High Courts06 Oct 1993Dismissed
Ratan Lal Vs IInd Addl. Sessions Judge and Others
Allahabad High Court · (1994) 1 DMC 20
Criminal Procedure Code, 1973 (CrPC) — Section 125(4)
COURT ARCHIVE
Allahabad High Court judgments, 1993
804 judgments · page 9 of 41
High Courts06 Oct 1993
Shabban Vs The State of Uttar Pradesh and Others
Allahabad High Court · (1993) 17 ACR 683
Constitution of India, 1950 — Article 14National Security Act, 1980 — Section 12(4), 2(2), 3(2), 8Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts05 Oct 1993Dismissed
S.Ravindra singh and another Vs 3rd ADDL.DISTRICT JUDGE, FAIZABAD and others
Allahabad High Court · (1993) 10 AHC CK 0035
Constitution of India, 1950 — Article 226Uttar Pradesh Muslim Waqfs (Recovery of Waqf Property) Rules, 1972 — Rule 8Uttar Pradesh Muslim Waqfs Act, 1960 — Section 49B, 57A, 78
High Courts05 Oct 1993Dismissed
Wing Commander Ashok Kumar Sahai Vs VI Addl.Distt.Judge, Lucknow and another
Allahabad High Court · (1993) 10 AHC CK 0027
Constitution of India, 1950 — Article 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 21
High Courts05 Oct 1993Allowed
Rajendra Singh Rawat Vs State of U.P. and Others
Allahabad High Court · (1994) 1 AWC 362
High Courts05 Oct 1993
Yasin and Another Vs State of U.P.
Allahabad High Court · (1994) 18 ACR 1
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 313Evidence Act, 1872 — Section 114, 35Penal Code, 1860 (IPC) — Section 302, 34
High Courts05 Oct 1993Allowed
Prem Shanker Pandey Vs Krishi Utpadan Mandi Samiti and Others
Allahabad High Court · (1994) 1 AWC 243
Constitution of India, 1950 — Article 311(2)
High Courts04 Oct 1993Allowed
Committee of Management, field Marshall General Manik Shaw Uchchetter Madhyamic Vidyalaya Vs Director of Education, U.P. Allahabad and Others
Allahabad High Court · (1994) 1 AWC 263
Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 12, 16, 3, 7
High Courts04 Oct 1993Dismissed
Suresh Chandra Tyagi Vs State of Uttar Pradesh and Others
Allahabad High Court · (1994) 1 AWC 334
Constitution of India, 1950 — Article 226
High Courts04 Oct 1993Allowed
Tripurari Pandey and Others Vs The Vice-Chancellor, Sampurana Nand Sanskrit Vishwa Vidyalaya and Others
Allahabad High Court · (1994) 1 AWC 378 : (1993) 3 UPLBEC 1938
Uttar Pradesh State Universities Act, 1973 — Section 2(13)
High Courts04 Oct 1993Dismissed
Kisan Rice Mill Karhal Vs Erishi Utpadan Mandi Samiti and Others
Allahabad High Court · (1994) 1 AWC 120
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 5Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 16, 17
High Courts04 Oct 1993Allowed
Anil Kumar Vs State of U.P.
Allahabad High Court · (1993) 10 AHC CK 0042
Penal Code, 1860 (IPC) — Section 366, 376
High Courts04 Oct 1993Disposed Of
Minhaj Ahmad Vs State of U.P.& Ors.
Allahabad High Court · (1993) 10 AHC CK 0033
High Courts04 Oct 1993Dismissed
Zila Sahkari Bank and Others Vs Presiding Officer, Labour Court and Others
Allahabad High Court · (1994) 68 FLR 386 : (1994) 2 LLJ 941
Industrial Disputes Act, 1947 — Section 25F
High Courts01 Oct 1993Dismissed
Altaf alias Bare Abba Vs District Magistrate and Others
Allahabad High Court · (1993) 17 ACR 633
Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 161Explosive Substances Act, 1908 — Section 3, 5
High Courts01 Oct 1993Allowed
Ganga Devi Vs C.B. Joshi
Allahabad High Court · (1994) 1 DMC 72
Hindu Marriage (Amendment) Act, 1956 — Section 25
High Courts01 Oct 1993Disposed Of
Ghai Ice Cream Pvt. Ltd. Vs CEGAT
Allahabad High Court · (1994) 71 ELT 669
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226
High Courts01 Oct 1993Disposed Of
Surseh s/o Barsati (In Jail) Vs State of U.P.
Allahabad High Court · (1993) 10 AHC CK 0044
High Courts01 Oct 1993Dismissed
Director General, Dept. of Posts Vs Commissioner, Workmen''s Compensation and Another
Allahabad High Court · (1994) 2 AWC 862 : (1994) 68 FLR 89 : (1994) 2 LLJ 974
Constitution of India, 1950 — Article 226
High Courts30 Sept 1993Dismissed
Pujari Prasad Pandey Vs District Inspector of Schools and Others
Allahabad High Court · (1994) 1 AWC 337
Constitution of India, 1950 — Article 226Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 10, 10(1), 2