COURT ARCHIVE

Allahabad High Court judgments, 1994

1,013 judgments · page 9 of 51

High Courts15 Nov 1994Dismissed

Nitya Nand Tiwari Vs State of U.P.& Ors.

Allahabad High Court · (1994) 11 AHC CK 0056

Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 226United Provinces High Courts (Amalgamation) Order, 1948 — Para 14

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High Courts15 Nov 1994Allowed

Tapesa and Ors. Vs Tahsildar,Bansdih,Ballia & Anr.

Allahabad High Court · (1994) 11 AHC CK 0046

Constitution of India, 1950 — Article 226Uttar Pradesh Rural Development (Requisitioning of Land) Act, 1948 — Section 2(2), 3, 4

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High Courts15 Nov 1994Dismissed

Sheo Balak Ram Ganesh Prasad Vs Union of India (UOI) and Others

Allahabad High Court · (1995) 212 ITR 148 : (1995) 79 TAXMAN 137

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts15 Nov 1994Dismissed

Indraj and Others (In Jail) Vs State of U.P.

Allahabad High Court · (1995) CriLJ 2804

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323

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High Courts15 Nov 1994Allowed

Smt. Beena Vs Sureshvir Tomer

Allahabad High Court · (1994) 11 AHC CK 0002

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High Courts14 Nov 1994Dismissed

Vinod Khanna and others Vs The Union of India and others

Allahabad High Court · AIR 1995 All 159

Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 38Ancient Monuments and Archaeological Sites and Remains Rules, 1959 — Rule 12, 13, 8Constitution of India, 1950 — Article 14, 19, 226

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High Courts14 Nov 1994Dismissed

Durga Prasad Singh and another Vs Ram Lakhan and others

Allahabad High Court · AIR 1995 All 160

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89

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High Courts14 Nov 1994Partly Allowed

H.S.Singh Vs Senior Regional Manager,Food Corporation of India and Others

Allahabad High Court · (1994) 11 AHC CK 0091

Constitution of India, 1950 — Article 226Food Corporation of India Staff Regulations, 1971 — Regulation 72(2)(b), 74

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High Courts14 Nov 1994Disposed Of

Bahadur Singh Gaur Vs D.I.O.S.,Kanpur and Others

Allahabad High Court · (1994) 11 AHC CK 0090

Uttar Pradesh Intermediate Education Act, 1921 — Chapter 2 Regulation 16, Chapter 2 Regulation 3(l)(bb)

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High Courts14 Nov 1994Allowed

Shah Machine Tools Pvt. Ltd. Vs Union of India (UOI)

Allahabad High Court · (1995) 79 ELT 11

Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226

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High Courts14 Nov 1994Dismissed

Mohan Lal Vs State of U.P.& Anr.

Allahabad High Court · (1994) 11 AHC CK 0069

Criminal Procedure Code, 1973 (CrPC) — Section 439

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High Courts14 Nov 1994Dismissed

Rakesh Kumar @ Rakesh Vs State of U.P.

Allahabad High Court · (1994) 11 AHC CK 0066

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 307

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High Courts14 Nov 1994Allowed

Yogendra Nath Singh and Others Vs D.I.O.S.,Jaunpur and Others

Allahabad High Court · (1994) 11 AHC CK 0063

Uttar Pradesh State Universities (Affiliated and Associated Colleges Non-Teaching Staff Qualifications and Service Conditions) First Statute, 1977 — Clause 4(4)Uttar Pradesh State Universities Act, 1973 — Section 60D, 60E

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High Courts14 Nov 1994Dismissed