High Courts15 Feb 1985
Oswal Vanaspati and Allied Industries Vs State of Uttar Pradesh
Allahabad High Court · (1992) 75 CompCas 770
General Clauses Act, 1897 — Section 3(42)Prevention of Food Adulteration Act, 1954 — Section 16, 17(1)
COURT ARCHIVE
Allahabad High Court judgments, 1985
680 judgments · page 29 of 34
High Courts15 Feb 1985Allowed
R.P. Srivastava Vs Chancellor, Bundelkhand University, Jhansi and Another
Allahabad High Court · AIR 1985 All 287
Bundelkhand University Ordinances — Ordinance 2, Ordinance 2(1), Ordinance 3Uttar Pradesh State Universities Act, 1973 — Section 49, 51, 68
High Courts14 Feb 1985Dismissed
Radha Kishan Vs Dy. Director of Consolidation and Others
Allahabad High Court · (1985) AWC 357 : (1985) RD 331
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 7Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18
High Courts14 Feb 1985Dismissed
Commissioner of Sales Tax Vs Agarwal Silicate Factory
Allahabad High Court · (1986) 61 STC 329
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
High Courts14 Feb 1985Dismissed
Om Prakash Vs Board of Revenue and Others
Allahabad High Court · (1985) AWC 353 : (1987) RD 150 : (1985) RD 261
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 202Constitution of India, 1950 — Article 226
High Courts14 Feb 1985Dismissed
S.P. Kochhar Vs Chief Judicial Magistrate and Others
Allahabad High Court · (1985) AWC 362
Constitution of India, 1950 — Article 13, 226, 265Uttar Pradesh Municipalities Act, 1916 — Section 140(1), 145(1), 160, 161Workmens Compensation Act, 1923 — Section 30(1)
High Courts14 Feb 1985Allowed
Jugla Devi Vs 1st Addl.DJ and Others
Allahabad High Court · (1985) 02 AHC CK 0053
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 18
High Courts14 Feb 1985Allowed
Jugla Devi Vs 1st Addl.District Judge and Others
Allahabad High Court · (1985) 02 AHC CK 0048
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(3A), 18
High Courts14 Feb 1985Allowed
Prem Narain Avasthi and Others Vs Director of Education and Others
Allahabad High Court · (1985) AWC 876
Constitution of India, 1950 — Article 32Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 4, 4(1), 4(2), 4(4)
High Courts14 Feb 1985Dismissed
Himanshu Singh Vs The University of Allahabad
Allahabad High Court · (1985) AWC 972
Constitution of India, 1950 — Article 226
High Courts14 Feb 1985
Faiyyaz Husain Vs The Chairman, Basic Education Board and Others
Allahabad High Court · (1985) 02 AHC CK 0005
Uttar Pradesh Basic Education Staff Rules, 1973 — Rule 5
High Courts14 Feb 1985
Amar Nath Vs Badri and Another
Allahabad High Court · (1985) ACR 303
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 76
High Courts13 Feb 1985Dismissed
Shiv Dass Vs Dayawati and Others
Allahabad High Court · (1985) 2 ACC 324
High Courts13 Feb 1985Allowed
Radha Devi Vs Distt.Judge, Lucknow and others
Allahabad High Court · (1985) 02 AHC CK 0050
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(1)
High Courts13 Feb 1985Allowed
Nadwatul Maarif, Jalalpur, Faizabad and another Vs SDM, Akbarpur, Faizabad and Others
Allahabad High Court · (1985) 02 AHC CK 0047
Societies Registration Act, 1860 — Section 25
High Courts13 Feb 1985Allowed
Ram Narain Singh Vs D.D.C., Sultanpur and Others
Allahabad High Court · (1985) 02 AHC CK 0046
Transfer of Property Act, 1882 — Section 10
High Courts13 Feb 1985Dismissed
Hakim Masihuzzaman Vs Mohd.Rezwan and Others
Allahabad High Court · (1985) 02 AHC CK 0042
Civil Procedure Code, 1908 (CPC) — Section 11Oudh Rent Act, 1886 — Section 3(18), 48(3)
High Courts11 Feb 1985Dismissed
State of U.P. Vs Harsh Singh Kanyal
Allahabad High Court · AIR 1986 All 169
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 80
High Courts11 Feb 1985
Surendra Singh and Others Vs Jaibir Singh and Others
Allahabad High Court · (1985) AWC 354 : (1985) CriLJ 1525
Criminal Procedure Code, 1973 (CrPC) — Section 133, 137, 138
High Courts11 Feb 1985Dismissed
Shiksha Prasar Samiti Vs State of U.P. and Others
Allahabad High Court · (1985) AWC 938
Constitution of India, 1950 — Article 14, 19, 19(1), 19(4), 226Uttar Pradesh Intermediate Education Act, 1921 — Section 13, 15(2), 16, 16A, 16EUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 1, 2(2), 2A(2), 4