COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,175 of 5,025

High Courts11 Nov 1992Allowed

India Supplies Engineering Works Limited and Another Vs State of Uttar Pradesh

Allahabad High Court · (1992) 4 AWC 235 Supp

Coal Mines Provident Fund and Bonus Schemes Act, 1948 — Section 10FConstitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 15, 16, 17, 17(2)

Read judgment

High Courts11 Nov 1992Dismissed

Attar Singh Vs Deputy Inspector General

Allahabad High Court · (1993) 3 AWC 1465 : (1993) 3 UPLBEC 2077

Constitution of India, 1950 — Article 226

Read judgment

High Courts11 Nov 1992Dismissed

Surendra Singh and Others Vs Labour Commissioner and Another

Allahabad High Court · (1993) 2 AWC 908 : (1993) 2 UPLBEC 881

Read judgment

High Courts11 Nov 1992Dismissed

Swarn Singh Vs State of U.P. and Others

Allahabad High Court · (1993) 1 AWC 652

Constitution of India, 1950 — Article 161, 163(3), 72Criminal Procedure Code, 1973 (CrPC) — Section 333, 432, 433, 433APenal Code, 1860 (IPC) — Section 149, 302

Read judgment

High Courts11 Nov 1992

Raghunath Rai and Others Vs State of U.P. and Others

Allahabad High Court · (1992) 34 ACR 723

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 11Water (Prevention and Control of Pollution) Act, 1974 — Section 44

Read judgment

High Courts10 Nov 1992Allowed

Jai Karan Singh and Others Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1993) 1 AWC 420 : (1993) RD 105

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63, 74

Read judgment

High Courts10 Nov 1992

Smt. Nag Dai and Others Vs State of U.P. and Another

Allahabad High Court · (1992) 34 ACR 736

Criminal Procedure Code, 1973 (CrPC) — Section 203

Read judgment

High Courts10 Nov 1992Allowed

Shri Gopal Sharma Vs President Board of Directors, U.P. Cooperative Federation Ltd. and Others

Allahabad High Court · (1993) 1 AWC 671 : (1993) 1 UPLBEC 241

Uttar Pradesh Cooperative Federation Ltd. Employees Service Regulations, 1956 — Regulation 87

Read judgment

High Courts10 Nov 1992Dismissed

Rajendra Singh Shekhawat Vs Labour Court, III and Another

Allahabad High Court · (1993) 1 AWC 669 : (1993) 2 UPLBEC 837

Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K, 6(2)A, 6(2)K

Read judgment

High Courts10 Nov 1992Dismissed

Sardar Mohammad Ansar Khan Vs State of U.P. and Others

Allahabad High Court · (1993) 1 AWC 589

Read judgment

High Courts10 Nov 1992Allowed

Arun Kumar Mathur Vs Labour Court and Another

Allahabad High Court · (1994) 2 LLJ 370 : (1993) 1 UPLBEC 456

Industrial Disputes Act, 1947 — Section 2, 25F

Read judgment

High Courts10 Nov 1992Disposed Of

Nawab Vs State of U.P.

Allahabad High Court · (1992) 11 AHC CK 0066

Read judgment

High Courts10 Nov 1992Dismissed

Rang Bahadur Bhartiya Vs State of U.P. and Others

Allahabad High Court · (1992) 4 AWC 141 Supp : (1993) RD 178

Imposition of Ceiling of Land Holdings Act, 1961 — Section 10(2), 13Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171, 172(1)(B)

Read judgment

High Courts09 Nov 1992Allowed