COURT ARCHIVE

Allahabad High Court judgments, 1994

1,013 judgments · page 39 of 51

High Courts08 Mar 1994Allowed

Murlidhar Mishra Vs U.P. Secondary Education Services Commission and Others

Allahabad High Court · (1994) 2 AWC 722 : (1994) 2 UPLBEC 804

Constitution of India, 1950 — Article 226Uttar Pradesh Secondary Education Services Commission Rules, 1983 — Rule 4(1), 5(1), 7

High Courts07 Mar 1994Allowed

Rama Kant Tripathi and others Vs Satya Narain and others

Allahabad High Court · (1994) 03 AHC CK 0052

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 226

High Courts07 Mar 1994Dismissed

Sailesh Kumar Rusia Vs State of Uttar Pradesh and others

Allahabad High Court · AIR 1995 All 237

Constitution of India, 1950 — Article 14, 226

High Courts05 Mar 1994Partly Allowed

United India Insurance Co. Ltd. Vs Peritosh Pant and Others

Allahabad High Court · (1996) ACJ 896

Motor Vehicles Act, 1988 — Section 173

High Courts04 Mar 1994Dismissed

Shiksha Prasar Shikshak Samiti Vs State of U.P. and Others

Allahabad High Court · (1994) 2 AWC 1174

High Courts04 Mar 1994Allowed

Babu Lal Singh Vs Board of Revenue and Others

Allahabad High Court · (1994) 2 AWC 1027

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 229, 229B

High Courts04 Mar 1994Allowed

Babulal Singh Vs Board of Revenue,U.P.and Others

Allahabad High Court · (1994) 03 AHC CK 0037

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 229B, 331, 331(4)

High Courts04 Mar 1994Dismissed

Murtuza and Another Vs Deputy Director of Consolidation (Sahayak Sanchala Chakbandi) and Others

Allahabad High Court · (1994) 2 AWC 1117 : (1994) RD 412

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48(2), 49, 9

High Courts04 Mar 1994

Ram Saran Das Vs State of U.P.

Allahabad High Court · (1994) 18 ACR 612

Criminal Procedure Code, 1973 (CrPC) — Section 164, 465Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)

High Courts04 Mar 1994Dismissed

Tej Singh Vs Deputy Director of Consolidations and Others

Allahabad High Court · (1994) 3 AWC 1285 : (1994) RD 392

Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 11(1), 9A, 9A(2)

High Courts03 Mar 1994Allowed

Kanti alias Kanta Vs State of U.P.

Allahabad High Court · (1994) 18 ACR 622

Criminal Procedure Code, 1973 (CrPC) — Section 164, 281Penal Code, 1860 (IPC) — Section 302

High Courts03 Mar 1994Allowed

Ashok Kumar Shukla Vs The District Administrative Committee Cooperative Societies

Allahabad High Court · (1994) 1 AWC 448 : (1994) 2 UPLBEC 729

Constitution of India, 1950 — Article 226

High Courts03 Mar 1994Dismissed

Manoj Kumar Agrawal Vs State of U.P.

Allahabad High Court · (1995) CriLJ 646

Constitution of India, 1950 — Article 22(2), 226Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 309(2), 397(2), 401Penal Code, 1860 (IPC) — Section 395, 412

High Courts03 Mar 1994Allowed

Natthu Vs Amar Nath Agarwal and others

Allahabad High Court · AIR 1995 All 420

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 21(2), 22, 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(1), 16(2)(a)

High Courts03 Mar 1994Dismissed

Amar Nath Gupta Vs Om Prakash Verma and another

Allahabad High Court · (1994) 03 AHC CK 0041

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1

High Courts03 Mar 1994

Madho alias Rambriksha Pande Vs The State

Allahabad High Court · (1995) CriLJ 336

Penal Code, 1860 (IPC) — Section 302, 304(I)

High Courts03 Mar 1994Allowed

Dharam Das Vs Board of Revenue and Others

Allahabad High Court · (1994) 3 AWC 1240 : (1994) RD 415

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176

High Courts02 Mar 1994

Liladhar Pandey Vs Public Service Commission and Another

Allahabad High Court · (1994) 3 AWC 1490

Constitution of India, 1950 — Article 320

High Courts02 Mar 1994Allowed

Karam Singh Vs State of U.P.

Allahabad High Court · (1994) AWC 1383 : (1994) CriLJ 3446

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34

High Courts02 Mar 1994Dismissed

Jagdish Kumar Talwar Vs II Additional Civil Judge and Another

Allahabad High Court · (1994) 2 AWC 1030

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