COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,205 of 5,025

High Courts01 Apr 1992Allowed

Banarsi Vs State of U.P.

Allahabad High Court · (1992) 04 AHC CK 0051

High Courts01 Apr 1992

Ramesh Kumar Saraswat Vs Sachiv/Maha Prabandhak Poorvanchal Sahkari Katai Mills Ltd. and Others

Allahabad High Court · (1992) 3 AWC 1306 : (1992) 2 UPLBEC 1056

Constitution of India, 1950 — Article 226

High Courts01 Apr 1992Allowed

Smt. Ram Sumarni (since deceased) by her L.Rs. Vs Beni Ram

Allahabad High Court · (1992) 2 AWC 1227

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

High Courts31 Mar 1992Disposed Of

Bhutlar Nath Yadav and Others Vs Munna Singh Rathore Ex-Officer Incharge Mayo Hall Sports Complex and Others

Allahabad High Court · (1992) 2 AWC 671

High Courts31 Mar 1992Disposed Of

Sri Ashok Kumar Gupta Vs Metal Goods Private Ltd.

Allahabad High Court · (1992) 2 AWC 676 : (1993) 76 CompCas 23

Allahabad High Court Rules, 1952 — Rule 5Companies Act, 1956 — Section 483

High Courts31 Mar 1992Dismissed

Jagdhari and others Vs Vth Addl. District Judge, Azamgarh and another

Allahabad High Court · AIR 1992 All 368 : (1992) 2 AWC 1152

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 34

High Courts31 Mar 1992Dismissed

Nagar Swasthya Adhikari, Nagar Mahapalika Vs Mohammad Wasim

Allahabad High Court · (1992) CriLJ 3681

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 10, 10(7), 16, 7

High Courts31 Mar 1992

Commissioner of Income Tax Vs Shervani Sugar Syndicate Ltd.

Allahabad High Court · (1993) 200 ITR 745

Income Tax Act, 1961 — Section 256

High Courts31 Mar 1992Dismissed

Bhookamp Rahat Parvatiya Karmachari Samiti and Others Vs State of U.P. and Others

Allahabad High Court · (1992) 3 AWC 1477

High Courts31 Mar 1992

Bhullar Nath Yadav and Others Vs Munna Singh Rathore Ex-Officer Incharge Mayo Hall Sports Complex and Others

Allahabad High Court · (1993) 17 ACR 631

High Courts31 Mar 1992

Ramesh Kumar alias Raju Kishun Kumar Vs State

Allahabad High Court · (1992) 34 ACR 157

High Courts30 Mar 1992Dismissed

Ranvir Singh Vs District Cane Officer and Others

Allahabad High Court · (1992) 2 AWC 951

Uttar Pradesh Cane Co-operative Service Regulations, 1975 — Regulation 3, 47

High Courts30 Mar 1992Allowed

Ran Singh Yadav Vs A.D.M. Civil Supplies and Another

Allahabad High Court · (1992) 2 AWC 959

High Courts30 Mar 1992Allowed

Satyaveer Singh Yadav Vs A.D.M. Civil Supplies and Another

Allahabad High Court · (1992) 2 AWC 1176

High Courts30 Mar 1992Allowed

Suresh Chandra Tewari Vs District Supply Officer and another

Allahabad High Court · AIR 1992 All 331

Constitution of India, 1950 — Article 14, 226

High Courts30 Mar 1992Allowed

Nagar Singh and Anr. Vs State of U.P.

Allahabad High Court · (1992) 03 AHC CK 0040

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302

High Courts30 Mar 1992Dismissed

Shyam Kishore Goswami Vs District Magistrate, Hamirpur and another

Allahabad High Court · AIR 1993 All 1 : (1992) 2 AWC 975

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 43 Rule 1, 113Constitution of India, 1950 — Article 226

High Courts30 Mar 1992Dismissed

Abdul Kalam Vs Abdul Majid and others

Allahabad High Court · AIR 1992 All 367 : (1992) 2 AWC 739

Provincial Small Cause Courts Act, 1887 — Section 23, 25

High Courts30 Mar 1992Allowed

M/s. Ran Singh Yadav Vs A.D.M. Civil Supplies, Ghaziabad and another

Allahabad High Court · AIR 1992 All 337

Constitution of India, 1950 — Article 14, 226

High Courts30 Mar 1992

Tribhuwan Mishra Vs District Inspector of Schools and Others

Allahabad High Court · (1992) 2 AWC 1099 : (1992) 1 UPLBEC 716

Constitution of India, 1950 — Article 14, 226Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 52, 54, 68, 69, 70Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 18(1), 2, 32