High Courts26 Nov 1992Allowed
Ramesh Pratap Singh and Others Vs State of U.P. and Others
Allahabad High Court · (1993) 1 AWC 606
Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 8
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,173 of 5,025
High Courts25 Nov 1992
Chhuttu and Others Vs State of U.P.
Allahabad High Court · (1993) 17 ACR 117
Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts25 Nov 1992Allowed
Baldeo (In Jail) Vs State of U.P.
Allahabad High Court · (1993) CriLJ 1915
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 361, 362, 366, 368, 376
High Courts25 Nov 1992Allowed
Kisan Seva Sahakari Samiti Ltd. Vs Bachan Singh
Allahabad High Court · (1993) CriLJ 2540
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 20, 226, 227Essential Commodities Act, 1955 — Section 3, 7
High Courts25 Nov 1992Dismissed
Smt. Nirmal Swaran Singh Vs Rozu-ud-din and others
Allahabad High Court · AIR 1993 All 121 : (1993) AWC 957
Allahabad High Court Rules, 1952 — Rule 3Civil Procedure Code, 1908 (CPC) — Section 10, 98Constitution of India, 1950 — Article 14
High Courts25 Nov 1992
Ashish Rai Vs Banaras Hindu University and others
Allahabad High Court · AIR 1993 All 203 : (1992) 4 AWC 9 Supp : (1993) 1 UPLBEC 288
Banaras Hindu University Act, 1915 — Section 11, 18, 8AConstitution of India, 1950 — Article 226
High Courts25 Nov 1992
Virendra Pal Singh Vs District Cane Officer and Others
Allahabad High Court · (1993) 1 AWC 663
Constitution of India, 1950 — Article 226
High Courts24 Nov 1992Allowed
Smt. Somlata Goyal Vs The District Magistrate
Allahabad High Court · (1992) 4 AWC 174 Supp
Civil Procedure Code, 1908 (CPC) — Section 30Uttar Pradesh (Temporary) Accommodation Requisition Act, 1947 — Section 3, 4
High Courts24 Nov 1992Disposed Of
Anupma Tewari Vs State of U.P. and Others
Allahabad High Court · (1993) 2 AWC 1037
High Courts24 Nov 1992Allowed
Lala Ram Vs State of U.P.& Anr.
Allahabad High Court · (1992) 11 AHC CK 0068
High Courts24 Nov 1992
Commissioner of Income Tax Vs Hindustan Metal Works
Allahabad High Court · (1993) 202 ITR 978
Income Tax Act, 1961 — Section 147, 148
High Courts24 Nov 1992Allowed
Amar Singh and Another Vs The State
Allahabad High Court · (1993) 1 DMC 165 : (1993) 1 UPLBEC 539
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)
High Courts24 Nov 1992Dismissed
Gopal Lal Sijuwar Vs Addl. District Judge, IVth and Others
Allahabad High Court · (1993) 1 AWC 465
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 1, Order 8 Rule 10, 115Constitution of India, 1950 — Article 226
High Courts24 Nov 1992Dismissed
Rajesh Kumar Awasthi Vs D.F.O. Special Forestree Division and Others
Allahabad High Court · (1993) 1 AWC 510
High Courts23 Nov 1992Dismissed
Mohammad Sami Vs Ashraf Ali and others
Allahabad High Court · AIR 1993 All 135
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 90Constitution of India, 1950 — Article 226
High Courts23 Nov 1992
Ramanand Gupta and Others Vs State of U.P. and Another
Allahabad High Court · (1993) 2 AWC 963
High Courts23 Nov 1992Allowed
S.K. Bhatia and Others Vs State of Uttar Pradesh and Another
Allahabad High Court · (1993) 1 AWC 591 : (1993) 1 UPLBEC 417
Constitution of India, 1950 — Article 14, 16, 16(1)Uttar Pradesh Municipalities Act, 1916 — Section 112A, 69BUttar Pradesh Palika (Centralised) Service Rules, 1966 — Rule 20, 3, 6
High Courts23 Nov 1992Dismissed
Om Prakash Sharma Vs Zila Panchayat Raj Officer and Others
Allahabad High Court · (1992) 4 AWC 478 Supp
Uttar Pradesh Gram Panchayat Sewak Service Rules, 1978 — Rule 56
High Courts18 Nov 1992Allowed
Madan Lal Vs Smt. Parwati Devi and Another
Allahabad High Court · (1993) 2 AWC 986
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2), 21(1), 24, 24(1), 24(2)
High Courts18 Nov 1992Disposed Of
Manjusha Pandey Vs State of U.P.& others
Allahabad High Court · (1992) 11 AHC CK 0057
Constitution of India, 1950 — Article 16, 16(4), 226