High Courts07 Nov 1994Disposed Of
State of U.P. Vs Kripa Ram and Rafeeq
Allahabad High Court · (1994) 11 AHC CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 482
COURT ARCHIVE
Allahabad High Court judgments, 1994
1,013 judgments · page 11 of 51
High Courts07 Nov 1994Partly Allowed
Chunnu Lal Vs State
Allahabad High Court · (1994) 11 AHC CK 0050
Penal Code, 1860 (IPC) — Section 302, 304, 323
High Courts07 Nov 1994Dismissed
Abdul Saeed Khan Vs Sunni Central Board of Waqfs and others
Allahabad High Court · AIR 1995 All 355
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 20, 48, 55
High Courts02 Nov 1994Allowed
Varshney General Sales and Another Vs State of U.P. and Others
Allahabad High Court · (2003) 130 STC 202
Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 14, 245, 246, 269(1), 286Uttar Pradesh Tax on Luxuries (Second) Ordinance, 1994 — Section 2, 3, 4, 6, 6(6)
High Courts02 Nov 1994Partly Allowed
Deshpat Singh and Another Vs State of U.P.through Collector,Lalitpur and Another
Allahabad High Court · (1994) 11 AHC CK 0074
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2)
High Courts02 Nov 1994Dismissed
Nem Chand Jain Vs Sri Salek Chand Jain & Ors.
Allahabad High Court · (1994) 11 AHC CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 340Penal Code, 1860 (IPC) — Section 195
High Courts02 Nov 1994Disposed Of
Mitthan Lal Sharma Vs District Assistant Registrar Cooperative Society,U.P.and Others
Allahabad High Court · (1994) 11 AHC CK 0064
High Courts02 Nov 1994Dismissed
Aziz Ahmad Vs Rafiqan and Others
Allahabad High Court · (1994) 11 AHC CK 0055
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts02 Nov 1994
Ramji Das and another Vs State of Uttar Pradesh and others
Allahabad High Court · AIR 1995 All 342
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 11A, 13, 17, 17(1)Uttar Pradesh Land Revenue Act, 1901 — Section 14A
High Courts01 Nov 1994Dismissed
G.C.Datta Roy and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (1994) 11 AHC CK 0025
Penal Code, 1860 (IPC) — Section 406, 408, 471Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Rules, 1954 — Rule 108
High Courts31 Oct 1994Allowed
State of U.P. Vs Bal Mukund and Others
Allahabad High Court · (1995) 1 DMC 490
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts31 Oct 1994Partly Allowed
Rikhab Chand Bed Mutha and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (1994) 10 AHC CK 0058
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts31 Oct 1994Disposed Of
Kavita Yadav Vs Regional Inspectress of Girls Schools,1st Region,Meerut and Another
Allahabad High Court · (1994) 10 AHC CK 0034
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Chapter 2 Regulation 6Uttar Pradesh Secondary Education Services Commission and Selection Boards Rules, 1983 — Rule 9
High Courts31 Oct 1994Disposed Of
Kavita Yadav Vs Regional Inspectress Of Girls Schools, Meerut and others
Allahabad High Court · (1994) 10 AHC CK 0012
Uttar Pradesh Secondary Education Service Commission Act, 1982 — Section 18
High Courts31 Oct 1994
Murli Dhar Mishra Vs State of U.P.
Allahabad High Court · (1996) CriLJ 464
Constitution of India, 1950 — Article 215
High Courts28 Oct 1994Allowed
Maqbool Ahmad and Others Vs State
Allahabad High Court · (1996) AWC 12 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 399, 401, 402Arms Act, 1959 — Section 25
High Courts28 Oct 1994Dismissed
Bipat Vs Dy.Director of Consolidation,Gorakhpur and Others
Allahabad High Court · (1994) 10 AHC CK 0075
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts28 Oct 1994Dismissed
U.P.Avas Evam Vikas Parishad,Lucknow Vs Yadu Raj Narayan & Ors.
Allahabad High Court · (1994) 10 AHC CK 0068
Land Acquisition Act, 1894 — Section 23, 50
High Courts28 Oct 1994Dismissed
Amod Kumar Sharma Vs State of U.P.
Allahabad High Court · (1994) 10 AHC CK 0042
Arms Act, 1959 — Section 30Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 304
High Courts27 Oct 1994Dismissed
Munna Yadav Vs State of U.P. and Another
Allahabad High Court · (1995) 1 DMC 628
Criminal Procedure Code, 1973 (CrPC) — Section 125