High Courts12 May 1994Disposed Of
B.K. Maheshwari Vs State of Uttar Pradesh and Another
Allahabad High Court · (1994) 2 AWC 1191 : (1994) 3 UPLBEC 1530
Uttar Pradesh Excise (Class II) Rules, 1970 — Rule 18, 5, 7
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,119 of 5,025
High Courts11 May 1994
Smt. Santosh Kumari Kapoor and Others Vs State of U.P. and Others
Allahabad High Court · (1994) 2 AWC 1218 : (1994) 3 UPLBEC 1496
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(1), 16A(5), 16D(4)
High Courts10 May 1994Dismissed
State of U.P. Vs Shailendra Kumar Srivastava
Allahabad High Court · (1994) 05 AHC CK 0023
Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts10 May 1994Dismissed
Tej Kumar Vs Additional District and Sessions Judge and Others
Allahabad High Court · (1994) 3 AWC 1245
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 108Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22, 23, 34(8)(1)
High Courts09 May 1994Dismissed
Jagat Pal Singh Vs State of U.P.and others
Allahabad High Court · (1994) 05 AHC CK 0025
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 284, 286Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 285D, 285E
High Courts06 May 1994Dismissed
Mukul Kumar Vs Divisional Railway Manager, Northern Railway, Allahabad and others
Allahabad High Court · AIR 1995 All 72 : (1994) AWC 1297
Constitution of India, 1950 — Article 14, 16, 16(1), 21, 226Contract Act, 1872 — Section 2
High Courts06 May 1994Dismissed
Raisa Begum and Others Vs State of U.P. and Others
Allahabad High Court · (1995) CriLJ 1067
Constitution of India, 1950 — Article 141, 147, 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 167, 167(2), 169Dowry Prohibition Act, 1961 — Section 3, 4
High Courts05 May 1994Allowed
Ram Karan Vs Krishi Utpadan Mandi Samiti
Allahabad High Court · (1994) 3 AWC 1269 : (1994) 2 UPLBEC 1405
Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 17, 20, 25, 26A, 32Uttar Pradesh Krishi Utpadan Mandi Niyamawali, 1965 — Rule 36, 38, 56
High Courts03 May 1994Dismissed
Rakesh Kumar Trivedi Vs High Court of Judicature and Another
Allahabad High Court · (1994) 3 AWC 1292 : (1994) 2 UPLBEC 1400
Constitution of India, 1950 — Article 14, 16, 226Uttar Pradesh Higher Judicial Service Rules, 1975 — Rule 22(1), 22(2), 22(3), 22(4), 6Uttar Pradesh State Universities Act, 1973 — Section 31(10)
High Courts02 May 1994Dismissed
Baij Nath Bhattacharya Vs Labour Court and Another
Allahabad High Court · (1995) 70 FLR 14 : (1998) 3 LLJ 206 : (1994) 3 UPLBEC 1842
Industrial Disputes Act, 1947 — Section 25BUttar Pradesh Industrial Disputes Act, 1947 — Section 2, 6N
High Courts02 May 1994Allowed
Mehdi Hussain Vs Presiding Officer and Another
Allahabad High Court · (1994) 2 AWC 1154 : (1995) 2 LLJ 1088 : (1994) 3 UPLBEC 1612
Industrial Disputes Act, 1947 — Section 25F
High Courts27 Apr 1994Dismissed
Radhey Shyam Mishra Vs State of U.P.
Allahabad High Court · (1994) 04 AHC CK 0046
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 376
High Courts27 Apr 1994Dismissed
Mukund Agrawal Vs State of U.P.
Allahabad High Court · (1994) 04 AHC CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302
High Courts27 Apr 1994Dismissed
M/s. Munna Industries Vs State of U.P. and others
Allahabad High Court · AIR 1994 All 391 : (1994) 2 AWC 1064
Allahabad High Court Rules, 1952 — Rule 7Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1, 11Constitution of India, 1950 — Article 226
High Courts26 Apr 1994Dismissed
Birjesh Kumar Vs District Cane Officer and Others
Allahabad High Court · (1994) 2 AWC 1072
Constitution of India, 1950 — Article 226
High Courts26 Apr 1994Dismissed
Mahabir Singh and Others Vs State of U.P.
Allahabad High Court · (1994) 18 ACR 457
Criminal Procedure Code, 1973 (CrPC) — Section 193, 193(1), 207A, 209, 319Penal Code, 1860 (IPC) — Section 120B, 302, 307
High Courts25 Apr 1994Allowed
G.I. Punvani Vs State
Allahabad High Court · (1995) CriLJ 3884
Constitution of India, 1950 — Article 20(1), 21Criminal Procedure Code, 1973 (CrPC) — Section 240, 482Prevention of Corruption Act, 1947 — Section 5(1), 5(1)(E), 5(2), 5(2)(E)
High Courts23 Apr 1994Allowed
Assistant Commissioner Kandriya Vidyalaya Sangthan and Others Vs Gaurav Singh and Another
Allahabad High Court · (1994) 2 AWC 1139
Constitution of India, 1950 — Article 226
High Courts23 Apr 1994Partly Allowed
State of U.P. Vs Special Addl. Chief Judicial Magistrate and Another
Allahabad High Court · (1994) 18 ACR 407
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 209, 267, 267(1), 267(2)
High Courts23 Apr 1994Allowed
Baboo Ram Vs The State
Allahabad High Court · (1996) CriLJ 483
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 149, 302