COURT ARCHIVE

Allahabad High Court judgments, 1994

1,013 judgments · page 16 of 51

High Courts04 Oct 1994Partly Allowed

Hawaldar Singh Vs Uttar Pradesh Secondary Education Services Commission, Allahabad Through Its Chairman and others

Allahabad High Court · (1994) 10 AHC CK 0064

Uttar Pradesh Secondary Education Services Commission Rules, 1983 — Rule 7(2), 7(2)

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High Courts04 Oct 1994Disposed Of

Hawaldar Singh Vs U.P.Secondary Education Service Commission,Allahabad and Others

Allahabad High Court · (1994) 10 AHC CK 0047

Constitution of India, 1950 — Article 226Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 17Uttar Pradesh Secondary Education Services Commission and Selection Boards Rules, 1983 — Rule 7(2)

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High Courts04 Oct 1994Disposed Of

Aftab Ahmad and Another Vs District Basic Education Officer,Ballia and Another

Allahabad High Court · (1994) 10 AHC CK 0036

Constitution of India, 1950 — Article 226Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 — Rule 20, 29

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High Courts04 Oct 1994Allowed

Manoj Tewari Vs Vice-Chancellor,LKO University and Others

Allahabad High Court · (1994) 10 AHC CK 0031

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High Courts04 Oct 1994

Tin Manufacturing Co. of India Vs Central Warehousing Corpn.

Allahabad High Court · (1995) 78 ELT 129

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 111(1), 112, 129A(1), 15

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High Courts03 Oct 1994Dismissed

Atiq and Another Vs State of U.P.

Allahabad High Court · (1994) 18 ACR 727

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 334, 394, 397

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High Courts03 Oct 1994Allowed

Satya Pal and Ors. Vs State of U.P.

Allahabad High Court · (1994) 10 AHC CK 0080

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 21, 24Penal Code, 1860 (IPC) — Section 304

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High Courts03 Oct 1994Allowed

Cadet Aditya Singh Vs Committee of Management of U.P.Sainik School and Others

Allahabad High Court · (1994) 10 AHC CK 0054

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High Courts03 Oct 1994Allowed

Rashmi Mittal and others Vs State of U.P.and others

Allahabad High Court · (1994) 10 AHC CK 0038

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High Courts30 Sept 1994Allowed

Rajesh Kumar Saxena Vs Smt. Nidhi Saxena

Allahabad High Court · (1995) 2 DMC 308

Family Courts Act, 1984 — Section 9Hindu Marriage Act, 1955 — Section 24

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High Courts30 Sept 1994Dismissed

Rajpal Vs State of U.P.

Allahabad High Court · (1994) 09 AHC CK 0049

Criminal Procedure Code, 1973 (CrPC) — Section 211, 397Penal Code, 1860 (IPC) — Section 376, 511

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High Courts30 Sept 1994Allowed

Chandrawati Vs Kailash Nath

Allahabad High Court · (1995) 2 DMC 571

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13(1)

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High Courts29 Sept 1994Allowed

Kailash Devi Vs IVth A.D.J.,Allahabad

Allahabad High Court · (1994) 09 AHC CK 0057

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5

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High Courts29 Sept 1994Disposed Of

Vishwanath Singh and another Vs District Inspector of Schools, Gorakhpur and others

Allahabad High Court · (1994) 09 AHC CK 0056

Uttar Pradesh Intermediate Education Act, 1921 — Section 16 E

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High Courts29 Sept 1994Dismissed

Jai Chandra Gangwar Vs IIIrd Addl. D.J.,Farrukhabad & Ors.

Allahabad High Court · (1994) 09 AHC CK 0044

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5

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High Courts29 Sept 1994Allowed

Committee of Management, Town Inter College Mohamodabad Gohna Vs District Inspector of Schools and Others

Allahabad High Court · (1994) 3 AWC 1739

Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(1), 16A(7)

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High Courts28 Sept 1994Dismissed

Brij Lal Vs VIII Addl. District Judge and Others

Allahabad High Court · (1994) 09 AHC CK 0103

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Provincial Small Cause Courts Act, 1887 — Section 17

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High Courts27 Sept 1994Allowed

Shitla Prasad and Others Vs Additional Sessions Judge and Others

Allahabad High Court · (1994) 3 AWC 1699

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 146(1)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 28, 49, 6A, 9A

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High Courts27 Sept 1994Allowed

Sadique Ali Vs Apar Sessions Naiyai Dheesh and Others

Allahabad High Court · (1995) 2 DMC 222

Criminal Procedure Code, 1973 (CrPC) — Section 125, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(3), 4, 4(2)

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High Courts27 Sept 1994Dismissed

Asad Khan Vs State of U.P.

Allahabad High Court · (1994) 09 AHC CK 0070

Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 397

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