High Courts11 May 1993Disposed Of
Mithilesh Kumari Jain and Others Vs Commissioner of Income Tax
Allahabad High Court · (1994) 209 ITR 337
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132A, 132B
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,154 of 5,025
High Courts10 May 1993Allowed
Jawala Prasad Vs Pargana Adhikari and Another
Allahabad High Court · (1993) 3 AWC 1616 : (1993) RD 356 : (1993) 2 UPLBEC 1123
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)Uttar Pradesh Rural Local Self Government Laws (Amendment) Act, 1973 — Section 13, 95
High Courts10 May 1993Disposed Of
Ramzan Vs State of U.P.
Allahabad High Court · (1993) 05 AHC CK 0055
High Courts09 May 1993Allowed
Virendra Singh Vs State of U.P.
Allahabad High Court · (1993) 05 AHC CK 0068
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 392, 411
High Courts07 May 1993Dismissed
Mahesh Chandra Sharma Vs Regional Deputy Director of Education and Others
Allahabad High Court · (1993) 3 AWC 1460 : (1993) 3 UPLBEC 1651
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 19, 9
High Courts07 May 1993Disposed Of
Brahmjeet Singh Raghav Vs Dy. Director of Education and Others
Allahabad High Court · (1993) 3 AWC 1803
High Courts07 May 1993Dismissed
Master Zubeen Vs Principal Judge, Family Court, Lucknow and others
Allahabad High Court · AIR 1994 All 147
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125Guardians and Wards Act, 1890 — Section 25
High Courts07 May 1993Allowed
Sanjiv alias Chhabi Ram Vs State of U.P.
Allahabad High Court · (1993) 05 AHC CK 0054
High Courts07 May 1993Dismissed
Basant Prasad Srivastava and others Vs State of U.P. and others
Allahabad High Court · AIR 1994 All 112 : (1993) 2 UPLBEC 1333
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16
High Courts07 May 1993Allowed
Smt. Rehana Begum Vs State of U.P. and Others
Allahabad High Court · (1993) 3 AWC 1581 : (1993) 3 UPLBEC 1601
High Courts06 May 1993Dismissed
Vachaspati Shastri Vs District Inspector of Schools and Others
Allahabad High Court · (1993) 05 AHC CK 0100
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18
High Courts06 May 1993Dismissed
Moti Lal Gupta Vs District Inspector of Schools and Others
Allahabad High Court · (1993) 3 AWC 1657 : (1993) 3 UPLBEC 1582
High Courts06 May 1993Allowed
Sobaran Lal Vs State of U.P.
Allahabad High Court · (1993) 05 AHC CK 0066
Penal Code, 1860 (IPC) — Section 307, 324
High Courts06 May 1993Allowed
Bhavani Prasad and Anr. Vs State & Anr.
Allahabad High Court · (1993) 05 AHC CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts06 May 1993
Liyakat Vs State of U.P.
Allahabad High Court · (1993) 2 ACC 241
Penal Code, 1860 (IPC) — Section 279, 302, 304A
High Courts06 May 1993Dismissed
Smt. Suman Pradhan Vs Deputy Director of Education, Region IVth and Others
Allahabad High Court · (1993) 3 AWC 1571 : (1993) 2 UPLBEC 1362
High Courts05 May 1993Dismissed
Mahesh Chandra Sharma Vs District Inspector of Schools and Another
Allahabad High Court · (1993) 3 AWC 1464 : (1993) 2 UPLBEC 1358
High Courts05 May 1993Dismissed
Ram Sanehi and Anr. Vs State of U.P.& Ors.
Allahabad High Court · (1993) 05 AHC CK 0051
Uttar Pradesh Agricultural Credit Act, 1973 — Section 11A(2)
High Courts04 May 1993Allowed
Gafoora Vs State of U.P.
Allahabad High Court · (1993) 17 ACR 314
Criminal Procedure Code, 1973 (CrPC) — Section 87, 88Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 201, 302, 364
High Courts04 May 1993
Commissioner of Income Tax Vs Saran Khandsari Udyog
Allahabad High Court · (1993) 114 CTR 410 : (1993) 204 ITR 447
Income Tax Act, 1961 — Section 32