High Courts16 Feb 1994Dismissed
Raju Porwal Vs Syndicate Bank and Another
Allahabad High Court · (1994) 1 AWC 541
Employees State Insurance Act, 1948 — Section 1(3)Industrial Disputes Act, 1947 — Section 10, 25, 25F, 6A
COURT ARCHIVE
Allahabad High Court judgments, 1994
1,013 judgments · page 43 of 51
High Courts14 Feb 1994Allowed
Diwakar Awasthi Vs Dy. Director of Education and Others
Allahabad High Court · (1994) 1 AWC 639 : (1994) 1 AWC 638 : (1994) 2 UPLBEC 928
High Courts14 Feb 1994Dismissed
S.B. Nath Vs Committee of Management, Anglo Bengali Inter College and Others
Allahabad High Court · (1994) 2 AWC 730 : (1994) 2 UPLBEC 761
Constitution of India, 1950 — Article 226, 31Uttar Pradesh Intermediate Education Act, 1921 — Section 16, 16FUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 1, 2, 2(1), 3, 3(1)
High Courts14 Feb 1994Allowed
Shanker Ji Singh Vs Institute of Engineering and Rural Technology
Allahabad High Court · (1994) 2 AWC 903
Constitution of India, 1950 — Article 12, 14, 16, 162, 21
High Courts14 Feb 1994Dismissed
Raymond Synthetics Karmachari Sangh and Another Vs Registrar, Trade Unions and Others
Allahabad High Court · (1994) 1 AWC 511 : (1994) 2 UPLBEC 1312
Constitution of India, 1950 — Article 226Trade Unions Act, 1926 — Section 10, 5, 7, 8
High Courts14 Feb 1994Allowed
Umesh Chandra Srivastava Vs District Magistrate Chairman Gorakhpur Development Authority and Others
Allahabad High Court · (1994) 3 AWC 1564
Constitution of India, 1950 — Article 12Land Acquisition Act, 1984 — Section 41
High Courts14 Feb 1994Allowed
Kumari Shakuntala Tandon Vs State of Uttar Pradesh and Others
Allahabad High Court · (1994) 1 AWC 516
High Courts14 Feb 1994Allowed
Lucknow University Vs Sanjay Sharma and another
Allahabad High Court · (1994) 02 AHC CK 0051
High Courts14 Feb 1994Allowed
Jagat Pal Singh and others Vs Deputy Director of Consolidation, Jaunpur and others
Allahabad High Court · (1994) 02 AHC CK 0044
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A
High Courts14 Feb 1994Dismissed
Seeta Ram Mallah Vs Sub Divisional Officer and Others
Allahabad High Court · (1994) 1 AWC 532
Constitution of India, 1950 — Article 226
High Courts14 Feb 1994
Deepak Kumar Tyagi and Others Vs Vth Additional District Judge and Others
Allahabad High Court · (1994) 3 AWC 1449
Uttar Pradesh Stamp Rules, 1942 — Rule 341Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 21(8)
High Courts11 Feb 1994Dismissed
Jarnail Singh and Others Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 373
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts11 Feb 1994Allowed
Dr. Mohd. Suhail Vs Chancellor, University of Allahabad and Others
Allahabad High Court · (1994) 3 AWC 1599 : (1994) 2 UPLBEC 787
Civil Procedure Code, 1908 (CPC) — Section 99, 99AConstitution of India, 1950 — Article 14, 226Uttar Pradesh State Universities Act, 1973 — Section 31(3), 31(4), 31(8), 66, 68
High Courts11 Feb 1994Dismissed
Jarnail Singh and Others (In Jail) Vs State of U.P.
Allahabad High Court · (1994) CriLJ 2913
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 82, 83Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts11 Feb 1994Dismissed
Vakil Ahmad Vs Aqila Khatoon and Another
Allahabad High Court · (1994) 2 AWC 683 : (1994) 2 DMC 1
Criminal Procedure Code, 1973 (CrPC) — Section 97
High Courts11 Feb 1994Allowed
Diwakar Prasad Misra Vs State of U.P.& Anr.
Allahabad High Court · (1994) 02 AHC CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts11 Feb 1994Allowed
Vikram Vs State of U.P.
Allahabad High Court · (1994) 02 AHC CK 0042
Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 439, 50
High Courts11 Feb 1994Dismissed
Narvesh Singh Vs State of U.P.
Allahabad High Court · (1994) 02 AHC CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts09 Feb 1994Allowed
Ram Prasad Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1994) 1 AWC 420 : (1994) RD 471
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts09 Feb 1994Dismissed
Pahalwan Vs State of U.P.
Allahabad High Court · (1994) 02 AHC CK 0059
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302