COURT ARCHIVE

Allahabad High Court judgments, 1994

1,013 judgments · page 29 of 51

High Courts28 Jun 1994Allowed

Girhari Lal Vs Dist. Magistrate, Shahjehanpur

Allahabad High Court · (1994) 06 AHC CK 0005

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11Constitution of India, 1950 — Article 22(5)Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 14, 3(1), 8

High Courts28 Jun 1994Allowed

Girdhari Lal Vs District Magistrate

Allahabad High Court · (1995) CriLJ 3496

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 8Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 14, 5A

High Courts26 Jun 1994Allowed

Nagar Mahapalika,Bareilly Vs Labour Court Bareilly and Another

Allahabad High Court · (1994) 06 AHC CK 0007

Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K

High Courts17 Jun 1994Allowed

Adhishasi Abhiyanta Electricity Rihand and Hydel Civil Division U.P. State Electricity Board and Another Vs Shitla Prasad and Others

Allahabad High Court · (1994) 1 AWC 468

Evidence Act, 1872 — Section 45

High Courts10 Jun 1994Dismissed

Mangan Singh Vs State of U.P.

Allahabad High Court · (1994) 06 AHC CK 0006

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 452

High Courts09 Jun 1994Allowed

Jagdish Narain Vs State of U.P.

Allahabad High Court · (1994) 06 AHC CK 0004

Criminal Procedure Code, 1973 (CrPC) — Section 319

High Courts06 Jun 1994Allowed

Maharaj Deen and Another Vs The State

Allahabad High Court · (1996) CriLJ 506

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 14, 302

High Courts04 Jun 1994Disposed Of

Kailash Chaudhari and Ors. Vs State of U.P.& Anr.

Allahabad High Court · (1994) 06 AHC CK 0003

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 204, 397(2), 482

High Courts26 May 1994Dismissed

Capt. V.P. Sharma Vs Inder Kumar Lodha

Allahabad High Court · (1996) AWC 372 Supp

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 12, Order 9 Rule 13

High Courts23 May 1994Allowed

Ram Darash Rai and Others Vs State of U.P.and Others

Allahabad High Court · (1994) 05 AHC CK 0031

Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 15

High Courts20 May 1994Partly Allowed

Executive Engineer, IInd Construction Division, U.P. Jal Nigam and Others Vs Presiding Officer, Labour Court and Another

Allahabad High Court · (1996) 3 LLJ 762 : (1994) 3 UPLBEC 1732

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 6N

High Courts20 May 1994Allowed

Sujana Ram Vs Authority Under Payment of Wages Act and Others

Allahabad High Court · (1995) 70 FLR 276 : (1995) 2 LLJ 524 : (1994) 3 UPLBEC 1989

Constitution of India, 1950 — Article 226Payment of Wages Act, 1936 — Section 15

High Courts20 May 1994Partly Allowed

U.P. State Sugar Corporation Ltd. Vs Labour Court and Others

Allahabad High Court · (1995) 71 FLR 366 : (1995) 1 LLJ 217

Industrial Disputes Act, 1947 — Section 19(6), 33C(2)

High Courts20 May 1994Dismissed

U.P. State Electricity Board, Lucknow Vs M/s. Om Metals and Minerals (Pvt.) Ltd., Kota

Allahabad High Court · AIR 1995 All 246

Arbitration Act, 1940 — Section 30, 39

High Courts20 May 1994

Bhallan Vs Dy.Director of Consolidation,Varanasi and Others

Allahabad High Court · (1994) 05 AHC CK 0010

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9

High Courts20 May 1994

Gopalji Srivastava Vs Inspector General of Police (Karmik) and Others

Allahabad High Court · (1994) 2 AWC 1175 : (1994) 3 UPLBEC 1999

Constitution of India, 1950 — Article 14, 16Uttar Pradesh Police Regulations, 1948 — Regulation 1A

High Courts19 May 1994Disposed Of

Syed Nizam and others Vs First Additional Civil Judge, Faizabad District and others

Allahabad High Court · AIR 1995 All 255

Allahabad High Court Rules, 1952 — Rule 7Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 23 Rule 1, 151Constitution of India, 1950 — Article 226, 32

High Courts19 May 1994Dismissed

Ram Narayan Gupta Vs State of U.P.and another

Allahabad High Court · (1994) 05 AHC CK 0015

High Courts19 May 1994Allowed

Ahmad Bari Vs Ranjit Singh

Allahabad High Court · (1994) 05 AHC CK 0013

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2, Order 14 Rule 3, Order 41 Rule 25, 100Contract Act, 1872 — Section 186, 188Evidence Act, 1872 — Section 106

High Courts19 May 1994

Jagat Pal Singh Vs State of U.P.and Others

Allahabad High Court · (1994) 05 AHC CK 0011

Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 284, 286Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 285D, 285E