High Courts08 Dec 1992Dismissed
Brij Behari Vs State of U.P. and Others
Allahabad High Court · (1993) CriLJ 2536
Criminal Procedure Code, 1973 (CrPC) — Section 125, 133, 138, 145, 145(1)
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,171 of 5,025
High Courts07 Dec 1992Dismissed
Pradeep Kumar Arora Vs Vice Chancellor Meerut University and Others
Allahabad High Court · (1993) 2 AWC 952 : (1993) 2 UPLBEC 1019
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts07 Dec 1992Allowed
Muneshwari Devi Vs Jitan Singh
Allahabad High Court · (1993) 2 AWC 792
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 3, Order 9 Rule 4Limitation Act, 1963 — Article 122, 5
High Courts04 Dec 1992Allowed
U.P. State Agro Industrial Corporation Ltd. Vs Vth Addl. District Judge and Others
Allahabad High Court · (1993) 1 AWC 503
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 9
High Courts04 Dec 1992Dismissed
Ram Sajiwan Vs II Additional District Judge and Others
Allahabad High Court · (1993) 1 AWC 659
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts04 Dec 1992Disposed Of
Thakur Prasad Vs State of U.P.
Allahabad High Court · (1992) 12 AHC CK 0025
High Courts03 Dec 1992
Kamta Prasad and Others Vs State of Another
Allahabad High Court · (1993) 17 ACR 163
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 147, 323, 392, 452
High Courts03 Dec 1992Partly Allowed
Chet Singh and others Vs Shashi Shankar Pathak and another
Allahabad High Court · AIR 1993 All 168 : (1993) 1 AWC 574
Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 101, 102, 103, 104, 114Uttar Pradesh Tenancy Act, 1939 — Section 180
High Courts03 Dec 1992Allowed
Mahant Damodar Das Vs Mukul Agarwal & Ors.
Allahabad High Court · (1992) 12 AHC CK 0033
High Courts03 Dec 1992Dismissed
Anand Swaroop Goel Vs 4th Additional District Judge and others
Allahabad High Court · (1992) 12 AHC CK 0026
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(1)(d)
High Courts03 Dec 1992Dismissed
Kamta Prasad and Others Vs State and Another
Allahabad High Court · (1993) CriLJ 2002
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 392
High Courts03 Dec 1992Dismissed
Bans Bahadur Singh Vs IInd Addl. District Judge and Others
Allahabad High Court · (1992) 4 AWC 241 Supp
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 18, 2(1)
High Courts03 Dec 1992
Capt. Radhey Shyam and Another Vs State of U.P.
Allahabad High Court · (1993) 17 ACR 124
Criminal Procedure Code, 1973 (CrPC) — Section 161, 374(2)Evidence Act, 1872 — Section 32, 6, 7Penal Code, 1860 (IPC) — Section 120B, 30, 34
High Courts02 Dec 1992Allowed
Sahkari Ganna Vikas Samiti Limited Vs Presiding Officer Labour Court and Another
Allahabad High Court · (1992) 4 AWC 153 Supp
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 4KUttar Pradesh Cane Co-operative Service Regulations, 1975 — Regulation 76
High Courts02 Dec 1992Allowed
Cawnpore Textiles Ltd. Vs Presiding Officer, Labour Court (III) and Others
Allahabad High Court · (1992) 4 AWC 189 Supp
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K, 6
High Courts02 Dec 1992Dismissed
Mohd. Siddiq Vs State of U.P.& Ors.
Allahabad High Court · (1992) 12 AHC CK 0032
High Courts02 Dec 1992Allowed
Nirmala Devi and Another Vs State of U.P. and Another
Allahabad High Court · (1993) 2 DMC 225
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts01 Dec 1992
Kali Ram and Others Vs State and Another
Allahabad High Court · (1993) 17 ACR 102
Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 482Penal Code, 1860 (IPC) — Section 147, 148, 302, 307, 323
High Courts30 Nov 1992Allowed
U.P. Avas Evam Vikas Parishad Vs Smt. Mithlesh and Others
Allahabad High Court · (1993) 2 AWC 709
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 151Customs Act, 1962 — Section 129A, 129ELand Acquisition Act, 1894 — Section 18, 54
High Courts30 Nov 1992
Paras Nath and Others Vs State of U.P.
Allahabad High Court · (1993) 17 ACR 8
Penal Code, 1860 (IPC) — Section 323, 325