High Courts04 Mar 1984Allowed
Metal Seam Co.of India Vs State of U.P. & Others
Allahabad High Court · (1984) 03 AHC CK 0028
Constitution of India, 1950 — Article 14, 19(1)(g)
COURT ARCHIVE
Allahabad High Court judgments, 1984
645 judgments · page 28 of 33
High Courts02 Mar 1984
KANHAIYA LAL PRAHLADRAI Vs Income Tax OFFICER.
Allahabad High Court · (1984) 03 AHC CK 0045
High Courts02 Mar 1984Allowed
Maikhan Vs Molhar and Others
Allahabad High Court · (1982) 8 ACR 319
Criminal Procedure Code, 1973 (CrPC) — Section 133, 137, 482
High Courts02 Mar 1984Dismissed
Commissioner, Sales Tax Vs Agra Belting Works
Allahabad High Court · (1985) 59 STC 118
Uttar Pradesh Sales Tax Act, 1948 — Section 25
High Courts01 Mar 1984Dismissed
Gajraj Vs State of U.P.
Allahabad High Court · (1982) 8 ACR 228
Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 9, 9
High Courts28 Feb 1984Allowed
Phul Chand Tiwari Vs District Inspector of Schools, Azamgarh And Others
Allahabad High Court · (1984) 02 AHC CK 0019
High Courts27 Feb 1984Allowed
State of U.P. Vs Sia Ram
Allahabad High Court · AIR 1984 All 286
Essential Commodities Act, 1955 — Section 2, 3, 6AUttar Pradesh High Speed Diesel Oil Maintenance of Supply and Distribution Order, 1980 — Section 10, 2
High Courts24 Feb 1984Dismissed
Kailash Chand Ramesh Chand Vs Commissioner of Sales Tax
Allahabad High Court · (1985) 58 STC 87
Central Sales Tax Act, 1956 — Section 14, 15
High Courts24 Feb 1984Dismissed
Commissioner, Sales Tax Vs Premier Packaging Pvt. Ltd.
Allahabad High Court · (1985) 58 STC 369
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
High Courts23 Feb 1984Dismissed
Ramzani Vs 1st Addl.District Judge, Meerut & Another
Allahabad High Court · (1984) 02 AHC CK 0020
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts23 Feb 1984
Preetam Singh and Another Vs State of U.P.
Allahabad High Court · (1985) CriLJ 10
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
High Courts23 Feb 1984
Rajan Lal Sharma Vs District Magistrate and Others
Allahabad High Court · (1984) CriLJ 954
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 395, 397
High Courts22 Feb 1984Dismissed
New India Assurance Co. and Shiv Punjab Patel Vs Shakuntala Devi Shakuntala Devi Vs New India Assurance Co.
Allahabad High Court · (1984) 1 ACC 329
Motor Vehicles Act, 1988 — Section 110D
High Courts22 Feb 1984Allowed
Gulab Vs Mst. Chandan Kunwar and Others
Allahabad High Court · (1984) AWC 144 Supp
Constitution of India, 1950 — Article 19, 19(1)
High Courts21 Feb 1984Allowed
Shitla Prasad Vs State of U.P. Department of Jails and Others
Allahabad High Court · (1984) AWC 205 Supp
Constitution of India, 1950 — Article 309
High Courts21 Feb 1984Partly Allowed
Rameshwar Prasad Srivastava alias Kaloo Vs State of Uttar Pradesh
Allahabad High Court · (1982) 8 ACR 170
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 47Penal Code, 1860 (IPC) — Section 323, 325, 34, 504, 506
High Courts21 Feb 1984
Rameshwar Prasad Srivastava Vs State of Uttar Pradesh
Allahabad High Court · (1984) CriLJ 996
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 47Penal Code, 1860 (IPC) — Section 323, 325, 34, 504, 506
High Courts21 Feb 1984Allowed
Bharat Lal Vs Smt. Ram Kali Devi
Allahabad High Court · AIR 1984 All 274
Hindu Marriage Act, 1955 — Section 13(1)
High Courts15 Feb 1984Dismissed
Akhtar Vs State of U.P.
Allahabad High Court · (1982) 8 ACR 193
Criminal Procedure Code, 1973 (CrPC) — Section 445, 499, 513
High Courts14 Feb 1984Dismissed
Ram Prasad (deceased by L.R''s) Vs Nisar
Allahabad High Court · (1984) CriLJ 1250
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146Evidence Act, 1872 — Section 61, 91, 92Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471