COURT ARCHIVE

Allahabad High Court judgments, 1995

1,388 judgments · page 65 of 70

High Courts20 Jan 1995Allowed

Phushpa Devi Sharma and Others Vs State of U.P.and Others

Allahabad High Court · (1995) 01 AHC CK 0067

Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 2, 3

High Courts20 Jan 1995Dismissed

Sunni Central Board of Waqfs Vs Gopal Singh Visharad & Ors.

Allahabad High Court · (1995) 01 AHC CK 0059

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 8A

High Courts20 Jan 1995

Ram Niwas Vs State

Allahabad High Court · (1995) CriLJ 3491

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16, 7

High Courts20 Jan 1995Allowed

Mahendra Singh Vs Niranjan Singh

Allahabad High Court · (1995) 01 AHC CK 0001

Specific Relief Act, 1963 — Section 16(c)

High Courts19 Jan 1995Disposed Of

State of U.P. Vs Sri Maheshwar Nath Chaturvedi and Others

Allahabad High Court · (1995) CriLJ 3473

High Courts19 Jan 1995Dismissed

Dalsingar alias Dalloo Vs State of Uttar Pradesh

Allahabad High Court · (1995) CriLJ 2793

Penal Code, 1860 (IPC) — Section 147, 149, 302

High Courts19 Jan 1995Dismissed

Indira Fruits and General Market, Meerut Vs Bijendra Kumar Gupta and others

Allahabad High Court · (1995) 01 AHC CK 0088

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Transfer of Property Act, 1882 — Section 54

High Courts19 Jan 1995Dismissed

Shadi Lal Enterprises Ltd. Vs State of U.P.and Another

Allahabad High Court · (1995) 01 AHC CK 0083

Specific Relief Act, 1963 — Section 3, 38, 41Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 338

High Courts19 Jan 1995Dismissed

Shadi Lal Enterprices Ltd. Vs State of U.P.& Anr.

Allahabad High Court · (1995) 01 AHC CK 0054

Specific Relief Act, 1963 — Section 38, 41

High Courts19 Jan 1995

Sohanpal and Others Vs State of U.P.

Allahabad High Court · (1995) 19 ACR 129

Penal Code, 1860 (IPC) — Section 302, 307, 34

High Courts18 Jan 1995Dismissed

Hakumat Rai Vs District and Sessions Judge

Allahabad High Court · (1995) 01 AHC CK 0128

Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106, 111, 114

High Courts18 Jan 1995

Pravesh Kumar and Another Vs District Magistrate and Others

Allahabad High Court · (1995) 19 ACR 671

Arms Act, 1959 — Section 19, 19(1), 19(2), 2(1), 21Arms Rules, 1962 — Rule 4Constitution of India, 1950 — Article 21, 302

High Courts18 Jan 1995Dismissed

Vimal Kumar Sharma Vs State of U.P. and Others

Allahabad High Court · (1995) CriLJ 2335

Constitution of India, 1950 — Article 141, 21, 22, 22(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 167, 209, 309, 309(2), 50(1)Penal Code, 1860 (IPC) — Section 201, 302

High Courts18 Jan 1995Dismissed

Hridaya Narain Singh Vs Hira Lal and another

Allahabad High Court · AIR 1995 All 298

Benami Transactions (Prohibition) Act, 1988 — Section 4(2)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 3

High Courts18 Jan 1995Dismissed

Indira Fruits and General Market,Meerut Vs Bijendra Kumar Gupta & Ors.

Allahabad High Court · (1995) 01 AHC CK 0073

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115Transfer of Property Act, 1882 — Section 54

High Courts18 Jan 1995Disposed Of

Vijay Bahadur Singh Vs Assistant Director of Consolidation Deorla and Another

Allahabad High Court · (1995) 01 AHC CK 0056

Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9A(2)

High Courts17 Jan 1995

Shiv Kumar Singh and Others Vs State

Allahabad High Court · (1995) 19 ACR 340

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323

High Courts17 Jan 1995

Atibal Singh Vs State of U.P.

Allahabad High Court · (1995) 19 ACR 65

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20Uttar Pradesh Excise Act, 1910 — Section 60

High Courts17 Jan 1995

Murli Chaurasia Vs State of U.P.

Allahabad High Court · (1995) 19 ACR 121

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 174, 174(1)Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302

High Courts17 Jan 1995Dismissed

Jawahar LaL Vs Ghasi Ram Jain

Allahabad High Court · (1995) 01 AHC CK 0131

Civil Procedure Code, 1908 (CPC) — Section 114, 151, 152Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(4)