High Courts05 Dec 1994Dismissed
G.N.Mittal Vs State of U.P.& Ors.
Allahabad High Court · (1994) 12 AHC CK 0066
Constitution of India, 1950 — Article 19(1)(d)Uttar Pradesh Police Regulations, 1948 — Regulation 236(6)
COURT ARCHIVE
Allahabad High Court judgments, 1994
1,013 judgments · page 5 of 51
High Courts05 Dec 1994Dismissed
Sri Krishna Educational Society,Deoria and Another Vs State of Uttar Pradesh and Others
Allahabad High Court · (1994) 12 AHC CK 0059
Societies Registration Act, 1860 — Section 12D, 25
High Courts05 Dec 1994Dismissed
Rama Shankar Singh and Others Vs State of U.P.and Others
Allahabad High Court · (1994) 12 AHC CK 0058
Uttar Pradesh Town Areas Act, 1914 — Section 3
High Courts05 Dec 1994Dismissed
Shri Krishna Educational Society and another Vs The State of Uttar Pradesh and others
Allahabad High Court · (1994) 12 AHC CK 0050
Societies Registration Act, 1860 — Section 12D, 25
High Courts05 Dec 1994Dismissed
Ravindra Nath Mehrotra Vs 2nd Addl.Distt.Judge, Rae Bareli and others
Allahabad High Court · (1994) 12 AHC CK 0040
Constitution of India, 1950 — Article 226
High Courts05 Dec 1994Allowed
Anuj Kumar Vs Cantonment Board and Others
Allahabad High Court · (1995) 70 FLR 733 : (1996) 1 LLJ 20
Cantonments Act, 1924 — Section 280Cantonments Board Service Rules, 1937 — Rule 5B(2)
High Courts02 Dec 1994Allowed
Mohan and Ors. Vs Addl. D.J.,Varanasi & Ors.
Allahabad High Court · (1994) 12 AHC CK 0072
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
High Courts02 Dec 1994Dismissed
Satya Prakash Vs U.P.State Electricity Board and Others
Allahabad High Court · (1994) 12 AHC CK 0056
High Courts02 Dec 1994Dismissed
Jyoti Ram Vs Dist. Judge, Saharanpur and another
Allahabad High Court · AIR 1996 All 28
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 9, 96Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143
High Courts02 Dec 1994Dismissed
Ram Raj Shukla Vs D.I.O.S.,Fatehpur and Others
Allahabad High Court · (1994) 12 AHC CK 0042
Uttar Pradesh Intermediate Education Act, 1921 — Chapter 2 Regulation 3(b), Chapter 3 Regulation 7, Chapter 3 Regulation 8
High Courts02 Dec 1994Allowed
Mahendra Nath Pandey and others Vs State of U.P., through the secretary to the department of revenue, civil secretariate, lucknow and others
Allahabad High Court · (1994) 12 AHC CK 0039
High Courts02 Dec 1994Allowed
Pradhan Sangh Kshetra Samiti, Jabalpur, District Jaunpur and others Vs State of U.P. and others
Allahabad High Court · AIR 1995 All 162
Constitution of India, 1950 — Article 170, 226, 243, 243A, 70Uttar Pradesh Panchayat Raj Act, 1947 — Section 11, 110, 110(2), 11F, 11F(1)
High Courts02 Dec 1994Dismissed
Anil Kumar Jain Vs VIIth Additional District Judge,Saharanpur & Ors.
Allahabad High Court · (1994) 12 AHC CK 0036
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 17, 27, 27(4)
High Courts02 Dec 1994Dismissed
Rajendra Prasad Mishra Vs State of U.P.and others
Allahabad High Court · (1994) 12 AHC CK 0025
High Courts02 Dec 1994
M/s Lalloo Ji and Sons and another Vs State of U.P. and others
Allahabad High Court · AIR 1995 All 142
Constitution of India, 1950 — Article 226, 227
High Courts01 Dec 1994Dismissed
Udat Singh and Ors. Vs State of U.P.
Allahabad High Court · (1994) 12 AHC CK 0051
Penal Code, 1860 (IPC) — Section 34, 436
High Courts01 Dec 1994Dismissed
Lalloo Ji and Sons and Another Vs State of U.P.and Others
Allahabad High Court · (1994) 12 AHC CK 0048
High Courts01 Dec 1994Allowed
Bhagwat Prasad Vs Dist. Administrative Committee and Another
Allahabad High Court · (1995) 71 FLR 503 : (1996) 1 LLJ 625 : (1995) 3 UPLBEC 1588
High Courts01 Dec 1994Allowed
Bhagwat Prasad Vs District Administrative Committee and another
Allahabad High Court · (1994) 12 AHC CK 0031
Uttar Pradesh Primary Agricultural Cooperative Credit Societies Centralized Service Rules, 1976 — Rule 27
High Courts30 Nov 1994Dismissed
S.S. Pharmaceuticals (P) Ltd. Vs CEGAT
Allahabad High Court · (1995) 79 ELT 362
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226