COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,231 of 5,025

High Courts29 Aug 1991Dismissed

Daya Shanker Dubey Vs Subhas Kumar

Allahabad High Court · (1992) CriLJ 319

Contempt of Courts Act, 1971 — Section 12Evidence Act, 1872 — Section 126, 127, 128, 129Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 114

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High Courts29 Aug 1991Allowed

Rakesh Rai Vs Director, Madhyamik Shaksha, Education Directorate and Others

Allahabad High Court · (1991) 2 AWC 495

Constitution of India, 1950 — Article 141, 226

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High Courts29 Aug 1991

Abdul Gafoor and Others Vs State of U.P. and Others

Allahabad High Court · (1991) 15 ACR 597

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145

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High Courts28 Aug 1991

Kailash Nath Gupta Vs Commissioner of Income Tax

Allahabad High Court · (1992) 198 ITR 695

Income Tax Act, 1961 — Section 10(3)

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High Courts28 Aug 1991Dismissed

Captain Dushyant Somal Vs Governor, Reserve Bank of India and Another

Allahabad High Court · (1991) 2 AWC 582 : (1992) 2 LLJ 368 : (1991) 2 UPLBEC 1194

Reserve Bank of India (Staff) Regulations, 1948 — Regulation 46(3), 47(2)Reserve Bank of India Act, 1934 — Section 58

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High Courts28 Aug 1991Allowed

Devesh Mishra Vs State of Uttar Pradesh and Others

Allahabad High Court · (1991) 2 AWC 564

Civil Procedure Code, 1908 (CPC) — Section 86, 87Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(4), 5A

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High Courts27 Aug 1991Allowed

Anand Swarup Jagdhari Vs U.P. Public Service Tribunal, I and Others

Allahabad High Court · (1992) 1 AWC 269

Constitution of India, 1950 — Article 311(2)Penal Code, 1860 (IPC) — Section 409, 420, 468, 511

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High Courts27 Aug 1991Allowed

Savita Chhabra Vs Ramji Chhabra

Allahabad High Court · (1992) 1 DMC 35

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 43 Rule 1, 141Guardians and Wards Act, 1890 — Section 12, 12(1), 47, 7, 8

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High Courts27 Aug 1991Allowed

Devendra Bahadur Singh Vs State of Uttar Pradesh and another

Allahabad High Court · AIR 1992 All 14

Uttar Pradesh Municipalities Act, 1916 — Section 9

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High Courts27 Aug 1991Allowed

Ajai Kumar Vs University of Allahabad, through Registrar and Others

Allahabad High Court · (1991) 08 AHC CK 0035

Constitution of India, 1950 — Article 14

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High Courts26 Aug 1991Allowed

Indra and Ors. Vs Arun Kumar Agarwal & Ors.

Allahabad High Court · (1991) 08 AHC CK 0043

Penal Code, 1860 (IPC) — Section 312

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High Courts26 Aug 1991Dismissed

Satyendra Pal Singh Vs Commissioner, Kanpur Division and Others

Allahabad High Court · (1992) 1 AWC 285 : (1992) RD 225

Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)

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High Courts24 Aug 1991Dismissed

Nisar Ahmad and Others Vs Ist Addl. District Judge and Others

Allahabad High Court · (1992) 1 AWC 351

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30

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High Courts24 Aug 1991Disposed Of

Dr. Anupam Gupta Vs The Secretary, Medical Health, Lucknow and others

Allahabad High Court · AIR 1992 All 3 : (1991) 2 UPLBEC 1353

Constitution of India, 1950 — Article 15(2), 15(4), 51Uttar Pradesh State Universities Act, 1973 — Section 28(5)

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High Courts24 Aug 1991Dismissed

Mohammad Javed Vs The State Transport Appellate Tribunal, U.P., Lucknow and others

Allahabad High Court · AIR 1992 All 38 : (1992) 1 AWC 71

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 43(3), 48, 48(3), 72(2)

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High Courts24 Aug 1991

Tara Singh Vs Regional Transport Authority, Varanasi and others

Allahabad High Court · AIR 1991 All 383

Motor Vehicles Act, 1939 — Section 68D(3)Uttar Pradesh Motor Vehicles (Special Provisions) Act, 1976 — Section 5

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High Courts24 Aug 1991Allowed

Taj Beverages (P) Ltd Vs Customs, Excise and Gold (control) Appellate Tribunal and Another

Allahabad High Court · (1992) 40 ECC 341 : (1991) ECR 497

Central Excises and Salt Act, 1944 — Section 11A, 35B

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High Courts23 Aug 1991Dismissed

Har Govind Vs Additional District Magistrate, (Finance and Revenue) and Others

Allahabad High Court · (1992) CriLJ 1559

Essential Commodities Act, 1955 — Section 3, 6A, 6A(2), 6C, 6EEssential Commodities Act, 1955 — Section 3, 6A, 6A(2), 6C, 6EEssential Commodities Act, 1955 — Section 3, 6A, 6A(2), 6C, 6E

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High Courts23 Aug 1991Allowed

Jagran Prakashan (P) Limited Vs The Industrial Tribunal (IV)

Allahabad High Court · (1991) 08 AHC CK 0068

Limitation Act, 1963 — Section 5

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High Courts23 Aug 1991Disposed Of

Stra Board Manufacturing Co. Ltd. Vs Assistant Collector, Central Excise and Others

Allahabad High Court · (1992) 38 ECR 499

Central Excises and Salt Act, 1944 — Section 35F

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