High Courts15 Mar 1994Dismissed
Satish Chandra Gupta Vs Aneeta and Others
Allahabad High Court · (1995) 1 DMC 173
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2)
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,126 of 5,025
High Courts09 Mar 1994Dismissed
State of U.P. and Another Vs Special Judge (E.C. Act) and Others
Allahabad High Court · (1994) 2 AWC 1148
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 54
High Courts09 Mar 1994Allowed
Smt. (Dr.) Shanti Bharadwaj Vs Board of Revenue and Others
Allahabad High Court · (1994) 3 AWC 1495 : (1994) RD 338
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6
High Courts09 Mar 1994Dismissed
Rajendra Kumar and others Vs Gopal Krishna and others
Allahabad High Court · AIR 1995 All 82 : (1994) 1 AWC 521
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11(1), 21(1)
High Courts09 Mar 1994Allowed
Pati Ram and Others Vs State of U.P.
Allahabad High Court · (1994) CriLJ 3813
Criminal Procedure Code, 1973 (CrPC) — Section 228Penal Code, 1860 (IPC) — Section 299, 302, 307, 308, 323
High Courts09 Mar 1994Dismissed
Jagdish Prasad Vs VIII Additional District Judge and Others
Allahabad High Court · (1994) 3 AWC 1306
Civil Procedure Code, 1908 (CPC) — Section 11Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 33, 34, 34(8)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 18, 18(2)
High Courts09 Mar 1994
Deep Chand Vs State of U.P.
Allahabad High Court · (1994) 18 ACR 629
Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 Mar 1994Allowed
Sardar Gurcharan Singh Vs Additional District Judge, Ist and Others
Allahabad High Court · (1994) 1 AWC 504
Limitation Act, 1963 — Section 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 29A, 29A(4), 29A(5), 29A(6)
High Courts08 Mar 1994Dismissed
G.P. Agarwal Vs Assistant Commissioner of Income Tax
Allahabad High Court · (1994) 208 ITR 795
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148, 154
High Courts08 Mar 1994Allowed
Murlidhar Mishra Vs U.P. Secondary Education Services Commission and Others
Allahabad High Court · (1994) 2 AWC 722 : (1994) 2 UPLBEC 804
Constitution of India, 1950 — Article 226Uttar Pradesh Secondary Education Services Commission Rules, 1983 — Rule 4(1), 5(1), 7
High Courts07 Mar 1994Dismissed
Sailesh Kumar Rusia Vs State of Uttar Pradesh and others
Allahabad High Court · AIR 1995 All 237
Constitution of India, 1950 — Article 14, 226
High Courts05 Mar 1994Partly Allowed
United India Insurance Co. Ltd. Vs Peritosh Pant and Others
Allahabad High Court · (1996) ACJ 896
Motor Vehicles Act, 1988 — Section 173
High Courts04 Mar 1994Dismissed
Shiksha Prasar Shikshak Samiti Vs State of U.P. and Others
Allahabad High Court · (1994) 2 AWC 1174
High Courts04 Mar 1994Allowed
Babu Lal Singh Vs Board of Revenue and Others
Allahabad High Court · (1994) 2 AWC 1027
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 229, 229B
High Courts04 Mar 1994Dismissed
Murtuza and Another Vs Deputy Director of Consolidation (Sahayak Sanchala Chakbandi) and Others
Allahabad High Court · (1994) 2 AWC 1117 : (1994) RD 412
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48(2), 49, 9
High Courts04 Mar 1994
Ram Saran Das Vs State of U.P.
Allahabad High Court · (1994) 18 ACR 612
Criminal Procedure Code, 1973 (CrPC) — Section 164, 465Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts04 Mar 1994Dismissed
Tej Singh Vs Deputy Director of Consolidations and Others
Allahabad High Court · (1994) 3 AWC 1285 : (1994) RD 392
Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 11(1), 9A, 9A(2)
High Courts03 Mar 1994Allowed
Kanti alias Kanta Vs State of U.P.
Allahabad High Court · (1994) 18 ACR 622
Criminal Procedure Code, 1973 (CrPC) — Section 164, 281Penal Code, 1860 (IPC) — Section 302
High Courts03 Mar 1994Allowed
Ashok Kumar Shukla Vs The District Administrative Committee Cooperative Societies
Allahabad High Court · (1994) 1 AWC 448 : (1994) 2 UPLBEC 729
Constitution of India, 1950 — Article 226
High Courts03 Mar 1994Dismissed
Manoj Kumar Agrawal Vs State of U.P.
Allahabad High Court · (1995) CriLJ 646
Constitution of India, 1950 — Article 22(2), 226Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 309(2), 397(2), 401Penal Code, 1860 (IPC) — Section 395, 412