High Courts23 Dec 1993Dismissed
Sardar Anoop Singh Vs State and Others
Allahabad High Court · (1994) 2 DMC 450
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Allahabad High Court judgments, 1993
655 judgments · page 1 of 33
High Courts23 Dec 1993Dismissed
Haji Bashir Gog and Ors. Vs State of U.P.& Anr.
Allahabad High Court · (1993) 12 AHC CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 397Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3
High Courts23 Dec 1993
Narendra Kumar Vs State of U.P. and Others
Allahabad High Court · (1994) 18 ACR 79
National Security Act, 1980 — Section 11, 14, 3(2), 3(5), 5APenal Code, 1860 (IPC) — Section 323, 504
High Courts22 Dec 1993Allowed
Mohd. Mushtaq Husain Vs State of U.P.& Ors.
Allahabad High Court · (1993) 12 AHC CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 397(2), 482
High Courts22 Dec 1993Dismissed
North Central Zone Cultural Centre Vs State of U.P. and Others
Allahabad High Court · (1995) 1 LLJ 86 : (1994) 1 UPLBEC 472
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts22 Dec 1993Allowed
Jagmohan Allied Auto Indl. (P) Ltd. Vs Collector of C. Ex.
Allahabad High Court · (1994) 74 ELT 814
High Courts22 Dec 1993
Shambhu Rai and Others Vs State
Allahabad High Court · (1994) 18 ACR 228
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 82, 83Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts20 Dec 1993Dismissed
Commissioner of Income Tax Vs Qureshi Iron Stores Qureshi Iron Stores Vs Commissioner of Income Tax
Allahabad High Court · (1994) 210 ITR 436
Income Tax Act, 1961 — Section 256, 68
High Courts20 Dec 1993Dismissed
Kamla Sharma (Smt.) Vs Deputy Director Education and Others
Allahabad High Court · (2001) 1 UPLBEC 171 : (2000) 2 UPLBEC 1375
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 21
High Courts20 Dec 1993Allowed
Ashok and Others Vs State of U.P. and Another
Allahabad High Court · (1994) 1 AWC 382 : (1994) CriLJ 2132
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 173(2), 190, 190(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
High Courts18 Dec 1993Allowed
Mahesh Chandra Vs State of U.P.and Others
Allahabad High Court · (1993) 12 AHC CK 0018
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(k)
High Courts16 Dec 1993Allowed
Indra Mohan Singh and Others Vs State of U.P. and Others
Allahabad High Court · (1996) AWC 39 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 193Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
High Courts16 Dec 1993Allowed
Abdul Majid Vs State of U.P.
Allahabad High Court · (1993) 12 AHC CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 446
High Courts16 Dec 1993Dismissed
State of U.P. Vs S.P.Mishra & Anr.
Allahabad High Court · (1993) 12 AHC CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 227, 399, 402Penal Code, 1860 (IPC) — Section 120B, 409Prevention of Corruption Act, 1947 — Section 5(2)
High Courts16 Dec 1993Allowed
Ram Gopal and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (1993) 12 AHC CK 0023
Penal Code, 1860 (IPC) — Section 307
High Courts16 Dec 1993Allowed
Bhakti Sharma (Udenia) Vs Mahendra Kumar Udenia
Allahabad High Court · (1994) 2 DMC 166
Civil Procedure Code, 1908 (CPC) — Section 22, 23, 24
High Courts16 Dec 1993
Ram Ji Giri @ Ashok Giri Vs Suman Giri and Others
Allahabad High Court · (1994) 2 DMC 19
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts16 Dec 1993Allowed
Bhakti Sharma Vs Mahendra Kumar Udenia
Allahabad High Court · (1994) 1 DMC 297
Hindu Marriage (Amendment) Act, 1956 — Section 12(1)
High Courts15 Dec 1993Dismissed
Pancham Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1994) 3 AWC 1233
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 3(4C), 48, 5(1)
High Courts15 Dec 1993Disposed Of
Kamlesh Kumar Pandey and Ors. Vs State of U.P.& Anr.
Allahabad High Court · (1993) 12 AHC CK 0022