COURT ARCHIVE

Allahabad High Court judgments, 1984

645 judgments · page 31 of 33

High Courts19 Jan 1984Dismissed

Gaon Shbha Vs Jagannath Singh and Another

Allahabad High Court · (1984) AWC 27 Supp

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 3 Rule 4, 80Transfer of Property Act, 1882 — Section 105, 107Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 3(5), 48, 49, 9, 9A(2)

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High Courts19 Jan 1984

Chheda Vs Padmakar Tripathi and Another

Allahabad High Court · (1982) 8 ACR 264

Criminal Procedure Code, 1973 (CrPC) — Section 133, 134, 135, 136, 137

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High Courts18 Jan 1984Dismissed

Tufail Ahmad Vs State of U.P.

Allahabad High Court · (1982) 8 ACR 231

Penal Code, 1860 (IPC) — Section 409

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High Courts18 Jan 1984

Chhanga Prasad Sahu Vs State of Uttar Pradesh and Others

Allahabad High Court · AIR 1986 All 142

Arms Act, 1959 — Section 17, 17(3), 17(5), 18Constitution of India, 1950 — Article 226

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High Courts18 Jan 1984

Naresh Kumar Sawhney Vs New Jai Bharat Transport

Allahabad High Court · (1984) 1 ACC 193 : (1986) ACJ 1004

Motor Vehicles Act, 1988 — Section 110D

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High Courts18 Jan 1984

Shanti Devi Vs Union of India (UOI)

Allahabad High Court · (1985) 1 ACC 385

Railways Act, 1890 — Section 78BRailways Act, 1890 — Section 78BRailways Act, 1890 — Section 78B

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High Courts18 Jan 1984

Chemelia Vs Roop Chand Malik and Others

Allahabad High Court · (1982) 8 ACR 254

Penal Code, 1860 (IPC) — Section 304Railways Act, 1989 — Section 101

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High Courts17 Jan 1984Dismissed

New India Assurance Co. Ltd. Vs Mohd. Ashfaq and Others

Allahabad High Court · (1984) 1 ACC 220 : (1986) 59 CompCas 43

Motor Vehicles Act, 1939 — Section 96(2)

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High Courts17 Jan 1984Dismissed

Sri Sarveshwar Shukla Vs Committee of Management, Sri Jai Narain Degree College, Lucknow & Others

Allahabad High Court · (1984) 01 AHC CK 0036

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2(2)

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High Courts17 Jan 1984Allowed

RAM SAGAR Vs Civil Judge, Bahraich & Others

Allahabad High Court · (1984) 01 AHC CK 0033

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 4A

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High Courts17 Jan 1984

J.J. Pancholi Vs Sridharjee and Others

Allahabad High Court · (1984) AWC 149 Supp

Provincial Small Cause Courts Act, 1887 — Article 4, 25Transfer of Property Act, 1882 — Section 106, 111

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High Courts16 Jan 1984Allowed

Anant Prasad and Others Vs Raja Ram and Others

Allahabad High Court · (1984) AWC 194 Supp

Easements Act, 1882 — Section 62

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High Courts16 Jan 1984Dismissed

Anwarul Haq (deceased by L. Rs.) Vs Nizam Uddin (deceased by L. Rs.) and Another

Allahabad High Court · AIR 1984 All 136

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 3Specific Relief Act, 1963 — Section 16

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High Courts16 Jan 1984Dismissed

Kulbhushan Chawla Vs Commissioner of Sales Tax

Allahabad High Court · (1986) 61 STC 215

Uttar Pradesh Sales Tax Act, 1948 — Section 8C

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High Courts16 Jan 1984

Lala Ram Vs Nathi Lal and Another

Allahabad High Court · (1982) 8 ACR 113

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146

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High Courts13 Jan 1984Allowed

Shree Niwas Upadhya Vs Basic Shiksha Adhikari, Gonda

Allahabad High Court · (1984) 01 AHC CK 0040

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High Courts13 Jan 1984Disposed Of

Commissioner of Income Tax Vs Muir Mills Co. Ltd.

Allahabad High Court · (1984) 43 CTR 178 : (1984) 148 ITR 418 : (1985) 20 TAXMAN 132

Income Tax Act, 1961 — Section 10(2)

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High Courts13 Jan 1984Allowed

Om Industries Vs State of Uttar Pradesh and Others

Allahabad High Court · (1984) AWC 51 Supp : (1984) 55 STC 374

Constitution of India, 1950 — Article 226

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High Courts13 Jan 1984

Shravan Kumar Vs Smt. Usha Devi and Another

Allahabad High Court · (1982) 8 ACR 313

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts12 Jan 1984Dismissed

Management Committee of M.M. Inter College Vs Deputy Director of Education, 3rd Region and Others

Allahabad High Court · (1984) AWC 57 Supp

Constitution of India, 1950 — Article 226, 30(1)Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16G(1), 16G(2), 16G(3)Constitution of India, 1950 — Article 226, 30(1)

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