High Courts06 Jan 1995Allowed
Ganesh Prasad Vs Jang Jeet Singh
Allahabad High Court · (1995) 01 AHC CK 0129
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Allahabad High Court judgments, 1995
1,388 judgments · page 69 of 70
High Courts06 Jan 1995Disposed Of
Olympic Zippers Pvt. Ltd. Vs Union of India (UOI)
Allahabad High Court · (1995) 76 ELT 546
High Courts06 Jan 1995Disposed Of
Olympic Petroproducts Ltd. Vs Union of India (UOI)
Allahabad High Court · (1995) 77 ELT 519
Central Excise Rules, 1944 — Rule 206(3)
High Courts06 Jan 1995Dismissed
Akhilesh Kumar Misra, and others Vs The High Court of Judicature at Allahabad and others
Allahabad High Court · AIR 1995 All 148 : (1995) 71 FLR 92 : (1995) 1 UPLBEC 374
Advocates Act, 1961 — Section 24, 24(1), 26A, 29, 30Bar Council of India Rules, 1975 — Rule 44, 57AConstitution of India, 1950 — Article 226
High Courts06 Jan 1995Dismissed
Sanjeeve Kumar and another Vs Election Officer
Allahabad High Court · AIR 1995 All 135 : (1995) 1 UPLBEC 309
Constitution of India, 1950 — Article 226, 329Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 2
High Courts06 Jan 1995
Santosh Kumar Srivastava Vs University of Allahabad
Allahabad High Court · AIR 1995 All 270 : (1995) 1 UPLBEC 301
Constitution of India, 1950 — Article 14, 226
High Courts06 Jan 1995Allowed
Manju Shukla Vs Ashok Kumar Shukla
Allahabad High Court · (1996) 1 DMC 386
Family Courts Act, 1984 — Section 14, 15, 16
High Courts05 Jan 1995
Puttan and Others Vs State of U.P.
Allahabad High Court · (1995) 19 ACR 66
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 399, 402
High Courts05 Jan 1995Allowed
Chandra Prakash Trivedi and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · (1997) 3 LLJ 320 : (1995) 3 UPLBEC 1896
Constitution of India, 1950 — Article 14, 16, 226
High Courts05 Jan 1995Dismissed
Prem Bahadur Dubey Vs Heera Lal & Ors.
Allahabad High Court · (1995) 01 AHC CK 0080
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts05 Jan 1995Allowed
Feroz Gandhi Polytechnic, Rae Bareli Vs 3rd Addl.District Judge, Rae Bareli and others
Allahabad High Court · (1995) 01 AHC CK 0077
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 28A
High Courts05 Jan 1995
Shiv Shakti Rubber and Chemicals Works Vs Income Tax Appellate Tribunal and Others
Allahabad High Court · (1995) 127 CTR 259 : (1995) 213 ITR 299 : (1995) 80 TAXMAN 179
Income Tax Act, 1961 — Section 254, 271(1)
High Courts04 Jan 1995
Ram Sewak and Others Vs State of U.P.
Allahabad High Court · (1995) 19 ACR 68
Criminal Procedure Code, 1973 (CrPC) — Section 167Penal Code, 1860 (IPC) — Section 392Uttar Pradesh Dacoity Affected Areas Act, 1983 — Section 10, 12, 2(B)
High Courts04 Jan 1995Allowed
Madanpal Vs Vlth Additional District Judge, Meerut and Others
Allahabad High Court · (1995) 01 AHC CK 0124
Limitation Act, 1963 — Section 5
High Courts04 Jan 1995Allowed
Ram Swaroop Vs Kali Charan and Another
Allahabad High Court · (1995) 01 AHC CK 0113
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10(1), Order 7 Rule 10A, 96Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 27, 49
High Courts04 Jan 1995Dismissed
Allah Bux Vs Ist Additional District Judge and others
Allahabad High Court · AIR 1996 All 49 : (1998) RD 164
Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(4), 30
High Courts04 Jan 1995Dismissed
Salik Ram Misra Vs Shambhu Nath Agarwal (deceased) through LRs.and Others
Allahabad High Court · (1995) 01 AHC CK 0069
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16B, 16C
High Courts04 Jan 1995Allowed
Life Insurance Corporation of India and Another Vs Rajeev Kumar Srivastava
Allahabad High Court · (1995) 01 AHC CK 0043
Industrial Disputes Act, 1947 — Section 2(a)(i), 2(oo)(bb)
High Courts04 Jan 1995Allowed
Sheo Balak Singh Sengar Vs Director of Agriculture,Lucknow and Others
Allahabad High Court · (1995) 01 AHC CK 0035
Uttar Pradesh Absorption of Government Servants in Public Undertakings Rules, 1984 — Rule 3
High Courts03 Jan 1995Allowed
Amar Nath Mehrotra Vs IIIrd Addl. District Judge and Others
Allahabad High Court · (1995) 01 AHC CK 0133
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(5)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10(9)