High Courts22 Sept 1994Allowed
Union of India (UOI) Vs Nityanand Sinha and Others
Allahabad High Court · (1996) AWC 29 Supp
Land Acquisition Act, 1894 — Section 11, 23, 26, 28, 4(1)Limitation Act, 1963 — Section 5
COURT ARCHIVE
Allahabad High Court judgments, 1994
1,013 judgments · page 18 of 51
High Courts22 Sept 1994
Raj Kishore Mishra Vs Smt. Menna Mishra
Allahabad High Court · AIR 1995 All 70
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Family Courts Act, 1984 — Section 10, 19, 9Hindu Adoptions and Maintenance Act, 1956 — Section 19, 19(1)
High Courts21 Sept 1994Allowed
Straw Board Manufacturing Co. Ltd. Vs Union of India (UOI)
Allahabad High Court · (1995) 75 ELT 476
Central Excises and Salt Act, 1944 — Section 35
High Courts21 Sept 1994Dismissed
Baidyanath Ayurved Bhawan Ltd. Vs Union of India (UOI)
Allahabad High Court · (1995) 75 ELT 472
Central Excises and Salt Act, 1944 — Section 11A, 11A(1)Constitution of India, 1950 — Article 226
High Courts21 Sept 1994Partly Allowed
State of U.P. Vs Dila and Others
Allahabad High Court · (1995) CriLJ 1143
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 302, 323
High Courts21 Sept 1994Allowed
Committee of Management, Sri Chitra Gupta Inter College, Mainpuri Vs Distt.Inspector of Schools and others
Allahabad High Court · (1994) 09 AHC CK 0052
High Courts21 Sept 1994Dismissed
Ram Pratap and Ors. Vs State of U.P.
Allahabad High Court · (1994) 09 AHC CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 207, 482
High Courts20 Sept 1994Partly Allowed
State Bank of Bikaner and Jaipur Vs Sudhir Agarwal and Another
Allahabad High Court · (1994) 3 AWC 1704
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts20 Sept 1994Allowed
Munna (in Jail) Vs State of U.P. and Others
Allahabad High Court · (1995) CriLJ 1136
Constitution of India, 1950 — Article 22, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 161National Security Act, 1980 — Section 10, 3(2), 3(3)
High Courts20 Sept 1994Allowed
Vijay Kumar Sharma Vs Appropriate Authority
Allahabad High Court · (1996) 135 CTR 367 : (1996) 220 ITR 509
Income Tax Act, 1961 — Section 269UD
High Courts20 Sept 1994
Camphor and Allied Products Ltd. Vs Union of India (UOI)
Allahabad High Court · (1995) 75 ELT 733
Central Excise Rules, 1944 — Rule 9BCentral Excises and Salt Act, 1944 — Section 35, 35A, 35FConstitution of India, 1950 — Article 226
High Courts20 Sept 1994Allowed
Ramadhar Vs State of U.P. and Others
Allahabad High Court · (1994) 3 AWC 1640 : (1994) RD 479
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 4A
High Courts19 Sept 1994Allowed
Ramala Sahkari Chini Mills Ltd. Vs Payment of Wages Authority Cum Conciliation Officer and Others
Allahabad High Court · (1994) 3 AWC 1735
Constitution of India, 1950 — Article 226Payment of Wages (Procedure) Rules, 1937 — Rule 8(3)Payment of Wages Act, 1936 — Section 14(1), 15(3)
High Courts19 Sept 1994Allowed
U.P. State Electricity Board and Others Vs Presiding Officer, Industrial Tribunal II and Others
Allahabad High Court · (1995) 2 LLJ 95
Uttar Pradesh Industrial Disputes Act, 1947 — Section 19(3), 19(6), 4
High Courts19 Sept 1994Allowed
Ramala Sahkari Chini Mills Ltd. Vs Payment of Wages Authority-cum-Conciliation Officer and Others
Allahabad High Court · (1995) 70 FLR 58 : (1995) 1 LLJ 1067
Payment of Wages Act, 1936 — Section 15(3)
High Courts19 Sept 1994Allowed
Jameel Khan Vs Mujammil Khan & Anr.
Allahabad High Court · (1994) 09 AHC CK 0071
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts19 Sept 1994Allowed
Kalu Singh Vs State of Rajasthan
Allahabad High Court · (1994) 09 AHC CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
High Courts19 Sept 1994Allowed
Sharafat Ullah Vs State of U.P.& Ors.
Allahabad High Court · (1994) 09 AHC CK 0033
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 309Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 36D, 8
High Courts19 Sept 1994Dismissed
Trilok Nath Vs State of U.P. and Another
Allahabad High Court · (1995) 1 DMC 579
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts19 Sept 1994Allowed
U.P. State Electricity Board and Others Vs Presiding Officer, Industrial Tribunal II and Another
Allahabad High Court · (1994) 3 AWC 1643
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K