High Courts18 Feb 1992Allowed
Sadhu Charan Singh Vs The State of U.P. and Others
Allahabad High Court · (1993) 1 LLJ 1224
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2A
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,210 of 5,025
High Courts18 Feb 1992Dismissed
Ashok Kumar Singh and Others Vs The State of U.P. and Others
Allahabad High Court · (1993) CriLJ 2083
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts18 Feb 1992Allowed
Kumari Prabhawati Dikshit Vs U.P.Madhyamik Shiksha Sewa Ayog and ano
Allahabad High Court · (1992) 02 AHC CK 0043
High Courts17 Feb 1992
Ram Kishore Sharma Vs State of U.P.
Allahabad High Court · (1992) 34 ACR 195
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
High Courts17 Feb 1992Dismissed
Kailash Vs VIIIth Addl. District Judge and Others
Allahabad High Court · (1992) 2 AWC 618
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11, 14, 16(1), 16(5), 18
High Courts17 Feb 1992Dismissed
Rahul Singh Vs State of U.P. and others
Allahabad High Court · AIR 1993 All 163 : (1992) 2 AWC 877
Constitution of India, 1950 — Article 12, 14, 226
High Courts17 Feb 1992Disposed Of
Surendra Vs State of U.P.& Anr.
Allahabad High Court · (1992) 02 AHC CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 133, 137, 482
High Courts17 Feb 1992Allowed
Kumari Divya Chandra Vs The Vice-Chancellor, Roorkee University, Roorkee and others
Allahabad High Court · AIR 1992 All 298 : (1992) 2 UPLBEC 1435
Constitution of India, 1950 — Article 14, 226Roorkee University Act, 1948 — Section 11, 18, 18(2), 20, 21Roorkee University Regulations, 1948 — Regulation 21.5, 57
High Courts14 Feb 1992Allowed
Ms. Renu Pant Vs Deputy Director of Education, Kumaon Region and Others
Allahabad High Court · (1992) 2 AWC 921 : (1992) 1 UPLBEC 473
High Courts14 Feb 1992Allowed
Rajendra Kumar and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (1992) 02 AHC CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 407
High Courts14 Feb 1992Disposed Of
Krishna Kant Budhdiya Vs State of U.P.& Anr.
Allahabad High Court · (1992) 02 AHC CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts14 Feb 1992
Collector, Varanasi Vs Rai Prem Chand and others
Allahabad High Court · AIR 1992 All 206 : (1992) 1 AWC 581
Civil Procedure Code, 1908 (CPC) — Section 2(2), 2(9), 96Land Acquisition Act, 1894 — Section 11, 18, 22, 23, 23(1)Limitation Act, 1963 — Article 151, 153, 156, 5
High Courts14 Feb 1992
Jitendra Singh Vs State of Uttar Pradesh and Another
Allahabad High Court · (1992) 2 AWC 846
Constitution of India, 1950 — Article 15(4), 16(4)
High Courts14 Feb 1992Allowed
Sushil Kumar Sharma Vs Vice Chancellor, Meerut University and Others
Allahabad High Court · (1992) 1 AWC 572
Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 12, 16, 16(1), 2Uttar Pradesh State Universities Act, 1973 — Section 31, 31(4), 68
High Courts13 Feb 1992Allowed
Mrs. Masih Das and Others Vs Court of Additional District Judge 13th and Others
Allahabad High Court · (1992) 2 AWC 609
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151, 152Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts12 Feb 1992Dismissed
Bhatia Minerals Vs Commissioner of Income Tax and Others
Allahabad High Court · (1992) 104 CTR 278 : (1993) 200 ITR 591
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 127
High Courts12 Feb 1992Dismissed
Surendra Kumar Vs Commissioner of Income Tax
Allahabad High Court · (1992) 105 CTR 123 : (1993) 199 ITR 418 : (1992) 65 TAXMAN 80
Income Tax Act, 1961 — Section 2(22)
High Courts12 Feb 1992
Badrul Hasan Qadiri Vs State of Uttar Pradesh and others
Allahabad High Court · AIR 1992 All 220 : (1992) 2 AWC 941 : (1992) 1 UPLBEC 362
Constitution of India, 1950 — Article 30(1)Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(3)
High Courts11 Feb 1992Disposed Of
Seth Banarsi Dass Gupta, HUF Vs Commissioner of Income Tax
Allahabad High Court · (1992) 62 TAXMAN 208
Income Tax Act, 1961 — Section 147(a)
High Courts11 Feb 1992Dismissed
M/s. Hari Oil and General Mills Vs State of Uttar Pradesh and Others
Allahabad High Court · (1992) 2 AWC 913
Essential Commodities Act, 1955 — Section 3, 3(2), 5