High Courts07 Apr 1994Dismissed
Vijai Kumar Srivastava Vs Avinash Chandra and Others
Allahabad High Court · (1994) 2 AWC 1229
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,123 of 5,025
High Courts06 Apr 1994Allowed
Ajit Prasad Jain Vs Prescribed Authority and III Addl. Civil Judge and Others
Allahabad High Court · (1994) 3 AWC 1234
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)
High Courts06 Apr 1994
Shri Ram Nath Yadav Vs Rent Control and Eviction Officer, Allahabad and others
Allahabad High Court · AIR 1994 All 398 : (1994) AWC 1419
Hindu Adoptions and Maintenance Act, 1956 — Section 19Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1)(b), 12(2), 12(3), 12(4)
High Courts06 Apr 1994Dismissed
Smt. Daya Sharma Vs Km. Shakuntala Tandon and Others
Allahabad High Court · (1994) 2 AWC 1079
High Courts06 Apr 1994
Rama Shankar Pandey and Others Vs U.P. Police Station Officer
Allahabad High Court · (1994) 18 ACR 694
Constitution of India, 1950 — Article 14, 141, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 143, 186, 504, 506, 95
High Courts04 Apr 1994Dismissed
Raj Kumar Wadhwani Vs State of U.P. and Others
Allahabad High Court · (1994) 2 AWC 1119
Constitution of India, 1950 — Article 213, 226Uttar Pradesh General Clauses Act, 1904 — Section 6Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 112A
High Courts04 Apr 1994Allowed
Committee of Management, Shri Girdhari Lal Higher Secondary School and Another Vs District Inspector of Schools and Others
Allahabad High Court · (1994) 3 AWC 1519 : (1994) 2 UPLBEC 1087
Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 5(1)Uttar Pradesh Intermediate Education Act, 1921 — Section 16(5), 16A(7)
High Courts04 Apr 1994Allowed
Raghu Raj Yadav Vs District Inspector of Schools and Others
Allahabad High Court · (1996) AWC 26 Supp
High Courts01 Apr 1994Allowed
Arun alias Boby and Anr. Vs State of U.P.& Anr.
Allahabad High Court · (1994) 04 AHC CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 211, 482Penal Code, 1860 (IPC) — Section 333
High Courts01 Apr 1994
Laxmi Narain Sharma Vs U.P. Board of Secondary Education and Others
Allahabad High Court · (1994) 2 AWC 1222
Uttar Pradesh Intermediate Education Act, 1921 — Section 10, 12(4A), 2Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 1, 2
High Courts31 Mar 1994Dismissed
Smt. Subhashini Jyoti Masih Vs Prabhari Chikitsa Adhikari, Karmchari Rajya Bima Aushadhalaya Naini, Pratham and Another
Allahabad High Court · (1994) 2 AWC 1055
High Courts31 Mar 1994Dismissed
Smt. Savitri Devi and Others Vs First Additional District and Sessions Judge and Others
Allahabad High Court · (1994) 3 AWC 1319
Civil Procedure Code, 1908 (CPC) — Section 151Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30
High Courts31 Mar 1994Allowed
U.P. State Electricity Board and Another Vs Radhey Mohan Verma
Allahabad High Court · (1996) 3 LLJ 767
Electricity Act, 1910 — Section 2, 3, 4, 4A, 5
High Courts31 Mar 1994Allowed
Laxmi Narain Vs Rama Nand and Others
Allahabad High Court · (1994) 2 AWC 1169
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Constitution of India, 1950 — Article 226
High Courts30 Mar 1994Disposed Of
Committee of Management, A.V. Inter College and Another Vs District Inspector of Schools and Others
Allahabad High Court · (1994) 3 AWC 1609
Uttar Pradesh Intermediate Education Act, 1921 — Section 6A(7), 6D(3)
High Courts30 Mar 1994Dismissed
Ragish Rohatgi Vs Swadeshi Polytax Ltd. and Another
Allahabad High Court · (1994) 2 AWC 1054
High Courts30 Mar 1994Disposed Of
Committee of Management, A.V. Inter College, Shamsabad and another Vs District Inspector of Schools, Farrukhabad and others
Allahabad High Court · AIR 1995 All 38 : (1994) 3 UPLBEC 1592
Uttar Pradesh Intermediate Education Act, 1921 — Section 16
High Courts30 Mar 1994
Basti Sugar Mills Co. Ltd. Unit Waltetganj Vs State of Uttar Pradesh and Others
Allahabad High Court · (1994) 3 AWC 1573
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 5Constitution of India, 1950 — Article 226Defence of India Rules, 1962 — Rule 125B
High Courts25 Mar 1994Disposed Of
Jagdish Narain Vs Chief Controlling Revenue Authority and others
Allahabad High Court · AIR 1994 All 371 : (1994) AWC 1462
Constitution of India, 1950 — Article 226, 227Stamp Act, 1899 — Section 1, 47A, 48, 56
High Courts25 Mar 1994Allowed
Lal Mohammad Slddiqul Vs State of U.P.
Allahabad High Court · (1994) 03 AHC CK 0059
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50