High Courts18 Dec 1984Dismissed
Gopal and Another Vs Jagannath alias Jagnu and Others
Allahabad High Court · (1984) 12 AHC CK 0002
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 27(2), 42A, 49
COURT ARCHIVE
Allahabad High Court judgments, 1984
645 judgments · page 2 of 33
High Courts17 Dec 1984Allowed
Ram Sumer Puri Mahant Vs State of U.P. and others
Allahabad High Court · (1984) 12 AHC CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts17 Dec 1984Allowed
All India Loco Running Staff Association Vs The Union of India (UOI) and Others
Allahabad High Court · (1984) AWC 106 Supp
Constitution of India, 1950 — Article 226
High Courts17 Dec 1984Allowed
Committee of Management, Janta Saraswati Uchhtar Madhyamik Vidyalaya Vs District Inspector of Schools and Others
Allahabad High Court · (1985) AWC 245
Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 5
High Courts13 Dec 1984Allowed
Sudhir Kumar Pathak, Manager Committee of Management, Shri Pyare Lal Genda Lal Intermediate Collecte Vs The Regional Deputy Director of Education and Others
Allahabad High Court · (1984) AWC 723 Supp
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16A(5), 16A(7)
High Courts13 Dec 1984Dismissed
U.P. State Road Transport Corporation Vs Km. Sarita
Allahabad High Court · AIR 1985 All 272
Motor Vehicles Act, 1939 — Section 110B
High Courts13 Dec 1984Dismissed
Abdul Rashid Vs Firm Wajid Ali Abdi Ali
Allahabad High Court · AIR 1985 All 239 : (1985) AWC 295
High Courts13 Dec 1984Dismissed
Ajug Narain and Others Vs D D C and Others
Allahabad High Court · (1984) 12 AHC CK 0045
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20, 48(1), 48(3), 9A(2)
High Courts13 Dec 1984Dismissed
Ram Mani Gupta and Others Vs Mohammad Ibrahim and Another
Allahabad High Court · (1985) 1 ACC 505 : (1986) 60 CompCas 977
Motor Vehicles Act, 1939 — Section 92A
High Courts13 Dec 1984Allowed
Ram Co Coke Industries and Another Vs Commissioner of Sales Tax and Another
Allahabad High Court · (1986) 61 STC 212
Uttar Pradesh Sales Tax Act, 1948 — Section 8C(2)
High Courts13 Dec 1984
U.P. State Road Transport Corporation and Another Vs Sarita
Allahabad High Court · (1985) 1 ACC 402 : (1986) ACJ 65
Motor Vehicles Act, 1939 — Section 110DMotor Vehicles Act, 1939 — Section 110DMotor Vehicles Act, 1939 — Section 110D
High Courts13 Dec 1984
Ghasita Singh Vs Hariya Singh and Another
Allahabad High Court · (1984) AWC 383 Supp
Contempt of Courts Act, 1971 — Section 12, 20
High Courts12 Dec 1984Dismissed
Banwari Lodh and Others Vs State of U.P.
Allahabad High Court · (1985) ACR 139
Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts12 Dec 1984Dismissed
Sanjeev Misra Vs University of Allahabad and Another
Allahabad High Court · (1984) AWC 705 Supp
Constitution of India, 1950 — Article 226
High Courts12 Dec 1984Dismissed
Brij Bhushan Dwivedi Vs Dy.Chief Executive Officer, khadi and Village Industries Commission and Others
Allahabad High Court · (1984) 12 AHC CK 0044
Khadi and Village Industries Commission Act, 1956 — Section 26Khadi and Village Industries Commission Employees (Conduct, Discipline and Appeal) Regulations, 1961 — Regulation 30Uttar Pradesh Civil Services (Classification, Control and Appeal) Rules, 1930 — Rule 49A
High Courts12 Dec 1984
Desh Raj Vs State of U.P. and Another
Allahabad High Court · (1984) 12 AHC CK 0016
Prevention of Food Adulteration Act, 1954 — Section 13(2), 14A, 16, 16(1), 18Prevention of Food Adulteration Rules, 1955 — Rule 12, 50
High Courts12 Dec 1984Allowed
Jalal Uddin Vs State of Uttar Pradesh and Others
Allahabad High Court · (1985) AWC 163
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 279, 280, 281, 282, 291
High Courts12 Dec 1984
Smt. Javitri Devi Vs Rajpal Singh and Others
Allahabad High Court · (1984) 12 AHC CK 0006
High Courts11 Dec 1984Dismissed
Anand Mohan Vs Union of India (UOI) and Others
Allahabad High Court · AIR 1985 All 114
Constitution of India, 1950 — Article 83(2)Representation of the People Act, 1951 — Section 14, 14(1), 14(2)
High Courts11 Dec 1984Allowed
Vidya Ram Pandey Vs Addl.Distt.Judge, Lucknow and others
Allahabad High Court · (1984) 12 AHC CK 0035
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)