High Courts14 Nov 1994Dismissed
Vinod Khanna and Others; Ramesh Chandra Sharma and Another Vs Union of India and Others
Allahabad High Court · (1994) 11 AHC CK 0061
Constitution of India, 1950 — Article 14, 19
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,100 of 5,025
High Courts14 Nov 1994Allowed
Narendra Narain Saxena Vs R.P.Katiyar & Ors.
Allahabad High Court · (1994) 11 AHC CK 0047
High Courts14 Nov 1994Dismissed
Km.Leela Paulus Vs Regional Deputy Director of Education Garhwal Region and Others
Allahabad High Court · (1994) 11 AHC CK 0037
Uttar Pradesh Intermediate Education Act, 1921 — Section 16FF
High Courts14 Nov 1994Allowed
Saroj Varshney Vs Director of Education U.P.,Allahabad and Others
Allahabad High Court · (1994) 11 AHC CK 0034
High Courts14 Nov 1994Allowed
Deva Sharif Cold Storage Pvt.Ltd, Barabanki Vs Krishi Utpadan Mandi Committee, Barabanki
Allahabad High Court · (1994) 11 AHC CK 0014
Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 17(iii)(b), 20(1)
High Courts14 Nov 1994Allowed
Dinesh Kumar Singh Vs State of U.P.
Allahabad High Court · (1995) 1 DMC 57
Criminal Procedure Code, 1973 (CrPC) — Section 437Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts11 Nov 1994Dismissed
Veerendra Singh Vs Superintendent, District Jail and Another
Allahabad High Court · (1996) CriLJ 101 : (1995) 1 UPLBEC 625
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 167, 207, 209, 309, 6
High Courts11 Nov 1994Allowed
Aligarh Muslim University and others Vs 8th Addl.Distt.Judge, Aligarh and others
Allahabad High Court · (1994) 11 AHC CK 0072
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(2)
High Courts11 Nov 1994Dismissed
Shyam Sunder Baldeo Raj and Another Vs Director,Rajya Krishi Utpadan Parishad and Others
Allahabad High Court · (1994) 11 AHC CK 0035
Constitution of India, 1950 — Article 226Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 17(iii)(b)
High Courts11 Nov 1994Allowed
Saroj Varshney Vs Director of Education, U.P.At Allahabad and others
Allahabad High Court · (1994) 11 AHC CK 0033
High Courts10 Nov 1994Allowed
Nasim Akhtar Khan Vs Basic Shiksha Adhikari,Ghazipur & Ors.
Allahabad High Court · (1994) 11 AHC CK 0078
Constitution of India, 1950 — Article 226
High Courts10 Nov 1994Allowed
V.K.Banerjee Vs State of U.P.and Others
Allahabad High Court · (1994) 11 AHC CK 0075
High Courts10 Nov 1994Dismissed
Ram Baboo Misra Vs State of U.P.through the Supdtt.of Police Shahjahanpur
Allahabad High Court · (1994) 11 AHC CK 0062
Constitution of India, 1950 — Article 311Criminal Procedure Code, 1973 (CrPC) — Section 389Uttar Pradesh Police Act, 1861 — Section 2, 46, 7
High Courts10 Nov 1994Dismissed
Committee of Management,N.U.M.Vidyalaya,Agra and Others Vs Ranvir Singh and Others
Allahabad High Court · (1994) 11 AHC CK 0058
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)
High Courts10 Nov 1994Disposed Of
Lal Singh Vs Meena Kumari and Others
Allahabad High Court · (1995) 1 DMC 619
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts10 Nov 1994Dismissed
Committee of Management, Nanigram Uchchatar Madhyam1k Vidyalaya, Dulhara District Agra and others Vs Ranvir Singh and others
Allahabad High Court · (1994) 11 AHC CK 0017
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)
High Courts09 Nov 1994Dismissed
Aniruda Vs Family Court and Others
Allahabad High Court · (1995) 1 DMC 371
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts09 Nov 1994Allowed
Salim Vs Judicial Magistrate Hardwar & Anr.
Allahabad High Court · (1994) 11 AHC CK 0089
Constitution of India, 1950 — Article 226Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1), 3(d)Muslim Women (Protection of Rights on Divorce) Rules, 1986 — Rule 4
High Courts09 Nov 1994Dismissed
Haseena Begum Vs Shanwas Khan and Others
Allahabad High Court · (1995) 1 DMC 583
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts09 Nov 1994Allowed
K.N.Singh and others Vs State of U.P.and another
Allahabad High Court · (1994) 11 AHC CK 0015
Constitution of India, 1950 — Article 14, 16