High Courts04 Feb 1994Allowed
Panna Lal Khandelwal Vs State of U.P.and Others
Allahabad High Court · (1994) 02 AHC CK 0052
Constitution of India, 1950 — Article 14Uttar Pradesh Town Areas Act, 1914 — Section 7A
COURT ARCHIVE
Allahabad High Court judgments, 1994
1,013 judgments · page 45 of 51
High Courts03 Feb 1994Dismissed
State of U.P.and Others Vs Sangam Lal Jaiswal and Another
Allahabad High Court · (1994) 02 AHC CK 0060
High Courts03 Feb 1994Allowed
B.B.Singh Vs Balbhaddar Singh & Ors.
Allahabad High Court · (1994) 02 AHC CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts03 Feb 1994Allowed
Singhal and Co. Vs Hussain Ali and Another
Allahabad High Court · (1994) ACJ 650 : (1994) 68 FLR 905 : (1995) 1 LLJ 78
Workmens Compensation Act, 1923 — Section 30Workmens Compensation Rules, 1924 — Rule 20(2)
High Courts03 Feb 1994Allowed
Mohammod Shafiq Vs State of Uttar Pradesh
Allahabad High Court · (1994) 1 AWC 621
Land Acquisition (Amendment) Act, 1984 — Section 30, 30(2)Land Acquisition Act, 1894 — Section 18, 23(1A)(2), 28, 28A, 34
High Courts03 Feb 1994
Banwari and Another Vs State
Allahabad High Court · (1994) 18 ACR 472
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 323, 379, 390, 393
High Courts02 Feb 1994Allowed
Ghan Shyem Vs State of U.P.
Allahabad High Court · (1994) 1 AWC 624
Penal Code, 1860 (IPC) — Section 302
High Courts02 Feb 1994Disposed Of
Jagdlsh Vs Mahabir Saran Jain and Others
Allahabad High Court · (1994) 1 AWC 437
High Courts02 Feb 1994Dismissed
State of U.P. Vs Baboo Ram and Others
Allahabad High Court · (1994) 1 AWC 640 : (1995) CriLJ 643
Criminal Procedure Code, 1973 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 307, 34
High Courts02 Feb 1994Allowed
Nand Kishore and Anr. Vs State of U.P.
Allahabad High Court · (1994) 02 AHC CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts02 Feb 1994Allowed
Surandrajit Singh and Anr. Vs State of U.P.
Allahabad High Court · (1994) 02 AHC CK 0048
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 34
High Courts02 Feb 1994Dismissed
Sheilash Kumar Chaurasia Vs Preeti Chaurasia
Allahabad High Court · (1994) 02 AHC CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts02 Feb 1994Dismissed
Wahajuddin Khan Vs U.P. State Electricity Board and Another
Allahabad High Court · (1994) 1 AWC 579 : (1994) 2 UPLBEC 732
Electricity (Supply) Act, 1948 — Section 5, 79Industrial Employment (Standing Orders) Act, 1946 — Section 13BUttar Pradesh State Electricity Board (Employees Retirement) Regulations, 1975 — Regulation 2
High Courts02 Feb 1994Dismissed
Kumari Rajul Jain and Others Vs Banaras Hindu University and Others
Allahabad High Court · (1994) 3 AWC 1486 : (1994) 2 UPLBEC 1235
Banaras Hindu University Act, 1915 — Section 18, 4AConstitution of India, 1950 — Article 14Indian Medical Council Act, 1956 — Section 19, 19A(1)
High Courts02 Feb 1994
Jagdish Vs Mahabir Saran Jain and Others
Allahabad High Court · (1994) 18 ACR 107
High Courts02 Feb 1994Dismissed
Yogendra Kumar and Others Vs State of U.P.
Allahabad High Court · (1994) 1 AWC 606
Penal Code, 1860 (IPC) — Section 394
High Courts02 Feb 1994
Ghan Shyam Vs State of U.P.
Allahabad High Court · (1994) 18 ACR 112
Penal Code, 1860 (IPC) — Section 302
High Courts01 Feb 1994Allowed
Sachin Kumar and Another Vs Vice-Chancellor, Purvanchal University and Another
Allahabad High Court · (1994) 1 AWC 562 : (1994) 2 UPLBEC 719
High Courts01 Feb 1994Disposed Of
Shambhu Dayal Vs Union of India and Others
Allahabad High Court · (1994) 02 AHC CK 0058
Administrative Tribunals Act, 1985 — Section 6(2)Constitution of India, 1950 — Article 50
High Courts01 Feb 1994Disposed Of
Sheo Pal Singh Vs State of U.P.& Ors.
Allahabad High Court · (1994) 02 AHC CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 439, 489