COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,197 of 5,025

High Courts15 May 1992Dismissed

Anurag Misra, Revisionsts Vs Shri Ravindra Singh and another

Allahabad High Court · AIR 1994 All 174

Evidence Act, 1872 — Section 17Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106

High Courts14 May 1992Disposed Of

Dr. Hidiyat Hussain Khan Vs State of Uttar Pradesh and Others

Allahabad High Court · (1992) 2 AWC 776 : (1992) CriLJ 3534

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 376, 420

High Courts14 May 1992Allowed

Vinod Kumar Vs Executive Engineer, Electricity Distribution and Another

Allahabad High Court · (1992) 3 AWC 1517 : (1993) 1 LLJ 292

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 411

High Courts14 May 1992Disposed Of

Janardan Singh Vs U.P. State Road Transport Corporation

Allahabad High Court · (1992) 65 FLR 904 : (1993) 1 LLJ 623

Uttar Pradesh State Road Transport Corporation Employees (Other than Officers) Service Regulations, 1981 — Regulation 21

High Courts14 May 1992Dismissed

Smt. Sudha Devi Vs State of U.P. and Another

Allahabad High Court · (1992) 3 AWC 1717 : (1993) 76 CompCas 253

Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3, 3(1), 4(2)

High Courts14 May 1992Dismissed

Babu Nandan Pandey Vs U.P. Public Services Tribunal (V) and Others

Allahabad High Court · (1992) 3 AWC 1409 : (1992) 2 UPLBEC 897

Constitution of India, 1950 — Article 226Criminal Law (Amendment) Act, 1932 — Section 7Penal Code, 1860 (IPC) — Section 188

High Courts13 May 1992Dismissed

Basarat Vs Sub-Divisional Officer and Others

Allahabad High Court · (1992) 2 AWC 1199

Uttar Pradesh Panchayat Raj Act, 1947 — Section 12CUttar Pradesh Panchayat Raj Rules, 1947 — Rule 20V(2)

High Courts13 May 1992Partly Allowed

Smt. Savitri Devi and Others Vs Harish Chandra and Another

Allahabad High Court · (1992) 3 AWC 1356

Civil Procedure Code, 1908 (CPC) — Section 100Penal Code, 1860 (IPC) — Section 494

High Courts13 May 1992Allowed

Rahimal (in Jail) Vs State of U.P.

Allahabad High Court · (1992) 3 AWC 1645 : (1992) CriLJ 3819

Penal Code, 1860 (IPC) — Section 395, 396, 399, 402

High Courts13 May 1992

Ram Akbal Pandey Vs State of U.P.

Allahabad High Court · (1992) 05 AHC CK 0044

High Courts12 May 1992Allowed

Khar Bhan Ram Vs General Manager, Punjab National Bank and Others

Allahabad High Court · (1992) 65 FLR 647 : (1993) 1 LLJ 263

Punjab National Bank Officers Service Regulations, 1979 — Regulation 15, 16, 16(2), 16(3)

High Courts12 May 1992Allowed

Smt. Shyama Devi and others Vs District Magistrate, Varanasi and another

Allahabad High Court · AIR 1993 All 37 : (1992) 3 AWC 1342

Constitution of India, 1950 — Article 226Uttar Pradesh Cinemas (Regulation) Act, 1955 — Section 10, 10Uttar Pradesh Cinematograph Rules, 1951 — Rule 3, 3(3), 44

High Courts12 May 1992Allowed

Smt. Pan Kumari Vs Board of Revenue and Others

Allahabad High Court · (1992) 2 AWC 1211 : (1992) RD 408

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 12, Order 22 Rule 3, Order 22 Rule 4Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 202, 229D, 299B, 341

High Courts11 May 1992Allowed

Smt. Vidyadevi Vs The District Magistrate

Allahabad High Court · (1993) 1 AWC 75

Arms Rules, 1962 — Rule 52, 52(2)Constitution of India, 1950 — Article 19, 22, 226

High Courts11 May 1992Allowed

Narendra Kumar Verma Vs Commissioner, Gorakhpur Division, Gorakhpur/Prescribed Authority under the U.P. Municipalities Act, 1916 and Others

Allahabad High Court · (1992) 2 AWC 928 : (1992) 1 UPLBEC 678

Uttar Pradesh Municipalities Act, 1916 — Section 48, 55, 55(3)

High Courts11 May 1992Allowed

Uma Shankar Yadav Vs Registrar of Coop. Societies and Others

Allahabad High Court · (1992) 3 AWC 1308 : (1993) 1 LLJ 424 : (1992) 2 UPLBEC 849

High Courts11 May 1992Dismissed

Brij Kishore Bansal Vs Prescribed Authority (Constituted under Act No. 13 of 1972) and Others

Allahabad High Court · (1992) 2 AWC 1217

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22

High Courts11 May 1992Dismissed

Committee of Management, Smt. Gajarati Devi Singhal Kanya (Mahila) Inter College and Another Vs State of U.P. and Others

Allahabad High Court · (1992) 2 AWC 1247

High Courts11 May 1992

Ram Krishna Kulwant Rai Enterprises Ltd. Vs Ghaziabad Development Authority

Allahabad High Court · (1992) 3 AWC 1745

Constitution of India, 1950 — Article 226

High Courts11 May 1992

Kashinath Tiwari Vs Addl. District Judge-I and Others

Allahabad High Court · (1992) 2 AWC 926

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5