COURT ARCHIVE

Allahabad High Court judgments, 1984

645 judgments · page 24 of 33

High Courts18 Apr 1984Allowed

Nihore Chamar and Others Vs Sudishta Chamar and Another

Allahabad High Court · (1984) AWC 121 Supp

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11A, 20, 39, 4, 4(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20(b)

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High Courts18 Apr 1984Allowed

Mohammad Yusuf Vs District Magistrate and Another

Allahabad High Court · (1982) 8 ACR 309

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 10(1), 10(2), 3, 3, 7Uttar Pradesh Coal Control Act, 1977 — Section 10, 14, 16, 4, 5

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High Courts18 Apr 1984Dismissed

Noor Mohammad and Another Vs Smt. Phoola Rani and Others

Allahabad High Court · (1984) ACJ 518 : AIR 1984 All 317

Motor Vehicles Act, 1939 — Section 95(2), 95(4)

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High Courts18 Apr 1984Dismissed

Noor Mohammad and Another Vs Shrimati Phoola Rani and Others

Allahabad High Court · (1986) 59 CompCas 306

Motor Vehicles Act, 1939 — Section 95(2), 95(4)

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High Courts18 Apr 1984

Noor Mohammad Vs Smt. Phoola Rani and Others

Allahabad High Court · (1984) 1 ACC 1

Motor Vehicles Act, 1988 — Section 95Motor Vehicles Act, 1988 — Section 95Motor Vehicles Act, 1988 — Section 95

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High Courts18 Apr 1984

Hardwari and Others Vs State of U.P.

Allahabad High Court · (1984) 04 AHC CK 0001

Penal Code, 1860 (IPC) — Section 147, 149, 302

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High Courts17 Apr 1984Dismissed

Dwarika Prasad Vs State of U.P. and Others

Allahabad High Court · (1982) 8 ACR 384

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11Essential Commodities Act, 1955 — Section 10, 3, 3(1), 7

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High Courts17 Apr 1984Dismissed

Vishnu Shanker Misra Vs Rohtas Financiers and Others

Allahabad High Court · (1984) AWC 478 Supp

Contract Act, 1872 — Section 73Evidence Act, 1872 — Section 31Sales of Goods Act, 1930 — Section 4

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High Courts17 Apr 1984Dismissed

Smt. Rachna Sharma Vs Chandra Mohan Sharma

Allahabad High Court · AIR 1984 All 302

Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 24

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High Courts17 Apr 1984

Shyam Kumari and Others Vs State of U.P. and Another

Allahabad High Court · (1984) CriLJ 1324

Criminal Procedure Code, 1973 (CrPC) — Section 465, 482

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High Courts17 Apr 1984Allowed

Guljar Ram and Others Vs Commissioner and Others

Allahabad High Court · (1984) AWC 477 Supp

Constitution of India, 1950 — Article 226

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High Courts16 Apr 1984Allowed

Brijesh Chandra Vs State of U.P. and Another

Allahabad High Court · (1984) AWC 319 Supp

Constitution of India, 1950 — Article 226Police Act, 1861 — Section 7Uttar Pradesh Civil Services (Classification, Control and Appeal) Rules, 1930 — Rule 3, 49A

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High Courts16 Apr 1984

Suresh Tewari Vs State of Uttar Pradesh and Others

Allahabad High Court · (1982) 8 ACR 273

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 36, 9Penal Code, 1860 (IPC) — Section 397, 412

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High Courts12 Apr 1984Dismissed

Bhagwan Dass and Another Vs State of Uttar Pradesh

Allahabad High Court · (1982) 8 ACR 277

Criminal Procedure Code, 1973 (CrPC) — Section 173, 190(1), 2, 482Essential Commodities Act, 1955 — Section 11, 3, 7Penal Code, 1860 (IPC) — Section 21

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High Courts12 Apr 1984Allowed