COURT ARCHIVE

Allahabad High Court judgments, 1993

804 judgments · page 37 of 41

High Courts01 Feb 1993Dismissed

Shyam Sunder Sharma Vs Tahsildar and Others

Allahabad High Court · (1993) 2 AWC 867 : (1993) 2 UPLBEC 1029

Constitution of India, 1950 — Article 14, 16, 309Lekhpals Service Rules, 1958 — Rule 2, 31, 456, 56, 7Uttar Pradesh Subordinate Services Selection Board Act, 1988 — Section 2

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High Courts01 Feb 1993Dismissed

M/s. Agarwal Stone Mill Vs U.P. State Electricity Board and others

Allahabad High Court · AIR 1993 All 286 : (1993) AWC 895

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 239Income Tax Act, 1961 — Section 2(23)

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High Courts01 Feb 1993Dismissed

Manoj Kumar Yadav Vs Km. Shobha Bos

Allahabad High Court · (1993) CriLJ 1246

Criminal Procedure Code, 1973 (CrPC) — Section 145Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 13, 145, 152(2)

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High Courts01 Feb 1993

Har Vansh Singh and Another Vs State of U.P.

Allahabad High Court · (1993) 17 ACR 193

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 34, 340

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High Courts29 Jan 1993Dismissed

Nityanand Vishwas alias Nitto Vs State of U.P.

Allahabad High Court · (1993) 17 ACR 170

Penal Code, 1860 (IPC) — Section 323

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High Courts29 Jan 1993

Nityanand Vishwas Vs State of U.P.

Allahabad High Court · (1993) 1 DMC 491

Criminal Procedure Code, 1973 (CrPC) — Section 437

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High Courts29 Jan 1993Dismissed

Man Singh Vs The District Magistrate, Banda and others

Allahabad High Court · AIR 1993 All 220

Constitution of India, 1950 — Article 11, 14, 19(9), 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 15Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 23, 23(1), 23(2), 27, 27

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High Courts29 Jan 1993

Shyam Singh and Others Vs Meerut Mandal Vikas Nigam and Another

Allahabad High Court · (1993) 2 AWC 1257

Constitution of India, 1950 — Article 226

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High Courts28 Jan 1993Allowed

Ganesh Prasad and Another Vs District Magistrate

Allahabad High Court · (1993) 2 AWC 945

Uttar Pradesh Storage Requisition Act, 1955 — Section 3, 7

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High Courts28 Jan 1993Allowed

High Court of Allahabad and Others Vs Amod Kumar Srivastava and Others

Allahabad High Court · (1994) 1 LLJ 707 : (1993) 1 UPLBEC 378

Constitution of India, 1950 — Article 229Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 6

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High Courts28 Jan 1993Dismissed

Kamal Deep Kaur Vs State of U.P.and Others

Allahabad High Court · (1993) 01 AHC CK 0047

Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 5(7)

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High Courts28 Jan 1993Dismissed

High Court of Judicature and Others Vs Amod Kumar Srivastava and Others

Allahabad High Court · (1993) 1 AWC 607 : (1993) 1 UPLBEC 378

Constitution of India, 1950 — Article 213, 215, 216, 219, 225General Clauses Act, 1897 — Section 16Industrial Disputes Act, 1947 — Section 2J

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High Courts23 Jan 1993Dismissed

Brij Bhushan Pandey Vs 13th Additional District Judge and Others

Allahabad High Court · (1993) 2 AWC 1062

Constitution of India, 1950 — Article 226Hindu Succession Act, 1956 — Section 27, 3

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High Courts23 Jan 1993Allowed

U.P. Rajya Vidyut Utpadan Nigam Ltd. and U.P. State Sugar Corporation Ltd. Vs Deputy Commissioner of Income Tax (Asstt.)

Allahabad High Court · (1993) 114 CTR 115 : (1993) 202 ITR 93

Companies Act, 1956 — Section 619Income Tax Act, 1961 — Section 139(9), 142, 144, 148, 44AB

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High Courts23 Jan 1993

Commissioner of Income Tax Vs Shiv Mohan Lal

Allahabad High Court · (1993) 111 CTR 406 : (1993) 202 ITR 60

Income Tax Act, 1961 — Section 22

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High Courts21 Jan 1993Dismissed

Elgin Mills Company Ltd. Vs The Additional Labour Commissioner, U.P. Kanpur Region and Others

Allahabad High Court · (1993) 2 AWC 1248

Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 14Industrial Disputes Act, 1947 — Section 33C, 33C(2)

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High Courts21 Jan 1993Dismissed

Ram Baboo (in Jail) Vs The State of U.P. and Others

Allahabad High Court · (1993) AWC 721 : (1993) CriLJ 3701

Electricity Act, 1910 — Section 40National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 379, 427

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High Courts20 Jan 1993Dismissed

Ashok Kumar and Others Vs Additional District judge and Others

Allahabad High Court · (1993) 2 AWC 673

Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3Uttar Pradesh Cantonments (Control of Rent and Eviction) Act, 1952 — Section 14

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High Courts20 Jan 1993Partly Allowed

Jani Khan Vs 3rd Addl. District Judge and Others

Allahabad High Court · (1993) 2 AWC 856

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 2

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High Courts20 Jan 1993Allowed

Ajab Singh Vs Shital Puri (Deceased by LRs.)

Allahabad High Court · AIR 1993 All 138 : (1993) AWC 678

Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 52Specific Relief Act, 1963 — Section 39, 41

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