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
COURT ARCHIVE
Allahabad High Court judgments, 1993
804 judgments · page 2 of 41
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
High Courts14 Dec 1993Disposed Of
Liyaqat Khan Vs State of U.P.& Ors.
Allahabad High Court · (1993) 12 AHC CK 0035
Uttar Pradesh Control of Goondas Act, 1970 — Section 3
High Courts10 Dec 1993Dismissed
Hiraman Vs State of U.P. and Others
Allahabad High Court · (1995) 2 LLJ 484 : (1994) 1 UPLBEC 420
High Courts09 Dec 1993Dismissed
Inre : Amar Pal Vs U.P.State spinning co.Ltd., kanpur
Allahabad High Court · (1993) 12 AHC CK 0027
Constitution of India, 1950 — Article 226
High Courts09 Dec 1993Allowed
Lal Bahadur and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (1993) 12 AHC CK 0014
Uttar Pradesh Prevention of Cow Slaughter Rules, 1964 — Rule 16(J)
High Courts08 Dec 1993Dismissed
Shanti Nath Steels and Another Vs U.P. State of Electricity Board and Others
Allahabad High Court · (1994) 2 AWC 1179
Constitution of India, 1950 — Article 226
High Courts08 Dec 1993Allowed
Daya Shankar Singh Vs State of U.P.
Allahabad High Court · (1993) 12 AHC CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts08 Dec 1993
Faiyaz Ahmad Vs State of U.P. and Another
Allahabad High Court · (1994) 18 ACR 62
Constitution of India, 1950 — Article 14, 19, 19(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 116Uttar Pradesh Control of Goondas Act, 1970 — Section 2, 3, 3(1), 3(2), 3(3)
High Courts07 Dec 1993Dismissed
Jaswant and Ors. Vs State of U.P.
Allahabad High Court · (1993) 12 AHC CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 439Evidence Act, 1872 — Section 1
High Courts07 Dec 1993Disposed Of
Subrata Roy and Ors.; Sahara India Ltd. Vs State of U.P.& Ors.
Allahabad High Court · (1993) 12 AHC CK 0020
Constitution of India, 1950 — Article 226Prize Chits and Money Circulation Schemes Banning Act, 1978 — Section 4
High Courts07 Dec 1993
U.P. State Road Transport Corporation Vs Raj Pratap Singh and Another
Allahabad High Court · (1994) ACJ 317
High Courts07 Dec 1993
U.P. State Road Transport Corporation Vs Pratap Singh
Allahabad High Court · (1994) 2 ACC 153
High Courts06 Dec 1993Dismissed
Madan Mohan Paul and Another Vs Commissioner of Income Tax and Others
Allahabad High Court · (1994) 209 ITR 374
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 184, 185, 2(7)
High Courts05 Dec 1993Dismissed
Smt. Indu Mati Koorichh Vs Yogendra Pal Koorichh
Allahabad High Court · (1993) 12 AHC CK 0041
Family Courts Act, 1984 — Section 19, 19(1), 19(2), 8Hindu Marriage Act, 1955 — Section 13, 25, 26, 28, 28(2)
High Courts03 Dec 1993Dismissed
Captain Radhey Shyam and Another Vs State of U.P.
Allahabad High Court · (1993) CriLJ 3709 : (1994) 1 DMC 260
Penal Code, 1860 (IPC) — Section 302
High Courts03 Dec 1993Allowed
Shyam and Ors. Vs State of U.P.
Allahabad High Court · (1993) 12 AHC CK 0021
Penal Code, 1860 (IPC) — Section 302, 34
High Courts03 Dec 1993Dismissed
Commissioner of Income Tax Vs Ram Pyare Bhagwati Prasad
Allahabad High Court · (1994) 74 TAXMAN 185
Income Tax Act, 1961 — Section 256, 256(1), 256(2), 271(1)(a), 271(1)(c)