High Courts06 Jun 1993Disposed Of
Ugrasen Singh and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (1993) 06 AHC CK 0006
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,151 of 5,025
High Courts03 Jun 1993Dismissed
Awadesh Singh and Others Vs State and Others
Allahabad High Court · (1994) CriLJ 1695
Constitution of India, 1950 — Article 22, 22(2)Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 106, 107, 116, 151, 167(1)
High Courts28 May 1993Dismissed
Vindhyachal Upadhya Vs Raj Kishore Pandey and Others
Allahabad High Court · (1993) 3 AWC 1763
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12, 19
High Courts26 May 1993Allowed
Rajeev Lochan Pandey Vs District Judge,Allahabad & Ors.
Allahabad High Court · (1993) 05 AHC CK 0059
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts25 May 1993Disposed Of
Sher Bahadur Singh Vs State of U.P.& Ans.etc.
Allahabad High Court · (1993) 05 AHC CK 0045
High Courts24 May 1993Dismissed
Dr. Ram Kumar and others Vs State of U.P. and others
Allahabad High Court · AIR 1994 All 91
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 2Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 28
High Courts21 May 1993Disposed Of
Smt. Bhoo Devi and Others Vs Board of Revenue and Others
Allahabad High Court · (1993) 3 AWC 1560
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Uttar Pradesh Agriculturists Relief Act, 1934 — Section 5
High Courts21 May 1993Allowed
Bal Krishan Aqarwal Vs State of U.P.
Allahabad High Court · (1993) 05 AHC CK 0069
High Courts21 May 1993
Raj Kumar Singh Yadav alias Bhikha Yadav Vs State
Allahabad High Court · (1993) 17 ACR 336
Criminal Procedure Code, 1973 (CrPC) — Section 16, 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 May 1993Allowed
Adya Prasad Misra Vs U.P. Public Services Tribunal, I and Others
Allahabad High Court · (1994) 2 AWC 1007
Constitution of India, 1950 — Article 14, 16
High Courts21 May 1993Dismissed
Krishna Kumar Agarwal Vs First Additional District and Session Judge and Others
Allahabad High Court · (1993) 3 AWC 1579
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 4Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10(3), 11, 21(1), 21(6), 23
High Courts20 May 1993Dismissed
Wahid Ullah Khan Vs District Magistrate and Others
Allahabad High Court · (1993) 2 AWC 1018
Companies Act, 1956 — Section 81(1)Constitution of India, 1950 — Article 226Uttar Pradesh Co-operative Societies Rules, 1968 — Rule 460
High Courts20 May 1993Allowed
Kisan Sahkari Chini Mills Ltd. and Others Vs Awadhesh Singh
Allahabad High Court · (1993) AWC 1720 : (1994) 2 LLJ 1067 : (1993) 2 UPLBEC 1313
Industrial Disputes Act, 1947 — Section 2
High Courts20 May 1993Dismissed
Midlands (Pvt.) Ltd. Vs Regional P.F. Commissioner and Another
Allahabad High Court · (1994) 1 LLJ 1230 : (1993) 3 UPLBEC 2050
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7, 7A
High Courts20 May 1993Disposed Of
Krishna Kumar and Others Vs State of U.P. and Others
Allahabad High Court · (1993) AWC 1809 : (1993) CriLJ 3825
Penal Code, 1860 (IPC) — Section 363, 366
High Courts20 May 1993
Nutan Kumar and others Vs IInd Additional District Judge, Banda and others
Allahabad High Court · AIR 1994 All 298 : (1993) AWC 1090
Constitution of India, 1950 — Article 13, 13(3), 141Contract Act, 1872 — Section 10, 12, 2, 23, 24Transfer of Property Act, 1882 — Section 105, 108, 6
High Courts20 May 1993
Wahid Ullah Khan Vs District Magistrate, Nainital and others
Allahabad High Court · AIR 1993 All 249 : (1993) 2 UPLBEC 1107
Companies Act, 1956 — Section 81(1)Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 47, 47A, 87, 87
High Courts20 May 1993Allowed
Dharmanand alias Mahato Vs The State
Allahabad High Court · (1994) CriLJ 730
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 209, 309, 309(2)Penal Code, 1860 (IPC) — Section 302, 307
High Courts19 May 1993Allowed
Gorakhnath Upadhyaya Vs State of U.P. and others
Allahabad High Court · AIR 1994 All 283 : (1993) 2 UPLBEC 1191
Constitution of India, 1950 — Article 14, 216, 299Evidence Act, 1872 — Section 114National Saving Certificates Act, 1959 — Section 12
High Courts19 May 1993Dismissed
Som Nath Tyagi Vs State of U.P.& Anr.
Allahabad High Court · (1993) 05 AHC CK 0048