High Courts27 Jan 1994Dismissed
Raj Kumari Mishra Vs Chander Roshni Dubey & Ors.
Allahabad High Court · (1994) 01 AHC CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 319, 402
COURT ARCHIVE
Allahabad High Court judgments, 1994
1,013 judgments · page 47 of 51
High Courts27 Jan 1994
Matador Malik Association Vs The Deputy Transport Commissioner, Passenger Tax and Others
Allahabad High Court · (1995) 1 ACC 165
Motor Vehicles Act, 1988 — Section 2(40)Uttar Pradesh Motor Gadi (Yatri Kar) Adhiniyam, 1962 — Section 2(g)
High Courts27 Jan 1994Allowed
Brinda Dubey and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1994) 1 AWC 533
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4(2), 9A(2)
High Courts27 Jan 1994
Regional Provident Fund Commissioner Vs Amitabh Textile Mills Limited and Others
Allahabad High Court · (1994) 18 ACR 97 : (1994) 2 UPLBEC 1293
Employees Provident Fund and Family Pension Act, 1952 — Section 13(1), 14(1), 14(1A), 14A, 17(3)Penal Code, 1860 (IPC) — Section 21, 405
High Courts25 Jan 1994Dismissed
Sri Dasnam Naga Sanyasi and another Vs Allahabad Development Authority, Allahabad and another
Allahabad High Court · AIR 1995 All 418
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1(c)Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 38, 41, 41(1)
High Courts25 Jan 1994Allowed
Ayodhya Prasad Tiwari Vs State of U.P.& Ors.
Allahabad High Court · (1994) 01 AHC CK 0064
Arms Act, 1959 — Section 17, 21
High Courts25 Jan 1994
Trijugi Narain and Another Vs State
Allahabad High Court · (1994) 18 ACR 396
Criminal Procedure Code, 1973 (CrPC) — Section 107, 166Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts24 Jan 1994Dismissed
Lal Chandra and Others Vs District Judge and Others
Allahabad High Court · (1994) 2 AWC 848
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts24 Jan 1994Allowed
Sakha and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1994) 1 AWC 530
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 229B, 9
High Courts24 Jan 1994Allowed
Indu Bhushan Sah (HUF) Vs Wealth-tax Officer and Another
Allahabad High Court · (1994) 118 CTR 1 : (1994) 208 ITR 598
Estate Duty Act, 1953 — Section 59Income Tax Act, 1961 — Section 147Wealth Tax Act, 1957 — Section 17
High Courts24 Jan 1994Dismissed
A.S.Tripathi Vs State of U.P.
Allahabad High Court · (1994) 01 AHC CK 0087
Evidence Act, 1872 — Section 3, 9Penal Code, 1860 (IPC) — Section 302, 394
High Courts24 Jan 1994Disposed Of
Uptron India Ltd. Vs Cus toms, Excise and Gold (Control) Appellate Tribunal, New Delhi and others
Allahabad High Court · (1994) 01 AHC CK 0079
Central Excises and Salt Act, 1944 — Section 35F
High Courts24 Jan 1994Dismissed
Lucknow University and another Vs Ashwani Kumar Walia and another
Allahabad High Court · (1994) 01 AHC CK 0078
Allahabad High Court Rules, 1952 — Chapter 8, 5
High Courts24 Jan 1994Disposed Of
Khursheed Vs State of U.P.
Allahabad High Court · (1994) 01 AHC CK 0057
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(2)
High Courts24 Jan 1994Allowed
Bulaki Das Vs State of U.P.
Allahabad High Court · (1994) 01 AHC CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 457Uttar Pradesh Excise Act, 1910 — Section 63, 7
High Courts24 Jan 1994Dismissed
Het Ram Kanodia Vs Xth Additional District Judge, Kanpur and others
Allahabad High Court · AIR 1995 All 77 : (1994) AWC 1508
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Transfer of Property Act, 1882 — Section 111Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)
High Courts24 Jan 1994
Nanak Vs State
Allahabad High Court · (1994) 18 ACR 140
Criminal Procedure Code, 1973 (CrPC) — Section 313General (Criminal) Rules, 1977 — Rule 50Penal Code, 1860 (IPC) — Section 302
High Courts24 Jan 1994
Dheera and Another Vs State of U.P.
Allahabad High Court · (1994) 18 ACR 102
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 326
High Courts23 Jan 1994
Smt. Anju Kulshrestha Vs Harvijai Singh and Another
Allahabad High Court · (1994) 18 ACR 388
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 499, 500, 504, 506, 511Criminal Procedure Code, 1973 (CrPC) — Section 202, 482
High Courts21 Jan 1994Allowed
Ugra Sen Singh Vs State of U.P. and Others
Allahabad High Court · (1995) 71 FLR 206 : (1996) 1 LLJ 236 : (1994) 3 UPLBEC 1896
Provident Funds Act, 1925 — Section 5