High Courts10 Jul 1992Allowed
Mohd. Isa Khan Vs State of U.P.
Allahabad High Court · (1992) CriLJ 3987
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 419, 420, 467, 468, 471
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,194 of 5,025
High Courts10 Jul 1992Dismissed
Flight Lieutenant K.V.V. Babu Vs Union of India (UOI) and Others
Allahabad High Court · (1992) 4 AWC 444 Supp
Air Force Act, 1950 — Section 19Air Force Rules, 1969 — Rule 16, 17
High Courts09 Jul 1992Dismissed
Sadhu Singh Chauhan Vs Dr. B.M.L. Tiwari and Another
Allahabad High Court · (1993) CriLJ 3572 : (1994) 3 RCR(Criminal) 60 : (1993) 2 UPLBEC 1035
High Courts08 Jul 1992Dismissed
Dr. V. Bansal and Others Vs IIT Kanpur and Others
Allahabad High Court · (1993) 1 AWC 17
Constitution of India, 1950 — Article 14, 16, 226, 73Institutes of Technology Act, 1961 — Section 11, 12, 12(3), 13, 13(2)
High Courts08 Jul 1992Dismissed
Jaswant Singh Vs Smt. Premwati and Another
Allahabad High Court · (1992) 3 AWC 1440 : (1992) 2 DMC 410
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 9Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19
High Courts08 Jul 1992Dismissed
Makalu (since deceased) by his L.Rs. Vs IV Addl. District Judge and Others
Allahabad High Court · (1992) 3 AWC 1444
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts08 Jul 1992
Jagbir Vs State of U.P.
Allahabad High Court · (1992) 34 ACR 448
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts07 Jul 1992Allowed
Balwant Singh Vs Divisional Forest Officer (West), Almora
Allahabad High Court · (1992) 3 AWC 1559
Constitution of India, 1950 — Article 19(1)Uttar Pradesh Resin and Other Forest Produce (Regulation of Trade) Act, 1976 — Section 10, 12, 2, 4, 5
High Courts07 Jul 1992Dismissed
Ram Lai Misra Vs District Inspector of School and Others
Allahabad High Court · (1992) 4 AWC 441 Supp
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 16
High Courts06 Jul 1992Allowed
Kumari Meena Singh Vs District Inspector of Schools and Another
Allahabad High Court · (1992) 3 AWC 1733 : (1994) 3 UPLBEC 1653
Secondary Education Service Commission Rules, 1983 — Rule 4
High Courts06 Jul 1992Dismissed
Nand Kumar Srivastava Vs Distt. Inspector of Schools and Others
Allahabad High Court · (1992) 3 AWC 1704
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts29 Jun 1992
Oroos Fatima alias Nisha and Another Vs Senior Superintendent of Police and Another
Allahabad High Court · (1992) 2 AWC 1172
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 363, 366
High Courts26 Jun 1992Dismissed
Anil Agarwal Vs Ram Kumar and Others
Allahabad High Court · (1992) 3 AWC 1583
Criminal Procedure Code, 1973 (CrPC) — Section 156Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 14, 14(1), 16, 16(2), 3(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 30
High Courts24 Jun 1992Allowed
Allahabad University Retired Teachers Association and Others Vs Allahabad University and Others
Allahabad High Court · (1992) 3 AWC 1651 : (1992) 2 UPLBEC 1322
High Courts18 Jun 1992Dismissed
U.P. State Electricity Board Vs VII Additional District and Sessions Judge and Others
Allahabad High Court · (1992) 3 AWC 1627
Companies Act, 1956 — Section 3Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 5, 5(1)
High Courts18 Jun 1992Dismissed
Daya Shankar Vs IIIrd Additional Sessions Judge, Kanpur and Others
Allahabad High Court · (1992) 3 AWC 1605
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 133Constitution of India, 1950 — Article 136, 226, 32Court of Rules, 1952 — Rule 1, 1(1), 7
High Courts18 Jun 1992Allowed
Surendra Tiwari Vs State of U.P. and Others
Allahabad High Court · (1994) CriLJ 805
Constitution of India, 1950 — Article 13, 162, 21, 22, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 167, 172, 209, 309, 41
High Courts18 Jun 1992Allowed
Naresh Chand Vs District Inspector of Schools, Ghaziabad and Others
Allahabad High Court · (1992) 3 AWC 1574
Constitution of India, 1950 — Article 14, 15(4), 16(4)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18
High Courts18 Jun 1992Dismissed
Subhash Chandra Sachdev Vs District Judge and Others
Allahabad High Court · (1992) 3 AWC 1485
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2(1), Order 39 Rule 1Evidence Act, 1872 — Section 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 34, 34(1)
High Courts16 Jun 1992Allowed
Kumari Kusum Rawat Vs State of Uttar Pradesh and Another
Allahabad High Court · (1992) 3 AWC 1678
Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 31C, 31C(1), 31C(2), 61C