High Courts12 Apr 1994
Oil and Natural Gas Commission Vs District Collector, Dehradun and others
Allahabad High Court · AIR 1994 All 280 : (1994) 2 AWC 1145
Land Acquisition Act, 1894 — Section 17(3A), 17(4), 4(1), 48, 48(2)
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,122 of 5,025
High Courts11 Apr 1994Dismissed
Mohammad Saddiq Vs IVth Additional District Judge and Others
Allahabad High Court · (1994) 2 AWC 1048
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(1)
High Courts11 Apr 1994Allowed
Alok Garg and Others Vs Board of High School and Intermediate Education and Others
Allahabad High Court · (1994) 2 AWC 1142
High Courts11 Apr 1994Dismissed
Om Prakash Dwivedi Vs The State
Allahabad High Court · (1996) CriLJ 603
Constitution of India, 1950 — Article 22, 22(1)Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 50
High Courts11 Apr 1994Dismissed
U.P. State Electricity Board and Others Vs Bhawani Prasad and Others
Allahabad High Court · (1993) AWC 1518 : (1995) 1 LLJ 241
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K, 6N
High Courts11 Apr 1994Allowed
Motor Industries Company Ltd. Vs State of U.P. and Another
Allahabad High Court · (1994) 95 STC 490
High Courts11 Apr 1994Dismissed
Godhan and others Vs Ram Bilas
Allahabad High Court · AIR 1995 All 357
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, 100Registration Act, 1908 — Section 30, 51, 55Specific Relief Act, 1963 — Section 16, 16(1)
High Courts11 Apr 1994
Sri Surendra Kumar Gupta Vs State of U.P. and another
Allahabad High Court · AIR 1994 All 349 : (1994) AWC 1403
Constitution of India, 1950 — Article 172, 213, 243Q, 243R, 243UUttar Pradesh Municipalities (Amendment) Act, 1961 — Section 10A, 4(2)
High Courts11 Apr 1994Allowed
Prabhu Narain Rai and Another Vs Secretary-cum-General Manager, Dt. Coop. Bank Ltd. and Others
Allahabad High Court · (1994) 2 AWC 1185 : (1995) 1 LLJ 586 : (1994) 3 UPLBEC 1714
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts11 Apr 1994Dismissed
State of U.P. Vs Satya Narain and Another
Allahabad High Court · (1994) 2 AWC 1211
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 340Land Acquisition Act, 1894 — Section 54
High Courts09 Apr 1994Disposed Of
Vijay Kumar Malviya Vs State of U.P. and Others
Allahabad High Court · (1994) 3 AWC 1236
High Courts09 Apr 1994Allowed
S.C.Kakar Vs State of U.P.& Ors.
Allahabad High Court · (1994) 04 AHC CK 0045
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts08 Apr 1994Allowed
Mohd. Ibrahim alias Bafati Vs Prescribed Authority-II and Others
Allahabad High Court · (1994) 3 AWC 1316
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts08 Apr 1994Dismissed
Sudhir Kumar Vs State of U.P. and Another
Allahabad High Court · (1994) 3 AWC 1287
High Courts08 Apr 1994Allowed
Man Phool Vs Union of India (UOI) and Others
Allahabad High Court · (1994) 3 AWC 1340
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5Constitution of India, 1950 — Article 226, 51AIndustrial Disputes Act, 1947 — Section 10
High Courts07 Apr 1994Dismissed
State of U.P. Vs Satyapal Singh and Others
Allahabad High Court · (1994) 2 AWC 1060
Payment of Wages Act, 1936 — Section 15, 15(3), 17, 17(1A)
High Courts07 Apr 1994Allowed
Kamla Prasad Rai Vs State of U.P. and Others
Allahabad High Court · (1994) 3 AWC 1321
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 51A
High Courts07 Apr 1994Allowed
Dr. Suraj Prakash Bhatia Vs State of U.P. and Others
Allahabad High Court · (1994) 2 AWC 1058 : (1994) 2 UPLBEC 1124
High Courts07 Apr 1994Dismissed
Satya Narain Vs Family Court and Another
Allahabad High Court · (1994) 18 ACR 707
High Courts07 Apr 1994Allowed
Ram Das Vs Badan Singh and others
Allahabad High Court · AIR 1994 All 328 : (1994) AWC 1435 : (1994) RD 489
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 11, 2Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 13B, 13B(1), 33B, 33B(1)