High Courts22 Nov 1994Allowed
Mahboob Hasan and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (1994) 11 AHC CK 0097
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 116
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,098 of 5,025
High Courts22 Nov 1994Allowed
Jagannath Bhatia Vs A.D.J.,Bareilly & Ors.
Allahabad High Court · (1994) 11 AHC CK 0081
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(d)
High Courts22 Nov 1994Dismissed
Tasaur Ansari Vs Union of India
Allahabad High Court · (1994) 11 AHC CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 42
High Courts22 Nov 1994Dismissed
Dwarika Das Shastri Vs Chancellor of Sampurnand Sanskrit University,Lucknow and Others
Allahabad High Court · (1994) 11 AHC CK 0045
Constitution of India, 1950 — Article 226
High Courts22 Nov 1994Disposed Of
Board of Directors,Allahabad Agricultural Institute and Another Vs Vice-Chancellor,University of Allahabad and Others
Allahabad High Court · (1994) 11 AHC CK 0036
High Courts22 Nov 1994Dismissed
Chitra Agrawal Vs Jagdish Saran Goal & Ors.
Allahabad High Court · (1994) 11 AHC CK 0026
Civil Procedure Code, 1908 (CPC) — Order 31 Rule 3
High Courts22 Nov 1994Dismissed
Ajai Rai Vs State of U.P. and Others
Allahabad High Court · (1995) CriLJ 2801
Criminal Procedure Code, 1973 (CrPC) — Section 221, 300, 300(1), 300(2), 300(4)Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3(1), 5, 7, 8
High Courts21 Nov 1994Dismissed
Metitec India Limited Vs State of U.P. and Others
Allahabad High Court · (1995) 70 FLR 624 : (1996) 1 LLJ 23 : (1995) 1 UPLBEC 305
Uttar Pradesh Industrial Disputes Act, 1947 — Section 3, 3A, 4K, 6(T), 6S
High Courts21 Nov 1994Allowed
Rajeay Bharti Vs District Magistrate,Agra & Ors.
Allahabad High Court · (1994) 11 AHC CK 0048
National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 302
High Courts21 Nov 1994Allowed
High Court of Judicature at Allahabad Vs Mohd.Hashim Siddiqui and Others
Allahabad High Court · (1994) 11 AHC CK 0044
Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976 — Rule 10
High Courts19 Nov 1994Dismissed
U.P.S.T. Corporation Officers Association Vs State of U.P. and Others
Allahabad High Court · (1995) 70 FLR 726 : (1996) 1 LLJ 37 : (1995) 1 UPLBEC 335
Constitution of India, 1950 — Article 14, 16, 39
High Courts19 Nov 1994Dismissed
U.P.S.T.C.Officers Association,Kanpur Vs State of U.P.and Others
Allahabad High Court · (1994) 11 AHC CK 0065
Constitution of India, 1950 — Article 14, 16, 39D
High Courts18 Nov 1994Allowed
Bhajan Lal and Others Vs State of U.P.
Allahabad High Court · (1996) CriLJ 460
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 363, 366
High Courts18 Nov 1994Dismissed
Ahmed Shareef Khan Vs Farhat Sultana Begum & Anr.
Allahabad High Court · (1994) 11 AHC CK 0053
Constitution of India, 1950 — Article 226
High Courts18 Nov 1994
Gaon Sabha,Napharepur Ballia Vs Board of Revenue,U.P.at Allahabad and Others
Allahabad High Court · (1994) 11 AHC CK 0013
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts18 Nov 1994Dismissed
Oriental Insurance Co. Ltd. Vs Ram Autar and Others
Allahabad High Court · (1995) ACJ 931
Motor Vehicles Act, 1988 — Section 95(2)(b)
High Courts18 Nov 1994
U.P. State Road Transport Corporation Vs Naresh Pal Singh and Another
Allahabad High Court · (1995) ACJ 591
Motor Vehicles Act, 1988 — Section 173
High Courts18 Nov 1994Allowed
Shamsuddin Vs Smt. Ameer Jahan Begum and Another
Allahabad High Court · (1994) 11 AHC CK 0003
Transfer of Property Act, 1882 — Section 54Uttar Pradesh Nagar Palika Act, 1916 — Section 160
High Courts17 Nov 1994Disposed Of
Ashok Kumar Sood Vs Deputy Commissioner of Income Tax and Others
Allahabad High Court · (1996) 130 CTR 269 : (1995) 216 ITR 193
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 263UD
High Courts17 Nov 1994Allowed
Jiyalal Vs State of U.P.& Ors.
Allahabad High Court · (1994) 11 AHC CK 0087
Army Act, 1950 — Section 70(a)Penal Code, 1860 (IPC) — Section 302