High Courts03 Dec 1992Dismissed
Kamta Prasad and Others Vs State and Another
Allahabad High Court · (1993) CriLJ 2002
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 392
COURT ARCHIVE
Allahabad High Court judgments, 1992
1,034 judgments · page 3 of 52
High Courts03 Dec 1992Dismissed
Bans Bahadur Singh Vs IInd Addl. District Judge and Others
Allahabad High Court · (1992) 4 AWC 241 Supp
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 18, 2(1)
High Courts03 Dec 1992
Capt. Radhey Shyam and Another Vs State of U.P.
Allahabad High Court · (1993) 17 ACR 124
Criminal Procedure Code, 1973 (CrPC) — Section 161, 374(2)Evidence Act, 1872 — Section 32, 6, 7Penal Code, 1860 (IPC) — Section 120B, 30, 34
High Courts02 Dec 1992Allowed
Sahkari Ganna Vikas Samiti Limited Vs Presiding Officer Labour Court and Another
Allahabad High Court · (1992) 4 AWC 153 Supp
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 4KUttar Pradesh Cane Co-operative Service Regulations, 1975 — Regulation 76
High Courts02 Dec 1992Allowed
Cawnpore Textiles Ltd. Vs Presiding Officer, Labour Court (III) and Others
Allahabad High Court · (1992) 4 AWC 189 Supp
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K, 6
High Courts02 Dec 1992Dismissed
Mohd. Siddiq Vs State of U.P.& Ors.
Allahabad High Court · (1992) 12 AHC CK 0032
High Courts02 Dec 1992Allowed
Nirmala Devi and Another Vs State of U.P. and Another
Allahabad High Court · (1993) 2 DMC 225
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts01 Dec 1992
Kali Ram and Others Vs State and Another
Allahabad High Court · (1993) 17 ACR 102
Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 482Penal Code, 1860 (IPC) — Section 147, 148, 302, 307, 323
High Courts01 Dec 1992
Ziley and Others Vs State of U.P.
Allahabad High Court · (1993) 17 ACR 154
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts30 Nov 1992Allowed
U.P. Avas Evam Vikas Parishad Vs Smt. Mithlesh and Others
Allahabad High Court · (1993) 2 AWC 709
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 151Customs Act, 1962 — Section 129A, 129ELand Acquisition Act, 1894 — Section 18, 54
High Courts30 Nov 1992
Paras Nath and Others Vs State of U.P.
Allahabad High Court · (1993) 17 ACR 8
Penal Code, 1860 (IPC) — Section 323, 325
High Courts30 Nov 1992Dismissed
Hindustan Aeronautics Ltd. Vs State of U.P. and Others
Allahabad High Court · (1993) 2 LLJ 340 : (1993) 1 UPLBEC 710
Constitution of India, 1950 — Article 226
High Courts30 Nov 1992Dismissed
Anant Prasad Jaiswal Vs Central Government Industrial Tribunal and Another
Allahabad High Court · (1992) 4 AWC 146 Supp : (1993) 1 UPLBEC 496
Industrial Disputes Act, 1947 — Section 10
High Courts30 Nov 1992
Dr. Aziz Ahmad Vs State of U.P. and Others
Allahabad High Court · (1993) 1 AWC 585
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 133Penal Code, 1860 (IPC) — Section 153A, 15A, 295, 429
High Courts30 Nov 1992Allowed
Devendra Pal Singh Vs Rent Control and Eviction Officer and Another
Allahabad High Court · (1993) 1 AWC 491
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 24A, 24B, 24C, 24C(1), 24C(5)
High Courts29 Nov 1992Dismissed
State of U.P. Vs Kuldip Singh
Allahabad High Court · (1992) 11 AHC CK 0060
Child Labour (Prohibition and Regulation) Act, 1986 — Section 15(2)Factories Act, 1948 — Section 62, 68
High Courts27 Nov 1992Disposed Of
Commissioner of Income Tax Vs V.P. Agarwal
Allahabad High Court · (1993) 68 TAXMAN 236
Income Tax Act, 1961 — Section 143(3), 147, 256, 256(1), 256(2)
High Courts27 Nov 1992Dismissed
Heera and Others Vs Civil Judge and Others
Allahabad High Court · (1993) 1 AWC 604
Banaras State Tenancy Act, 1949 — Section 153, 214, 215, 249Civil Procedure Code, 1908 (CPC) — Section 9
High Courts27 Nov 1992Disposed Of
Gaya Prasad Singh Vs Director of Education, Secondary, U.P. and Others
Allahabad High Court · (1993) 1 AWC 598 : (1993) 2 UPLBEC 886
Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 9
High Courts27 Nov 1992Disposed Of
Rain Bow Steels Ltd. Vs Union of India (UOI) and Others
Allahabad High Court · (1993) 49 ECR 199
Central Excises and Salt Act, 1944 — Section 11B, 35F