High Courts29 Sept 1993Disposed Of
Ajit Kumar and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (1993) 09 AHC CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,144 of 5,025
High Courts29 Sept 1993Disposed Of
Charan Singh Bhatti Vs State of U.P.
Allahabad High Court · (1993) 09 AHC CK 0038
High Courts29 Sept 1993Dismissed
Indian Veterinary Research Institute and Another Vs Central Govt. Industrial Tribunal and Another
Allahabad High Court · (1994) 1 AWC 79 : (1994) 68 FLR 380 : (1994) 2 LLJ 1102
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts29 Sept 1993
Ankur Tripathi alias Tinnu Vs Sri Radhey Shyam Pandey and others
Allahabad High Court · AIR 1994 All 250 : (1995) 1 DMC 388
Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 491
High Courts29 Sept 1993Allowed
Imtiaz Afamad and Another Vs State of Uttar Pradesh and Others
Allahabad High Court · (1994) 1 AWC 207
Constitution of India, 1950 — Article 14, 300ACriminal Procedure Code, 1973 (CrPC) — Section 451, 457
High Courts28 Sept 1993Dismissed
U.P. State Electricity Board Vs Prescribed Authority and Others
Allahabad High Court · (1994) 68 FLR 480 : (1994) 2 LLJ 421
Constitution of India, 1950 — Article 254Industrial Disputes Act, 1947 — Section 19(6), 4
High Courts27 Sept 1993Allowed
Gopal Das Rawat Vs U.P. State Road Transport Corporations and Others
Allahabad High Court · (1994) 68 FLR 291 : (1994) 2 LLJ 1173
Constitution of India, 1950 — Article 14, 226
High Courts24 Sept 1993Dismissed
Moongalal Vs D.I.G. (Karmik) U.P. Police Headquarter and Others
Allahabad High Court · (1993) 3 AWC 1868
Police Act, 1861 — Section 7Uttar Pradesh Police Regulations, 1948 — Regulation 1, 520
High Courts24 Sept 1993Allowed
Kumari Razda Vs Noor Mohd. and Others
Allahabad High Court · (1993) 3 AWC 1858
Penal Code, 1860 (IPC) — Section 363, 365
High Courts24 Sept 1993Allowed
Jagdish Prasad Pandey Vs State of U.P.
Allahabad High Court · (1993) 09 AHC CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 407
High Courts23 Sept 1993Allowed
Bitanni and Another Vs State of U.P.
Allahabad High Court · (1995) 1 DMC 129
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 3(1), 363, 366
High Courts23 Sept 1993Dismissed
Jitendra Nath Dar Vs Additional Distt.Magistrate and another
Allahabad High Court · (1993) 09 AHC CK 0049
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11, 13, 14, 16
High Courts23 Sept 1993Partly Allowed
Ram Chandra Vs Judge, Small Cause Court & Others
Allahabad High Court · (1993) 09 AHC CK 0047
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 3(a), 3(i), 3(j)
High Courts22 Sept 1993Dismissed
Chief General Manager, State Bank of India Vs B.C. Verma and Another
Allahabad High Court · (1994) 2 AWC 853
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 10, 10(1), 10(5), 11, 11A
High Courts22 Sept 1993Allowed
Smt. Usha Vs State of U.P.
Allahabad High Court · (1994) 1 AWC 174
Criminal Procedure Code, 1973 (CrPC) — Section 313, 389(1)Penal Code, 1860 (IPC) — Section 302
High Courts22 Sept 1993Allowed
Manju Gupta Vs National Insurance Co. Ltd. and Others
Allahabad High Court · (1994) 1 ACC 242 : (1994) ACJ 1036
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts22 Sept 1993Allowed
Vinod Kumar Vs State of U.P. and Others
Allahabad High Court · (1994) 68 FLR 384 : (1996) 2 LLJ 482
High Courts22 Sept 1993
Ramesh Beekay and Co. Vs Commissioner of Income Tax
Allahabad High Court · (1994) 72 TAXMAN 71
Income Tax Act, 1961 — Section 256(1), 263
High Courts22 Sept 1993Dismissed
Ashok Sharma Vs Vice Chancellor, Govind Ballabh Pant-University of Agriculture and Technology and Others
Allahabad High Court · (1994) 1 AWC 205 : (1994) 2 UPLBEC 985
Pant University, Post Graduate Studies Regulations — Regulation 26, 26(2)
High Courts22 Sept 1993Allowed
Vinod Kumar Gangawar Vs State of Uttar Pradesh and Others
Allahabad High Court · (1994) 1 AWC 221
Constitution of India, 1950 — Article 226Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 5