COURT ARCHIVE

Allahabad High Court judgments, 1994

1,013 judgments · page 23 of 51

High Courts22 Aug 1994Allowed

Kamakhya Steels (P) Ltd. Vs Collector of Central Excise

Allahabad High Court · (1994) 55 ECR 441 : (1994) 74 ELT 499

Central Excise Rules, 1944 — Rule 57ICentral Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226

High Courts21 Aug 1994Allowed

U.P.State Road Transport Corpn. Vs Aviral Kumar Mishra

Allahabad High Court · (1994) 08 AHC CK 0039

Constitution of India, 1950 — Article 226Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 5

High Courts19 Aug 1994Allowed

Uttar Pradesh State Road Transport Corporation, Through Its Regional Managar, Kanpur Vs AVIRAL KUMAR MISHRA

Allahabad High Court · (1994) 08 AHC CK 0024

Allahabad High Court Rules, 1952 — Chapter 8, 5

High Courts19 Aug 1994

Committee of Management, Janta Shiksha Niketan Inter College and Another Vs District Inspector of Schools and Another

Allahabad High Court · (1996) AWC 43 Supp : (1996) 2 UPLBEC 1273

Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(6), 16G(7)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 39

High Courts18 Aug 1994Allowed

Smt. Guddi Devi and Another Vs District Judge and Others

Allahabad High Court · (1994) 08 AHC CK 0070

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 11, 115

High Courts18 Aug 1994Dismissed

Chief Engineer, Betwa River Board, Nandanpura and another Vs L.N. Garg

Allahabad High Court · AIR 1995 All 44

Arbitration Act, 1940 — Section 20, 39

High Courts18 Aug 1994Dismissed

Jeet Narain and Ors. Vs Sobhawati & Anr.

Allahabad High Court · (1994) 08 AHC CK 0035

Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Penal Code, 1860 (IPC) — Section 114, 494

High Courts18 Aug 1994Dismissed

Harendra Prasad Vs Smt. Parshottama and others

Allahabad High Court · AIR 1995 All 30

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 47 Rule 1

High Courts17 Aug 1994Dismissed

U.P. Ceramics and Potteries Ltd. Vs State of U.P. and Another

Allahabad High Court · (1996) AWC 22 Supp

Constitution of India, 1950 — Article 226, 227Uttar Pradesh (Regulation of Building Operations) Act, 1958 — Section 10A, 10A(3)Uttar Pradesh Urban Planning and Development Act, 1973 — Section 13, 13(2), 13(3), 13(4), 25

High Courts17 Aug 1994Allowed

Ashraf Ali Vs 4th Addl.District Judge, Saharanpur and others

Allahabad High Court · (1994) 08 AHC CK 0049

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 22

High Courts17 Aug 1994Allowed

Moti Lal Vs State of U.P.

Allahabad High Court · (1994) 08 AHC CK 0045

Penal Code, 1860 (IPC) — Section 307

High Courts16 Aug 1994Allowed

Fateh Singh Vs State

Allahabad High Court · (1995) CriLJ 88

Evidence Act, 1872 — Section 120, 122Penal Code, 1860 (IPC) — Section 164, 201, 302

High Courts16 Aug 1994Partly Allowed

Irfan Ali Vs Ziladhikari/Zila Up-Sanchalak Chakbandi,Hamirpur and Others

Allahabad High Court · (1994) 08 AHC CK 0054

Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48

High Courts16 Aug 1994Dismissed

State of U.P. Vs Babu Ram (Deceased by LRs.) and others etc.

Allahabad High Court · AIR 1995 All 2

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Land Acquisition (Amendment) Act, 1984 — Section 23, 28Land Acquisition Act, 1894 — Section 18, 19, 23, 23(1), 4(1)

High Courts12 Aug 1994Allowed

Ravendra Pal Singh Vs District Inspector of Schools and Others

Allahabad High Court · (1994) 3 AWC 1774

High Courts12 Aug 1994Disposed Of

Ravindra Pal Singh Vs District Inspector of Schools and Another

Allahabad High Court · (1995) 1 LLJ 999

Constitution of India, 1950 — Article 226

High Courts12 Aug 1994Partly Allowed

New India Assurance Company Ltd. Vs Smt. Raj Kumari and others

Allahabad High Court · (1994) ACJ 1110 : AIR 1995 All 1

Motor Vehicles Act, 1988 — Section 166, 178Workmens Compensation Act, 1923 — Section 23

High Courts12 Aug 1994Dismissed

Radhey Shyarsi Vs State of U.P.

Allahabad High Court · (1994) 08 AHC CK 0040

Criminal Procedure Code, 1973 (CrPC) — Section 439Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 302, 307, 504, 506

High Courts12 Aug 1994Allowed

Bhawna and Others Vs Ashok Kumar and Others

Allahabad High Court · (1995) 1 ACC 110 : (1995) ACJ 764

Motor Vehicles Act, 1939 — Section 92A

High Courts12 Aug 1994Dismissed

Ramchandra Jatav Vs District Magistrate and Others

Allahabad High Court · (1995) 1 LLJ 1040

Constitution of India, 1950 — Article 226