High Courts16 May 1984
Raghunath Prasad Vs State of Uttar Pradesh
Allahabad High Court · (1984) 05 AHC CK 0010
Essential Commodities Act, 1955 — Section 2, 3, 6A, 6B, 6E
COURT ARCHIVE
Allahabad High Court judgments, 1984
645 judgments · page 22 of 33
High Courts14 May 1984Dismissed
Ved Prakash Gupta Vs Shishu Pal Singh
Allahabad High Court · AIR 1984 All 288
Civil Procedure Code, 1908 (CPC) — Section 99Contract Act, 1872 — Section 55, 56Uttar Pradesh Ceiling on Property (Temporary Restrictions on Transfer) Act, 1972 — Section 3, 4
High Courts14 May 1984
Chandra Prakash Vs Mohan Lal
Allahabad High Court · (1985) ACR 65
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439, 482Penal Code, 1860 (IPC) — Section 307, 324
High Courts11 May 1984Allowed
Ramjee Pandey (deceased by L. R''s.) Vs Board of Revenue and Others
Allahabad High Court · AIR 1984 All 314 : (1984) RD 318
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts10 May 1984Allowed
Salamat Ali and Another Vs Smt. Majjo Begum
Allahabad High Court · AIR 1985 All 29
Guardians and Wards Act, 1890 — Section 13, 17, 25, 7
High Courts08 May 1984Partly Allowed
Motilal Vs Thakurdas
Allahabad High Court · (1986) 1 ACC 235 : (1985) ACJ 634
Workmens Compensation Act, 1923 — Section 30Workmens Compensation Act, 1923 — Section 30Workmens Compensation Act, 1923 — Section 30
High Courts07 May 1984Dismissed
Dilip Kumar Vs State of U.P.
Allahabad High Court · (1982) 8 ACR 303
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Essential Commodities Act, 1955 — Section 3, 6
High Courts07 May 1984Dismissed
Smt. Kamla Vs R.S. Bilgainyan and Another
Allahabad High Court · (1982) 8 ACR 316
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(2), 421, 482
High Courts07 May 1984Dismissed
Doctors'' Sahkari Grah Nirman Samiti Ltd. and Another Vs Avas Avam Vikas Parishad and Another
Allahabad High Court · AIR 1984 All 234
Constitution of India, 1950 — Article 14, 31A(1)Land Acquisition Act, 1894 — Section 6Land Acquisition Act, 1967 — Section 4, 4(1), 4(2), 5, 6
High Courts04 May 1984Allowed
Bhudeo Singh Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1984 All 386
Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 6(1)
High Courts03 May 1984
R.N. Sonthaliya and Others Vs Ram Prasad and Another
Allahabad High Court · (1984) 05 AHC CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 145(6), 482
High Courts03 May 1984
Prakash Narain Misra Vs Joint Director of Consolidation and Another
Allahabad High Court · (1984) AWC 470 Supp : (1984) RD 247
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12
High Courts02 May 1984Dismissed
Rajendra Kumar Gupta and Another Vs State of U.P. and Others
Allahabad High Court · AIR 1984 All 262
Defence and Internal Security of India Act, 1971 — Section 23, 30, 30(1)
High Courts02 May 1984Allowed
Bharat and Others Vs Ram Pratap and Others
Allahabad High Court · AIR 1985 All 61
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(1), Order 23 Rule 1(2)
High Courts02 May 1984Dismissed
Umesh Chand Vs State of Uttar Pradesh and Others
Allahabad High Court · (1984) AWC 181 Supp
Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 406Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 10, 3(2)
High Courts02 May 1984
Shobha Nath Vs Acchu Ram and Another
Allahabad High Court · (1984) 05 AHC CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 209Penal Code, 1860 (IPC) — Section 395, 397
High Courts02 May 1984Allowed
Smt. Ram Murti Devi Vs Reoti Saran and Others
Allahabad High Court · (1984) AWC 243 Supp
Evidence Act, 1872 — Section 17, 23Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154(1), 163(2)
High Courts02 May 1984Dismissed
Pratap Singh Vs J.C. Gupta and Others
Allahabad High Court · (1985) AWC 432
Constitution of India, 1950 — Article 136Contempt of Courts Act, 1971 — Section 19(1)
High Courts01 May 1984Partly Allowed
Krishna Narain Garg and Others Vs Mahabir Agencies and Another
Allahabad High Court · (1984) CriLJ 1682
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 181, 182Penal Code, 1860 (IPC) — Section 34, 415, 420
High Courts01 May 1984
Dr. R.K. Jaiswal Vs State U.P. and Others
Allahabad High Court · (1982) 8 ACR 290
Criminal Procedure Code, 1973 (CrPC) — Section 451, 456, 457, 482, 51Penal Code, 1860 (IPC) — Section 406, 420