High Courts10 Jun 1994Dismissed
Mangan Singh Vs State of U.P.
Allahabad High Court · (1994) 06 AHC CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 452
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,118 of 5,025
High Courts09 Jun 1994Allowed
Jagdish Narain Vs State of U.P.
Allahabad High Court · (1994) 06 AHC CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 319
High Courts26 May 1994Dismissed
Capt. V.P. Sharma Vs Inder Kumar Lodha
Allahabad High Court · (1996) AWC 372 Supp
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 12, Order 9 Rule 13
High Courts23 May 1994Allowed
Ram Darash Rai and Others Vs State of U.P.and Others
Allahabad High Court · (1994) 05 AHC CK 0031
Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 15
High Courts20 May 1994Partly Allowed
Executive Engineer, IInd Construction Division, U.P. Jal Nigam and Others Vs Presiding Officer, Labour Court and Another
Allahabad High Court · (1996) 3 LLJ 762 : (1994) 3 UPLBEC 1732
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 6N
High Courts20 May 1994Allowed
Sujana Ram Vs Authority Under Payment of Wages Act and Others
Allahabad High Court · (1995) 70 FLR 276 : (1995) 2 LLJ 524 : (1994) 3 UPLBEC 1989
Constitution of India, 1950 — Article 226Payment of Wages Act, 1936 — Section 15
High Courts20 May 1994Partly Allowed
U.P. State Sugar Corporation Ltd. Vs Labour Court and Others
Allahabad High Court · (1995) 71 FLR 366 : (1995) 1 LLJ 217
Industrial Disputes Act, 1947 — Section 19(6), 33C(2)
High Courts20 May 1994
Bhallan Vs Dy.Director of Consolidation,Varanasi and Others
Allahabad High Court · (1994) 05 AHC CK 0010
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9
High Courts20 May 1994
Gopalji Srivastava Vs Inspector General of Police (Karmik) and Others
Allahabad High Court · (1994) 2 AWC 1175 : (1994) 3 UPLBEC 1999
Constitution of India, 1950 — Article 14, 16Uttar Pradesh Police Regulations, 1948 — Regulation 1A
High Courts19 May 1994
Jagat Pal Singh Vs State of U.P.and Others
Allahabad High Court · (1994) 05 AHC CK 0011
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 284, 286Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 285D, 285E
High Courts18 May 1994Disposed Of
Mahipal Singh and Anther Vs Board of Revenue and Others
Allahabad High Court · (1994) 05 AHC CK 0028
Civil Procedure Code, 1908 (CPC) — Order 31 Rule 2, Order 31 Rule 3Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B, 229C, 229D, 341
High Courts18 May 1994Dismissed
Suresh Chandra Tewari and Others Vs State of U.P.and Others
Allahabad High Court · (1994) 05 AHC CK 0024
High Courts17 May 1994Allowed
Inayat Ullah Vs Union of India
Allahabad High Court · (1994) 05 AHC CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 37, 8
High Courts17 May 1994Allowed
The Indian wood Products Company Limited, Izzatnagar, Bareilly Vs Krishi Utpadan Mandi Samiti and another
Allahabad High Court · AIR 1995 All 47 : (1995) 1 UPLBEC 14
Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 117(3), 17(3), 17(4), 2
High Courts17 May 1994Dismissed
Allahabad District Co-operative Bank Ltd. Vs Lalji Srivastava
Allahabad High Court · (1995) 2 LLJ 859 : (1994) 3 UPLBEC 1701
High Courts16 May 1994Dismissed
M/s. Umesh Industries and another Vs IX Additional District Judge, Ghaziabad and others
Allahabad High Court · AIR 1995 All 61
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Constitution of India, 1950 — Article 226
High Courts14 May 1994
Ali Mohd. Vs State of U.P. and Others
Allahabad High Court · (1994) 18 ACR 512
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts13 May 1994Allowed
Lallan Roi Vs Presiding Officer, Labour Court and Another
Allahabad High Court · (1995) 1 LLJ 361 : (1994) 3 UPLBEC 1461
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts13 May 1994
Jokhu Lal Vs Superintendent, Central Jail and Others
Allahabad High Court · (1995) 19 ACR 272
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 12(1), 14, 2, 3(2), 3(3)
High Courts13 May 1994Allowed
Lallan Ram Vs The Presiding Officer, Labour Court and Another
Allahabad High Court · (1994) 2 AWC 1228 : (1994) 3 UPLBEC 1461
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N