COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,195 of 5,025

High Courts08 Jun 1992Disposed Of

Issma and Others Vs State of U.P. and Others

Allahabad High Court · (1992) 2 AWC 1129 : (1993) CriLJ 2432

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 167Penal Code, 1860 (IPC) — Section 147, 308, 323, 324, 452

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High Courts05 Jun 1992Allowed

Kumari Rekha Mishra and another Vs The Board of High School and Intermediate Examination

Allahabad High Court · AIR 1992 All 330 : (1992) 3 AWC 1536

Constitution of India, 1950 — Article 226

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High Courts04 Jun 1992Partly Allowed

Committee of Management Shiv Charan Inter College, Bulandshahr and Another Vs State of U.P. and Others

Allahabad High Court · (1992) 3 AWC 1690 : (1992) 2 UPLBEC 1299

Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7), 16D, 16D(2), 16D(4), 16D(5)

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High Courts04 Jun 1992Dismissed

Sabbir and Others Vs State of Uttar Pradesh and Others

Allahabad High Court · (1992) 4 AWC 534 Supp

Uttar Pradesh Prevention of Cow Slaughter Act, 1955 — Section 3, 5, 5A, 8, 8(2)

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High Courts29 May 1992Dismissed

Israr Ahmad Vs State of U.P. and others

Allahabad High Court · AIR 1993 All 87

Constitution of India, 1950 — Article 133, 133(1), 134, 21(1), 22Criminal Procedure Code, 1973 (CrPC) — Section 167, 50, 50(1), 57

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High Courts25 May 1992Allowed

Kumari Shailja Srivastava and Others Vs Vice Chancellor Hindu University and Others

Allahabad High Court · (1992) 2 AWC 1273 : (1992) 2 UPLBEC 1279

Constitution of India, 1950 — Article 226

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High Courts22 May 1992Dismissed

Avinesh Chandra Vs Prescribed Authority, (Additional Civil Judge IInd) and Another

Allahabad High Court · (1992) 2 AWC 1195

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11, 13, 14, 16(4), 18(3)

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High Courts22 May 1992

Nihal Singh Vs State of U.P. and Another

Allahabad High Court · (1992) 34 ACR 383

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145, 145(1), 146(1)

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High Courts22 May 1992Dismissed

Sundaram Srivastava Vs Allahabad University and Others

Allahabad High Court · (1992) 3 AWC 1523 : (1992) 2 UPLBEC 949

Allahabad University Ordinances — Ordinance 1.3, Ordinance 1.5Constitution of India, 1950 — Article 141, 226Uttar Pradesh State Universities Act, 1973 — Section 29, 29(32), 51

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High Courts22 May 1992Disposed Of

Triveni Sahai and Another Vs Ist Addl. District Judge and Others

Allahabad High Court · (1992) 3 AWC 1453

Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 20(4), 21, 21(1)

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High Courts22 May 1992Dismissed

Smt. Asha Kumari Vs Director Medical Health and Family Welfare Government of Uttar Pradesh and Others

Allahabad High Court · (1992) 3 AWC 1556

Constitution of India, 1950 — Article 226

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High Courts22 May 1992Dismissed

Subhash Chandra Vs District Cane Officer and Others

Allahabad High Court · (1992) 2 AWC 1265 : (1993) 1 LLJ 255

Uttar Pradesh Co-operative Societies Act, 1965 — Section 130, 365

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High Courts22 May 1992Allowed

Ramesh Chandra Dixit Vs Presiding Officer, Industrial Tribunal and Another

Allahabad High Court · (1994) 2 LLJ 354

Uttar Pradesh Industrial Disputes Act, 1947 — Section 10

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High Courts22 May 1992Allowed

Amar Nath Jaiswal Vs State of U.P. and others

Allahabad High Court · AIR 1993 All 43

Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 87A, 87A(3), 87A(5)

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High Courts22 May 1992Dismissed

Mahendra Pratap Singh (deceased) and another Vs Smt. Padam Kumari Devi

Allahabad High Court · AIR 1993 All 143

Advocates Act, 1961 — Section 35Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 10 Rule 4, Order 16 Rule 13, Order 16 Rule 20, Order 16 Rule 7Contract Act, 1872 — Section 183

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High Courts22 May 1992Allowed

Satyapal and Another Vs The State

Allahabad High Court · (1992) 2 AWC 1066 : (1992) CriLJ 4061

Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 324

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High Courts22 May 1992Allowed

Suresh Prasad Yadav Vs S.K. Bawa

Allahabad High Court · (1992) CriLJ 3192

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 403, 422

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High Courts22 May 1992

Milkiat Singh and Others Vs Regional Transport Authority, Gorakhpur Region and Others

Allahabad High Court · (1992) 3 AWC 1311

Motor Vehicles Act, 1939 — Section 76Motor Vehicles Act, 1988 — Section 117Uttar Pradesh Motor Vehicles Rules, 1998 — Rule 93

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High Courts22 May 1992Dismissed

Rama Kant Gupta Vs Rameshwar Das

Allahabad High Court · (1992) 3 AWC 1401

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5, 15Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(1), 30

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High Courts22 May 1992Dismissed

Ircon Class IV Employees Union and Others Vs Indian Railways Construction Co. Ltd. (A Govt. of India Undertaking) and Others

Allahabad High Court · (1992) 3 AWC 1550

Constitution of India, 1950 — Article 226

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