COURT ARCHIVE

Allahabad High Court judgments, 1994

1,013 judgments · page 31 of 51

High Courts03 May 1994Dismissed

Rakesh Kumar Trivedi Vs High Court of Judicature and Another

Allahabad High Court · (1994) 3 AWC 1292 : (1994) 2 UPLBEC 1400

Constitution of India, 1950 — Article 14, 16, 226Uttar Pradesh Higher Judicial Service Rules, 1975 — Rule 22(1), 22(2), 22(3), 22(4), 6Uttar Pradesh State Universities Act, 1973 — Section 31(10)

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High Courts02 May 1994Dismissed

Baij Nath Bhattacharya Vs Labour Court and Another

Allahabad High Court · (1995) 70 FLR 14 : (1998) 3 LLJ 206 : (1994) 3 UPLBEC 1842

Industrial Disputes Act, 1947 — Section 25BUttar Pradesh Industrial Disputes Act, 1947 — Section 2, 6N

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High Courts02 May 1994Dismissed

Baboo Lal Vs 3rd Addl.District Judge, Mathura and Others

Allahabad High Court · (1994) 05 AHC CK 0021

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5

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High Courts02 May 1994Allowed

Mehdi Hussain Vs Presiding Officer and Another

Allahabad High Court · (1994) 2 AWC 1154 : (1995) 2 LLJ 1088 : (1994) 3 UPLBEC 1612

Industrial Disputes Act, 1947 — Section 25F

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High Courts27 Apr 1994Dismissed

Radhey Shyam Mishra Vs State of U.P.

Allahabad High Court · (1994) 04 AHC CK 0046

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 376

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High Courts27 Apr 1994Dismissed

Mukund Agrawal Vs State of U.P.

Allahabad High Court · (1994) 04 AHC CK 0039

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

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High Courts27 Apr 1994Allowed

Saket Tubes and another Vs State of U.P.and others

Allahabad High Court · (1994) 04 AHC CK 0038

Uttar Pradesh Sales Tax Act, 1948 — Section 4A, 4A(1), 4A(5)(c)

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High Courts27 Apr 1994Dismissed

M/s. Munna Industries Vs State of U.P. and others

Allahabad High Court · AIR 1994 All 391 : (1994) 2 AWC 1064

Allahabad High Court Rules, 1952 — Rule 7Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1, 11Constitution of India, 1950 — Article 226

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High Courts26 Apr 1994Dismissed

Birjesh Kumar Vs District Cane Officer and Others

Allahabad High Court · (1994) 2 AWC 1072

Constitution of India, 1950 — Article 226

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High Courts26 Apr 1994Dismissed

Mahabir Singh and Others Vs State of U.P.

Allahabad High Court · (1994) 18 ACR 457

Criminal Procedure Code, 1973 (CrPC) — Section 193, 193(1), 207A, 209, 319Penal Code, 1860 (IPC) — Section 120B, 302, 307

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High Courts25 Apr 1994Allowed

G.I. Punvani Vs State

Allahabad High Court · (1995) CriLJ 3884

Constitution of India, 1950 — Article 20(1), 21Criminal Procedure Code, 1973 (CrPC) — Section 240, 482Prevention of Corruption Act, 1947 — Section 5(1), 5(1)(E), 5(2), 5(2)(E)

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High Courts23 Apr 1994Allowed

Assistant Commissioner Kandriya Vidyalaya Sangthan and Others Vs Gaurav Singh and Another

Allahabad High Court · (1994) 2 AWC 1139

Constitution of India, 1950 — Article 226

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High Courts23 Apr 1994Partly Allowed

State of U.P. Vs Special Addl. Chief Judicial Magistrate and Another

Allahabad High Court · (1994) 18 ACR 407

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 209, 267, 267(1), 267(2)

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High Courts23 Apr 1994Allowed

Baboo Ram Vs The State

Allahabad High Court · (1996) CriLJ 483

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 149, 302

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High Courts23 Apr 1994Allowed

Nanda Kishore Dixit Vs Chief Judicial Magistrate

Allahabad High Court · (1995) CriLJ 3493 : (1995) 3 RCR(Criminal) 440

Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Prevention of Food Adulteration Act, 1954 — Section 13, 13(1), 13(2), 16, 16(1)

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High Courts23 Apr 1994Dismissed

Vinod Raj Saran Dubey alias Seth Vs State of Uttar Pradesh and Others

Allahabad High Court · (1994) 3 AWC 1261

Constitution of India, 1950 — Article 226Uttar Pradesh Kshetra Samiti and Zilla Parishad Adhiniyam, 1961 — Section 17, 17(1), 18, 18(1), 20(4)

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High Courts23 Apr 1994Dismissed

Hameedullah Khan Vs District Judge and Others

Allahabad High Court · (1994) 3 AWC 1239

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High Courts22 Apr 1994

Committee of Management, Ratan Muni Jain Inter College and another Vs III Additional Civil Judge, Agra and others

Allahabad High Court · AIR 1995 All 7

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1Constitution of India, 1950 — Article 226

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High Courts22 Apr 1994

Smt. Sharda Agrawal Vs Director of Income Tax and Investigation and Others

Allahabad High Court · (1994) 210 ITR 690

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132(5)

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High Courts22 Apr 1994

Committee of Management, Ratan Muni Jain Inter College and Another Vs III Additional Civil Judge and Others

Allahabad High Court · (1994) 3 AWC 1333 : (1996) 1 UPLBEC 168

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1Constitution of India, 1950 — Article 226Co-operative Societies Act, 1912 — Section 16A(7)

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