COURT ARCHIVE

Allahabad High Court judgments, 1994

1,013 judgments · page 42 of 51

High Courts22 Feb 1994Dismissed

Committee Of Management, Tyagi Inter College, Ainchwara, Distt.Banda and another Vs Deputy Director Of Education, Jhansi Division and others

Allahabad High Court · (1994) 02 AHC CK 0043

Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16A

High Courts22 Feb 1994

H. Chowdhary Estates (P) Ltd. Vs State of U.P. and others

Allahabad High Court · AIR 1994 All 340 : (1994) 2 AWC 858

Stamp Act, 1899 — Section 49, 50, 51, 52, 53Uttar Pradesh Stamp Rules, 1942 — Rule 218

High Courts21 Feb 1994Dismissed

Shiva Shanker and Another Vs Board of Revenue and Others

Allahabad High Court · (1994) 2 AWC 1086 : (1994) RD 420

High Courts21 Feb 1994Allowed

Mansha Ram Vs State & Anr.

Allahabad High Court · (1994) 02 AHC CK 0062

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14

High Courts21 Feb 1994Allowed

Paras Palace (Chhabigrih),Varanasi Vs State of U.P.and Another

Allahabad High Court · (1994) 02 AHC CK 0061

Uttar Pradesh Entertainments and Betting Tax Act, 1979 — Section 38(1)

High Courts21 Feb 1994Dismissed

Commissioner of Income Tax Vs Dr. H.N. Mehrotra

Allahabad High Court · (1994) 75 TAXMAN 649

Income Tax Act, 1961 — Section 256(2), 271(1)(c)

High Courts19 Feb 1994Dismissed

Kanhaiya Lal Vs Madan Gopal Gupta and Others

Allahabad High Court · (1994) 1 AWC 414

High Courts17 Feb 1994Allowed

Ram Lal and Others Vs State

Allahabad High Court · (1994) 18 ACR 548

Arms Act, 1959 — Section 25(1), 27Explosives Act, 1884 — Section 5Penal Code, 1860 (IPC) — Section 399, 402

High Courts17 Feb 1994Allowed

Executive Engineer, Construction Division, U.P. Jal Nigam and Others Vs Coronation Construction Co.

Allahabad High Court · (1994) 1 AWC 570

Arbitration Act, 1940 — Section 20

High Courts17 Feb 1994Allowed

Krishna Raj Singh Vs State and Others

Allahabad High Court · (1994) 1 AWC 442

High Courts17 Feb 1994Dismissed

Kishori Raman Shiksha Samiti and Others Vs Regional Depnty Director of Education and Others

Allahabad High Court · (1994) 1 AWC 586 : (1994) 2 UPLBEC 1320

Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 10, 11, 11(5), 18, 3Uttar Pradesh Secondary Education Services Commission Rules, 1983 — Rule 2, 4(1), 7, 7(2)Uttar Pradesh State Universities Act, 1973 — Section 31(4)

High Courts17 Feb 1994Allowed

Padam Singh Verma Vs District Inspector of Schools and Others

Allahabad High Court · (1994) 3 AWC 1452

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 1(2), Order 39 Rule 2, Order 39 Rule 2(2), Order 39 Rule 2ASpecific Relief Act, 1963 — Section 38, 38(3), 41Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 10, 12, 3

High Courts16 Feb 1994Dismissed

Amar Singh and Another Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1994) 1 AWC 584

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9A(2)

High Courts16 Feb 1994Allowed

Dr. Km. K. Kalra Vs Principal, S.N. Medical College and Others

Allahabad High Court · (1994) 2 AWC 895 : (1994) 1 UPLBEC 536

Constitution of India, 1950 — Article 162, 309Indian Medical Council Act, 1956 — Section 30Uttar Pradesh State Universities Act, 1973 — Section 2(18), 2(19), 2(2), 25(2), 27

High Courts16 Feb 1994Dismissed

T.K. Srivastava Vs Allahabad Bank and Others

Allahabad High Court · (1995) 70 FLR 380 : (1995) 2 LLJ 862

Constitution of India, 1950 — Article 226

High Courts16 Feb 1994Allowed

M/s. Hindustan Ferro Alloys Ltd. Vs The Executive Engineer, U.P. State Electricity Board and others

Allahabad High Court · AIR 1995 All 209 : (1994) 2 AWC 792

Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 26, 49Electricity Act, 1910 — Section 10, 11, 21(2), 21(3), 23

High Courts16 Feb 1994Dismissed

Laxmi Narain Gupta Vs Depuyt Managing Director, State Bank of India and Others

Allahabad High Court · (1994) 3 AWC 1379

Constitution of India, 1950 — Article 226State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 49, 50(3)

High Courts16 Feb 1994Dismissed

Hindustan Ferro Alloys Ltd. and Another Vs U.P. State Electricity Board and Others

Allahabad High Court · (1994) 2 AWC 755

High Courts16 Feb 1994

Smt. Saraswati alias Ram Suit Vs Board of Revenue and Others

Allahabad High Court · (1994) 3 AWC 1392 : (1994) RD 313

Constitution of India, 1950 — Article 226, 236Uttar Pradesh Land Revenue Act, 1901 — Section 219

High Courts16 Feb 1994

Rameshwar Prasad and Others Vs State of U.P. and Others

Allahabad High Court · (1994) 18 ACR 217

Criminal Procedure Code, 1973 (CrPC) — Section 133, 137, 137(2), 138, 353