COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,158 of 5,025

High Courts12 Apr 1993

Atiq Khan Vs Ashraf Khan & Anr.

Allahabad High Court · (1993) 04 AHC CK 0024

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High Courts12 Apr 1993Dismissed

Manni Singh Chaturvedi Vs District Inspector of Schools and Others

Allahabad High Court · (1993) 3 AWC 1381 : (1993) 2 UPLBEC 1432

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High Courts10 Apr 1993Allowed

Dwarika Rai Vs Chairman Sanyukta Kshetriya Gramin Bank

Allahabad High Court · (1993) 04 AHC CK 0063

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High Courts10 Apr 1993Dismissed

Dr. Bhola Ram Sharma Vs District Inspector of Schools and Others

Allahabad High Court · (1993) 3 AWC 1340 : (1993) 2 UPLBEC 1495

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High Courts09 Apr 1993Allowed

Madan Dixit Vs District Inspector of Schools and Others

Allahabad High Court · (1993) 2 AWC 1271 : (1993) 2 UPLBEC 1048

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High Courts09 Apr 1993

State of U.P. Vs Saghir and Others

Allahabad High Court · (1993) 17 ACR 223

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 281, 302, 307, 34, 394

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High Courts08 Apr 1993Dismissed

Narendra Vs State of U.P.

Allahabad High Court · (1993) 04 AHC CK 0061

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High Courts08 Apr 1993Dismissed

Kunwar and Others (in Jail) Vs State of U.P.

Allahabad High Court · (1993) AWC 1305 : (1993) CriLJ 3421

Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 161, 313Penal Code, 1860 (IPC) — Section 141, 147, 148, 302, 323

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High Courts08 Apr 1993

Lalit Khanna Vs Controller of Estate Duty and Others

Allahabad High Court · (1993) 114 CTR 446 : (1994) 207 ITR 955 : (1994) 74 TAXMAN 16

Estate Duty Act, 1953 — Section 62, 73(4)

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High Courts07 Apr 1993Disposed Of

Malwati Vs State of U.F.& Qrs.

Allahabad High Court · (1993) 04 AHC CK 0068

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High Courts07 Apr 1993Allowed

Prem Kumar Peters Vs 2nd Addl. District and Sessions Judge, Kanpur and others

Allahabad High Court · AIR 1994 All 158

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 20, 21, 21(1), 80Constitution of India, 1950 — Article 226

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High Courts07 Apr 1993Dismissed

Amir Husain Vs State of U.P. and Others

Allahabad High Court · (1993) 3 AWC 1449 : (1993) 3 UPLBEC 1758

Constitution of India, 1950 — Article 226

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High Courts07 Apr 1993

Shree Ram alias Siriya and Others Vs State of U.P.

Allahabad High Court · (1993) 17 ACR 507

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 140, 148, 149, 302

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High Courts07 Apr 1993

Sri Swatantra Kumar Agrawal Vs The Managing Director, U.P. Financial Corporation, Kanpur and another

Allahabad High Court · AIR 1994 All 187 : (1993) AWC 1497

Allahabad High Court Rules, 1952 — Rule 7Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11Constitution of India, 1950 — Article 226

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High Courts07 Apr 1993Allowed

Prem Kumar Peters Vs 2nd Additional District and Sessions Judge and Others

Allahabad High Court · (1993) 3 AWC 1798

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 20, 21(1), 80Constitution of India, 1950 — Article 226

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High Courts07 Apr 1993

Kiran Prakash Misra Vs State of Arunachal Pradesh and Others

Allahabad High Court · (1993) 3 AWC 1409

Constitution of India, 1950 — Article 226

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High Courts06 Apr 1993Allowed

Baldeo Prasad Srivastava Vs State of U.P. and Another

Allahabad High Court · (1993) 3 AWC 1342

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High Courts06 Apr 1993Dismissed

Indrajit Bhatia and ors. Vs State of U.P.& Anr.

Allahabad High Court · (1993) 04 AHC CK 0059

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High Courts06 Apr 1993Dismissed

Ram Singh Vs Basic Shiksha Adhikari and Another

Allahabad High Court · (1993) 2 AWC 1287

Constitution of India, 1950 — Article 226Uttar Pradesh Basic Education Act, 1972 — Section 13

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High Courts05 Apr 1993Dismissed

Inderjeet Bhatia Vs State of U.P. and Others

Allahabad High Court · (1994) 1 CivCC 474

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 420

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