High Courts23 Dec 1994Partly Allowed
Kanpur Cigarettes (P) Ltd. Vs CEGAT
Allahabad High Court · (1996) 81 ELT 433
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 1994
1,013 judgments · page 1 of 51
High Courts23 Dec 1994Allowed
Natthi Lal Vs Secretary,Ministry of Agri.U.P.Govt.,Lucknow and Others
Allahabad High Court · (1994) 12 AHC CK 0064
High Courts23 Dec 1994Allowed
Syed Athar Ali Vs D.I.O.S.Bareilly and Another
Allahabad High Court · (1994) 12 AHC CK 0018
Uttar Pradesh Intermediate Education Act, 1921 — Chapter 2 Regulation 101, Chapter 2 Regulation 102, Chapter 2 Regulation 103, Chapter 2 Regulation 104, Chapter 2 Regulation 105
High Courts23 Dec 1994
Qadirs Vs State of U.P.
Allahabad High Court · (1995) 19 ACR 31
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21(1), 42, 42(1), 43
High Courts22 Dec 1994Allowed
M/s. Basti Sugar Mills. Co. Ltd., Vs State of Uttar Pradesh and others
Allahabad High Court · AIR 1995 All 309
Essential Commodities Act, 1955 — Section 3Sugarcane (Control) Order, 1966 — Section 2Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 12, 13, 15, 15(2), 15(3)
High Courts22 Dec 1994Partly Allowed
Delhi Transport Corporation Vs Brijesh Kumar and another
Allahabad High Court · (1994) 12 AHC CK 0069
High Courts22 Dec 1994Allowed
Anand Prakash Malviya Vs State of U.P. and Others
Allahabad High Court · (1995) 2 DMC 478
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts22 Dec 1994Allowed
Nazma Begum Vs Irsad Ali
Allahabad High Court · (1995) 1 DMC 443
Criminal Procedure Code, 1973 (CrPC) — Section 397Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3
High Courts22 Dec 1994Dismissed
Aquil Alvi and Another Vs State of U.P.
Allahabad High Court · (1996) CriLJ 103 : (1995) 3 RCR(Criminal) 603
Juvenile Justice Act, 1986 — Section 32, 7(2), 7(3), 8Penal Code, 1860 (IPC) — Section 302
High Courts21 Dec 1994
Bhanu Pratap Singh and Another Vs Additional Commissioner (II) Alld Region,Allahabad and Anther
Allahabad High Court · (1994) 12 AHC CK 0024
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 13A, 5(3)
High Courts21 Dec 1994Dismissed
Ram Singh and Others Vs State of U.P. and Others
Allahabad High Court · (1996) CriLJ 96
Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 482Penal Code, 1860 (IPC) — Section 420, 462, 463, 468, 471
High Courts20 Dec 1994Partly Allowed
State Bank of India and Another Vs Manphool and Others
Allahabad High Court · (1997) 3 LLJ 523
Industrial Disputes Act, 1947 — Section 10
High Courts20 Dec 1994Dismissed
State of U.P. and Ors. Vs Shau Singh & Ors.etc,etc.
Allahabad High Court · (1994) 12 AHC CK 0054
Land Acquisition Act, 1894 — Section 23, 4, 50
High Courts20 Dec 1994Dismissed
U.P.State Road Transport Corporation,Kanpur and Another Vs Sarfaraz Hussein and Others
Allahabad High Court · (1994) 12 AHC CK 0041
High Courts20 Dec 1994Dismissed
Irshad and Others Vs State of U.P. and Another
Allahabad High Court · (1996) CriLJ 749
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 319
High Courts20 Dec 1994
International Electron Devices Ltd. Vs Collector (A), Cus. and C. Ex.
Allahabad High Court · (1996) 81 ELT 207
Central Excises and Salt Act, 1944 — Section 35F
High Courts20 Dec 1994
Rajiv Agarwal and Another Vs State of U.P. and Another
Allahabad High Court · (1995) 19 ACR 542 : (1996) 3 UPLBEC 1614
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 201, 202, 203Penal Code, 1860 (IPC) — Section 387, 504, 506Uttar Pradesh Dacoity Affected Areas Act, 1983 — Section 7(1), 7(2), 7(3)
High Courts20 Dec 1994
Sharda Bux Singh Vs State of U.P.
Allahabad High Court · (1995) 19 ACR 25
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 395, 397
High Courts19 Dec 1994Allowed
Naseem Vs State of U.P.
Allahabad High Court · (1995) 19 ACR 33
Criminal Procedure Code, 1973 (CrPC) — Section 482Juvenile Justice Act, 1986 — Section 18, 2, 24, 3, 32Penal Code, 1860 (IPC) — Section 302, 452
High Courts19 Dec 1994Dismissed
Shankar Singh Vs State of U.P.
Allahabad High Court · (1995) 1 DMC 499
Criminal Procedure Code, 1973 (CrPC) — Section 125