High Courts21 Dec 1992Allowed
Shri Masood and others Vs Shri Mohd. Yunus Khan and others
Allahabad High Court · AIR 1993 All 159
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,170 of 5,025
High Courts21 Dec 1992Dismissed
Rama Nath Tewari and Others Vs Committee of Management, Allahabad Intermediate College and Others
Allahabad High Court · (1993) 2 AWC 961 : (1993) 1 UPLBEC 730
Constitution of India, 1950 — Article 14, 39, 41, 45Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 8, 8(1)
High Courts21 Dec 1992Allowed
Kamala Kant Singh Vs State of U.P. and Others
Allahabad High Court · (1992) 4 AWC 460 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 182
High Courts21 Dec 1992Allowed
Mrs. Shahnaz Hasain and Others Vs Mohd. Yunus and Others
Allahabad High Court · (1993) 1 AWC 552
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4
High Courts21 Dec 1992Allowed
Angun Lal Vs Prescribed Authority and Another
Allahabad High Court · (1993) 2 AWC 1053
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 26, 26(2), 28, 28(1)
High Courts21 Dec 1992Allowed
Masood Ali Khan and Others Vs Mohd. Yunus Khan and Others
Allahabad High Court · (1993) 1 AWC 500
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Criminal Procedure Code, 1973 (CrPC) — Section 151
High Courts18 Dec 1992
Puran Singh Vs State of U.P.
Allahabad High Court · (1993) 17 ACR 97 : (1992) RD 438
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts18 Dec 1992Allowed
Har Prasad Srivastava Vs State of U.P.& Ors.etc.
Allahabad High Court · (1992) 12 AHC CK 0034
High Courts18 Dec 1992Dismissed
Neeraj Sharma (In Jail) Vs State of U.P.
Allahabad High Court · (1993) CriLJ 2266
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 311, 53, 53(1), 54, 54AEvidence Act, 1872 — Section 73
High Courts18 Dec 1992
Dr. Anil Kumar Agrawal Vs State of U.P. and Others
Allahabad High Court · (1993) 17 ACR 9
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 468, 468(1), 468(2), 473Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts17 Dec 1992Allowed
Raj Narayan Agarwal and Another Vs Krishi Utpadan Mandi Samiti and Others
Allahabad High Court · (1993) 3 AWC 1614
Constitution of India, 1950 — Article 226
High Courts17 Dec 1992Dismissed
Sudarshan Singh Bedi Vs Additional District Magistrate/Rent Control and Eviction Officer and Others
Allahabad High Court · (1993) 2 AWC 916
Companies Act, 1956 — Section 111(3)Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 14, 16, 25(2), 34
High Courts17 Dec 1992Dismissed
Anuj Mathur and Others Vs Allahabad Agricultaral Institute and Others
Allahabad High Court · (1993) 1 AWC 467 : (1993) 1 UPLBEC 740
High Courts17 Dec 1992Dismissed
U.P. Avas Evam Vikas Parishad Vs Smt. Kanak and Another
Allahabad High Court · (1993) 1 AWC 520 : (1993) 2 UPLBEC 840
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 6
High Courts16 Dec 1992
Rajvir Singh and Another Vs State of U.P.
Allahabad High Court · (1993) 17 ACR 135
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 224, 225, 302, 309
High Courts14 Dec 1992Dismissed
Vidya Sagar Upadhyaya Vs State of U.P. and Others
Allahabad High Court · (1993) 2 AWC 948
Constitution of India, 1950 — Article 14, 15, 15(1), 16, 16(1)
High Courts10 Dec 1992Dismissed
Ganga Chit Fund (P.) Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1993) 203 ITR 7 : (1993) 69 TAXMAN 480
Income Tax Act, 1961 — Section 40
High Courts09 Dec 1992Dismissed
Gorey Lal (In Jail) Vs State of U.P.
Allahabad High Court · (1994) CriLJ 1337
Criminal Procedure Code, 1973 (CrPC) — Section 212(2), 219(1), 220, 465, 465(2)Penal Code, 1860 (IPC) — Section 302, 307, 324, 332, 353
High Courts09 Dec 1992Dismissed
Pradeep Kumar Gupta Vs State of Uttar Pradesh and Others
Allahabad High Court · (1993) 1 AWC 442 : (1993) CriLJ 1671 : (1993) 2 RCR(Criminal) 685
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 107, 108