High Courts07 Feb 1994
Chadua and Others Vs State of U.P.
Allahabad High Court · (1994) 18 ACR 502
Penal Code, 1860 (IPC) — Section 147, 149, 308, 323, 65
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,131 of 5,025
High Courts07 Feb 1994Allowed
Ram Raj Vs District Magistrate and Another
Allahabad High Court · (1994) 3 AWC 1412
Constitution of India, 1950 — Article 21
High Courts04 Feb 1994Allowed
Ram Murat Rai Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1994) 1 AWC 574 : (1994) RD 276
Constitution of India, 1950 — Article 226
High Courts04 Feb 1994Allowed
Jagar Nath alias Baij Nath Vs Joint Director of Consolidation and Others
Allahabad High Court · (1994) 1 AWC 538 : (1994) RD 284
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20
High Courts04 Feb 1994Allowed
Pappu Singh Vs State of U.P.
Allahabad High Court · (1995) CriLJ 2803
Criminal Procedure Code, 1973 (CrPC) — Section 190, 193, 4(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14
High Courts04 Feb 1994Allowed
Mohd. Zeeshan and Others Vs State of U.P.
Allahabad High Court · (1994) 18 ACR 479
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 232, 302, 323, 324, 34
High Courts04 Feb 1994Allowed
Iqbal Bahadur and Ors. Vs State of U.P.& Anr.
Allahabad High Court · (1994) 02 AHC CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 190, 193Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14
High Courts04 Feb 1994Allowed
Panna Lal Khandelwal Vs State of U.P.and Others
Allahabad High Court · (1994) 02 AHC CK 0052
Constitution of India, 1950 — Article 14Uttar Pradesh Town Areas Act, 1914 — Section 7A
High Courts03 Feb 1994Dismissed
State of U.P.and Others Vs Sangam Lal Jaiswal and Another
Allahabad High Court · (1994) 02 AHC CK 0060
High Courts03 Feb 1994Allowed
B.B.Singh Vs Balbhaddar Singh & Ors.
Allahabad High Court · (1994) 02 AHC CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts03 Feb 1994Allowed
Singhal and Co. Vs Hussain Ali and Another
Allahabad High Court · (1994) ACJ 650 : (1994) 68 FLR 905 : (1995) 1 LLJ 78
Workmens Compensation Act, 1923 — Section 30Workmens Compensation Rules, 1924 — Rule 20(2)
High Courts03 Feb 1994
Banwari and Another Vs State
Allahabad High Court · (1994) 18 ACR 472
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 323, 379, 390, 393
High Courts02 Feb 1994Dismissed
State of U.P. Vs Baboo Ram and Others
Allahabad High Court · (1994) 1 AWC 640 : (1995) CriLJ 643
Criminal Procedure Code, 1973 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 307, 34
High Courts02 Feb 1994Allowed
Nand Kishore and Anr. Vs State of U.P.
Allahabad High Court · (1994) 02 AHC CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts02 Feb 1994Dismissed
Sheilash Kumar Chaurasia Vs Preeti Chaurasia
Allahabad High Court · (1994) 02 AHC CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts02 Feb 1994Dismissed
Kumari Rajul Jain and Others Vs Banaras Hindu University and Others
Allahabad High Court · (1994) 3 AWC 1486 : (1994) 2 UPLBEC 1235
Banaras Hindu University Act, 1915 — Section 18, 4AConstitution of India, 1950 — Article 14Indian Medical Council Act, 1956 — Section 19, 19A(1)
High Courts02 Feb 1994
Jagdish Vs Mahabir Saran Jain and Others
Allahabad High Court · (1994) 18 ACR 107
High Courts02 Feb 1994Dismissed
Yogendra Kumar and Others Vs State of U.P.
Allahabad High Court · (1994) 1 AWC 606
Penal Code, 1860 (IPC) — Section 394
High Courts02 Feb 1994
Ghan Shyam Vs State of U.P.
Allahabad High Court · (1994) 18 ACR 112
Penal Code, 1860 (IPC) — Section 302
High Courts01 Feb 1994Disposed Of
Sheo Pal Singh Vs State of U.P.& Ors.
Allahabad High Court · (1994) 02 AHC CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 439, 489