High Courts30 Mar 1992Dismissed
Rajendra Pal Singh Vs District Cane Officer and Others
Allahabad High Court · (1992) 4 AWC 39 Supp
Uttar Pradesh Cane Co-operative Service Regulations, 1975 — Regulation 3, 47
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,206 of 5,025
High Courts30 Mar 1992Allowed
Suresh Chandra Tewari Vs District Supply Officer and Another
Allahabad High Court · (1992) 2 AWC 703
High Courts28 Mar 1992Allowed
Hari Mohan Dubey Vs State of U.P.
Allahabad High Court · (1992) 03 AHC CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts27 Mar 1992Allowed
Dr. Deepak Vs Principal, B.R.D. Medical College and Another
Allahabad High Court · (1992) 2 AWC 1006
Indian Medical Council Act, 1956 — Section 33
High Courts27 Mar 1992Disposed Of
Lachhmina Devi and Others Vs State of U.P. and Others
Allahabad High Court · (1992) 2 AWC 1103
High Courts27 Mar 1992Allowed
The Manager, Bettiah Estate Vs Sri Bhagwati Saran Singh and others
Allahabad High Court · AIR 1993 All 2 : (1992) 2 AWC 1233
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), Order 15 Rule 3
High Courts27 Mar 1992Allowed
Rajan Seth Vs State of Uttar Pradesh and Others
Allahabad High Court · (1992) 2 AWC 1189 : (1992) 1 UPLBEC 636
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 5(2)
High Courts26 Mar 1992Allowed
Chandra Shekhar Tiwari Vs State
Allahabad High Court · (1993) 1 AWC 219
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105, 3, 5Penal Code, 1860 (IPC) — Section 100, 102, 103, 299, 302
High Courts26 Mar 1992
Ram Ratan and Others Vs State of U.P. and Another
Allahabad High Court · (1992) 34 ACR 597
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307
High Courts26 Mar 1992Dismissed
Tribhuwan Lal Verma Vs Regional Manager, U.P. State Road Transport Corporation and Another
Allahabad High Court · (1992) 3 AWC 1379
Constitution of India, 1950 — Article 226
High Courts26 Mar 1992Allowed
Smt. Lata alias Hemlata Vs Civil Judge, Bulandshahr and others
Allahabad High Court · AIR 1993 All 133 : (1992) 3 AWC 1873
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5Hindu Marriage Act, 1955 — Section 24
High Courts26 Mar 1992
Ram Pal Vs State of Uttar Pradesh
Allahabad High Court · (1992) CriLJ 2656
Arms Act, 1959 — Section 25, 5Probation of Offenders Act, 1958 — Section 5
High Courts26 Mar 1992Allowed
Chandra Shekhar Tewari Vs State
Allahabad High Court · (1993) CriLJ 2159
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105, 3, 5Penal Code, 1860 (IPC) — Section 100, 102, 103, 299, 302
High Courts26 Mar 1992
Yad Ram Vs State of U.P.
Allahabad High Court · (1992) 34 ACR 221
Criminal Procedure Code, 1973 (CrPC) — Section 212, 366
High Courts26 Mar 1992
Gandharv Singh Vs State of U.P.
Allahabad High Court · (1992) 34 ACR 401
Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts25 Mar 1992Allowed
Sobaran Singh and Other Vs Deputy Director of Consolidation, Agra and others
Allahabad High Court · (1992) 03 AHC CK 0074
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts25 Mar 1992
Budh Sen Vs State
Allahabad High Court · (1992) 34 ACR 282
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307
High Courts25 Mar 1992Disposed Of
Daya Shaaker Lal Vs Vice-Chancellor, University of Allahabad and Others
Allahabad High Court · (1992) 2 AWC 755
Constitution of India, 1950 — Article 226
High Courts25 Mar 1992Dismissed
Mohd. Farooq Vs District Judge and Others
Allahabad High Court · (1992) 2 AWC 1144
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 3Constitution of India, 1950 — Article 226
High Courts25 Mar 1992Dismissed
Krishan Singh Garia Vs U.P. State Road Transport Corporation and Others
Allahabad High Court · (1992) 2 AWC 813