High Courts25 Mar 1994Dismissed
Sona devi Vs Ghan shyam Dass and others
Allahabad High Court · (1994) 03 AHC CK 0054
Transfer of Property Act, 1882 — Section 106
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,124 of 5,025
High Courts25 Mar 1994Dismissed
Smt. Manorama Devi and others Vs State of U.P. and others
Allahabad High Court · AIR 1994 All 359 : (1994) 2 AWC 1034
Land Acquisition Act, 1894 — Section 17, 17(1), 17(2), 17(4), 17(4)
High Courts25 Mar 1994
Mahipal Singh Vs State
Allahabad High Court · (1994) 18 ACR 688
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5
High Courts24 Mar 1994Allowed
Santosh Kumar Vs State of U.P.
Allahabad High Court · (1994) 18 ACR 685 : (1996) 3 UPLBEC 1687
Penal Code, 1860 (IPC) — Section 362, 366, 376
High Courts24 Mar 1994Dismissed
Smt. Ranjana Agarwal Vs Regional Inspectress of Girls Schools, 12th Region and Others
Allahabad High Court · (1994) 2 AWC 1108
Uttar Pradesh Intermediate Education Act, 1921 — Section 16E(10)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 5, 6, 6(1), 6(5), 6(6)Uttar Pradesh Secondary Education Services Commission Rules, 1983 — Rule 4, 5, 9, 9(1)
High Courts24 Mar 1994Allowed
Artificial Limbs Mannfacturing Corporation of India Vs Som Pal Singh
Allahabad High Court · (1994) 2 AWC 789 : (1994) 3 UPLBEC 1508
Industrial Employment (Standing Orders) Act, 1946 — Section 10, 11, 12, 13(1), 13(2)
High Courts24 Mar 1994Dismissed
Nirmal F. John Vs The District Judge and Others
Allahabad High Court · (1994) 2 AWC 1150
Constitution of India, 1950 — Article 226
High Courts24 Mar 1994Allowed
U.P. Rajya Sahakari Krishi Evam Gramaya Vikas Bank Ltd. Vs Labour Court and Another
Allahabad High Court · (1994) 3 AWC 1618
Constitution of India, 1950 — Article 226Industrial Disputes (Amendment) Act, 1971 — Section 5(N), 6NUttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts24 Mar 1994Allowed
Allahabad Development Authority Vs State of U.P. and Others
Allahabad High Court · (1994) 3 AWC 1516 : (1994) 2 UPLBEC 1102
High Courts24 Mar 1994
Raj Kumar Shukla Vs Xth Additional District Judge, Lucknow and others
Allahabad High Court · AIR 1995 All 403
Cantonments Act, 1924 — Section 31Contonment Electoral Rules, 1945 — Rule 19, 42, 43, 44, 45Representation of the People Act, 1951 — Section 77, 79, 82, 82(1)
High Courts23 Mar 1994Dismissed
Bisheshwar alias Vishwanath Vs VIth Additional District Jugde and Others
Allahabad High Court · (1994) 3 AWC 1275
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 16(1), 16(2), 34, 34(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 13(4), 8(1)
High Courts23 Mar 1994
Kuluwa Vs Mst. Punja
Allahabad High Court · (1994) 3 AWC 1499
Specific Relief Act, 1963 — Section 34
High Courts23 Mar 1994Dismissed
Dr. V.K.C. Philip Vs District Judge and Others
Allahabad High Court · (1996) AWC 34 Supp
Limitation Act, 1963 — Section 14, 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 32
High Courts22 Mar 1994Allowed
Commissioner of Income Tax Vs Laxmi Prasad and Sons
Allahabad High Court · (1994) 210 ITR 478 : (1994) 75 TAXMAN 232
Income Tax Act, 1961 — Section 132, 132(1), 132(5), 256
High Courts22 Mar 1994Disposed Of
Nutan Sahkari Avas Samiti Ltd. Vs Director of Income Tax (Investigation) and Others
Allahabad High Court · (1994) 208 ITR 843
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132
High Courts22 Mar 1994
Raj Pal Singh Vs Commissioner, Meerut Division and Others
Allahabad High Court · (1994) 2 AWC 1105
Uttar Pradesh Panchayat Raj Act, 1947 — Section 21(4), 41(1), 95, 95(1), 96A
High Courts21 Mar 1994Dismissed
Bagoo Ram and Others Vs State
Allahabad High Court · (1994) 18 ACR 674
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 140, 147, 148, 149, 302
High Courts21 Mar 1994Allowed
Naresh Pal Vs High School and Intermediate Education Board, Branch Office, Bareilly
Allahabad High Court · AIR 1995 All 81 : (1994) AWC 1356 : (1994) 2 UPLBEC 1216
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114
High Courts21 Mar 1994Dismissed
Prem Prakash Tripathi Vs Commissioner of Income Tax and Others
Allahabad High Court · (1994) 121 CTR 77 : (1994) 208 ITR 461 : (1994) 75 TAXMAN 107
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 35AIncome Tax Act, 1961 — Section 220(6)
High Courts21 Mar 1994Dismissed
Ram Sajiwan Vs Nibu Lal and Others
Allahabad High Court · (1994) 2 AWC 1056
Contempt of Courts Act, 1971 — Section 10, 12