High Courts10 Nov 1992
Smt. Nag Dai and Others Vs State of U.P. and Another
Allahabad High Court · (1992) 34 ACR 736
Criminal Procedure Code, 1973 (CrPC) — Section 203
COURT ARCHIVE
Allahabad High Court judgments, 1992
1,034 judgments · page 7 of 52
High Courts10 Nov 1992Allowed
Shri Gopal Sharma Vs President Board of Directors, U.P. Cooperative Federation Ltd. and Others
Allahabad High Court · (1993) 1 AWC 671 : (1993) 1 UPLBEC 241
Uttar Pradesh Cooperative Federation Ltd. Employees Service Regulations, 1956 — Regulation 87
High Courts10 Nov 1992Dismissed
Rajendra Singh Shekhawat Vs Labour Court, III and Another
Allahabad High Court · (1993) 1 AWC 669 : (1993) 2 UPLBEC 837
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K, 6(2)A, 6(2)K
High Courts10 Nov 1992Dismissed
Sardar Mohammad Ansar Khan Vs State of U.P. and Others
Allahabad High Court · (1993) 1 AWC 589
High Courts10 Nov 1992Allowed
Arun Kumar Mathur Vs Labour Court and Another
Allahabad High Court · (1994) 2 LLJ 370 : (1993) 1 UPLBEC 456
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts10 Nov 1992Disposed Of
Nawab Vs State of U.P.
Allahabad High Court · (1992) 11 AHC CK 0066
High Courts10 Nov 1992Dismissed
Rang Bahadur Bhartiya Vs State of U.P. and Others
Allahabad High Court · (1992) 4 AWC 141 Supp : (1993) RD 178
Imposition of Ceiling of Land Holdings Act, 1961 — Section 10(2), 13Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171, 172(1)(B)
High Courts09 Nov 1992Allowed
Regional Manager, S.B.I. Vs Central Govt. Industrial Tribunal-cum-Lab. Court and Another
Allahabad High Court · (1993) 2 LLJ 449
Industrial Disputes Act, 1947 — Section 2, 33C(2)
High Courts09 Nov 1992Dismissed
Rajeev and Others Vs Ram Kishan Jaiswal and Another
Allahabad High Court · (1993) 1 DMC 233
Dowry Prohibition Act, 1961 — Section 2, 6Penal Code, 1860 (IPC) — Section 304B, 406, 498A
High Courts09 Nov 1992
Rajiva Sharma Vs State of U.P.& Anr.
Allahabad High Court · (1992) 11 AHC CK 0050
High Courts09 Nov 1992Allowed
State Bank of India Vs Central Govt. Industrial Tribunal-cum-Labour Court and Another
Allahabad High Court · (1994) 2 LLJ 329
Industrial Disputes Act, 1947 — Section 2
High Courts09 Nov 1992
Ram Pal Singh and Others Vs State
Allahabad High Court · (1993) CriLJ 2715
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319, 376Penal Code, 1860 (IPC) — Section 1, 299, 300, 302, 304
High Courts09 Nov 1992Dismissed
Patiram Pal Vs District Inspector of Schools and Others
Allahabad High Court · (1993) 2 AWC 925
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 5, 6(1)
High Courts09 Nov 1992Allowed
Regional Manager and Regional Officer, Region-I, State Bank of India Vs The Presiding Officer, Central Government, Industrial Tribunal-Cum-labour Court and Another
Allahabad High Court · (1993) 1 AWC 660
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 192Industrial Disputes Act, 1947 — Section 10, 2, 33C(2)
High Courts08 Nov 1992Dismissed
Khawani (Since deceased) by LRs. Vs Munshi and Others
Allahabad High Court · (1993) 2 AWC 900
General Clauses Act, 1897 — Section 10Limitation Act, 1963 — Section 4
High Courts07 Nov 1992Allowed
Sunil Kumar and Others Vs State of U.P. and Others
Allahabad High Court · (1993) 1 AWC 571
Criminal Procedure Code, 1973 (CrPC) — Section 156, 177Penal Code, 1860 (IPC) — Section 406, 406J, 498A
High Courts07 Nov 1992
Damber and Another Vs State of U.P.
Allahabad High Court · (1993) 17 ACR 1
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34, 404
High Courts07 Nov 1992Dismissed
Union of India (UOI) and Others Vs Ex. No. 13870325 Sepoy/Driver, Rameshwar Mahato
Allahabad High Court · (1993) 2 AWC 883
Army Rules, 1954 — Rule 129
High Courts07 Nov 1992Allowed
Mrityunjay Singh Vs State of U.P. and Others
Allahabad High Court · (1993) 1 AWC 630 : (1993) CriLJ 2738
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161National Security Act, 1980 — Section 3(2), 3(3)
High Courts07 Nov 1992Allowed
Damber and Another (In Jail) Vs State of U.P.
Allahabad High Court · (1993) CriLJ 3745
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34, 404