COURT ARCHIVE

Allahabad High Court judgments, 1993

804 judgments · page 38 of 41

High Courts20 Jan 1993

Nasim Khan Vs Masrum Bibi

Allahabad High Court · (1993) 01 AHC CK 0032

Read judgment

High Courts20 Jan 1993

Kamal Uddin Vs State of U.P.& Anr.

Allahabad High Court · (1993) 01 AHC CK 0029

Read judgment

High Courts20 Jan 1993

State of U.P. Vs Parvez and Others

Allahabad High Court · (1993) 17 ACR 81

Criminal Procedure Code, 1973 (CrPC) — Section 293, 294, 294(1), 294(3), 313Evidence Act, 1872 — Section 45, 67, 68, 69, 70Penal Code, 1860 (IPC) — Section 105, 302, 307, 324

Read judgment

High Courts19 Jan 1993Allowed

Swadeshi Cotton Mills Vs Presiding Officer, Labour Court (III) and Others

Allahabad High Court · (1993) 2 AWC 780

Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K

Read judgment

High Courts19 Jan 1993Dismissed

Rafique and Son and Others Vs State of U.P. and Others

Allahabad High Court · (1993) 2 AWC 699

Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 3Constitution of India, 1950 — Article 14, 19(1), 19(6), 226Uttar Pradesh Bidi and Cigar Workers (Conditions of Employment) Rules, 1969 — Rule 29

Read judgment

High Courts19 Jan 1993Allowed

Kaushalya Devi & others Vs Competent Authority, Urban Land Ceiling, Lucknow and another

Allahabad High Court · (1993) 01 AHC CK 0045

Urban Land (Ceiling and Regulation) Act, 1976 — Section 26(1), 26(1)(2), 5(3)

Read judgment

High Courts19 Jan 1993Dismissed

Rafique and Sons and Others Vs State of U.P. and Others

Allahabad High Court · (1993) 2 LLJ 137

Uttar Pradesh Industrial Disputes Act, 1947 — Section 3

Read judgment

High Courts19 Jan 1993

Neeraj alias Guddu and Ors. Vs State of U.P.& Ors.

Allahabad High Court · (1993) 01 AHC CK 0033

Read judgment

High Courts19 Jan 1993Disposed Of

State of U.P. and another Vs Narendra Nath Dixit and others

Allahabad High Court · AIR 1994 All 110 : (1993) AWC 1451

Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 21(8)Uttar Pradesh Stamp Rules, 1942 — Rule 340

Read judgment

High Courts19 Jan 1993

Ram Sanehi (deceased) by LRs. Vs Board of Revenue and Others

Allahabad High Court · (1993) 2 AWC 822 : (1993) RD 208

Civil Procedure Code, 1908 (CPC) — Section 100, 103Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 11, 133, 157(1), 202, 21(1)

Read judgment

High Courts18 Jan 1993Dismissed

Raghvendra Kumar Singh and Others Vs Smt. Krishna Kumari and Another

Allahabad High Court · (1993) 01 AHC CK 0067

Succession Act, 1925 — Section 372, 372(1)

Read judgment

High Courts18 Jan 1993Allowed

Mahendra Nath Rai Vs State of U.P.

Allahabad High Court · (1993) 17 ACR 221

Criminal Procedure Code, 1973 (CrPC) — Section 233, 313, 482Evidence Act, 1872 — Section 47

Read judgment

High Courts18 Jan 1993Allowed

Mr. Naresh Kumar Jain and Another Vs State of U.P. and Others

Allahabad High Court · (1993) CriLJ 1352

Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 116

Read judgment

High Courts18 Jan 1993Allowed

Sri Kishan Vs Special Land Acquisition Officer and Another

Allahabad High Court · (1993) 3 AWC 1355

Land Acquisition Act, 1894 — Section 12(2), 12(7), 18, 18(2)

Read judgment

High Courts18 Jan 1993Allowed

Ramesh Upadhya and Another Vs State of U.P. and Others

Allahabad High Court · (1993) 2 AWC 847 : (1993) 2 UPLBEC 945

Constitution of India, 1950 — Article 14, 351

Read judgment

High Courts18 Jan 1993

Naresh Kumar Jain and Another Vs State of U.P. and Others

Allahabad High Court · (1993) 17 ACR 86

Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 116

Read judgment

High Courts16 Jan 1993

Harpal Vs Meena Devi & Anr.

Allahabad High Court · (1993) 01 AHC CK 0027

Read judgment

High Courts15 Jan 1993Disposed Of

Janta Junior High School Vs Sahayak Nibandhak Firms Societies and Chits Varanasi Division and Others

Allahabad High Court · (1993) 2 AWC 827 : (1993) 2 UPLBEC 1408

Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 25(1)

Read judgment

High Courts15 Jan 1993Allowed

Kiran Singh and Others Vs Balbir Singh and Another

Allahabad High Court · (1993) 2 AWC 1238

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 3, Order 41 Rule 13, Order 41 Rule 23A, Order 41 Rule 27, 100Evidence Act, 1872 — Section 58, 65, 68, 74, 74(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 164

Read judgment

High Courts15 Jan 1993Dismissed

Abdul Aziz and others Vs District Judge, Rampur and anothers

Allahabad High Court · AIR 1994 All 167 : (1993) AWC 826

Civil Procedure Code, 1908 (CPC) — Section 115, 47Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 20

Read judgment