COURT ARCHIVE

Allahabad High Court judgments, 1994

1,013 judgments · page 51 of 51

High Courts05 Jan 1994Allowed

Life Insurance Corporation and Another Vs Rajeev Kumar Srivastava

Allahabad High Court · (1994) 68 FLR 610 : (1994) 2 LLJ 1136 : (1994) 2 UPLBEC 1041

Industrial Disputes Act, 1947 — Section 2Insurance Corporation Act, 1965 — Section 3

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High Courts05 Jan 1994Disposed Of

Tribhuwan and Anr. Vs State of U.P.& Anr.

Allahabad High Court · (1994) 01 AHC CK 0085

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 328, 379, 411

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High Courts05 Jan 1994Allowed

Mariyam Vs State of U.P.

Allahabad High Court · (1994) 01 AHC CK 0083

Constitution of India, 1950 — Article 226Uttar Pradesh Prisoners Release on Probation Rules, 1938 — Rule 3

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High Courts05 Jan 1994Disposed Of

Indra Pal Singh and Neerja Raghuvansi Vs Chairman and Managing Director, Indian Telephone Industries Ltd., Corporate Bangalore and others

Allahabad High Court · (1994) 01 AHC CK 0070

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High Courts05 Jan 1994Allowed

Mohamad Husain Vs Labour Court and Another

Allahabad High Court · (1994) 3 AWC 1603

Constitution of India, 1950 — Article 226, 254Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 4K, 6N

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High Courts05 Jan 1994

Jaipal Lal alias Jaspal Lal Vs State of U.P.

Allahabad High Court · (1994) 18 ACR 154

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304, 324

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High Courts05 Jan 1994

Bhagwant and Another Vs State

Allahabad High Court · (1994) 18 ACR 355

Criminal Procedure Code, 1973 (CrPC) — Section 107, 161Penal Code, 1860 (IPC) — Section 302, 34

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High Courts04 Jan 1994Disposed Off

K.J. Diesels (P) Ltd. Vs CEGAT

Allahabad High Court · (1994) 71 ELT 672

Constitution of India, 1950 — Article 226

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High Courts04 Jan 1994Dismissed

Ram Prasad Vs State of U.P.

Allahabad High Court · (1994) 2 AWC 955 : (1994) 2 DMC 410

Penal Code, 1860 (IPC) — Section 302

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High Courts04 Jan 1994Dismissed

Anil Knmar Gangwar Vs Regional Manager, U.P. State Road Transport Corporation and Others

Allahabad High Court · (1994) 1 AWC 513 : (1994) 2 UPLBEC 1117

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 2(b), 4, 6

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High Courts03 Jan 1994Dismissed

Chetan Swaroop Gandhi Vs Collector, Jhansi District, Jhansi and others,

Allahabad High Court · AIR 1994 All 269 : (1994) 2 AWC 816

Civil Procedure Code, 1908 (CPC) — Section 20Revenue Recovery Act, 1991 — Section 3, 3(2), 5

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High Courts03 Jan 1994Allowed

Sagga alias Subhash Chandra Vs State of U.P.

Allahabad High Court · (1994) 01 AHC CK 0058

Juvenile Justice Act, 1986 — Section 20, 29

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High Courts01 Jan 1994Dismissed

Juglasharan Shukla Vs State of U.P.and Another

Allahabad High Court · (1994) 01 AHC CK 0076

Official Secrets Act, 1923 — Section 3, 5

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