COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,132 of 5,025

High Courts01 Feb 1994Allowed

Baldeo (since deceased) by LRs. and Others Vs Dy. Director of Consolidation and Another

Allahabad High Court · (1994) 1 AWC 634

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(5)

High Courts31 Jan 1994Dismissed

Ram Nagina Singh Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1994) 1 AWC 466 : (1994) RD 216

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9

High Courts31 Jan 1994Dismissed

Century Foams Pvt. Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (1995) 123 CTR 342 : (1994) 210 ITR 625 : (1995) 82 TAXMAN 575

Income Tax Act, 1961 — Section 256

High Courts31 Jan 1994Dismissed

State of U.P. Vs Bhagwati

Allahabad High Court · (1994) 01 AHC CK 0073

Penal Code, 1860 (IPC) — Section 302, 34, 394, 411

High Courts31 Jan 1994Allowed

Guru Bux Singh Bakshi Vs State of U.P.

Allahabad High Court · (1994) 01 AHC CK 0055

Constitution of India, 1950 — Article 226Police Regulations, 1980 — Para 228, Para 231

High Courts31 Jan 1994Dismissed

Smt. Kaushalya Devi and Others Vs Special Judge and Others

Allahabad High Court · (1994) 1 AWC 515

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)

High Courts29 Jan 1994Disposed Of

Ram Pal Vs State of U.P.and others

Allahabad High Court · (1994) 01 AHC CK 0069

High Courts29 Jan 1994Dismissed

Birendra Bikram Singh and others Vs Kamala Devi

Allahabad High Court · AIR 1995 All 243

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 14Hindu Marriage Act, 1955 — Section 11, 17, 5

High Courts29 Jan 1994

Abdul Malik Vs State of U.P. and others

Allahabad High Court · AIR 1994 All 376

Constitution of India, 1950 — Article 136, 226Evidence Act, 1872 — Section 56Mines and Minerals (Development and Regulation) Act, 1957 — Section 15

High Courts28 Jan 1994Allowed

Remesh Bux and Anr. Vs State of U.P.

Allahabad High Court · (1994) 01 AHC CK 0060

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

High Courts28 Jan 1994Dismissed

State of U.P. Vs Kailash Nath & Ors.

Allahabad High Court · (1994) 01 AHC CK 0059

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 149, 302

High Courts28 Jan 1994Dismissed

Sri Nand Kishore Gupta, Advocate Vs The Hindustan Commercial Bank Ltd. and others

Allahabad High Court · AIR 1994 All 238 : (1994) 1 AWC 603

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 4, Order 43 Rule 1

High Courts28 Jan 1994Dismissed

Mohammad Ashiqueen Vs XIIth Additional District Judge and Others

Allahabad High Court · (1994) 1 AWC 557

Constitution of India, 1950 — Article 226

High Courts28 Jan 1994Dismissed

Ramesh Chandra Vs Prescribed Authority/III A.C.J. and Another

Allahabad High Court · (1994) 3 AWC 1426

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 23

High Courts27 Jan 1994Dismissed

Atar Singh and others Vs District Judge, Jhansi and others

Allahabad High Court · AIR 1994 All 295 : (1994) 1 AWC 655

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 3, Order 20 Rule 4, Order 20 Rule 4(1), Order 20 Rule 5Provincial Small Cause Courts Act, 1887 — Section 17(1), 25Registration Act, 1908 — Section 17(1)

High Courts27 Jan 1994Dismissed

Raj Kumari Mishra Vs Chander Roshni Dubey & Ors.

Allahabad High Court · (1994) 01 AHC CK 0049

Criminal Procedure Code, 1973 (CrPC) — Section 319, 402

High Courts27 Jan 1994

Matador Malik Association Vs The Deputy Transport Commissioner, Passenger Tax and Others

Allahabad High Court · (1995) 1 ACC 165

Motor Vehicles Act, 1988 — Section 2(40)Uttar Pradesh Motor Gadi (Yatri Kar) Adhiniyam, 1962 — Section 2(g)

High Courts27 Jan 1994Allowed

Brinda Dubey and Others Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1994) 1 AWC 533

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4(2), 9A(2)

High Courts27 Jan 1994

Regional Provident Fund Commissioner Vs Amitabh Textile Mills Limited and Others

Allahabad High Court · (1994) 18 ACR 97 : (1994) 2 UPLBEC 1293

Employees Provident Fund and Family Pension Act, 1952 — Section 13(1), 14(1), 14(1A), 14A, 17(3)Penal Code, 1860 (IPC) — Section 21, 405

High Courts25 Jan 1994Dismissed

Sri Dasnam Naga Sanyasi and another Vs Allahabad Development Authority, Allahabad and another

Allahabad High Court · AIR 1995 All 418

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1(c)Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 38, 41, 41(1)