COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,167 of 5,025

High Courts20 Jan 1993

Nasim Khan Vs Masrum Bibi

Allahabad High Court · (1993) 01 AHC CK 0032

High Courts20 Jan 1993

Kamal Uddin Vs State of U.P.& Anr.

Allahabad High Court · (1993) 01 AHC CK 0029

High Courts20 Jan 1993

State of U.P. Vs Parvez and Others

Allahabad High Court · (1993) 17 ACR 81

Criminal Procedure Code, 1973 (CrPC) — Section 293, 294, 294(1), 294(3), 313Evidence Act, 1872 — Section 45, 67, 68, 69, 70Penal Code, 1860 (IPC) — Section 105, 302, 307, 324

High Courts19 Jan 1993Allowed

Swadeshi Cotton Mills Vs Presiding Officer, Labour Court (III) and Others

Allahabad High Court · (1993) 2 AWC 780

Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K

High Courts19 Jan 1993Dismissed

Rafique and Sons and Others Vs State of U.P. and Others

Allahabad High Court · (1993) 2 LLJ 137

Uttar Pradesh Industrial Disputes Act, 1947 — Section 3

High Courts19 Jan 1993

Neeraj alias Guddu and Ors. Vs State of U.P.& Ors.

Allahabad High Court · (1993) 01 AHC CK 0033

High Courts19 Jan 1993Disposed Of

State of U.P. and another Vs Narendra Nath Dixit and others

Allahabad High Court · AIR 1994 All 110 : (1993) AWC 1451

Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 21(8)Uttar Pradesh Stamp Rules, 1942 — Rule 340

High Courts19 Jan 1993

Ram Sanehi (deceased) by LRs. Vs Board of Revenue and Others

Allahabad High Court · (1993) 2 AWC 822 : (1993) RD 208

Civil Procedure Code, 1908 (CPC) — Section 100, 103Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 11, 133, 157(1), 202, 21(1)

High Courts18 Jan 1993Dismissed

Raghvendra Kumar Singh and Others Vs Smt. Krishna Kumari and Another

Allahabad High Court · (1993) 01 AHC CK 0067

Succession Act, 1925 — Section 372, 372(1)

High Courts18 Jan 1993Allowed

Mahendra Nath Rai Vs State of U.P.

Allahabad High Court · (1993) 17 ACR 221

Criminal Procedure Code, 1973 (CrPC) — Section 233, 313, 482Evidence Act, 1872 — Section 47

High Courts18 Jan 1993Allowed

Mr. Naresh Kumar Jain and Another Vs State of U.P. and Others

Allahabad High Court · (1993) CriLJ 1352

Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 116

High Courts18 Jan 1993Allowed

Sri Kishan Vs Special Land Acquisition Officer and Another

Allahabad High Court · (1993) 3 AWC 1355

Land Acquisition Act, 1894 — Section 12(2), 12(7), 18, 18(2)

High Courts18 Jan 1993Allowed

Ramesh Upadhya and Another Vs State of U.P. and Others

Allahabad High Court · (1993) 2 AWC 847 : (1993) 2 UPLBEC 945

Constitution of India, 1950 — Article 14, 351

High Courts18 Jan 1993

Naresh Kumar Jain and Another Vs State of U.P. and Others

Allahabad High Court · (1993) 17 ACR 86

Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 116

High Courts16 Jan 1993

Harpal Vs Meena Devi & Anr.

Allahabad High Court · (1993) 01 AHC CK 0027

High Courts15 Jan 1993Disposed Of

Janta Junior High School Vs Sahayak Nibandhak Firms Societies and Chits Varanasi Division and Others

Allahabad High Court · (1993) 2 AWC 827 : (1993) 2 UPLBEC 1408

Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 25(1)

High Courts15 Jan 1993Dismissed

Abdul Aziz and others Vs District Judge, Rampur and anothers

Allahabad High Court · AIR 1994 All 167 : (1993) AWC 826

Civil Procedure Code, 1908 (CPC) — Section 115, 47Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 20

High Courts15 Jan 1993Dismissed

Commissioner of Income Tax Vs Agra Wines

Allahabad High Court · (1993) 201 ITR 875 : (1993) 68 TAXMAN 327

Income Tax Act, 1961 — Section 185, 256Partnership Act, 1932 — Section 4

High Courts14 Jan 1993Allowed

Shyam Lal Vs State of U.P.& others

Allahabad High Court · (1993) 01 AHC CK 0046

Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)(g)

High Courts13 Jan 1993Partly Allowed

Chet Ram and Anr. Vs State of U.P.

Allahabad High Court · (1993) 01 AHC CK 0052