High Courts11 Jan 1994Allowed
Ex. Lt. Sanjiv Jaggi Vs Union of India (UOI) and Others
Allahabad High Court · (1994) 2 AWC 844 : (1994) 1 UPLBEC 566
Armed Forces Personnels Rules, 1982 — Rule 12, 27, 5, 6
COURT ARCHIVE
Allahabad High Court judgments, 1994
1,013 judgments · page 50 of 51
High Courts10 Jan 1994Dismissed
Jagdish Chandra Chawla Vs 3rd Additional District Judge and Others
Allahabad High Court · (1994) 2 AWC 796
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 34(1)
High Courts10 Jan 1994Dismissed
Sardar Gur Bux Singh Vs IXth Additional District Judge and Others
Allahabad High Court · (1994) 1 AWC 620
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts10 Jan 1994Partly Allowed
Prayag Datt Misra Vs District Inspector of School and Others
Allahabad High Court · (1994) 2 AWC 740 : (1994) 2 UPLBEC 866
Constitution of India, 1950 — Article 226, 32Uttar Pradesh Intermediate Education Act, 1921 — Section 16G, 16G(3)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 31, 32, 32(3), 33, 33(1)
High Courts10 Jan 1994Allowed
Commissioner of Gift-tax Vs Kailashpat Juthalal (HUF)
Allahabad High Court · (1994) 118 CTR 301 : (1994) 209 ITR 400 : (1994) 75 TAXMAN 133
Gift Tax Act, 1958 — Section 4(1), 5(2), 6(3)Gift Tax Rules, 1958 — Rule 10(2)
High Courts10 Jan 1994Dismissed
Commissioner of Income Tax Vs Smt. Prakashwati
Allahabad High Court · (1995) 124 CTR 83 : (1994) 210 ITR 567
Income Tax Act, 1961 — Section 143, 143(1), 256, 263
High Courts10 Jan 1994Dismissed
Chhotey Lal Vs XIV Addl. District Judge and Others
Allahabad High Court · (1994) 2 AWC 813
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30, 30(1)
High Courts07 Jan 1994Dismissed
Ambarish Kumar Tiwari Vs Committee of Management Chacha Nehru Higher Secondary School and Another
Allahabad High Court · (1994) 2 AWC 808
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 15, 16, 16(2), 18, 33BUttar Pradesh Secondary Education Services Commission and Selection Boards Rules, 1983 — Rule 4, 4(2), 9
High Courts07 Jan 1994Dismissed
Paramhansanand Shiksha Mandir Ashram Vs VII Additional District Judge and Others
Allahabad High Court · (1994) 1 AWC 615
Constitution of India, 1950 — Article 226Court Fees Act, 1870 — Section 7Provincial Small Cause Courts Act, 1887 — Section 23
High Courts07 Jan 1994Partly Allowed
Luttful Haque Vs Collector (The prescribed Authority, Under the Land Acquisition Act) and another
Allahabad High Court · AIR 1995 All 93 : (1994) 2 AWC 821
Land Acquisition Act, 1894 — Section 18, 19, 23(2), 25, 28A
High Courts07 Jan 1994Allowed
Kishori Lal and Anr. Vs State of U.P.
Allahabad High Court · (1994) 01 AHC CK 0054
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302
High Courts07 Jan 1994Dismissed
Paramhansanand Shiksha Mandir Ashram Vs VII Additional District Judge, Deoria and others
Allahabad High Court · AIR 1994 All 293
Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 23
High Courts07 Jan 1994Dismissed
Dhannu Lal Vs Vice-Chancellor, Allahabad University and Another
Allahabad High Court · (1994) 1 AWC 539
High Courts07 Jan 1994
Shiv Singh Vs State
Allahabad High Court · (1994) 18 ACR 105
Penal Code, 1860 (IPC) — Section 395, 396, 397
High Courts07 Jan 1994Allowed
Hari Nath Singh Vs State of Uttar Pradesh and Another
Allahabad High Court · (1994) 2 AWC 787 : (1994) 2 UPLBEC 905
High Courts07 Jan 1994Dismissed
Chandra Kisfaere Dabey Vs Dupty Director of Education and Others
Allahabad High Court · (1994) 1 AWC 387
Constitution of India, 1950 — Article 226
High Courts07 Jan 1994Dismissed
Dr. Balram Singh Vs Harlsh Chandra Srivastava and Another
Allahabad High Court · (1994) 1 AWC 595
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 200, 202, 204(2), 461Penal Code, 1860 (IPC) — Section 338
High Courts07 Jan 1994
Dr. Balram Singh Vs Harish Chandra Srivastava and Another
Allahabad High Court · (1994) 18 ACR 94
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 191, 200, 202, 204(2)Penal Code, 1860 (IPC) — Section 338
High Courts06 Jan 1994Dismissed
Kumaon Motor Owner''s Union Limited Vs State of Uttar Pradesh and Others
Allahabad High Court · (1994) 1 AWC 636 : (1994) 2 UPLBEC 1106
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)
High Courts06 Jan 1994Allowed
Kumari Savitri Roy Vs Union of India
Allahabad High Court · (1994) 1 ACC 418 : (1994) ACJ 720 : AIR 1994 All 239 : (1994) 2 AWC 840
Railways Accidents (Compensation) Rules, 1950 — Rule 6Railways Act, 1890 — Section 66, 68, 82A, 82F(2)Railways Act, 1989 — Section 123, 124