High Courts19 May 1993Allowed
Hemanshu Kumar Chaturvedi Vs University of Gorakhpur and Others
Allahabad High Court · (1993) AWC 1467 : (1994) 1 LLJ 1188 : (1993) 2 UPLBEC 1433
Uttar Pradesh State Universities Act, 1973 — Section 13, 31
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,152 of 5,025
High Courts19 May 1993Dismissed
Jaswant Singh Vs Additional District Judge and Others
Allahabad High Court · (1993) 05 AHC CK 0018
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11, 12, 13, 15, 15(1)
High Courts19 May 1993
Roop Singh and Others Vs State
Allahabad High Court · (1993) 17 ACR 552
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 149, 302, 307
High Courts19 May 1993Dismissed
Sachida Nand Singh and Others Vs State of U.P. and Another
Allahabad High Court · (1994) 2 AWC 1023
Subordinate Civil Courts Ministerial Establishment Rules, 1947 — Rule 14, 14(1), 14(3), 15, 15(2)
High Courts18 May 1993Partly Allowed
Raja Ram and Another Vs State of U.P. and Others
Allahabad High Court · (1993) 3 AWC 1712
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 149Court Fees Act, 1870 — Section 6Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4, 4(1), 5, 7
High Courts18 May 1993Dismissed
Pitam Singh Pradhan Vs Sub Divisional Officer and Others
Allahabad High Court · (1993) 3 AWC 1582
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1), 96A
High Courts18 May 1993Dismissed
Vice-Chancellor, Sampurnanand Sanskrit Vidyalaya, Varanasi Vs Brahm Gopal and others
Allahabad High Court · AIR 1993 All 233 : (1993) 2 DMC 214
Guardians and Wards Act, 1890 — Section 29
High Courts18 May 1993
Nishatganj Vyapar Mandal Vs state of U.P. and others
Allahabad High Court · AIR 1994 All 84
Constitution of India, 1950 — Article 14, 19(1), 21, 226Railways Act, 1890 — Section 16, 17, 18, 19Urban Land (Ceiling and Regulation) Act, 1976 — Section 20
High Courts18 May 1993Dismissed
Smt. Tara Devi and Another Vs Rent Control and Eviction Officer and Others
Allahabad High Court · (1993) 3 AWC 1415
Civil Procedure Code, 1908 (CPC) — Section 2(9)Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 461
High Courts17 May 1993Dismissed
Rajesh Kumar Agarwal Vs Virendra Kumar Agrawala and Others
Allahabad High Court · (1994) 2 AWC 961
Benami Transactions (Prohibition) Act, 1988 — Section 2, 3, 4, 5Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4English Partnership Act, 1890 — Section 20, 21
High Courts17 May 1993Dismissed
Reva Dry Cleaners Vs State of U.P. and Others
Allahabad High Court · (1994) 68 FLR 46 : (1994) 2 LLJ 1117
Civil Procedure Code, 1908 (CPC) — Section 10Uttar Pradesh Industrial Disputes Act, 1947 — Section 5C(3)
High Courts17 May 1993Dismissed
Rajesh Kumar Agrawal Vs Virendra Kumar Agrawal and others
Allahabad High Court · AIR 1994 All 135
Benami Transactions (Prohibition) Act, 1988 — Section 2, 3, 4, 5Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 4Partnership Act, 1932 — Section 14
High Courts17 May 1993Allowed
Indra Prasad Saxena Vs Chaman Lal Malik
Allahabad High Court · AIR 1994 All 105
Specific Relief Act, 1963 — Section 10Transfer of Property Act, 1882 — Section 54Urban Land (Ceiling and Regulation) Act, 1976 — Section 26, 27, 33
High Courts17 May 1993Dismissed
Municipal Board and Another Vs Union of India (UOI) and Others
Allahabad High Court · (1993) AWC 1801 : (1999) 3 LLJ 347
Payment of Gratuity Act, 1972 — Section 1(3)
High Courts17 May 1993Allowed
Hira Lal and Others Vs State of U.P.
Allahabad High Court · (1993) 3 AWC 1815
Defence of India Act, 1939 — Section 19(1)Land Acquisition Act, 1960 — Section 18, 23, 23(1), 4(1), 48ATown Improvement Act, 1919 — Section 36(1), 42(1)
High Courts17 May 1993Allowed
Tara Shanker Vs Madan Mohan Pathak and Others
Allahabad High Court · (1993) 3 AWC 1658
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts17 May 1993Allowed
Bachchu Lal Vs Ram Sajiwan
Allahabad High Court · (1993) 3 AWC 1661 : (1993) RD 393
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4(2), 49, 5(2)
High Courts15 May 1993Dismissed
Sarajuddin Vs State of U.P. and Others
Allahabad High Court · (1994) 2 LLJ 228
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 6
High Courts15 May 1993Dismissed
Pursottam Upadhya and Others Vs District Basic Education Officer and Others
Allahabad High Court · (1993) 3 AWC 1787 : (1993) 3 UPLBEC 2043
High Courts14 May 1993Dismissed
Ishwar Singh Tome Vs District Inspector of Schools and Others
Allahabad High Court · (1993) 3 AWC 1752
Uttar Pradesh Intermediate Education (Amendmetnt) Regulations, 1976 — Regulation 3(1)Uttar Pradesh Intermediate Education Act, 1921 — Section 14, 16E, 16E(1), 16E(2), 16E(3)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 2, 3, 4