High Courts21 Dec 1984Allowed
Suraj Bhan Dixit Vs Yatri Kar Adhikari and Another
Allahabad High Court · AIR 1985 All 143
Constitution of India, 1950 — Article 226Uttar Pradesh Motor Gadi (Yatri Kar) Adhiniyam, 1962 — Section 13(2), 5, 5(7), 9
COURT ARCHIVE
Allahabad High Court judgments, 1984
645 judgments · page 1 of 33
High Courts20 Dec 1984Partly Allowed
Gyasuddin Vs Allah Tala Waqf Mausuma and Another
Allahabad High Court · AIR 1986 All 39
Citizenship Act, 1955 — Section 9(2)Citizenship Rules, 2009 — Rule 30Civil Procedure Code, 1908 (CPC) — Section 83
High Courts20 Dec 1984Dismissed
New India Assurance Co. Ltd. Vs Khimuli Devi and Others
Allahabad High Court · (1986) 60 CompCas 706
Motor Vehicles Act, 1939 — Section 110, 92A
High Courts20 Dec 1984Allowed
Rajendra Kumar Sharma Vs Superintendent, District Jail, Agra and others
Allahabad High Court · (1984) 12 AHC CK 0038
Constitution of India, 1950 — Article 21National Security Act, 1980 — Section 10, 3, 8
High Courts20 Dec 1984Disposed Of
U.P. State Road Transport Corporation, Allahabad Vs Km. Deepti and Others etc.
Allahabad High Court · AIR 1985 All 197
Motor Vehicles Act, 1939 — Section 110B
High Courts20 Dec 1984Allowed
Homesh Kumar Sharma Vs The Vice Chancellor, Aligarh Muslim University, Aligarh and Another
Allahabad High Court · AIR 1985 All 166
Aligarh Muslim University Act, 1920 — Section 36AConstitution of India, 1950 — Article 226
High Courts20 Dec 1984Allowed
State of U.P. Vs Atul Mittal and Another
Allahabad High Court · (1985) AWC 257
Transfer of Property Act, 1882 — Section 108, 109Urban Land (Ceiling and Regulation) Act, 1976 — Section 2(1), 24, 3, 4, 6(1)
High Courts20 Dec 1984
U.P. State Road Transport Corporation Vs Deepti and Others
Allahabad High Court · (1985) 1 ACC 298
Motor Vehicles Act, 1939 — Section 110BMotor Vehicles Act, 1939 — Section 110BMotor Vehicles Act, 1939 — Section 110B
High Courts20 Dec 1984
Udai Singh Vs State
Allahabad High Court · (1984) 12 AHC CK 0007
Constitution of India, 1950 — Article 14, 21Prevention of Food Adulteration (Amendment) Act, 1976 — Section 11(1), 11(3), 13(2)Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 13(2B), 13(3), 16
High Courts19 Dec 1984Partly Allowed
Rama Shankar Singh Vs The Secretary, District Co-operative Bank Ltd. and Others
Allahabad High Court · (1984) AWC 310 Supp
Uttar Pradesh Co-operative Societies Employees Service Regulations, 1975 — Regulation 85
High Courts19 Dec 1984Disposed Of
In Re: Hari Nandan Agarwal
Allahabad High Court · (1986) 49 CTR 304 : (1985) 49 CTR 304 : (1986) 159 ITR 816 : (1986) 25 TAXMAN 147
High Courts19 Dec 1984Allowed
Naseem Vs State of U.P.
Allahabad High Court · (1984) 12 AHC CK 0039
Juvenile Justice Act, 1986 — Section 12, 7, 7(3), 8
High Courts19 Dec 1984Allowed
State of U.P. and Another Vs Jaya Shree Textile and Industries Ltd. and Another
Allahabad High Court · AIR 1985 All 212
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17Companies Act, 1956 — Section 394, 394(2)
High Courts19 Dec 1984
Shamsher Singh Vs Gopal Prasad and Others
Allahabad High Court · (1985) 1 ACC 489 : (1985) ACJ 711
Motor Vehicles Act, 1988 — Section 110DMotor Vehicles Act, 1988 — Section 110DMotor Vehicles Act, 1988 — Section 110D
High Courts18 Dec 1984Allowed
Kalpana Kala Kendra Vs Employees State Insurance Corporation
Allahabad High Court · (1985) AWC 297
Civil Procedure Code, 1908 (CPC) — Section 115Employees State Insurance Act, 1948 — Section 2(12), 82Factories Act, 1948 — Section 2
High Courts18 Dec 1984Allowed
Mangat Singh Vs Sunder Lal
Allahabad High Court · (1985) AWC 278
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(5), 16, 2, 20, 21
High Courts18 Dec 1984Allowed
Smt. Deo Mani Vs Manna and Another
Allahabad High Court · (1984) 12 AHC CK 0059
Hindu Marriage Act, 1955 — Section 24
High Courts18 Dec 1984Dismissed
Smt. Mallo Vs Smt. Bakhtawari and Others
Allahabad High Court · AIR 1985 All 160
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 101, 102, 103, 104, 4Registration Act, 1908 — Section 34, 58
High Courts18 Dec 1984
In Re : R.K. Chakravarty, Collector, Custom and Central Excises
Allahabad High Court · (1984) AWC 297 Supp : (1985) CriLJ 961
Central Excises and Salt Act, 1944 — Section 14Constitution of India, 1950 — Article 215, 225, 226Contempt of Courts Act, 1971 — Section 10, 2, 23
High Courts18 Dec 1984Dismissed
Baba Shambhu Giri and Another Vs State of U.P. and Others
Allahabad High Court · (1985) AWC 485
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 10, 15, 4, 5, 7(1)