High Courts22 Nov 1993Dismissed
Nankoo Singh Vs State of U.P.
Allahabad High Court · (1993) 11 AHC CK 0047
COURT ARCHIVE
Allahabad High Court judgments, 1993
804 judgments · page 4 of 41
High Courts22 Nov 1993Dismissed
State of U.P.and others Vs Rishi Pal Singh and another
Allahabad High Court · (1993) 11 AHC CK 0033
Constitution of India, 1950 — Article 311(2)Financial Handbook, Volume III (Travelling Allowance Rules) — Rule 59A
High Courts19 Nov 1993Allowed
Raj Nath Pathak and others Vs State of U.P.and others
Allahabad High Court · (1993) 11 AHC CK 0017
Constitution of India, 1950 — Article 311(2)
High Courts17 Nov 1993Allowed
Ram Jiyavan and Anr. Vs State of U.P.
Allahabad High Court · (1993) 11 AHC CK 0028
Penal Code, 1860 (IPC) — Section 323, 325
High Courts16 Nov 1993Allowed
Kamaluddin Ahmad: Indra Deo Mali Vs Additional Sessions Judge,Faizabad
Allahabad High Court · (1993) 11 AHC CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts12 Nov 1993Dismissed
Nand Kishore @ Nandar Vs State of U.P.
Allahabad High Court · (1993) 11 AHC CK 0046
Penal Code, 1860 (IPC) — Section 147, 149, 323, 452
High Courts11 Nov 1993Dismissed
Rajendra Misra and Another Vs The District Inspector of School and Others
Allahabad High Court · (1994) 1 AWC 269 : (1994) 2 UPLBEC 834
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 12, 16, 16G, 33
High Courts11 Nov 1993Allowed
Durjan Kumari Vs State of U.P.
Allahabad High Court · (1993) 11 AHC CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts11 Nov 1993Disposed Of
Raj Kumar Uttam Vs State of U.P.and another
Allahabad High Court · (1993) 11 AHC CK 0039
Constitution of India, 1950 — Article 16(4), 320, 335
High Courts11 Nov 1993Allowed
Arya Samaj (Ganesh Ganj), Lucknow, through Its Prashasak Vs Manmohan Tewari And Others
Allahabad High Court · (1993) 11 AHC CK 0036
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 22Societies Registration Act, 1860 — Section 25, 3Specific Relief Act, 1963 — Section 34
High Courts11 Nov 1993
Commissioner of Income Tax Vs Bishambhar Dayal and Co.
Allahabad High Court · (1994) 210 ITR 118 : (1994) 74 TAXMAN 123
Income Tax Act, 1961 — Section 256, 32
High Courts11 Nov 1993Disposed Of
Kailash Nath and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (1993) 11 AHC CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 111
High Courts11 Nov 1993
Surendra Kumar Tyagi Vs Ghaziabad Development Authority
Allahabad High Court · (1994) 2 AWC 879
Constitution of India, 1950 — Article 226
High Courts10 Nov 1993Dismissed
Shashi Prakash Vs State of U.P.
Allahabad High Court · (1993) 11 AHC CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 399
High Courts10 Nov 1993
Committee of Management of Sri Maheshwar Inter College and Another Vs State of U.P. and Others
Allahabad High Court · (1994) 2 AWC 996 : (1994) 1 UPLBEC 63
Allahabad High Court Rules, 1952 — Rule 1, 1(4), 1(4A), 12, 2(4)Constitution of India, 1950 — Article 226, 226(3), 323A, 329Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16A(7), 16CC, 16D, 8CC
High Courts09 Nov 1993Dismissed
Dr. Namita Agrawal Vs Director Medical Education Training and Others
Allahabad High Court · (1994) 1 AWC 197 : (1994) 1 UPLBEC 122
Constitution of India, 1950 — Article 14, 226Uttar Pradesh State Universities Act, 1973 — Section 28
High Courts09 Nov 1993Allowed
COMMISSIONER OF INCOME TAX Vs AGARWAL ENTERPRISES.
Allahabad High Court · (1996) 131 CTR 87
Income Tax Act, 1961 — Section 256, 271, 273
High Courts09 Nov 1993Allowed
Ashok Kumar Singh Vs State of U.P.
Allahabad High Court · (1993) 11 AHC CK 0025
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
High Courts09 Nov 1993Allowed
Sunil Kumar Verma Vs State of U.P.
Allahabad High Court · (1993) 11 AHC CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 451Penal Code, 1860 (IPC) — Section 406
High Courts08 Nov 1993Dismissed
Commissioner of Income Tax Vs Surjit Singh Mahesh Kumar
Allahabad High Court · (1994) 210 ITR 83
Income Tax Act, 1961 — Section 143(3), 144, 145(2), 256(1), 256(2)