High Courts06 Jan 1992
U.P. State R.T.C. Vs Premwati and Others
Allahabad High Court · (1992) 1 ACC 748
Motor Vehicles Act, 1939 — Section 110A
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,217 of 5,025
High Courts06 Jan 1992Dismissed
Bhuwaneshwar Pandey Vs Sub-Divisional Magistrate/Officer and Others
Allahabad High Court · (1992) 1 AWC 543
Penal Code, 1860 (IPC) — Section 379, 426, 447, 476Uttar Pradesh Panchayat Raj Act, 1947 — Section 89
High Courts06 Jan 1992Allowed
Ram Kalap Vs District Administrative Committee/District Cooperative Bank Limited and Another
Allahabad High Court · (1992) 1 AWC 297 : (1992) 1 UPLBEC 580
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 2, Order 21 Rule 2(2A), Order 21 Rule 2(3), 115Limitation Act, 1908 — Article 174Limitation Act, 1963 — Article 125
High Courts06 Jan 1992Dismissed
State of U.P. Vs Beche Singh
Allahabad High Court · (1992) 34 ACR 83
Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 9A
High Courts03 Jan 1992Disposed Of
Krishna Kant Shukla Vs District Administrative Committee, Uttar Pradesh Primary Agricultural Cooperative Credit Centralised Service and Others
Allahabad High Court · (1992) 1 AWC 602
Constitution of India, 1950 — Article 226Uttar Pradesh Co-operative Societies Act, 1965 — Section 122A, 3(2)Uttar Pradesh Co-operative Societies Rules, 1968 — Rule 2
High Courts03 Jan 1992Dismissed
Bansidhar Vs Seema
Allahabad High Court · (1992) 1 AWC 395 : (1992) CriLJ 1562 : (1992) 1 DMC 353
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 13, 19
High Courts03 Jan 1992Allowed
Aleem Uddin Vs Nagar Palika Maudaha and Others
Allahabad High Court · (1992) 1 AWC 287
Civil Procedure Code, 1908 (CPC) — Section 53Land Acquisition Act, 1894 — Section 11, 18, 18(2), 18A, 19Limitation Act, 1963 — Section 12, 12(2), 5
High Courts03 Jan 1992
Vinod Chandra Shukla Vs Chief Medical Officer and Others
Allahabad High Court · (1992) 1 AWC 470
Financial Handbook Volume II Rules — Rule 18
High Courts02 Jan 1992Disposed Of
Gorawara Electronics Ltd. Vs Commissioner of Income Tax and Another
Allahabad High Court · (1992) 104 CTR 1 : (1992) 196 ITR 608
Income Tax Act, 1961 — Section 215, 216, 220(2), 220(6), 221(1)
High Courts20 Dec 1991Allowed
Vishwambhar Singh Yadav Vs Union of India and Others
Allahabad High Court · (1992) 34 ACR 62
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11Constitution of India, 1950 — Article 22(2)General Clauses Act, 1897 — Section 3(8)
High Courts20 Dec 1991Partly Allowed
Shesh Narain Bajpai Vs Labour Court IV and Others
Allahabad High Court · (1992) 1 AWC 233
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts20 Dec 1991Disposed Of
Jai Charan Lal Anal and Another Vs The District Magistrate and Another
Allahabad High Court · (1991) 2 AWC 518
Uttar Pradesh Municipalities Act, 1916 — Section 34, 44A, 47A, 54, 54(1)
High Courts20 Dec 1991Allowed
Dharam Pal Yadav Vs Union of India (UOI) and Others
Allahabad High Court · (1992) 1 AWC 307
Constitution of India, 1950 — Article 14, 226(2)Criminal Procedure Code, 1973 (CrPC) — Section 161Motor Vehicles Act, 1988 — Section 177, 180, 182, 5
High Courts20 Dec 1991Allowed
Vishwambhar Singh Yadav Vs Union of India (UOI) and Others
Allahabad High Court · (1992) CriLJ 3415
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11Constitution of India, 1950 — Article 22(5)General Clauses Act, 1897 — Section 3(8)
High Courts20 Dec 1991Dismissed
Hindustan Aluminium Corporation Ltd. Vs Industrial Tribunal
Allahabad High Court · (1992) 65 FLR 296 : (1993) 2 LLJ 74
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 6D, 6E
High Courts20 Dec 1991Disposed Of
Chandrika Mishra and Others Vs State of U.P.
Allahabad High Court · (1992) 1 AWC 546 : (1992) CriLJ 1777
Criminal Procedure Code, 1973 (CrPC) — Section 145, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198
High Courts20 Dec 1991Allowed
Ramesh Chandra Bansal Vs Regional Manager, U.P. State Road Transport Corporation and Another
Allahabad High Court · (1991) 2 AWC 431 : (1995) 3 LLJ 328
Constitution of India, 1950 — Article 226
High Courts20 Dec 1991Partly Allowed
Jagdish Vs State of U.P.
Allahabad High Court · (1991) 12 AHC CK 0034
Uttar Pradesh Excise Act, 1910 — Section 60(2)
High Courts20 Dec 1991
Dharam Pal Yadav Vs Union of India and Others
Allahabad High Court · (1992) 34 ACR 70
Constitution of India, 1950 — Article 14, 226(2)Criminal Procedure Code, 1973 (CrPC) — Section 161Motor Vehicles Act, 1988 — Section 177, 180, 182, 5
High Courts20 Dec 1991Dismissed
K.P. Singh Vs Ayukta, Gram Vikas Evam Panchayati Raj Nideshalaya and Others
Allahabad High Court · (1991) 2 AWC 350 : (1992) 1 UPLBEC 434
Constitution of India, 1950 — Article 226, 309