High Courts19 Oct 1984Partly Allowed
U.P. Ban Nigam, Almora and Another Vs Bishan Nath Goswami, (Deceased by L.Rs.)
Allahabad High Court · AIR 1985 All 351
Arbitration Act, 1940 — Section 13, 20, 20(2), 8, 8(1)
COURT ARCHIVE
Allahabad High Court judgments, 1984
645 judgments · page 9 of 33
High Courts19 Oct 1984Allowed
Kedar Nath Kanu Vs Mahabir Prasad
Allahabad High Court · (1984) AWC 652 Supp
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 25, 25(4)Constitution of India, 1950 — Article 14Provincial Small Cause Courts Act, 1887 — Section 15
High Courts19 Oct 1984Allowed
Rizwana Zameer and others Vs Hashmat Ali
Allahabad High Court · (1984) 10 AHC CK 0022
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20Limitation Act, 1963 — Section 5
High Courts19 Oct 1984Dismissed
Deep Chand Vs 1st Addl Munsif and another
Allahabad High Court · (1984) 10 AHC CK 0021
Constitution of India, 1950 — Article 226
High Courts19 Oct 1984Dismissed
Devendra Kumar Verma Vs Smt. Chand Rani
Allahabad High Court · AIR 1985 All 155
Hindu Marriage Act, 1955 — Section 12, 13, 28
High Courts18 Oct 1984Dismissed
Hari Shanker Kapoor Vs II Addl. District Judge and Others
Allahabad High Court · (1985) AWC 99
Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30, 30(1), 30(2), 30(5), 30(6)
High Courts18 Oct 1984Dismissed
Allah Bux Vs 3rd Addl.DJ, Lko. and others
Allahabad High Court · (1984) 10 AHC CK 0025
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 43, Order 21 Rule 66Uttar Pradesh Muslim Waqfs Act, 1960 — Section 57A, 66
High Courts17 Oct 1984
Murli Vs State
Allahabad High Court · (1984) 10 AHC CK 0049
Penal Code, 1860 (IPC) — Section 302
High Courts17 Oct 1984Partly Allowed
Sanehi and Another Vs D.D.C.Faizabad and Others
Allahabad High Court · (1984) 10 AHC CK 0027
High Courts17 Oct 1984Dismissed
State of Uttar Pradesh and Another Vs Sardul Singh Kulwant Singh and Another
Allahabad High Court · AIR 1985 All 67
Arbitration Act, 1940 — Section 2, 39, 8(1), 9
High Courts17 Oct 1984Dismissed
State of Uttar Pradesh and Another Vs Sardul Singh Kulwant Singh Contractors and Another
Allahabad High Court · (1984) AWC 339 Supp
Arbitration Act, 1940 — Section 20, 20(4), 34, 4(3), 8
High Courts16 Oct 1984Dismissed
Commissioner of Income Tax Vs Badri Vishal Tandon and Girish Tandon
Allahabad High Court · (1985) 20 TAXMAN 435
Income Tax Act, 1961 — Section 143(3), 256(1), 256(2), 263(1)
High Courts16 Oct 1984Allowed
Jagdamba Singh & Others Vs Deputy Director of consolidation and others
Allahabad High Court · (1984) 10 AHC CK 0024
Oudh Rent Act, 1886 — Section 48
High Courts16 Oct 1984Allowed
Syed Hasan Irshad Vs Chief Judicial Magistrate and Others
Allahabad High Court · (1985) AWC 111
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 178, 179Uttar Pradesh Road Side Land Control Act, 1945 — Section 16, 16(2), 3, 5
High Courts16 Oct 1984Allowed
Babu Ram and Company Vs The Food Corporation of India
Allahabad High Court · (1984) AWC 672 Supp
Arbitration Act, 1940 — Section 14, 29Civil Procedure Code, 1908 (CPC) — Section 34
High Courts15 Oct 1984Allowed
Ravindra Singh Vishwa Mohan and Others Vs Assistant Sugar Commissioner and Another
Allahabad High Court · (1986) 61 STC 47
Constitution of India, 1950 — Article 226
High Courts15 Oct 1984Disposed Of
Shatrughan Prasad Vs 1st Addl.Distt.Judge, and others
Allahabad High Court · (1984) 10 AHC CK 0020
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5
High Courts15 Oct 1984Dismissed
Om Prakash and others Vs Prescribed Authority and others
Allahabad High Court · (1984) 10 AHC CK 0019
Hindu Succession Act, 1956 — Section 6, 8Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3(a), 3(c)
High Courts15 Oct 1984Dismissed
Smt. Sudha Srivastava Vs Claims Commissioner, Northern Railway, Allahabad and Another
Allahabad High Court · AIR 1985 All 52
Evidence Act, 1872 — Section 101, 56, 57Railways Act, 1890 — Section 82A, 82F
High Courts15 Oct 1984
Sudha Srivastava Vs Claims Commissioner, Northern Railway and Another
Allahabad High Court · (1985) 1 ACC 9
Railways Act, 1890 — Section 82FRailways Act, 1890 — Section 82FRailways Act, 1890 — Section 82F