COURT ARCHIVE

Allahabad High Court judgments, 1984

645 judgments · page 7 of 33

High Courts13 Nov 1984Dismissed

Vijai Engineering Corporation Vs Union of India (UOI) and Others

Allahabad High Court · (1985) AWC 1 : (1986) 7 ECC 167 : (1985) 20 ELT 3

Central Excises and Salt Act, 1944 — Section 12Constitution of India, 1950 — Article 133(1), 134A, 226Customs Act, 1962 — Section 110, 110(1), 110(3)

High Courts13 Nov 1984Dismissed

R.P. Nautiyal and Another Vs Chandra Mohan and Others

Allahabad High Court · AIR 1985 All 118

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Representation of the People Act, 1951 — Section 81(1), 81(3), 82, 83, 83(1)

High Courts13 Nov 1984

Smt. Nagina Vs Basant Lal and Another

Allahabad High Court · (1984) 11 AHC CK 0020

Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 145(4), 397, 439Evidence Act, 1872 — Section 18, 35

High Courts12 Nov 1984Allowed

Harish Chandra Srivastava Vs Deputy Commissioner

Allahabad High Court · (1985) AWC 174

High Courts12 Nov 1984Allowed

Smt. Pushpa Devi Vs Anup Singh and Another

Allahabad High Court · (1985) AWC 158

Hindu Marriage (Amendment) Act, 1956 — Section 24

High Courts12 Nov 1984Dismissed

In Re: Kanhiya Lal Om Prakash

Allahabad High Court · (1985) 49 CTR 302 : (1986) 158 ITR 170 : (1986) 25 TAXMAN 149

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132(8)

High Courts12 Nov 1984Dismissed

Smt. Sushila Devi and Another Vs Manohar Lal

Allahabad High Court · AIR 1985 All 78

Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 114, 114(9)General Clauses Act, 1897 — Section 27

High Courts09 Nov 1984Allowed

Pyare Ahmad Vs Deputy Director of Consolidation, Sultanpur and others

Allahabad High Court · (1984) 11 AHC CK 0042

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 20, 48(1), 48(3)

High Courts08 Nov 1984Partly Allowed

Dyer Meakin Breweries Ltd. and Another Vs Smt. Bimla Gupta and Others

Allahabad High Court · (1985) 1 ACC 147 : (1986) ACJ 334 : AIR 1985 All 147

Motor Vehicles Act, 1939 — Section 110B

High Courts08 Nov 1984Dismissed

Krishna Kumar Srivastava Vs VIth Additional District Judge and Others

Allahabad High Court · (1984) AWC 380 Supp

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21

High Courts07 Nov 1984Dismissed

Commissioner of Income Tax Vs Jagdish Lal and Sons

Allahabad High Court · (1985) 45 CTR 92 : (1986) 157 ITR 620

Income Tax Act, 1961 — Section 171, 256(2)

High Courts07 Nov 1984Partly Allowed

Chet Ram Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1984) 11 AHC CK 0049

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11C, 45A(2), 5(1)(c)(ii)

High Courts06 Nov 1984Allowed

Ram Saran Vs Assistant Director (Consolidation) and Others

Allahabad High Court · (1985) AWC 224

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 11(1), 12, 48, 9A

High Courts06 Nov 1984Dismissed

Dr. J.N. Srivastava Vs Lucknow University and Others

Allahabad High Court · AIR 1986 All 137

Constitution of India, 1950 — Article 226

High Courts06 Nov 1984Allowed

Jadu Das Mukerji Vs 4th Addl.DJ, LKO. and others

Allahabad High Court · (1984) 11 AHC CK 0045

Transfer of Property Act, 1882 — Section 105, 111(f)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3(a)

High Courts06 Nov 1984Allowed

S. Chand and Co. Vs II Addl. District Judge, Lucknow and Others

Allahabad High Court · AIR 1986 All 26 : (1985) AWC 84

Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30

High Courts06 Nov 1984

Malti Prasad Ram Prasad Vs Commissioner of Income Tax

Allahabad High Court · (1985) 45 CTR 87 : (1986) 157 ITR 601 : (1985) 22 TAXMAN 162

Income Tax Act, 1961 — Section 256(2), 69, 69A

High Courts06 Nov 1984Dismissed

Malti Prasad Vs Commissioner of Income Tax

Allahabad High Court · (1985) 21 TAXMAN 18

Income Tax Act, 1961 — Section 256(1), 256(2)

High Courts06 Nov 1984

Kanhai Lal Vs State of U.P.

Allahabad High Court · (1984) AWC 326 Supp

General Clauses Act, 1897 — Section 21Prevention of Food Adulteration Act, 1954 — Section 10(5), 16, 7, 9, 9(1)Prevention of Food Adulteration Rules, 1955 — Rule 6, 8, 8(3)

High Courts05 Nov 1984

Ram Autar Vs State of U.P.

Allahabad High Court · (1984) 11 AHC CK 0082

Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7