High Courts16 Jan 1995
Suresh Kumar and Vipin and Another Vs State of U.P.
Allahabad High Court · (1995) 19 ACR 114
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27
COURT ARCHIVE
Allahabad High Court judgments, 1995
1,388 judgments · page 67 of 70
High Courts13 Jan 1995
Ram Kumar Vs State
Allahabad High Court · (1995) 19 ACR 87
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50
High Courts13 Jan 1995Partly Allowed
Sukhbir Singh Vs The State
Allahabad High Court · (1995) CriLJ 2776
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 307, 324
High Courts13 Jan 1995Dismissed
Prakash Timbers Pvt. Ltd. and others, Vs Smt. Sushma Shingla and another
Allahabad High Court · AIR 1995 All 320
Companies Act, 1956 — Section 153
High Courts13 Jan 1995Disposed Of
Noor Mohammad and Others Vs Joint Director of Consolidation,Basti and Others
Allahabad High Court · (1995) 01 AHC CK 0081
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts13 Jan 1995Dismissed
Usha Sharma and Ors. Vs Bank of Baroda & Ors.
Allahabad High Court · (1995) 01 AHC CK 0072
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts13 Jan 1995Disposed Of
Nathoo Khan Vs Rafiqan
Allahabad High Court · (1995) 01 AHC CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397Family Courts Act, 1984 — Section 4
High Courts13 Jan 1995Allowed
Smt. Neelam Singh Vs Vijaya Naram Singh
Allahabad High Court · AIR 1995 All 214 : (1995) 2 CivCC 368
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6A(1), 15, 16Hindu Adoptions and Maintenance Act, 1956 — Section 18, 18(2)Hindu Marriage Act, 1955 — Section 13, 19, 20, 21, 22
High Courts13 Jan 1995Dismissed
Kripa Shankar Sinha Vs State of Uttar Pradesh and others
Allahabad High Court · AIR 1995 All 303
Constitution of India, 1950 — Article 14Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eivction) Amendment Act, 1984 — Section 5
High Courts13 Jan 1995
Kalpnath Rai and Others Vs Dy.Directors of Consolidation,Azamgarh and Others
Allahabad High Court · (1995) 01 AHC CK 0030
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts13 Jan 1995Dismissed
Brigunath Sahai Sinha and Others Vs District Judge and Others
Allahabad High Court · (1995) 01 AHC CK 0009
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106, 111Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(2), 20(4), 21, 30(2)
High Courts12 Jan 1995Dismissed
Shamsher Tappi Vs State of U.P.
Allahabad High Court · (1995) CriLJ 2328 : (1995) 3 RCR(Criminal) 236
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 118, 119, 145Penal Code, 1860 (IPC) — Section 376
High Courts12 Jan 1995
Tulsi Devi and Others Vs State of U.P.
Allahabad High Court · (1995) 19 ACR 90
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 149, 313, 323
High Courts11 Jan 1995Dismissed
U.P. Co-operative Spinning Mills Federation Ltd. Vs Pukh Raj Mantri
Allahabad High Court · (1995) 70 FLR 841 : (1995) 2 LLJ 1101 : (1995) 1 UPLBEC 442
Constitution of India, 1950 — Article 12, 226
High Courts11 Jan 1995Allowed
Everest Plastics Vs Union of India (UOI)
Allahabad High Court · (1995) 79 ELT 21
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226
High Courts11 Jan 1995Allowed
M/s. Miracle Sugar Factory, Village and Post Bhandsar and another Vs State of U.P. and others
Allahabad High Court · AIR 1995 All 231
Constitution of India, 1950 — Article 19(1)
High Courts11 Jan 1995Allowed
Qamrrun Nisa Begum Vs A.D.J.,Bareilly & Anr.
Allahabad High Court · (1995) 01 AHC CK 0070
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts11 Jan 1995Dismissed
Oil and Oil Seeds Exchange Kanpur Vs Xllth A D.J.,Kanpur & Ors.
Allahabad High Court · (1995) 01 AHC CK 0060
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts11 Jan 1995Dismissed
Supt.Post Office,Azamgarh and Others Vs Sri Chandra Bhan Pandey
Allahabad High Court · (1995) 01 AHC CK 0037
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts11 Jan 1995Allowed
Rajni Yadav Vs Public Service Commission,Alld.and Another
Allahabad High Court · (1995) 01 AHC CK 0036