High Courts13 Mar 1992
COMMISSIONER OF Income Tax Vs VIGHYAN CHEMICALS INDUSTRIES.
Allahabad High Court · (1993) 200 ITR 137
Income Tax Act, 1961 — Section 256
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,208 of 5,025
High Courts11 Mar 1992
State of U.P. Vs Gauri Shanker and Another
Allahabad High Court · (1992) 34 ACR 203
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Essential Commodities Act, 1955 — Section 3, 7
High Courts10 Mar 1992Allowed
Sheetla Bux Singh and another Vs Union of India, Through Secretary, Ministry Of Finance and others
Allahabad High Court · (1992) 03 AHC CK 0043
High Courts10 Mar 1992Allowed
Ganges Soap Works Pvt. Ltd. and Another Vs Union of India (UOI) and Others
Allahabad High Court · (1992) 43 ECR 707
High Courts09 Mar 1992
Ram Moorat and Another Vs State of U.P.
Allahabad High Court · (1992) 34 ACR 376
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 149, 201, 302
High Courts09 Mar 1992Disposed Of
Babu Ram Vs State of U.P.and others
Allahabad High Court · (1992) 03 AHC CK 0035
High Courts07 Mar 1992
Kamala Devi Vs Sub-Divisional Magistrate and Others
Allahabad High Court · (1992) 34 ACR 341
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146(1), 397(3), 482
High Courts05 Mar 1992
Makhu Lal Vs Bachcha Pathak
Allahabad High Court · AIR 1992 All 358
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 16, Order 7 Rule 11, 151Representation of the People Act, 1951 — Section 117, 81, 81(3), 82, 83(2)
High Courts28 Feb 1992Allowed
Ravi Nandan Sharma Vs Food Corporation of India and Others
Allahabad High Court · (1992) 2 AWC 696
Food Corporation of India Staff Regulations, 1971 — Regulation 10, 15, 2(1), 58, 7(1)Food Corporations Act, 1964 — Section 12A, 12A(1), 12A(3), 12A(4), 12A(4A)
High Courts27 Feb 1992Disposed Of
Bazpur Co-operative Sugar Factory Ltd. Vs Assistant Commissioner of Income Tax and Others
Allahabad High Court · (1993) 200 ITR 683
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 217
High Courts27 Feb 1992Dismissed
Kewal Krishna Vs State of Uttar Pradesh
Allahabad High Court · (1992) 4 AWC 412 Supp : (1992) CriLJ 2538
Penal Code, 1860 (IPC) — Section 302, 304, 323
High Courts27 Feb 1992Allowed
Har Dutt Vs State of U.P.
Allahabad High Court · (1992) 02 AHC CK 0060
Penal Code, 1860 (IPC) — Section 302
High Courts27 Feb 1992Allowed
Balbir Singh Vs Union of India & Anr.
Allahabad High Court · (1992) 02 AHC CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts27 Feb 1992Dismissed
Rajdhar Vs State of U.P.
Allahabad High Court · (1992) 02 AHC CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts27 Feb 1992
Commissioner of Income Tax Vs J.K. Bankers
Allahabad High Court · (1993) 200 ITR 602
Income Tax Act, 1961 — Section 256, 40
High Courts26 Feb 1992Disposed Of
Smt. Usha Singh Vs District Magistrate and Others
Allahabad High Court · (1992) 1 AWC 562 : (1992) RD 337 : (1992) 1 UPLBEC 577
Uttar Pradesh Panchayat Raj Act, 1947 — Section 12J, 12J(2)
High Courts26 Feb 1992Dismissed
Rama Kant Shukla Vs U.P. Secondary Education Services Commission and Others
Allahabad High Court · (1992) 2 AWC 988
Uttar Pradesh Intermediate Education Act, 1921 — Regulation 36
High Courts26 Feb 1992Allowed
Khem Singh @ Khema Vs State of U.P.
Allahabad High Court · (1992) 02 AHC CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 397
High Courts26 Feb 1992Dismissed
Budha Lal Vs Sri Ram Chand
Allahabad High Court · AIR 1992 All 360 : (1992) 1 AWC 525
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts26 Feb 1992Dismissed
S.K. Verma Vs Samar Bahadur Singh and others
Allahabad High Court · AIR 1993 All 96 : (1992) 1 AWC 558 : (1992) 1 UPLBEC 574
Uttar Pradesh Intermediate Education Act, 1921 — Section 15