COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,147 of 5,025

High Courts30 Aug 1993Dismissed

D.D. Khanna and Others Vs Dr. Smt. Bharti Raj

Allahabad High Court · (1994) 2 AWC 875

Allahabad High Court Rules, 1952 — Rule 5Constitution of India, 1950 — Article 215, 226, 227Contempt of Courts Act, 1971 — Section 17, 19, 19(1)

High Courts27 Aug 1993Dismissed

Sabhajeet Singh Vs State of U.P.

Allahabad High Court · (1993) 08 AHC CK 0035

High Courts25 Aug 1993Allowed

Saru Smelting Pvt. Ltd. Vs Authority under Payment of Wages Act and Others

Allahabad High Court · (1994) 68 FLR 393 : (1995) 1 LLJ 90

Constitution of India, 1950 — Article 226Payment of Wages Act, 1936 — Section 15(1), 15(2), 3

High Courts25 Aug 1993Allowed

Chet Ram Vs High Court of Judicature at Allahabad and Others

Allahabad High Court · (1994) 2 AWC 850 : (1993) 3 UPLBEC 1847

Constitution of India, 1950 — Article 226Uttar Pradesh Subordinate Courts Staff (Punishment and Appeal) Rules, 1976 — Rule 5(1), 5(4), 7

High Courts25 Aug 1993

Krishna Kumar Misra Vs State of Uttar Pradesh and Others

Allahabad High Court · (1993) 17 ACR 592

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2)

High Courts23 Aug 1993Disposed Of

Smt. Pramodini Agarwal Vs Regional Inspectress of Girls Schools and Others

Allahabad High Court · (1994) 1 AWC 191 : (1993) 3 UPLBEC 1989

Uttar Pradesh Intermediate Education Act, 1921 — Section 16(3)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 21

High Courts23 Aug 1993Allowed

Natho Mal Vs State of U.P. and Another

Allahabad High Court · (1993) AWC 1594 : (1994) CriLJ 1919

Constitution of India, 1950 — Article 141, 19, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 157, 169, 170Essential Commodities Act, 1955 — Section 3, 7

High Courts23 Aug 1993Dismissed

Salek Chand Jain Vs State of Uttar Pradesh and Another

Allahabad High Court · (1994) 1 AWC 180

Constitution of India, 1950 — Article 226Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4

High Courts20 Aug 1993Dismissed

Mukhtar Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1993) 3 AWC 1549 : (1993) RD 457

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 27, 27(1), 4, 4(2), 48(3)Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 109A, 27

High Courts20 Aug 1993Dismissed

Shobran Singh Sharma Vs 4th Additional District and Sessions Judge and Others

Allahabad High Court · (1993) 3 AWC 1793

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 14, 16, 16(1), 16(5)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8

High Courts20 Aug 1993Dismissed

State of U.P. Vs Jaswant Singh and Others

Allahabad High Court · (1994) 1 AWC 280

High Courts20 Aug 1993Allowed

Indexport Ltd. and Another Vs State of Uttar Pradesh and Others

Allahabad High Court · (1994) CriLJ 838

Essential Commodities Act, 1955 — Section 3, 7

High Courts20 Aug 1993

Committee of Management Adarsh Ram Chandra Inter College and Another Vs District Inspector of Schools and Another

Allahabad High Court · (1994) 2 AWC 890

Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16G, 16G(3), 16G(5), 16G(6), 16G(7)

High Courts19 Aug 1993Allowed

U.P. State Sugar Corpn. and Another Vs Bipin Kumar Mishra

Allahabad High Court · (1994) 1 AWC 70 : (1994) 1 LLJ 1004

Industrial Employment (Standing Orders) Act, 1946 — Section 3(2)

High Courts18 Aug 1993Disposed Of

Pashupati Acrylon Limited Vs State of Uttar Pradesh and Others

Allahabad High Court · (1994) 1 AWC 67 : (1993) 3 UPLBEC 2124

Uttar Pradesh Industrial Disputes Act, 1947 — Section 11A, 2A, 4K

High Courts18 Aug 1993Allowed

Kishan alias Kishan Chandra Sharma Vs Superintendent of Police and Others

Allahabad High Court · (1993) 3 AWC 1887

Uttar Pradesh Control of Goondas Act, 1970 — Section 3, 3(1)

High Courts18 Aug 1993Dismissed

Sri Kunj Behari and another Vs Sri Krishna Dutt and another

Allahabad High Court · AIR 1994 All 198 : (1993) AWC 1588

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 43 Rule 1, 104, 105, 107

High Courts18 Aug 1993Dismissed

Abdul Sattar and others Vs State of U.P. and others

Allahabad High Court · AIR 1994 All 77

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17, 17(1), 17(4), 39, 4

High Courts18 Aug 1993Dismissed

Hari Chand Sri Gopal Vs Union of India (UOI) and Others

Allahabad High Court · (1994) 50 ECR 163

Constitution of India, 1950 — Article 226

High Courts18 Aug 1993Allowed

Babboo Singh alias Ranvir Singh Vs Union of India (UOI) and Others

Allahabad High Court · (1993) 3 AWC 1838

Constitution of India, 1950 — Article 22(5), 32(5)National Security Act, 1980 — Section 3(2), 3(4), 3(5)