High Courts16 Mar 1994Disposed Of
Sri Pal Vs Phool Singh and State of U.P.
Allahabad High Court · (1994) 03 AHC CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 145, 482
COURT ARCHIVE
Allahabad High Court judgments, 1994
1,013 judgments · page 38 of 51
High Courts16 Mar 1994
Shri Ram Das Vs Smt. Ram Rekha
Allahabad High Court · AIR 1995 All 66
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100Specific Relief Act, 1963 — Section 16, 16(C), 20
High Courts16 Mar 1994Dismissed
Vinod Kumar Vs Chief Medical Officer and Others
Allahabad High Court · (1994) 2 AWC 1149
Constitution of India, 1950 — Article 226
High Courts15 Mar 1994Disposed Of
Tribhuwan Singh Vs Registrar, High Court of Judicature at Allahabad and Others
Allahabad High Court · (1994) 2 AWC 1045 : (1994) 2 UPLBEC 725
Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976 — Rule 10(2)
High Courts15 Mar 1994Dismissed
Bhojnalaya Karmchari Sangh and Others Vs Certifying Officer, under the Industrial employment (Standing Orders) Act, 1946 and the Labour Commissioner and Others
Allahabad High Court · (1994) 3 AWC 1440
Constitution of India, 1950 — Article 226Industrial Employment (Standing Orders) Act, 1946 — Section 3, 4Uttar Pradesh Industrial Disputes Act, 1947 — Section 6B
High Courts15 Mar 1994Dismissed
Teaching and Administrative Staff Association Moti Lal Nehru Regional Engineering College Vs Convenor Steering Committee and Others
Allahabad High Court · (1994) 1 AWC 631 : (1994) 3 UPLBEC 1518
Uttar Pradesh State Universities Act, 1973 — Section 68
High Courts15 Mar 1994Dismissed
Sundar Lal Vs Rent Control and Eviction Officer/Ist Additional City Magistrate and Others
Allahabad High Court · (1994) 3 AWC 1317
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Criminal Procedure Code, 1973 (CrPC) — Section 47Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 16(1), 16(5), 21, 34(1)
High Courts15 Mar 1994Dismissed
M/s. Northland Traders and others Vs Bank of Baroda
Allahabad High Court · AIR 1994 All 381 : (1994) AWC 1625
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14, Order 29 Rule 1, Order 6 Rule 14, 151Contract Act, 1872 — Section 182, 186, 187, 188, 194Evidence Act, 1872 — Section 62, 63, 64, 65, 85
High Courts15 Mar 1994Dismissed
Satish Chandra Gupta Vs Aneeta and Others
Allahabad High Court · (1995) 1 DMC 173
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2)
High Courts15 Mar 1994Dismissed
Basic Shiksha Adhikari and Others Vs 5th Additional District Judge and Others
Allahabad High Court · (1994) 1 AWC 560
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)(A), 22
High Courts09 Mar 1994Dismissed
State of U.P. and Another Vs Special Judge (E.C. Act) and Others
Allahabad High Court · (1994) 2 AWC 1148
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 54
High Courts09 Mar 1994Allowed
Smt. (Dr.) Shanti Bharadwaj Vs Board of Revenue and Others
Allahabad High Court · (1994) 3 AWC 1495 : (1994) RD 338
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6
High Courts09 Mar 1994Dismissed
Rajendra Kumar and others Vs Gopal Krishna and others
Allahabad High Court · AIR 1995 All 82 : (1994) 1 AWC 521
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11(1), 21(1)
High Courts09 Mar 1994Allowed
Pati Ram and Others Vs State of U.P.
Allahabad High Court · (1994) CriLJ 3813
Criminal Procedure Code, 1973 (CrPC) — Section 228Penal Code, 1860 (IPC) — Section 299, 302, 307, 308, 323
High Courts09 Mar 1994Dismissed
Jagdish Prasad Vs VIII Additional District Judge and Others
Allahabad High Court · (1994) 3 AWC 1306
Civil Procedure Code, 1908 (CPC) — Section 11Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 33, 34, 34(8)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 18, 18(2)
High Courts09 Mar 1994
Deep Chand Vs State of U.P.
Allahabad High Court · (1994) 18 ACR 629
Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 Mar 1994Allowed
Seth Vishun Das Vs State of Uttar Pradesh and Another
Allahabad High Court · (1994) 1 AWC 407
Transfer of Property Act, 1882 — Section 106, 2(1)
High Courts09 Mar 1994Allowed
Sardar Gurcharan Singh Vs Additional District Judge, Ist and Others
Allahabad High Court · (1994) 1 AWC 504
Limitation Act, 1963 — Section 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 29A, 29A(4), 29A(5), 29A(6)
High Courts08 Mar 1994Dismissed
G.P. Agarwal Vs Assistant Commissioner of Income Tax
Allahabad High Court · (1994) 208 ITR 795
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148, 154
High Courts08 Mar 1994Dismissed
State of u.P.and others Vs Gurmukh Singh and another
Allahabad High Court · (1994) 03 AHC CK 0046