High Courts15 Dec 1994
Ram Nath Sahu Vs Union of India and others
Allahabad High Court · AIR 1996 All 19
Essential Commodities Act, 1955 — Section 3Evidence Act, 1872 — Section 115
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,094 of 5,025
High Courts15 Dec 1994Dismissed
Ramashrey Vs Pawan
Allahabad High Court · (1995) 1 DMC 588
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts15 Dec 1994
Awdhesh Narain Rai Vs State of U.P.
Allahabad High Court · (1995) 19 ACR 44
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 409, 411
High Courts14 Dec 1994Partly Allowed
Sheo Raj and Others Vs Dy.Director of Consolidation,Ballia and Others
Allahabad High Court · (1994) 12 AHC CK 0079
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 3(2), 48, 9(2)
High Courts14 Dec 1994Allowed
Rajani Vs Ramswaroop
Allahabad High Court · (1994) 12 AHC CK 0055
Family Courts Act, 1984 — Section 19, 7Hindu Marriage Act, 1955 — Section 13B
High Courts14 Dec 1994Allowed
Lt. Arun Kumar Vs State
Allahabad High Court · (1995) 1 DMC 456
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts13 Dec 1994Allowed
Commissioner of Income Tax Vs Surendra Singh Pahwa and others
Allahabad High Court · AIR 1995 All 259 : (1995) 79 TAXMAN 298
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4, Order 20 Rule 4(2), Order 20 Rule 5, Order 9 Rule 13, Order 9 Rule 6
High Courts13 Dec 1994Allowed
U.S.Upadhyaya Vs State of U.P.Others
Allahabad High Court · (1994) 12 AHC CK 0044
Gorakhpur University Act, 1956 — Chapter 16 Part 3 Para 13.24, Chapter 16 Part 3 Para 16.24Uttar Pradesh State Universities Act, 1973 — Section 49
High Courts13 Dec 1994
Vidyawati Vs State of U.P.and Others
Allahabad High Court · (1994) 12 AHC CK 0022
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 12A
High Courts12 Dec 1994Dismissed
Mahesh Prasad Sharma Vs Public Service Commission,Allahabad and Another
Allahabad High Court · (1994) 12 AHC CK 0071
High Courts12 Dec 1994Disposed Of
Ram Saran Das Anil Kumar Vs Assistant Commissioner of Income Tax and Another
Allahabad High Court · (1995) 212 ITR 353
High Courts12 Dec 1994Dismissed
Nirmal Kumar Suri Vs VIIIth Additional District Judge,Kanpur Nagar & Ors.
Allahabad High Court · (1994) 12 AHC CK 0035
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts09 Dec 1994
Krishna Kant Pandey Vs Haryana Roadways
Allahabad High Court · (1996) ACJ 824
Motor Vehicles Act, 1988 — Section 110D
High Courts09 Dec 1994
Gajodhar Singh and Another Vs State of U.P.
Allahabad High Court · (1995) 19 ACR 50
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 145, 27, 3, 32(1), 5Penal Code, 1860 (IPC) — Section 302, 323, 325, 34
High Courts09 Dec 1994
Rachapal Vs State of U.P. and Others
Allahabad High Court · (1995) 19 ACR 1
Criminal Procedure Code, 1973 (CrPC) — Section 401, 433APenal Code, 1860 (IPC) — Section 302Uttar Pradesh First Offenders Probation Act, 1938 — Section 2, 4
High Courts08 Dec 1994Disposed Of
Dendrite (India) Pvt. Ltd. Vs Union of India (UOI)
Allahabad High Court · (1996) 83 ELT 37
High Courts08 Dec 1994Allowed
Ramjeet Vs State of U.P.
Allahabad High Court · (1995) 1 ACC 442
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts08 Dec 1994Partly Allowed
Handicrafts Industries Vs Commissioner of Income Tax
Allahabad High Court · (1995) 216 ITR 522
Income Tax Act, 1961 — Section 256(2), 54B
High Courts08 Dec 1994Allowed
Pushpa Devi @ Rajwanti Devi Vs State of U.P.& Ors.
Allahabad High Court · (1994) 12 AHC CK 0065
Constitution of India, 1950 — Article 226
High Courts08 Dec 1994Allowed
Bhola Singh and Kashi Singh Vs State of U.P.
Allahabad High Court · (1994) 12 AHC CK 0032
Penal Code, 1860 (IPC) — Section 149, 304 Part 1, 323, 436