High Courts13 Jan 1993Allowed
Hammira and Ors. Vs State of U.P.
Allahabad High Court · (1993) 01 AHC CK 0051
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,168 of 5,025
High Courts13 Jan 1993Allowed
Shiv Charan Vs State of U.P.
Allahabad High Court · (1993) 01 AHC CK 0049
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
High Courts13 Jan 1993Dismissed
Mahendra Pratap Vs State of U.P. and Another
Allahabad High Court · (1993) CriLJ 2573
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 12AA
High Courts13 Jan 1993Dismissed
Gopal Pandey and Others Vs Chancellor, Banaras Hindu University and Others
Allahabad High Court · (1993) 2 AWC 1266
Constitution of India, 1950 — Article 14, 226
High Courts13 Jan 1993
Hari Prasad Vs Collector Ballia and Others
Allahabad High Court · (1993) 2 AWC 692
Uttar Pradesh Excise (Licensing under the Surcharge Fee System) First Amendment Rules, 1974 — Rule 4
High Courts13 Jan 1993
Dukhi Ram and Another Vs State of U.P.
Allahabad High Court · (1993) 17 ACR 284
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A
High Courts12 Jan 1993Dismissed
Ram Naresh Lal Vs State of Uttar Pradesh and Others
Allahabad High Court · (1993) 2 AWC 1123 : (1993) RD 233
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 195, 198, 198(1), 198(4), 198(5)Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 173, 174, 175, 176, 177
High Courts12 Jan 1993
Maya Prakash and Others Vs State of U.P.
Allahabad High Court · (1993) 1 AWC 462
Constitution of India, 1950 — Article 15, 16, 21, 51ACriminal Procedure Code, 1973 (CrPC) — Section 100, 125Penal Code, 1860 (IPC) — Section 304, 323, 504
High Courts11 Jan 1993Dismissed
Vishram Masih and Another Vs Harihar Singh
Allahabad High Court · (1993) 2 AWC 830
Civil Procedure Code, 1908 (CPC) — Section 100, 92Constitution of India, 1950 — Article 22
High Courts11 Jan 1993Dismissed
Dharam Pal Singh Vs Zila Sahkari Bank Ltd. and Others
Allahabad High Court · (1993) 2 AWC 1047 : (1993) 2 UPLBEC 1010
Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 409, 467, 468, 469, 471Uttar Pradesh Co-operative Societies Act, 1965 — Section 103, 122(2)
High Courts11 Jan 1993Disposed Of
Sardar Kripal Singh Vs Tax Recovery Officer and Others
Allahabad High Court · (1993) 201 ITR 563
Income Tax Rules, 1962 — Rule 52, 54
High Courts11 Jan 1993
Shiraj Sunfix Company (P.) Ltd. Vs Commissioner of Income Tax and Others
Allahabad High Court · (1993) 201 ITR 457
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 127
High Courts11 Jan 1993Dismissed
Chottey Nath Vs Special Judge/Additional District and Sessions Judge and Others
Allahabad High Court · (1993) 2 AWC 713
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16, 16(1), 16(2)
High Courts11 Jan 1993Dismissed
Vishram Masih and Another Vs Harihar Singh (Since deceased) by LRs and Others
Allahabad High Court · (1993) 2 AWC 830
Civil Procedure Code, 1908 (CPC) — Section 100, 92Constitution of India, 1950 — Article 22
High Courts11 Jan 1993Dismissed
Radhey Shyam Vs District Judge and Others
Allahabad High Court · (1993) 2 AWC 836 : (1993) RD 238
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331
High Courts11 Jan 1993Allowed
Chandra Prakash Gupta Vs U.P. State of Agro Industrial Corporation and Others
Allahabad High Court · (1993) 1 AWC 559
Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106
High Courts11 Jan 1993Dismissed
Shyam Surat Chaubey Vs Senior Superintendent of Police and Others
Allahabad High Court · (1993) 2 AWC 1265 : (1993) 2 UPLBEC 1316
High Courts11 Jan 1993Allowed
Mahesh Prasad Awasthi Vs State of U.P. and Others
Allahabad High Court · (1993) 1 AWC 666 : (1993) RD 258
Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 29, 38B, 4
High Courts08 Jan 1993Allowed
Ram Babu Singh Vs Addl. Director General of Police, Anti-Corruption and Others
Allahabad High Court · (1993) CriLJ 1253
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 161, 197Penal Code, 1860 (IPC) — Section 120B, 152, 218, 295, 32
High Courts08 Jan 1993Dismissed
Anwar Ali Vs State of U.P.
Allahabad High Court · (1993) 01 AHC CK 0050