High Courts21 Jan 1994Allowed
Ram Narain Singh and Others Vs Deputy Director of Consolidation and Another
Allahabad High Court · (1994) 2 AWC 868
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,134 of 5,025
High Courts21 Jan 1994Allowed
Pawan Malik Vs State of Uttar Pradesh and Others
Allahabad High Court · (1994) 3 AWC 1566 : (1994) 3 UPLBEC 1607
High Courts21 Jan 1994Dismissed
Ram Sanehi Vs District Inspector of Schools and Others
Allahabad High Court · (1994) 2 AWC 682 : (1994) 2 UPLBEC 717
Uttar Pradesh Secondary Education Services Commission Rules, 1983 — Rule 9
High Courts20 Jan 1994Allowed
Chand Kiran Tyagi and Others Vs State of Uttar Pradesh and Another
Allahabad High Court · (1994) 1 AWC 597
Land Acquisition Act, 1894 — Section 23, 4, 4(1), 51A, 6(1)
High Courts20 Jan 1994Partly Allowed
Munna Pahalwan Vs State of U.P.
Allahabad High Court · (1994) 01 AHC CK 0062
Penal Code, 1860 (IPC) — Section 100, 299, 300, 302, 304
High Courts20 Jan 1994Dismissed
Chandra Bhan Singh Vs III Additional Judge and Others
Allahabad High Court · (1994) 01 AHC CK 0037
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 90, Order 9 Rule 13, Order 9 Rule 9, 115Constitution of India, 1950 — Article 226Limitation Act, 1877 — Section 22
High Courts20 Jan 1994Dismissed
Santosh Kumar and Others Vs Life Insurance Corporation of India and Others
Allahabad High Court · (1994) 2 AWC 825 : (1994) 1 UPLBEC 555
Constitution of India, 1950 — Article 14, 16Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4(1), 4(2), 4(4)
High Courts20 Jan 1994
Rajesh Misra Vs Uttar Pradesh
Allahabad High Court · (1994) 18 ACR 129
Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 14, 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 167, 207, 208, 209, 309
High Courts19 Jan 1994Allowed
Radhey Shyam and Anr. Vs State of U.P.
Allahabad High Court · (1994) 01 AHC CK 0089
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts19 Jan 1994Dismissed
Kanhaiya Lal and Others Vs State of U.P.
Allahabad High Court · (1994) 2 AWC 979 : (1994) CriLJ 2307
Penal Code, 1860 (IPC) — Section 304A, 338Arms Act, 1959 — Section 30
High Courts19 Jan 1994Dismissed
U.P. State Bridge Corporation Ltd. Vs Union of India (UOI)
Allahabad High Court · (1994) 74 ELT 824
High Courts19 Jan 1994Dismissed
State of U.P. and Others Vs Vidyawati Singh and Another
Allahabad High Court · (1994) ACJ 553
Penal Code, 1860 (IPC) — Section 279, 304A, 338
High Courts19 Jan 1994Dismissed
Mohd. Sabir Hussain and Others Vs Hazi Abdul Hai and Others
Allahabad High Court · (1994) 2 AWC 756
Constitution of India, 1950 — Article 226
High Courts19 Jan 1994Allowed
Dinesh Kumar Garg Vs Public Service Commission and Others
Allahabad High Court · (1994) 2 AWC 835 : (1994) 2 UPLBEC 1112
Constitution of India, 1950 — Article 226
High Courts18 Jan 1994Disposed Of
Prabhu Nath Tripathi Vs Indian Red Cross Society, District Branch and Others
Allahabad High Court · (1994) 3 AWC 1619
High Courts18 Jan 1994Disposed Of
Smt. Kamla Devi Kushwaha Vs Smt. Manorma and others
Allahabad High Court · AIR 1994 All 369 : (1994) 1 AWC 566
Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25
High Courts18 Jan 1994Dismissed
State of U.P.and another Vs Surendra Kumar Rastogi and another
Allahabad High Court · (1994) 01 AHC CK 0051
Arbitration Act, 1940 — Section 39(1), 8
High Courts18 Jan 1994Disposed Of
Uchch Nyayalaya Karmchari Sangh, LUCKNOW Vs Deputy Registrar, Accounts, (A-1) Section And Others
Allahabad High Court · (1994) 01 AHC CK 0050
Constitution of India, 1950 — Article 124(6), 162, 164(3), 219, 75(4)
High Courts18 Jan 1994
Kalicharan and Others Vs State of U.P.
Allahabad High Court · (1994) 18 ACR 361
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Jan 1994Dismissed
Gopal Krishan Mishra and Ors. Vs Nagar Palika & Anr.
Allahabad High Court · (1994) 01 AHC CK 0088
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AContempt of Courts Act, 1971 — Section 20