High Courts22 Apr 1994
Vinod Kumar Singh Vs Allahabad University Allahabad and Another
Allahabad High Court · (1994) 2 AWC 1052
Second Examination Ordinances — Ordinance 2
COURT ARCHIVE
Allahabad High Court judgments, 1994
1,013 judgments · page 32 of 51
High Courts21 Apr 1994Dismissed
Radhey Shyam Vs State of U.P.
Allahabad High Court · (1995) 19 ACR 184
Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 309, 309(1), 309(2)Penal Code, 1860 (IPC) — Section 302, 307, 504, 506
High Courts21 Apr 1994Dismissed
Radhey Shyam (in jail) Vs State of U.P.
Allahabad High Court · (1995) CriLJ 556 : (1995) 3 UPLBEC 1847
Criminal Procedure Code, 1973 (CrPC) — Section 209, 397(2), 436, 439, 482Penal Code, 1860 (IPC) — Section 302, 307, 504, 506
High Courts21 Apr 1994Disposed Of
Narain Vegetable Product Vs Commissioner of Sales Tax
Allahabad High Court · (1994) 95 STC 482
Uttar Pradesh Sales Tax Act, 1948 — Section 21, 21(2), 21(6)
High Courts21 Apr 1994Partly Allowed
Lakhan Singh Vs Ram Bahadur Srivastava and Another
Allahabad High Court · (1994) CriLJ 2997
Contempt of Courts Act, 1971 — Section 12, 12(3)
High Courts21 Apr 1994Disposed Of
Ram Parshan Shahi and Another Vs State
Allahabad High Court · (1994) CriLJ 3681
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 374, 377, 378, 378(3), 386Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts21 Apr 1994Allowed
M/s. Modi Rubber Limited Modipuram, Meerut Vs Nagar Mahapalika, Meerut and another
Allahabad High Court · AIR 1995 All 153 : (1994) AWC 1254
Constitution of India, 1950 — Article 226Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 2(2), 2(3), 203(1), 204, 207
High Courts21 Apr 1994
Pradeep Kumar Tripathi Vs Telecom District Manager and others
Allahabad High Court · AIR 1994 All 325 : (1994) 2 AWC 1133
Administrative Tribunals Act, 1985 — Section 28Constitution of India, 1950 — Article 14, 226Telegraph Act, 1885 — Section 5, 7, 7B
High Courts21 Apr 1994
State of U.P. and Another Vs Smt. Dayavati Khanna
Allahabad High Court · (1994) 2 AWC 1137
Allahabad High Court Rules, 1952 — Rule 5
High Courts21 Apr 1994
Veerawati Vs State
Allahabad High Court · (1995) 19 ACR 188
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 Apr 1994Dismissed
State of Himachal Pradesh Vs Raj Kumar Chopra and Another
Allahabad High Court · (1996) AWC 212 Supp
Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 Apr 1994Dismissed
Suresh Kumar Tyagi Vs Krishna Kumar and others
Allahabad High Court · AIR 1995 All 57 : (1994) AWC 1241
Constitution of India, 1950 — Article 226
High Courts19 Apr 1994Dismissed
Anil Kumar Singh Yadav Vs Union of India and another
Allahabad High Court · AIR 1995 All 13 : (1994) AWC 1630
Constitution of India, 1950 — Article 14, 16, 226, 309, 310
High Courts19 Apr 1994Dismissed
Luxmi Raj Singh and Another Vs State of U.P. and Others
Allahabad High Court · (1994) AWC 1288 : (1995) 1 LLJ 262
Constitution of India, 1950 — Article 254, 254(1)Industrial Disputes (Amendment) Act, 1984 — Section 2Industrial Disputes Act, 1947 — Section 2
High Courts19 Apr 1994Allowed
Natthi Lal Vs Director, Rajya Krishi Utpadan Mandi Parishad and Others
Allahabad High Court · (1994) 3 AWC 1422 : (1995) 2 UPLBEC 1123
Constitution of India, 1950 — Article 226
High Courts19 Apr 1994Allowed
Vijay Kumar Vs State of U.P. and Another
Allahabad High Court · (1994) 3 AWC 1360
Central Motor Vehicles Rules, 1989 — Rule 139Criminal Procedure Code, 1973 (CrPC) — Section 102, 102(1), 102(3), 482Motor Vehicles Act, 1988 — Section 114, 115, 116, 129, 181
High Courts19 Apr 1994Allowed
Ram Autar Vs State of U.P
Allahabad High Court · (1994) 3 AWC 1394
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 26Penal Code, 1860 (IPC) — Section 302, 34, 394
High Courts19 Apr 1994Dismissed
Thakur Prasad Gupta and Others Vs State of U.P. and Others
Allahabad High Court · (1994) 2 AWC 1187
Constitution of India, 1950 — Article 226Department Patraul Service Regulations — Regulation 10(5), 20, 20(5)
High Courts18 Apr 1994Dismissed
Rameshwar Prasad Vs Union of India (UOI) and Others
Allahabad High Court · (1994) 2 AWC 1140
Cantonments Act, 1924 — Section 210, 3Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5, 5(1), 5A(2)
High Courts18 Apr 1994Dismissed
Puran Singh Thapa Vs State of U.P. and Others
Allahabad High Court · (1994) 3 AWC 1493
Constitution of India, 1950 — Article 226Industrial Employment (Standing Orders) Act, 1946 — Section 13BUttar Pradesh Industrial Disputes Act, 1947 — Section 6, 6N