High Courts17 Oct 1985
Ravish Chandra Vs State of U.P.
Allahabad High Court · (1986) 10 ACR 79
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(2), 156(3), 169, 170Penal Code, 1860 (IPC) — Section 147, 148, 306, 307, 323
COURT ARCHIVE
Allahabad High Court judgments, 1985
680 judgments · page 7 of 34
High Courts17 Oct 1985
Ravish Chandra Vs State of Uttar Pradesh
Allahabad High Court · (1986) 10 ACR 79
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(2), 156(3), 169, 170Penal Code, 1860 (IPC) — Section 147, 148, 306, 307, 323
High Courts16 Oct 1985Allowed
Raj Metal Industries Vs Union of India (UOI) and Others
Allahabad High Court · (1986) 7 ECC 151 : (1986) 26 ELT 547
Customs Act, 1962 — Section 110, 110(2)
High Courts16 Oct 1985
Seat. Shanti Ojha and Others Vs Smt. Sachi Kumari Mishra
Allahabad High Court · (1985) 10 AHC CK 0021
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10, 2, 21, 3, 6
High Courts15 Oct 1985Allowed
Karunapati Misra Vs The District Inspector of Schools and Others
Allahabad High Court · (1985) 10 AHC CK 0065
Uttar Pradesh Intermediate Education Act, 1921 — Section 16GG
High Courts15 Oct 1985Allowed
Ramesh Jogi Vs State of Uttar Pradesh and Others
Allahabad High Court · (1987) CriLJ 592
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 380
High Courts15 Oct 1985Dismissed
Smt. Leela Karwal Vs Col. J.D. Karwal and Others
Allahabad High Court · AIR 1986 All 220
Succession Act, 1925 — Section 2(4), 63
High Courts15 Oct 1985
Gopal Agency Vs State of Uttar Pradesh and Others
Allahabad High Court · (1987) 65 STC 323
Constitution of India, 1950 — Article 19, 301
High Courts14 Oct 1985Dismissed
Dakhilal Kushwaha Vs Vth Additional District Judge and Others
Allahabad High Court · (1985) 10 AHC CK 0064
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 135, 136
High Courts14 Oct 1985Dismissed
Vishnupuri Upbhokta Sahkari Samiti Ltd., Khattali Vs Divisional Manager, Indian Oil Corporation Ltd., New Delhi and Others
Allahabad High Court · AIR 1986 All 211
Constitution of India, 1950 — Article 12, 14, 226
High Courts14 Oct 1985
Smt. Shakuntala Devi Vs Stete of U.P.
Allahabad High Court · (1986) AWC 51 : (1986) CriLJ 365
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Penal Code, 1860 (IPC) — Section 302, 498A
High Courts14 Oct 1985Dismissed
Motilal Vs Smt. Nirmal Kumari
Allahabad High Court · AIR 1986 All 270 : (1986) AWC 377
Provincial Small Cause Courts Act, 1887 — Section 25Registration Act, 1908 — Section 17(1)
High Courts11 Oct 1985Dismissed
Thakur Dass Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1986) RD 35
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9A(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154, 155, 164
High Courts11 Oct 1985Dismissed
Jagat Narain Singh and Others Vs U. P. S. R. T.C. and Others
Allahabad High Court · (1986) 10 ACR 268
Constitution of India, 1950 — Article 215, 226Contempt of Courts Act, 1971 — Section 20
High Courts11 Oct 1985Dismissed
Mazahar Abbas Vs Smt. Sakeena
Allahabad High Court · (1986) 10 ACR 63
Civil Procedure Code, 1908 (CPC) — Section 60, 60(1)Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(3), 126, 128
High Courts11 Oct 1985Dismissed
Shitla Prasad Sonkar Vs Arun Kumar Nehru and Others
Allahabad High Court · AIR 1987 All 51
Representation of the People Act, 1951 — Section 81, 81(3), 86(1)
High Courts11 Oct 1985
Indian Farmers Fertiliser Cooperative Ltd. Vs R.K. Misra
Allahabad High Court · (1987) 1 LLJ 257
Industrial Disputes Act, 1947 — Section 2, 2ASpecific Relief Act, 1963 — Section 14, 33C, 41
High Courts10 Oct 1985Dismissed
Kali Das Wadhwani and Another Vs Jagjiwan Das and Another
Allahabad High Court · (1985) 10 AHC CK 0070
Provincial Small Cause Courts Act, 1887 — Section 15(1), 25Uttar Pradesh Civil Laws (Amendment) Act, 1972 — Article 4
High Courts10 Oct 1985Disposed Of
Janki Prasad And Sons Vs Nagar Mahapalika
Allahabad High Court · (1985) 10 AHC CK 0057
Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 172(1), 172(2)Uttar Pradesh Nagar Mahapalika Octroi (Second Amendment) Rules, 1984 — Rule 18(2)
High Courts10 Oct 1985Dismissed
Jhimguri Singh Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1985) 10 AHC CK 0056
Constitution of India, 1950 — Article 14, 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 142, 168, 16A, 16B, 23Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 142, 210