High Courts09 Jan 1992Allowed
Murli and Another Vs State of U.P.
Allahabad High Court · (1992) 4 AWC 425 Supp
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,216 of 5,025
High Courts09 Jan 1992Dismissed
Professor M. Zameeruddin Siddiqui Vs Visitor, Aligarh Muslim University and Others
Allahabad High Court · (1992) 1 AWC 314 : (1993) 1 UPLBEC 211
Aligarh Muslim University Act, 1920 — Section 16, 2, 2(3), 2(4), 22
High Courts08 Jan 1992
Guljar Singh and Others Vs State of Uttar Pradesh and Another
Allahabad High Court · (1992) 34 ACR 94
Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Penal Code, 1860 (IPC) — Section 144, 147, 323
High Courts08 Jan 1992Dismissed
Spool Corpn. Co. (India) Vs Commissioner of Income Tax
Allahabad High Court · (1993) 66 TAXMAN 183
Income Tax Act, 1961 — Section 147(a), 147(b), 256(1), 41, 41(1)
High Courts08 Jan 1992Disposed Of
Mohammad Haroon Siddiqui Vs Additional District Judge and Others
Allahabad High Court · (1992) 1 AWC 283
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1)
High Courts08 Jan 1992Dismissed
Shafiq Ahmad Vs State of Uttar Pradesh and Others
Allahabad High Court · (1992) 1 AWC 402 : (1992) RD 240
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 102, 102(1), 5A, 95, 95(1)
High Courts08 Jan 1992Dismissed
Atul Kumar Gupta Vs Board of High School and Intermediate and Another
Allahabad High Court · (1992) 2 AWC 1250
Constitution of India, 1950 — Article 226
High Courts08 Jan 1992Allowed
Spool Corporation Co. (India) Vs Commissioner of Income Tax
Allahabad High Court · (1992) 197 ITR 383
Income Tax Act, 1961 — Section 147, 41(1)
High Courts08 Jan 1992Dismissed
Bishambhar and another Vs IIIrd Additional District Judge, Azamgarh and others
Allahabad High Court · AIR 1992 All 178 : (1992) 2 AWC 770 : (1992) 65 FLR 888
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226
High Courts08 Jan 1992Dismissed
Jwala Prasad Radha Krishna Vs Commissioner of Income Tax
Allahabad High Court · (1992) 107 CTR 1 : (1992) 198 ITR 415
High Courts07 Jan 1992Dismissed
Prakash Sinha Vs Birendra Bahadur Singh and Others
Allahabad High Court · (1992) 1 AWC 301
Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 161Explosive Substances Act, 1908 — Section 4, 5
High Courts07 Jan 1992Allowed
Satay Singh Vs Mahant Ashok Prapana Sharma and Others
Allahabad High Court · (1992) 01 AHC CK 0031
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 39 Rule 3A, Order 41 Rule 27(2)
High Courts07 Jan 1992Allowed
Mukesh Agrawal and Others Vs Meerut Development Authority and Others
Allahabad High Court · (1992) 1 AWC 318 : (1992) 1 UPLBEC 275
Constitution of India, 1950 — Article 226
High Courts06 Jan 1992Dismissed
Chandra Bhushan Singh Vs V Additional District Judge and Others
Allahabad High Court · (1992) 1 AWC 393
Constitution of India, 1950 — Article 226
High Courts06 Jan 1992Disposed Of
Kalpanakala Kendra Vs Union of India (UOI)
Allahabad High Court · (1992) 43 ECR 126 : (1993) 64 ELT 180
High Courts06 Jan 1992Disposed Of
Bans Ropan and others Vs IIIrd Addl. Distt. Judge, Ghazipur and another
Allahabad High Court · AIR 1993 All 117 : (1992) 1 AWC 560
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts06 Jan 1992Dismissed
U.P. State Road Transport Corporation Vs Smt. Premwati and others
Allahabad High Court · (1992) ACJ 488 : AIR 1992 All 271 : (1992) 1 AWC 408
Motor Vehicles Act, 1939 — Section 110
High Courts06 Jan 1992Partly Allowed
Krishna Mohan Lal Vs Banking Service Recruitment Board, State Bank Group and Others
Allahabad High Court · (1992) 1 AWC 446 : (1992) 2 LLJ 868 : (1992) 2 UPLBEC 921
High Courts06 Jan 1992Allowed
Dr. S.N. Sharma Vs Raja Balwant Singh College and Others
Allahabad High Court · (1994) 1 LLJ 325 : (1992) 1 UPLBEC 317
Agra University Act, 1926 — Section 27Uttar Pradesh State Universities Act, 1973 — Section 68
High Courts06 Jan 1992Allowed
Shatrughan Prasad Vs State of Uttar Pradesh and Others
Allahabad High Court · (1992) 2 AWC 731
Contract Act, 1872 — Section 56Uttar Pradesh Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1972 — Section 10, 10(1), 2, 3, 4Uttar Pradesh Tendu Patta (Vyapar Viniyaman) Niyamawali, 1972 — Rule 2(9), 3A