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Allahabad High Court judgments, 1994

1,013 judgments · page 27 of 51

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High Courts20 Jul 1994Dismissed

Balbir Singh and Others Vs State of U.P.

Allahabad High Court · (1994) CriLJ 3400 : (1996) RD 326

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 117, 16, 161Penal Code, 1860 (IPC) — Section 302, 34
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High Courts19 Jul 1994Allowed

Public Service Commission,U.P.Allahabad through Chairman and Another Vs Shanker Charan Tripathi and Another

Allahabad High Court · (1994) 07 AHC CK 0036

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High Courts19 Jul 1994Allowed

Manoj Lal and Others Vs Appropriate Authority, Income Tax Department and Others

Allahabad High Court · (1995) 124 CTR 241 : (1994) 210 ITR 842 : (1994) 76 TAXMAN 347

Income Tax Act, 1961 — Section 269UD
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High Courts18 Jul 1994Dismissed

Anand Mohan Srivastava Vs State of U.P.

Allahabad High Court · (1996) AWC 273 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 439(1)Penal Code, 1860 (IPC) — Section 420, 467, 468
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High Courts18 Jul 1994Dismissed

Liladhar Ramsukh Das Vs Commissioner of Income Tax

Allahabad High Court · (1995) 211 ITR 441

Income Tax Act, 1961 — Section 256, 37
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High Courts18 Jul 1994Dismissed

Kalyan Singh M.L.A. and Others etc. Vs State of U.P. and Others

Allahabad High Court · (1995) CriLJ 1191

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 107National Security Act, 1980 — Section 16
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High Courts15 Jul 1994Allowed

Uzair alias Mahmood Vs State of U.P.

Allahabad High Court · (1996) AWC 324 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 200, 202Penal Code, 1860 (IPC) — Section 218, 342, 363, 366, 376
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High Courts14 Jul 1994Partly Allowed

Star Paper Mills Ltd. Vs Union of India (UOI)

Allahabad High Court · (1994) ECR 227 : (1994) 73 ELT 266

Central Excise Rules, 1944 — Rule 10, 8(1)Central Excises and Salt Act, 1944 — Section 35, 35B, 35C(3), 36
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High Courts14 Jul 1994Dismissed

Kunj Behari and Others Vs State of U.P. and Others

Allahabad High Court · (1996) AWC 353 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 146(1), 397
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High Courts13 Jul 1994Allowed

Dy. Registrar, Co-operative Society and Others Vs Damodar Prasad Gaur

Allahabad High Court · (1995) 70 FLR 622 : (1996) 1 LLJ 35 : (1995) 1 UPLBEC 155

Constitution of India, 1950 — Article 226Federal Authority Business Regulations 1976 — Regulation 70
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High Courts13 Jul 1994Dismissed

Ram Swaroop Srivastava Vs District Administrative Committee Co-operative Societies and Others

Allahabad High Court · (1996) AWC 33 Supp : (1994) 3 UPLBEC 1723

Constitution of India, 1950 — Article 226
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High Courts13 Jul 1994

Permeshwari Dayal Vs State of U.P.

Allahabad High Court · (1996) AWC 270 Supp

Penal Code, 1860 (IPC) — Section 302, 304(1)
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High Courts12 Jul 1994Disposed Of

Kumari Radha Raizada Vs Committee of Management, Vidyawati Darbari Girls Inter College and Others

Allahabad High Court · (1995) 2 UPLBEC 1137

Constitution of India, 1950 — Article 143Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33
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High Courts12 Jul 1994Dismissed

Vakil Chand Jain Vs Central Bank of India and Others

Allahabad High Court · (1995) 70 FLR 399 : (1995) 2 LLJ 112 : (1995) 1 UPLBEC 74

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High Courts12 Jul 1994Dismissed

N.K.Shah Vs Chancellor,Kumaon University,Nainital and Others

Allahabad High Court · (1994) 07 AHC CK 0037

Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 68
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High Courts12 Jul 1994Dismissed

Maithili Mohan Tripatht Vs State of U.P.

Allahabad High Court · (1994) 07 AHC CK 0027

Constitution of India, 1950 — Article 14, 19(1)(g)
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High Courts12 Jul 1994Dismissed

Satya Singh Vs State of U.P. and Others

Allahabad High Court · (1996) AWC 339 Supp

Penal Code, 1860 (IPC) — Section 147, 149, 427
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High Courts11 Jul 1994Dismissed

Mahesh Vs State of U.P.

Allahabad High Court · (1994) 18 ACR 609

Penal Code, 1860 (IPC) — Section 307, 324, 435
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High Courts11 Jul 1994Dismissed

Bal Ram @ Balle Vs Rasool Khan

Allahabad High Court · (1995) 1 ACC 118

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High Courts11 Jul 1994Allowed

Jogendra Kumar Vs State of U.P.& Anr.

Allahabad High Court · (1994) 07 AHC CK 0041

Uttar Pradesh Excise Act, 1910 — Section 34, 35
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