High Courts26 Sept 1994Dismissed
Siddhartha Gautam Ram and others Vs Sarveshwari Samooh Kushtha Sevashram, Rajghat and another
Allahabad High Court · AIR 1995 All 52
Civil Procedure Code, 1908 (CPC) — Section 115Court Fees Act, 1870 — Section 7
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,107 of 5,025
High Courts23 Sept 1994Disposed Of
Sultan Singh Negi Vs The Deputy Director of Education Garhwal Region and Others
Allahabad High Court · (1994) 3 AWC 1711 : (1995) 3 UPLBEC 1711
Uttar Pradesh Secondary Education Services Commission and Selection Boards (Amendment) Act, 1991 — Section 33A(1)A
High Courts23 Sept 1994Allowed
Bitanni and Anr. Vs State of U.P.
Allahabad High Court · (1994) 09 AHC CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 120B, 363, 366
High Courts23 Sept 1994Disposed Of
Ashish Kumar Vs The Secretary, Medical Health and Education, U.P. Lucknow and others
Allahabad High Court · AIR 1995 All 98 : (1994) 3 UPLBEC 1740
Constitution of India, 1950 — Article 14, 162, 226Indian Medical Council (Amendment) Act, 1993 — Section 10(A)Indian Medical Council Act, 1956 — Section 11(1), 12(1), 13, 15, 16
High Courts23 Sept 1994
Yogendra Pal Singh Vs Motor Accidents Claims Tribunal and Others
Allahabad High Court · (1995) 1 ACC 206 : (1996) ACJ 625
Motor Vehicles Act, 1988 — Section 173
High Courts23 Sept 1994Dismissed
Manni Lal Yadav Vs State of U.P. and Others
Allahabad High Court · (1994) 3 AWC 1698
High Courts22 Sept 1994Dismissed
Smt. Sharda Devi and Others Vs IVth Additional District Judge and Others
Allahabad High Court · (1994) 3 AWC 1705
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts22 Sept 1994Allowed
Anil Kumar Singh Vs District Magistrate and Others
Allahabad High Court · (1996) AWC 46 Supp
Penal Code, 1860 (IPC) — Section 302, 307, 324, 34, 396Uttar Pradesh Goondas Act, 1932 — Section 3
High Courts22 Sept 1994Partly Allowed
State of U.P. and others Vs Suresh Chandra
Allahabad High Court · (1995) ACJ 245 : AIR 1995 All 253 : (1994) AWC 1750
Motor Vehicles Act, 1988 — Section 166, 2(28)
High Courts22 Sept 1994Allowed
Union of India (UOI) Vs Nityanand Sinha and Others
Allahabad High Court · (1996) AWC 29 Supp
Land Acquisition Act, 1894 — Section 11, 23, 26, 28, 4(1)Limitation Act, 1963 — Section 5
High Courts22 Sept 1994
Raj Kishore Mishra Vs Smt. Menna Mishra
Allahabad High Court · AIR 1995 All 70
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Family Courts Act, 1984 — Section 10, 19, 9Hindu Adoptions and Maintenance Act, 1956 — Section 19, 19(1)
High Courts21 Sept 1994Allowed
Straw Board Manufacturing Co. Ltd. Vs Union of India (UOI)
Allahabad High Court · (1995) 75 ELT 476
Central Excises and Salt Act, 1944 — Section 35
High Courts21 Sept 1994Dismissed
Baidyanath Ayurved Bhawan Ltd. Vs Union of India (UOI)
Allahabad High Court · (1995) 75 ELT 472
Central Excises and Salt Act, 1944 — Section 11A, 11A(1)Constitution of India, 1950 — Article 226
High Courts21 Sept 1994Allowed
Committee of Management, Sri Chitra Gupta Inter College, Mainpuri Vs Distt.Inspector of Schools and others
Allahabad High Court · (1994) 09 AHC CK 0052
High Courts21 Sept 1994Dismissed
Ram Pratap and Ors. Vs State of U.P.
Allahabad High Court · (1994) 09 AHC CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 207, 482
High Courts20 Sept 1994Partly Allowed
State Bank of Bikaner and Jaipur Vs Sudhir Agarwal and Another
Allahabad High Court · (1994) 3 AWC 1704
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts20 Sept 1994Allowed
Vijay Kumar Sharma Vs Appropriate Authority
Allahabad High Court · (1996) 135 CTR 367 : (1996) 220 ITR 509
Income Tax Act, 1961 — Section 269UD
High Courts20 Sept 1994
Camphor and Allied Products Ltd. Vs Union of India (UOI)
Allahabad High Court · (1995) 75 ELT 733
Central Excise Rules, 1944 — Rule 9BCentral Excises and Salt Act, 1944 — Section 35, 35A, 35FConstitution of India, 1950 — Article 226
High Courts20 Sept 1994Allowed
Ramadhar Vs State of U.P. and Others
Allahabad High Court · (1994) 3 AWC 1640 : (1994) RD 479
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 4A
High Courts19 Sept 1994Allowed
Ramala Sahkari Chini Mills Ltd. Vs Payment of Wages Authority Cum Conciliation Officer and Others
Allahabad High Court · (1994) 3 AWC 1735
Constitution of India, 1950 — Article 226Payment of Wages (Procedure) Rules, 1937 — Rule 8(3)Payment of Wages Act, 1936 — Section 14(1), 15(3)