High Courts15 Mar 1984Dismissed
Badri Pandey and Others Vs State of U.P.
Allahabad High Court · (1982) 8 ACR 378
Criminal Procedure Code, 1973 (CrPC) — Section 446(3)
COURT ARCHIVE
Allahabad High Court judgments, 1984
645 judgments · page 27 of 33
High Courts15 Mar 1984
Vishwanath Vs Suresh Singh
Allahabad High Court · (1984) 03 AHC CK 0002
Penal Code, 1860 (IPC) — Section 323, 504
High Courts14 Mar 1984Allowed
Commissioner of Sales Tax Vs Veekey Footwear and Leather Industries
Allahabad High Court · (1985) 58 STC 338
Central Sales Tax Act, 1956 — Section 5
High Courts14 Mar 1984Allowed
Kotwal Singh Rawat Vs Union of India (UOI) and Another
Allahabad High Court · (1984) AWC 452 Supp
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14
High Courts14 Mar 1984Allowed
Zakaria Vs 2nd Addl.District Judge, Saharanpur
Allahabad High Court · (1984) 03 AHC CK 0025
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4), 39
High Courts13 Mar 1984
Majid Vs Ashok Kumar Gupta
Allahabad High Court · (1985) CriLJ 272
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts13 Mar 1984
Bhola and Others Vs State
Allahabad High Court · (1982) 8 ACR 349
Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(3), 164, 164(1), 461Penal Code, 1860 (IPC) — Section 148, 307
High Courts12 Mar 1984Allowed
Sarju Prasad Vs Smt. Damyanti and Others
Allahabad High Court · (1982) 8 ACR 219
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 5, 6
High Courts09 Mar 1984
Kamla Kumari Vs Mohan Lal
Allahabad High Court · (1982) 8 ACR 411
Constitution of India, 1950 — Article 14, 15, 15(1), 15(4), 19Criminal Procedure Code, 1973 (CrPC) — Section 125, 200, 202, 482Government Servants Conduct Rules, 1973 — Rule 27
High Courts09 Mar 1984
Ramesh Babu Vs Smt. Vimla Devi
Allahabad High Court · (1982) 8 ACR 422
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 482Hindu Marriage Act, 1955 — Section 17Penal Code, 1860 (IPC) — Section 494
High Courts08 Mar 1984Dismissed
Asharfi Vs State of U.P.
Allahabad High Court · (1982) 8 ACR 361
Criminal Procedure Code, 1973 (CrPC) — Section 468Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 16, 16(1A), 2
High Courts08 Mar 1984Allowed
Chokhey Lal Vs 2nd Addittional District Judge, Rampur and Others
Allahabad High Court · (1984) 03 AHC CK 0022
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
High Courts07 Mar 1984Dismissed
Pashupati Nath Vs Ramji and Another
Allahabad High Court · (1982) 8 ACR 332
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts07 Mar 1984Dismissed
Sri Jagdish Prasad Asthana & Others Vs 2nd Additional.District Judge, Varanasi and Another
Allahabad High Court · (1984) 03 AHC CK 0026
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 13, 15, 16
High Courts07 Mar 1984
Ashok Kumar and Others Vs State of U.P.
Allahabad High Court · (1982) 8 ACR 233
Essential Commodities Act, 1955 — Section 3, 6, 6A, 6C, 7Uttar Pradesh Coal Control Act, 1977 — Section 12, 4
High Courts07 Mar 1984
Ramjyoti Misra and Another Vs State of U.P.
Allahabad High Court · (1982) 8 ACR 261
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 420
High Courts06 Mar 1984Dismissed
Smt. Bhagwati Vs Ram Sewak
Allahabad High Court · (1982) 8 ACR 315
Criminal Procedure Code, 1973 (CrPC) — Section 125, 362, 482
High Courts06 Mar 1984Allowed
Sri Arun Kumar Shukla And Others Vs Chancellor, Allahabad University& Others
Allahabad High Court · (1984) 03 AHC CK 0023
Uttar Pradesh State Universities Act, 1973 — Section 31(10)
High Courts06 Mar 1984
Devi Chand Bishan Chand Vs State of U.P.
Allahabad High Court · (1982) 8 ACR 401
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 201, 202, 203Penal Code, 1860 (IPC) — Section 114, 337, 338, 406, 420Prevention of Food Adulteration Rules, 1955 — Rule 22, 22
High Courts05 Mar 1984Dismissed
Jamuna Prasad Munni Lal and Another Vs Inspecting Assistant Commissioner of Income Tax (Central) and Another
Allahabad High Court · (1984) 42 CTR 110 : (1985) 153 ITR 382 : (1984) 19 TAXMAN 107
Income Tax Act, 1961 — Section 147, 186(1)