High Courts13 Sept 1993Dismissed
Purshottam Lal Yadav Vs State of U.P. and Others
Allahabad High Court · (1994) 1 AWC 194
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,146 of 5,025
High Courts13 Sept 1993Allowed
Ram Dayal Chaurasia Vs State of U.P.
Allahabad High Court · (1993) 09 AHC CK 0057
High Courts13 Sept 1993Dismissed
Sunil Chand Shukla Vs State of U.P.
Allahabad High Court · (1993) 09 AHC CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 439Evidence Act, 1872 — Section 113A, 113B
High Courts13 Sept 1993Allowed
Gurcharan Singh Vs State of U.P.& Ors.
Allahabad High Court · (1993) 09 AHC CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts13 Sept 1993
Prakash Dhobi and Another Vs State of U.P.
Allahabad High Court · (1993) 17 ACR 669
Evidence Act, 1872 — Section 27, 9Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts08 Sept 1993Dismissed
Wasiq Ahmad and Ors. Vs State of U.P.
Allahabad High Court · (1993) 09 AHC CK 0056
High Courts07 Sept 1993Dismissed
Anand Prakash Tyagi Vs State of U.P. and Others
Allahabad High Court · (1994) 2 AWC 829
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 15, 9, 9(1), 9(2), 9(4)
High Courts06 Sept 1993Dismissed
Shrichand and another Vs Jeet Lal and another
Allahabad High Court · (1993) 09 AHC CK 0045
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts04 Sept 1993Allowed
Munna Khan Vs State of U.P.& Ors.
Allahabad High Court · (1993) 09 AHC CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts03 Sept 1993Allowed
Narain Lal and Another Vs 3rd Additional District Judge and Others
Allahabad High Court · (1994) 1 AWC 324
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 21(1)(b), 21(1)(j)
High Courts03 Sept 1993Allowed
Sayeed Jafar Imam Vs State of Uttar Pradesh and Others
Allahabad High Court · (1994) 1 AWC 320
High Courts03 Sept 1993Allowed
Ram Deo Singh Vs Uttar Pradesh Public Service Commission and Another
Allahabad High Court · (1994) 1 AWC 104
High Courts02 Sept 1993Allowed
Mushtaq and Ors. Vs Kundan Singh
Allahabad High Court · (1993) 09 AHC CK 0043
Penal Code, 1860 (IPC) — Section 302, 307, 324
High Courts02 Sept 1993Allowed
Prabhu Nath Vs State of Uttar Pradesh and Others
Allahabad High Court · (1994) 1 AWC 46
High Courts31 Aug 1993Allowed
State of U.P. Vs Anoop Kumar Misra
Allahabad High Court · (1993) AWC 1018 : (1994) CriLJ 129
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 147, 304B, 498A
High Courts31 Aug 1993Dismissed
Braham Deo Vs District Inspector of Schools and Others
Allahabad High Court · (1994) 1 AWC 44 : (1994) 2 UPLBEC 1058
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 32
High Courts30 Aug 1993Dismissed
U.P. State Road Transport Corporation Vs Motor Accidents Claims Tribunal and Others
Allahabad High Court · (1994) ACJ 1155
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 6Limitation Act, 1963 — Section 5, 6, 7
High Courts30 Aug 1993Dismissed
Om Kant Upadhyaya Vs Xth Addl. District Judge and Others
Allahabad High Court · (1993) 3 AWC 1607
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11, 2(1), 21(1), 22
High Courts30 Aug 1993
U.P. State Road Transport Corporation Vs Motor Accident Claims Tribunal and Others
Allahabad High Court · (1994) 1 ACC 291
Limitation Act, 1963 — Section 6, 7Motor Vehicles Act, 1939 — Section 110(A)(3)Motor Vehicles Act, 1988 — Section 166(3)