High Courts15 Sept 1994Dismissed
Rikhi Dev Vs District Forest Officer and Another
Allahabad High Court · (1994) 3 AWC 1748
Constitution of India, 1950 — Article 48A, 51A
COURT ARCHIVE
Allahabad High Court judgments, 1994
1,013 judgments · page 19 of 51
High Courts14 Sept 1994Disposed Of
Radha Charan Vs State of U.P.
Allahabad High Court · (1994) 3 AWC 1637 : (1994) RD 520
Income Tax Act, 1922 — Section 33B, 34Income Tax Act, 1961 — Section 48Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2)
High Courts14 Sept 1994Dismissed
Manorath Singh Vs Ziladhikari and Another
Allahabad High Court · (1994) 3 AWC 1764
Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 13(2), 23(1), 23(2), 27B(5), 29(2)
High Courts13 Sept 1994Allowed
Rama Vs State of U.P.
Allahabad High Court · (1994) 09 AHC CK 0061
Penal Code, 1860 (IPC) — Section 302, 34
High Courts13 Sept 1994Allowed
Pratap Narayan Srivastava Vs State of U.P.and others
Allahabad High Court · (1994) 09 AHC CK 0053
High Courts13 Sept 1994Allowed
Abdul Ghaffar and Another Vs Shri Bhagwan Dass
Allahabad High Court · (1994) 09 AHC CK 0045
Specific Relief Act, 1963 — Section 38, 6
High Courts13 Sept 1994Disposed Of
Nanhkai Vs Deputy Director of Consolidation, Pratapgarh and others
Allahabad High Court · (1994) 09 AHC CK 0042
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48(3), 52(1)
High Courts13 Sept 1994Allowed
Iqbal alias Bhattacharya and Anr. Vs State of U.P.& Anr.
Allahabad High Court · (1994) 09 AHC CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 401, 437, 439
High Courts13 Sept 1994Dismissed
Ghulam Mohammad Vs Taj Mohammad Khan and others
Allahabad High Court · AIR 1995 All 333
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 123, 129
High Courts13 Sept 1994Dismissed
U.P. Beedi Mazdoor Federation and Others Vs State of U.P. and Others
Allahabad High Court · (1995) 70 FLR 46 : (1995) 1 LLJ 1152
Uttar Pradesh Industrial Disputes Act, 1947 — Section 3, 6, 6A
High Courts13 Sept 1994Dismissed
Kranti Kuamr Chaturvedi and Another Vs District Inspector of Schools and Others
Allahabad High Court · (1994) 3 AWC 1770
Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 12D, 12D(1), 12D(2), 3, 3A
High Courts12 Sept 1994Disposed Off
Oriental Insurance Co. Vs Anita and Others
Allahabad High Court · (1996) 2 ACC 671
Motor Vehicles Act, 1988 — Section 149, 170
High Courts12 Sept 1994Allowed
Khem Chand Vs State of U.P.
Allahabad High Court · (1994) 09 AHC CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 457Uttar Pradesh Excise Act, 1910 — Section 60, 72, 73
High Courts12 Sept 1994Dismissed
Virendra Singh Vs Superintendent,Distt.Jail,Faizabad & Ors.
Allahabad High Court · (1994) 09 AHC CK 0050
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 209, 501Penal Code, 1860 (IPC) — Section 302
High Courts12 Sept 1994
Oriental Insurance Co. Ltd. Vs Anita and Others
Allahabad High Court · (1996) 2 ACC 671
Civil Procedure Code, 1908 (CPC) — Section 13Motor Vehicles Act, 1988 — Section 147, 149, 165, 168, 170
High Courts11 Sept 1994Disposed Of
Ram Niwas Pandey Vs State of U.P.& Ors.
Allahabad High Court · (1994) 09 AHC CK 0048
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 31(4)(a), 31(5)
High Courts09 Sept 1994Allowed
Dinesh Pratap Dwivedi Vs State of Uttar Pradesh and Others
Allahabad High Court · (1994) 3 AWC 1741
Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 4(1)Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 3(2), 6(1), 6(2), 67, 9
High Courts09 Sept 1994Dismissed
Sonai and Ors. Vs State of U.P.
Allahabad High Court · (1994) 09 AHC CK 0064
Penal Code, 1860 (IPC) — Section 394, 397
High Courts09 Sept 1994
Basudeo and Another Vs State of U.P.
Allahabad High Court · (1994) 3 AWC 1731
Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 Sept 1994Dismissed
Parmatma Nand Yadav Vs District Inspector of Schools and Others
Allahabad High Court · (1996) AWC 53 Supp
Uttar Pradesh Intermediate Education (Amendment) Act, 1982 — Section 32Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 5, 6, 6(1)Uttar Pradesh Secondary Education Services Commission Rules, 1983 — Rule 3, 9