COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,127 of 5,025

High Courts03 Mar 1994Allowed

Natthu Vs Amar Nath Agarwal and others

Allahabad High Court · AIR 1995 All 420

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 21(2), 22, 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(1), 16(2)(a)

High Courts03 Mar 1994

Madho alias Rambriksha Pande Vs The State

Allahabad High Court · (1995) CriLJ 336

Penal Code, 1860 (IPC) — Section 302, 304(I)

High Courts03 Mar 1994Allowed

Dharam Das Vs Board of Revenue and Others

Allahabad High Court · (1994) 3 AWC 1240 : (1994) RD 415

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176

High Courts02 Mar 1994

Liladhar Pandey Vs Public Service Commission and Another

Allahabad High Court · (1994) 3 AWC 1490

Constitution of India, 1950 — Article 320

High Courts02 Mar 1994Allowed

Karam Singh Vs State of U.P.

Allahabad High Court · (1994) AWC 1383 : (1994) CriLJ 3446

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34

High Courts02 Mar 1994Dismissed

Jagdish Kumar Talwar Vs II Additional Civil Judge and Another

Allahabad High Court · (1994) 2 AWC 1030

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21

High Courts01 Mar 1994Allowed

Ram Kripal and Others Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1994) 2 AWC 1183 : (1994) RD 137

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49, 9A(2)

High Courts01 Mar 1994Dismissed

Mehkar Singh Vs VI Additional District Judge and Others

Allahabad High Court · (1994) 2 AWC 1092

Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 16(1), 16(2), 18Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 13(4)

High Courts01 Mar 1994Allowed

Rafat Ullah Vs State of U.P.

Allahabad High Court · (1994) 18 ACR 605

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

High Courts01 Mar 1994Dismissed

Shyam Narain and Others Vs Dy. Director of Consolidation and Others

Allahabad High Court · (1994) 3 AWC 1280 : (1994) RD 462

Transfer of Property Act, 1882 — Section 52Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 52

High Courts01 Mar 1994Allowed

Prem Singh Vs State

Allahabad High Court · (1994) 18 ACR 591

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302

High Courts01 Mar 1994Allowed

Irshad Ahmad Vs VII Additional District Judge, Aligarh and others

Allahabad High Court · AIR 1995 All 63 : (1994) 2 AWC 1075

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(1), 15(1), 15(2), 16(1), 17

High Courts01 Mar 1994Disposed Of

Bechan Prasad and Ors. Vs XIth A.D.J.,Varanasi & Ors.

Allahabad High Court · (1994) 03 AHC CK 0048

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 16(4)

High Courts01 Mar 1994

Kinno @ Rajendra and Others Vs State of U.P.

Allahabad High Court · (1994) 18 ACR 586

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304, 323, 34, 394

High Courts28 Feb 1994Dismissed

Banwari Singh Vs VI Additional District Judge and Others

Allahabad High Court · (1994) 2 AWC 1101

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1A)

High Courts28 Feb 1994Dismissed

Mahendra Singh Vs Prescribed Authority/Upper Zila Adhikari, (Finance and Revenue) and Others

Allahabad High Court · (1994) 3 AWC 1302 : (1994) RD 373

Civil Procedure Code, 1908 (CPC) — Section 11Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 13A, 29

High Courts28 Feb 1994Disposed Of

Manindra Nath Upadhya Vs State of Uttar Pradesh and Others

Allahabad High Court · (1994) 3 AWC 1621

High Courts25 Feb 1994Allowed

Thanvir Vs State

Allahabad High Court · (1994) 18 ACR 585

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50

High Courts25 Feb 1994Dismissed

Gyano alias Gyanwati Vs State of U.P.

Allahabad High Court · (1995) CriLJ 1016

Penal Code, 1860 (IPC) — Section 201, 210, 302, 34

High Courts25 Feb 1994Dismissed

Bechan Prasad and Another Vs State of U.P. and Another

Allahabad High Court · (1994) 3 AWC 1581

Constitution of India, 1950 — Article 14, 19(1), 200, 201, 234(2)Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16B, 16C, 16D, 16EUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 10