COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,218 of 5,025

High Courts20 Dec 1991Dismissed

Bhorik Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1992) 1 AWC 344 : (1992) RD 129

Uttar Pradesh Land Reforms (Supplementary) Act, 1952 — Section 3Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 1(3), 1(4), 171, 2(1), 20

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High Courts19 Dec 1991Dismissed

Smt. Sandhya Vs S.H.O. and Others

Allahabad High Court · (1992) 1 AWC 225

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 364, 366, 368

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High Courts19 Dec 1991Dismissed

All India Telegraph Traffic Ministerial Employees Union Vs Union of India (UOI) and Others

Allahabad High Court · (1991) 2 AWC 621

Constitution of India, 1950 — Article 226

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High Courts19 Dec 1991Dismissed

Prof. M. Zameeruddin Vs The Visitor, Aligarh Muslim University and Others

Allahabad High Court · (1992) 1 AWC 387

Aligarh Muslim University Act, 1920 — Section 13(6)Constitution of India, 1950 — Article 226

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High Courts19 Dec 1991Allowed

Ram Murti and Others Vs The State

Allahabad High Court · (1992) 1 AWC 564 : (1992) CriLJ 2278

Penal Code, 1860 (IPC) — Section 304, 323, 34, 504Penal Code, 1860 (IPC) — Section 304, 323, 34, 504Penal Code, 1860 (IPC) — Section 304, 323, 34, 504

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High Courts19 Dec 1991Dismissed

Persion Carpets and Rugs Industries Vs Union of India (UOI) and Others

Allahabad High Court · (1992) 1 AWC 534 : (1992) 1 AWC 468

Constitution of India, 1950 — Article 226, 226(2)

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High Courts18 Dec 1991Allowed

Brahm Dutt Sharma Vs State of U.P.

Allahabad High Court · (1992) CriLJ 1820

Uttar Pradesh Provincial Armed Constabulary Act, 1948 — Section 6, 7, 8Uttar Pradesh Provincial Armed Constabulary Act, 1948 — Section 6, 7, 8Uttar Pradesh Provincial Armed Constabulary Act, 1948 — Section 6, 7, 8

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High Courts18 Dec 1991

Pratap Singh Shishodia Vs State of U.P. and Another

Allahabad High Court · (1992) 34 ACR 67

Criminal Procedure Code, 1973 (CrPC) — Section 156, 161, 200, 202, 203Penal Code, 1860 (IPC) — Section 180, 380, 411

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High Courts18 Dec 1991Dismissed

Ram Chandra Rupana Vs Smt. Swaraj Devi and Others

Allahabad High Court · (1992) 3 AWC 1346

Transfer of Property Act, 1882 — Section 106

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High Courts18 Dec 1991Dismissed

Nagar Swasthya Adhikari Nagar Mahapalika Vs Chunnilal

Allahabad High Court · (1992) 1 AWC 425

Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 16, 7

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High Courts18 Dec 1991Dismissed

Radhey Govind Gupta Vs Special Additional District and Sessions Judge and Others

Allahabad High Court · (1991) 2 AWC 527

Motor Vehicles Act, 1939 — Section 68C, 68D, 68D(1), 68D(2), 68D(3)

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High Courts17 Dec 1991Disposed Of

NATIONAL GLASS SILICATE and CHEMICAL WORKS Vs DEPUTY COMMISSIONER OF INCOME TAX and Another

Allahabad High Court · (1992) 105 CTR 127

Income Tax Act, 1961 — Section 226

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High Courts17 Dec 1991Allowed

Mohan Lal Bhagwati Prasad Vs Commissioner of Income Tax

Allahabad High Court · (1993) 200 ITR 88

Income Tax Act, 1961 — Section 80JIncome Tax Rules, 1962 — Rule 19A

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High Courts17 Dec 1991

Industrial Finance Corporation of India, Kanpur and another Vs P.V.K. Papers Ltd. and others

Allahabad High Court · AIR 1992 All 239

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 40 Rule 3Contract Act, 1872 — Section 128Industrial Finance Corporation Act, 1948 — Section 3(10), 30(1), 30(3), 30(4), 30(7)

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High Courts17 Dec 1991

Amvika Prasad Singh Vs Prescribed Authority, Basti, (Under U.P. Societies Registration Act-Act No. 11 of 1984)-Cum-Sub-Divisional Magistrate Haraiya and Others

Allahabad High Court · (1991) 2 AWC 625 : (1992) 1 UPLBEC 262

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Intermediate Education Act, 1921 — Section 16(A)(7)Uttar Pradesh Societies Registration Act, 1860 — Section 25(1), 3A, 3A(3)

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High Courts17 Dec 1991Allowed

Mohammad Rashid Siddiqui Vs State of U.P. and Another

Allahabad High Court · (1991) 2 AWC 407

Constitution of India, 1950 — Article 311(2)

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High Courts16 Dec 1991Allowed

Smt. Gayatri Devi and Others Vs Additional District Judge/Special Judge (E.C. Act) and Another

Allahabad High Court · (1992) 1 AWC 273

Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 40Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151Constitution of India, 1950 — Article 226, 227

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High Courts16 Dec 1991Dismissed

Kamlesh Kumar Chaurasia Vs Governor, State of Uttar Pradesh and Others

Allahabad High Court · (1991) 2 AWC 466

Civil Services (Classification, Control and Appeal) Rules — Rule 49AConstitution of India, 1950 — Article 309, 311(1)General Clauses Act, 1897 — Section 16

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High Courts15 Dec 1991Dismissed

Havildar Bali Ram Rai Vs Lt. Col. V.S. Pradhan, Officer Commanding 504A S.C. Battation and Others

Allahabad High Court · (1991) 2 AWC 481

Army Act, 1950 — Section 123, 123(1), 23, 63Army Rules, 1954 — Rule 18Penal Code, 1860 (IPC) — Section 304A

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High Courts13 Dec 1991Partly Allowed

M/s. Bilal Ahmad Sherwani and Kishori Lal Vs State of Uttar Pradesh and others

Allahabad High Court · AIR 1992 All 181 : (1992) 1 AWC 339

Stamp Act, 1899 — Article 35, 36, 1B, 2(16)Uttar Pradesh Urban Planning and Development Act, 1973 — Section 2, 2(1), 39, 39(1), 39(2)

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