High Courts09 Jan 1996Allowed
Shitla Prasad Mishra Vs High Court of Judicature
Allahabad High Court · (1996) 1 UPLBEC 304
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Allahabad High Court judgments, 1996
1,502 judgments · page 75 of 76
High Courts08 Jan 1996Allowed
Dr. B.S. Goel Vs Vice-Chancellor of Meerut University and Others
Allahabad High Court · (1996) 1 UPLBEC 428
High Courts08 Jan 1996Allowed
Prayag Up Niveshan Awas Evam Nirman Sahkari Samiti Vs Special Land Acquisition Officer and Others
Allahabad High Court · (1996) 01 AHC CK 0123
Land Acquisition Act, 1894 — Section 13A, 13A(1), 18, 18(1), 18(3)Revenue Recovery Act, 1890 — Section 2(3), 3
High Courts08 Jan 1996
Mohd. Bux Vs District Judge and Others
Allahabad High Court · (1996) 73 FLR 1657 : (1997) 2 LLJ 372
Payment of Wages Act, 1936 — Section 15(3)
High Courts08 Jan 1996Dismissed
Kishan Lal Vs District Judge and Others
Allahabad High Court · (1996) 01 AHC CK 0017
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(2), Order 21 Rule 2, Order 21 Rule 2(1), Order 21 Rule 2(2)Constitution of India, 1950 — Article 226
High Courts08 Jan 1996Allowed
Sri Niwas (In Jail) Vs State of U.P.
Allahabad High Court · (1996) 20 ACR 51
High Courts05 Jan 1996
Committee of Management, Janata Inter College Vs Deputy Director of Education and Others
Allahabad High Court · (1996) 01 AHC CK 0111
High Courts05 Jan 1996Allowed
Satyanarayan Modi Vs Jailor, Central Jail
Allahabad High Court · (1996) 20 ACR 315
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3, 3(1)Constitution of India, 1950 — Article 22(5)
High Courts05 Jan 1996Disposed Of
U.P.Engineer s Association,D.O.I.Kanpur Vs State of U.P.and Another
Allahabad High Court · (1996) 01 AHC CK 0044
High Courts05 Jan 1996
Harish Chand Mittal and Another Vs Laxmi Devi
Allahabad High Court · (1996) 20 ACR 165 : (1997) 1 RCR(Criminal) 153
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 249Penal Code, 1860 (IPC) — Section 418, 420
High Courts04 Jan 1996Dismissed
Smt. Reshma Devi and Others Vs Zila Parishad/Zila Panchayat and Others
Allahabad High Court · (1996) 01 AHC CK 0122
Uttar Pradesh District Boards Act, 1922 — Section 120
High Courts04 Jan 1996
Vishwas Agarwal Vs University of Allahabad and Another
Allahabad High Court · (1996) 1 UPLBEC 306
Uttar Pradesh State Universities Act, 1973 — Section 2(19), 27(4), 27(5), 31
High Courts04 Jan 1996Dismissed
Dinesh Kumar Vs Addl. District Judge Roorkee and Others
Allahabad High Court · (1996) 01 AHC CK 0109
Court Fees Act, 1870 — Section 6A, 7
High Courts04 Jan 1996Dismissed
Shiv Prasad Prajapat Vs Hukum Singh
Allahabad High Court · (1996) 20 ACR 82
Allahabad High Court Rules, 1952 — Rule 18(3)Uttar Pradesh Dacoity Affected Areas Act, 1983 — Section 10
High Courts04 Jan 1996Dismissed
Sia Ram Vs Collector/Additional District Magistrate (F.and R.) Agra and Others
Allahabad High Court · (1996) 01 AHC CK 0058
Constitution of India, 1950 — Article 226Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 146
High Courts04 Jan 1996
Anil Sharma Vs R.C. Virmani and Another
Allahabad High Court · (1996) CriLJ 3137 : (1996) 1 UPLBEC 328
High Courts03 Jan 1996Allowed
Kallu Vs State of U.P. and Others
Allahabad High Court · (1997) RD 664
Constitution of India, 1950 — Article 14Defence of India Act, 1962 — Section 29, 36, 37, 43Land Acquisition Act, 1894 — Section 23, 23(2), 28
High Courts03 Jan 1996Dismissed
Brij Kishore Vs Collector,Jhansi and Another
Allahabad High Court · (1996) 01 AHC CK 0068
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122C
High Courts03 Jan 1996Dismissed
Committee of Management,Swasni Param Hans Unchattar Madhyamik Vidyalaya,Deoria and Another Vs Dy.Director of Education,Gorakhpur and Others
Allahabad High Court · (1996) 01 AHC CK 0048
High Courts03 Jan 1996
Anil Sethi and others Vs President, Consumers Protection District Forum and others
Allahabad High Court · AIR 1996 All 287 : (1996) 1 AWC 446
Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 13, 14, 15, 19, 27