Allahabad High Court Judgments 1992

High Courts23 Dec 1992Allowed

Suresh Chandra Agarwal Vs District Magistrate and Others

Allahabad High Court · (1993) 2 AWC 909

Uttar Pradesh Municipalities Act, 1916 — Section 14A, 34A, 34A(2), 34A(6), 54AUttar Pradesh Town Areas Act, 1914 — Section 3A(6), 4, 8B(4)

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High Courts23 Dec 1992Allowed

Giani Harendra Singh Vs State of U.P.& Ors.

Allahabad High Court · (1992) 12 AHC CK 0027

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 14, 8

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High Courts22 Dec 1992

Uma Kant Bajpayee Vs State of U.P.

Allahabad High Court · (1993) 17 ACR 14

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 293, 293(2), 293(4), 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20

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High Courts22 Dec 1992Allowed

Kishan Chand Vs Xth Addl. District Judge and Others

Allahabad High Court · (1992) 4 AWC 172 Supp

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21

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High Courts21 Dec 1992Allowed

Ram Charitra Pandey Vs Rameshwar Prasad Bajpai

Allahabad High Court · (1992) 12 AHC CK 0030

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 100

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High Courts21 Dec 1992Allowed

Shri Masood and others Vs Shri Mohd. Yunus Khan and others

Allahabad High Court · AIR 1993 All 159

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151

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High Courts21 Dec 1992Dismissed

Rama Nath Tewari and Others Vs Committee of Management, Allahabad Intermediate College and Others

Allahabad High Court · (1993) 2 AWC 961 : (1993) 1 UPLBEC 730

Constitution of India, 1950 — Article 14, 39, 41, 45Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 8, 8(1)

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High Courts21 Dec 1992Allowed

Kamala Kant Singh Vs State of U.P. and Others

Allahabad High Court · (1992) 4 AWC 460 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 182

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High Courts21 Dec 1992Allowed

Mrs. Shahnaz Hasain and Others Vs Mohd. Yunus and Others

Allahabad High Court · (1993) 1 AWC 552

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4

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High Courts21 Dec 1992Allowed

Angun Lal Vs Prescribed Authority and Another

Allahabad High Court · (1993) 2 AWC 1053

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 26, 26(2), 28, 28(1)

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High Courts21 Dec 1992Allowed

Masood Ali Khan and Others Vs Mohd. Yunus Khan and Others

Allahabad High Court · (1993) 1 AWC 500

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Criminal Procedure Code, 1973 (CrPC) — Section 151

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High Courts18 Dec 1992

Puran Singh Vs State of U.P.

Allahabad High Court · (1993) 17 ACR 97 : (1992) RD 438

Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts18 Dec 1992Allowed

Har Prasad Srivastava Vs State of U.P.& Ors.etc.

Allahabad High Court · (1992) 12 AHC CK 0034

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High Courts18 Dec 1992Dismissed

Neeraj Sharma (In Jail) Vs State of U.P.

Allahabad High Court · (1993) CriLJ 2266

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 311, 53, 53(1), 54, 54AEvidence Act, 1872 — Section 73

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High Courts18 Dec 1992

Dr. Anil Kumar Agrawal Vs State of U.P. and Others

Allahabad High Court · (1993) 17 ACR 9

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 468, 468(1), 468(2), 473Limitation Act, 1963 — Section 10, 11, 12, 13, 14

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High Courts17 Dec 1992Allowed

Raj Narayan Agarwal and Another Vs Krishi Utpadan Mandi Samiti and Others

Allahabad High Court · (1993) 3 AWC 1614

Constitution of India, 1950 — Article 226

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High Courts17 Dec 1992Dismissed

Sudarshan Singh Bedi Vs Additional District Magistrate/Rent Control and Eviction Officer and Others

Allahabad High Court · (1993) 2 AWC 916

Companies Act, 1956 — Section 111(3)Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 14, 16, 25(2), 34

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High Courts17 Dec 1992Dismissed