High Courts18 Jan 1994Disposed Of
Smt. Kamla Devi Kushwaha Vs Smt. Manorma and others
Allahabad High Court · AIR 1994 All 369 : (1994) 1 AWC 566
Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25
COURT ARCHIVE
Allahabad High Court judgments, 1994
1,013 judgments · page 49 of 51
High Courts18 Jan 1994Allowed
Nem Chand Gangwar Vs State of U.P.and others
Allahabad High Court · (1994) 01 AHC CK 0053
Constitution of India, 1950 — Article 226
High Courts18 Jan 1994Dismissed
State of U.P.and another Vs Surendra Kumar Rastogi and another
Allahabad High Court · (1994) 01 AHC CK 0051
Arbitration Act, 1940 — Section 39(1), 8
High Courts18 Jan 1994Disposed Of
Uchch Nyayalaya Karmchari Sangh, LUCKNOW Vs Deputy Registrar, Accounts, (A-1) Section And Others
Allahabad High Court · (1994) 01 AHC CK 0050
Constitution of India, 1950 — Article 124(6), 162, 164(3), 219, 75(4)
High Courts18 Jan 1994
Kalicharan and Others Vs State of U.P.
Allahabad High Court · (1994) 18 ACR 361
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Jan 1994Dismissed
Gopal Krishan Mishra and Ors. Vs Nagar Palika & Anr.
Allahabad High Court · (1994) 01 AHC CK 0088
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AContempt of Courts Act, 1971 — Section 20
High Courts14 Jan 1994Dismissed
Hori Lal Vs 11th Addl.District Judge, Lucknow and Another
Allahabad High Court · (1994) 01 AHC CK 0077
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10, 22, 34
High Courts14 Jan 1994Allowed
Jageshwar Prasad Misra Vs Hardoi Zila Sahkari Bank Ltd.and others
Allahabad High Court · (1994) 01 AHC CK 0067
High Courts13 Jan 1994Allowed
Ram Kumar Vs District Inspector of Schools and Others
Allahabad High Court · (1994) 2 AWC 799 : (1994) 1 UPLBEC 624
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 5, 6(1)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 18(1), 33
High Courts13 Jan 1994Dismissed
Dr. S.K. Dasgupta Vs Meerut Collegiate Association, Meerut and others
Allahabad High Court · AIR 1994 All 267 : (1994) 2 AWC 781 : (1994) 1 UPLBEC 309
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 13, 13(1), 13(4), 58
High Courts13 Jan 1994Allowed
Sheo Nath alias Chhotka Vs State of U.P.
Allahabad High Court · (1994) 01 AHC CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20
High Courts13 Jan 1994Dismissed
State of U.P., through Secretary, Medical, Health and Family Planning, Janpath, Lucknow and another Vs K.M.Bahal
Allahabad High Court · (1994) 01 AHC CK 0068
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5Uttar Pradesh General Clauses Act, 1904 — Section 6(c)
High Courts13 Jan 1994Partly Allowed
Raghu Raj Vs State of U.P.
Allahabad High Court · (1994) 01 AHC CK 0061
Penal Code, 1860 (IPC) — Section 366, 376
High Courts13 Jan 1994Disposed Of
Hayat Husain Khan Vs State of U.P.and others
Allahabad High Court · (1994) 01 AHC CK 0052
High Courts13 Jan 1994
Krishna Nand Dwivedi Vs District Inspector of Schools and Others
Allahabad High Court · (1994) 2 AWC 758
High Courts11 Jan 1994Dismissed
Radha Raman Misra Vs Executive Engineer, Roral Engineering Services and Others
Allahabad High Court · (1994) 1 AWC 564 : (1994) 1 UPLBEC 552
Constitution of India, 1950 — Article 226
High Courts11 Jan 1994Partly Allowed
Gulzari Lal and Others Vs State of U.P.
Allahabad High Court · (1994) 2 AWC 933 : (1994) CriLJ 3537
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts11 Jan 1994Allowed
Avadh Ram and Anr. Vs State of U.P.& Ors.
Allahabad High Court · (1994) 01 AHC CK 0082
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 463
High Courts11 Jan 1994Dismissed
Yogesh Kumar Misra Vs Union of India & Ors.
Allahabad High Court · (1994) 01 AHC CK 0080
Constitution of India, 1950 — Article 226, 356Evidence Act, 1872 — Section 78, 81
High Courts11 Jan 1994
Tarawati Tandon and Others Vs Hari Dutt Pathak and Others
Allahabad High Court · (1994) ACJ 638
Motor Vehicles Act, 1988 — Section 95