COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,096 of 5,025

High Courts02 Dec 1994Dismissed

Jyoti Ram Vs Dist. Judge, Saharanpur and another

Allahabad High Court · AIR 1996 All 28

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 9, 96Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143

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High Courts02 Dec 1994Dismissed

Ram Raj Shukla Vs D.I.O.S.,Fatehpur and Others

Allahabad High Court · (1994) 12 AHC CK 0042

Uttar Pradesh Intermediate Education Act, 1921 — Chapter 2 Regulation 3(b), Chapter 3 Regulation 7, Chapter 3 Regulation 8

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High Courts02 Dec 1994Allowed

Mahendra Nath Pandey and others Vs State of U.P., through the secretary to the department of revenue, civil secretariate, lucknow and others

Allahabad High Court · (1994) 12 AHC CK 0039

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High Courts02 Dec 1994Allowed

Pradhan Sangh Kshetra Samiti, Jabalpur, District Jaunpur and others Vs State of U.P. and others

Allahabad High Court · AIR 1995 All 162

Constitution of India, 1950 — Article 170, 226, 243, 243A, 70Uttar Pradesh Panchayat Raj Act, 1947 — Section 11, 110, 110(2), 11F, 11F(1)

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High Courts02 Dec 1994Dismissed

Anil Kumar Jain Vs VIIth Additional District Judge,Saharanpur & Ors.

Allahabad High Court · (1994) 12 AHC CK 0036

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 17, 27, 27(4)

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High Courts02 Dec 1994Dismissed

Rajendra Prasad Mishra Vs State of U.P.and others

Allahabad High Court · (1994) 12 AHC CK 0025

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High Courts02 Dec 1994

M/s Lalloo Ji and Sons and another Vs State of U.P. and others

Allahabad High Court · AIR 1995 All 142

Constitution of India, 1950 — Article 226, 227

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High Courts01 Dec 1994Dismissed

Udat Singh and Ors. Vs State of U.P.

Allahabad High Court · (1994) 12 AHC CK 0051

Penal Code, 1860 (IPC) — Section 34, 436

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High Courts01 Dec 1994Dismissed

Lalloo Ji and Sons and Another Vs State of U.P.and Others

Allahabad High Court · (1994) 12 AHC CK 0048

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High Courts01 Dec 1994Allowed

Bhagwat Prasad Vs Dist. Administrative Committee and Another

Allahabad High Court · (1995) 71 FLR 503 : (1996) 1 LLJ 625 : (1995) 3 UPLBEC 1588

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High Courts30 Nov 1994Dismissed

S.S. Pharmaceuticals (P) Ltd. Vs CEGAT

Allahabad High Court · (1995) 79 ELT 362

Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226

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High Courts30 Nov 1994Allowed

Mithlesh Vs Punjab National Bank

Allahabad High Court · (1994) 11 AHC CK 0099

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 11, Order 5 Rule 15, Order 9 Rule 13

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High Courts30 Nov 1994Allowed

Subhash Chand Dua Vs Sardar Mohan Singh & Anr.

Allahabad High Court · (1994) 11 AHC CK 0027

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, 115Limitation Act, 1963 — Section 3Specific Relief Act, 1963 — Section 16(1)(c)

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High Courts29 Nov 1994Dismissed

Pyare (in Jail) Vs State of U.P.

Allahabad High Court · (1995) CriLJ 2343

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 169, 307, 323

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High Courts29 Nov 1994Disposed Of

Ali Sher alias Sher Ali Vs Hushmat and Others

Allahabad High Court · (1994) 11 AHC CK 0086

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48

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High Courts29 Nov 1994Allowed

Inder Shankar Vs State of U.P.and Others

Allahabad High Court · (1994) 11 AHC CK 0076

Constitution of India, 1950 — Article 16(4)

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High Courts29 Nov 1994

Capital Paper Mills (P) Ltd. Vs Asstt. Collector of Central Excise

Allahabad High Court · (1995) 79 ELT 364

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High Courts29 Nov 1994Dismissed

Kamal Vs State

Allahabad High Court · (1994) 11 AHC CK 0001

Criminal Procedure Code, 1973 (CrPC) — Section 200, 204

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High Courts28 Nov 1994Dismissed

Begnis Lionel Vs State of U.P.

Allahabad High Court · (1994) 11 AHC CK 0040

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii), 50

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High Courts25 Nov 1994Dismissed

Ram Asrey Vs The State of Uttar Pradesh

Allahabad High Court · (1995) 1 DMC 484

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 304B, 498A

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