High Courts12 Oct 1984Allowed
Samai Lal and Others Vs Deputy Director of Consolidation, Pratapgarh and Others
Allahabad High Court · (1984) 10 AHC CK 0028
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19(1)(b), 19(1)(e)
COURT ARCHIVE
Allahabad High Court judgments, 1984
645 judgments · page 10 of 33
High Courts12 Oct 1984Allowed
Commissioner of Income Tax Vs Chandu Lal Surajpal
Allahabad High Court · (1985) 45 CTR 90 : (1986) 157 ITR 346 : (1985) 20 TAXMAN 384
Income Tax Act, 1961 — Section 40
High Courts11 Oct 1984Dismissed
Smt. Ram Pyari Devi Vs Chief Judical Migistrate and Others
Allahabad High Court · (1985) AWC 91
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 160, 180(1), 186, 204, 205(1)
High Courts11 Oct 1984Dismissed
Umesh Narain Singh Vs Union of India (UOI)
Allahabad High Court · (1984) AWC 353 Supp
Constitution of India, 1950 — Article 311, 311(2)
High Courts10 Oct 1984
Suresh Chandra Jain Vs State of U.P.
Allahabad High Court · (1984) 10 AHC CK 0050
Essential Commodities Act, 1955 — Section 11, 3, 7
High Courts10 Oct 1984Allowed
Farman Ali Vs State of Uttar Pradesh and Others
Allahabad High Court · (1984) AWC 290 Supp
Uttar Pradesh Retirement Benefit Rules, 1961 — Rule 3(2), 4, 5
High Courts10 Oct 1984Dismissed
Savitri Devi Vs The District Judge and Others
Allahabad High Court · (1985) AWC 175
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5United Provinces Municipalities Act, 1916 — Section 338United Provinces Town Areas Act, 1914 — Section 14(1)
High Courts09 Oct 1984Dismissed
Girdhari Lal and Others Vs D.D.C. and others
Allahabad High Court · (1984) 10 AHC CK 0018
Evidence Act, 1872 — Section 17, 18
High Courts08 Oct 1984Dismissed
Diwakar Prasad Dubey and Another Vs Prabhakar Prasad Dubey and Another
Allahabad High Court · AIR 1985 All 133
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, 100Evidence Act, 1872 — Section 101, 102, 103, 104Registration Act, 1908 — Section 17, 49
High Courts08 Oct 1984Dismissed
Official Liquidator U.P. Vs Inder Raj Swarup and Others
Allahabad High Court · (1984) AWC 344 Supp
Banking Companies Act, 1949 — Section 45ACivil Procedure Code, 1908 (CPC) — Order 21 Rule 63, 47Companies Act, 1913 — Section 171
High Courts28 Sept 1984Dismissed
Betal Singh Vs Board of Revenue and Others
Allahabad High Court · (1985) AWC 170 : (1985) RD 29
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 154, 48, 5, 5(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 163, 167, 209, 210, 229B
High Courts28 Sept 1984Allowed
Bhagwat Prasad Misra Vs Sub-Divisional Officer and Others
Allahabad High Court · (1985) AWC 94
Court Fees Act, 1870 — Article 22Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C, 12C(1), 12C(6), 12G
High Courts28 Sept 1984Dismissed
Amarnath and Others Vs Deputy Director of Consolidation, Kanpur and Another
Allahabad High Court · AIR 1985 All 163
Transfer of Property Act, 1882 — Section 52
High Courts28 Sept 1984Allowed
Roop Brothers and Another Vs State of Uttar Pradesh and Another
Allahabad High Court · (1985) 59 STC 318
Uttar Pradesh Trade Tax Act, 1948 — Section 10
High Courts28 Sept 1984
Darshan Singh and Others Vs Bimla Rani and Another
Allahabad High Court · (1985) 1 ACC 265
Motor Vehicles Act, 1988 — Section 96(2)(d)(ii)Motor Vehicles Act, 1988 — Section 96(2)(d)(ii)Motor Vehicles Act, 1988 — Section 96(2)(d)(ii)
High Courts28 Sept 1984
Vijayanand Pathak Vs Smt. Husna Ara Begum and Others
Allahabad High Court · (1985) AWC 37
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 21 Rule 28, Order 21 Rule 29, Order 21 Rule 90, 115
High Courts28 Sept 1984Allowed
Smt. Raj Kumari Vs Board of Revenue and Others
Allahabad High Court · (1985) AWC 187 : (1985) RD 33
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(d), Order 7 Rule 2, 80Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms (Amendment) Act, 1961 — Section 209(2)
High Courts28 Sept 1984Allowed
Ambika Prasad Dwivedi and Another Vs Harihar Prasad
Allahabad High Court · (1984) AWC 313 Supp
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 102
High Courts28 Sept 1984Allowed
Inspector of Stamps U.P. Vs Bhagwati Prasad and Others
Allahabad High Court · (1984) AWC 581 Supp
Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh Court Fees Act, 1870 — Section 24A, 3, 6, 6(3), 6AUttar Pradesh Court Fees Rules — Rule 12
High Courts28 Sept 1984Dismissed
Gorakh and Others Vs The Board of Revenue and Others
Allahabad High Court · (1984) AWC 587 Supp
Constitution of India, 1950 — Article 226Uttar Pradesh Tenancy Act, 1939 — Section 180, 59