COURT ARCHIVE

Allahabad High Court judgments, 1994

1,013 judgments · page 17 of 51

High Courts27 Sept 1994Disposed Of

Rashid and Anr. Vs State of U.P.

Allahabad High Court · (1994) 09 AHC CK 0069

Criminal Procedure Code, 1973 (CrPC) — Section 190(1)(b), 397Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 3

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High Courts27 Sept 1994Dismissed

Mangroo and Another Vs Dy.Director of Consolidation,Varanasi and Another

Allahabad High Court · (1994) 09 AHC CK 0068

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9A(2)

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High Courts27 Sept 1994Allowed

Wahid Ali Ansari Vs Akhlaq Ahmad & Ors.

Allahabad High Court · (1994) 09 AHC CK 0066

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397

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High Courts27 Sept 1994Disposed Of

Liladhar Vs Asstt.Collector Shahjahanpur & Ors.

Allahabad High Court · (1994) 09 AHC CK 0058

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High Courts27 Sept 1994Disposed Of

Amar Singh Tyagi Vs Indra Pal Gautam & Anr.

Allahabad High Court · (1994) 09 AHC CK 0047

Criminal Procedure Code, 1973 (CrPC) — Section 173(2)

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High Courts27 Sept 1994Disposed Of

In Re : U.P.Rashtriya Chini Mill Adhikari Parishad and 4 others Vs State of U.P.and 12 others

Allahabad High Court · (1994) 09 AHC CK 0032

Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 226, 227

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High Courts27 Sept 1994

Smt. Gayatri Devi and Others Vs Hari Lal Pasi and Others

Allahabad High Court · (1994) 3 AWC 1648

Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 14, 15, 16, 17Uttar Pradesh Intermediate Education Act, 1921 — Section 16F(1)

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High Courts26 Sept 1994Partly Allowed

Buddin Vs State of U.P.

Allahabad High Court · (1994) 18 ACR 724

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 307, 324

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High Courts26 Sept 1994Allowed

General Manager, Punjab National Bank and Others Vs Khar Bhan Ram

Allahabad High Court · (1995) 70 FLR 281 : (1995) 2 LLJ 93

Punjab National Bank Officers Service Regulations, 1979 — Rule 16

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High Courts26 Sept 1994Dismissed

Chaman Sher Vs State of U.P.

Allahabad High Court · (1995) CriLJ 1645

Penal Code, 1860 (IPC) — Section 147, 148, 302

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High Courts26 Sept 1994Dismissed

R.A. Qureshi Vs Xth Additional District Judge, Meerut and others

Allahabad High Court · AIR 1995 All 345

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114, 115Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 13, 16(1), 21, 21(1)

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High Courts26 Sept 1994Dismissed

Siddhartha Gautam Ram and others Vs Sarveshwari Samooh Kushtha Sevashram, Rajghat and another

Allahabad High Court · AIR 1995 All 52

Civil Procedure Code, 1908 (CPC) — Section 115Court Fees Act, 1870 — Section 7

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High Courts23 Sept 1994Disposed Of

Sultan Singh Negi Vs The Deputy Director of Education Garhwal Region and Others

Allahabad High Court · (1994) 3 AWC 1711 : (1995) 3 UPLBEC 1711

Uttar Pradesh Secondary Education Services Commission and Selection Boards (Amendment) Act, 1991 — Section 33A(1)A

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High Courts23 Sept 1994Allowed

Bitanni and Anr. Vs State of U.P.

Allahabad High Court · (1994) 09 AHC CK 0060

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 120B, 363, 366

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High Courts23 Sept 1994Disposed Of

Ashish Kumar Vs The Secretary, Medical Health and Education, U.P. Lucknow and others

Allahabad High Court · AIR 1995 All 98 : (1994) 3 UPLBEC 1740

Constitution of India, 1950 — Article 14, 162, 226Indian Medical Council (Amendment) Act, 1993 — Section 10(A)Indian Medical Council Act, 1956 — Section 11(1), 12(1), 13, 15, 16

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High Courts23 Sept 1994