High Courts15 Dec 1994Allowed
S.D.N.Pharmaceuticals Vs Shree Gopal Engineering and Chemical Works
Allahabad High Court · (1994) 12 AHC CK 0075
Trade and Merchandise Marks Act, 1958 — Section 105, 106, 27
COURT ARCHIVE
Allahabad High Court judgments, 1994
1,013 judgments · page 3 of 51
High Courts15 Dec 1994Dismissed
State of U.P.through Collector,Dehradun Vs District Judge,Dehradun & Ors.
Allahabad High Court · (1994) 12 AHC CK 0073
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts15 Dec 1994Disposed Of
Thagai and Another Vs Dy.Director of Consolidation,Gorakhpur and Others
Allahabad High Court · (1994) 12 AHC CK 0053
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts15 Dec 1994Partly Allowed
Kripa Shanker and another Vs State Of U.P.and others
Allahabad High Court · (1994) 12 AHC CK 0038
High Courts15 Dec 1994
Ram Nath Sahu Vs Union of India and others
Allahabad High Court · AIR 1996 All 19
Essential Commodities Act, 1955 — Section 3Evidence Act, 1872 — Section 115
High Courts15 Dec 1994
Pancham Vs Dy.Director of Consolidation,Varanasi and Others
Allahabad High Court · (1994) 12 AHC CK 0023
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 34(C), 5(i)(c)(ii)
High Courts15 Dec 1994Dismissed
Ramashrey Vs Pawan
Allahabad High Court · (1995) 1 DMC 588
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts15 Dec 1994
Awdhesh Narain Rai Vs State of U.P.
Allahabad High Court · (1995) 19 ACR 44
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 409, 411
High Courts14 Dec 1994Partly Allowed
Sheo Raj and Others Vs Dy.Director of Consolidation,Ballia and Others
Allahabad High Court · (1994) 12 AHC CK 0079
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 3(2), 48, 9(2)
High Courts14 Dec 1994Allowed
Rajani Vs Ramswaroop
Allahabad High Court · (1994) 12 AHC CK 0055
Family Courts Act, 1984 — Section 19, 7Hindu Marriage Act, 1955 — Section 13B
High Courts14 Dec 1994Allowed
Lt. Arun Kumar Vs State
Allahabad High Court · (1995) 1 DMC 456
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts13 Dec 1994Allowed
Commissioner of Income Tax Vs Surendra Singh Pahwa and others
Allahabad High Court · AIR 1995 All 259 : (1995) 79 TAXMAN 298
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4, Order 20 Rule 4(2), Order 20 Rule 5, Order 9 Rule 13, Order 9 Rule 6
High Courts13 Dec 1994Disposed Of
Chandrekesh Yadav and Others Vs Sugarcane Commissioner and Registrar,Co-op.Sugar Mills Society,U.P.and Others
Allahabad High Court · (1994) 12 AHC CK 0046
Constitution of India, 1950 — Article 226Uttar Pradesh Co-operative Societies Act, 1965 — Section 72(2)(d)Uttar Pradesh Co-operative Societies Rules, 1968 — Rule 270
High Courts13 Dec 1994Allowed
U.S.Upadhyaya Vs State of U.P.Others
Allahabad High Court · (1994) 12 AHC CK 0044
Gorakhpur University Act, 1956 — Chapter 16 Part 3 Para 13.24, Chapter 16 Part 3 Para 16.24Uttar Pradesh State Universities Act, 1973 — Section 49
High Courts13 Dec 1994
Vidyawati Vs State of U.P.and Others
Allahabad High Court · (1994) 12 AHC CK 0022
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 12A
High Courts12 Dec 1994Dismissed
Mahesh Prasad Sharma Vs Public Service Commission,Allahabad and Another
Allahabad High Court · (1994) 12 AHC CK 0071
High Courts12 Dec 1994Disposed Of
Ram Saran Das Anil Kumar Vs Assistant Commissioner of Income Tax and Another
Allahabad High Court · (1995) 212 ITR 353
High Courts12 Dec 1994Dismissed
Nirmal Kumar Suri Vs VIIIth Additional District Judge,Kanpur Nagar & Ors.
Allahabad High Court · (1994) 12 AHC CK 0035
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts09 Dec 1994Disposed Of
U.P.State Sugar Corporation Karmchari Association and Others Vs State of U.P.and Others
Allahabad High Court · (1994) 12 AHC CK 0057
Constitution of India, 1950 — Article 215, 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 23, 3
High Courts09 Dec 1994
Krishna Kant Pandey Vs Haryana Roadways
Allahabad High Court · (1996) ACJ 824
Motor Vehicles Act, 1988 — Section 110D