High Courts30 Aug 1994Partly Allowed
Akhilesh Kumar Vs State of U.P. and Another
Allahabad High Court · (1995) 2 DMC 633
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Allahabad High Court judgments, 1994
1,013 judgments · page 22 of 51
High Courts30 Aug 1994
Commissioner of Income Tax Vs Gargaons Exports Pvt. Ltd.
Allahabad High Court · (1995) 211 ITR 170
Income Tax Act, 1961 — Section 256, 80HH, 80I
High Courts30 Aug 1994Allowed
Allahabad Agricultural Institute Vs Bipin Kumar and Another
Allahabad High Court · (1994) 3 AWC 1717 : (1994) 3 UPLBEC 1818
Allahabad University Ordinances — Ordinance 1, Ordinance 2, Ordinance 4, Ordinance 5, Ordinance 6Uttar Pradesh State Universities Act, 1973 — Section 20, 29, 51, 51(1), 51(2)
High Courts26 Aug 1994Dismissed
Jitendra Kumar Gupta Vs State of U.P.
Allahabad High Court · (1994) 18 ACR 680
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 16(1), 20, 7Prevention of Food Adulteration Rules, 1955 — Rule 18, 44A
High Courts26 Aug 1994Allowed
Dr. S.S. Ahluwalia Vs G.B. Pant University of Agriculture and Technology and Others
Allahabad High Court · (1995) 70 FLR 313 : (1995) 2 LLJ 1166
Constitution of India, 1950 — Article 226
High Courts26 Aug 1994Allowed
Mahatma Ram Charan Das Vs State of U.P. and Others
Allahabad High Court · (1995) CriLJ 1632
Civil Procedure Code, 1908 (CPC) — Section 10Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 45, 482
High Courts26 Aug 1994
S.S. Ahluwalia Vs G.B. Pant University of Agriculture and Technology and Others
Allahabad High Court · (1994) 08 AHC CK 0002
Constitution of India, 1950 — Article 309
High Courts25 Aug 1994Disposed Of
Shah Mohammad and Others Vs Dy.Director of Consolidation,Sultanpur and Others
Allahabad High Court · (1994) 08 AHC CK 0053
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts25 Aug 1994
Babu Singh Vs State of U.P. and Others
Allahabad High Court · (1994) 18 ACR 670
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts25 Aug 1994
Kailash Narain Vs State of U.P.
Allahabad High Court · (1994) 18 ACR 679
Constitution of India, 1950 — Article 21
High Courts24 Aug 1994Partly Allowed
U.P. State Road Trans. Corpn. and Another Vs Arunima Mathur and Others
Allahabad High Court · (1995) ACJ 269
Motor Vehicles Act, 1988 — Section 166, 173
High Courts24 Aug 1994Dismissed
Gulab Vs State of U.P.
Allahabad High Court · (1994) 08 AHC CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts24 Aug 1994Allowed
Nand Kishore Mangharani Vs Director of Income Tax (Investigation) and Others
Allahabad High Court · (1995) 124 CTR 60 : (1994) 210 ITR 1071
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132(1)
High Courts24 Aug 1994Allowed
Jhinkoo Singh; Shyam Lal and Anr. Vs State of U.P.
Allahabad High Court · (1994) 08 AHC CK 0044
Penal Code, 1860 (IPC) — Section 376
High Courts24 Aug 1994Allowed
Prakesh and Ors. Vs State of U.P.
Allahabad High Court · (1994) 08 AHC CK 0036
Penal Code, 1860 (IPC) — Section 395
High Courts23 Aug 1994Dismissed
Sabhajee Yadav and another Vs Bar Council of U.P., Allahabad and another
Allahabad High Court · AIR 1995 All 45
Advocates Act, 1961 — Section 10BBar Council of Uttar Pradesh Election Rules, 1992 — Rule 3, 8Uttar Pradesh Election Rules, 1968 — Rule 2, 24, 27, 28, 3
High Courts23 Aug 1994Dismissed
M/s. C. Doctor and Company Ltd. and another Vs M/s. Belwal Spinning Mills Ltd.
Allahabad High Court · AIR 1995 All 19
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Evidence Act, 1872 — Section 115
High Courts23 Aug 1994
Misbah Vs State of U.P.
Allahabad High Court · (1994) 18 ACR 669
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)
High Courts22 Aug 1994
Sumer Chand (in jail) Vs State of U.P.
Allahabad High Court · (1995) CriLJ 1042
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 324, 34
High Courts22 Aug 1994Dismissed
Om Prakash Batra Vs Executive Engineer, National Highways No. 2, Public Works Department and Others
Allahabad High Court · (1994) 3 AWC 1703