COURT ARCHIVE

Allahabad High Court judgments, 1994

1,013 judgments · page 4 of 51

High Courts09 Dec 1994

Gajodhar Singh and Another Vs State of U.P.

Allahabad High Court · (1995) 19 ACR 50

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 145, 27, 3, 32(1), 5Penal Code, 1860 (IPC) — Section 302, 323, 325, 34

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High Courts09 Dec 1994

Rachapal Vs State of U.P. and Others

Allahabad High Court · (1995) 19 ACR 1

Criminal Procedure Code, 1973 (CrPC) — Section 401, 433APenal Code, 1860 (IPC) — Section 302Uttar Pradesh First Offenders Probation Act, 1938 — Section 2, 4

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High Courts08 Dec 1994Disposed Of

Dendrite (India) Pvt. Ltd. Vs Union of India (UOI)

Allahabad High Court · (1996) 83 ELT 37

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High Courts08 Dec 1994Allowed

Ramjeet Vs State of U.P.

Allahabad High Court · (1995) 1 ACC 442

Penal Code, 1860 (IPC) — Section 279, 304A

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High Courts08 Dec 1994Partly Allowed

Handicrafts Industries Vs Commissioner of Income Tax

Allahabad High Court · (1995) 216 ITR 522

Income Tax Act, 1961 — Section 256(2), 54B

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High Courts08 Dec 1994Allowed

Pushpa Devi @ Rajwanti Devi Vs State of U.P.& Ors.

Allahabad High Court · (1994) 12 AHC CK 0065

Constitution of India, 1950 — Article 226

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High Courts08 Dec 1994Allowed

Bhola Singh and Kashi Singh Vs State of U.P.

Allahabad High Court · (1994) 12 AHC CK 0032

Penal Code, 1860 (IPC) — Section 149, 304 Part 1, 323, 436

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High Courts08 Dec 1994Disposed Of

Harbans Vs Joint Director of Consolidation Meerut and Others

Allahabad High Court · (1994) 12 AHC CK 0028

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48

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High Courts07 Dec 1994Dismissed

Sri Jai Ram and Others Vs State of U.P.

Allahabad High Court · (1995) CriLJ 3880

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 325, 452

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High Courts07 Dec 1994Dismissed

Ranjeet Singh Vs State of U.P. and Others

Allahabad High Court · (1995) CriLJ 3505

Criminal Procedure Code, 1973 (CrPC) — Section 267, 267(1), 269, 309Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302

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High Courts07 Dec 1994

Ranjit Kumar Singh alias Laddo Singh Vs State of U.P.

Allahabad High Court · (1995) 19 ACR 508

Criminal Procedure Code, 1973 (CrPC) — Section 167(1), 167(2), 267, 437, 437(1)Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302

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High Courts07 Dec 1994

Ranjit Singh alias Laddu Singh Vs State of U.P. and Others

Allahabad High Court · (1995) 19 ACR 523

Criminal Procedure Code, 1973 (CrPC) — Section 267, 267(1), 269, 309Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302

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High Courts06 Dec 1994Allowed

Ghurai Vs State

Allahabad High Court · (1995) 19 ACR 4

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302

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High Courts06 Dec 1994Disposed Of

Ram Nath Vs State of U.P.

Allahabad High Court · (1995) 19 ACR 49

Criminal Procedure Code, 1973 (CrPC) — Section 446

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High Courts06 Dec 1994Allowed

Dr, Azeemur Rehman Siddiqui Vs Union of India, Ministry of Post and Telegraphs, and others

Allahabad High Court · AIR 1995 All 317

Civil Procedure Code, 1908 (CPC) — Section 35Constitution of India, 1950 — Article 14Telegraph Act, 1885 — Section 7

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High Courts06 Dec 1994Allowed

Mohammad Yaseen @ Chiddoo Vs Zila Parishad,Gonda and Others

Allahabad High Court · (1994) 12 AHC CK 0070

Uttar Pradesh Zila Parishad and Kshetra Samiti Adhiniyam, 1961 — Section 239, 3

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High Courts06 Dec 1994Allowed

Vidya Devi Vs Board of Revenue,Alld.and Others

Allahabad High Court · (1994) 12 AHC CK 0052

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

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High Courts05 Dec 1994Dismissed

Mahesh Chandra Vs State of U.P.& Ors.

Allahabad High Court · (1994) 12 AHC CK 0076

Stamp Act, 1899 — Article 23, 35(b), 5(c), Schedule 1B, 2(16)

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High Courts05 Dec 1994Dismissed

Ram Kumar and Ors. Vs Ram Kesar

Allahabad High Court · (1994) 12 AHC CK 0074

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 24, 100, 96

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High Courts05 Dec 1994Dismissed

Jagdeo and others Vs Mithoo and others

Allahabad High Court · (1994) 12 AHC CK 0067

Criminal Procedure Code, 1973 (CrPC) — Section 145, 482

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