COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,135 of 5,025

High Courts14 Jan 1994Dismissed

Hori Lal Vs 11th Addl.District Judge, Lucknow and Another

Allahabad High Court · (1994) 01 AHC CK 0077

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10, 22, 34

High Courts14 Jan 1994Allowed

Jageshwar Prasad Misra Vs Hardoi Zila Sahkari Bank Ltd.and others

Allahabad High Court · (1994) 01 AHC CK 0067

High Courts13 Jan 1994Dismissed

Dr. S.K. Dasgupta Vs Meerut Collegiate Association, Meerut and others

Allahabad High Court · AIR 1994 All 267 : (1994) 2 AWC 781 : (1994) 1 UPLBEC 309

Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 13, 13(1), 13(4), 58

High Courts13 Jan 1994Allowed

Sheo Nath alias Chhotka Vs State of U.P.

Allahabad High Court · (1994) 01 AHC CK 0074

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20

High Courts13 Jan 1994Dismissed

State of U.P., through Secretary, Medical, Health and Family Planning, Janpath, Lucknow and another Vs K.M.Bahal

Allahabad High Court · (1994) 01 AHC CK 0068

Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5Uttar Pradesh General Clauses Act, 1904 — Section 6(c)

High Courts13 Jan 1994Partly Allowed

Raghu Raj Vs State of U.P.

Allahabad High Court · (1994) 01 AHC CK 0061

Penal Code, 1860 (IPC) — Section 366, 376

High Courts13 Jan 1994Disposed Of

Hayat Husain Khan Vs State of U.P.and others

Allahabad High Court · (1994) 01 AHC CK 0052

High Courts13 Jan 1994

Krishna Nand Dwivedi Vs District Inspector of Schools and Others

Allahabad High Court · (1994) 2 AWC 758

High Courts11 Jan 1994Partly Allowed

Gulzari Lal and Others Vs State of U.P.

Allahabad High Court · (1994) 2 AWC 933 : (1994) CriLJ 3537

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304

High Courts11 Jan 1994Allowed

Avadh Ram and Anr. Vs State of U.P.& Ors.

Allahabad High Court · (1994) 01 AHC CK 0082

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 463

High Courts11 Jan 1994Dismissed

Yogesh Kumar Misra Vs Union of India & Ors.

Allahabad High Court · (1994) 01 AHC CK 0080

Constitution of India, 1950 — Article 226, 356Evidence Act, 1872 — Section 78, 81

High Courts11 Jan 1994

Tarawati Tandon and Others Vs Hari Dutt Pathak and Others

Allahabad High Court · (1994) ACJ 638

Motor Vehicles Act, 1988 — Section 95

High Courts11 Jan 1994Allowed

Ex. Lt. Sanjiv Jaggi Vs Union of India (UOI) and Others

Allahabad High Court · (1994) 2 AWC 844 : (1994) 1 UPLBEC 566

Armed Forces Personnels Rules, 1982 — Rule 12, 27, 5, 6

High Courts10 Jan 1994Dismissed

Jagdish Chandra Chawla Vs 3rd Additional District Judge and Others

Allahabad High Court · (1994) 2 AWC 796

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 34(1)

High Courts10 Jan 1994Allowed

Commissioner of Gift-tax Vs Kailashpat Juthalal (HUF)

Allahabad High Court · (1994) 118 CTR 301 : (1994) 209 ITR 400 : (1994) 75 TAXMAN 133

Gift Tax Act, 1958 — Section 4(1), 5(2), 6(3)Gift Tax Rules, 1958 — Rule 10(2)

High Courts10 Jan 1994Dismissed

Commissioner of Income Tax Vs Smt. Prakashwati

Allahabad High Court · (1995) 124 CTR 83 : (1994) 210 ITR 567

Income Tax Act, 1961 — Section 143, 143(1), 256, 263

High Courts10 Jan 1994Dismissed

Chhotey Lal Vs XIV Addl. District Judge and Others

Allahabad High Court · (1994) 2 AWC 813

Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30, 30(1)

High Courts07 Jan 1994Dismissed

Ambarish Kumar Tiwari Vs Committee of Management Chacha Nehru Higher Secondary School and Another

Allahabad High Court · (1994) 2 AWC 808

Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 15, 16, 16(2), 18, 33BUttar Pradesh Secondary Education Services Commission and Selection Boards Rules, 1983 — Rule 4, 4(2), 9

High Courts07 Jan 1994Partly Allowed

Luttful Haque Vs Collector (The prescribed Authority, Under the Land Acquisition Act) and another

Allahabad High Court · AIR 1995 All 93 : (1994) 2 AWC 821

Land Acquisition Act, 1894 — Section 18, 19, 23(2), 25, 28A

High Courts07 Jan 1994Allowed

Kishori Lal and Anr. Vs State of U.P.

Allahabad High Court · (1994) 01 AHC CK 0054

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302