High Courts17 Apr 1992
Ram Bilas Purshottam Dass Vs Commissioner of Income Tax
Allahabad High Court · (1992) 104 CTR 271 : (1993) 201 ITR 11
Income Tax Act, 1961 — Section 256, 271, 271(1), 271(2)
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,203 of 5,025
High Courts17 Apr 1992
Hira Lal Vs The Collector and Others
Allahabad High Court · (1992) 2 AWC 1159
Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)
High Courts17 Apr 1992Allowed
Rajendra Vs State of U.P.
Allahabad High Court · (1993) CriLJ 3058
Criminal Procedure Code, 1973 (CrPC) — Section 106, 107, 116, 116(3), 482
High Courts17 Apr 1992
Zameer and Another Vs State of Uttar Pradesh
Allahabad High Court · (1992) 34 ACR 405
High Courts16 Apr 1992Disposed Of
High Court of Judicature Vs Wasiullah Siddiqui and Others
Allahabad High Court · (1992) 2 AWC 1019
Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976 — Rule 40, 40(2)Constitution of India, 1950 — Article 229, 309Uttar Pradesh Recruitment to Services (Determination of Date of Birth) Rules, 1974 — Rule 2
High Courts16 Apr 1992Dismissed
Dharmendra Singh Vs The Principal, S.K. College, Chandausi
Allahabad High Court · AIR 1992 All 338 : (1992) 2 AWC 1084
Constitution of India, 1950 — Article 14, 226
High Courts16 Apr 1992Allowed
Sunil Kumar Srivastava And Another Vs State of U.P.And others
Allahabad High Court · (1992) 04 AHC CK 0064
Constitution of India, 1950 — Article 226
High Courts16 Apr 1992Allowed
Kweens Bar and Restaurant Vs Regional P.F. Commissioner
Allahabad High Court · (1992) 65 FLR 492 : (1993) 3 LLJ 170
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3)
High Courts16 Apr 1992Dismissed
Laxman Prasad Kanchan Vs Kranti Kumar Kanchan and Others
Allahabad High Court · (1992) 3 AWC 1551
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Provincial Small Cause Courts Act, 1887 — Section 25
High Courts16 Apr 1992
Ashiq and Others Vs State of U.P.
Allahabad High Court · (1992) 34 ACR 235
Penal Code, 1860 (IPC) — Section 302, 323, 34, 392
High Courts15 Apr 1992Dismissed
Nafees Khan Vs State of Uttar Pradesh and Others
Allahabad High Court · (1992) 2 AWC 1096
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 95, 95(1), 96A
High Courts15 Apr 1992Dismissed
Akay Organics Private Limited Vs Oil and Natural Gas Commission and Others
Allahabad High Court · (1992) 2 AWC 792
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 9 Rule 9
High Courts15 Apr 1992
Jumma Vs State of U.P.
Allahabad High Court · (1992) 34 ACR 313
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 193, 302, 323, 324, 325
High Courts13 Apr 1992Dismissed
Ram Naresh Singh Yadav Vs Sub Divisional Officer Mohammadabad and Others
Allahabad High Court · (1992) 2 AWC 991
Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)
High Courts13 Apr 1992Allowed
D.D. Vyas and others Vs Ghaziabad Development Authority, Ghaziabad and another
Allahabad High Court · AIR 1993 All 57 : (1992) 1 UPLBEC 746
Constitution of India, 1950 — Article 12, 21, 226, 32, 48AUttar Pradesh Urban Planning and Development Act, 1973 — Section 10(2), 13, 13(1), 13(2), 17
High Courts13 Apr 1992
D.D. Vyas and Another Vs Ghaziabad Development Authority and Another
Allahabad High Court · (1992) 2 AWC 962
Constitution of India, 1950 — Article 21, 226, 32, 48A, 51AUttar Pradesh Urban Planning and Development Act, 1973 — Section 10(2), 13, 13(1), 13(2), 19
High Courts12 Apr 1992Allowed
Rama Kant Misra Vs State of U.P.and others
Allahabad High Court · (1992) 04 AHC CK 0054
Constitution of India, 1950 — Article 14, 226
High Courts10 Apr 1992Allowed
Ram Kumar Bhatia and others Vs The State of U.P. and others
Allahabad High Court · AIR 1993 All 14
Constitution of India, 1950 — Article 134, 14Land Acquisition Act, 1894 — Section 17(4), 4(1), 5A, 6(2)
High Courts09 Apr 1992Allowed
Sewa Ram and Others Vs State
Allahabad High Court · (1992) CriLJ 2929
Constitution of India, 1950 — Article 14, 21Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20B, 35, 37, 41, 42
High Courts09 Apr 1992Dismissed
Shree Shankar Straw Products Vs Union of India (UOI)
Allahabad High Court · (1993) 64 ELT 166