High Courts21 Feb 1985
New India Assurance Co. and Another Vs Udai Narain Gupta and Another
Allahabad High Court · (1985) 2 ACC 74
Motor Vehicles Act, 1988 — Section 95(2)(b)(iv)
COURT ARCHIVE
Allahabad High Court judgments, 1985
680 judgments · page 28 of 34
High Courts21 Feb 1985Allowed
Qureshi Crucible Centre Vs Commissioner of Sales Tax
Allahabad High Court · (1986) 61 STC 327
High Courts21 Feb 1985Allowed
Bechan Singh Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1985) AWC 604 : (1985) RD 359
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19, 20, 48
High Courts20 Feb 1985Allowed
Commissioner of Sales Tax Vs Raj and Co.
Allahabad High Court · (1986) 62 STC 76
High Courts20 Feb 1985Partly Allowed
National Insurance Co. Vs Dulari Devi and Another
Allahabad High Court · (1987) 61 CompCas 116
Motor Vehicles Act, 1939 — Section 110D
High Courts19 Feb 1985Dismissed
Radhey Shyam and Others Vs First Additional Distirct Judge and Others
Allahabad High Court · (1985) AWC 811
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 229B, 331, 331(1)
High Courts19 Feb 1985Disposed Of
State Vs Latoori Singh and Others
Allahabad High Court · (1985) AWC 373
Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 201Uttar Pradesh Dacoity Affected Areas Act, 1983 — Section 5, 7(1)Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 201
High Courts19 Feb 1985Dismissed
Fasihullah Vs U.P. State and Others
Allahabad High Court · AIR 1986 All 129
Provincial Insolvency Act, 1920 — Section 24(2)
High Courts19 Feb 1985Dismissed
Trilok Chandra Sharma Vs State of U.P., and others
Allahabad High Court · (1985) 02 AHC CK 0043
Constitution of India, 1950 — Article 311(2)
High Courts19 Feb 1985Allowed
Satendra Prasad Asthana Vs Varanasi Development Authority and others
Allahabad High Court · (1985) 02 AHC CK 0041
High Courts19 Feb 1985Allowed
Raj Kumar Vs The Licencing Authority, Pilibhit and Another
Allahabad High Court · AIR 1985 All 325
Constitution of India, 1950 — Article 226
High Courts19 Feb 1985Dismissed
Noor Mohammad Vs IVth Addl. District Judge and Another
Allahabad High Court · (1985) AWC 830
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 13(4)
High Courts18 Feb 1985Allowed
Sardar Autar Singh and Another Vs Baljit Singh
Allahabad High Court · (1985) AWC 819
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 115, 16, 17, 18
High Courts18 Feb 1985Dismissed
Tej Bahadur Vs Radhey Shyam and Others
Allahabad High Court · (1985) AWC 366
High Courts18 Feb 1985Allowed
Faqir Chand Panna Lal Vs Commissioner of Sales Tax
Allahabad High Court · (1986) 62 STC 209
Uttar Pradesh Sales Tax Act, 1948 — Section 12B
High Courts18 Feb 1985
Maharaja Dharmendra Pratap Narain Singh Vs State of Uttar Pradesh
Allahabad High Court · (1985) 48 CTR 129 : (1985) 153 ITR 389
Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 24, 6A
High Courts15 Feb 1985Disposed Off
Oswal Vanaspati and Allied Industries Vs State of U.P.
Allahabad High Court · (1985) AWC 289
Criminal Procedure Code, 1973 (CrPC) — Section 482General Clauses Act, 1897 — Section 3(42)Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 17, 17(1), 5
High Courts15 Feb 1985Partly Allowed
Bhanwar Singh Vs Raghubir Nanwa Singh and Others
Allahabad High Court · AIR 1985 All 331
Specific Relief Act, 1963 — Section 16, 9
High Courts15 Feb 1985
Ram Lal and Others Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (1987) 1 AWC 38 : (1988) RD 309 : (1987) RD 322
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 1(2), 3, 4, 5(2)Uttar Pradesh Urban Areas Zamindari Abolition and Land Reforms Act, 1956 — Section 64, 8Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 1(2)
High Courts15 Feb 1985Dismissed
Rafiquddin alias Kallu and Others Vs Bashir Ahmad and Another
Allahabad High Court · (1985) ACR 205
Criminal Procedure Code, 1973 (CrPC) — Section 10, 10(3), 17(4), 437, 437(1)Penal Code, 1860 (IPC) — Section 121, 121A, 124A, 125, 128