COURT ARCHIVE

Allahabad High Court judgments, 1994

1,013 judgments · page 48 of 51

High Courts21 Jan 1994Disposed Of

Vindhyachal and Ors. Vs State of U.P.& Ors.

Allahabad High Court · (1994) 01 AHC CK 0075

Criminal Procedure Code, 1973 (CrPC) — Section 457Prevention of Cruelty to Animals Act, 1960 — Section 11Uttar Pradesh Prevention of Cow Slaughter Act, 1955 — Section 3, 5A, 8

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High Courts21 Jan 1994Allowed

Rajjan Lal Srivastava Vs STATE OF, U.P.and others

Allahabad High Court · (1994) 01 AHC CK 0066

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High Courts21 Jan 1994Allowed

Jai Ram and Ors. Vs State of U.P.& Anr.

Allahabad High Court · (1994) 01 AHC CK 0063

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202

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High Courts21 Jan 1994Dismissed

Kumari Misra Vs Chander Roshni Dubey and Others

Allahabad High Court · (1994) 1 AWC 438 : (1994) CriLJ 2157 : (1994) 2 DMC 388

Criminal Procedure Code, 1973 (CrPC) — Section 319Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A

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High Courts21 Jan 1994Dismissed

Karam Singh Vs Kartar Singh & Ors.

Allahabad High Court · (1994) 01 AHC CK 0043

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 402

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High Courts21 Jan 1994Allowed

Ram Narain Singh and Others Vs Deputy Director of Consolidation and Another

Allahabad High Court · (1994) 2 AWC 868

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High Courts21 Jan 1994Allowed

Pawan Malik Vs State of Uttar Pradesh and Others

Allahabad High Court · (1994) 3 AWC 1566 : (1994) 3 UPLBEC 1607

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High Courts21 Jan 1994Dismissed

Ram Sanehi Vs District Inspector of Schools and Others

Allahabad High Court · (1994) 2 AWC 682 : (1994) 2 UPLBEC 717

Uttar Pradesh Secondary Education Services Commission Rules, 1983 — Rule 9

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High Courts20 Jan 1994Allowed

Chand Kiran Tyagi and Others Vs State of Uttar Pradesh and Another

Allahabad High Court · (1994) 1 AWC 597

Land Acquisition Act, 1894 — Section 23, 4, 4(1), 51A, 6(1)

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High Courts20 Jan 1994Partly Allowed

Munna Pahalwan Vs State of U.P.

Allahabad High Court · (1994) 01 AHC CK 0062

Penal Code, 1860 (IPC) — Section 100, 299, 300, 302, 304

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High Courts20 Jan 1994Dismissed

Chandra Bhan Singh Vs III Additional Judge and Others

Allahabad High Court · (1994) 01 AHC CK 0037

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 90, Order 9 Rule 13, Order 9 Rule 9, 115Constitution of India, 1950 — Article 226Limitation Act, 1877 — Section 22

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High Courts20 Jan 1994Dismissed