COURT ARCHIVE

Allahabad High Court judgments, 1984

645 judgments · page 11 of 33

High Courts27 Sept 1984Allowed

E. Septon and Company Private Limited Vs Superintendent of Central Excise and Another

Allahabad High Court · (1985) 5 ECC 305 : (1985) 19 ELT 57

Central Excise Rules, 1944 — Rule 174, 174A, 2, 8, 8(1)Central Excises and Salt Act, 1944 — Section 2Constitution of India, 1950 — Article 226

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High Courts27 Sept 1984Dismissed

United India Fire and General Insurance Co. Ltd., Kanpur and Another Vs Gulab Chandra Gupta

Allahabad High Court · (1985) 1 ACC 52 : AIR 1985 All 44 : (1986) 59 CompCas 678

Motor Vehicles Act, 1939 — Section 110D, 96(2), 96(6)

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High Courts27 Sept 1984Allowed

Parag Lal Behari Vs Deputy Director of Consolidation, Gorakhpur and Others

Allahabad High Court · AIR 1985 All 34

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 141, 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5

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High Courts27 Sept 1984Dismissed

Smt. Yasmin Mahmud Vs The Additional District Judge, Special and Others

Allahabad High Court · (1985) AWC 88

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(2), 39

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High Courts26 Sept 1984Allowed

Shyam Kishore Agarwal Vs The VII Additional District Judge and Others

Allahabad High Court · (1984) AWC 555 Supp

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 15 Rule 5(1), Order 15 Rule 5(2), Order 16 Rule 5(1)Constitution of India, 1950 — Article 14, 226Transfer of Property Act, 1882 — Section 106

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High Courts26 Sept 1984Allowed

Kashi Prasad Kesarvani Vs Commissioner, Sales Tax

Allahabad High Court · (1986) 61 STC 270

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17

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High Courts26 Sept 1984Allowed

Irfanur-Rashid Khan Vs Rizwanur-Rashid Khan and Others

Allahabad High Court · AIR 1985 All 271 : (1984) AWC 517 Supp

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115

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High Courts26 Sept 1984Dismissed

Bhawani Prasad and Another Vs The Board of Revenue and Others

Allahabad High Court · (1984) AWC 622 Supp

Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143, 143(1) , 209, 331(1A)

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High Courts26 Sept 1984Dismissed

Hari Shanker Srivastava Vs Smt. Savitri Devi and Others

Allahabad High Court · (1984) AWC 521 Supp

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 47Contempt of Courts Act, 1971 — Section 12

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High Courts26 Sept 1984Dismissed

Syed Afzal Ahmad and Another Vs The Board of Revenue and Another

Allahabad High Court · (1984) AWC 577 Supp

Constitution of India, 1950 — Article 226Uttar Pradesh Tenancy Act, 1939 — Section 180, 180(1), 180(2), 29, 30

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High Courts26 Sept 1984Allowed

Ram Baran Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1984) AWC 503 Supp

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 10, 11, 12, 13, 14Limitation Rules, 1963 — Rule 111

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High Courts25 Sept 1984Allowed

Ajeet Gupta Vs Mukteshwari Nigam and Others

Allahabad High Court · (1984) AWC 573 Supp

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 22 Rule 4, 47Evidence Act, 1872 — Section 41Transfer of Property Act, 1882 — Section 106, 108

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High Courts25 Sept 1984

DAYA SHANKER Vs TAX RECOVERY OFFICER and Another

Allahabad High Court · (1985) 48 CTR 134 : (1985) 21 TAXMAN 303

Income Tax Act, 1961 — Section 220, 225, 264

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High Courts25 Sept 1984Allowed

Smt. Maharani Chopra and Another Vs Darshan Lal and Another

Allahabad High Court · (1984) AWC 525 Supp

Civil Procedure Code, 1908 (CPC) — Section 2(11)Fatal Accidents Act, 1855 — Section 1AHindu Succession Act, 1956 — Section 15(1), 8

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High Courts25 Sept 1984Dismissed

L.H. Sugar Factories Limited and Another Vs The Collector, Central Excise and Others

Allahabad High Court · (1985) 5 ECC 308

Central Excises and Salt Act, 1944 — Section 35

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High Courts24 Sept 1984Partly Allowed

Laxmi Narain Gupta Vs U.P. Pubic Service Tribunal and Others

Allahabad High Court · (1985) AWC 32

Arbitration Act, 1940 — Section 21Civil Procedure Code, 1908 (CPC) — Section 26, 3, 80Payment of Wages Act, 1936 — Section 22

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High Courts24 Sept 1984Dismissed

Commissioner, Sales Tax Vs Saraswati Press

Allahabad High Court · (1985) 58 STC 327

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High Courts21 Sept 1984Dismissed

Mata Prasad Dwivedi Vs Special Judge/1st Additional District Judge and Others

Allahabad High Court · (1984) AWC 114 Supp

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(1)

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High Courts21 Sept 1984Allowed

Man Mohan and Others Vs State

Allahabad High Court · (1984) AWC 321 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 110Penal Code, 1860 (IPC) — Section 302, 34, 395, 397

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High Courts20 Sept 1984Dismissed

Tarkeshwar Nath Sharma Vs The Deputy Director of Education, VIIth Region and Others

Allahabad High Court · (1985) AWC 41

Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(3)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 31, 35, 36, 37

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