COURT ARCHIVE

Allahabad High Court judgments, 1985

680 judgments · page 5 of 34

High Courts08 Nov 1985Dismissed

Bahori Singh Vs Vth Additional District Judge and Others

Allahabad High Court · (1985) 11 AHC CK 0050

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 18

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High Courts08 Nov 1985

Ram Raj Tewari Vs Smt. Vijaiya Laxmi

Allahabad High Court · AIR 1986 All 325

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Representation of the People Act, 1951 — Section 123, 83(1), 87(1), 9A

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High Courts08 Nov 1985

C.B.L. Srivastava and Others Vs State of U.P. and Others

Allahabad High Court · (1985) 11 AHC CK 0002

Allahabad High Court (Conditions of Service of Staff) Rules, 1946 — Rule 10Constitution of India, 1950 — Article 14, 16

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High Courts07 Nov 1985Allowed

Vijai Narain Dube Vs State of U.P.

Allahabad High Court · (1986) 10 ACR 67

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 2, 3, 3(1), 3(2), 7

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High Courts07 Nov 1985Dismissed

Kripal Singh Vs Commissioner of Income Tax and Others

Allahabad High Court · (1986) 51 CTR 47 : (1987) 164 ITR 144 : (1986) 24 TAXMAN 47

Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 6Income Tax Act, 1961 — Section 144B

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High Courts07 Nov 1985Dismissed

Sharma Boot House Vs Commissioner of Sales Tax

Allahabad High Court · (1987) 65 STC 258

Limitation Act, 1963 — Section 5

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High Courts07 Nov 1985

Vijai S. Misra Vs State of U.P. and Another

Allahabad High Court · (1986) 10 ACR 186

Criminal Procedure Code, 1973 (CrPC) — Section 562Penal Code, 1860 (IPC) — Section 323, 504, 506, 53Probation of Offenders Act, 1958 — Section 4, 4(1)

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High Courts06 Nov 1985Partly Allowed

Azizurrahman and Others Vs State of U.P.

Allahabad High Court · (1986) 10 ACR 246

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AContempt of Courts Act, 1971 — Section 12, 2Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts06 Nov 1985Allowed

Raunaq Vs State of U.P.

Allahabad High Court · (1986) AWC 352 : (1987) CriLJ 445

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 399, 402, 403, 411

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High Courts05 Nov 1985Allowed

Mohd. Mahir Vs State of U.P.

Allahabad High Court · (1986) 10 ACR 181

Criminal Procedure Code, 1973 (CrPC) — Section 11, 11(1), 13, 14(3), 18Customs Act, 1962 — Section 135

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High Courts05 Nov 1985

Shashi Prakash Vs Agra University and Others

Allahabad High Court · (1985) 11 AHC CK 0022

Agra University Act, 1926 — Section 29(3)Constitution of India, 1950 — Article 226

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High Courts05 Nov 1985Allowed

Dunlop India Limited Vs Commissioner of Sales Tax

Allahabad High Court · (1987) 65 STC 364

Central Sales Tax Act, 1956 — Section 14

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High Courts05 Nov 1985

Om Prakash Vs State of U.P.

Allahabad High Court · (1986) 10 ACR 192 : (1984) RD 430

Criminal Procedure Code, 1973 (CrPC) — Section 437, 439, 439(1)Penal Code, 1860 (IPC) — Section 302, 307, 323, 34

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High Courts04 Nov 1985

Amar Singh Vs State of U.P. and Another

Allahabad High Court · (1986) 10 ACR 179

Criminal Procedure Code, 1973 (CrPC) — Section 154, 451, 452, 457, 523Penal Code, 1860 (IPC) — Section 379, 4.1Public Gambling Act, 1867 — Section 13

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High Courts04 Nov 1985

Prem Chandra Vs Distt. Magistrate Collector and Others

Allahabad High Court · (1985) 11 AHC CK 0003

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High Courts01 Nov 1985Dismissed

K.M. Raj Kumari Vs Addl. District Judge VI and Others

Allahabad High Court · (1985) 11 AHC CK 0054

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2(1), Order 21 Rule 2(2), Order 21 Rule 2(3), 151Constitution of India, 1950 — Article 226

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High Courts01 Nov 1985Dismissed