High Courts26 Nov 1993Allowed
Harsaran Lal Sharma Vs State of U.P.
Allahabad High Court · (1994) 18 ACR 83
Criminal Procedure Code, 1973 (CrPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,139 of 5,025
High Courts26 Nov 1993Allowed
Commissioner of Income Tax Vs Sarvodaya Furnishers and Electricals Pvt. Ltd.
Allahabad High Court · (1994) 210 ITR 255
Income Tax Act, 1961 — Section 256, 68
High Courts26 Nov 1993Partly Allowed
Committee of Management, Janta Inter College, Puraini Parsia and others Vs Regional Deputy Director of Education, VIIth Region, Gorakhpur and others
Allahabad High Court · AIR 1994 All 259
Constitution of India, 1950 — Article 226Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 5(1)Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(5), 16A(7)
High Courts26 Nov 1993Allowed
Mannoo Lal Yadav and Another Vs State of U.P.
Allahabad High Court · (1994) 1 AWC 629
Criminal Procedure Code, 1973 (CrPC) — Section 226, 227, 228, 399, 401Penal Code, 1860 (IPC) — Section 223, 307, 308, 34, 348
High Courts25 Nov 1993Dismissed
Iqbal Husain and Another Vs R.A. Finance (Reg.) and Others
Allahabad High Court · (1993) 3 AWC 1811
Civil Procedure Code, 1908 (CPC) — Section 115, 24, 24(1)
High Courts24 Nov 1993Disposed Of
Hashmatullah Vs U.P.S.R.T.C.
Allahabad High Court · (1993) 11 AHC CK 0032
Uttar Pradesh State Road Transport Corporation Employees (Other than Officers) Service Regulations, 1981 — Regulation 67(1)
High Courts23 Nov 1993Partly Allowed
Radhey Shyam Vs Additional Commissioner (Judicial) 1st and Others
Allahabad High Court · (1994) 1 AWC 247
Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2)
High Courts23 Nov 1993Dismissed
Commissioner of Income Tax Vs Agrawal Refrigeration
Allahabad High Court · (1994) 117 CTR 136 : (1994) 210 ITR 215
Income Tax Act, 1961 — Section 185, 256
High Courts23 Nov 1993Allowed
Vijai Shanker alias Vijai and Ors. Vs State of U.P.
Allahabad High Court · (1993) 11 AHC CK 0045
Penal Code, 1860 (IPC) — Section 149, 302
High Courts23 Nov 1993Dismissed
Hari Shanker Vs State of U.P.
Allahabad High Court · (1993) 11 AHC CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)
High Courts23 Nov 1993Dismissed
Santosh Kumar and another Vs State of U.P.and others
Allahabad High Court · (1993) 11 AHC CK 0021
High Courts22 Nov 1993Dismissed
Nankoo Singh Vs State of U.P.
Allahabad High Court · (1993) 11 AHC CK 0047
High Courts22 Nov 1993Dismissed
State of U.P.and others Vs Rishi Pal Singh and another
Allahabad High Court · (1993) 11 AHC CK 0033
Constitution of India, 1950 — Article 311(2)Financial Handbook, Volume III (Travelling Allowance Rules) — Rule 59A
High Courts17 Nov 1993Allowed
Ram Jiyavan and Anr. Vs State of U.P.
Allahabad High Court · (1993) 11 AHC CK 0028
Penal Code, 1860 (IPC) — Section 323, 325
High Courts16 Nov 1993Allowed
Kamaluddin Ahmad: Indra Deo Mali Vs Additional Sessions Judge,Faizabad
Allahabad High Court · (1993) 11 AHC CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts12 Nov 1993Dismissed
Nand Kishore @ Nandar Vs State of U.P.
Allahabad High Court · (1993) 11 AHC CK 0046
Penal Code, 1860 (IPC) — Section 147, 149, 323, 452
High Courts11 Nov 1993Allowed
Durjan Kumari Vs State of U.P.
Allahabad High Court · (1993) 11 AHC CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts11 Nov 1993Disposed Of
Raj Kumar Uttam Vs State of U.P.and another
Allahabad High Court · (1993) 11 AHC CK 0039
Constitution of India, 1950 — Article 16(4), 320, 335
High Courts11 Nov 1993
Commissioner of Income Tax Vs Bishambhar Dayal and Co.
Allahabad High Court · (1994) 210 ITR 118 : (1994) 74 TAXMAN 123
Income Tax Act, 1961 — Section 256, 32
High Courts11 Nov 1993Disposed Of
Kailash Nath and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (1993) 11 AHC CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 111