High Courts17 Jan 1992Dismissed
Deep Chand Vs Additional District Judge, Allahabad and Others
Allahabad High Court · (1993) ACJ 665 : (1992) 2 AWC 1031
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,215 of 5,025
High Courts17 Jan 1992
State of U.P. and Others Vs Roshan Lal
Allahabad High Court · (1992) 1 AWC 412
Civil Procedure Code Amendment Act, 1976 — Section 87Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 1(2), Order 41 Rule 1(3), Order 41 Rule 5, Order 41 Rule 5(1)Constitution of India, 1950 — Article 300A, 31
High Courts14 Jan 1992Disposed Of
Nasrullah & Another Vs UPSRTC and Another
Allahabad High Court · (1992) 01 AHC CK 0059
High Courts14 Jan 1992Allowed
Murari Lal Vs State of U.P.
Allahabad High Court · (1992) 01 AHC CK 0056
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1)(d)
High Courts13 Jan 1992Allowed
Ram Pratap Singh Vs State of U.P. and Others
Allahabad High Court · (1992) 1 AWC 299
Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 39, 3J
High Courts13 Jan 1992Allowed
Pukh Raj Mantri Vs U.P. Co-operative Spinning Mills, Federation Ltd.
Allahabad High Court · (1992) 2 AWC 1121
Constitution of India, 1950 — Article 12, 14, 226, 32
High Courts13 Jan 1992Dismissed
Satyadeo and Others Vs Board of Revenue and Others
Allahabad High Court · (1992) 2 AWC 773
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(2), Order 9 Rule 13, 151Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 107, 108
High Courts11 Jan 1992Dismissed
Committee of Management, Dayanand Uchchtar Madhyamik Vidyalaya and Another Vs Deputy Director of Education and Others
Allahabad High Court · (1992) 2 AWC 727
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)
High Courts10 Jan 1992Allowed
Girdhari Lal Agarwal Vs Banaras State Bank Ltd. and others
Allahabad High Court · (1992) 01 AHC CK 0118
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts10 Jan 1992Allowed
Mohd. Ibrahim Vs Principal Audhyogik Prasichhan Sansthan and Others
Allahabad High Court · (1992) 2 AWC 822
High Courts10 Jan 1992Dismissed
Ram Chandra Srivastava Vs Senior Superintendent of Police Lucknow and others
Allahabad High Court · (1992) 01 AHC CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 50(1)
High Courts10 Jan 1992
Shyam Sunder Agarwal and Another Vs District Magistrate/Vice Chairman, Banda Development Authority and Others
Allahabad High Court · (1992) 2 AWC 823 : (1992) 1 UPLBEC 585
High Courts10 Jan 1992Dismissed
Manu Udyog (P) Ltd. Vs Union of India (UOI) and Others
Allahabad High Court · (1992) 43 ECR 689
High Courts09 Jan 1992Disposed Of
Vishwanath Rai Vs U.P. State Spinning Co. Ltd. and Others
Allahabad High Court · (1992) 2 AWC 1117
Constitution of India, 1950 — Article 226
High Courts09 Jan 1992Dismissed
Chander alias Ram Chander Vs State of U.P.
Allahabad High Court · (1992) 01 AHC CK 0073
Penal Code, 1860 (IPC) — Section 302
High Courts09 Jan 1992Dismissed
Om Prakash Arora and Ors. Vs State of U.P.
Allahabad High Court · (1992) 01 AHC CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 362, 397, 482
High Courts09 Jan 1992Disposed Of
Sudesh Vs State of U.P.
Allahabad High Court · (1992) 01 AHC CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts09 Jan 1992Dismissed
Modi Spinning and Weaving Mills Co. Limited Vs U.P. State Electricity Board and others
Allahabad High Court · AIR 1992 All 247 : (1992) 1 AWC 364 : (1992) 75 CompCas 672
Constitution of India, 1950 — Article 133(1)Electricity Act, 1910 — Section 24Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 15(1), 16, 17, 17(1)
High Courts09 Jan 1992Allowed
Sri Mahabirji Mandir Committee Vs The State of U.P. and Another
Allahabad High Court · (1993) CriLJ 2132
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 144, 145, 145(1)
High Courts09 Jan 1992Allowed
Mohammad Yameed Vs State of Uttar Pradesh and Another
Allahabad High Court · (1992) CriLJ 1804 : (1992) 2 RCR(Criminal) 371
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128, 3(2)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2, 3, 3(1), 4, 5