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
COURT ARCHIVE
Allahabad High Court judgments, 1985
680 judgments · page 2 of 34
High Courts16 Dec 1985
Prakash Ahir Vs Vishwa Nath and Others
Allahabad High Court · (1985) 12 AHC CK 0001
High Courts13 Dec 1985Partly Allowed
Beni Prasad and Others Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (1986) RD 190
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11A, 9, 9A, 9A(2)Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 25A(2), 26, 27
High Courts13 Dec 1985Dismissed
Jai Jagdamba Trading Co. and Another Vs State of U.P. and Others
Allahabad High Court · AIR 1986 All 336 : (1986) AWC 571
Essential Commodities Act, 1955 — Section 6A(2)
High Courts13 Dec 1985Dismissed
Union of India (UOI) Vs Om Prakash
Allahabad High Court · AIR 1987 All 138
Arbitration Act, 1940 — Section 8(1)
High Courts13 Dec 1985
Smt. Prem Lata Yadav Vs The Basic Shiksha Adhikari and Another
Allahabad High Court · (1985) 12 AHC CK 0005
Constitution of India, 1950 — Article 133, 134A, 226Uttar Pradesh Board of Basic Education Act, 1978 — Section 19, 3Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 — Rule 12, 15
High Courts13 Dec 1985
State of U.P. and Others Vs Ayodhya Prasad Upadhyay and Another
Allahabad High Court · (1985) 12 AHC CK 0003
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 7Penal Code, 1860 (IPC) — Section 109, 161
High Courts12 Dec 1985
Mahabir and Others Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (1986) RD 187
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts11 Dec 1985Dismissed
Awadh Narain Lal Vs State of Uttar Pradesh and Another
Allahabad High Court · (1986) 10 ACR 77
Criminal Procedure Code, 1973 (CrPC) — Section 197, 397, 397(2), 401, 482Penal Code, 1860 (IPC) — Section 120B, 161Prevention of Corruption Act, 1947 — Section 5(2), 6
High Courts11 Dec 1985Dismissed
Awadh Narain Lai Vs State of U.P. and Another
Allahabad High Court · (1986) 10 ACR 77
Criminal Procedure Code, 1973 (CrPC) — Section 197, 397, 397(2), 401, 482Penal Code, 1860 (IPC) — Section 120B, 161Prevention of Corruption Act, 1947 — Section 5(2), 6
High Courts11 Dec 1985
Avadh Narain Lal Vs State of Uttar Pradesh and Another
Allahabad High Court · (1986) CriLJ 1233
Criminal Procedure Code, 1973 (CrPC) — Section 197, 397, 401, 482Penal Code, 1860 (IPC) — Section 120B, 161
High Courts09 Dec 1985
Bhagwat Prasad Vs D.Y. Director of Consolidation and Others
Allahabad High Court · (1985) 12 AHC CK 0002
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 52Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 10(2), 20, 43, 48(3), 9
High Courts08 Dec 1985
Ram Kishore and Another Vs Deputy Director Consolidation and Others
Allahabad High Court · (1986) RD 155
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(2)Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9A(2)
High Courts07 Dec 1985
Shiv Ram Pd. Asthana Vs Public Service Tribunal U.P. and Others
Allahabad High Court · (1985) 12 AHC CK 0007
Constitution of India, 1950 — Article 226
High Courts06 Dec 1985Dismissed
Bheem Singh Vs State of Uttar Pradesh and Another
Allahabad High Court · (1986) 10 ACR 247
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts06 Dec 1985Dismissed
Mohammad Idris Vs The IIIrd Additional District and Sessions Judge and Others
Allahabad High Court · (1985) 12 AHC CK 0040
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 17, 17(1), 21(1)
High Courts06 Dec 1985
Harish Chandra Jindal and Another Vs Nagar Palika Executive Officer and Another
Allahabad High Court · (1985) 12 AHC CK 0008
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 164(2)
High Courts05 Dec 1985
State of U.P. and Others Vs Raj Narain Singh and Another
Allahabad High Court · AIR 1986 All 321 : (1986) AWC 608
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Land Acquisition (Amendment) Act, 1984 — Section 54Land Acquisition Act, 1894 — Section 23, 23(2), 28, 4
High Courts05 Dec 1985
Surendra Pal Vs The Admission Committee, Allahabad University and Another
Allahabad High Court · (1985) 12 AHC CK 0016
Constitution of India, 1950 — Article 226
High Courts04 Dec 1985Disposed Of
Mahant Siya Ragho Saran Vs Dharam Das and Others
Allahabad High Court · (1985) 12 AHC CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146(1)