High Courts11 Jul 1994Allowed
Surendra Pal Singh Vs State of U.P.& Anr.
Allahabad High Court · (1994) 07 AHC CK 0032
Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11, 8Uttar Pradesh Court Fees Act, 1870 — Section 4, 8
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,117 of 5,025
High Courts08 Jul 1994Disposed Of
Anil Kumar Mathur and Others Vs State of U.P. and Others
Allahabad High Court · (1994) 18 ACR 577
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125, 204, 406, 482Penal Code, 1860 (IPC) — Section 406
High Courts08 Jul 1994Dismissed
Commissioner of Income Tax Vs Swarup Vegetable Products
Allahabad High Court · (1994) 210 ITR 716
Income Tax Act, 1961 — Section 256, 37
High Courts08 Jul 1994Dismissed
Abhay Kumar Vs Chairman, Samyukt Kshetriya Gramin Bank and Others
Allahabad High Court · (1995) 70 FLR 178 : (1995) 2 LLJ 102 : (1994) 3 UPLBEC 1954
Constitution of India, 1950 — Article 226
High Courts08 Jul 1994Allowed
Jarnail Singh and Another Vs State of U.P.
Allahabad High Court · (1996) AWC 320 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 363, 368, 376, 506
High Courts08 Jul 1994
State of U.P. Vs Prem Singh and Others
Allahabad High Court · (1994) 18 ACR 632
Criminal Procedure Code, 1973 (CrPC) — Section 369, 437(5), 438, 439, 439(2)
High Courts07 Jul 1994Allowed
Ansara Begum and Another Vs Harnam Singh and Others
Allahabad High Court · (1995) 1 ACC 197 : (1995) ACJ 220
Motor Vehicles Act, 1939 — Section 110D
High Courts07 Jul 1994Allowed
State of U.P. and Another Vs Mushtaq Ahmad
Allahabad High Court · (1996) AWC 35 Supp
High Courts07 Jul 1994
Ansara Begum and Others Vs Ageela Khatoon and Others
Allahabad High Court · (1994) 2 ACC 536
Motor Vehicles Act, 1939 — Section 110D
High Courts05 Jul 1994Disposed Of
Smt. Amna Vs Smt. Tasleema
Allahabad High Court · (1994) 18 ACR 579
Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts05 Jul 1994Dismissed
Vijay and Others Vs Lakhmi Chand Jain and Others
Allahabad High Court · (1996) 1 ACC 126
Motor Vehicles Act, 1939 — Section 110D
High Courts05 Jul 1994Dismissed
Arvind Kumar Vs Deputy Director (Admn.) Rajya Krishi Utpadan Mandi Parishad and Another
Allahabad High Court · (1995) 1 LLJ 750
Industrial Disputes Act, 1947 — Section 2
High Courts05 Jul 1994
Vijay and Others Vs Laxmi Chand Jain and Others
Allahabad High Court · (1995) 2 ACC 165
Motor Vehicles Act, 1939 — Section 110B, 110D
High Courts05 Jul 1994
Chandra and Others Vs State of U.P.
Allahabad High Court · (1995) 19 ACR 292
Penal Code, 1860 (IPC) — Section 148, 149, 302, 34
High Courts05 Jul 1994
Laxmi Chand Vs Smt. Vijay and Others
Allahabad High Court · (1994) 2 ACC 529
Motor Vehicles Act, 1939 — Section 110D
High Courts05 Jul 1994Allowed
State of U.P. and Others Vs Ram Sewak and Others
Allahabad High Court · (1996) AWC 3 Supp
Motor Vehicles Act, 1988 — Section 42, 59
High Courts30 Jun 1994Disposed Of
Raju and Others Vs State of U.P. and Others
Allahabad High Court · (1994) 18 ACR 546
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts30 Jun 1994Allowed
M/s. Sharda Oil Industries Pvt. Ltd., Nunaihi Vs Authority/Superintending Engineer, U.P. State Electricity Board and another
Allahabad High Court · AIR 1994 All 386
Electricity Supply (Consumers) Regulations, 1984 — Regulation 2, 23(1)
High Courts28 Jun 1994Allowed
Girhari Lal Vs Dist. Magistrate, Shahjehanpur
Allahabad High Court · (1994) 06 AHC CK 0005
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11Constitution of India, 1950 — Article 22(5)Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 14, 3(1), 8
High Courts28 Jun 1994Allowed
Girdhari Lal Vs District Magistrate
Allahabad High Court · (1995) CriLJ 3496
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 8Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 14, 5A