COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,136 of 5,025

High Courts07 Jan 1994Dismissed

Paramhansanand Shiksha Mandir Ashram Vs VII Additional District Judge, Deoria and others

Allahabad High Court · AIR 1994 All 293

Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 23

Read judgment

High Courts07 Jan 1994Dismissed

Dhannu Lal Vs Vice-Chancellor, Allahabad University and Another

Allahabad High Court · (1994) 1 AWC 539

Read judgment

High Courts07 Jan 1994

Shiv Singh Vs State

Allahabad High Court · (1994) 18 ACR 105

Penal Code, 1860 (IPC) — Section 395, 396, 397

Read judgment

High Courts07 Jan 1994Allowed

Hari Nath Singh Vs State of Uttar Pradesh and Another

Allahabad High Court · (1994) 2 AWC 787 : (1994) 2 UPLBEC 905

Read judgment

High Courts07 Jan 1994Dismissed

Chandra Kisfaere Dabey Vs Dupty Director of Education and Others

Allahabad High Court · (1994) 1 AWC 387

Constitution of India, 1950 — Article 226

Read judgment

High Courts07 Jan 1994

Dr. Balram Singh Vs Harish Chandra Srivastava and Another

Allahabad High Court · (1994) 18 ACR 94

Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 191, 200, 202, 204(2)Penal Code, 1860 (IPC) — Section 338

Read judgment

High Courts06 Jan 1994Dismissed

Kumaon Motor Owner''s Union Limited Vs State of Uttar Pradesh and Others

Allahabad High Court · (1994) 1 AWC 636 : (1994) 2 UPLBEC 1106

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)

Read judgment

High Courts06 Jan 1994Allowed

Kumari Savitri Roy Vs Union of India

Allahabad High Court · (1994) 1 ACC 418 : (1994) ACJ 720 : AIR 1994 All 239 : (1994) 2 AWC 840

Railways Accidents (Compensation) Rules, 1950 — Rule 6Railways Act, 1890 — Section 66, 68, 82A, 82F(2)Railways Act, 1989 — Section 123, 124

Read judgment

High Courts05 Jan 1994Disposed Of

Tribhuwan and Anr. Vs State of U.P.& Anr.

Allahabad High Court · (1994) 01 AHC CK 0085

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 328, 379, 411

Read judgment

High Courts05 Jan 1994Allowed

Mariyam Vs State of U.P.

Allahabad High Court · (1994) 01 AHC CK 0083

Constitution of India, 1950 — Article 226Uttar Pradesh Prisoners Release on Probation Rules, 1938 — Rule 3

Read judgment

High Courts05 Jan 1994Disposed Of

Indra Pal Singh and Neerja Raghuvansi Vs Chairman and Managing Director, Indian Telephone Industries Ltd., Corporate Bangalore and others

Allahabad High Court · (1994) 01 AHC CK 0070

Read judgment

High Courts05 Jan 1994Allowed

Mohamad Husain Vs Labour Court and Another

Allahabad High Court · (1994) 3 AWC 1603

Constitution of India, 1950 — Article 226, 254Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 4K, 6N

Read judgment

High Courts05 Jan 1994

Jaipal Lal alias Jaspal Lal Vs State of U.P.

Allahabad High Court · (1994) 18 ACR 154

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304, 324

Read judgment

High Courts05 Jan 1994

Bhagwant and Another Vs State

Allahabad High Court · (1994) 18 ACR 355

Criminal Procedure Code, 1973 (CrPC) — Section 107, 161Penal Code, 1860 (IPC) — Section 302, 34

Read judgment

High Courts04 Jan 1994Disposed Off

K.J. Diesels (P) Ltd. Vs CEGAT

Allahabad High Court · (1994) 71 ELT 672

Constitution of India, 1950 — Article 226

Read judgment

High Courts04 Jan 1994Dismissed

Ram Prasad Vs State of U.P.

Allahabad High Court · (1994) 2 AWC 955 : (1994) 2 DMC 410

Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts04 Jan 1994Dismissed

Anil Knmar Gangwar Vs Regional Manager, U.P. State Road Transport Corporation and Others

Allahabad High Court · (1994) 1 AWC 513 : (1994) 2 UPLBEC 1117

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 2(b), 4, 6

Read judgment

High Courts03 Jan 1994Dismissed

Chetan Swaroop Gandhi Vs Collector, Jhansi District, Jhansi and others,

Allahabad High Court · AIR 1994 All 269 : (1994) 2 AWC 816

Civil Procedure Code, 1908 (CPC) — Section 20Revenue Recovery Act, 1991 — Section 3, 3(2), 5

Read judgment

High Courts03 Jan 1994Allowed

Sagga alias Subhash Chandra Vs State of U.P.

Allahabad High Court · (1994) 01 AHC CK 0058

Juvenile Justice Act, 1986 — Section 20, 29

Read judgment

High Courts01 Jan 1994Dismissed

Juglasharan Shukla Vs State of U.P.and Another

Allahabad High Court · (1994) 01 AHC CK 0076

Official Secrets Act, 1923 — Section 3, 5

Read judgment