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Allahabad High Court judgments, 1994

1,013 judgments · page 28 of 51

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High Courts11 Jul 1994Allowed

Udaibhan Singh and another Vs Deputy Director of Education and others

Allahabad High Court · (1994) 07 AHC CK 0040

High Court Rules, 1952 — Chapter 8, 5Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)
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High Courts11 Jul 1994Allowed

Surendra Pal Singh Vs State of U.P.& Anr.

Allahabad High Court · (1994) 07 AHC CK 0032

Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11, 8Uttar Pradesh Court Fees Act, 1870 — Section 4, 8
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High Courts08 Jul 1994Disposed Of

Anil Kumar Mathur and Others Vs State of U.P. and Others

Allahabad High Court · (1994) 18 ACR 577

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125, 204, 406, 482Penal Code, 1860 (IPC) — Section 406
Read judgment
High Courts08 Jul 1994Dismissed

Commissioner of Income Tax Vs Swarup Vegetable Products

Allahabad High Court · (1994) 210 ITR 716

Income Tax Act, 1961 — Section 256, 37
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High Courts08 Jul 1994Dismissed

Abhay Kumar Vs Chairman, Samyukt Kshetriya Gramin Bank and Others

Allahabad High Court · (1995) 70 FLR 178 : (1995) 2 LLJ 102 : (1994) 3 UPLBEC 1954

Constitution of India, 1950 — Article 226
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High Courts08 Jul 1994Allowed

Jarnail Singh and Another Vs State of U.P.

Allahabad High Court · (1996) AWC 320 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 363, 368, 376, 506
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High Courts08 Jul 1994

State of U.P. Vs Prem Singh and Others

Allahabad High Court · (1994) 18 ACR 632

Criminal Procedure Code, 1973 (CrPC) — Section 369, 437(5), 438, 439, 439(2)
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High Courts07 Jul 1994Allowed

Ansara Begum and Another Vs Harnam Singh and Others

Allahabad High Court · (1995) 1 ACC 197 : (1995) ACJ 220

Motor Vehicles Act, 1939 — Section 110D
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High Courts07 Jul 1994Allowed

State of U.P. and Another Vs Mushtaq Ahmad

Allahabad High Court · (1996) AWC 35 Supp

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High Courts07 Jul 1994

Ansara Begum and Others Vs Ageela Khatoon and Others

Allahabad High Court · (1994) 2 ACC 536

Motor Vehicles Act, 1939 — Section 110D
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High Courts06 Jul 1994Dismissed

Avinash Chand and others Vs Punjab national bank, branch at kashipur, distt.Nainital and others

Allahabad High Court · (1994) 07 AHC CK 0033

Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 285H
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High Courts05 Jul 1994Disposed Of

Smt. Amna Vs Smt. Tasleema

Allahabad High Court · (1994) 18 ACR 579

Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
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High Courts05 Jul 1994Dismissed

Vijay and Others Vs Lakhmi Chand Jain and Others

Allahabad High Court · (1996) 1 ACC 126

Motor Vehicles Act, 1939 — Section 110D
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High Courts05 Jul 1994Dismissed

Arvind Kumar Vs Deputy Director (Admn.) Rajya Krishi Utpadan Mandi Parishad and Another

Allahabad High Court · (1995) 1 LLJ 750

Industrial Disputes Act, 1947 — Section 2
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High Courts05 Jul 1994

Vijay and Others Vs Laxmi Chand Jain and Others

Allahabad High Court · (1995) 2 ACC 165

Motor Vehicles Act, 1939 — Section 110B, 110D
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High Courts05 Jul 1994

Chandra and Others Vs State of U.P.

Allahabad High Court · (1995) 19 ACR 292

Penal Code, 1860 (IPC) — Section 148, 149, 302, 34
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High Courts05 Jul 1994

Laxmi Chand Vs Smt. Vijay and Others

Allahabad High Court · (1994) 2 ACC 529

Motor Vehicles Act, 1939 — Section 110D
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High Courts05 Jul 1994Allowed

State of U.P. and Others Vs Ram Sewak and Others

Allahabad High Court · (1996) AWC 3 Supp

Motor Vehicles Act, 1988 — Section 42, 59
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High Courts30 Jun 1994Disposed Of

Raju and Others Vs State of U.P. and Others

Allahabad High Court · (1994) 18 ACR 546

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
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High Courts30 Jun 1994Allowed

M/s. Sharda Oil Industries Pvt. Ltd., Nunaihi Vs Authority/Superintending Engineer, U.P. State Electricity Board and another

Allahabad High Court · AIR 1994 All 386

Electricity Supply (Consumers) Regulations, 1984 — Regulation 2, 23(1)
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