COURT ARCHIVE

Allahabad High Court judgments, 1994

1,013 judgments · page 10 of 51

High Courts11 Nov 1994Dismissed

Veerendra Singh Vs Superintendent, District Jail and Another

Allahabad High Court · (1996) CriLJ 101 : (1995) 1 UPLBEC 625

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 167, 207, 209, 309, 6

High Courts11 Nov 1994Allowed

Aligarh Muslim University and others Vs 8th Addl.Distt.Judge, Aligarh and others

Allahabad High Court · (1994) 11 AHC CK 0072

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(2)

High Courts11 Nov 1994Dismissed

Shyam Sunder Baldeo Raj and Another Vs Director,Rajya Krishi Utpadan Parishad and Others

Allahabad High Court · (1994) 11 AHC CK 0035

Constitution of India, 1950 — Article 226Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 17(iii)(b)

High Courts11 Nov 1994Allowed

Saroj Varshney Vs Director of Education, U.P.At Allahabad and others

Allahabad High Court · (1994) 11 AHC CK 0033

High Courts10 Nov 1994Allowed

Nasim Akhtar Khan Vs Basic Shiksha Adhikari,Ghazipur & Ors.

Allahabad High Court · (1994) 11 AHC CK 0078

Constitution of India, 1950 — Article 226

High Courts10 Nov 1994Allowed

V.K.Banerjee Vs State of U.P.and Others

Allahabad High Court · (1994) 11 AHC CK 0075

High Courts10 Nov 1994Dismissed

Ram Baboo Misra Vs State of U.P.through the Supdtt.of Police Shahjahanpur

Allahabad High Court · (1994) 11 AHC CK 0062

Constitution of India, 1950 — Article 311Criminal Procedure Code, 1973 (CrPC) — Section 389Uttar Pradesh Police Act, 1861 — Section 2, 46, 7

High Courts10 Nov 1994Dismissed

Committee of Management,N.U.M.Vidyalaya,Agra and Others Vs Ranvir Singh and Others

Allahabad High Court · (1994) 11 AHC CK 0058

Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)

High Courts10 Nov 1994Disposed Of

Lal Singh Vs Meena Kumari and Others

Allahabad High Court · (1995) 1 DMC 619

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts10 Nov 1994Dismissed

Committee of Management, Nanigram Uchchatar Madhyam1k Vidyalaya, Dulhara District Agra and others Vs Ranvir Singh and others

Allahabad High Court · (1994) 11 AHC CK 0017

Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)

High Courts09 Nov 1994Dismissed

Aniruda Vs Family Court and Others

Allahabad High Court · (1995) 1 DMC 371

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts09 Nov 1994Allowed

Salim Vs Judicial Magistrate Hardwar & Anr.

Allahabad High Court · (1994) 11 AHC CK 0089

Constitution of India, 1950 — Article 226Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1), 3(d)Muslim Women (Protection of Rights on Divorce) Rules, 1986 — Rule 4

High Courts09 Nov 1994Dismissed

Haseena Begum Vs Shanwas Khan and Others

Allahabad High Court · (1995) 1 DMC 583

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts09 Nov 1994Allowed

K.N.Singh and others Vs State of U.P.and another

Allahabad High Court · (1994) 11 AHC CK 0015

Constitution of India, 1950 — Article 14, 16

High Courts08 Nov 1994Allowed

Dr. Rohit Gupta Vs The Principal, S.N. Medical College, Agra and others

Allahabad High Court · AIR 1995 All 152 : (1995) 70 FLR 407 : (1995) 1 UPLBEC 365

Constitution of India, 1950 — Article 266Contempt of Courts Act, 1971 — Section 2

High Courts08 Nov 1994Dismissed

Oriental Insurance Co. Ltd. Vs Fida Ali and Others

Allahabad High Court · (1995) ACJ 572

Civil Procedure Code, 1908 (CPC) — Section 151, 25Constitution of India, 1950 — Article 137Motor Vehicles Act, 1988 — Section 168, 169, 173

High Courts07 Nov 1994Dismissed

Ved Prakash Vs Chaman Singh and Others

Allahabad High Court · (1995) CriLJ 3890

Criminal Procedure Code, 1973 (CrPC) — Section 313, 441Penal Code, 1860 (IPC) — Section 425, 427, 441, 448

High Courts07 Nov 1994Partly Allowed

United India Insurance Company Ltd. Vs Smt. Sarita Rani Dhaka and others

Allahabad High Court · (1995) ACJ 895 : AIR 1995 All 213

Motor Vehicles Act, 1988 — Section 168, 173

High Courts07 Nov 1994Allowed

Commissioner of Income Tax Vs S.R. Parmanand Chichar

Allahabad High Court · (1995) 212 ITR 536 : (1995) 78 TAXMAN 361

Income Tax Act, 1961 — Section 256, 271(1)

High Courts07 Nov 1994Disposed Of

U.P.Madhyamik Shikshak Sangh through its General Secretary and Another Vs State of U.P.through its Principal Secretary,Secondary and Basic Education,Lucknow

Allahabad High Court · (1994) 11 AHC CK 0059

Constitution of India, 1950 — Article 30(1)