COURT ARCHIVE

Allahabad High Court judgments, 1994

1,013 judgments · page 35 of 51

High Courts06 Apr 1994Allowed

Ajit Prasad Jain Vs Prescribed Authority and III Addl. Civil Judge and Others

Allahabad High Court · (1994) 3 AWC 1234

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)

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High Courts06 Apr 1994

Shri Ram Nath Yadav Vs Rent Control and Eviction Officer, Allahabad and others

Allahabad High Court · AIR 1994 All 398 : (1994) AWC 1419

Hindu Adoptions and Maintenance Act, 1956 — Section 19Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1)(b), 12(2), 12(3), 12(4)

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High Courts06 Apr 1994Dismissed

Smt. Daya Sharma Vs Km. Shakuntala Tandon and Others

Allahabad High Court · (1994) 2 AWC 1079

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High Courts06 Apr 1994

Rama Shankar Pandey and Others Vs U.P. Police Station Officer

Allahabad High Court · (1994) 18 ACR 694

Constitution of India, 1950 — Article 14, 141, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 143, 186, 504, 506, 95

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High Courts04 Apr 1994Dismissed

Raj Kumar Wadhwani Vs State of U.P. and Others

Allahabad High Court · (1994) 2 AWC 1119

Constitution of India, 1950 — Article 213, 226Uttar Pradesh General Clauses Act, 1904 — Section 6Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 112A

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High Courts04 Apr 1994Allowed

Committee of Management, Shri Girdhari Lal Higher Secondary School and Another Vs District Inspector of Schools and Others

Allahabad High Court · (1994) 3 AWC 1519 : (1994) 2 UPLBEC 1087

Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 5(1)Uttar Pradesh Intermediate Education Act, 1921 — Section 16(5), 16A(7)

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High Courts04 Apr 1994Allowed

Raghu Raj Yadav Vs District Inspector of Schools and Others

Allahabad High Court · (1996) AWC 26 Supp

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High Courts01 Apr 1994Allowed

Arun alias Boby and Anr. Vs State of U.P.& Anr.

Allahabad High Court · (1994) 04 AHC CK 0047

Criminal Procedure Code, 1973 (CrPC) — Section 211, 482Penal Code, 1860 (IPC) — Section 333

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High Courts01 Apr 1994Dismissed

Smt. Abha Rani Gupta Vs Neera Yadav, Aykta, Gram Vikas Panchayat Raj and Others

Allahabad High Court · (1994) 3 AWC 1416

Contempt of Courts Act, 1971 — Section 12, 2

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High Courts01 Apr 1994

Laxmi Narain Sharma Vs U.P. Board of Secondary Education and Others

Allahabad High Court · (1994) 2 AWC 1222

Uttar Pradesh Intermediate Education Act, 1921 — Section 10, 12(4A), 2Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 1, 2

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High Courts31 Mar 1994Dismissed

Smt. Subhashini Jyoti Masih Vs Prabhari Chikitsa Adhikari, Karmchari Rajya Bima Aushadhalaya Naini, Pratham and Another

Allahabad High Court · (1994) 2 AWC 1055

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High Courts31 Mar 1994Dismissed

Smt. Savitri Devi and Others Vs First Additional District and Sessions Judge and Others

Allahabad High Court · (1994) 3 AWC 1319

Civil Procedure Code, 1908 (CPC) — Section 151Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30

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High Courts31 Mar 1994Allowed

U.P. State Electricity Board and Another Vs Radhey Mohan Verma

Allahabad High Court · (1996) 3 LLJ 767

Electricity Act, 1910 — Section 2, 3, 4, 4A, 5

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High Courts31 Mar 1994Allowed

Laxmi Narain Vs Rama Nand and Others

Allahabad High Court · (1994) 2 AWC 1169

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Constitution of India, 1950 — Article 226

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High Courts30 Mar 1994Disposed Of

Committee of Management, A.V. Inter College and Another Vs District Inspector of Schools and Others

Allahabad High Court · (1994) 3 AWC 1609

Uttar Pradesh Intermediate Education Act, 1921 — Section 6A(7), 6D(3)

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High Courts30 Mar 1994Dismissed

Rajesh Chandra Bajpayee Vs VIIth Additional District Judge and Others

Allahabad High Court · (1994) 1 AWC 423

Civil Procedure Code Amendment Act, 1976 — Section 141Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 13, 16, 18, 30

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High Courts30 Mar 1994Dismissed