High Courts18 Aug 1993
Dholay Vs State of U.P.
Allahabad High Court · (1994) 18 ACR 46
Criminal Procedure Code, 1973 (CrPC) — Section 313, 433Penal Code, 1860 (IPC) — Section 302, 304
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,148 of 5,025
High Courts17 Aug 1993Dismissed
Hari Narain Vs District Inspector of Schools and Others
Allahabad High Court · (1994) 1 AWC 48 : (1994) 2 UPLBEC 923
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16E
High Courts17 Aug 1993
Rajendra Kumar Arya Vs Chairman, Nagar Palika and Others
Allahabad High Court · (1993) 3 AWC 1585 : (1993) 3 UPLBEC 1963
High Courts16 Aug 1993Dismissed
In Re: Tarai Development Corpn. Ltd.
Allahabad High Court · (1994) 72 TAXMAN 153
Income Tax Act, 1922 — Section 10(2)(xu)Income Tax Act, 1961 — Section 256(1), 36, 36(1)(iii)
High Courts16 Aug 1993Dismissed
Commissioner of Income Tax Vs Tarai Development Corporation Ltd.
Allahabad High Court · (1994) 205 ITR 421
Income Tax Act, 1961 — Section 36(1)
High Courts16 Aug 1993Dismissed
Sant Ram Agarwal Vs Civil Judge, Mohanlal Ganj, Lucknow and others
Allahabad High Court · AIR 1994 All 99 : (1994) RD 55
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226
High Courts12 Aug 1993Dismissed
Mohd.Raza Vs Talat Fatima and others
Allahabad High Court · (1993) 08 AHC CK 0040
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts12 Aug 1993Dismissed
Sukhveer Singh Vs State of U.P. and Others
Allahabad High Court · (1993) 3 AWC 1844 : (1994) RD 39
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122BUttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 114
High Courts12 Aug 1993
Abdul Hakim and Others Vs State of U.P.
Allahabad High Court · (1993) 17 ACR 654
Evidence Act, 1872 — Section 159, 3Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts11 Aug 1993Allowed
Ranjit Singh Vs State of Uttar Pradesh
Allahabad High Court · (1993) 3 AWC 1347
Penal Code, 1860 (IPC) — Section 23, 24, 25, 302, 417Uttar Pradesh First Offenders Probation Act, 1938 — Section 4
High Courts11 Aug 1993Dismissed
Bijendra Kumar and others Vs Basant Kumar
Allahabad High Court · AIR 1994 All 81 : (1993) AWC 1885
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts11 Aug 1993Dismissed
Vishwa Nath Vs Kapil Dev and Others
Allahabad High Court · (1993) 3 AWC 1572 : (1993) RD 465
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122C(2), 122C(3), 123, 143, 144
High Courts11 Aug 1993Allowed
Gyan Swaroop Gupta (in Jail) Vs State of U.P.
Allahabad High Court · (1993) CriLJ 3895
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 50Prevention of Corruption Act, 1988 — Section 12, 13(1), 7
High Courts11 Aug 1993Allowed
The General Electric Co. of India Ltd. Nani Vs Labour Court and Others
Allahabad High Court · (1994) 2 AWC 834
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts04 Aug 1993Dismissed
Ashok Kumar Gupta and Another Vs State of U.P. and Others
Allahabad High Court · (1995) 70 FLR 89 : (1994) 2 LLJ 740
Constitution of India, 1950 — Article 141, 142, 144, 16
High Courts04 Aug 1993Allowed
Kishora Kant Singh Vs Vashishtha Singh Yadav & Ors.
Allahabad High Court · (1993) 08 AHC CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts28 Jul 1993Allowed
Vinod Kumar Verma Vs State of U.P.and others
Allahabad High Court · (1993) 07 AHC CK 0028
Arms Act, 1959 — Section 17(3)
High Courts23 Jul 1993Allowed
Narendra Kumar alias Munnalal Vs Asstt.Collector of Cus toms (T), Indo Nepal Border, Patna and another
Allahabad High Court · (1993) 07 AHC CK 0029
Gold (Control) Act, 1968 — Section 79
High Courts21 Jul 1993Disposed Of
Rakesh Kumar Bajpai Vs State of U.P.& Ors.
Allahabad High Court · (1993) 07 AHC CK 0034
High Courts20 Jul 1993Allowed
Abdul Hameed Vs District Magistrate/Collector and Another
Allahabad High Court · (1993) AWC 1567 : (1994) CriLJ 531
Arms Act, 1959 — Section 13, 14, 9