High Courts05 Jan 1993Allowed
Rais Uddin Vs State of U.P.
Allahabad High Court · (1993) 17 ACR 41
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 325
COURT ARCHIVE
Allahabad High Court judgments, 1993
804 judgments · page 41 of 41
High Courts05 Jan 1993Allowed
Ram Kripal Singh and Another Vs Committee of Management, Uchchttar Madhyamik Vidyalaya and Others
Allahabad High Court · (1993) 1 AWC 518 : (1993) 1 UPLBEC 344
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16A(7)
High Courts03 Jan 1993Disposed Of
Rajendar Prasad Mishra Vs State of U.P.& Ors.
Allahabad High Court · (1993) 01 AHC CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 399, 402
High Courts01 Jan 1993Allowed
Vishwa Hindu Adhivakta Sangh Vs Union of India and others
Allahabad High Court · (1993) 01 AHC CK 0043
Constitution of India, 1950 — Article 226, 25Criminal Procedure Code, 1973 (CrPC) — Section 144