High Courts02 Jun 1984Dismissed
Chunni Lal and Others Vs Ram Lakhan
Allahabad High Court · (1984) AWC 553 Supp
Transfer of Property Act, 1882 — Section 106, 108, 111
COURT ARCHIVE
Allahabad High Court judgments, 1984
645 judgments · page 21 of 33
High Courts25 May 1984Dismissed
Mahesh Prasad Gour Vs Authorised Controller V.D.T. Inter College
Allahabad High Court · (1984) AWC 738 Supp
Uttar Pradesh Intermediate Education Act, 1921 — Section 16G, 16G(1), 16G(2), 16G(4), 16G(5)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 39, 39(1), 41, 42, 43
High Courts25 May 1984Dismissed
Muneshwar Vs State of U.P. and Another
Allahabad High Court · (1985) ACR 50
Criminal Procedure Code, 1973 (CrPC) — Section 162, 167, 2, 207, 208Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 308Prevention of Food Adulteration Rules, 1955 — Rule 9
High Courts25 May 1984Dismissed
Binda Prasad Vs 3rd Addittional District Judge, Faizabad & Others
Allahabad High Court · (1984) 05 AHC CK 0025
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts25 May 1984Disposed Of
Commissioner of Income Tax Vs Chhedi Lal
Allahabad High Court · (1984) 42 CTR 329 : (1987) 163 ITR 304
Allahabad High Court Rules, 1952 — Rule 2, 26, 38ACivil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 5Income Tax Act, 1961 — Section 261
High Courts25 May 1984Allowed
Sate of U.P. and Others Vs Amar Nath Bhargava
Allahabad High Court · (1984) AWC 507 Supp
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Section 19
High Courts24 May 1984Allowed
Radha Mohan Singh Vs State of U.P.& Others
Allahabad High Court · (1984) 05 AHC CK 0024
Constitution of India, 1950 — Article 226Indian Medicine Central Council Act, 1970 — Section 12(a)
High Courts24 May 1984
Ram Lakhan and Others Vs State
Allahabad High Court · (1985) ACR 57
Criminal Procedure Code, 1973 (CrPC) — Section 362, 386(1), 418, 418(1), 421(1)Penal Code, 1860 (IPC) — Section 307, 325, 34, 409, 64Post Office Act, 1898 — Section 55
High Courts24 May 1984
Radhey Shyam and Another Vs State of U.P.
Allahabad High Court · (1982) 8 ACR 297 : (1984) 2 Crimes 50
Criminal Procedure Code, 1973 (CrPC) — Section 192(2), 381(2), 407, 407(1), 407(2)
High Courts24 May 1984Dismissed
Guddoo Vs The District Magistrate and Others
Allahabad High Court · (1984) AWC 498 Supp
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2)
High Courts23 May 1984Allowed
Iqbal Ahmad and Others Vs Abdul Quddus Ansari and Others
Allahabad High Court · AIR 1984 All 296
Arbitration Act, 1940 — Section 20, 41Civil Procedure Code, 1908 (CPC) — Section 24
High Courts23 May 1984Allowed
U.P. State Electricity Board Vs Vth Additional District Judge and Others
Allahabad High Court · AIR 1984 All 320
Arbitration Act, 1940 — Section 30
High Courts22 May 1984Dismissed
Masroor Vs District Magistrate and Another
Allahabad High Court · (1984) CriLJ 1505
Constitution of India, 1950 — Article 22, 226National Security Act, 1980 — Section 3
High Courts18 May 1984Allowed
Bhatia Safe Works Vs Board Of Revenue
Allahabad High Court · (1984) 05 AHC CK 0039
Utter Pradesh Consolidation Of Holdings Act, 1953 — Section 45, 145Utter Pradesh Land Revenue Act, 1901 — Section 172, 173, 174, 175, 219Limitation Act, 1963 — Section 5
High Courts18 May 1984Dismissed
Raj Karan Singh and Others Vs State of Uttar Pradesh
Allahabad High Court · (1985) ACR 48
Evidence Act, 1872 — Section 145, 157Penal Code, 1860 (IPC) — Section 148, 307, 34
High Courts18 May 1984
Nagar Swasthya Adhikari, Nagar Mahapalika Vs Ram Khelawan
Allahabad High Court · (1984) CriLJ 1509
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts18 May 1984
Manzoor Ahmad Vs State
Allahabad High Court · (1985) ACR 75
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 319, 328, 95
High Courts17 May 1984Disposed Of
Smt. Khairul Nisa Vs Aisha Bibi
Allahabad High Court · (1984) AWC 492 Supp
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 167(1), 168A, 168A(1)
High Courts16 May 1984
K.N. Modi and Others Vs State of U.P. and Another
Allahabad High Court · (1985) ACR 55
Constitution of India, 1950 — Article 252Criminal Procedure Code, 1973 (CrPC) — Section 200, 204, 482Prevention of Food Adulteration Act, 1954 — Section 16(1), 17, 17(2), 17(4), 7
High Courts16 May 1984
Prem Chandra Vs State of U.P.
Allahabad High Court · (1982) 8 ACR 382
Prevention of Food Adulteration Act, 1954 — Section 10(7), 16, 7