High Courts19 Nov 1994Dismissed
U.P.S.T. Corporation Officers Association Vs State of U.P. and Others
Allahabad High Court · (1995) 70 FLR 726 : (1996) 1 LLJ 37 : (1995) 1 UPLBEC 335
Constitution of India, 1950 — Article 14, 16, 39
COURT ARCHIVE
Allahabad High Court judgments, 1994
1,013 judgments · page 8 of 51
High Courts19 Nov 1994Dismissed
U.P.S.T.C.Officers Association,Kanpur Vs State of U.P.and Others
Allahabad High Court · (1994) 11 AHC CK 0065
Constitution of India, 1950 — Article 14, 16, 39D
High Courts18 Nov 1994Allowed
Bhajan Lal and Others Vs State of U.P.
Allahabad High Court · (1996) CriLJ 460
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 363, 366
High Courts18 Nov 1994Dismissed
Ahmed Shareef Khan Vs Farhat Sultana Begum & Anr.
Allahabad High Court · (1994) 11 AHC CK 0053
Constitution of India, 1950 — Article 226
High Courts18 Nov 1994
Gaon Sabha,Napharepur Ballia Vs Board of Revenue,U.P.at Allahabad and Others
Allahabad High Court · (1994) 11 AHC CK 0013
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts18 Nov 1994Dismissed
Oriental Insurance Co. Ltd. Vs Ram Autar and Others
Allahabad High Court · (1995) ACJ 931
Motor Vehicles Act, 1988 — Section 95(2)(b)
High Courts18 Nov 1994
U.P. State Road Transport Corporation Vs Naresh Pal Singh and Another
Allahabad High Court · (1995) ACJ 591
Motor Vehicles Act, 1988 — Section 173
High Courts18 Nov 1994Allowed
Shamsuddin Vs Smt. Ameer Jahan Begum and Another
Allahabad High Court · (1994) 11 AHC CK 0003
Transfer of Property Act, 1882 — Section 54Uttar Pradesh Nagar Palika Act, 1916 — Section 160
High Courts17 Nov 1994Disposed Of
Ashok Kumar Sood Vs Deputy Commissioner of Income Tax and Others
Allahabad High Court · (1996) 130 CTR 269 : (1995) 216 ITR 193
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 263UD
High Courts17 Nov 1994Allowed
Jiyalal Vs State of U.P.& Ors.
Allahabad High Court · (1994) 11 AHC CK 0087
Army Act, 1950 — Section 70(a)Penal Code, 1860 (IPC) — Section 302
High Courts17 Nov 1994Dismissed
Abdul Rashid Mir Vs Addl. D.J.Varanasi &.Ors.
Allahabad High Court · (1994) 11 AHC CK 0032
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 1Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 27
High Courts17 Nov 1994Disposed Of
U.P.State Industrial Development Corporation Ltd. Vs Chand Rattan Newar & Ors.
Allahabad High Court · (1994) 11 AHC CK 0029
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 9Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3
High Courts16 Nov 1994Allowed
Ram Awadh Vs Employees State Insurance Corporation
Allahabad High Court · (1995) 1 ACC 188 : (1995) ACJ 996 : (1995) 70 FLR 579 : (1995) 2 LLJ 869
Employees State Insurance Act, 1948 — Section 54A(2), 54A(2)(1)
High Courts16 Nov 1994Dismissed
Shafkat Jahan Ara Begum Vs Iqbal Masood & Ors.
Allahabad High Court · (1994) 11 AHC CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts16 Nov 1994Dismissed
Nand Kishore Vs Dist.Judge,Lalitpur & Ors.
Allahabad High Court · (1994) 11 AHC CK 0028
Land Acquisition Act, 1894 — Section 23
High Courts16 Nov 1994Dismissed
Arvind Lal Vs Income Tax Officer
Allahabad High Court · (1995) 212 ITR 487
Income Tax Act, 1961 — Section 147, 148
High Courts15 Nov 1994Allowed
Tapesa and Others Vs Tahsildar,Bansdih,Ballia and Another
Allahabad High Court · (1994) 11 AHC CK 0084
Constitution of India, 1950 — Article 226Uttar Pradesh Rural Development (Requisitioning of Land) Act, 1948 — Section 2(2), 3, 4
High Courts15 Nov 1994Dismissed
New India Insurance Co.Ltd. Vs Jagrani & Ors.
Allahabad High Court · (1994) 11 AHC CK 0082
Motor Vehicles Act, 1939 — Section 110D, 95(2)(b)(ii)
High Courts15 Nov 1994Dismissed
Anil Kumar Chaddha and Anr. Vs A.D.J.,Meerut & Ors.
Allahabad High Court · (1994) 11 AHC CK 0080
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30
High Courts15 Nov 1994Partly Allowed
Carew and Co.Ltd.,Roza and Anr. Vs State of U.P.& Anr.
Allahabad High Court · (1994) 11 AHC CK 0067
Prevention of Food Adulteration Act, 1954 — Section 2(a), 7(1)