High Courts12 Aug 1994Allowed
Prem Lata and Others Vs Sikandar Ali and Others
Allahabad High Court · (1995) ACJ 11
Evidence Act, 1872 — Section 6
COURT ARCHIVE
Allahabad High Court judgments, 1994
1,013 judgments · page 24 of 51
High Courts11 Aug 1994Dismissed
Sanju and others Vs Sobhanath and others
Allahabad High Court · AIR 1995 All 90 : (1994) 2 DMC 616
Constitution of India, 1950 — Article 226Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts11 Aug 1994Dismissed
State of U.P., Through Divisional Forest Officer, Ram Nagar, Nainital Vs Addl.District Judge (Finance and Revenue), Nainital and others
Allahabad High Court · (1994) 08 AHC CK 0050
Constitution of India, 1950 — Article 226
High Courts11 Aug 1994Allowed
Prabhu Dayal and Another Vs District Inspector of Schools and Others
Allahabad High Court · (1994) 3 AWC 1772
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 18(1)
High Courts10 Aug 1994Allowed
Mohd. Yaseen Vs State
Allahabad High Court · (1994) 08 AHC CK 0056
Penal Code, 1860 (IPC) — Section 363, 376
High Courts10 Aug 1994Dismissed
Ashok Pandey, Advocate Vs State of U.P.
Allahabad High Court · AIR 1996 All 24
Constitution of India, 1950 — Article 15(4), 16, 16(4), 226Uttar Pradesh State Universities Act, 1973 — Section 28(5)
High Courts10 Aug 1994Dismissed
Chandra Mohan Saxena Vs State of U.P.and others
Allahabad High Court · (1994) 08 AHC CK 0023
High Courts09 Aug 1994Dismissed
Satyapal and Another Vs State of U.P. and Another
Allahabad High Court · (1994) 18 ACR 671
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 Aug 1994Allowed
Satya Pal and Another Vs State of U.P. and Another
Allahabad High Court · (1994) CriLJ 3790
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204Penal Code, 1860 (IPC) — Section 302, 34
High Courts08 Aug 1994Allowed
Gram Sabha and Another Vs Administrator Nagar Palika Mau Nath Bhanjan and Others
Allahabad High Court · (1994) 3 AWC 1738
Uttar Pradesh Municipalities Act, 1916 — Section 3, 4
High Courts08 Aug 1994Allowed
Mahant Shri Ishwar Das Ji Vs State of U.P. and Others
Allahabad High Court · (1994) 3 AWC 1697
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Planning and Development Act, 1973 — Section 15
High Courts05 Aug 1994Allowed
Smt. Swaroopwati and others Vs The Collector, Dehradun
Allahabad High Court · AIR 1995 All 31
Constitution of India, 1950 — Article 14, 31(2)Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 16, 19, 23(1), 23(1A), 26
High Courts05 Aug 1994Disposed Of
Pala Vs State
Allahabad High Court · (1994) 08 AHC CK 0037
Juvenile Justice Act, 1986 — Section 20, 21Penal Code, 1860 (IPC) — Section 376
High Courts05 Aug 1994Dismissed
Digvijay Singh Vs Tehsildar Tehsil Nagina, District, Bijnor and others
Allahabad High Court · AIR 1995 All 96
Constitution of India, 1950 — Article 226
High Courts04 Aug 1994Allowed
Ganga Sagar Singh Vs State of U.P.
Allahabad High Court · (1996) AWC 354 Supp
High Courts04 Aug 1994Disposed Of
Vishal Raj Vs State of U.P.and Another
Allahabad High Court · (1994) 08 AHC CK 0047
High Courts04 Aug 1994Dismissed
Mathura Prasad Vs State of U.P. and Another
Allahabad High Court · (1994) AWC 1639 : (1995) 70 FLR 19 : (1995) 2 LLJ 297
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4
High Courts04 Aug 1994
Ram Singh and Sons (Pvt.) Ltd. Vs Collector of Central Excise
Allahabad High Court · (1995) 59 ECR 217 : (1995) 56 ECR 657 : (1994) 55 ECR 223 : (1994) 55 ECR 218 : (1995) 75 ELT 726
Central Excise Rules, 1944 — Rule 173QCentral Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226
High Courts04 Aug 1994Allowed
Raghuraj Yadav Vs District Inspector of Schools and Others
Allahabad High Court · (1994) 3 AWC 1775
High Courts03 Aug 1994Allowed
Kamlesh Kumar alias Manki Vs State of U.P.
Allahabad High Court · (1996) AWC 352 Supp
Juvenile Justice Act, 1986 — Section 8