COURT ARCHIVE

Allahabad High Court judgments, 1985

627 judgments · page 1 of 32

High Courts19 Dec 1985Dismissed

Surendra Nath and Another Vs Mahendra Pratap Singh

Allahabad High Court · AIR 1986 All 290

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Conduct of Elections Rules, 1961 — Rule 4Constitution of India, 1950 — Article 173

High Courts19 Dec 1985Dismissed

Mayank Kumar Jain Vs Divisional Manager, Indian Oil Corpn. Ltd. and Others

Allahabad High Court · AIR 1986 All 289

Constitution of India, 1950 — Article 14, 226

High Courts19 Dec 1985Allowed

Oriental Fire and General Insurance Company Limited (now known as Oriental Insurance Company Ltd. Vs Commissioner of Sales Tax

Allahabad High Court · (1986) 63 STC 246

Constitution of India, 1950 — Article 39

High Courts19 Dec 1985

Akhtar Ali Khan Vs The District Judge and Others

Allahabad High Court · (1985) 12 AHC CK 0017

Provincial Small Cause Courts Act, 1887 — Section 25

High Courts19 Dec 1985

Madan Gopal Agrawal Vs The District Magistrate and Others

Allahabad High Court · (1985) 12 AHC CK 0010

Constitution of India, 1950 — Article 226Uttar Pradesh Stamp Rules, 1942 — Rule 151, 154

High Courts18 Dec 1985Dismissed

Phool Chand Jaiswal Vs Mata Palat

Allahabad High Court · AIR 1986 All 312

Civil Procedure Code, 1908 (CPC) — Section 100(1)

High Courts18 Dec 1985Disposed Of

Mahal Singh and Others Vs Addl.Distt.Magistrate (Ceiling), Lakhimpur Kheri and Another

Allahabad High Court · (1985) 12 AHC CK 0024

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 27(4)

High Courts18 Dec 1985

Mst. Sukali Vs The Deputy Director of Consolidation and Others

Allahabad High Court · (1986) RD 107

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9A(2)

High Courts18 Dec 1985

Babu Lal Sahu Vs Smt. Tulsa Bai and Others

Allahabad High Court · (1985) 12 AHC CK 0020

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22

High Courts18 Dec 1985

Krishna Shankar Vs The Deputy Director of Consolidation and Others

Allahabad High Court · (1985) 12 AHC CK 0018

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9A(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 240(A), 240(B), 240(C), 240(G), 240(Q)

High Courts18 Dec 1985

Adal Singh and Another Vs The Board of Revenue and Others

Allahabad High Court · (1986) RD 110

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20, Order 41 Rule 20(1), Order 41 Rule 20(2)Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 229B

High Courts17 Dec 1985Allowed

Lucknow Decean Trust Association Vs Ramesh Chand Jain

Allahabad High Court · (1985) 12 AHC CK 0038

Arbitration Act, 1940 — Section 14, 30Civil Procedure Code, 1908 (CPC) — Order 3 Rule 5Limitation Act, 1963 — Article 119

High Courts17 Dec 1985Dismissed

Niyaz Ahmad and Others Vs The D.D.C. and Others

Allahabad High Court · (1986) RD 203

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 54, 59Specific Relief Act, 1963 — Section 10, 15

High Courts17 Dec 1985

Smt. Jamni Devi Vs Union of India (UOI) and Another

Allahabad High Court · (1985) 12 AHC CK 0019

Constitution of India, 1950 — Article 226Defence and Internal Security of India Rules, 1971 — Rule 155, 155(1), 155(2)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5(1), 9

High Courts17 Dec 1985

Smt. Radha Rani Bhargava Vs IIIrd Addl. District Judge and Others

Allahabad High Court · (1985) 12 AHC CK 0014

Constitution of India, 1950 — Article 14, 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 21(8)

High Courts16 Dec 1985Dismissed

Rampal Tewari Vs State of U.P.

Allahabad High Court · (1986) 10 ACR 157

Criminal Procedure Code, 1973 (CrPC) — Section 162, 439(1)Penal Code, 1860 (IPC) — Section 396

High Courts16 Dec 1985Dismissed

Commissioner of Sales Tax Vs Swadeshi Polytex Ltd.

Allahabad High Court · (1987) 64 STC 77

Uttar Pradesh Sales Tax Act, 1948 — Section 15A(1)(a)

High Courts16 Dec 1985Allowed

Lukman Vs State of U.P.

Allahabad High Court · (1986) 10 ACR 141

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 307, 324

High Courts16 Dec 1985Allowed

Ahmad Nabi and Another Vs State of U.P.

Allahabad High Court · (1986) 10 ACR 143

Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 157(1), 158, 173Penal Code, 1860 (IPC) — Section 147, 148, 149, 302

High Courts16 Dec 1985

Surendra Mohan Sarin and Another Vs K.P MainTripathi and Others

Allahabad High Court · (1986) AWC 176 : (1986) CriLJ 1324

Criminal Procedure Code, 1973 (CrPC) — Section 91