High Courts25 Mar 1994Dismissed
Mayank Kumar Rai Vs G.B. Pant University of Agriculture and Tachnology and Others
Allahabad High Court · (1994) 3 AWC 1522 : (1994) 3 UPLBEC 1503
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 1994
1,013 judgments · page 36 of 51
High Courts25 Mar 1994Dismissed
Rajvir Sharma and Another Vs State of U.P. and Another
Allahabad High Court · (1994) 3 AWC 1503 : (1994) 2 UPLBEC 1356
Civil Services (Classification, Control and Appeal) Rules — Rule 49AConstitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 394, 397
High Courts25 Mar 1994Disposed Of
Jagdish Narain Vs Chief Controlling Revenue Authority and others
Allahabad High Court · AIR 1994 All 371 : (1994) AWC 1462
Constitution of India, 1950 — Article 226, 227Stamp Act, 1899 — Section 1, 47A, 48, 56
High Courts25 Mar 1994Allowed
Lal Mohammad Slddiqul Vs State of U.P.
Allahabad High Court · (1994) 03 AHC CK 0059
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
High Courts25 Mar 1994Dismissed
Sona devi Vs Ghan shyam Dass and others
Allahabad High Court · (1994) 03 AHC CK 0054
Transfer of Property Act, 1882 — Section 106
High Courts25 Mar 1994Dismissed
Begam Manzoor Hasan Vs 6th Addl.District Judge, Lucknow and others
Allahabad High Court · (1994) 03 AHC CK 0051
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts25 Mar 1994Dismissed
Smt. Manorama Devi and others Vs State of U.P. and others
Allahabad High Court · AIR 1994 All 359 : (1994) 2 AWC 1034
Land Acquisition Act, 1894 — Section 17, 17(1), 17(2), 17(4), 17(4)
High Courts25 Mar 1994
Mahipal Singh Vs State
Allahabad High Court · (1994) 18 ACR 688
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5
High Courts24 Mar 1994Allowed
Santosh Kumar Vs State of U.P.
Allahabad High Court · (1994) 18 ACR 685 : (1996) 3 UPLBEC 1687
Penal Code, 1860 (IPC) — Section 362, 366, 376
High Courts24 Mar 1994Dismissed
Smt. Ranjana Agarwal Vs Regional Inspectress of Girls Schools, 12th Region and Others
Allahabad High Court · (1994) 2 AWC 1108
Uttar Pradesh Intermediate Education Act, 1921 — Section 16E(10)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 5, 6, 6(1), 6(5), 6(6)Uttar Pradesh Secondary Education Services Commission Rules, 1983 — Rule 4, 5, 9, 9(1)
High Courts24 Mar 1994Allowed
Artificial Limbs Mannfacturing Corporation of India Vs Som Pal Singh
Allahabad High Court · (1994) 2 AWC 789 : (1994) 3 UPLBEC 1508
Industrial Employment (Standing Orders) Act, 1946 — Section 10, 11, 12, 13(1), 13(2)
High Courts24 Mar 1994Dismissed
Nirmal F. John Vs The District Judge and Others
Allahabad High Court · (1994) 2 AWC 1150
Constitution of India, 1950 — Article 226
High Courts24 Mar 1994Allowed
U.P. Rajya Sahakari Krishi Evam Gramaya Vikas Bank Ltd. Vs Labour Court and Another
Allahabad High Court · (1994) 3 AWC 1618
Constitution of India, 1950 — Article 226Industrial Disputes (Amendment) Act, 1971 — Section 5(N), 6NUttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts24 Mar 1994Allowed
Allahabad Development Authority Vs State of U.P. and Others
Allahabad High Court · (1994) 3 AWC 1516 : (1994) 2 UPLBEC 1102
High Courts24 Mar 1994
Raj Kumar Shukla Vs Xth Additional District Judge, Lucknow and others
Allahabad High Court · AIR 1995 All 403
Cantonments Act, 1924 — Section 31Contonment Electoral Rules, 1945 — Rule 19, 42, 43, 44, 45Representation of the People Act, 1951 — Section 77, 79, 82, 82(1)
High Courts24 Mar 1994
Adya Prasad Mishra and Others Vs State of U.P. and Another
Allahabad High Court · (1994) 3 AWC 1467 : (1994) 3 UPLBEC 1670
Constitution of India, 1950 — Article 14, 16, 235, 309General (Civil) Rules, 1957 — Rule 269, 69Subordinate Civil Courts Ministerial Establishment Rules, 1947 — Rule 10, 14, 16
High Courts23 Mar 1994Dismissed
Bisheshwar alias Vishwanath Vs VIth Additional District Jugde and Others
Allahabad High Court · (1994) 3 AWC 1275
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 16(1), 16(2), 34, 34(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 13(4), 8(1)
High Courts23 Mar 1994Dismissed
Sunil Kumar Singh Vs Special Judge, Jaunpur and others
Allahabad High Court · (1994) 03 AHC CK 0047
High Courts23 Mar 1994
Kuluwa Vs Mst. Punja
Allahabad High Court · (1994) 3 AWC 1499
Specific Relief Act, 1963 — Section 34
High Courts23 Mar 1994Dismissed
Dr. V.K.C. Philip Vs District Judge and Others
Allahabad High Court · (1996) AWC 34 Supp
Limitation Act, 1963 — Section 14, 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 32