High Courts05 Feb 1985Allowed
Sharda Narain Vs State of U.P. and Another
Allahabad High Court · (1985) ACR 210
Criminal Procedure Code, 1973 (CrPC) — Section 397(2)Penal Code, 1860 (IPC) — Section 363, 364
COURT ARCHIVE
Allahabad High Court judgments, 1985
680 judgments · page 31 of 34
High Courts05 Feb 1985Allowed
Arun Kumar Singh Vs University of Gorakhpur
Allahabad High Court · (1985) AWC 717
Constitution of India, 1950 — Article 226
High Courts04 Feb 1985Allowed
Laxman Das and Others Vs Board of Revenue and Others
Allahabad High Court · (1985) AWC 467
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 6
High Courts04 Feb 1985Disposed Of
Ram Gopal and Others Vs Hari Shanker
Allahabad High Court · (1985) AWC 210
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 15 Rule 5(1), Order 15 Rule 5(2)Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7C, 7C(1), 7C(6)
High Courts04 Feb 1985Allowed
Krishna Mohan Barnawal Vs Chief Judicial Magistrate and Others
Allahabad High Court · (1985) AWC 443
Limitation Act, 1963 — Section 21(1)Uttar Pradesh Municipalities Act, 1916 — Section 318
High Courts04 Feb 1985Partly Allowed
Kanchan Singh and Another Vs State Transport Appellate Tribunal, Lucknow and Others
Allahabad High Court · AIR 1986 All 23
Motor Vehicles Act, 1939 — Section 57, 58(2)
High Courts04 Feb 1985Allowed
Chiranjee Narain Singh Vs Behari and Others
Allahabad High Court · (1985) AWC 838
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Penal Code, 1860 (IPC) — Section 24, 378, 379
High Courts31 Jan 1985Allowed
Shailendra Kumar Singh Vs The Chief Judicial Magistrate and Another
Allahabad High Court · (1985) AWC 240
Uttar Pradesh Municipalities Act, 1916 — Section 140, 140(1), 141, 142, 143Uttar Pradesh Municipalities Act, 1916 — Section 140, 140(1), 141, 142, 143Uttar Pradesh Municipalities Act, 1916 — Section 140, 140(1), 141, 142, 143
High Courts31 Jan 1985Dismissed
Gajraj Singh and Others Vs Narayani and Others
Allahabad High Court · (1985) 2 ACC 331
Motor Vehicles Act, 1988 — Section 95
High Courts31 Jan 1985Allowed
Sri Ram Vs U.P.Public Services Tribunal and Others
Allahabad High Court · (1985) 01 AHC CK 0039
Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4
High Courts31 Jan 1985Dismissed
Mitrasen Yadav Vs V Addl.D.J. and others
Allahabad High Court · (1985) 01 AHC CK 0033
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 34(8), 41
High Courts31 Jan 1985Dismissed
Anand Kumar Dwivedi Vs Director, Allahabad Agricultural Institute, Naini, Allahabad and Others
Allahabad High Court · AIR 1986 All 150
Constitution of India, 1950 — Article 226
High Courts31 Jan 1985Allowed
Padam Chand Vs Commissioner of Sales Tax
Allahabad High Court · (1986) 62 STC 195
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
High Courts30 Jan 1985Dismissed
Gorey Lal Shakya Vs State
Allahabad High Court · (1985) AWC 343 : (1985) CriLJ 1526
Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 332, 333, 353, 494
High Courts30 Jan 1985Dismissed
Shri Prakash Singh Vs State and Another
Allahabad High Court · (1985) AWC 435
High Courts30 Jan 1985Dismissed
Ram Prakash Vs Nirmala Devi and Others
Allahabad High Court · (1985) 2 ACC 302 : (1986) ACJ 764
Motor Vehicles Act, 1988 — Section 110D
High Courts30 Jan 1985Allowed
Bhola Nath Vs Addl.Distt.Judge, Gonda and Others
Allahabad High Court · (1985) 01 AHC CK 0035
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10(2), 22
High Courts30 Jan 1985Dismissed
Sri Kant Vs Bansraj Singh
Allahabad High Court · AIR 1986 All 5
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 15Limitation Act, 1963 — Article 136
High Courts30 Jan 1985Allowed
Bhola Ram Vs Additional District Judge and Others
Allahabad High Court · (1985) AWC 445
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10(2), 21(1), 22, 34, 38Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 22
High Courts29 Jan 1985Partly Allowed
Shyam Kumar Tyagi Vs The Ganga Sugar Corporation Ltd.
Allahabad High Court · (1985) AWC 272
Arbitration Act, 1940 — Section 20, 29(4), 30Arbitration Act, 1940 — Section 20, 29(4), 30Arbitration Act, 1940 — Section 20, 29(4), 30