High Courts01 Oct 1992Dismissed
Harmal Vs Special/Addl. District Judge
Allahabad High Court · (1993) 1 AWC 1
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 100, 2
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,180 of 5,025
High Courts01 Oct 1992Allowed
Ram Asrey Vs State of U.P. and Others
Allahabad High Court · (1992) 4 AWC 469 Supp
Penal Code, 1860 (IPC) — Section 302, 34, 498
High Courts30 Sept 1992Dismissed
Balbir Vs State of U.P.
Allahabad High Court · (1992) 09 AHC CK 0071
High Courts30 Sept 1992Disposed Of
Commissioner of Income Tax Vs Ramesh Biscuit Factory
Allahabad High Court · (1994) 205 ITR 205
Income Tax Act, 1961 — Section 187, 187(1), 187(2)
High Courts30 Sept 1992
Smt. Anju Sharma Vs Sri Suresh Chand Jain and others
Allahabad High Court · AIR 1993 All 109 : (1993) 1 AWC 123
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, Order 39 Rule 1, Order 39 Rule 2, 47Transfer of Property Act, 1882 — Section 106
High Courts29 Sept 1992Dismissed
Dr. S.P. Johri Vs Secretary Medical Health and Others
Allahabad High Court · (1993) 1 AWC 366
Constitution of India, 1950 — Article 14Uttar Pradesh State Universities Act, 1973 — Section 28(5)
High Courts29 Sept 1992Disposed Of
Shiv Mohan Lal Vs State of U.P. and Others
Allahabad High Court · (1993) 1 AWC 196
Constitution of India, 1950 — Article 12, 14, 147, 226, 299Essential Commodities Act, 1955 — Section 2, 3, 7
High Courts29 Sept 1992Allowed
Raja Chandravanshi Vs National Textile Corporation U.P. Ltd. and Another
Allahabad High Court · (1993) 1 AWC 325
Constitution of India, 1950 — Article 14, 226
High Courts29 Sept 1992Allowed
Committee of Management of Naldeo Kuldeo Intermediate College and Another Vs Deputy Director of Education and Another
Allahabad High Court · (1992) 4 AWC 68 Supp
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7), 16D
High Courts29 Sept 1992Allowed
Sushil Kumar Singh Vs Registrar-cum-Examination Superintendent, Allahabad University and Another
Allahabad High Court · (1992) 4 AWC 80 Supp
High Courts29 Sept 1992Dismissed
Dr. Shantanu Singh Vs State of U.P. and others
Allahabad High Court · AIR 1993 All 85 : (1993) 1 AWC 255 : (1993) 1 UPLBEC 221
Constitution of India, 1950 — Article 226
High Courts29 Sept 1992Allowed
Vishwanath Prasad Vs U.P. Service Tribunal No. IV and Others
Allahabad High Court · (1994) 2 LLJ 1 : (1993) 1 UPLBEC 251
Civil Service Regulations, 1962 — Article 470
High Courts29 Sept 1992Allowed
Committee of Management, Dharma Samaj College and Another Vs State of Uttar Pradesh and Others
Allahabad High Court · (1992) 4 AWC 71 Supp
Uttar Pradesh State Universities Act, 1973 — Section 57(v), 58
High Courts29 Sept 1992Allowed
A.N. Verma Vs Bharat Pump and Compressors Ltd. Govt. of India Undertaking and Others
Allahabad High Court · (1992) 4 AWC 62 Supp
Constitution of India, 1950 — Article 14, 226
High Courts29 Sept 1992Dismissed
Reno Sagar Power Company Ltd. Vs Presiding Officer, Labour Court and Others
Allahabad High Court · (1992) 4 AWC 587 Supp
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6, 6N
High Courts28 Sept 1992Allowed
Committee of Management, D.A.V. Inter College and Another Vs Dy. Director of Education, Region I and Others
Allahabad High Court · (1993) 1 AWC 412 : (1994) 2 UPLBEC 1278
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)
High Courts28 Sept 1992Allowed
Amir Hussain Vs Allahabad Agriculture Institute
Allahabad High Court · (1992) 4 AWC 488 Supp
Constitution of India, 1950 — Article 14, 30(1)
High Courts28 Sept 1992Dismissed
Mohammad Daud alias Mohd. Saleem Vs Superintendent of District Jail and Others
Allahabad High Court · (1993) 1 AWC 225 : (1993) CriLJ 1358
Constitution of India, 1950 — Article 14, 19, 21, 21(2), 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 167(2), 167(2A), 209Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 36A, 52(1), 8(C)
High Courts28 Sept 1992Allowed
Sri Athar Ali Vs Govind Ballabh Pant University of Agriculture and Technology, Pantnagar, and others
Allahabad High Court · AIR 1993 All 166 : (1992) 4 AWC 60 Supp
Constitution of India, 1950 — Article 226
High Courts25 Sept 1992Dismissed
Malkhan Singh and Others Vs State of U.P.
Allahabad High Court · (1992) 4 AWC 257 Supp : (1993) CriLJ 1145
Penal Code, 1860 (IPC) — Section 302, 323, 34, 364, 504