COURT ARCHIVE

Allahabad High Court judgments, 1993

804 judgments · page 35 of 41

High Courts10 Feb 1993Allowed

Dadan Singh Vs State of U.P.

Allahabad High Court · (1993) CriLJ 1785

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 12, 15, 18, 20, 21

Read judgment

High Courts10 Feb 1993

Akhlesh Kumar alias Naresh Vs State of U.P.

Allahabad High Court · (1993) 02 AHC CK 0009

Read judgment

High Courts09 Feb 1993Dismissed

Brahma Deo Pandey Vs District Magistrate

Allahabad High Court · (1993) 1 AWC 665 : (1993) 2 UPLBEC 1261

Uttar Pradesh Recruitment to Services (Determination of Date of Birth) Rules, 1974 — Rule 2

Read judgment

High Courts09 Feb 1993Partly Allowed

Durga Devi alias Vindhyachai Devi Vs District Judge and Others

Allahabad High Court · (1993) 2 AWC 819

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 151

Read judgment

High Courts09 Feb 1993Disposed Of

Sheo Nath Varma and Others Vs State of U.P. and Another

Allahabad High Court · (1993) 17 ACR 199

Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B

Read judgment

High Courts09 Feb 1993Disposed Of

VINAYAK PRASAD and Others Vs ASSISTANT COMMISSIONER OF INCOME TAX and Others

Allahabad High Court · (1993) 111 CTR 278 : (1993) 70 TAXMAN 145

Income Tax Act, 1961 — Section 220, 271, 271B

Read judgment

High Courts09 Feb 1993Dismissed

Smt. Swaran Devi and Others Vs Smt. Meenakshi Gautam alias Chandrawati Devi and Others

Allahabad High Court · (1993) 2 AWC 860

Transfer of Property Act, 1882 — Section 108Uttar Pradesh Cantonments (Control of Rent and Eviction) Act, 1952 — Section 14Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2), 28

Read judgment

High Courts09 Feb 1993Dismissed

Amrish Kumar alias Pappu Vs State of U.P.

Allahabad High Court · (1993) 02 AHC CK 0055

Read judgment

High Courts09 Feb 1993Dismissed

Jagdish Punn Vs National Insurance Co.Ltd., and others

Allahabad High Court · (1993) 02 AHC CK 0050

Read judgment

High Courts08 Feb 1993Dismissed

Smt. Prem Balika Rai Vs Regional Inspectress of Girls Schools and Others

Allahabad High Court · (1993) 2 AWC 872 : (1993) 2 UPLBEC 922

Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 1, 3, 5, 5(2), 6Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 11, 16, 18, 18(1), 18(3)Uttar Pradesh Secondary Education Services Commission Regulations, 1995 — Regulation 9

Read judgment

High Courts08 Feb 1993Disposed Of

Kumari Poonam Choudhary Vs U.P. State of Public Service Commission

Allahabad High Court · (1993) 2 AWC 902 : (1993) 1 UPLBEC 724

Constitution of India, 1950 — Article 16(1)Uttar Pradesh Public Service Commission (Procedure of Conduct and Business) Rules, 1976 — Rule 54

Read judgment

High Courts08 Feb 1993Allowed

Bhagauti Singh Vs State of U.P.

Allahabad High Court · (1993) 02 AHC CK 0045

Read judgment

High Courts08 Feb 1993Disposed Of

Commissioner of Income Tax Vs M.S.J. (Engg. and Co.)

Allahabad High Court · (1993) 115 CTR 29 : (1993) 203 ITR 1 : (1993) 70 TAXMAN 258

Income Tax Act, 1961 — Section 143(3), 154, 212, 212(3A), 217Income Tax Rules, 1962 — Rule 40

Read judgment

High Courts05 Feb 1993Allowed

Awadesh Rai Vs Regional Manager, U.P.S.R.T.C. and Another

Allahabad High Court · (1993) 2 AWC 1077 : (1993) 2 UPLBEC 865

Constitution of India, 1950 — Article 226Uttar Pradesh State Road Transport Corporation Employees (Other than Officers) Service Regulations, 1981 — Regulation 64(3), 64(4), 64(5), 69

Read judgment

High Courts05 Feb 1993Dismissed

Chameli Singh and Others Vs State of U.P. and Another

Allahabad High Court · (1993) 2 AWC 1066

Land Acquisition Act, 1894 — Section 17, 17(1), 17(1A), 17(2), 17(4)

Read judgment

High Courts05 Feb 1993Allowed

Awadesh Rai Vs Regional Manager, U.P.S.R.T. Corporation and Another

Allahabad High Court · (1993) 2 LLJ 460

Uttar Pradesh State Road Transport Corporation Employees (Other than Officers) Service Regulations, 1981 — Regulation 64(3), 64(4), 64(5)

Read judgment

High Courts05 Feb 1993Allowed

Shambhu Saran Pandey Vs Chancellor, Gorakhpur University and Others

Allahabad High Court · (1993) 2 AWC 1085 : (1993) 2 UPLBEC 986

Uttar Pradesh State Universities Act, 1973 — Section 68

Read judgment

High Courts04 Feb 1993Allowed

Lalji Vs Director of Bal Vikas Seva Avam Pustahar and Others

Allahabad High Court · (1993) 2 AWC 931

Read judgment

High Courts04 Feb 1993Allowed

Lalji Vs Director, Bal Vikas Seva Avam Pustahar and Others

Allahabad High Court · (1993) 2 LLJ 547

Read judgment

High Courts04 Feb 1993Partly Allowed

Rama and Others Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1993) 2 AWC 1214 : (1993) RD 290

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 13, 40, 41, 42Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4(2), 5, 9A(2)

Read judgment