High Courts23 Jan 1992Dismissed
Bhudeo Sharma Vs Ram Kali and Others
Allahabad High Court · (1992) 3 AWC 1694
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 54, Order 21 Rule 54(2), Order 21 Rule 65, Order 21 Rule 66
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,214 of 5,025
High Courts23 Jan 1992Dismissed
Chotey Singh Yadav Vs District Magistrate and Another
Allahabad High Court · (1992) 1 AWC 512
Constitution of India, 1950 — Article 226Uttar Pradesh Co-operative Societies Rules, 1968 — Rule 455, 456, 457, 458, 459
High Courts23 Jan 1992Dismissed
Badri Prasad Vs Bhartiya State Bank and Others
Allahabad High Court · (1993) 76 CompCas 247
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11(2)
High Courts22 Jan 1992Allowed
Rajendra Singh Vs The District Cane Officer and Others
Allahabad High Court · (1992) 2 AWC 641
Constitution of India, 1950 — Article 226Uttar Pradesh Cane Co-operative Service Regulations, 1975 — Regulation 34Uttar Pradesh Co-operative Societies Act, 1965 — Section 3(2)
High Courts22 Jan 1992Allowed
Surendra Singh Vs District Cane Officer representing as Sahayak Nibandhak Sakhan Ganna Samitiyan and Others
Allahabad High Court · (1992) 2 AWC 874
Allahabad High Court Rules, 1952 — Rule 2Constitution of India, 1950 — Article 226Uttar Pradesh Cane Co-operative Service Regulations, 1975 — Regulation 34
High Courts22 Jan 1992Dismissed
Aziz Khan Vs State of U.P.
Allahabad High Court · (1992) 01 AHC CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts22 Jan 1992Dismissed
Amba Dutt Joshi and Others Vs State of U.P. and Others
Allahabad High Court · (1992) 1 AWC 507
Constitution of India, 1950 — Article 19(1), 225, 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 25FF, 6N
High Courts21 Jan 1992
Aman Vs State of U.P.
Allahabad High Court · (1992) 34 ACR 81
Penal Code, 1860 (IPC) — Section 394, 397
High Courts21 Jan 1992Dismissed
Sri Dwarika Prasad Vs State of Uttar Pradesh and Another
Allahabad High Court · (1993) 88 STC 1
Uttar Pradesh Sales Tax Act, 1948 — Section 13A(6), 28AUttar Pradesh Sales Tax Rules, 1948 — Rule 83(4), 84, 84(3)
High Courts21 Jan 1992Allowed
Moti Vs Mukhya Nagar Adbikari Nagar Mahapalika and Another
Allahabad High Court · (1992) 2 AWC 1120 : (1992) 1 UPLBEC 379
High Courts21 Jan 1992Disposed Of
Herbs (India) Pvt. Ltd. Vs Deputy Commissioner of Income Tax
Allahabad High Court · (1992) 105 CTR 125 : (1992) 198 ITR 554
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148, 148(1)
High Courts21 Jan 1992Dismissed
National Glass Silicate and Chemical Works Vs Deputy Commissioner of Income Tax (Assessment)
Allahabad High Court · (1992) 104 CTR 208 : (1992) 198 ITR 733
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 226, 264
High Courts21 Jan 1992
Rama Shanker Vs Swadeshi Cotton Mills Juhi Kanpur Nagar and Another
Allahabad High Court · (1992) 2 AWC 1139
Constitution of India, 1950 — Article 14Sick Textile Undertakings (Nationalisation) Act, 1974 — Section 3Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 2Z, 4I
High Courts21 Jan 1992Dismissed
Asharfi Lal Vs District Assistant Registrar, Cooperative and Another
Allahabad High Court · (1992) 2 AWC 747
High Courts20 Jan 1992Dismissed
Kumari Kaniz Fatema alias Suduhi Vs Syed Sarvar Husain Rizvi and Others
Allahabad High Court · (1992) CriLJ 3427
Constitution of India, 1950 — Article 226
High Courts20 Jan 1992
Chemopulp Tissues Ltd. Vs State of U.P. and others
Allahabad High Court · (1999) 2 AWC 1247
Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 255, 259
High Courts18 Jan 1992Allowed
Amjum Hasan Siddiqui Vs Salma B
Allahabad High Court · (1992) 01 AHC CK 0066
Family Courts Act, 1984 — Section 7Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3
High Courts17 Jan 1992Dismissed
Sunil Kumar and Others Vs State of U.P. and Others
Allahabad High Court · (1992) 1 AWC 290
Constitution of India, 1950 — Article 226, 226(3)Payment of Wages Act, 1936 — Section 15, 2, 20, 4, 5
High Courts17 Jan 1992Allowed
Munna Singh Vs State of U.P.
Allahabad High Court · (1992) 01 AHC CK 0072
High Courts17 Jan 1992Partly Allowed
E. Sefton and Co. Private Ltd. Vs Government of India
Allahabad High Court · (1993) 63 ELT 626
Central Excises and Salt Act, 1944 — Section 35, 36Finance (No. 2) Act, 1980 — Section 50, 50(1), 50(2), 50(3)Limitation Act, 1908 — Section 10, 12, 14, 16, 18