COURT ARCHIVE

Allahabad High Court judgments, 1984

645 judgments · page 32 of 33

High Courts12 Jan 1984Dismissed

Pushpendra Singh Vs Superintendent, District Jail and Others

Allahabad High Court · (1984) CriLJ 838

Constitution of India, 1950 — Article 133, 134A, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 167, 209, 309, 343Penal Code, 1860 (IPC) — Section 120B, 396, 412

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High Courts12 Jan 1984Allowed

Commissioner of Wealth-tax Vs J.K. Srivastava

Allahabad High Court · (1984) 43 CTR 189 : (1984) 150 ITR 446 : (1984) 19 TAXMAN 131

Wealth Tax Act, 1957 — Section 27(3), 4(1)Wealth Tax Rules, 1957 — Rule 2

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High Courts12 Jan 1984Allowed

Bajrang Bahadur Tripathi Vs Chhotey Lal

Allahabad High Court · (1984) 01 AHC CK 0035

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts11 Jan 1984Dismissed

Commissioner of Sales Tax Vs Pyarelal Jai Prakash

Allahabad High Court · (1984) 57 STC 252

Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)

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High Courts11 Jan 1984

Chief Secretary and Others Vs Veerbai

Allahabad High Court · (1984) 1 ACC 225 : (1986) ACJ 1049

Motor Vehicles Act, 1988 — Section 110A

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High Courts09 Jan 1984Partly Allowed

Smt. Janki and Others Vs Ganesh Ram and Others

Allahabad High Court · AIR 1984 All 219

Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 54, 58

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High Courts09 Jan 1984Dismissed

Radhey Govind Swarup Vs Union of India

Allahabad High Court · (1984) 01 AHC CK 0038

Constitution of India, 1950 — Article 311(2)

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High Courts09 Jan 1984Disposed Of

Kumar Exporters P. Ltd. and Others Vs Naini Oxygen and Acetylene Gas Ltd. and Others

Allahabad High Court · (1986) 60 CompCas 984

Companies Act, 1956 — Section 397, 398

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High Courts09 Jan 1984

Mange Vs State of U.P. and Another

Allahabad High Court · (1982) 8 ACR 133

Criminal Procedure Code, 1973 (CrPC) — Section 1(2), 10(2), 29, 428, 439(2)Navy Act, 1957 — Section 151(1)Penal Code, 1860 (IPC) — Section 377

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High Courts06 Jan 1984Dismissed

Committee of Management of Shri Shankaracharya Inter College, Baldi Rai, District Sultanpur, Through The Manager Vs District Inspector of Schools, SultanPur & Another

Allahabad High Court · (1984) 01 AHC CK 0032

Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(3)(a)

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High Courts06 Jan 1984

Balchand Vs State of Uttar Pradesh and Others

Allahabad High Court · (1982) 8 ACR 127

Criminal Procedure Code, 1973 (CrPC) — Section 397(3), 399(3)

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High Courts06 Jan 1984

Abdul Zabbar Vs Superintendent of District Jail and Another

Allahabad High Court · (1984) CriLJ 847

Constitution of India, 1950 — Article 134A, 226Criminal Procedure Code, 1973 (CrPC) — Section 209, 225, 226, 227, 228Penal Code, 1860 (IPC) — Section 147, 148, 149, 302

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High Courts06 Jan 1984Allowed

Kale Singh and Another Vs The Assistant Sugar Commissioner and Others

Allahabad High Court · (1984) AWC 179 Supp

Constitution of India, 1950 — Article 226Uttar Pradesh Sugarcane (Purchase Tax) Act, 1961 — Section 3(5), 3(5A)Uttar Pradesh Sugarcane (Purchase Tax) Rules, 1961 — Rule 24, 24(1)

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High Courts05 Jan 1984Allowed