High Courts27 Oct 1993Disposed Of
Ram Raj Singh Vs District Magistrate & Ors.
Allahabad High Court · (1993) 10 AHC CK 0031
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,142 of 5,025
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
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
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 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
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
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 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 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