High Courts04 Feb 1993Allowed
Lalji Vs Director of Bal Vikas Seva Avam Pustahar and Others
Allahabad High Court · (1993) 2 AWC 931
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,165 of 5,025
High Courts04 Feb 1993Allowed
Lalji Vs Director, Bal Vikas Seva Avam Pustahar and Others
Allahabad High Court · (1993) 2 LLJ 547
High Courts04 Feb 1993Partly Allowed
Rama and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1993) 2 AWC 1214 : (1993) RD 290
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 13, 40, 41, 42Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4(2), 5, 9A(2)
High Courts04 Feb 1993Dismissed
Sudhir Kumar Gupta and Others Vs Director of Investigation, Income Tax and Others
Allahabad High Court · (1993) 114 CTR 340 : (1993) 202 ITR 829
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132(5)
High Courts04 Feb 1993Dismissed
Amar Nath Vs Gopi Nath Pandey and Others
Allahabad High Court · (1993) 2 AWC 1212
Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts03 Feb 1993Disposed Of
Dr. K.K. Singh and Another Vs Gorakhpur University and Others
Allahabad High Court · (1993) 2 AWC 1064 : (1993) 2 UPLBEC 879
Uttar Pradesh State Universities Act, 1973 — Section 13, 13(6), 13(6), 13(8), 2(18)
High Courts03 Feb 1993Dismissed
Ishaq Husain Razvi Vs State of U.P. and others
Allahabad High Court · AIR 1993 All 283 : (1993) AWC 863 : (1993) 2 UPLBEC 1066
Constitution of India, 1950 — Article 226Indian Medicine Central Council Act, 1970 — Section 17(1), 17(3)Uttar Pradesh Indian Medicine Act, 1939 — Section 14, 27, 28, 29, 30
High Courts03 Feb 1993
Bachan Prasad Vs State of U.P.& Ors.
Allahabad High Court · (1993) 02 AHC CK 0034
High Courts03 Feb 1993
Sahkari Ganna Vikas Samiti Ltd. Vs Controlling Authority under Payment of Wages Act
Allahabad High Court · (1993) AWC 1254 : (1993) 2 LLJ 1108 : (1994) 1 UPLBEC 480
Payment of Gratuity Act, 1972 — Section 7(4), 7(7)
High Courts02 Feb 1993Dismissed
Daya Shankar and Another Vs Deputy Director of Consolidation and Another
Allahabad High Court · (1993) 2 AWC 889
Civil Procedure Code, 1908 (CPC) — Section 99Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 465
High Courts02 Feb 1993Dismissed
Sadhan Sahakari Samiti Basantpur Ltd. Vs Presiding Officer, Labour Court and Another
Allahabad High Court · (1993) 2 LLJ 468
Uttar Pradesh Co-operative Societies Act, 1965 — Section 1(3), 135Uttar Pradesh Industrial Disputes Act, 1947 — Section 2
High Courts02 Feb 1993
Smt. Hamidan Vs Mohd. Rafiq
Allahabad High Court · (1994) CriLJ 348
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(3)
High Courts02 Feb 1993Allowed
Variety General Stores Vs Income Tax Officer and Others
Allahabad High Court · (1993) 202 ITR 660
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131, 131(3), 132
High Courts02 Feb 1993Dismissed
Rakesh Kumar alias Lal and Others Vs State of U.P. and Another
Allahabad High Court · (1994) CriLJ 289
Criminal Procedure Code, 1973 (CrPC) — Section 133, 145, 482
High Courts02 Feb 1993
Shri Ram Singh and another Vs Special Judge, E.C. Act, Additional District Judge, Ballia and others
Allahabad High Court · AIR 1993 All 236
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 43 Rule 1, 115Constitution of India, 1950 — Article 225, 226
High Courts02 Feb 1993
Smt. Sushila Pant Vs Station House Officer and Others
Allahabad High Court · (1993) CriLJ 2534
Constitution of India, 1950 — Article 21, 226Penal Code, 1860 (IPC) — Section 304APrevention of Corruption Act, 1988 — Section 7
High Courts02 Feb 1993Allowed
Sonbhadra Coke Products and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · (1994) CriLJ 657
Penal Code, 1860 (IPC) — Section 415, 420, 467, 468, 471
High Courts01 Feb 1993Dismissed
Managing Committee, Balika Ucchatar Madhyamik Vidyalaya (Commonly Known as Atarra Balika Vidyalaya) Vs State of U.P. and Others
Allahabad High Court · (1993) 2 AWC 1059
High Courts01 Feb 1993Dismissed
Virendra Kumar Singhai Vs Murari Lal Singhal and Others
Allahabad High Court · (1993) 2 AWC 782
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, Order 22 Rule 4, Order 22 Rule 9, Order 22 Rule 9(2)Limitation Act, 1963 — Section 5