High Courts10 Oct 1991Dismissed
Commissioner of Income Tax Vs Hari Chand and Lakhpat Singh
Allahabad High Court · (1993) 199 ITR 277
Income Tax Act, 1961 — Section 256, 256(1), 256(2), 271(1)
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,225 of 5,025
High Courts10 Oct 1991Dismissed
Bar Association, Board of Revenue U.P. and Another Vs State of Uttar Pradesh and Others
Allahabad High Court · (1991) 2 AWC 471 : (1992) RD 411
Allahabad High Court Rules, 1952 — Rule 10, 10(1), 10(2), 14, 9
High Courts09 Oct 1991Partly Allowed
Indodan Milk Products Ltd. Vs Labour Court and Others
Allahabad High Court · (1992) 2 LLJ 234
Industrial Disputes Act, 1947 — Section 18, 2, 2A
High Courts09 Oct 1991Dismissed
Rajendra Tewari Vs Gaon Sabha Village Oriyara and Others
Allahabad High Court · (1991) 2 AWC 614 : (1992) RD 49
Uttar Pradesh Land Laws (Second Amendment) Act, 1961 — Section 2Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 122B(4), 2, 3, 333Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115C, 115H
High Courts09 Oct 1991
Jagdish Chandra Mittal Vs Adhikshak, Kendriya Karagar and Others
Allahabad High Court · (1992) 34 ACR 135
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 104, 107, 112, 4
High Courts09 Oct 1991Allowed
Universal Tyres Ltd. Vs K.C. Srivastava and Others
Allahabad High Court · (1992) 1 AWC 390 : (1993) 3 LLJ 758
Industrial Disputes Act, 1947 — Section 33C(2)Uttar Pradesh Industrial Disputes Act, 1947 — Section 6H(2)
High Courts08 Oct 1991Dismissed
Wasiuddin Vs Municipal Board Nehtaur and Another
Allahabad High Court · (1992) 1 AWC 135
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 76, 77B, 77B(4)
High Courts08 Oct 1991Disposed Of
Zila Parishad Vs Shishupal Varshney and Others
Allahabad High Court · (1992) 1 AWC 153 : (1992) 1 UPLBEC 368
High Courts08 Oct 1991Dismissed
Nazar Hussain Vs Town Area Committee Purkazi and Others
Allahabad High Court · (1992) 1 AWC 69
Uttar Pradesh Municipalities (Amendment) Act, 1976 — Section 54AUttar Pradesh Municipalities Act, 1916 — Section 54, 54A, 54A(1), 54A(2), 54A(3)Uttar Pradesh Town Areas Act, 1914 — Section 4, 8A, 8B
High Courts08 Oct 1991Partly Allowed
Ram Charittar Singh Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1992) 1 AWC 1 : (1992) RD 100
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 229, 229B, 4(2), 5(2), 9Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 110A, 110A(2)
High Courts08 Oct 1991Dismissed
Prem Shankar Pandey Vs Jag Roshan Lal ''Sachiv'' Krishi Utpadan Mandi Samiti Sthal Mundera and Another
Allahabad High Court · (1992) 1 AWC 9
Constitution of India, 1950 — Article 226, 226(3)Payment of Wages Act, 1936 — Section 15, 2, 20, 4, 5
High Courts07 Oct 1991Dismissed
Swatantra Bihar Sahkari Avas Samiti Ltd. Vs The State of U.P. and Others
Allahabad High Court · (1992) 1 AWC 167 : (1992) RD 162 : (1992) 1 UPLBEC 168
Constitution of India, 1950 — Article 14, 226General Clauses Act, 1897 — Section 21Stamp Act, 1899 — Section 9, 9(1)
High Courts07 Oct 1991Dismissed
Smt. Sardar Bano Vs Tehsin Ali and Others
Allahabad High Court · (1992) 1 AWC 418
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 115
High Courts07 Oct 1991Dismissed
Swantantra Bihar Sahkari Avas Samiti Ltd. Vs The State of U.P. and others
Allahabad High Court · AIR 1992 All 196 : (1992) 1 UPLBEC 168
Constitution of India, 1950 — Article 14, 226General Clauses Act, 1897 — Section 21Stamp Act, 1899 — Section 9(1)
High Courts07 Oct 1991Allowed
Jai Prakash Gupta Vs State of U.P. and Others
Allahabad High Court · (1992) 2 LLJ 35
Constitution of India, 1950 — Article 226
High Courts05 Oct 1991
Commissioner, Sales Tax Vs Dunlop India Limited
Allahabad High Court · (1991) 10 AHC CK 0057
Central Sales Tax Act, 1956 — Section 14Land Acquisition Act, 1894 — Section 4
High Courts04 Oct 1991Dismissed
Hari Saran Verma and Another Vs Union of India (UOI) and Another
Allahabad High Court · (1992) 42 ECR 312
Customs Act, 1962 — Section 111, 112, 119General Clauses Act, 1897 — Section 30, 6Penal Code, 1860 (IPC) — Section 161, 162, 405
High Courts03 Oct 1991Disposed Of
Sadanand Vs Mahabir Prasad and Another
Allahabad High Court · (1992) 34 ACR 82
Criminal Procedure Code, 1973 (CrPC) — Section 482, 82, 83Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 394, 397
High Courts03 Oct 1991
Master and Others Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 642
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts03 Oct 1991Allowed
Smt. Bina Devi Pandey Vs The II Additional District Judge and Another
Allahabad High Court · (1992) 1 AWC 18
Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 39, 3J