High Courts27 Jul 1994Dismissed
Virendra Singh and Others Vs State of U.P. and Others
Allahabad High Court · (1996) AWC 338 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 177, 198, 198(1)Penal Code, 1860 (IPC) — Section 109, 494
COURT ARCHIVE
Allahabad High Court judgments, 1994
1,013 judgments · page 26 of 51
High Courts27 Jul 1994Dismissed
Markandey Singh Kushawaha and Others Vs State of U.P. and Another
Allahabad High Court · (1995) CriLJ 1635
Criminal Procedure Code, 1973 (CrPC) — Section 164, 173, 200, 202Penal Code, 1860 (IPC) — Section 109, 120, 201, 202, 227Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts27 Jul 1994Allowed
Ram Lakhan and Others Vs State of U.P.
Allahabad High Court · (1996) AWC 274 Supp
High Courts27 Jul 1994
Mool Chand Vs Hari Shanker
Allahabad High Court · (1996) AWC 299 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 198APenal Code, 1860 (IPC) — Section 498A
High Courts26 Jul 1994Allowed
Musafir Ram Vs Banaras Hindu University,through Vice Chancellor
Allahabad High Court · (1994) 07 AHC CK 0038
High Courts25 Jul 1994Dismissed
Raj Bahadur and Others Vs State of U.P. and Another
Allahabad High Court · (1994) 18 ACR 580
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts25 Jul 1994Allowed
Nirottam and Others etc. Vs State of U.P.
Allahabad High Court · (1996) CriLJ 456
Penal Code, 1860 (IPC) — Section 302, 34
High Courts25 Jul 1994Dismissed
Gokul Chand Vs Income Tax Officer
Allahabad High Court · (1995) 125 CTR 146 : (1995) 211 ITR 738 : (1994) 77 TAXMAN 320
Income Tax Act, 1961 — Section 147, 148, 171
High Courts25 Jul 1994Allowed
Ram Janam Singh,alias Gopi Nath Singh Vs Union of India through Narcotic Control Bureau
Allahabad High Court · (1994) 07 AHC CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 27A, 29, 37
High Courts25 Jul 1994Allowed
Shiv Prasad Vs Dy.Director of Consolidation,Azamgarh and Another
Allahabad High Court · (1994) 07 AHC CK 0042
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9
High Courts25 Jul 1994Dismissed
Suresh Chandra Mishra and Others Vs State of U.P. and Others
Allahabad High Court · (1996) AWC 318 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 173, 190(1), 210, 296, 296(2)
High Courts22 Jul 1994Dismissed
Rakesh Gupta and Others Vs Moradabad Development Authority
Allahabad High Court · (1996) AWC 37 Supp
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Land Acquisition Act, 1894 — Section 11A, 17, 17(2), 4(1), 6(1)
High Courts22 Jul 1994Allowed
Machine Well Engineers Vs Union of India (UOI)
Allahabad High Court · (1994) ECR 443 : (1994) 73 ELT 19
Central Excise Rules, 1944 — Rule 8(1)Constitution of India, 1950 — Article 14
High Courts22 Jul 1994Dismissed
Sri Mohar Singh and Others Vs State of U.P.
Allahabad High Court · (1995) CriLJ 649
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116Penal Code, 1860 (IPC) — Section 307, 323, 324, 34
High Courts22 Jul 1994Allowed
Ashoka Paper Products and Another Vs State of Uttar Pardesh and Others
Allahabad High Court · (1994) 55 ECR 415
Uttar Pradesh Sales Tax Act, 1948 — Section 4B
High Courts21 Jul 1994Disposed Of
Surendar Nath Mishra Vs State of U.P.and Others
Allahabad High Court · (1994) 07 AHC CK 0034
Constitution of India, 1950 — Article 14, 16Uttar Pradesh Higher Education (Group A) Service Rules, 1985 — Rule 20(l)(c)
High Courts21 Jul 1994Allowed
Swadeshi Cotton Mills Vs Regional Director, ESIC
Allahabad High Court · (1995) 1 LLJ 703 : (1994) 3 UPLBEC 2007
Employees State Insurance Act, 1948 — Section 93ASwadeshi Cotton Mills Company Limited (Acquisition and Transfer of Undertakings) Act, 1986 — Section 24, 5
High Courts20 Jul 1994Allowed
Mohd. Idris Khan Vs Akila Khatoon and Others
Allahabad High Court · (1996) AWC 337 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 125(3)
High Courts20 Jul 1994Dismissed
State of U.P.etc.,etc. Vs L.P.Misra & Ors.
Allahabad High Court · (1994) 07 AHC CK 0039
Constitution of India, 1950 — Article 215, 226
High Courts20 Jul 1994Dismissed
Commissioner of Income Tax Vs Moradabad Syates Ltd.
Allahabad High Court · (1995) 211 ITR 459 : (1994) 77 TAXMAN 242
Income Tax Act, 1961 — Section 256