High Courts16 Apr 1993Dismissed
Nanuki Prasad Vs State of Uttar Pradesh and Others
Allahabad High Court · (1993) 3 AWC 1382 : (1993) RD 351
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,157 of 5,025
High Courts16 Apr 1993Allowed
Virendra Singh Verma Vs District Inspector of Schools and Others
Allahabad High Court · (1993) 3 AWC 1361 : (1993) 3 UPLBEC 1648
High Courts16 Apr 1993Dismissed
Ram Saran and Another Vs District Judge and Others
Allahabad High Court · (1993) 3 AWC 1393
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts16 Apr 1993Dismissed
Smt. Pushpa Rani Vs Vijay Pal Singh
Allahabad High Court · AIR 1994 All 216 : (1994) 1 DMC 345
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 24, 9Penal Code, 1860 (IPC) — Section 498A
High Courts16 Apr 1993Allowed
Smt. Satyawati Vs 10th Addl. Dist. Judge and others
Allahabad High Court · AIR 1993 All 306 : (1993) AWC 1706 : (1993) RD 353
Civil Procedure Code Amendment Act, 1976 — Order 9 Rule 13Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Limitation Act, 1963 — Section 14, 5
High Courts16 Apr 1993Allowed
Narendra Kumar Jain and another Vs Sukumar Chand Jain and others
Allahabad High Court · AIR 1994 All 1
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 2 Rule 2, Order 2 Rule 2(2), Order 2 Rule 2(3), Order 6 Rule 2Religious Endowments Act, 1863 — Section 14, 18Representation of the People Act, 1951 — Section 83
High Courts16 Apr 1993Allowed
Family Planning Association of India and Another Vs Presiding Officer, Labour Court (3) and Another
Allahabad High Court · (1994) 68 FLR 95 : (1994) 2 LLJ 1030
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2
High Courts16 Apr 1993Allowed
Praveen Kumar and others Vs VII Additional District Judge, Meerut and others
Allahabad High Court · AIR 1994 All 153
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Constitution of India, 1950 — Article 226Hindu Succession Act, 1956 — Section 3(2)
High Courts15 Apr 1993Allowed
Nagendra Singh Vs State of U.P. and Others
Allahabad High Court · (1993) 3 AWC 1710
High Courts15 Apr 1993Allowed
Megha Ram Vs Commissioner, Meerut Division and Others
Allahabad High Court · (1993) CriLJ 3469
Arms Act, 1959 — Section 17, 17(3)Constitution of India, 1950 — Article 14, 21, 226Penal Code, 1860 (IPC) — Section 201, 302
High Courts15 Apr 1993Dismissed
Devesh Behari Saxena Vs Dy. Commissioner of Income Tax and Another
Allahabad High Court · (1995) 124 CTR 165 : (1994) 208 ITR 637
Income Tax Act, 1961 — Section 269UD
High Courts15 Apr 1993
Prem Nath Vs Principal, Harizan Primary Pathshala and Others
Allahabad High Court · (1993) 2 AWC 1273 : (1993) 2 UPLBEC 1052
Constitution of India, 1950 — Article 226, 228
High Courts13 Apr 1993Disposed Of
Haji Peer Bux and Others Vs State of U.P. and Others
Allahabad High Court · (1993) AWC 1427 : (1993) CriLJ 3574
Constitution of India, 1950 — Article 14, 141, 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 125, 437, 438, 439Explosives Act, 1884 — Section 3, 5
High Courts13 Apr 1993Allowed
Ram Bhajan and Ors. Vs State of U.P.
Allahabad High Court · (1993) 04 AHC CK 0058
Penal Code, 1860 (IPC) — Section 147, 149, 302
High Courts13 Apr 1993Allowed
Purshottam Lal Vs Kishan Kishore
Allahabad High Court · (1993) 04 AHC CK 0044
High Courts13 Apr 1993Allowed
Nanhey Vs Deputy Director Consolidation and Others
Allahabad High Court · (1993) 3 AWC 1359 : (1993) RD 275
Constitution of India, 1950 — Article 14Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 48(1)
High Courts12 Apr 1993Dismissed
Kumari Mohini Gupta and Others Vs The Allahabad University and Another
Allahabad High Court · (1993) 3 AWC 1480
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 28(3)
High Courts12 Apr 1993Dismissed
Modi Industries Ltd. Vs Additional Labour Commissioner and Others
Allahabad High Court · (1994) 1 LLJ 482
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 3Uttar Pradesh Industrial Peace (Timely Payment of Wages) Act, 1978 — Section 3
High Courts12 Apr 1993
Dr. Ehsan Ahmad and Others Vs Aligarh Muslim University and Others
Allahabad High Court · (1993) 3 AWC 1489 : (1993) 2 UPLBEC 1046