High Courts19 Jul 1994Allowed
Public Service Commission,U.P.Allahabad through Chairman and Another Vs Shanker Charan Tripathi and Another
Allahabad High Court · (1994) 07 AHC CK 0036
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,116 of 5,025
High Courts19 Jul 1994Allowed
Manoj Lal and Others Vs Appropriate Authority, Income Tax Department and Others
Allahabad High Court · (1995) 124 CTR 241 : (1994) 210 ITR 842 : (1994) 76 TAXMAN 347
Income Tax Act, 1961 — Section 269UD
High Courts18 Jul 1994Dismissed
Anand Mohan Srivastava Vs State of U.P.
Allahabad High Court · (1996) AWC 273 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 439(1)Penal Code, 1860 (IPC) — Section 420, 467, 468
High Courts18 Jul 1994Dismissed
Liladhar Ramsukh Das Vs Commissioner of Income Tax
Allahabad High Court · (1995) 211 ITR 441
Income Tax Act, 1961 — Section 256, 37
High Courts18 Jul 1994Dismissed
Kalyan Singh M.L.A. and Others etc. Vs State of U.P. and Others
Allahabad High Court · (1995) CriLJ 1191
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 107National Security Act, 1980 — Section 16
High Courts15 Jul 1994Allowed
Uzair alias Mahmood Vs State of U.P.
Allahabad High Court · (1996) AWC 324 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 200, 202Penal Code, 1860 (IPC) — Section 218, 342, 363, 366, 376
High Courts14 Jul 1994Partly Allowed
Star Paper Mills Ltd. Vs Union of India (UOI)
Allahabad High Court · (1994) ECR 227 : (1994) 73 ELT 266
Central Excise Rules, 1944 — Rule 10, 8(1)Central Excises and Salt Act, 1944 — Section 35, 35B, 35C(3), 36
High Courts14 Jul 1994Dismissed
Kunj Behari and Others Vs State of U.P. and Others
Allahabad High Court · (1996) AWC 353 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 146(1), 397
High Courts13 Jul 1994Allowed
Dy. Registrar, Co-operative Society and Others Vs Damodar Prasad Gaur
Allahabad High Court · (1995) 70 FLR 622 : (1996) 1 LLJ 35 : (1995) 1 UPLBEC 155
Constitution of India, 1950 — Article 226Federal Authority Business Regulations 1976 — Regulation 70
High Courts13 Jul 1994Dismissed
Ram Swaroop Srivastava Vs District Administrative Committee Co-operative Societies and Others
Allahabad High Court · (1996) AWC 33 Supp : (1994) 3 UPLBEC 1723
Constitution of India, 1950 — Article 226
High Courts13 Jul 1994
Permeshwari Dayal Vs State of U.P.
Allahabad High Court · (1996) AWC 270 Supp
Penal Code, 1860 (IPC) — Section 302, 304(1)
High Courts12 Jul 1994Disposed Of
Kumari Radha Raizada Vs Committee of Management, Vidyawati Darbari Girls Inter College and Others
Allahabad High Court · (1995) 2 UPLBEC 1137
Constitution of India, 1950 — Article 143Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33
High Courts12 Jul 1994Dismissed
Vakil Chand Jain Vs Central Bank of India and Others
Allahabad High Court · (1995) 70 FLR 399 : (1995) 2 LLJ 112 : (1995) 1 UPLBEC 74
High Courts12 Jul 1994Dismissed
N.K.Shah Vs Chancellor,Kumaon University,Nainital and Others
Allahabad High Court · (1994) 07 AHC CK 0037
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 68
High Courts12 Jul 1994Dismissed
Maithili Mohan Tripatht Vs State of U.P.
Allahabad High Court · (1994) 07 AHC CK 0027
Constitution of India, 1950 — Article 14, 19(1)(g)
High Courts12 Jul 1994Dismissed
Satya Singh Vs State of U.P. and Others
Allahabad High Court · (1996) AWC 339 Supp
Penal Code, 1860 (IPC) — Section 147, 149, 427
High Courts11 Jul 1994Dismissed
Mahesh Vs State of U.P.
Allahabad High Court · (1994) 18 ACR 609
Penal Code, 1860 (IPC) — Section 307, 324, 435
High Courts11 Jul 1994Dismissed
Bal Ram @ Balle Vs Rasool Khan
Allahabad High Court · (1995) 1 ACC 118
High Courts11 Jul 1994Allowed
Jogendra Kumar Vs State of U.P.& Anr.
Allahabad High Court · (1994) 07 AHC CK 0041
Uttar Pradesh Excise Act, 1910 — Section 34, 35
High Courts11 Jul 1994Allowed
Udaibhan Singh and another Vs Deputy Director of Educa tion and others
Allahabad High Court · (1994) 07 AHC CK 0040
High Court Rules, 1952 — Chapter 8, 5Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)