COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,161 of 5,025

High Courts18 Mar 1993Allowed

Veer Bahadur Saxena Vs District Magistrate and Others

Allahabad High Court · (1993) 2 AWC 801

Constitution of India, 1950 — Article 226Nagar Maha Palika Adhiniyam — Section 46Uttar Pradesh Nagar Maha Palika (Nagar Pramukhon Aur Up Nagar Pramukhon Ke Nirvachan Ka Sanohalan) Agya Rules, 1959 — Rule 35(3)

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High Courts18 Mar 1993Dismissed

Subhash Chandra and Others Vs District Judge

Allahabad High Court · (1993) 2 AWC 796

Subordinate Civil Courts Ministerial Establishment Rules, 1947 — Rule 10, 11, 12, 14, 14(1)

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High Courts18 Mar 1993Disposed Of

Surjeet Kumar Vs Prescribed Authority, under U.P. Act No. 13 of 1972 and Another

Allahabad High Court · (1993) 3 AWC 1517

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 7Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 34(1), 38

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High Courts18 Mar 1993Disposed Of

Devendra Singh Negi alias Debu Vs State of U.P. and Another

Allahabad High Court · (1994) CriLJ 1783

Companies Act, 1956 — Section 237Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 482, 82, 82(2), 83, 83(1)

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High Courts18 Mar 1993Allowed

Nathooni Singh Vs State of U.P.

Allahabad High Court · (1994) CriLJ 3

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 27, 37, 42

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High Courts18 Mar 1993Dismissed

U.P. State Road Transport Corporation and others Vs Trilok Chandra and others

Allahabad High Court · (1993) ACJ 1238 : AIR 1993 All 330 : (1993) AWC 1292

Civil Procedure Code, 1908 (CPC) — Section 152Motor Vehicles Act, 1939 — Section 110(B), 110C, 110CC, 96

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High Courts18 Mar 1993Dismissed

Bechan Vs State of U.P.

Allahabad High Court · (1993) 03 AHC CK 0032

Prevention of Food Adulteration Act, 1954 — Section 16, 7

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High Courts18 Mar 1993Allowed

Manzoor Ahmad Vs The State Transport Appellate Tribunal, U.P. Lucknow and others

Allahabad High Court · AIR 1994 All 202 : (1993) AWC 812

Constitution of India, 1950 — Article 19(1), 226Motor Vehicles Act, 1939 — Section 2(28A), 2(38), 68, 68C, 68DMotor Vehicles Act, 1988 — Section 104, 76, 90

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High Courts18 Mar 1993Allowed

Tannery and Footwear Corporation of India Ltd. Vs Labour Court and Others

Allahabad High Court · (1994) 2 LLJ 1186

Apprentices Act, 1961 — Section 18, 22, 4Industrial Disputes Act, 1947 — Section 2

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High Courts18 Mar 1993Allowed

Radhey Lal Vs Special Judge and Others

Allahabad High Court · (1993) 2 AWC 1284

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, Order 50 Rule 1, Order 9 Rule 9, 141, 151Provincial Small Cause Courts Act, 1887 — Section 17, 23, 25

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High Courts17 Mar 1993Dismissed

Jai Narain and Another Vs State of U.P. and Others

Allahabad High Court · (1993) CriLJ 3687

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 482

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High Courts17 Mar 1993Dismissed

Thakur Prasad Sahu Vs IInd Additional District Judge and Another

Allahabad High Court · (1993) 2 AWC 1252

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 3Constitution of India, 1950 — Article 226

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High Courts17 Mar 1993Dismissed

Shatrunjai Singh Vs State of U.P. and Others

Allahabad High Court · (1993) 3 AWC 1303 : (1993) 3 UPLBEC 2055

Uttar Pradesh Secondary Education Services Commission and Selection Boards (Amendment) Act, 1992 — Section 18, 18(9)

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High Courts17 Mar 1993Allowed

Alpana Vs U.P. Public Service Commission and Another

Allahabad High Court · (1993) 2 AWC 1275 : (1993) 2 UPLBEC 1071

Constitution of India, 1950 — Article 315, 320(1)

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High Courts15 Mar 1993Dismissed

Ram Naresh Singh Parihar and Others Vs U.P. State Sugar Corporation Ltd. and Others

Allahabad High Court · (1994) 1 LLJ 422 : (1993) 3 UPLBEC 2126

Companies Act, 1956 — Section 291Uttar Pradesh Industrial Disputes Act, 1947 — Section 2

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High Courts15 Mar 1993

Jain Kaliawala Engg. Works (P) Ltd. Vs Union of India (UOI)

Allahabad High Court · (1993) 67 ELT 231

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High Courts12 Mar 1993Dismissed

Ram Shanker Awasthi Vs Xth Addl. District Judge and Others

Allahabad High Court · (1993) 2 AWC 879

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 3, 3(1)

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High Courts12 Mar 1993Disposed Off

Ganesh Chandra Bhatt Vs The District Magistrate and Others

Allahabad High Court · (1993) 1 AWC 634

Arms Act, 1959 — Section 10, 12, 13, 14, 15Constitution of India, 1950 — Article 14, 19, 19(1), 2, 21Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 145

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High Courts12 Mar 1993Disposed Of

Ganesh Chandra Bhatt Vs District Magistrate, Almora and others

Allahabad High Court · AIR 1993 All 291

Arms Act, 1959 — Section 10, 12, 13, 14, 15Constitution of India, 1950 — Article 14, 19, 19(1), 2, 21Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 145

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High Courts12 Mar 1993Partly Allowed

Hussain Ahmad Vs State of U.P.

Allahabad High Court · (1993) 03 AHC CK 0016

Penal Code, 1860 (IPC) — Section 302, 304(1), 307

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