High Courts04 May 1993Allowed
Varuna Sulphonators Pvt. Ltd. Vs Union of India (UOI)
Allahabad High Court · (1993) 68 ELT 42
Central Excise Rules, 1944 — Rule 57IConstitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,155 of 5,025
High Courts04 May 1993Dismissed
M/s. Vijai Kumar Ajay Kumar and another Vs Steel Authority of India Limited (SAIL) and others
Allahabad High Court · AIR 1994 All 182 : (1993) AWC 1397
Constitution of India, 1950 — Article 12, 14, 19(1)Contract Act, 1872 — Section 72
High Courts04 May 1993Allowed
Rama Kant Ram Vs State of U.P.and others
Allahabad High Court · (1993) 05 AHC CK 0058
High Courts04 May 1993Allowed
Gram Sabha Vs Ram Dev and Another
Allahabad High Court · (1993) CriLJ 3277
Criminal Procedure Code, 1973 (CrPC) — Section 133, 378, 383, 383(1), 397
High Courts04 May 1993
Gram Sabha Lakhanpur Panti Vs Ram Dev and Another
Allahabad High Court · (1993) 17 ACR 325
Criminal Procedure Code, 1973 (CrPC) — Section 133, 378, 385, 385(1), 397
High Courts04 May 1993Allowed
Shyam Salona Singh Vs District Inspector of Schools and Others
Allahabad High Court · (1993) 3 AWC 1463 : (1993) 3 UPLBEC 1649
Evidence Act, 1872 — Section 115
High Courts03 May 1993Allowed
Kumari Smita Shukla Vs University of Allahabad and Another
Allahabad High Court · (1993) 3 AWC 1422
High Courts03 May 1993Allowed
Arunesh Kumar Sharma Vs District Magistrate and Others
Allahabad High Court · (1993) 3 AWC 1371
Penal Code, 1860 (IPC) — Section 304, 304B, 305, 306Uttar Pradesh Subordinate Services Punishment and Appeal Rules — Rule 1(2), 1A(1)(2)
High Courts03 May 1993Dismissed
Vinod Kumar Vs State of U.P.
Allahabad High Court · (1993) 05 AHC CK 0049
High Courts03 May 1993Partly Allowed
Sher Mohammad Vs State of U.P.
Allahabad High Court · (1993) 05 AHC CK 0040
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 39(f)Penal Code, 1860 (IPC) — Section 302
High Courts03 May 1993
Shiv Lal Vs U.P. Jal Nigam and Others
Allahabad High Court · (1993) 3 AWC 1434
Constitution of India, 1950 — Article 14, 16, 16(1), 226, 39
High Courts30 Apr 1993Dismissed
National Insurance Co. Ltd. Vs Smt. Swarn Kanta Sahgal and Others
Allahabad High Court · (1996) 2 ACC 59
High Courts30 Apr 1993Allowed
National Insurance Co. Ltd. Vs Jumrati and Others
Allahabad High Court · (1993) 2 ACC 515 : (1993) ACJ 961
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 96Criminal Procedure Code, 1973 (CrPC) — Section 195Motor Vehicles Act, 1988 — Section 168, 169
High Courts30 Apr 1993Dismissed
National Insurance Co. Ltd. Vs Swarn Kanta Sahgal and Others
Allahabad High Court · (1994) ACJ 468 : (1993) AWC 1338
High Courts30 Apr 1993
The National Insurance Company Ltd. Vs Swarn Kanta Sahgal and Others
Allahabad High Court · (1993) 2 ACC 236
High Courts30 Apr 1993
Santosh Kumar Singh Vs State of U.P. and Others
Allahabad High Court · (1993) 3 AWC 1536 : (1993) 3 UPLBEC 1832
Constitution of India, 1950 — Article 226Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 12, 12(2), 12(3), 16
High Courts30 Apr 1993Allowed
Tara Shankar Vs Vinod Kumar Verma and Others
Allahabad High Court · (1993) 3 AWC 1379
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151
High Courts29 Apr 1993Allowed
Nawab Singh and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1993) 3 AWC 1364 : (1993) RD 337
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 41, 48, 5A(2), 9A(2)Uttar Pradesh Land Revenue Act, 1901 — Section 200, 201, 281, 291
High Courts29 Apr 1993Dismissed
Raj Kumar Sharma Vs District Judge and Others
Allahabad High Court · (1993) 3 AWC 1503
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2Constitution of India, 1950 — Article 141, 226, 374(2)Privy Council Jurisdiction Act, 1949 — Section 8
High Courts29 Apr 1993Allowed
Brigadier R.C.Dhingra and Ors. Vs State
Allahabad High Court · (1993) 04 AHC CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 205