High Courts20 Nov 1984
Swami Dayal Vs State of U.P.
Allahabad High Court · (1984) 11 AHC CK 0003
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 307, 394, 395, 397, 412
COURT ARCHIVE
Allahabad High Court judgments, 1984
645 judgments · page 6 of 33
High Courts19 Nov 1984Allowed
State of Uttar Pradesh and Another Vs The District Judge and Others
Allahabad High Court · (1984) AWC 681 Supp
Income Tax Act, 1961 — Section 2(31), 4Urban Land (Ceiling and Regulation) Act, 1976 — Section 1(2), 10(3), 2, 3, 4(5)
High Courts19 Nov 1984Allowed
State of U.P. Vs The District Judge and Another
Allahabad High Court · (1984) AWC 697 Supp
Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 4(10), 4(11), 4(5), 4(6)
High Courts19 Nov 1984Dismissed
Smt. Kalawati Vs Sardar Singh and Another
Allahabad High Court · (1985) AWC 180
Employees State Insurance Act, 1948 — Section 53, 61, 63Motor Vehicles (Amendment) Act, 1969 — Section 58Motor Vehicles Act, 1939 — Section 110A, 110AA, 110D
High Courts19 Nov 1984Dismissed
Smt. Kalawati Vs Balwant Singh and Another
Allahabad High Court · (1986) ACJ 550 : AIR 1985 All 124
Motor Vehicles Act, 1939 — Section 110AAWorkmens Compensation Act, 1923 — Section 3
High Courts19 Nov 1984Dismissed
Mohammad Manzarullah Vs State of Uttar Pradesh and Others
Allahabad High Court · (1984) AWC 685 Supp
Urban Land (Ceiling and Regulation) Act, 1976 — Section 1, 10, 10(1), 10(2), 10(3)
High Courts16 Nov 1984Allowed
Mandir Ram Janki Vs Narendra Kumar and Others
Allahabad High Court · (1985) AWC 228
Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 15(1), 17, 17(1), 18Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10(7)
High Courts16 Nov 1984Dismissed
B.K. Misra, Additional District and Sessions Judge Vs State of Uttar Pradesh and Others
Allahabad High Court · (1984) AWC 358 Supp
Constitution of India, 1950 — Article 14, 226, 233(1), 233(2), 32Uttar Pradesh Civil Services (Judicial Branch) Rules, 1951 — Rule 19, 19(1), 22, 22(2), 22(3)Uttar Pradesh Higher Judicial Service Rules, 1975 — Rule 17, 20, 21, 23, 24
High Courts16 Nov 1984
Ram Lotan and Another Vs Bhagwati Prasad and Others
Allahabad High Court · (1984) 1 ACC 391
Motor Vehicles Act, 1939 — Section 110D
High Courts15 Nov 1984
Ram Yash and Others Vs State of U.P. and Another
Allahabad High Court · (1985) AWC 103
Constitution of India, 1950 — Article 134Penal Code, 1860 (IPC) — Section 147, 148, 149, 326, 500Special Courts Act, 1979 — Section 11(1)
High Courts15 Nov 1984Partly Allowed
Laxmi Devi and Others Vs Narendra Singh and Others
Allahabad High Court · (1985) 1 ACC 412
Motor Vehicles Act, 1988 — Section 110DMotor Vehicles Act, 1988 — Section 110DMotor Vehicles Act, 1988 — Section 110D
High Courts15 Nov 1984Allowed
Ram Singh and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1984) AWC 669 Supp : (1985) RD 238
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 42A, 48(1), 48(3)
High Courts14 Nov 1984Disposed Of
Brig. M.C. Sanyal Vs District Judge and Others
Allahabad High Court · (1984) AWC 691 Supp
Constitution of India, 1950 — Article 133(1), 134A, 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 1(2), 1(3), 10, 11, 12Uttar Pradesh Imposition of Ceiling Land Holdings Amendment Rule — Rule 19(2), 3
High Courts14 Nov 1984Disposed Of
M.C. Sanyal Vs District Judge, Dehradun and Others
Allahabad High Court · AIR 1985 All 193
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 15, 3, 4(9), 5(1)
High Courts14 Nov 1984Dismissed
Smt. Krishna Devi Vs Additional Civil Judge, Bijnor and Another
Allahabad High Court · AIR 1985 All 131 : (1985) AWC 177
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 7 Rule 7Constitution of India, 1950 — Article 226Hindu Marriage Act, 1955 — Section 13, 13A, 9
High Courts14 Nov 1984Allowed
Hazari Lal Vs Sri Ram Sahu & Others
Allahabad High Court · (1984) 11 AHC CK 0037
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Evidence Act, 1872 — Section 45, 73Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)(a)
High Courts14 Nov 1984Allowed
Commissioner of Income Tax Vs Raj Bans Singh
Allahabad High Court · (1986) 158 ITR 209 : (1985) 22 TAXMAN 53
Income Tax Act, 1961 — Section 256, 256(2), 271(1)
High Courts14 Nov 1984Dismissed
Ram Nath and Another Vs Board of Revenue and Others
Allahabad High Court · (1985) AWC 50
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 2, Order 20 Rule 3, Order 41 Rule 31, 108Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts14 Nov 1984Allowed
Smt. Sharda Devi Vs Board of Revenue and Others
Allahabad High Court · (1985) AWC 113 : (1985) RD 93
Civil Procedure Code, 1908 (CPC) — Section 100, 151Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 44
High Courts13 Nov 1984Dismissed
Krishna Gopal Singhal Vs District Judge and Others
Allahabad High Court · (1984) AWC 703 Supp
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 4(9)