High Courts06 Feb 1996Dismissed
Batuk Prasad and Ors. Vs Buddhu & Ors.
Allahabad High Court · (1996) 02 AHC CK 0070
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151
COURT ARCHIVE
Allahabad High Court judgments, 1996
1,502 judgments · page 69 of 76
High Courts06 Feb 1996Dismissed
State of U.P. Vs Badloo
Allahabad High Court · (1996) 02 AHC CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)
High Courts06 Feb 1996Allowed
Hemant Bhatt (Minor) Vs Sachiv,Madhyamik Shiksha Parishad,U.P.Allahabad
Allahabad High Court · (1996) 02 AHC CK 0052
High Courts06 Feb 1996Dismissed
Batuk Prasad and Others Vs Buddhu and Others
Allahabad High Court · (1996) 02 AHC CK 0045
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts05 Feb 1996Dismissed
Harish Chandra Vs District Inspector of Schools and Others
Allahabad High Court · (1996) 2 UPLBEC 779
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 16(2), 18, 18(2), 18(7), 18(9)
High Courts05 Feb 1996Allowed
Badri Prasad Daya Ram Vs Rent Control and Eviction Officer and Others
Allahabad High Court · (1996) 02 AHC CK 0121
Constitution of India, 1950 — Article 226Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 6Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(1), 12(3), 21(1)
High Courts05 Feb 1996Dismissed
V.N.Mittal and Others Vs State of U.P.and Others
Allahabad High Court · (1996) 02 AHC CK 0084
Constitution of India, 1950 — Article 14, 19(1)(g), 47Uttar Pradesh Government Doctors (Alopathic) Restrictions on Private Practic Rules, 1983 — Rule 3Uttar Pradesh Rajya Chikitsak Mahavidyalaya Seva Niyamawali, 1990 — Rule 24
High Courts05 Feb 1996Dismissed
State of U.P. Vs Jalaluddin & Anr.
Allahabad High Court · (1996) 02 AHC CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts05 Feb 1996Disposed Of
Nagar Palika Parishad,Sahsawan Vs U.P.State Electricity Board,Lucknow and Others
Allahabad High Court · (1996) 02 AHC CK 0053
High Courts05 Feb 1996
Yashpal Kohli and Another Vs State of U.P. and Another
Allahabad High Court · (1997) 21 ACR 248
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 210(1)Penal Code, 1860 (IPC) — Section 186, 353
High Courts02 Feb 1996Dismissed
Laxmi Ram and Others Vs Chairman, U.P. State Road Trans. Corpn. and Others
Allahabad High Court · (1996) ACJ 1139
High Courts02 Feb 1996Allowed
Surendra Nath Mishra Vs Vice-Channcellor, Gorakhpur University and Others
Allahabad High Court · (1996) 2 UPLBEC 791
Constitution of India, 1950 — Article 226
High Courts02 Feb 1996
Laxmi Ram and Others Vs The Chairman, U.P.S.R.T.C. and Others
Allahabad High Court · (1996) 1 ACC 563 : (1996) 1 AWC 494
High Courts02 Feb 1996
Narvadeshwar Rai Vs State of U.P. and Others
Allahabad High Court · (1996) 02 AHC CK 0009
Constitution of India, 1950 — Article 14, 16
High Courts01 Feb 1996
Bhola and Others Vs State of U.P.
Allahabad High Court · (1996) 20 ACR 571
Penal Code, 1860 (IPC) — Section 364
High Courts01 Feb 1996Allowed
Satya Narain Parasar Vs Collector and Others
Allahabad High Court · (1996) 02 AHC CK 0120
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 9, 141Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 120, 121
High Courts31 Jan 1996Dismissed
Hari Prasad Yadav Vs Union of India (UOI) and Another
Allahabad High Court · (1996) 01 AHC CK 0092
Constitution of India, 1950 — Article 226
High Courts31 Jan 1996Allowed
Luxman Giri Vs Chief of Army Staff and Others
Allahabad High Court · (1996) 01 AHC CK 0091
Army Act, 1950 — Section 120, 120(2), 130, 34, 37Army Rules, 1954 — Rule 130Defence Service Army Regulations, 1987 — Regulation 458
High Courts31 Jan 1996Allowed
Usha Singh Vs Kamla Devi & Anr.
Allahabad High Court · (1996) 01 AHC CK 0066
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2A(5)
High Courts31 Jan 1996
Ombeer Vs State of U.P. and Another
Allahabad High Court · (1996) 20 ACR 211
Criminal Procedure Code, 1973 (CrPC) — Section 293(1), 293(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 320