COURT ARCHIVE

Allahabad High Court judgments, 1986

606 judgments · page 28 of 31

High Courts29 Jan 1986

Basher Ahmad and Another Vs The Deputy Director of Consolidation and Others

Allahabad High Court · (1986) 01 AHC CK 0015

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9A(2)

Read judgment

High Courts28 Jan 1986Allowed

Sant Bux Singh Vs Joint Director of Consolidation and Others

Allahabad High Court · (1986) RD 216

Uttar Pradesh Land Revenue Act, 1901 — Section 57

Read judgment

High Courts28 Jan 1986Dismissed

Moti Lal Vs The Deputy Director of Consolidation and Others

Allahabad High Court · (1986) 01 AHC CK 0073

Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 43Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 108A, 12, 134, 48, 5

Read judgment

High Courts28 Jan 1986Allowed

Govind and Others Vs The Sub-Divisional Officer and Others

Allahabad High Court · (1986) 01 AHC CK 0072

Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 28CUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(2)

Read judgment

High Courts28 Jan 1986Disposed Of

Kali Prasad and Others Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1986) 01 AHC CK 0070

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11C, 3(5), 9A(2)Uttar Pradesh Tenancy Act, 1939 — Section 3(10)

Read judgment

High Courts28 Jan 1986Allowed

Udai Sanker and Another Vs The Additional Commissioner, Allahabad Division and Others

Allahabad High Court · (1986) 01 AHC CK 0051

Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 163, 167, 168A, 176, 189

Read judgment

High Courts28 Jan 1986Disposed Of

U.P.Town Avam Notified Area Kendriyat Sewa Sangh, Amraudha, Kanpur Dehat, Through Its General Secretary and Others Vs State of U.P.through Secretary, Avas Avam Vikas, Lucknow

Allahabad High Court · (1986) 01 AHC CK 0043

Uttar Pradesh Town Area and Notified Area Committee (Centralised) Services Rules, 1976 — Rule 31

Read judgment

High Courts28 Jan 1986Allowed

Mahendra Pratap Rai Vs State of U.P.& Others

Allahabad High Court · (1986) 01 AHC CK 0041

Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4

Read judgment

High Courts28 Jan 1986

Bharat Electricals Vs Union of India (UOI) and Others

Allahabad High Court · (1987) 14 ECC 130

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 129E

Read judgment

High Courts28 Jan 1986

Abdul Razzaq Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1986) RD 182

Constitution of India, 1950 — Article 226Uttar Pradesh Agricultural Tenants (Acquisition of Privileges) Act, 1949 — Section 171Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(2)

Read judgment

High Courts27 Jan 1986Disposed Of

Om Prakash Sharma Vs IXth Additional District Judge and Others

Allahabad High Court · (1986) 01 AHC CK 0054

Constitution of India, 1950 — Article 226Hindu Succession Act, 1956 — Section 15, 16Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 18, 3

Read judgment

High Courts27 Jan 1986Dismissed

Mohd.Arshad Vs Mohd.Azhar and others

Allahabad High Court · (1986) 01 AHC CK 0038

Constitution of India, 1950 — Article 226

Read judgment

High Courts27 Jan 1986Partly Allowed

Chheda Lal and Another Vs Ujiarey Lal and Another

Allahabad High Court · AIR 1987 All 127 : (1986) AWC 291

Read judgment

High Courts27 Jan 1986

G.B. Gupta Vs State of U.P.

Allahabad High Court · (1986) 10 ACR 174

Criminal Procedure Code, 1973 (CrPC) — Section 156, 190, 195(1), 340, 341Penal Code, 1860 (IPC) — Section 420, 463, 467, 468, 471

Read judgment

High Courts27 Jan 1986

Balwant Singh and Others Vs State Bank of India and Others

Allahabad High Court · (1986) 01 AHC CK 0009

Constitution of India, 1950 — Article 226Uttar Pradesh Agricultural Credit Act, 1973 — Section 11, 12, 25Uttar Pradesh Agricultural Credit Rules, 1975 — Rule 12, 23

Read judgment

High Courts24 Jan 1986Dismissed

New India Assurance Company Limited and Others Vs Ashwini Kumar Srivastava

Allahabad High Court · (1986) 01 AHC CK 0067

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 100(1)

Read judgment

High Courts24 Jan 1986Dismissed

Udai Narain Sinha Vs The Council of Ministers and Another

Allahabad High Court · AIR 1986 All 357

Constitution of India, 1950 — Article 163, 164, 174, 174(2), 226Representation of the People Act, 1951 — Section 15(2), 73

Read judgment

High Courts24 Jan 1986

Jamuna Prasad Gur Prasad Vs Commissioner of Income Tax and Another

Allahabad High Court · (1986) 54 CTR 131 : (1986) 159 ITR 986

Income Tax Act, 1961 — Section 3

Read judgment

High Courts24 Jan 1986

Anurag Kumar Barnwal and Another Vs State of U.P. and Others

Allahabad High Court · (1986) 10 ACR 299

Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 157(1), 159Penal Code, 1860 (IPC) — Section 225, 55

Read judgment

High Courts24 Jan 1986

Jagannath Prasad Vs IV Addl. District Judge and Others

Allahabad High Court · (1986) 01 AHC CK 0010

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21

Read judgment