High Courts19 Apr 1994Allowed
Ram Autar Vs State of U.P
Allahabad High Court · (1994) 3 AWC 1394
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 26Penal Code, 1860 (IPC) — Section 302, 34, 394
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,121 of 5,025
High Courts19 Apr 1994Dismissed
Thakur Prasad Gupta and Others Vs State of U.P. and Others
Allahabad High Court · (1994) 2 AWC 1187
Constitution of India, 1950 — Article 226Department Patraul Service Regulations — Regulation 10(5), 20, 20(5)
High Courts18 Apr 1994Dismissed
Rameshwar Prasad Vs Union of India (UOI) and Others
Allahabad High Court · (1994) 2 AWC 1140
Cantonments Act, 1924 — Section 210, 3Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5, 5(1), 5A(2)
High Courts18 Apr 1994Dismissed
Ram Prakash Vs IIIrd Additional District Judge and Others
Allahabad High Court · (1994) 2 AWC 1129
Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2), 20, 20(2), 20(4), 39
High Courts13 Apr 1994Allowed
Ram Bhajan and Others Vs State of U.P.
Allahabad High Court · (1996) CriLJ 566
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts13 Apr 1994Allowed
Union of India, North Eastern Railway Vs Om Construction and Supply Company
Allahabad High Court · AIR 1994 All 334 : (1994) AWC 1427
Arbitration Act, 1940 — Section 17, 20, 27, 27(2), 30Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(2), 115
High Courts13 Apr 1994Dismissed
Smt. Lalita Devi Vs Smt. Kamla Devi
Allahabad High Court · AIR 1995 All 21 : (1994) AWC 1434
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 15, 37, 47
High Courts13 Apr 1994Allowed
Ram Lakhan Tiwari and Ors. Vs State of U.P.
Allahabad High Court · (1994) 04 AHC CK 0042
High Courts13 Apr 1994Allowed
Director of Education (Secondary), U.P.Lucknow Vs Krishna behari bajpai
Allahabad High Court · (1994) 04 AHC CK 0037
High Courts13 Apr 1994Dismissed
Dr. Shyam Lal Gupta Vs Chancellor, Kanpur University and Others
Allahabad High Court · (1994) 2 AWC 1214
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 68
High Courts13 Apr 1994Dismissed
Hari Ram Gupta Vs Gajendra Pal Singh and Others
Allahabad High Court · (1994) 3 AWC 1352
Contempt of Courts Act, 1971 — Section 12, 2
High Courts13 Apr 1994Dismissed
Manager-cum-Chairman Vs Smt. Rajeshwari Singh and Another
Allahabad High Court · (1994) 2 AWC 1151
Uttar Pradesh Intermediate Education Act, 1921 — Section 16, 16A, 16B, 16C, 16DUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 59
High Courts13 Apr 1994Allowed
Awadhesh Singh Vs Chief Development Officer and Another
Allahabad High Court · (1994) 2 AWC 1194 : (1994) 3 UPLBEC 1851
Constitution of India, 1950 — Article 14, 226Uttar Pradesh Civil Services (Classification, Control and Appeal) Rules, 1930 — Rule 49A, 49A(1), 49A(1A), 55, 55A
High Courts13 Apr 1994
State of U.P. Vs Shrawan Kumar and Another
Allahabad High Court · (1994) 18 ACR 331
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Essential Commodities Act, 1955 — Section 3, 7Limitation Act, 1963 — Section 5
High Courts13 Apr 1994Dismissed
Rajendra Prasad Singh Vs State of U.P. and Another
Allahabad High Court · (1994) 2 AWC 1224
Uttar Pradesh Intermediate Education (Amendment) Regulations, 1978 — Regulation 6, 7Uttar Pradesh Intermediate Education Rules, 1921 — Rule 7
High Courts12 Apr 1994Dismissed
State of U.P. Vs Iqrar Khan
Allahabad High Court · (1994) 18 ACR 709
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 315
High Courts12 Apr 1994Disposed Of
Bhanu Prakash Singh Vs Chancellor, Agra University and Others
Allahabad High Court · (1994) 2 AWC 1033
Uttar Pradesh State Universities Act, 1974 — Section 31(3)
High Courts12 Apr 1994Dismissed
Sankata Vs State of U.P.
Allahabad High Court · (1994) 04 AHC CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 354(3)Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Apr 1994Allowed
Pradeep Agarwal and others Vs State of U.P. and others
Allahabad High Court · AIR 1994 All 344 : (1994) 2 AWC 1162
Uttar Pradesh Entertainment and Betting Tax (Amendment) Act, 1989 — Section 2Uttar Pradesh Entertainments and Betting Tax Act, 1979 — Section 15(1), 3(1), 38Uttar Pradesh Entertainments and Betting Tax Rules, 1981 — Rule 124A, 24A, 24A(1), 24A(2), 24A(21)
High Courts12 Apr 1994Dismissed
Umendram Sahu Vs Secretary, Examination Committee, Secretary, Technical Education Board (Sec. 1) U.P. Lucknow
Allahabad High Court · AIR 1994 All 358 : (1994) 2 AWC 1080
Uttar Pradesh Pravidhik Shiksha Adhiniyam, 1962 — Section 13, 23Uttar Pradesh Pravidhik Shiksha Regulation, 1962 — Regulation 53