High Courts22 Mar 1994Allowed
Commissioner of Income Tax Vs Laxmi Prasad and Sons
Allahabad High Court · (1994) 210 ITR 478 : (1994) 75 TAXMAN 232
Income Tax Act, 1961 — Section 132, 132(1), 132(5), 256
COURT ARCHIVE
Allahabad High Court judgments, 1994
1,013 judgments · page 37 of 51
High Courts22 Mar 1994Disposed Of
Nutan Sahkari Avas Samiti Ltd. Vs Director of Income Tax (Investigation) and Others
Allahabad High Court · (1994) 208 ITR 843
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132
High Courts22 Mar 1994
Raj Pal Singh Vs Commissioner, Meerut Division and Others
Allahabad High Court · (1994) 2 AWC 1105
Uttar Pradesh Panchayat Raj Act, 1947 — Section 21(4), 41(1), 95, 95(1), 96A
High Courts21 Mar 1994Dismissed
Bagoo Ram and Others Vs State
Allahabad High Court · (1994) 18 ACR 674
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 140, 147, 148, 149, 302
High Courts21 Mar 1994Allowed
Naresh Pal Vs High School and Intermediate Education Board, Branch Office, Bareilly
Allahabad High Court · AIR 1995 All 81 : (1994) AWC 1356 : (1994) 2 UPLBEC 1216
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114
High Courts21 Mar 1994Dismissed
Prem Prakash Tripathi Vs Commissioner of Income Tax and Others
Allahabad High Court · (1994) 121 CTR 77 : (1994) 208 ITR 461 : (1994) 75 TAXMAN 107
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 35AIncome Tax Act, 1961 — Section 220(6)
High Courts21 Mar 1994Dismissed
Ram Sajiwan Vs Nibu Lal and Others
Allahabad High Court · (1994) 2 AWC 1056
Contempt of Courts Act, 1971 — Section 10, 12
High Courts19 Mar 1994Dismissed
Jagdish Singh and Others Vs State of U.P. and Others
Allahabad High Court · (1994) 18 ACR 662
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2), 173(8), 190, 190(2)Penal Code, 1860 (IPC) — Section 396
High Courts19 Mar 1994Dismissed
Lakhkhi Vs Additional District Magistrate and Others
Allahabad High Court · (1994) 3 AWC 1445 : (1994) RD 320
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 28BUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 126
High Courts19 Mar 1994Allowed
Keshav Prasad Tripathi and Ors. Vs State of U.P.
Allahabad High Court · (1994) 03 AHC CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397, 401
High Courts19 Mar 1994Allowed
Mahesh Pal Singh Vs State of Uttar Pradesh
Allahabad High Court · (1995) CriLJ 554
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 201, 302, 364
High Courts19 Mar 1994
Harish Chandra Singh and Another Vs State of U.P.
Allahabad High Court · (1994) 18 ACR 659
Penal Code, 1860 (IPC) — Section 302, 34
High Courts18 Mar 1994Dismissed
Dinkar Sinha Vs Director General Police
Allahabad High Court · (1994) 1 AWC 417
Constitution of India, 1950 — Article 226
High Courts18 Mar 1994Dismissed
Urmila Vs The State of Uttar Pradesh and Others
Allahabad High Court · (1994) AWC 1357 : (1994) CriLJ 2910
Hindu Marriage Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 109, 120B, 494
High Courts17 Mar 1994Allowed
Abdul Qayyum Ansari Vs XI Additional District Judge and Others
Allahabad High Court · (1994) 3 AWC 1328
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(5), 18
High Courts17 Mar 1994Dismissed
Ram Dhan Kantak Vs Additional Secretary, Madhyamik Shiksha Parishad and Others
Allahabad High Court · (1994) 2 AWC 1200
Constitution of India, 1950 — Article 14, 16, 16(1), 380Uttar Pradesh Fundamental (First Amendment) Rules, 1987 — Rule 56, 56AUttar Pradesh Recognised Bash Schools Junior High School) Recruitment and Conditions of Service of Clerks and Class IV Employees Rules, 1994 — Rule 20
High Courts17 Mar 1994Disposed Of
Akhilesh Das Vs District Judge, Lucknow and others
Allahabad High Court · (1994) 03 AHC CK 0053
Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 63, 67, 74, 79
High Courts17 Mar 1994Allowed
Committee of Management, Brigadier Hoshiar Singh Memorial Uchchatar Madhyamik Vidyalaya and Another Vs Deputy Director of Education and Others
Allahabad High Court · (1994) 1 AWC 455
Constitution of India, 1950 — Article 226
High Courts17 Mar 1994Dismissed
Committee of Management, S.G.M. Inter College and Another Vs Deputy Director of Education and Others
Allahabad High Court · (1994) 1 AWC 459 : (1994) 2 UPLBEC 1298
Constitution of India, 1950 — Article 266Uttar Pradesh Intermediate Education Act, 1921 — Section 16(5), 16A, 16A(7), 16CC, 2
High Courts17 Mar 1994
Gajendra Kumar Agarwal Vs State of U.P. and Others
Allahabad High Court · (1994) 18 ACR 641
Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 200, 202, 482Penal Code, 1860 (IPC) — Section 307, 506