High Courts30 Apr 1992Allowed
Subhash Satya and others Vs Ram Narain and others
Allahabad High Court · AIR 1994 All 120
Civil Procedure Code, 1908 (CPC) — Section 151
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,200 of 5,025
High Courts30 Apr 1992
Commissioner of Income Tax Vs Vishwanath
Allahabad High Court · (1992) 107 CTR 330 : (1993) 201 ITR 920 : (1993) 67 TAXMAN 92
Finance Act, 1970 — Section 49(1)Income Tax Act, 1961 — Section 2(14), 45, 46, 47, 48
High Courts30 Apr 1992Allowed
Gurmukh Singh Vs State of Uttar Pradesh and Others
Allahabad High Court · (1992) 4 AWC 76 Supp
Forest Act, 1927 — Section 25, 26(a), 4, 61A
High Courts30 Apr 1992
Achhey Lal and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1992) 04 AHC CK 0002
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4(2), 9A(2)
High Courts28 Apr 1992Dismissed
Lalit Kumar Arora Vs State of U.P. and Others
Allahabad High Court · (1992) 2 AWC 1257
Land Acquisition Act, 1894 — Section 4, 4(1), 5, 5A, 6Uttar Pradesh Urban Planning and Development Act, 1973 — Section 3, 4Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143
High Courts28 Apr 1992Dismissed
Anil Kumar Vs Superintendent, Central Jail and Others
Allahabad High Court · (1993) CriLJ 1814
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 167(2)
High Courts27 Apr 1992Allowed
J.C. Maheshwari Vs State of Uttar Pradesh and Others
Allahabad High Court · (1992) 2 AWC 1147
Constitution of India, 1950 — Article 14
High Courts27 Apr 1992Partly Allowed
Raja Ram and another Vs Joint Director of Consolidation, Allahabad and others
Allahabad High Court · AIR 1993 All 72 : (1992) 2 AWC 1086
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 229B, 4
High Courts27 Apr 1992Disposed Of
Committee of Management and another Vs Deputy Director of Education and others
Allahabad High Court · (1992) 04 AHC CK 0066
Societies Registration Act, 1860 — Section 15Uttar Pradesh Intermediate Education Act, 1921 — Section 19A
High Courts27 Apr 1992Disposed Of
Yashpal Verma Vs Hindus tan Machine Tools Ltd., Bangalore and others
Allahabad High Court · (1992) 04 AHC CK 0063
Constitution of India, 1950 — Article 226
High Courts27 Apr 1992Allowed
Vikas Book Agencies,Agra and Ors. Vs State of U.P.through Its Secretary,Deptt.of Education,Lucknow & Ors.
Allahabad High Court · (1992) 04 AHC CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 103, 93, 94, 95
High Courts27 Apr 1992Dismissed
Man Singh Vs State of Uttar Pradesh and Others
Allahabad High Court · (1992) 3 AWC 1714
Constitution of India, 1950 — Article 226
High Courts27 Apr 1992Allowed
Balwant Singh Vs VIth Addl. District Judge and Another
Allahabad High Court · (1992) 2 AWC 1230
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)
High Courts27 Apr 1992Dismissed
Suresh Singh Vs Commissioner and Others
Allahabad High Court · (1993) 1 AWC 601 : (1993) RD 114 : (1993) 1 UPLBEC 414
Uttar Pradesh Panchayat Raj Act, 1947 — Section 14, 95, 95(1)
High Courts27 Apr 1992Dismissed
Smt. Sabira Begum alias Dhooman Begum and Another Vs District Judge and Others
Allahabad High Court · (1992) 4 AWC 147 Supp
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 97, 47
High Courts25 Apr 1992Disposed Of
Raja Ram and Anr. Vs State of U.P.and Anr.
Allahabad High Court · (1992) 04 AHC CK 0058
High Courts25 Apr 1992
Hakeemuddin and Others Vs Incharge District Judge, Azamgarh and Others
Allahabad High Court · (1992) 3 AWC 1549
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 38Constitution of India, 1950 — Article 226
High Courts24 Apr 1992Dismissed
Radbey Shyam Pushkar Vs Jamuna Das
Allahabad High Court · (1992) 34 ACR 391
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 200, 202Penal Code, 1860 (IPC) — Section 161, 323, 343, 394, 452
High Courts24 Apr 1992
Sajjad Ali Vs Liaqat Ali and Others
Allahabad High Court · (1992) 34 ACR 261
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(7)
High Courts24 Apr 1992Allowed
Chetan Das Vs VIIth Additional District Judge and Others
Allahabad High Court · (1992) 2 AWC 1201
Land Acquisition Act, 1894 — Section 18, 25