High Courts12 Sept 1994
Oriental Insurance Co. Ltd. Vs Anita and Others
Allahabad High Court · (1996) 2 ACC 671
Civil Procedure Code, 1908 (CPC) — Section 13Motor Vehicles Act, 1988 — Section 147, 149, 165, 168, 170
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,109 of 5,025
High Courts11 Sept 1994Disposed Of
Ram Niwas Pandey Vs State of U.P.& Ors.
Allahabad High Court · (1994) 09 AHC CK 0048
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 31(4)(a), 31(5)
High Courts09 Sept 1994Allowed
Dinesh Pratap Dwivedi Vs State of Uttar Pradesh and Others
Allahabad High Court · (1994) 3 AWC 1741
Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 4(1)Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 3(2), 6(1), 6(2), 67, 9
High Courts09 Sept 1994Dismissed
Sonai and Ors. Vs State of U.P.
Allahabad High Court · (1994) 09 AHC CK 0064
Penal Code, 1860 (IPC) — Section 394, 397
High Courts09 Sept 1994Dismissed
Parmatma Nand Yadav Vs District Inspector of Schools and Others
Allahabad High Court · (1996) AWC 53 Supp
Uttar Pradesh Intermediate Education (Amendment) Act, 1982 — Section 32Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 5, 6, 6(1)Uttar Pradesh Secondary Education Services Commission Rules, 1983 — Rule 3, 9
High Courts08 Sept 1994Dismissed
Provident Fund Inspector Vs Sitapur Plywood Manufacturers Ltd. and Others
Allahabad High Court · (1994) 18 ACR 723
Criminal Procedure Code, 1973 (CrPC) — Section 24, 377, 377(2)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1)
High Courts08 Sept 1994Dismissed
U.P. State Electricity Board and Another Vs State of U.P. and Others
Allahabad High Court · (1995) 2 LLJ 469
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4
High Courts07 Sept 1994Disposed Of
Naseemuddin Vs Presiding Officer, Industrial Tribunal I and Others
Allahabad High Court · (1994) 3 AWC 1749
High Courts07 Sept 1994Allowed
Ali Hasan and Another (in Jail) Vs State of U.P.
Allahabad High Court · (1995) CriLJ 1641
Criminal Procedure Code, 1973 (CrPC) — Section 161, 82, 83Penal Code, 1860 (IPC) — Section 302
High Courts07 Sept 1994Partly Allowed
Bhagwan Prasad Trivedi Vs State of U.P.& Ors.
Allahabad High Court · (1994) 09 AHC CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 190(1)(b), 190(2), 200, 202Penal Code, 1860 (IPC) — Section 380, 506
High Courts07 Sept 1994Allowed
Jagdev Dass Vs State of U.P.& Anr.
Allahabad High Court · (1994) 09 AHC CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 201, 498A
High Courts07 Sept 1994Dismissed
Sanjay Bahal Vs State of U.P.
Allahabad High Court · (1995) CriLJ 1650
Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302
High Courts06 Sept 1994Dismissed
R.K. Lottery Trading Company (Pvt) Ltd. Vs State of U.P. and Others
Allahabad High Court · (1994) 3 AWC 1752
Criminal Procedure Code, 1973 (CrPC) — Section 134, 144, 144(4), 144(5), 144(6)
High Courts06 Sept 1994Allowed
Deepsone Non-Ferrous Rolling Mills Pvt. Ltd. Vs Supdt. of Customs and Central Excise
Allahabad High Court · (1994) 74 ELT 498
Central Excise Rules, 1944 — Rule 56ACentral Excises and Salt Act, 1944 — Section 11C
High Courts06 Sept 1994Allowed
Bajrangi Pandey and another Vs State of Uttar Pradesh and others
Allahabad High Court · (1994) 09 AHC CK 0067
High Courts06 Sept 1994Allowed
Gopal Vs State of U.P.
Allahabad High Court · (1994) 09 AHC CK 0063
Penal Code, 1860 (IPC) — Section 307
High Courts06 Sept 1994Dismissed
Ashok Vs State of U.P.& Ors.
Allahabad High Court · (1994) 09 AHC CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 239
High Courts06 Sept 1994
State of U.P. and Others Vs Prem Chand Jaiswal and Another
Allahabad High Court · (1995) ACJ 776
Limitation Act, 1963 — Section 5
High Courts05 Sept 1994Dismissed
Kashi Ram Vs Sub-Divisional Officer, Sadar, District and another
Allahabad High Court · AIR 1995 All 234
Constitution of India, 1950 — Article 136, 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 112(7), 12C(6), 12C(8), 12C(9)
High Courts05 Sept 1994Allowed
Sarvesh Singh Vs State of U.P.
Allahabad High Court · (1994) 09 AHC CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 394