High Courts03 Oct 1994Dismissed
Atiq and Another Vs State of U.P.
Allahabad High Court · (1994) 18 ACR 727
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 334, 394, 397
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,106 of 5,025
High Courts03 Oct 1994Allowed
Satya Pal and Ors. Vs State of U.P.
Allahabad High Court · (1994) 10 AHC CK 0080
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 21, 24Penal Code, 1860 (IPC) — Section 304
High Courts03 Oct 1994Allowed
Cadet Aditya Singh Vs Committee of Management of U.P.Sainik School and Others
Allahabad High Court · (1994) 10 AHC CK 0054
High Courts30 Sept 1994Allowed
Rajesh Kumar Saxena Vs Smt. Nidhi Saxena
Allahabad High Court · (1995) 2 DMC 308
Family Courts Act, 1984 — Section 9Hindu Marriage Act, 1955 — Section 24
High Courts30 Sept 1994Dismissed
Rajpal Vs State of U.P.
Allahabad High Court · (1994) 09 AHC CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 211, 397Penal Code, 1860 (IPC) — Section 376, 511
High Courts30 Sept 1994Allowed
Chandrawati Vs Kailash Nath
Allahabad High Court · (1995) 2 DMC 571
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13(1)
High Courts29 Sept 1994Allowed
Kailash Devi Vs IVth A.D.J.,Allahabad
Allahabad High Court · (1994) 09 AHC CK 0057
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5
High Courts29 Sept 1994Dismissed
Jai Chandra Gangwar Vs IIIrd Addl. D.J.,Farrukhabad & Ors.
Allahabad High Court · (1994) 09 AHC CK 0044
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5
High Courts29 Sept 1994Allowed
Committee of Management, Town Inter College Mohamodabad Gohna Vs District Inspector of Schools and Others
Allahabad High Court · (1994) 3 AWC 1739
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(1), 16A(7)
High Courts28 Sept 1994Dismissed
Brij Lal Vs VIII Addl. District Judge and Others
Allahabad High Court · (1994) 09 AHC CK 0103
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Provincial Small Cause Courts Act, 1887 — Section 17
High Courts27 Sept 1994Allowed
Sadique Ali Vs Apar Sessions Naiyai Dheesh and Others
Allahabad High Court · (1995) 2 DMC 222
Criminal Procedure Code, 1973 (CrPC) — Section 125, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(3), 4, 4(2)
High Courts27 Sept 1994Dismissed
Asad Khan Vs State of U.P.
Allahabad High Court · (1994) 09 AHC CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 397
High Courts27 Sept 1994Disposed Of
Rashid and Anr. Vs State of U.P.
Allahabad High Court · (1994) 09 AHC CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 190(1)(b), 397Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 3
High Courts27 Sept 1994Dismissed
Mangroo and Another Vs Dy.Director of Consolidation,Varanasi and Another
Allahabad High Court · (1994) 09 AHC CK 0068
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9A(2)
High Courts27 Sept 1994Allowed
Wahid Ali Ansari Vs Akhlaq Ahmad & Ors.
Allahabad High Court · (1994) 09 AHC CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397
High Courts27 Sept 1994Disposed Of
Amar Singh Tyagi Vs Indra Pal Gautam & Anr.
Allahabad High Court · (1994) 09 AHC CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 173(2)
High Courts27 Sept 1994
Smt. Gayatri Devi and Others Vs Hari Lal Pasi and Others
Allahabad High Court · (1994) 3 AWC 1648
Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 14, 15, 16, 17Uttar Pradesh Intermediate Education Act, 1921 — Section 16F(1)
High Courts26 Sept 1994Partly Allowed
Buddin Vs State of U.P.
Allahabad High Court · (1994) 18 ACR 724
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 307, 324
High Courts26 Sept 1994Allowed
General Manager, Punjab National Bank and Others Vs Khar Bhan Ram
Allahabad High Court · (1995) 70 FLR 281 : (1995) 2 LLJ 93
Punjab National Bank Officers Service Regulations, 1979 — Rule 16
High Courts26 Sept 1994Dismissed
R.A. Qureshi Vs Xth Additional District Judge, Meerut and others
Allahabad High Court · AIR 1995 All 345
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114, 115Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 13, 16(1), 21, 21(1)