COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,101 of 5,025

High Courts08 Nov 1994Allowed

Dr. Rohit Gupta Vs The Principal, S.N. Medical College, Agra and others

Allahabad High Court · AIR 1995 All 152 : (1995) 70 FLR 407 : (1995) 1 UPLBEC 365

Constitution of India, 1950 — Article 266Contempt of Courts Act, 1971 — Section 2

High Courts08 Nov 1994Dismissed

Oriental Insurance Co. Ltd. Vs Fida Ali and Others

Allahabad High Court · (1995) ACJ 572

Civil Procedure Code, 1908 (CPC) — Section 151, 25Constitution of India, 1950 — Article 137Motor Vehicles Act, 1988 — Section 168, 169, 173

High Courts07 Nov 1994Dismissed

Ved Prakash Vs Chaman Singh and Others

Allahabad High Court · (1995) CriLJ 3890

Criminal Procedure Code, 1973 (CrPC) — Section 313, 441Penal Code, 1860 (IPC) — Section 425, 427, 441, 448

High Courts07 Nov 1994Partly Allowed

United India Insurance Company Ltd. Vs Smt. Sarita Rani Dhaka and others

Allahabad High Court · (1995) ACJ 895 : AIR 1995 All 213

Motor Vehicles Act, 1988 — Section 168, 173

High Courts07 Nov 1994Allowed

Commissioner of Income Tax Vs S.R. Parmanand Chichar

Allahabad High Court · (1995) 212 ITR 536 : (1995) 78 TAXMAN 361

Income Tax Act, 1961 — Section 256, 271(1)

High Courts07 Nov 1994Disposed Of

U.P.Madhyamik Shikshak Sangh through its General Secretary and Another Vs State of U.P.through its Principal Secretary,Secondary and Basic Education,Lucknow

Allahabad High Court · (1994) 11 AHC CK 0059

Constitution of India, 1950 — Article 30(1)

High Courts07 Nov 1994Disposed Of

State of U.P. Vs Kripa Ram and Rafeeq

Allahabad High Court · (1994) 11 AHC CK 0051

Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts07 Nov 1994Partly Allowed

Chunnu Lal Vs State

Allahabad High Court · (1994) 11 AHC CK 0050

Penal Code, 1860 (IPC) — Section 302, 304, 323

High Courts07 Nov 1994Dismissed

Abdul Saeed Khan Vs Sunni Central Board of Waqfs and others

Allahabad High Court · AIR 1995 All 355

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 20, 48, 55

High Courts02 Nov 1994Allowed

Varshney General Sales and Another Vs State of U.P. and Others

Allahabad High Court · (2003) 130 STC 202

Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 14, 245, 246, 269(1), 286Uttar Pradesh Tax on Luxuries (Second) Ordinance, 1994 — Section 2, 3, 4, 6, 6(6)

High Courts02 Nov 1994Partly Allowed

Deshpat Singh and Another Vs State of U.P.through Collector,Lalitpur and Another

Allahabad High Court · (1994) 11 AHC CK 0074

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2)

High Courts02 Nov 1994Dismissed

Nem Chand Jain Vs Sri Salek Chand Jain & Ors.

Allahabad High Court · (1994) 11 AHC CK 0068

Criminal Procedure Code, 1973 (CrPC) — Section 340Penal Code, 1860 (IPC) — Section 195

High Courts02 Nov 1994

Ramji Das and another Vs State of Uttar Pradesh and others

Allahabad High Court · AIR 1995 All 342

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 11A, 13, 17, 17(1)Uttar Pradesh Land Revenue Act, 1901 — Section 14A

High Courts01 Nov 1994Dismissed

G.C.Datta Roy and Ors. Vs State of U.P.& Ors.

Allahabad High Court · (1994) 11 AHC CK 0025

Penal Code, 1860 (IPC) — Section 406, 408, 471Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Rules, 1954 — Rule 108

High Courts31 Oct 1994Allowed

State of U.P. Vs Bal Mukund and Others

Allahabad High Court · (1995) 1 DMC 490

Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 304B, 498A

High Courts31 Oct 1994Partly Allowed

Rikhab Chand Bed Mutha and Ors. Vs State of U.P.& Ors.

Allahabad High Court · (1994) 10 AHC CK 0058

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts31 Oct 1994Disposed Of

Kavita Yadav Vs Regional Inspectress of Girls Schools,1st Region,Meerut and Another

Allahabad High Court · (1994) 10 AHC CK 0034

Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Chapter 2 Regulation 6Uttar Pradesh Secondary Education Services Commission and Selection Boards Rules, 1983 — Rule 9

High Courts31 Oct 1994Disposed Of

Kavita Yadav Vs Regional Inspectress Of Girls Schools, Meerut and others

Allahabad High Court · (1994) 10 AHC CK 0012

Uttar Pradesh Secondary Education Service Commission Act, 1982 — Section 18

High Courts28 Oct 1994Allowed

Maqbool Ahmad and Others Vs State

Allahabad High Court · (1996) AWC 12 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 399, 401, 402Arms Act, 1959 — Section 25

High Courts28 Oct 1994Dismissed

U.P.Avas Evam Vikas Parishad,Lucknow Vs Yadu Raj Narayan & Ors.

Allahabad High Court · (1994) 10 AHC CK 0068

Land Acquisition Act, 1894 — Section 23, 50