High Courts24 Apr 1992Disposed Of
Prem Narain Sharma Vs State of U.P.
Allahabad High Court · (1992) 04 AHC CK 0077
Criminal Procedure Code, 1973 (CrPC) — Section 437Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,201 of 5,025
High Courts24 Apr 1992Allowed
Kailash Nath Dubey Vs State of U.P.and Ors.
Allahabad High Court · (1992) 04 AHC CK 0059
High Courts24 Apr 1992Dismissed
Radhey Shyam Pushkar Vs Jamuna Das
Allahabad High Court · (1992) 3 AWC 1653
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 200, 202Penal Code, 1860 (IPC) — Section 161, 323, 343, 394, 452
High Courts23 Apr 1992Disposed Of
Ram Nath Mishra Vs Secretary Board of Revenue and Another
Allahabad High Court · (1992) 2 AWC 1243
High Courts23 Apr 1992Allowed
Shailendra Singh Vs District Judge and Others
Allahabad High Court · (1992) 2 AWC 1222
Limitation Act, 1963 — Section 10, 11, 12, 12(2), 13Representation of the People Act, 1951 — Section 80, 81, 82, 86Uttar Pradesh Municipalities Act, 1916 — Section 20, 20(1), 22, 22(1), 23
High Courts23 Apr 1992Allowed
Raj Narain Shukla Vs District Co-operative Bank Ltd. and Others
Allahabad High Court · (1992) 3 AWC 1298
High Courts23 Apr 1992Allowed
Tek Chand Agrawal Vs State of Uttar Pradesh and Others
Allahabad High Court · (1992) 3 AWC 1303
Uttar Pradesh Service of Engineers (Building and Roads Branch) Class II Rules, 1987 — Rule 5, 5(1), 5(3), 6, 9
High Courts23 Apr 1992Dismissed
Allahabad Bank Vs Central Govt. Labour Court and Another
Allahabad High Court · (1992) 65 FLR 782 : (1993) 3 LLJ 860 : (1993) 1 UPLBEC 470
Industrial Disputes Act, 1947 — Section 10, 33C(2)
High Courts23 Apr 1992Dismissed
Raj Mohan Krishna Vs The Second Additional District Judge and others
Allahabad High Court · AIR 1993 All 40
Evidence Act, 1872 — Section 116Registration Act, 1908 — Section 49Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 3
High Courts23 Apr 1992Dismissed
Om Prakash Sharma Vs Sessions Judge, Sidharthnagar and Others
Allahabad High Court · (1992) 3 AWC 1726
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 451, 452Penal Code, 1860 (IPC) — Section 201, 302, 364, 379, 407
High Courts23 Apr 1992
Santosh Kumar Vs District Inspector of Schools and Others
Allahabad High Court · (1992) 2 AWC 1075
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 28, 31
High Courts23 Apr 1992Dismissed
Surendra Pal Vs State of Uttar Pradesh and Another
Allahabad High Court · (1992) 4 AWC 105 Supp
High Courts22 Apr 1992
Hasan Abbas alias Bhauncha Vs State of U.P.
Allahabad High Court · (1992) 34 ACR 264
Penal Code, 1860 (IPC) — Section 147, 148, 302, 307, 452
High Courts22 Apr 1992Allowed
Jagdish Prasad Dubey and Another Vs Allahabad Vikas Pradhikaran
Allahabad High Court · (1992) 2 AWC 1058 : (1992) 1 UPLBEC 694
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 21Uttar Pradesh Special Areas Development Authorities Act, 1986 — Section 38
High Courts22 Apr 1992Allowed
Smt. Rita Sharma and Others Vs Kendriya Vidyalaya Sangathan Jawaharlal Nehru University and Others
Allahabad High Court · (1993) 1 LLJ 545
High Courts22 Apr 1992Allowed
Muzzan Ali Khan Vs State of U.P.& Anr.
Allahabad High Court · (1992) 04 AHC CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 407
High Courts22 Apr 1992Dismissed
Om Prakash Vs Prescribed Authority (Ceiling)/Additional District Magistrate and Another
Allahabad High Court · (1992) 2 AWC 1207
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10, 10(2), 11, 37, 38Uttar Pradesh Imposition of Ceiling on Land Holdings Rules, 1961 — Rule 19, 19(4)
High Courts22 Apr 1992Dismissed
Ashok Kumar Pandey and Others Vs Basic Shiksha Adhikari and Others
Allahabad High Court · (1992) 3 AWC 1389 : (1992) 2 UPLBEC 960
Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 — Rule 10, 10(4), 10(5), 11, 9
High Courts22 Apr 1992
Rajesh Kumar Vs Balkishan Agnihotri
Allahabad High Court · (1993) 1 ACC 504 : (1992) 2 AWC 1244
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts22 Apr 1992
Ram Dhan Vs State
Allahabad High Court · (1992) 34 ACR 267
Penal Code, 1860 (IPC) — Section 302