COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,224 of 5,025

High Courts29 Oct 1991

Uttar Pradesh State Electricity Board, Lucknow Vs Union of India and others

Allahabad High Court · AIR 1992 All 135

Constitution of India, 1950 — Article 14, 245Railways (Warehousing and Wharfage) Rules, 1958 — Rule 13, 6Railways Act, 1890 — Section 42, 47, 47(1)

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High Courts28 Oct 1991Disposed Of

Surya Kumar Misra Vs Reoti Raman Misra and Others

Allahabad High Court · (1991) 15 ACR 677

Criminal Procedure Code, 1973 (CrPC) — Section 296, 401, 457, 482

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High Courts28 Oct 1991Dismissed

Nand Kishore Kanaudia and Another Vs State of U.P. and Others

Allahabad High Court · (1992) CriLJ 953

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 132, 133, 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 161

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High Courts28 Oct 1991Allowed

Commissioner of Income Tax Vs Smt. Gayatri Devi

Allahabad High Court · (1993) 199 ITR 443

Income Tax Act, 1961 — Section 256, 80V

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High Courts28 Oct 1991Dismissed

Veerkala Vs Jaiwati and Others

Allahabad High Court · (1992) 1 DMC 500

Guardians and Wards Act, 1890 — Section 39, 7

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High Courts28 Oct 1991Dismissed

State of U.P. and Another Vs Sheshmani Tripathi

Allahabad High Court · (1991) 2 AWC 109 : (1991) 2 UPLBEC 1303

Constitution of India, 1950 — Article 226

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High Courts25 Oct 1991Allowed

Rama Kant Singh Vs VIth Additional District Judge and Others

Allahabad High Court · (1991) 10 AHC CK 0048

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 3, Order 40 Rule 4, Order 43 Rule 1Constitution of India, 1950 — Article 226

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High Courts25 Oct 1991Allowed

Shesh Mani Dubey Vs Union of India (UOI) and Others

Allahabad High Court · (1992) 2 AWC 814

Constitution of India, 1950 — Article 226, 311, 311(2), 311(3)

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High Courts25 Oct 1991Dismissed

Major A.S. Grewal Vs Union of India (UOI) and Another

Allahabad High Court · (1991) 2 AWC 276

Constitution of India, 1950 — Article 14, 226

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High Courts24 Oct 1991Disposed Of

Commissioner of Income Tax Vs Nandlal Cold Storage and Kotiwal Cold Storage Nandlal Cold Storage Vs Commissioner of Income Tax

Allahabad High Court · (1993) 199 ITR 327

Income Tax Act, 1961 — Section 32A(2)

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High Courts24 Oct 1991Dismissed

Babua Ram and others Vs State of U.P. and another

Allahabad High Court · AIR 1992 All 170 : (1992) 1 AWC 104 : (1992) 1 UPLBEC 390

Land Acquisition (Amendment) Act, 1984 — Section 19Land Acquisition Act, 1894 — Section 11, 18(1), 18(2), 28, 3

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High Courts24 Oct 1991Disposed Of

Commissioner of Income Tax Vs Kothiwala Cold Storage

Allahabad High Court · (1992) 101 CTR 470 : (1993) 199 ITR 399 : (1992) 63 TAXMAN 330

Income Tax Act, 1961 — Section 32A, 32A(2)

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High Courts23 Oct 1991Allowed

Casmiro Electro D'' Silva Vs Union of India (UOI)

Allahabad High Court · (1991) 15 ACR 649

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)Customs Act, 1962 — Section 104, 111, 135Foreign Exchange Regulation Act, 1973 — Section 13

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High Courts23 Oct 1991Dismissed

Neeraj Kumar Agarwal Vs State of U.P. and Another

Allahabad High Court · (1992) CriLJ 1247

Criminal Procedure Code, 1973 (CrPC) — Section 457Motor Vehicles Act, 1988 — Section 192, 194, 196, 31Criminal Procedure Code, 1973 (CrPC) — Section 457

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High Courts22 Oct 1991Allowed

Arvind Shukla Vs Commissioner, Kanpur Division and Others

Allahabad High Court · (1991) 2 AWC 257

Societies Registration Act, 1860 — Section 12D

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High Courts21 Oct 1991Allowed

Suresh Chand Vs VII-Additional District Judge, Muzaffarnagar and others

Allahabad High Court · AIR 1992 All 295 : (1992) 1 AWC 40

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Provincial Small Cause Courts Act, 1887 — Section 17, 17(1), 25Registration Act, 1908 — Section 17

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High Courts11 Oct 1991Dismissed

Ashok Vs District Magistrate and Others

Allahabad High Court · (1992) 34 ACR 2

Constitution of India, 1950 — Article 141National Security Act, 1980 — Section 12, 3(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts11 Oct 1991Allowed

Devesh Chandra Gupta Vs Dina Nath

Allahabad High Court · AIR 1992 All 115 : (1992) 1 AWC 90

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(3), Order 2 Rule 3, 96Transfer of Property Act, 1882 — Section 106

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High Courts11 Oct 1991Dismissed

Moti Ram Vs Ist Addl. District Judge and Others

Allahabad High Court · (1992) 1 AWC 272 : (1992) CivCC 259 : (1992) 2 DMC 27 : (1992) 2 RCR(Criminal) 234

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126

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High Courts11 Oct 1991Dismissed

The Committee of Management, Sri Krishna Merchant Association Inter College Vs The District Inspector of School and Others

Allahabad High Court · (1992) 2 AWC 865

Uttar Pradesh Intermediate Education Act, 1921 — Section 16E(10) , 16G, 16G(3), 16G(5), 16G(7)

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