High Courts30 Nov 1995Dismissed
Havildar Clark,Dharm Singh Vs Union of India and Others
Allahabad High Court · (1995) 11 AHC CK 0069
Army Act, 1950 — Section 116, 120, 63Army Rules, 1954 — Rule 22, 23Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 1995
1,388 judgments · page 7 of 70
High Courts30 Nov 1995Disposed Of
Saghir Ahmad and Ors. Vs Har Prasad Dubey
Allahabad High Court · (1995) 11 AHC CK 0062
Transfer of Property Act, 1882 — Section 100, 106, 116Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2
High Courts30 Nov 1995Dismissed
Raj Deo Mishra Vs State of U.P.and Others
Allahabad High Court · (1995) 11 AHC CK 0048
High Courts30 Nov 1995
Mahendra Shukla Packaging Industries Vs Commissioner of Income Tax
Allahabad High Court · (1996) 219 ITR 382
High Courts30 Nov 1995Dismissed
Ganga Prasad Vs State of U.P.
Allahabad High Court · (1996) CriLJ 3029
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)
High Courts30 Nov 1995
Commissioner of Income Tax Vs Malhotra Cold Storage and Fruit Industries
Allahabad High Court · (1996) 132 CTR 345 : (1996) 219 ITR 131 : (1996) 86 TAXMAN 1
Income Tax Act, 1961 — Section 271(1)
High Courts30 Nov 1995
Manna Singh and Others Vs State
Allahabad High Court · (1996) 20 ACR 150
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
High Courts29 Nov 1995
Rewa Ram and Others Vs State of U.P.
Allahabad High Court · (1996) 20 ACR 237
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 302, 307, 34, 452
High Courts29 Nov 1995
Diwan Singh and Another Vs State of U.P.
Allahabad High Court · (1996) 20 ACR 270
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307, 323, 34
High Courts29 Nov 1995Allowed
Krishna Chandra Vs The State
Allahabad High Court · (1996) 1 AWC 1 : (1996) CriLJ 1507
Penal Code, 1860 (IPC) — Section 302, 304B, 307, 34, 498A
High Courts29 Nov 1995Allowed
Ayodhya Das and Another Vs Prescribed Authority
Allahabad High Court · (1995) 11 AHC CK 0061
Constitution of India, 1950 — Article 226
High Courts29 Nov 1995Disposed Of
District Co-operative Bank Ltd.,Basti Vs Virendra Bahadur Singh and Another
Allahabad High Court · (1995) 11 AHC CK 0050
Constitution of India, 1950 — Article 226
High Courts29 Nov 1995Disposed Of
Krishna Pratap Singh Vs D.D.C.,Faizabad and Others
Allahabad High Court · (1995) 11 AHC CK 0047
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts29 Nov 1995Dismissed
State of U.P. and Another Vs Additional District Judge XIII and Others
Allahabad High Court · (1996) AWC 525 Supp
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(8)
High Courts28 Nov 1995Dismissed
Radhey Shyam and Another Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1995) 11 AHC CK 0115
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48(3), 52, 52(1), 52(2), 52(3)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(4), 23
High Courts28 Nov 1995Allowed
Om Pal Singh and Another Vs State of U.P.and Others
Allahabad High Court · (1995) 11 AHC CK 0059
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 13A
High Courts28 Nov 1995Allowed
Om Pal Singh and Anr. Vs State of U.P.& Ors.
Allahabad High Court · (1995) 11 AHC CK 0058
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 13A
High Courts28 Nov 1995Disposed Of
Suresh Chand Vs Prescribed Authority and Others
Allahabad High Court · (1995) 11 AHC CK 0046
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 12A(d)
High Courts28 Nov 1995Allowed
Parsu Ram and Others Vs State of U.P.
Allahabad High Court · (1996) CriLJ 2316
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts28 Nov 1995Allowed
Amrita Devi Vs S.K. Srivastava and Others
Allahabad High Court · (1996) 1 AWC 143
Motor Vehicles Act, 1988 — Section 146