High Courts27 Oct 1993Allowed
Ved Prakash Vs U.P. Board of Secondary Education
Allahabad High Court · (1994) 2 AWC 930 : (1994) 2 UPLBEC 901
COURT ARCHIVE
Allahabad High Court judgments, 1993
804 judgments · page 7 of 41
High Courts27 Oct 1993Disposed Of
Devendra Pratap Singh Vs District Magistrate & Ors.
Allahabad High Court · (1993) 10 AHC CK 0032
High Courts27 Oct 1993Disposed Of
Ram Raj Singh Vs District Magistrate & Ors.
Allahabad High Court · (1993) 10 AHC CK 0031
High Courts27 Oct 1993Disposed Of
I.C.I.India Ltd., New Delhi Vs Shirish Chandra Pandey and others
Allahabad High Court · (1993) 10 AHC CK 0026
Income Tax Act, 1961 — Section 192, 89(1)
High Courts26 Oct 1993Allowed
Sarwan and Others Vs State of U.P.
Allahabad High Court · (1993) 17 ACR 568
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts26 Oct 1993Dismissed
Jyoti Swarup Agarwal Vs Civil Judge and Others
Allahabad High Court · (1994) 2 AWC 1181
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 34Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16, 22
High Courts15 Oct 1993Dismissed
Roorkee University Vs Km. Divya Chandra
Allahabad High Court · (1993) 3 AWC 1804 : (1993) 3 UPLBEC 2118
High Courts15 Oct 1993Allowed
Gur Prasad Vs Distt.Inspec tor of Schools, Lucknow and another
Allahabad High Court · (1993) 10 AHC CK 0040
High Courts15 Oct 1993
Bipin Kumar Vs University of Allahabad and Another
Allahabad High Court · (1994) 1 AWC 29
High Courts15 Oct 1993
Habib and Others Vs State of U.P.
Allahabad High Court · (1994) 18 ACR 278
Allahabad High Court Rules, 1952 — Rule 1, 15(2), 2, 5, 6Constitution of India, 1950 — Article 225
High Courts14 Oct 1993Dismissed
Smt. Shivrani and Another Vs Suryanarain and Another
Allahabad High Court · (1994) CriLJ 2026
Criminal Procedure Code, 1973 (CrPC) — Section 161, 193, 200, 202, 204Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 307, 366
High Courts14 Oct 1993Allowed
Suresh Chandra Gupta Vs State of U.P.
Allahabad High Court · (1993) 10 AHC CK 0043
Evidence Act, 1872 — Section 103Prevention of Corruption Act, 1947 — Section 5A(1)Prevention of Corruption Act, 1988 — Section 17, 19
High Courts14 Oct 1993Allowed
Rajju alias Raj Narain Budhaulia Vs Union of India & Ors.
Allahabad High Court · (1993) 10 AHC CK 0036
National Security Act, 1980 — Section 3
High Courts14 Oct 1993Disposed Of
Gulzar Vs State of U.P.
Allahabad High Court · (1993) 10 AHC CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts13 Oct 1993Dismissed
Society Madarsa Mazahir Uloom Mpbarak Shah Vs Muzaffar Hussain
Allahabad High Court · (1994) 1 AWC 55 : (1994) 1 UPLBEC 277
Civil Procedure Code, 1908 (CPC) — Section 2, 2(2), 2(9)Societies Registration Act, 1860 — Section 3, 3A
High Courts13 Oct 1993Partly Allowed
Balwan Singh and Others Vs State of Uttar Pradesh
Allahabad High Court · (1994) CriLJ 2052
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(6), 146, 148, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171
High Courts13 Oct 1993Dismissed
Brajvir Jha Vs U.P. State of Electricity Board and Others
Allahabad High Court · (1994) 2 AWC 784
Uttar Pradesh Recruitment to Services (Determination of Date of Birth) Rules, 1974 — Rule 2
High Courts13 Oct 1993Allowed
Vishwa Nath Vs Shambhu Nath Pandeya deceased by L.R. and Another
Allahabad High Court · (1995) CriLJ 277
Criminal Procedure Code, 1973 (CrPC) — Section 198, 199, 199(1), 199(2), 2Penal Code, 1860 (IPC) — Section 417, 493, 496, 499, 500
High Courts13 Oct 1993Dismissed
Gulshan Kumar Vs The Collector, Ghaziabad and others
Allahabad High Court · AIR 1994 All 243
Allahabad High Court Rules, 1952 — Rule 17Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 191, 193, 482
High Courts13 Oct 1993
Pramod Kumar Jindal Vs District Inspector of Schools and Others
Allahabad High Court · (1994) 1 AWC 19 : (1993) 3 UPLBEC 2009
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18