COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,150 of 5,025

High Courts12 Jul 1993

Girija Prasad Singh Vs State of Uttar Pradesh and Others

Allahabad High Court · (1993) 3 AWC 1592

Constitution of India, 1950 — Article 14Uttar Pradesh Recognized Basic Schools (Junior High Schools) (Recruitment and Conditions of Service of Ministerial Staff and Group D Employees) Rules, 1984 — Rule 20

Read judgment

High Courts12 Jul 1993Dismissed

Mahabir Prasad and Others Vs Ram Kumar Singh

Allahabad High Court · (1993) 07 AHC CK 0003

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 101, 102

Read judgment

High Courts09 Jul 1993Dismissed

M/s. Kanoria Chemicals and Industries Ltd. Vs U.P. State Electricity Board and other

Allahabad High Court · AIR 1994 All 273

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 384Electricity (Supply) Act, 1948 — Section 49

Read judgment

High Courts09 Jul 1993Dismissed

Punjab National Bank Vs Ganga Narain Kapur

Allahabad High Court · AIR 1994 All 221

Civil Procedure Code, 1908 (CPC) — Section 115Provincial Small Cause Courts Act, 1887 — Section 25Registration Act, 1908 — Section 49

Read judgment

High Courts08 Jul 1993Allowed

Rameshwar Vs The State

Allahabad High Court · (1993) 17 ACR 417

Arms Act, 1959 — Section 23, 25Penal Code, 1860 (IPC) — Section 395, 397Prevention of Corruption Act, 1947 — Section 6

Read judgment

High Courts08 Jul 1993Dismissed

U.P. State Road Transport Corpn. and Others Vs State of U.P. and Others

Allahabad High Court · (1993) AWC 1709 : (1994) 2 LLJ 39

Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 1

Read judgment

High Courts08 Jul 1993Dismissed

Krishan Pal Singh Vs State of U.P.

Allahabad High Court · (1993) 3 AWC 1691

Penal Code, 1860 (IPC) — Section 299, 300, 302, 304

Read judgment

High Courts07 Jul 1993Dismissed

Ramesh Kumar Singh Vs State of U.P. and Another

Allahabad High Court · (1993) 3 AWC 1729 : (1993) 3 UPLBEC 1580

Read judgment

High Courts07 Jul 1993Allowed

Shamsher Vs Govind Ballabh Pant University of Agriculture and Technology and Others

Allahabad High Court · (1993) 3 AWC 1765 : (1993) 3 UPLBEC 1620

Constitution of India, 1950 — Article 14, 16, 226

Read judgment

High Courts06 Jul 1993Dismissed

Prabhu Nath Vs State of Uttar Pradesh and Others

Allahabad High Court · (1993) 3 AWC 1569

Lekhpals Service Rules, 1958 — Rule 21Uttar Pradesh Consolidation Lekhpal Services Rules, 1978 — Rule 24

Read judgment

High Courts06 Jul 1993Disposed Of

Shakuntala Rana Vs Mahipal Singh

Allahabad High Court · (1993) 07 AHC CK 0020

Read judgment

High Courts06 Jul 1993Dismissed

Ram Bharosey Lal Gupta Vs Gaon Sabha Sareli Pukhta and Others

Allahabad High Court · (1994) 2 AWC 863

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 14, 14(1), 14(2)

Read judgment

High Courts05 Jul 1993Dismissed

Shri Shyama Charan Gupta and another Vs State of Uttar Pradesh and others

Allahabad High Court · AIR 1994 All 17 : (1994) 2 UPLBEC 1202

Constitution of India, 1950 — Article 213, 213(2), 357Uttar Pradesh General Clauses Act, 1904 — Section 3, 3(2), 6, 6Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 15, 15(1)

Read judgment

High Courts05 Jul 1993Dismissed