COURT ARCHIVE

Allahabad High Court judgments, 1985

680 judgments · page 3 of 34

High Courts04 Dec 1985

Brahmadeo and Others Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1986) RD 166

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 11, 11A, 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 49, 5, 52, 9A(2)

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High Courts04 Dec 1985

Krishna Kumar Bhargava and Others Vs The Metropolitan Magistrate and Another

Allahabad High Court · (1985) 12 AHC CK 0006

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 109, 120B, 34, 500, 501

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High Courts02 Dec 1985

Mohd. Islam and Another Vs State of U.P. and Others

Allahabad High Court · (1985) 12 AHC CK 0021

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 33, 45, 6, 6(1)

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High Courts02 Dec 1985

Baboo Singh and Another Vs Sub Divisional Magistrate and Others

Allahabad High Court · (1985) 12 AHC CK 0004

Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 89

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High Courts30 Nov 1985

Union of India (UOI) and Another Vs Jeut Singh

Allahabad High Court · (1985) 11 AHC CK 0018

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 58

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High Courts29 Nov 1985Allowed

Ram Narain Himmat Ram and Another Vs Jalaun Kraya Vikraya Sahkari Samiti Ltd. and Others

Allahabad High Court · (1985) 11 AHC CK 0044

Constitution of India, 1950 — Article 226

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High Courts29 Nov 1985Allowed

Riaz Uddin Vs 12th Additional District Judge and Another

Allahabad High Court · (1985) 11 AHC CK 0043

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

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High Courts29 Nov 1985Dismissed

Machhua, Matsya Vikas Sahakari Samiti Ltd., Allahabad and Others Vs State of U.P. and Others

Allahabad High Court · AIR 1986 All 300

Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 23(1), 23(3), 68

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High Courts29 Nov 1985

State of U.P. Vs Duli Chand and Another

Allahabad High Court · (1985) 11 AHC CK 0019

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Encumbered Estates Act, 1934 — Section 11, 14Land Acquisition (Amendment) Act, 1984 — Section 23(1), 23(2), 26, 28, 28(2)

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High Courts29 Nov 1985

Phundan Lai Vs Jhamman Lal

Allahabad High Court · (1985) 11 AHC CK 0001

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3Constitution of India, 1950 — Article 25Hindu Succession Act, 1956 — Section 23

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High Courts28 Nov 1985Dismissed

Commissioner of Sales Tax Vs Allied Surgical Emporium (Agencies)

Allahabad High Court · (1986) 63 STC 331

Drugs and Cosmetics Act, 1940 — Section 18

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High Courts28 Nov 1985Dismissed

Commissioner of Sales Tax Vs Munna Lal Anil Kumar

Allahabad High Court · (1986) 62 STC 101

Uttar Pradesh Sales Tax Act, 1948 — Section 11

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High Courts25 Nov 1985Allowed

Agha Sajid Ali Shah Vs Rent Control and Eviction Officer and Others

Allahabad High Court · (1985) 11 AHC CK 0048

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 17, 17(1), 17(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10

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High Courts25 Nov 1985

Kunwarpal Vs The Deputy Director of Consolidation and Others

Allahabad High Court · (1985) 11 AHC CK 0020

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 58, 58(2)

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High Courts22 Nov 1985Disposed Off

Madan Mohan Singh Vs State of U.P.

Allahabad High Court · (1986) AWC 225 : (1986) CriLJ 1441

Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 302, 307

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High Courts22 Nov 1985Dismissed

Heera Electrodes Vs Union of India (UOI) and Another

Allahabad High Court · (1986) 7 ECC 155 : (1987) 32 ELT 520

Central Excises and Salt Act, 1944 — Section 35BConstitution of India, 1950 — Article 226

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High Courts22 Nov 1985

Manik Chand Vs Murari Kishan Tayal and Others

Allahabad High Court · (1986) 10 ACR 188

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146

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High Courts22 Nov 1985Dismissed

Heera Electrodes Vs Superintendent of Central Excise

Allahabad High Court · (1986) 7 ECC 156 : (1987) 32 ELT 647

Central Excises and Salt Act, 1944 — Section 35B

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High Courts21 Nov 1985

Mohammad Umar Vs State of U.P. (Rent Control Section) and Others

Allahabad High Court · (1985) 11 AHC CK 0024

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 7Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106

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High Courts21 Nov 1985

Matoley Vs State of U.P. and Another

Allahabad High Court · (1985) 11 AHC CK 0011

Constitution of India, 1950 — Article 226Uttar Pradesh Bhoodan Yagna (Amendment) Act, 1975 — Section 14Uttar Pradesh Bhoodan Yagna Act, 1952 — Section 15A

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