High Courts22 Feb 1994
H. Chowdhary Estates (P) Ltd. Vs State of U.P. and others
Allahabad High Court · AIR 1994 All 340 : (1994) 2 AWC 858
Stamp Act, 1899 — Section 49, 50, 51, 52, 53Uttar Pradesh Stamp Rules, 1942 — Rule 218
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,129 of 5,025
High Courts21 Feb 1994Dismissed
Shiva Shanker and Another Vs Board of Revenue and Others
Allahabad High Court · (1994) 2 AWC 1086 : (1994) RD 420
High Courts21 Feb 1994Allowed
Mansha Ram Vs State & Anr.
Allahabad High Court · (1994) 02 AHC CK 0062
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14
High Courts21 Feb 1994Allowed
Paras Palace (Chhabigrih),Varanasi Vs State of U.P.and Another
Allahabad High Court · (1994) 02 AHC CK 0061
Uttar Pradesh Entertainments and Betting Tax Act, 1979 — Section 38(1)
High Courts21 Feb 1994Dismissed
Commissioner of Income Tax Vs Dr. H.N. Mehrotra
Allahabad High Court · (1994) 75 TAXMAN 649
Income Tax Act, 1961 — Section 256(2), 271(1)(c)
High Courts19 Feb 1994Dismissed
Kanhaiya Lal Vs Madan Gopal Gupta and Others
Allahabad High Court · (1994) 1 AWC 414
High Courts17 Feb 1994Allowed
Ram Lal and Others Vs State
Allahabad High Court · (1994) 18 ACR 548
Arms Act, 1959 — Section 25(1), 27Explosives Act, 1884 — Section 5Penal Code, 1860 (IPC) — Section 399, 402
High Courts17 Feb 1994Allowed
Krishna Raj Singh Vs State and Others
Allahabad High Court · (1994) 1 AWC 442
High Courts16 Feb 1994Dismissed
Amar Singh and Another Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1994) 1 AWC 584
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9A(2)
High Courts16 Feb 1994Allowed
Dr. Km. K. Kalra Vs Principal, S.N. Medical College and Others
Allahabad High Court · (1994) 2 AWC 895 : (1994) 1 UPLBEC 536
Constitution of India, 1950 — Article 162, 309Indian Medical Council Act, 1956 — Section 30Uttar Pradesh State Universities Act, 1973 — Section 2(18), 2(19), 2(2), 25(2), 27
High Courts16 Feb 1994Dismissed
T.K. Srivastava Vs Allahabad Bank and Others
Allahabad High Court · (1995) 70 FLR 380 : (1995) 2 LLJ 862
Constitution of India, 1950 — Article 226
High Courts16 Feb 1994Allowed
M/s. Hindustan Ferro Alloys Ltd. Vs The Executive Engineer, U.P. State Electricity Board and others
Allahabad High Court · AIR 1995 All 209 : (1994) 2 AWC 792
Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 26, 49Electricity Act, 1910 — Section 10, 11, 21(2), 21(3), 23
High Courts16 Feb 1994Dismissed
Laxmi Narain Gupta Vs Depuyt Managing Director, State Bank of India and Others
Allahabad High Court · (1994) 3 AWC 1379
Constitution of India, 1950 — Article 226State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 49, 50(3)
High Courts16 Feb 1994Dismissed
Hindustan Ferro Alloys Ltd. and Another Vs U.P. State Electricity Board and Others
Allahabad High Court · (1994) 2 AWC 755
High Courts16 Feb 1994
Smt. Saraswati alias Ram Suit Vs Board of Revenue and Others
Allahabad High Court · (1994) 3 AWC 1392 : (1994) RD 313
Constitution of India, 1950 — Article 226, 236Uttar Pradesh Land Revenue Act, 1901 — Section 219
High Courts16 Feb 1994
Rameshwar Prasad and Others Vs State of U.P. and Others
Allahabad High Court · (1994) 18 ACR 217
Criminal Procedure Code, 1973 (CrPC) — Section 133, 137, 137(2), 138, 353
High Courts14 Feb 1994Allowed
Diwakar Awasthi Vs Dy. Director of Education and Others
Allahabad High Court · (1994) 1 AWC 639 : (1994) 1 AWC 638 : (1994) 2 UPLBEC 928
High Courts14 Feb 1994Dismissed
S.B. Nath Vs Committee of Management, Anglo Bengali Inter College and Others
Allahabad High Court · (1994) 2 AWC 730 : (1994) 2 UPLBEC 761
Constitution of India, 1950 — Article 226, 31Uttar Pradesh Intermediate Education Act, 1921 — Section 16, 16FUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 1, 2, 2(1), 3, 3(1)
High Courts14 Feb 1994Allowed
Shanker Ji Singh Vs Institute of Engineering and Rural Technology
Allahabad High Court · (1994) 2 AWC 903
Constitution of India, 1950 — Article 12, 14, 16, 162, 21
High Courts14 Feb 1994Dismissed
Raymond Synthetics Karmachari Sangh and Another Vs Registrar, Trade Unions and Others
Allahabad High Court · (1994) 1 AWC 511 : (1994) 2 UPLBEC 1312
Constitution of India, 1950 — Article 226Trade Unions Act, 1926 — Section 10, 5, 7, 8