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Allahabad High Court judgments, 1994

1,013 judgments · page 21 of 51

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High Courts02 Sept 1994Dismissed

Pramod Kumar Sahni and others Vs State OF U.P.and others

Allahabad High Court · (1994) 09 AHC CK 0054

Constitution of India, 1950 — Article 226High Court Rules, 1952 — Chapter 8, 5
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High Courts02 Sept 1994Allowed

Geeta Gulati Vs State of U.P.and others

Allahabad High Court · (1994) 09 AHC CK 0031

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High Courts02 Sept 1994Dismissed

Shashi Kant Gupta Vs Rajiv Dave and Others

Allahabad High Court · (1994) 3 AWC 1708

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9Provincial Small Cause Courts Act, 1887 — Section 23, 25
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High Courts02 Sept 1994Dismissed

Hari Mohan Vs V.K. Mittal and Another

Allahabad High Court · (1995) CriLJ 3186

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High Courts01 Sept 1994Disposed Of

Sudesh Chawla Vs State of U.P.and others

Allahabad High Court · (1994) 09 AHC CK 0072

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 28A
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High Courts01 Sept 1994Dismissed

Teekam Singh Vs IIIrd Addl. Session Judgo,Ghaziabsd & Ans.

Allahabad High Court · (1994) 09 AHC CK 0065

Criminal Procedure Code, 1973 (CrPC) — Section 223
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High Courts01 Sept 1994Dismissed

State of U.P. Vs Raghraj & Ors.

Allahabad High Court · (1994) 09 AHC CK 0059

Criminal Procedure Code, 1973 (CrPC) — Section 161
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High Courts01 Sept 1994Dismissed

Kishan Kant Pathak Vs State of U.P.& Anr.

Allahabad High Court · (1994) 09 AHC CK 0040

Criminal Procedure Code, 1973 (CrPC) — Section 204, 462Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
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High Courts01 Sept 1994Allowed

Ram Raj Vs Additional Commissioner, Jhansi Division and Others

Allahabad High Court · (1994) 3 AWC 1747

Limitation Act, 1963 — Section 5
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High Courts01 Sept 1994Dismissed

Sher Singh Vs Hardayal and Others

Allahabad High Court · (1994) 3 AWC 1636

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High Courts01 Sept 1994

Jhanda alias Jhanda Singh Vs State of U.P.

Allahabad High Court · (1994) 18 ACR 684

Criminal Procedure Code, 1973 (CrPC) — Section 446, 82, 83Penal Code, 1860 (IPC) — Section 302
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High Courts31 Aug 1994Dismissed

Hira Lal Vs Registrar, Firms, Chits and Societies and Others

Allahabad High Court · (1994) 3 AWC 1745

Co-operative Societies Act, 1912 — Section 12DSocieties Registration Act, 1860 — Section 12D(1), 12D(2), 25(2)
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High Courts31 Aug 1994Dismissed

U.P. State Road Transport Corporation Vs State of U.P. and Others

Allahabad High Court · (1995) 70 FLR 274 : (1996) 1 LLJ 31

Industrial Disputes (Central) Rules, 1957 — Rule 16(2)
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High Courts31 Aug 1994Partly Allowed

Infant Milk Food Factory Vs Labour Court and Others

Allahabad High Court · (1995) 1 LLJ 1220

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High Courts31 Aug 1994Allowed

The Regional Manager, Punjab National Bank Vs Regional Labour Commissioner (Central) and Others

Allahabad High Court · (1995) 1 LLJ 852

Payment of Gratuity Act, 1972 — Section 4(3), 7
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High Courts31 Aug 1994Allowed

Regional Manager, Punjab National Bank, The Mall Vs Regional Labour Commissioner and Others

Allahabad High Court · (1994) 3 AWC 1715

Payment of Gratuity Act, 1972 — Section 4, 4(2), 4(3), 7
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High Courts30 Aug 1994Allowed

Jotwani Electric Company Vs Union of India (UOI) and Collector of Central Excise

Allahabad High Court · (1995) 58 ECR 686

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High Courts30 Aug 1994Allowed

Jotwani Electric Co. Vs Union of India (UOI) and Another

Allahabad High Court · (1996) 63 ECR 320

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High Courts30 Aug 1994Allowed

Akhilesh Vs State of U.P.

Allahabad High Court · (1995) 1 DMC 572

Criminal Procedure Code, 1973 (CrPC) — Section 125
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High Courts30 Aug 1994

Afsar Ali Vs Commissioner of Income Tax

Allahabad High Court · (1995) 211 ITR 190

Income Tax Act, 1961 — Section 256, 80C
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