High Courts19 Sept 1994Allowed
U.P. State Electricity Board and Others Vs Presiding Officer, Industrial Tribunal II and Others
Allahabad High Court · (1995) 2 LLJ 95
Uttar Pradesh Industrial Disputes Act, 1947 — Section 19(3), 19(6), 4
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,108 of 5,025
High Courts19 Sept 1994Allowed
Ramala Sahkari Chini Mills Ltd. Vs Payment of Wages Authority-cum-Conciliation Officer and Others
Allahabad High Court · (1995) 70 FLR 58 : (1995) 1 LLJ 1067
Payment of Wages Act, 1936 — Section 15(3)
High Courts19 Sept 1994Allowed
Jameel Khan Vs Mujammil Khan & Anr.
Allahabad High Court · (1994) 09 AHC CK 0071
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts19 Sept 1994Allowed
Kalu Singh Vs State of Rajasthan
Allahabad High Court · (1994) 09 AHC CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
High Courts19 Sept 1994Allowed
Sharafat Ullah Vs State of U.P.& Ors.
Allahabad High Court · (1994) 09 AHC CK 0033
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 309Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 36D, 8
High Courts19 Sept 1994Dismissed
Trilok Nath Vs State of U.P. and Another
Allahabad High Court · (1995) 1 DMC 579
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts19 Sept 1994Allowed
U.P. State Electricity Board and Others Vs Presiding Officer, Industrial Tribunal II and Another
Allahabad High Court · (1994) 3 AWC 1643
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts15 Sept 1994Dismissed
Rikhi Dev Vs District Forest Officer and Another
Allahabad High Court · (1994) 3 AWC 1748
Constitution of India, 1950 — Article 48A, 51A
High Courts14 Sept 1994Disposed Of
Radha Charan Vs State of U.P.
Allahabad High Court · (1994) 3 AWC 1637 : (1994) RD 520
Income Tax Act, 1922 — Section 33B, 34Income Tax Act, 1961 — Section 48Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2)
High Courts14 Sept 1994Dismissed
Manorath Singh Vs Ziladhikari and Another
Allahabad High Court · (1994) 3 AWC 1764
Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 13(2), 23(1), 23(2), 27B(5), 29(2)
High Courts13 Sept 1994Allowed
Rama Vs State of U.P.
Allahabad High Court · (1994) 09 AHC CK 0061
Penal Code, 1860 (IPC) — Section 302, 34
High Courts13 Sept 1994Allowed
Pratap Narayan Srivastava Vs State of U.P.and others
Allahabad High Court · (1994) 09 AHC CK 0053
High Courts13 Sept 1994Disposed Of
Nanhkai Vs Deputy Director of Consolidation, Pratapgarh and others
Allahabad High Court · (1994) 09 AHC CK 0042
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48(3), 52(1)
High Courts13 Sept 1994Allowed
Iqbal alias Bhattacharya and Anr. Vs State of U.P.& Anr.
Allahabad High Court · (1994) 09 AHC CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 401, 437, 439
High Courts13 Sept 1994Dismissed
Ghulam Mohammad Vs Taj Mohammad Khan and others
Allahabad High Court · AIR 1995 All 333
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 123, 129
High Courts13 Sept 1994Dismissed
U.P. Beedi Mazdoor Federation and Others Vs State of U.P. and Others
Allahabad High Court · (1995) 70 FLR 46 : (1995) 1 LLJ 1152
Uttar Pradesh Industrial Disputes Act, 1947 — Section 3, 6, 6A
High Courts13 Sept 1994Dismissed
Kranti Kuamr Chaturvedi and Another Vs District Inspector of Schools and Others
Allahabad High Court · (1994) 3 AWC 1770
Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 12D, 12D(1), 12D(2), 3, 3A
High Courts12 Sept 1994Disposed Off
Oriental Insurance Co. Vs Anita and Others
Allahabad High Court · (1996) 2 ACC 671
Motor Vehicles Act, 1988 — Section 149, 170
High Courts12 Sept 1994Allowed
Khem Chand Vs State of U.P.
Allahabad High Court · (1994) 09 AHC CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 457Uttar Pradesh Excise Act, 1910 — Section 60, 72, 73
High Courts12 Sept 1994Dismissed
Virendra Singh Vs Superintendent,Distt.Jail,Faizabad & Ors.
Allahabad High Court · (1994) 09 AHC CK 0050
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 209, 501Penal Code, 1860 (IPC) — Section 302