High Courts05 Apr 1993Allowed
Ram Chandra and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (1993) 04 AHC CK 0066
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,159 of 5,025
High Courts05 Apr 1993Allowed
Hari Shanker Srivastava Vs Special Land Acquisition Officer, Faizabad & Others
Allahabad High Court · (1993) 04 AHC CK 0052
Constitution of India, 1950 — Article 14, 16
High Courts05 Apr 1993
Avdhesh Pratap Singh Vs State of U.P. and Others
Allahabad High Court · (1998) 3 LLJ 550
Constitution of India, 1950 — Article 14
High Courts05 Apr 1993
Red light on the Cars of the Hon''ble Judges of the High Court Vs State of U.P.
Allahabad High Court · AIR 1993 All 211 : (1994) 42 BLJR 75 : (1993) CriLJ 2256 : (1993) 2 UPLBEC 1339
Central Motor Vehicles Rules, 1989 — Rule 108, 108(3)Constitution of India, 1950 — Article 14, 217, 226Contempt of Courts Act, 1971 — Section 2
High Courts05 Apr 1993
Ram Naresh and Others Vs Raghu
Allahabad High Court · (1993) 3 AWC 1654
Allahabad High Court Rules, 1952 — Rule 8Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Court Fees Act, 1870 — Section 6A
High Courts02 Apr 1993Allowed
Amrit Singh Vs President and Secretary, District Co-operative Bank Limited and Zila Prashashanik Committee and Others
Allahabad High Court · (1993) 3 AWC 1533 : (1993) 3 UPLBEC 1660
Uttar Pradesh Co-operative Societies Act, 1965 — Section 122A, 122A(2), 122A(3)
High Courts02 Apr 1993Dismissed
Shashank Maulishwar Mani Tripathi Vs District Inspector of Schools and Others
Allahabad High Court · (1993) 2 AWC 1213
High Courts02 Apr 1993Allowed
Abdul Hameed Vs State
Allahabad High Court · (1994) 1 AWC 228 : (1994) CriLJ 872 : (1993) 2 DMC 35
Penal Code, 1860 (IPC) — Section 147, 302
High Courts02 Apr 1993Allowed
Sheo Prasad Khare Vs State of U.P.
Allahabad High Court · (1993) 04 AHC CK 0043
High Courts02 Apr 1993Allowed
Nagar Palika Inter College Vs Dr. Hawaldar Singh and Others
Allahabad High Court · (1993) 3 AWC 1362
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 17
High Courts02 Apr 1993Dismissed
Lalloo Ram and Another Vs State Government and Others
Allahabad High Court · (1994) 1 AWC 291
Uttar Pradesh Bhoodan Yagna Act, 1952 — Section 11, 13Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts02 Apr 1993
Abdul Hameed and Others Vs State
Allahabad High Court · (1993) 17 ACR 463
Penal Code, 1860 (IPC) — Section 147, 149, 302
High Courts01 Apr 1993Allowed
Subedar Singh and Ors. Vs State of U.P.
Allahabad High Court · (1993) 04 AHC CK 0065
Penal Code, 1860 (IPC) — Section 149, 324
High Courts31 Mar 1993Dismissed
Safi Ullah alias Bagga Vs State of Uttar Pradesh and Others
Allahabad High Court · (1993) 17 ACR 375
Constitution of India, 1950 — Article 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 173(3)National Security Act, 1980 — Section 3(2)
High Courts31 Mar 1993Dismissed
Bhaiya Hardeo Singh and Another Vs Dr. Shambhu Nath Singh and Others
Allahabad High Court · (1993) 3 AWC 1289
Court Fees Act, 1870 — Section 6A, 7
High Courts31 Mar 1993Allowed
Heerawati Devi and Ors. Vs State of U.P.& Anr.
Allahabad High Court · (1993) 03 AHC CK 0042
High Courts31 Mar 1993
Bhagelu and Anr. Vs State of U.P.& Anr.
Allahabad High Court · (1993) 03 AHC CK 0014
High Courts30 Mar 1993Allowed
Ram Kumar Rai Vs State of U.P. and Others
Allahabad High Court · (1993) AWC 1461 : (1993) 2 LLJ 1064
High Courts30 Mar 1993Allowed
Anil Kumar Vs State of U.P. and Others
Allahabad High Court · (1993) 2 AWC 1269
Constitution of India, 1950 — Article 14, 21Penal Code, 1860 (IPC) — Section 97
High Courts29 Mar 1993Dismissed
Parvez Akhtar and Others Vs IVth Additional district Judge and Another
Allahabad High Court · (1993) 03 AHC CK 0057
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 75Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 133, 139