High Courts24 Sept 1985Allowed
Smt. Sushila Devi Vs Om Prakash and Others
Allahabad High Court · AIR 1986 All 236
Succession Act, 1925 — Section 61
COURT ARCHIVE
Allahabad High Court judgments, 1985
680 judgments · page 10 of 34
High Courts24 Sept 1985
Chandra Shekhar Shashi Shekhar Vs State of U.P. and Others
Allahabad High Court · (1985) AWC 912
Constitution of India, 1950 — Article 226Uttar Pradesh Sugarcane (Purchase Tax) Rules, 1961 — Rule 13A(1)
High Courts23 Sept 1985Allowed
Smt. Sharda Devi and Others Vs Ist Additional District and Sessions Judge and Others
Allahabad High Court · (1985) AWC 960
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 20(2), 25
High Courts23 Sept 1985Dismissed
Babban (deceased by L.R''s.) Vs Shiv Nath and Others
Allahabad High Court · AIR 1986 All 185
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 101, 102, 103, 104, 67Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts23 Sept 1985Allowed
Dhampur Sugar Mills Limited Vs Collector of Central Excise and Others
Allahabad High Court · (1986) 7 ECC 150 : (1986) 25 ELT 488
High Courts23 Sept 1985Allowed
Jagdish (deceased by L.R''s.) and Others Vs Mangal Pandey (deceased by L.R''s.) and Others
Allahabad High Court · AIR 1986 All 182 : (1985) AWC 986
General Clauses Act, 1897 — Section 3(26)Registration Act, 1908 — Section 2(6)Transfer of Property Act, 1882 — Section 3
High Courts20 Sept 1985Allowed
Arif Akhtar Khan Vs State Transport Appellate Tribunal, U.P., Lucknow and Others
Allahabad High Court · AIR 1986 All 188
Constitution of India, 1950 — Article 19(1), 226Motor Vehicles Act, 1939 — Section 47, 64A, 68F(1C)
High Courts20 Sept 1985Allowed
Surendra Nath Mittal Vs Dayanand Swarup and Another
Allahabad High Court · AIR 1987 All 132 : (1985) AWC 994
Limitation Act, 1963 — Section 5Provincial Small Cause Courts Act, 1887 — Section 17
High Courts20 Sept 1985Dismissed
Bakhtawar Lal and Others Vs Ram Kumar and Others
Allahabad High Court · AIR 1986 All 160 : (1985) AWC 1028
Arbitration Act, 1940 — Section 30Registration Act, 1908 — Section 17
High Courts19 Sept 1985Allowed
Vijai Pratap Singh Vs State of U.P. & Others
Allahabad High Court · (1985) 09 AHC CK 0030
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 29, 30Uttar Pradesh Land Revenue Act, 1901 — Section 40A
High Courts19 Sept 1985Allowed
Mahesh Chand Viyas and Others Vs Yogendra Varshney and Others
Allahabad High Court · (1985) AWC 1046
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19Limitation Act, 1963 — Section 5
High Courts19 Sept 1985Dismissed
Punjab Paint, Colour and Varnish Works and Another Vs Customs, Excise and Gold (Control) Appellate Tribunal and Another
Allahabad High Court · (1986) 7 ECC 149 : (1987) 32 ELT 656
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226
High Courts18 Sept 1985Dismissed
Kasim Vs Regional Deputy Director of Consolidation and Others
Allahabad High Court · (1986) RD 214
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19(1), 20, 48
High Courts18 Sept 1985Allowed
Abdul Hafiz Khan and Another Vs Distt.Judge, bahraich and others
Allahabad High Court · (1985) 09 AHC CK 0031
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 11(2), 13A, 14(1)
High Courts18 Sept 1985
Ashok Kumar Singh Vs Superintendent, Central Jail and Others
Allahabad High Court · (1986) CriLJ 1751
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 161National Security Act, 1980 — Section 14, 3
High Courts17 Sept 1985Dismissed
Ravi Saraswat Vs Ram Chandra Maheshwari and Another
Allahabad High Court · (1985) 09 AHC CK 0055
Constitution of India, 1950 — Article 134, 134(1), 136Contempt of Courts Act, 1971 — Section 15, 17, 19, 19(1), 20Criminal Procedure Code, 1973 (CrPC) — Section 411A, 480, 486
High Courts16 Sept 1985Dismissed
Commissioner, Sales Tax Vs Jalpa Lime and Flour Mill
Allahabad High Court · (1986) 62 STC 99
Limitation Act, 1963 — Section 5
High Courts16 Sept 1985Allowed
Dina Nath Vs Deo Narain and Others
Allahabad High Court · (1985) AWC 1032 : (1986) RD 5
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7Hindu Minority and Guardianship Act, 1956 — Section 11, 8Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 10, 11, 48, 49, 5
High Courts12 Sept 1985Dismissed
Pannar Ram Vs U.P. Secondary Education Services Commission and Others
Allahabad High Court · (1985) 09 AHC CK 0061
Uttar Pradesh Secondary Education Services Commission (Procedure for Approval of Punishment) Regulations, 1983 — Regulation 3, 3(1), 4, 5, 6Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 10(2), 2(3), 34, 34(1), 35
High Courts12 Sept 1985Dismissed
The Managing Committee, Ram Prasad Bismil Higher Secondary School Vs The Deputy Director of Education, IIIrd Region and Others
Allahabad High Court · (1985) 09 AHC CK 0052
Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 6, 6(1), 6(2)