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
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,089 of 5,025
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 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
High Courts11 Jan 1995
Prashant Gupta and Others Vs Commissioner of Income Tax and Another
Allahabad High Court · (1996) 220 ITR 297
Constitution of India, 1950 — Article 226
High Courts11 Jan 1995Dismissed
U.P. State Electricity Board and Others Vs Presiding Officer, Labour Court and Others
Allahabad High Court · (1995) 70 FLR 1137 : (1996) 3 LLJ 758
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11
High Courts11 Jan 1995
Prem and Another Vs State of U.P.
Allahabad High Court · (1995) CriLJ 3888
Penal Code, 1860 (IPC) — Section 301, 302, 307
High Courts11 Jan 1995
Raghubir and Others Vs State of U.P.
Allahabad High Court · (1995) 19 ACR 70
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 399, 402
High Courts10 Jan 1995
Lala alias Ashvasthama and Others Vs State of U.P.
Allahabad High Court · (1995) 19 ACR 103
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 307, 34
High Courts10 Jan 1995Partly Allowed
Ganga Ram Vs State
Allahabad High Court · (1995) 19 ACR 403 : (2006) 1 ALD(Cri) 30
Essential Commodities Act, 1955 — Section 3, 7
High Courts10 Jan 1995Allowed
Kanhaiya Lal Mallah Vs State of U.P. and Another
Allahabad High Court · (1995) 01 AHC CK 0101
Mines and Minerals (Development and Regulation) Act, 1957 — Section 17AUttar Pradesh Minor Minerals (Concession) (Twentieth Amendment) Rules, 1994 — Rule 23, 23(1), 24, 72, 72(1)