High Courts03 Nov 1993Allowed
Hameed Vs State of U.P.
Allahabad High Court · (1993) 11 AHC CK 0027
Penal Code, 1860 (IPC) — Section 307, 34
COURT ARCHIVE
Allahabad High Court judgments, 1993
804 judgments · page 6 of 41
High Courts03 Nov 1993Disposed Of
Ram Nain Kewat Vs State of U.P.
Allahabad High Court · (1993) 11 AHC CK 0019
Uttar Pradesh Govadh Niwaran Adhiniyam, 1955 — Section 5A
High Courts02 Nov 1993Disposed Of
State of U.P. Vs Smt. Barphi and Others
Allahabad High Court · (1994) 18 ACR 256
Criminal Procedure Code, 1973 (CrPC) — Section 161, 294, 294(1), 294(3), 82Evidence Act, 1872 — Section 17, 30, 45, 47Penal Code, 1860 (IPC) — Section 109, 361, 363, 364, 365
High Courts02 Nov 1993Dismissed
State of U.P. Vs Budhi and Others
Allahabad High Court · (1994) 18 ACR 284
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts02 Nov 1993Allowed
Babboo and Ors.: Siddiq Vs State of U.P.
Allahabad High Court · (1993) 11 AHC CK 0026
Penal Code, 1860 (IPC) — Section 395
High Courts02 Nov 1993Disposed Of
Umesh Chandra Misra Vs State of U.P.
Allahabad High Court · (1993) 11 AHC CK 0024
High Courts01 Nov 1993Partly Allowed
Committee of Management, Janta Inter College Vs District Inspector of Schools and Others
Allahabad High Court · (1994) 2 AWC 1171
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(2)
High Courts01 Nov 1993Allowed
Narendra Pal and Others Vs State of U.P. and Another
Allahabad High Court · (1994) 68 FLR 909 : (1994) 2 LLJ 1087
Constitution of India, 1950 — Article 14, 21, 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 6(N)
High Courts01 Nov 1993Dismissed
Beti Devi Vs Vinod Kumari
Allahabad High Court · (1993) 11 AHC CK 0035
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts01 Nov 1993Partly Allowed
Brijendra Kumar Srivastava Vs Bhagirath Gramin Bank and others
Allahabad High Court · (1993) 11 AHC CK 0018
High Courts29 Oct 1993Dismissed
Ram Murat Singh and Another Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1993) 3 AWC 1823 : (1993) RD 78
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts29 Oct 1993Allowed
Anokhey Lal Vs State of U.P.
Allahabad High Court · (1993) 17 ACR 658
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts29 Oct 1993Dismissed
Madan Mohan Sharma and Another Vs Ist Additional District Judge and Others
Allahabad High Court · (1994) 2 AWC 1089
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 2 Rule 2, Order 7 Rule 11, 20Constitution of India, 1950 — Article 226
High Courts29 Oct 1993Disposed Of
Ram Abhilash Dwivedi Vs State of U.P.
Allahabad High Court · (1993) 10 AHC CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 451Penal Code, 1860 (IPC) — Section 392, 411
High Courts29 Oct 1993
State of U.P. Vs Bechan and Another
Allahabad High Court · (1993) 17 ACR 572
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 396
High Courts28 Oct 1993Allowed
Atul Kumar Vs Vice-Chancellor, Aligarh Muslim University and Others
Allahabad High Court · (1994) 1 AWC 135
High Courts28 Oct 1993Allowed
Motilal Bhalla Vs 1st Addl.District judge, lucknow and others
Allahabad High Court · (1993) 10 AHC CK 0041
Civil Procedure Code, 1908 (CPC) — Section 16
High Courts28 Oct 1993
Sndhendu Prakash Srivastava and Others Vs The High Court of Judicature and Another
Allahabad High Court · (1994) 1 AWC 367
High Courts28 Oct 1993
Sri Maharana Pratap Shtksha Parishad Vs Commissioner, Agra Division and Others
Allahabad High Court · (1994) 1 AWC 376
Societies Registration Act, 1860 — Section 12D(2), 3(2), 3A(5)