High Courts19 Dec 1994Allowed
Akhtar Ali Vs State of U.P.
Allahabad High Court · (1996) CriLJ 459
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 408, 420, 468
COURT ARCHIVE
Allahabad High Court judgments, 1994
1,013 judgments · page 2 of 51
High Courts19 Dec 1994Allowed
Jagjeet Singh Vs State of U.P.and another
Allahabad High Court · (1994) 12 AHC CK 0068
Civil Services (Classification, Control and Appeal) Rules — Rule 49A(2)(a)Constitution of India, 1950 — Article 14, 21
High Courts19 Dec 1994Allowed
Jagjeet Singh Vs State of U.P.and Another
Allahabad High Court · (1994) 12 AHC CK 0043
Constitution of India, 1950 — Article 14, 21
High Courts19 Dec 1994Disposed Of
Mahangoo Lal through L.Rs. and Anr. Vs Kalyan Chand
Allahabad High Court · (1994) 12 AHC CK 0034
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24, Order 41 Rule 25, Order 41 Rule 27Uttar Pradesh Regulation of Money Lending Act, 1976 — Section 26(4)
High Courts19 Dec 1994Dismissed
Raj Veer Singh Vs Smt. Shashi Bala
Allahabad High Court · (1995) 2 DMC 207
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 406
High Courts18 Dec 1994Partly Allowed
MAHARISHI INSTITUTE OF CREATIVE INTELLIGENCE Vs ASSISTANT COMMISSIONER OF INCOME TAX. (ALSO ASSTT. Commissioner of Income Tax v. MAHARISHI INSTITUTE OF CREATIVE INTELLIGENCE).
Allahabad High Court · (1997) 58 TTJ 658
Income Tax Act, 1961 — Section 10, 11, 12, 12A, 13Societies Registration Act, 1860 — Section 10, 12, 13
High Courts17 Dec 1994Allowed
Ram Vibhuti Singh Vs Superintendent,Distt.Jail,Faizabad & Ors.
Allahabad High Court · (1994) 12 AHC CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 167, 50
High Courts16 Dec 1994Dismissed
Lakhpat Ram Sharma Vs State of U.P. and Another
Allahabad High Court · (1995) 19 ACR 28
Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1), 193, 200, 202Penal Code, 1860 (IPC) — Section 323, 324, 376, 504, 506Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 14, 3, 3(1)
High Courts16 Dec 1994Allowed
Ram Sewak and Another Vs State of U.P.
Allahabad High Court · (1995) 19 ACR 45
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Dec 1994Allowed
Mohd. Yaseen alias Chiddoo Vs Zila Parishad Gonda and others
Allahabad High Court · AIR 1995 All 352 : (1995) 1 UPLBEC 419
Constitution of India, 1950 — Article 19, 19(6)Uttar Pradesh Prevention of Cow Slaughter Act, 1955 — Section 3, 3(1)Uttar Pradesh Zila Parishad and Kshetra Samiti Adhiniyam, 1961 — Section 239
High Courts16 Dec 1994Dismissed
Foremost Industries (India) Ltd. Kailashpur, Dehradun Vs Central Bank of India and others
Allahabad High Court · AIR 1995 All 327 : (1995) 70 FLR 704
Financial Reconstruction Regulations — Regulation 19(5), 19(7)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 13, 15, 16, 16(4), 22
High Courts16 Dec 1994Partly Allowed
Ram Charan Vs Ziladhikari/Dy.Director Consolidation,Banda and Others
Allahabad High Court · (1994) 12 AHC CK 0077
Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11(1), 49, 9AUttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 109(c)
High Courts16 Dec 1994Allowed
Sundar Vs State of U.P.
Allahabad High Court · (1995) CriLJ 3481
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 394
High Courts16 Dec 1994Dismissed
Paras Nath Pandey and Others etc.etc. Vs Distt.Basic Edu.Office,Sonbhadra and Another
Allahabad High Court · (1994) 12 AHC CK 0060
Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 — Rule 9Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33A
High Courts16 Dec 1994Partly Allowed
Sheela Sanyal Vs State of U.P.through Director of Education,U.P.Lucknow,and Others
Allahabad High Court · (1994) 12 AHC CK 0047
Uttar Pradesh Intermediate Education Act, 1921 — Chapter 2 Regulation 3, 2(aaa)
High Courts16 Dec 1994Allowed
Jawhar Lal Nehru Degree College,Banda and Another Vs Vice-Chancellor Bundelkhand University,Jhansi and Another
Allahabad High Court · (1994) 12 AHC CK 0045
Bundelkhand University First Statutes — Para 12.05, Para 15.05, Para 15.07Uttar Pradesh State Universities Act, 1973 — Section 2(13), 35
High Courts16 Dec 1994Disposed Of
Jang Bahadur Singh Vs Dy.Director of Consolidation Allahabad and Others
Allahabad High Court · (1994) 12 AHC CK 0027
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts16 Dec 1994
S. Gurdev Singh Vs State of U.P. and Others
Allahabad High Court · (1995) 19 ACR 573 : (1995) 3 RCR(Criminal) 727
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 146(1)
High Courts15 Dec 1994Dismissed
Ram Ashrey Prasad Vs Smt. Pawan
Allahabad High Court · (1995) 2 DMC 121
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts15 Dec 1994Dismissed
Dr. Aijajuddin Quraishi and Others Vs State of U.P. and Another
Allahabad High Court · (1995) 1 DMC 332
Dowry Prohibition Act, 1961 — Section 6Penal Code, 1860 (IPC) — Section 406