High Courts22 Jan 1985Dismissed
Bhikari Das Vs Commissioner of Sales Tax
Allahabad High Court · (1986) 62 STC 206
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
COURT ARCHIVE
Allahabad High Court judgments, 1985
680 judgments · page 33 of 34
High Courts22 Jan 1985Dismissed
State of U.P. Vs Lt. General K.B. Mehta and Another
Allahabad High Court · (1985) AWC 265
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 1, 1(2), 2, 3, 6Constitution of India, 1950 — Article 226
High Courts22 Jan 1985
State of U.P. Vs Khalil
Allahabad High Court · (1985) ACR 132
Criminal Procedure Code, 1973 (CrPC) — Section 313, 392Penal Code, 1860 (IPC) — Section 395, 398
High Courts18 Jan 1985Dismissed
Gur Saran Lal Srivastava Vs U.P. State Road Transport Corporation
Allahabad High Court · (1985) 1 ACC 396
Motor Vehicles Act, 1939 — Section 110DMotor Vehicles Act, 1939 — Section 110DMotor Vehicles Act, 1939 — Section 110D
High Courts18 Jan 1985Allowed
Amar Nath Agarwal Vs Avinash Agarwal and another
Allahabad High Court · (1985) 01 AHC CK 0037
Civil Procedure Code, 1908 (CPC) — Section 115Court Fees Act, 1870 — Section 6(4)
High Courts18 Jan 1985Dismissed
Kumari Vandana Srivastava Vs Principal, M.L.N. Medical College, Allahabad and Others
Allahabad High Court · AIR 1987 All 22 : (1986) AWC 165
Evidence Act, 1872 — Section 115
High Courts18 Jan 1985Allowed
Yasin Khan Vs Ist Additional District Judge and Others
Allahabad High Court · (1985) AWC 369
Constitution of India, 1950 — Article 226Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 18, 4, 4(1), 5Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Rules, 1973 — Rule 3
High Courts17 Jan 1985Dismissed
Riazul Haq Vs The IIIrd Additional District Judge and Another
Allahabad High Court · (1985) AWC 285
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 3Constitution of India, 1950 — Article 226
High Courts17 Jan 1985Allowed
Ram Garh Fam and Industries Ltd. Vs State of U.P. and Others
Allahabad High Court · (1985) AWC 458
Constitution of India, 1950 — Article 226Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 10, 4, 4(1), 4(2), 5Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Rules, 1973 — Rule 9
High Courts17 Jan 1985Dismissed
Kishori Lal Rakesh Kumar Vs Commissioner, Sales Tax
Allahabad High Court · (1985) 59 STC 323
Uttar Pradesh Sales Tax Act, 1948 — Section 15A(1)(g)
High Courts15 Jan 1985Dismissed
Chhota Vs Babulal Verma and Others
Allahabad High Court · (1985) 2 ACC 368 : (1986) ACJ 898
High Courts14 Jan 1985Dismissed
Girish Datt Tripathi Vs State of U.P. and Others
Allahabad High Court · (1985) 01 AHC CK 0038
Uttar Pradesh Public Service Commission (Limitation of Functions) Regulations, 1954 — Regulation 6(b)
High Courts14 Jan 1985Allowed
Syed Hasan Askari Vs U.P.State and Others
Allahabad High Court · (1985) 01 AHC CK 0036
Constitution of India, 1950 — Article 14, 16, 226
High Courts11 Jan 1985Allowed
Ambika Prasad and another Vs Harihar Prasad
Allahabad High Court · (1985) 01 AHC CK 0026
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 21 Rule 35, Order 6 Rule 4, 102Evidence Act, 1872 — Section 115Provincial Small Cause Courts Act, 1887 — Section 15
High Courts11 Jan 1985
Kapildeo Prasad Vs State of U.P.
Allahabad High Court · (1985) ACR 218
Penal Code, 1860 (IPC) — Section 300, 302, 304, 304(1)
High Courts10 Jan 1985Allowed
State of U.P. and Another Vs Malik Zarid Khalid
Allahabad High Court · (1985) AWC 444
Limitation Act, 1963 — Section 5Presidency Small Cause Courts Act, 1882 — Section 25
High Courts10 Jan 1985Dismissed
Badrul Amin and Others Vs Union of India (UOI) and Another
Allahabad High Court · (1986) 8 ECC 158 : (1985) 21 ELT 29
Central Excise Rules, 1944 — Rule 10, 10(1), 10(2), 2, 8Central Excises and Salt Act, 1944 — Section 11, 11A, 11A(1), 11A(2), 11BConstitution of India, 1950 — Article 265
High Courts10 Jan 1985Dismissed
Asghar Husain Vs The Deputy Director of Education, Vth Region and Others
Allahabad High Court · (1985) AWC 232
Constitution of India, 1950 — Article 226Uttar Pradesh Education Rules — Rule 103(1), 143(1)Uttar Pradesh Intermediate Education Act, 1921 — Section 16G, 16G(3)
High Courts09 Jan 1985Dismissed
Ram Autar Vs Mohammad Rafiq
Allahabad High Court · (1985) 2 ACC 225
Workmens Compensation Act, 1923 — Section 30
High Courts09 Jan 1985Partly Allowed
Bundelkhand Video Club and Another Vs State of U.P. and Others
Allahabad High Court · (1985) AWC 410