High Courts27 Nov 1992Disposed Of
Suresh Kumar Verma Vs U.P.Avas Evam Vikas Parishad & others
Allahabad High Court · (1992) 11 AHC CK 0055
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 1992
1,034 judgments · page 4 of 52
High Courts27 Nov 1992Allowed
Atma Stools Ltd. Vs Union of India (UOI)
Allahabad High Court · (1993) 63 ELT 406
Central Excises and Salt Act, 1944 — Section 11B
High Courts27 Nov 1992Dismissed
U.P. State Road Transport Corporation, Central Workshop Vs Ravindra Nath Vishwakarma and Others
Allahabad High Court · (1993) 2 AWC 691
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts27 Nov 1992Dismissed
Ram Kishan and Others Vs Dr. Ram Saran Desh Pandey and Others
Allahabad High Court · (1993) 2 AWC 693
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Hindu Succession Act, 1956 — Section 14(1), 14(2)
High Courts27 Nov 1992Allowed
C.P. Properties Ltd. Vs Matadin Bhagwan Dass and Others
Allahabad High Court · (1993) 2 AWC 676
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(6), Order 9 Rule 13, Order 9 Rule 4, Order 9 Rule 9, 115Limitation Act, 1963 — Article 122, 137
High Courts26 Nov 1992Dismissed
Jagdish Saran Gupta Vs IInd Additional District Judge and Others
Allahabad High Court · (1992) 4 AWC 166 Supp
Evidence Act, 1872 — Section 101, 102Provincial Small Cause Courts Act, 1887 — Section 24, 24A, 24B, 24C, 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 1(2), 2, 2(2)
High Courts26 Nov 1992Dismissed
Savendrapal Jaggi Vs Additional District Magistrate (Civil Supplies) and Another
Allahabad High Court · (1993) 2 AWC 942
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1), 13, 16, 16(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8
High Courts26 Nov 1992
Sardar Malkeet Singh and another Vs State of U.P. and others
Allahabad High Court · AIR 1993 All 343
Commissions of Inquiry (Central) Rules, 1972 — Rule 4, 4(1), 4(A)Commissions of Inquiry Act, 1952 — Section 3, 4, 5, 8, 8Evidence Act, 1872 — Section 101
High Courts26 Nov 1992
Riyasat Vs State of U.P.
Allahabad High Court · (1993) CriLJ 2834
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 342, 82, 83Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 201, 302, 376
High Courts26 Nov 1992
Ram Lakhan Vs Ram Charitra and others
Allahabad High Court · AIR 1993 All 199 : (1992) 4 AWC 465 Supp
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1(5), Order 17 Rule 1, Order 3 Rule 4(2), Order 9 Rule 6, Order 9 Rule 7Constitution of India, 1950 — Article 215, 71Representation of the People Act, 1951 — Section 80A, 86, 87
High Courts26 Nov 1992Allowed
Umesh Saxena Vs Presiding Officer, Labour Court and Others
Allahabad High Court · (1993) 2 AWC 1208 : (1993) 1 UPLBEC 77
Industrial Disputes Act, 1947 — Section 2, 21, 25, 25F
High Courts26 Nov 1992Dismissed
N.C. Ganguly Vs Bank of Baroda and Others
Allahabad High Court · (1992) 4 AWC 155 Supp : (1996) 3 UPLBEC 1572
Constitution of India, 1950 — Article 14, 226Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts26 Nov 1992Allowed
Ramesh Pratap Singh and Others Vs State of U.P. and Others
Allahabad High Court · (1993) 1 AWC 606
Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 8
High Courts25 Nov 1992
Chhuttu and Others Vs State of U.P.
Allahabad High Court · (1993) 17 ACR 117
Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts25 Nov 1992Allowed
Baldeo (In Jail) Vs State of U.P.
Allahabad High Court · (1993) CriLJ 1915
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 361, 362, 366, 368, 376
High Courts25 Nov 1992Allowed
Kisan Seva Sahakari Samiti Ltd. Vs Bachan Singh
Allahabad High Court · (1993) CriLJ 2540
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 20, 226, 227Essential Commodities Act, 1955 — Section 3, 7
High Courts25 Nov 1992Dismissed
Smt. Nirmal Swaran Singh Vs Rozu-ud-din and others
Allahabad High Court · AIR 1993 All 121 : (1993) AWC 957
Allahabad High Court Rules, 1952 — Rule 3Civil Procedure Code, 1908 (CPC) — Section 10, 98Constitution of India, 1950 — Article 14
High Courts25 Nov 1992
Ashish Rai Vs Banaras Hindu University and others
Allahabad High Court · AIR 1993 All 203 : (1992) 4 AWC 9 Supp : (1993) 1 UPLBEC 288
Banaras Hindu University Act, 1915 — Section 11, 18, 8AConstitution of India, 1950 — Article 226
High Courts25 Nov 1992
Virendra Pal Singh Vs District Cane Officer and Others
Allahabad High Court · (1993) 1 AWC 663
Constitution of India, 1950 — Article 226
High Courts24 Nov 1992Allowed
Smt. Somlata Goyal Vs The District Magistrate
Allahabad High Court · (1992) 4 AWC 174 Supp
Civil Procedure Code, 1908 (CPC) — Section 30Uttar Pradesh (Temporary) Accommodation Requisition Act, 1947 — Section 3, 4