High Courts13 Oct 1993
Gaudas and Another Vs State of U.P.
Allahabad High Court · (1993) 17 ACR 564
Penal Code, 1860 (IPC) — Section 302, 304, 34, 342, 379
COURT ARCHIVE
Allahabad High Court judgments, 1993
804 judgments · page 8 of 41
High Courts13 Oct 1993
Har Dayal and Others Vs State of U.P.
Allahabad High Court · (1994) 18 ACR 37
Criminal Procedure Code, 1973 (CrPC) — Section 107, 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Oct 1993Disposed Of
Alok Sinha and Others Vs Ghaziabad Development Authority and Others
Allahabad High Court · (1994) 1 AWC 11 : (1993) 3 UPLBEC 1917
Constitution of India, 1950 — Article 12, 14, 16, 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts12 Oct 1993Allowed
Lakhan Lal Vs State of U.P.and others
Allahabad High Court · (1993) 10 AHC CK 0039
Uttar Pradesh Municipalities Act, 1916 — Section 48(2), 48(2)(a), 48(2)(b)(vi), 48(2)(b)(vi)(vii), 86
High Courts12 Oct 1993Dismissed
Kameshwar Nath Srivastava Vs State of Uttar Pradesh and Others
Allahabad High Court · (1994) 2 AWC 931
Constitution of India, 1950 — Article 226
High Courts12 Oct 1993Allowed
Shafiq and Others Vs Deputy Director, Consolidation and Others
Allahabad High Court · (1994) 1 AWC 351 : (1994) RD 59
Constitution of India, 1950 — Article 137, 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts11 Oct 1993Allowed
Nankai and Another Vs State of U.P.
Allahabad High Court · (1993) 17 ACR 742
Penal Code, 1860 (IPC) — Section 376, 511
High Courts11 Oct 1993Dismissed
Satya Narain Srivastava Vs U.P.State Food and Essential Commodities Corporation Ltd., Lucknow and another
Allahabad High Court · (1993) 10 AHC CK 0034
High Courts11 Oct 1993Allowed
Sompal Singh Vs Artificial Limbs Mfg. Corpn. of India
Allahabad High Court · (1995) 1 LLJ 81 : (1994) 1 UPLBEC 29
Industrial Employment (Standing Orders) Act, 1946 — Section 12A
High Courts11 Oct 1993
Misri Lal Shah Vs State of Uttar Pradesh and Another
Allahabad High Court · (1993) 17 ACR 737
Companies Act, 1913 — Section 282A, 630Criminal Procedure Code, 1973 (CrPC) — Section 309, 482Income Tax Act, 1961 — Section 276C, 277
High Courts08 Oct 1993Disposed Of
Shri Sarveshwari Samooh and Another Vs Siddhartha Gautam Ram and Others
Allahabad High Court · (1993) 3 AWC 1871 : (1994) RD 524
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 8 Rule 8AEvidence Act, 1872 — Section 68Succession Act, 1925 — Section 2, 63
High Courts08 Oct 1993Dismissed
Jhabul Ram Vs District Judge and Others
Allahabad High Court · (1994) 1 AWC 321
Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(4)
High Courts08 Oct 1993Partly Allowed
Arvind Kumar Yadav and others Vs State of U.P.and others
Allahabad High Court · (1993) 10 AHC CK 0038
Constitution of India, 1950 — Article 14, 16Uttar Pradesh Regularisation of Ad hoc Appointments (On Posts Within the Purview of the Public Service Commission) (Second Amendment) Rules, 1989 — Rule 10
High Courts08 Oct 1993Allowed
Farooq and Ors. Vs State of U.P.
Allahabad High Court · (1993) 10 AHC CK 0037
Penal Code, 1860 (IPC) — Section 299, 302, 34
High Courts08 Oct 1993Dismissed
Munshi Lal Agarwal and others Vs 9th ADDL.DISTRICT JUDGE, LUCKNOW and others
Allahabad High Court · (1993) 10 AHC CK 0029
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 107(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 34(1)
High Courts07 Oct 1993Allowed
Shyam Lal Vs P.D. Singh and Others
Allahabad High Court · (1994) 1 AWC 364
Constitution of India, 1950 — Article 226
High Courts07 Oct 1993Allowed
B.N.Srivastava Vs STATE OF U.P.and others
Allahabad High Court · (1993) 10 AHC CK 0030
Constitution of India, 1950 — Article 14
High Courts07 Oct 1993Allowed
Shrichandra Vs U.P. Financial Corporation, 14/88, Civil Lines and Others
Allahabad High Court · (1994) 1 AWC 144
Constitution of India, 1950 — Article 311(2)State Financial Corporations Act, 1951 — Section 43Uttar Pradesh Financial Corporation (Staff) Regulations, 1961 — Regulation 15, 15(1), 15(2), 17, 17(1)
High Courts07 Oct 1993Dismissed
Hannman Singh Vs State of Uttar Pradesh and Others
Allahabad High Court · (1994) 1 AWC 331
High Courts06 Oct 1993Disposed Of
Chedi Lal Vs State of U.P.
Allahabad High Court · (1993) 10 AHC CK 0045