COURT ARCHIVE

Allahabad High Court judgments, 1994

1,013 judgments · page 20 of 51

High Courts08 Sept 1994Dismissed

Provident Fund Inspector Vs Sitapur Plywood Manufacturers Ltd. and Others

Allahabad High Court · (1994) 18 ACR 723

Criminal Procedure Code, 1973 (CrPC) — Section 24, 377, 377(2)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1)

Read judgment

High Courts08 Sept 1994Dismissed

U.P. State Electricity Board and Another Vs State of U.P. and Others

Allahabad High Court · (1995) 2 LLJ 469

Uttar Pradesh Industrial Disputes Act, 1947 — Section 4

Read judgment

High Courts07 Sept 1994Disposed Of

Naseemuddin Vs Presiding Officer, Industrial Tribunal I and Others

Allahabad High Court · (1994) 3 AWC 1749

Read judgment

High Courts07 Sept 1994Dismissed

Pankaj Kumar Srivastava Vs State of U.P.

Allahabad High Court · (1996) 3 LLJ 774

Uttar Pradesh Intermediate Education Act, 1921 — Regulation 103

Read judgment

High Courts07 Sept 1994Allowed

Ali Hasan and Another (in Jail) Vs State of U.P.

Allahabad High Court · (1995) CriLJ 1641

Criminal Procedure Code, 1973 (CrPC) — Section 161, 82, 83Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts07 Sept 1994Partly Allowed

Bhagwan Prasad Trivedi Vs State of U.P.& Ors.

Allahabad High Court · (1994) 09 AHC CK 0038

Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 190(1)(b), 190(2), 200, 202Penal Code, 1860 (IPC) — Section 380, 506

Read judgment

High Courts07 Sept 1994Allowed

Jagdev Dass Vs State of U.P.& Anr.

Allahabad High Court · (1994) 09 AHC CK 0036

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 201, 498A

Read judgment

High Courts07 Sept 1994Dismissed

Sanjay Bahal Vs State of U.P.

Allahabad High Court · (1995) CriLJ 1650

Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302

Read judgment

High Courts06 Sept 1994Dismissed

R.K. Lottery Trading Company (Pvt) Ltd. Vs State of U.P. and Others

Allahabad High Court · (1994) 3 AWC 1752

Criminal Procedure Code, 1973 (CrPC) — Section 134, 144, 144(4), 144(5), 144(6)

Read judgment

High Courts06 Sept 1994Allowed

Deepsone Non-Ferrous Rolling Mills Pvt. Ltd. Vs Supdt. of Customs and Central Excise

Allahabad High Court · (1994) 74 ELT 498

Central Excise Rules, 1944 — Rule 56ACentral Excises and Salt Act, 1944 — Section 11C

Read judgment

High Courts06 Sept 1994Allowed

Bajrangi Pandey and another Vs State of Uttar Pradesh and others

Allahabad High Court · (1994) 09 AHC CK 0067

Read judgment

High Courts06 Sept 1994Allowed

Gopal Vs State of U.P.

Allahabad High Court · (1994) 09 AHC CK 0063

Penal Code, 1860 (IPC) — Section 307

Read judgment

High Courts06 Sept 1994Dismissed

Ashok Vs State of U.P.& Ors.

Allahabad High Court · (1994) 09 AHC CK 0051

Criminal Procedure Code, 1973 (CrPC) — Section 239

Read judgment

High Courts06 Sept 1994

State of U.P. and Others Vs Prem Chand Jaiswal and Another

Allahabad High Court · (1995) ACJ 776

Limitation Act, 1963 — Section 5

Read judgment

High Courts05 Sept 1994Dismissed

Kashi Ram Vs Sub-Divisional Officer, Sadar, District and another

Allahabad High Court · AIR 1995 All 234

Constitution of India, 1950 — Article 136, 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 112(7), 12C(6), 12C(8), 12C(9)

Read judgment

High Courts05 Sept 1994Allowed

Sarvesh Singh Vs State of U.P.

Allahabad High Court · (1994) 09 AHC CK 0041

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 394

Read judgment

High Courts05 Sept 1994Dismissed

Commissioner of Income Tax Vs Smt. Kavita Gupta

Allahabad High Court · (1995) 211 ITR 206 : (1995) 78 TAXMAN 212

Income Tax Act, 1961 — Section 256, 263

Read judgment

High Courts05 Sept 1994Allowed

Super Time Industries Vs Union of India (UOI)

Allahabad High Court · (1994) 74 ELT 495

Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226

Read judgment

High Courts05 Sept 1994Allowed

Kalloo Vs State of U.P.

Allahabad High Court · (1995) 3 AWC 1866

Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 20, 20(1), 7

Read judgment

High Courts02 Sept 1994Dismissed

Sardar Balbir Singh Vs Commissioner of Income Tax

Allahabad High Court · (1995) 211 ITR 150 : (1995) 78 TAXMAN 216

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139(2), 271(1), 273, 273A

Read judgment