COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,125 of 5,025

High Courts19 Mar 1994Dismissed

Jagdish Singh and Others Vs State of U.P. and Others

Allahabad High Court · (1994) 18 ACR 662

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2), 173(8), 190, 190(2)Penal Code, 1860 (IPC) — Section 396

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High Courts19 Mar 1994Dismissed

Lakhkhi Vs Additional District Magistrate and Others

Allahabad High Court · (1994) 3 AWC 1445 : (1994) RD 320

Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 28BUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 126

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High Courts19 Mar 1994Allowed

Keshav Prasad Tripathi and Ors. Vs State of U.P.

Allahabad High Court · (1994) 03 AHC CK 0060

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397, 401

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High Courts19 Mar 1994Allowed

Mahesh Pal Singh Vs State of Uttar Pradesh

Allahabad High Court · (1995) CriLJ 554

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 201, 302, 364

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High Courts19 Mar 1994

Harish Chandra Singh and Another Vs State of U.P.

Allahabad High Court · (1994) 18 ACR 659

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts18 Mar 1994Dismissed

Dinkar Sinha Vs Director General Police

Allahabad High Court · (1994) 1 AWC 417

Constitution of India, 1950 — Article 226

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High Courts18 Mar 1994Dismissed

Urmila Vs The State of Uttar Pradesh and Others

Allahabad High Court · (1994) AWC 1357 : (1994) CriLJ 2910

Hindu Marriage Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 109, 120B, 494

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High Courts17 Mar 1994Allowed

Abdul Qayyum Ansari Vs XI Additional District Judge and Others

Allahabad High Court · (1994) 3 AWC 1328

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(5), 18

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High Courts17 Mar 1994Disposed Of

Akhilesh Das Vs District Judge, Lucknow and others

Allahabad High Court · (1994) 03 AHC CK 0053

Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 63, 67, 74, 79

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High Courts17 Mar 1994Allowed

Committee of Management, Brigadier Hoshiar Singh Memorial Uchchatar Madhyamik Vidyalaya and Another Vs Deputy Director of Education and Others

Allahabad High Court · (1994) 1 AWC 455

Constitution of India, 1950 — Article 226

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High Courts17 Mar 1994Dismissed

Committee of Management, S.G.M. Inter College and Another Vs Deputy Director of Education and Others

Allahabad High Court · (1994) 1 AWC 459 : (1994) 2 UPLBEC 1298

Constitution of India, 1950 — Article 266Uttar Pradesh Intermediate Education Act, 1921 — Section 16(5), 16A, 16A(7), 16CC, 2

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High Courts17 Mar 1994

Gajendra Kumar Agarwal Vs State of U.P. and Others

Allahabad High Court · (1994) 18 ACR 641

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 200, 202, 482Penal Code, 1860 (IPC) — Section 307, 506

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High Courts16 Mar 1994Disposed Of

Sri Pal Vs Phool Singh and State of U.P.

Allahabad High Court · (1994) 03 AHC CK 0050

Criminal Procedure Code, 1973 (CrPC) — Section 145, 482

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High Courts16 Mar 1994

Shri Ram Das Vs Smt. Ram Rekha

Allahabad High Court · AIR 1995 All 66

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100Specific Relief Act, 1963 — Section 16, 16(C), 20

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High Courts16 Mar 1994Dismissed

Vinod Kumar Vs Chief Medical Officer and Others

Allahabad High Court · (1994) 2 AWC 1149

Constitution of India, 1950 — Article 226

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High Courts15 Mar 1994Disposed Of

Tribhuwan Singh Vs Registrar, High Court of Judicature at Allahabad and Others

Allahabad High Court · (1994) 2 AWC 1045 : (1994) 2 UPLBEC 725

Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976 — Rule 10(2)

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High Courts15 Mar 1994Dismissed

Bhojnalaya Karmchari Sangh and Others Vs Certifying Officer, under the Industrial employment (Standing Orders) Act, 1946 and the Labour Commissioner and Others

Allahabad High Court · (1994) 3 AWC 1440

Constitution of India, 1950 — Article 226Industrial Employment (Standing Orders) Act, 1946 — Section 3, 4Uttar Pradesh Industrial Disputes Act, 1947 — Section 6B

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High Courts15 Mar 1994Dismissed

Teaching and Administrative Staff Association Moti Lal Nehru Regional Engineering College Vs Convenor Steering Committee and Others

Allahabad High Court · (1994) 1 AWC 631 : (1994) 3 UPLBEC 1518

Uttar Pradesh State Universities Act, 1973 — Section 68

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High Courts15 Mar 1994Dismissed

Sundar Lal Vs Rent Control and Eviction Officer/Ist Additional City Magistrate and Others

Allahabad High Court · (1994) 3 AWC 1317

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Criminal Procedure Code, 1973 (CrPC) — Section 47Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 16(1), 16(5), 21, 34(1)

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High Courts15 Mar 1994Dismissed

M/s. Northland Traders and others Vs Bank of Baroda

Allahabad High Court · AIR 1994 All 381 : (1994) AWC 1625

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14, Order 29 Rule 1, Order 6 Rule 14, 151Contract Act, 1872 — Section 182, 186, 187, 188, 194Evidence Act, 1872 — Section 62, 63, 64, 65, 85

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