High Courts31 Aug 1984Allowed
United India Fire and General Insurance Co. Ltd. Vs Ram Gopal Garodia and Another
Allahabad High Court · (1986) 60 CompCas 74
COURT ARCHIVE
Allahabad High Court judgments, 1984
645 judgments · page 15 of 33
High Courts31 Aug 1984Allowed
Santosh Kumar Vs State of U. P. and another
Allahabad High Court · (1984) 08 AHC CK 0048
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3
High Courts31 Aug 1984Allowed
Sheo Ram Singh Vs U.P.State & Another
Allahabad High Court · (1984) 08 AHC CK 0040
Constitution of India, 1950 — Article 311(1)
High Courts30 Aug 1984Dismissed
State of U.P. Vs Kali Ram
Allahabad High Court · (1984) 08 AHC CK 0076
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 300(2), 378, 403(2)Evidence Act, 1872 — Section 114
High Courts30 Aug 1984Allowed
Purshottam Das Vs Smt. Prema Devi and Others
Allahabad High Court · (1984) AWC 414 Supp
Constitution of India, 1950 — Article 226
High Courts30 Aug 1984Dismissed
Jyoti Prasad Dikshit Vs Bittan Devi and Others
Allahabad High Court · (1984) AWC 98 Supp
Motor Vehicles Act, 1939 — Section 2, 95(2)
High Courts30 Aug 1984Dismissed
S.M. Kamal Vs Palace Theatre
Allahabad High Court · (1984) AWC 233 Supp
Constitution of India, 1950 — Article 226, 226(1), 32Employees State Insurance Act, 1948 — Section 73, 73(1), 73(2), 75(1), 75(2A)
High Courts30 Aug 1984Dismissed
Anandan Gupta Vs Navin Agarwal and Others
Allahabad High Court · AIR 1984 All 387
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts30 Aug 1984
Ram Singh and Others Vs Rajendra Kumar Jain and Others
Allahabad High Court · (1985) 1 ACC 271
High Courts30 Aug 1984
Dr. B.C. Hasaram Vs Santosh Kumar
Allahabad High Court · (1985) ACR 25
Constitution of India, 1950 — Article 225Contempt of Courts Act, 1971 — Section 12, 15, 17, 18, 2Contempt of Courts Rules, 1980 — Rule 2, 4
High Courts30 Aug 1984Allowed
Mohammad Yaqub Vs The IVth Additional District and Sessions Judge and Others
Allahabad High Court · (1984) AWC 534 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(2)
High Courts30 Aug 1984Dismissed
Jyoti Prasad Dixit (deceased by L.Rs.) Vs Smt. Bitan Devi and Others
Allahabad High Court · (1986) 1 ACC 242 : (1986) ACJ 371 : AIR 1985 All 32 : (1986) 59 CompCas 348
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1Motor Vehicles Act, 1939 — Section 110A, 95(2)
High Courts30 Aug 1984Dismissed
Pratap Narain Pande Vs Smt. Nomita Roy and Others
Allahabad High Court · (1984) AWC 567 Supp
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(3), Order 39 Rule 2AContempt of Courts Act, 1971 — Section 10 , 12, 2, 2(3)Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts30 Aug 1984Allowed
Ved Prakash Vs The Second Additional District Judge and Others
Allahabad High Court · (1984) AWC 537 Supp
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21AUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(2)
High Courts29 Aug 1984Dismissed
Commissioner of Income Tax Vs Balram Prasad
Allahabad High Court · (1985) 44 CTR 132 : (1984) 150 ITR 687 : (1985) 23 TAXMAN 285
Income Tax Act, 1961 — Section 256, 256(2), 269, 269C(2), 269F(6)
High Courts29 Aug 1984Allowed
Jai Gurudev Dharam Pracharak Sangh and Others Vs State of U.P. and Others
Allahabad High Court · AIR 1985 All 158
Evidence Act, 1872 — Section 106, 114Land Acquisition Act, 1894 — Section 17, 17(4), 4, 4(1), 5A
High Courts28 Aug 1984Disposed Of
Additional Commissioner of Income Tax Vs Solar Chemicals (P.) Ltd.
Allahabad High Court · (1985) 44 CTR 300 : (1984) 150 ITR 410
Income Tax Act, 1961 — Section 143(3), 148, 271(1)
High Courts27 Aug 1984Allowed
Smt. Kamla Devi Vs The Special Land Acquisition Officer, Nagar Mahapalika and Others
Allahabad High Court · (1984) AWC 627 Supp
Uttar Pradesh Town Improvement Act, 1919 — Section 36(1), 755(1)
High Courts27 Aug 1984Dismissed
Ram Nath Vs Smt. Tapesara and Others
Allahabad High Court · AIR 1985 All 26
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
High Courts27 Aug 1984Dismissed
Fauji Colony Collective Sehkari Kheti Samiti Ltd. Vs State of U.P. and Others
Allahabad High Court · (1984) AWC 410 Supp
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 5(4)