COURT ARCHIVE

Allahabad High Court judgments, 1994

1,013 judgments · page 46 of 51

High Courts01 Feb 1994Allowed

Baldeo (since deceased) by LRs. and Others Vs Dy. Director of Consolidation and Another

Allahabad High Court · (1994) 1 AWC 634

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(5)

High Courts31 Jan 1994Dismissed

Ram Nagina Singh Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1994) 1 AWC 466 : (1994) RD 216

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9

High Courts31 Jan 1994Dismissed

Girls Chandra Saxena Vs Chief Executive, Standard Chartered Bank Indian Corporate Office and Others

Allahabad High Court · (1994) 1 AWC 443

Constitution of India, 1950 — Article 12, 21, 226

High Courts31 Jan 1994Dismissed

Century Foams Pvt. Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (1995) 123 CTR 342 : (1994) 210 ITR 625 : (1995) 82 TAXMAN 575

Income Tax Act, 1961 — Section 256

High Courts31 Jan 1994Dismissed

Ayodhya Singh Vs State of U.P.

Allahabad High Court · (1994) 01 AHC CK 0086

Penal Code, 1860 (IPC) — Section 302

High Courts31 Jan 1994Dismissed

State of U.P. Vs Bhagwati

Allahabad High Court · (1994) 01 AHC CK 0073

Penal Code, 1860 (IPC) — Section 302, 34, 394, 411

High Courts31 Jan 1994Allowed

Guru Bux Singh Bakshi Vs State of U.P.

Allahabad High Court · (1994) 01 AHC CK 0055

Constitution of India, 1950 — Article 226Police Regulations, 1980 — Para 228, Para 231

High Courts31 Jan 1994Dismissed

Smt. Kaushalya Devi and Others Vs Special Judge and Others

Allahabad High Court · (1994) 1 AWC 515

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)

High Courts29 Jan 1994Disposed Of

Ram Pal Vs State of U.P.and others

Allahabad High Court · (1994) 01 AHC CK 0069

High Courts29 Jan 1994Dismissed

Birendra Bikram Singh and others Vs Kamala Devi

Allahabad High Court · AIR 1995 All 243

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 14Hindu Marriage Act, 1955 — Section 11, 17, 5

High Courts29 Jan 1994

Abdul Malik Vs State of U.P. and others

Allahabad High Court · AIR 1994 All 376

Constitution of India, 1950 — Article 136, 226Evidence Act, 1872 — Section 56Mines and Minerals (Development and Regulation) Act, 1957 — Section 15

High Courts29 Jan 1994Allowed

Rahmatullah Vs State of U.P. and Others

Allahabad High Court · (1994) 1 AWC 591

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 177Penal Code, 1860 (IPC) — Section 302

High Courts28 Jan 1994Allowed

Nasir and Anr. Vs State of U.P.

Allahabad High Court · (1994) 01 AHC CK 0072

Penal Code, 1860 (IPC) — Section 302, 34

High Courts28 Jan 1994Allowed

Remesh Bux and Anr. Vs State of U.P.

Allahabad High Court · (1994) 01 AHC CK 0060

Penal Code, 1860 (IPC) — Section 201, 302

High Courts28 Jan 1994Dismissed

State of U.P. Vs Kailash Nath & Ors.

Allahabad High Court · (1994) 01 AHC CK 0059

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 149, 302

High Courts28 Jan 1994Dismissed

Sri Nand Kishore Gupta, Advocate Vs The Hindustan Commercial Bank Ltd. and others

Allahabad High Court · AIR 1994 All 238 : (1994) 1 AWC 603

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 4, Order 43 Rule 1

High Courts28 Jan 1994Dismissed

Mohammad Ashiqueen Vs XIIth Additional District Judge and Others

Allahabad High Court · (1994) 1 AWC 557

Constitution of India, 1950 — Article 226

High Courts28 Jan 1994Dismissed

Bansi Lal Vs IVth Additional District Judge and Others

Allahabad High Court · (1994) 1 AWC 607

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16

High Courts28 Jan 1994Dismissed

Ramesh Chandra Vs Prescribed Authority/III A.C.J. and Another

Allahabad High Court · (1994) 3 AWC 1426

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 23

High Courts27 Jan 1994Dismissed

Atar Singh and others Vs District Judge, Jhansi and others

Allahabad High Court · AIR 1994 All 295 : (1994) 1 AWC 655

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 3, Order 20 Rule 4, Order 20 Rule 4(1), Order 20 Rule 5Provincial Small Cause Courts Act, 1887 — Section 17(1), 25Registration Act, 1908 — Section 17(1)