High Courts03 Aug 1992
Lekh Ram Vs State
Allahabad High Court · (1992) 34 ACR 494
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376Uttar Pradesh Children Act, 1951 — Section 2(4), 27
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,191 of 5,025
High Courts31 Jul 1992
State of U.P. Vs Jagdish Ojha and Others
Allahabad High Court · (1992) 34 ACR 442
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 149, 302, 323
High Courts31 Jul 1992
Nawab Khan Vs Vishwanath Shastri
Allahabad High Court · AIR 1993 All 104
Allahabad High Court Rules, 1952 — Rule 3Constitution of India, 1950 — Article 134A, 215, 216, 225, 235Government of India Act, 1935 — Article 223
High Courts31 Jul 1992Allowed
Mohd. Adil Siddiqui Vs Jai Devi and Others
Allahabad High Court · (1994) ACJ 883
High Courts31 Jul 1992Dismissed
Smt. Lalti and Others Vs Chief Controlling Revenue Authority, Board of Revenue and Another
Allahabad High Court · (1992) 3 AWC 1480 : (1992) RD 468
Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 33, 47A, 56
High Courts31 Jul 1992Allowed
Kumari Rafat Bano and Another through their mother and natural guardian and next friend Smt. Nusrat Bano Vs Tufail Ahmad and Others
Allahabad High Court · (1993) 1 AWC 115
High Courts31 Jul 1992
Thakuri Vs State of U.P.
Allahabad High Court · (1993) CriLJ 2860
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 323, 325, 506
High Courts31 Jul 1992
State of U.P. Vs Barnaul Singh and Another
Allahabad High Court · (1992) 34 ACR 470
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 344Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
High Courts30 Jul 1992
Commissioner of Wealth-tax Vs Chhotelal
Allahabad High Court · (1993) 201 ITR 260
Wealth Tax Act, 1957 — Section 2
High Courts30 Jul 1992Dismissed
Commissioner of Income Tax Vs Saraya Sugar Mills (P) Ltd.
Allahabad High Court · (1993) 110 CTR 23 : (1993) 201 ITR 181
Income Tax Act, 1961 — Section 36, 37
High Courts29 Jul 1992Dismissed
Shiv Kumar Singh Vs Union of India and Others
Allahabad High Court · (1992) 4 AWC 429 Supp
Army Act, 1950 — Section 22Army Rules, 1954 — Rule 13(3), 169Constitution of India, 1950 — Article 14, 226, 33
High Courts29 Jul 1992Dismissed
National Winder Vs Union of India (UOI)
Allahabad High Court · (1993) 64 ELT 388
Central Excise Rules, 1944 — Rule 9(2)Central Excises and Salt Act, 1944 — Section 11A, 35Constitution of India, 1950 — Article 226
High Courts29 Jul 1992Dismissed
Kashi Nath and Others Vs State of U.P. and Others
Allahabad High Court · (1993) 1 AWC 273
Land Acquisition Act, 1894 — Section 11, 17, 3A, 4, 6
High Courts28 Jul 1992Partly Allowed
Om Prakash and Ors. Vs State of U.P.
Allahabad High Court · (1992) 07 AHC CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 324
High Courts27 Jul 1992
Mohammad Mahroz Iqbal and others Vs State of U.P. and another
Allahabad High Court · AIR 1994 All 168
Uttar Pradesh Municipalities Act, 1916 — Section 251, 298, 298(1), 298(2)H, 299(1)Uttar Pradesh Town Areas Act, 1914 — Section 14, 14(1), 15
High Courts27 Jul 1992
Mahabir Prasad Dwivedi Vs State of Uttar Pradesh and others
Allahabad High Court · AIR 1992 All 351 : (1992) 2 UPLBEC 1074
Constitution of India, 1950 — Article 14Uttar Pradesh Town Areas Act, 1914 — Section 7
High Courts24 Jul 1992Dismissed
Commissioner of Income Tax Vs Ram Sewak Pyare Lal
Allahabad High Court · (1992) 65 TAXMAN 383
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts24 Jul 1992Dismissed
Kishori Lal Vs Mahadeo and Others
Allahabad High Court · (1993) CriLJ 1173
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 313, 323, 378Penal Code, 1860 (IPC) — Section 323, 34, 504, 506, 506(2)
High Courts24 Jul 1992
Vijay Bahadur Yadav Vs Chairman, U.P. Cooperative Federation Ltd. and Others
Allahabad High Court · (1992) 07 AHC CK 0002
Uttar Pradesh Co-operative Societies Employees Service Regulations, 1975 — Regulation 84
High Courts24 Jul 1992Allowed
Kali Charan Vs State of U.P. and Others
Allahabad High Court · (1992) 3 AWC 1720 : (1993) CriLJ 1199
Criminal Procedure Code, 1973 (CrPC) — Section 161National Security Act, 1980 — Section 12, 3, 3(2), 8Penal Code, 1860 (IPC) — Section 379, 411