COURT ARCHIVE

Allahabad High Court judgments, 1994

1,013 judgments · page 41 of 51

High Courts25 Feb 1994Allowed

Ram Autar and Others Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1994) 3 AWC 1381 : (1994) RD 292

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4(2), 48, 5(2), 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B

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High Courts25 Feb 1994

Bhirgu Dayal Vs Ramesh Prasad

Allahabad High Court · (1994) 02 AHC CK 0007

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A

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High Courts25 Feb 1994Allowed

Abhiram Kulshreshtha Vs The Vice Chancellor, Agra University and Others

Allahabad High Court · (1994) 3 AWC 1570 : (1995) 2 UPLBEC 1283

Constitution of India, 1950 — Article 14University Grants Commission Act, 1956 — Section 16

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High Courts24 Feb 1994Dismissed

Shyam Lal Gupta and Another Vs Regional Transport Authority and Another

Allahabad High Court · (1994) 3 AWC 1329

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 47(3)Motor Vehicles Act, 1988 — Section 7(1), 80(2)

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High Courts24 Feb 1994Disposed Of

Shakti Khare Vs State of U.P. and Others

Allahabad High Court · (1994) 2 DMC 348

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts24 Feb 1994Allowed

Amar Pal and Others Vs State of U.P.

Allahabad High Court · (1995) CriLJ 52

Criminal Procedure Code, 1973 (CrPC) — Section 157, 167, 167(2), 209, 309Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302

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High Courts24 Feb 1994Allowed

Smt. Malti Devi Vs Hon''ble Board of Revenue, U.P. and others

Allahabad High Court · AIR 1995 All 26 : (1994) 2 AWC 1081

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts24 Feb 1994Allowed

Committee of Management, Janhitkari Inter College and Others Vs Deputy Director of Education and Others

Allahabad High Court · (1994) 3 AWC 1513

Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 6(2)Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16A(5), 16A(7)

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High Courts24 Feb 1994Allowed