COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,213 of 5,025

High Courts29 Jan 1992

Om Prakash Malhotra Vs Smt. Nirla and others

Allahabad High Court · (1992) ACJ 993 : AIR 1992 All 233 : (1992) 1 AWC 586

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 6(1), Order 9 Rule 7, 115Motor Vehicles Act, 1988 — Section 165, 166, 167, 168, 169Uttar Pradesh Motor Accidents Claims Tribunal Rules, 1967 — Rule 16, 21, 6, 7, 8

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High Courts29 Jan 1992Allowed

Chandra Bali Singh Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1992) 2 AWC 765 : (1992) RD 253

Constitution of India, 1950 — Article 141, 226Limitation Act, 1963 — Section 5United Provinces Town Areas Act, 1914 — Section 3

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High Courts29 Jan 1992Allowed

Sheikh Abdul Kalam Azad Vs B.M. Bohra, Managing Director/Chairman U.P. Co-operative Spinning Mill Kampil and Others

Allahabad High Court · (1992) 2 AWC 780

Constitution of India, 1950 — Article 226

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High Courts29 Jan 1992Dismissed

Chatar Singh Premi Vs State of U.P. and Another

Allahabad High Court · (1992) 1 AWC 589

Constitution of India, 1950 — Article 320

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High Courts28 Jan 1992Dismissed

Churhu (Deceased) by LHs. Vs Zulfeqar and Others

Allahabad High Court · (1992) 2 AWC 1052

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, 100Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 198, 198(4)

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High Courts28 Jan 1992Allowed

Abdul Ahad Vs Smt. Nasreen Bano

Allahabad High Court · (1994) CriLJ 688 : (1994) 2 RCR(Criminal) 315

Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19, 9

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High Courts28 Jan 1992Dismissed

Man Mohan Sharma Vs U.P. State Textile Corpn. Ltd. and Another

Allahabad High Court · (1993) 2 LLJ 83

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10

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High Courts28 Jan 1992

Brijesh Narain Tewari Vs State of U.P. and Others

Allahabad High Court · (1992) 2 AWC 838

Constitution of India, 1950 — Article 162, 226

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High Courts27 Jan 1992Dismissed

Nainital Bank Ltd. Vs Munsif Nainital and Others

Allahabad High Court · (1992) 1 AWC 427

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 14, 41

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High Courts27 Jan 1992Allowed

Ganga Sadhu Singh Vs Union of India (UOI) and Others

Allahabad High Court · (1992) 2 AWC 1151 : (1992) 1 UPLBEC 360

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High Courts27 Jan 1992Allowed

Dr. Anjan Biswas Vs Principal, S.N. Medical College and Another

Allahabad High Court · (1992) 2 AWC 1146 : (1992) 1 UPLBEC 462

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High Courts27 Jan 1992Allowed

Ram Nagina Singh and Another Vs State of Uttar Pradesh and Another

Allahabad High Court · (1992) 2 AWC 615

Constitution of India, 1950 — Article 14, 311, 311(2)

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High Courts27 Jan 1992Allowed

Vipin Chandra and Others Vs State of U.P. and Others

Allahabad High Court · (1992) 1 AWC 431 : (1994) 3 LLJ 671

Constitution of India, 1950 — Article 14

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High Courts27 Jan 1992Allowed

Damodar Prasad Gaur Vs Deputy Registrar, Co-operative Societies, U.P. and Chairman, Regional Committee, Co-operative and Provincial Co-operative Union and Another

Allahabad High Court · (1992) 2 AWC 852

Constitution of India, 1950 — Article 12, 226, 311(2)Industrial Disputes Act, 1947 — Section 10, 25F, 4K, 6N

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High Courts27 Jan 1992Allowed

Surendra Nath Rai Vs Managing Director, U.P. Co-op. Union and Others

Allahabad High Court · (1992) 2 AWC 910 : (1993) 3 LLJ 166 : (1992) 1 UPLBEC 479

Constitution of India, 1950 — Article 226

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High Courts27 Jan 1992Allowed

Shiv Prasad Vs Ist Additional District Judge and Others

Allahabad High Court · (1992) 1 AWC 438

Civil Laws (Amendment) Act, 1972 — Section 102Civil Procedure Code, 1908 (CPC) — Section 21, 24, 24(4), 24(5), 96(4)Constitution of India, 1950 — Article 226, 227

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High Courts24 Jan 1992Allowed

Ram Saran and Others Vs District Magistrate and Others

Allahabad High Court · (1992) 1 AWC 432 : (1992) RD 216

Constitution of India, 1950 — Article 14Uttar Pradesh Municipalities Act, 1916 — Section 11, 87A, 87A(3), 9Uttar Pradesh Town Areas Act, 1914 — Section 5

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High Courts24 Jan 1992Allowed

Mohd. Naim Vs District Inspector of Schools and Others

Allahabad High Court · (1992) 1 AWC 528

Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 18(1), 32

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High Courts24 Jan 1992Allowed

Shyam Lal Vs Additional Commissioner and Others

Allahabad High Court · (1992) 2 LLJ 855

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High Courts24 Jan 1992

Indodan Industries Ltd. Vs Collector of Central Excise and Others

Allahabad High Court · (1992) 43 ECR 717

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