since deceased) by her L.Rs.

Allahabad High Court · (1992) 3 AWC 1281

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 4, Order 7 Rule 11, Order 8 Rule 3, Order 8 Rule 4Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 10, 11, 12, 14, 14(1)

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High Courts07 May 1992Dismissed

Rajendra Singh Vs State of U.P. and Another

Allahabad High Court · (1992) 3 AWC 1299

Constitution of India, 1950 — Article 226

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High Courts07 May 1992Dismissed

Munni Lal Vs Prescribed Authority Agra and Others

Allahabad High Court · (1992) 3 AWC 1414

Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1), 12(2), 12(3), 12(4)

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High Courts07 May 1992

Malkiyat Singh and Others Vs Cane Commissioner, Uttar Prdesh, Lucknow/Registrar, Cooperative Cane Unions and Another

Allahabad High Court · (1992) 2 AWC 1009 : (1992) 2 UPLBEC 937

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High Courts06 May 1992Dismissed

Committee of Management, Audyogik Vikas Uchchattar Madhyamik Vidyalaya Samiti and Another Vs Prescribed Authority (Under U.P. Societies Registratian Act No. XI of 1984)/Sub Divisional Magistrate and Others

Allahabad High Court · (1992) 2 AWC 1225

Societies Registration Act, 1860 — Section 25(1)Uttar Pradesh Intermediate Education Act, 1921 — Section 16A

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High Courts06 May 1992Dismissed

U.P.State Bridge Corpn. Vs Ori Lal

Allahabad High Court · (1992) 05 AHC CK 0055

Uttar Pradesh Industrial Disputes Act, 1947 — Section 4k, 6

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High Courts06 May 1992Dismissed

Sadhu Saran Rai Vs S.P. Arya and Another

Allahabad High Court · (1992) 2 AWC 1271

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High Courts06 May 1992

Lakshmi Shanker Verma Vs District Inspector of Schools and Others

Allahabad High Court · (1992) 3 AWC 1329

Uttar Pradesh Intermediate Education Act, 1921 — Section 16GUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 17, 3, 55, 56, 57Uttar Pradesh Intermediate Education Rules, 1921 — Rule 4

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High Courts06 May 1992

Bundu Vs State of U.P.

Allahabad High Court · (1992) 34 ACR 321

Penal Code, 1860 (IPC) — Section 392

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High Courts06 May 1992Dismissed

Sita Ram Sharma Vs District Asstt. Registrar Cooperative Societies and Others

Allahabad High Court · (1992) 3 AWC 1615 : (1992) 2 UPLBEC 885

Uttar Pradesh Co-operative Societies Act, 1965 — Section 121, 122(2), 128Uttar Pradesh Co-operative Societies Employees Service Regulations, 1975 — Regulation 19, 27

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High Courts05 May 1992Dismissed