COURT ARCHIVE

Allahabad High Court judgments, 1985

680 judgments · page 4 of 34

High Courts21 Nov 1985

Govind Singh and Others Vs State of U.P. and Others

Allahabad High Court · (1985) 11 AHC CK 0007

Criminal Procedure Code, 1973 (CrPC) — Section 452, 457, 458, 459, 517Penal Code, 1860 (IPC) — Section 120B, 372, 406, 411, 420

High Courts21 Nov 1985Dismissed

Sushil Kumar Narendra Kumar Vs Collector of Central Excise and Others

Allahabad High Court · (1986) 7 ECC 154 : (1987) 13 ECR 511 : (1987) 28 ELT 203

Central Excise Rules, 1944 — Rule 173G, 52AConstitution of India, 1950 — Article 226

High Courts20 Nov 1985Allowed

Mulak Raj Madan Vs III Additional District and Sessions Judge and Another

Allahabad High Court · (1985) 11 AHC CK 0042

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(2), 39, 40

High Courts20 Nov 1985Dismissed

Commissioner of Sales Tax Vs Om Engineering Works

Allahabad High Court · (1987) 65 STC 465

Central Sales Tax Act, 1956 — Section 14

High Courts20 Nov 1985Allowed

Kashmir Singh and Others Vs State of U.P. and Others

Allahabad High Court · AIR 1987 All 113 : (1986) AWC 161

Land Acquisition Act, 1894 — Section 17(4), 17(5), 4, 4(1), 6

High Courts20 Nov 1985

Swadeshi Polytex Ltd. Vs Assistant Collector of Central Excise, Division III and Others

Allahabad High Court · (1986) 9 ECC 185 : (1986) 26 ELT 701

Central Excise Rules, 1944 — Rule 2

High Courts19 Nov 1985Disposed Of

Dinesh Kumar Vs The Principal Moti Lai Nehru Medical College and Another

Allahabad High Court · (1985) 11 AHC CK 0055

Constitution of India, 1950 — Article 133Uttar Pradesh State Universities Act, 1973 — Section 45(4)

High Courts19 Nov 1985Allowed

Sadhu Ram Agarwal Vs Smt. Shanti Sharma

Allahabad High Court · (1985) 11 AHC CK 0046

Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh General Clauses Act, 1904 — Section 4, 4(10)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 1(4), 2(2), 39, 40

High Courts19 Nov 1985

Mahaban and Others Vs State of U.P.

Allahabad High Court · (1986) CriLJ 1454

Criminal Procedure Code, 1973 (CrPC) — Section 161, 169, 173, 190, 193Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 326

High Courts18 Nov 1985Disposed Of

Yogendra Prasad Chaturvedi Vs Additional Civil Judge and Others

Allahabad High Court · (1985) 11 AHC CK 0056

Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 14, 16(1), 16F(1), 16FF(1), 16G(7)Uttar Pradesh Secondary Education Services Commission and Selection Boards Rules, 1985 — Rule 4

High Courts18 Nov 1985Allowed

Jain Shudh Vanaspati Limited Vs State of Uttar Pradesh and Another

Allahabad High Court · (1986) 10 ACR 172

Criminal Procedure Code, 1973 (CrPC) — Section 245(2), 482Prevention of Food Adulteration Act, 1954 — Section 2(1), 22A, 23

High Courts18 Nov 1985

Shyam Lal Rawat Vs Ram Lal and Others

Allahabad High Court · AIR 1987 All 32

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 17Representation of the People Act, 1951 — Section 100, 100(1), 100(2), 81, 83

High Courts18 Nov 1985

Pradeep Chand Jain Vs District Magistrate and Others

Allahabad High Court · (1985) 11 AHC CK 0017

Uttar Pradesh (Temporary) Accommodation Requisition Act, 1947 — Section 3, 3(1)

High Courts18 Nov 1985

Jain Shudh Vanaspati Limited Vs State of U.P. and Another

Allahabad High Court · (1986) 10 ACR 172

Criminal Procedure Code, 1973 (CrPC) — Section 245(2), 480Prevention of Food Adulteration Act, 1954 — Section 2(1), 22A, 23, 23(2)

High Courts16 Nov 1985Dismissed

Bhushan Lal (deceased by L.Rs.) Vs Suresh Kumar and Others

Allahabad High Court · AIR 1987 All 25

Hindu Succession Act, 1956 — Section 14(1)Limitation Act, 1963 — Article 64, 65

High Courts16 Nov 1985Dismissed

Bhanu Pratap Singh and Others Vs Smt. Panna Devi and Others

Allahabad High Court · AIR 1986 All 340 : (1986) AWC 56

Lunacy Act, 1912 — Section 83

High Courts16 Nov 1985

State of U.P. Vs Prakash Chandra and Others

Allahabad High Court · (1986) 10 ACR 183

Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34

High Courts15 Nov 1985Dismissed

Yashodanand Garg Vs Hindustan Commercial Bank, Kanpur and Others

Allahabad High Court · AIR 1986 All 215

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 4, 115, 51

High Courts15 Nov 1985

B.P. Singh Vs District Magistrate and Others

Allahabad High Court · (1985) 11 AHC CK 0016

Uttar Pradesh Cinemas (Regulation) Act, 1955 — Section 4, 5(1), 5(2), 5(3), 7

High Courts15 Nov 1985

Abdul Hamid and Others Vs State of U.P.

Allahabad High Court · (1986) 10 ACR 164

Criminal Procedure Code, 1973 (CrPC) — Section 155Penal Code, 1860 (IPC) — Section 147, 323