COURT ARCHIVE

Allahabad High Court judgments, 1986

606 judgments · page 29 of 31

High Courts24 Jan 1986

Smt. Mridnla Dayal Vs VI Additional District Judge and Others

Allahabad High Court · (1986) 01 AHC CK 0007

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 39, 40, 7Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(1), 20(2), 20(4), 30, 30(1)

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High Courts24 Jan 1986

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

Allahabad High Court · (1986) 01 AHC CK 0003

Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 3, 4Prize Chits and Money Circulation Schemes Banning Act, 1978 — Section 4

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High Courts24 Jan 1986

Smt. Khursheed Khatoon and Others Vs IIIrd Additional District Judge and Others

Allahabad High Court · (1986) 01 AHC CK 0001

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 1, Order 9 Rule 9, 151

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High Courts23 Jan 1986Dismissed

Smt. Gyanwari and Another Vs Jai Singh and Another

Allahabad High Court · AIR 1986 All 367 : (1986) AWC 256

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3(2), Order 22 Rule 4, Order 22 Rule 9(2), Order 43 Rule 1, 151

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High Courts23 Jan 1986Disposed Of

Virendra Kumar and Brothers Vs Commissioner of Sales Tax

Allahabad High Court · (1987) 66 STC 379

Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)

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High Courts23 Jan 1986Dismissed

Udai Narain Sinha Vs State of Uttar Pradesh and Others

Allahabad High Court · AIR 1987 All 203

Constitution of India, 1950 — Article 17(1), 172, 172(1), 174, 174(2)Representation of the People Act, 1951 — Section 15, 73

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High Courts23 Jan 1986

In Re: Suresh Chandra Sharma

Allahabad High Court · (1986) 10 ACR 282

Advocates Act, 1961 — Section 30Criminal Procedure Code, 1973 (CrPC) — Section 2, 24, 24(1), 24(2), 24(3)Penal Code, 1860 (IPC) — Section 302, 307

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High Courts22 Jan 1986Dismissed

Khurshid Gauhar Vs Siddiqunnisa

Allahabad High Court · AIR 1986 All 314

Civil Procedure Code, 1908 (CPC) — Section 115Guardians and Wards Act, 1890 — Section 12, 15, 16, 25

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High Courts22 Jan 1986Dismissed

Dr. (Smt.) Bharti Raj Vs Sumesh Sachdeo and Others

Allahabad High Court · AIR 1986 All 259

Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 112

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High Courts22 Jan 1986

Gorakh Nath Upadhya Vs State of U.P. and Others

Allahabad High Court · (1986) 01 AHC CK 0021

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 6 Rule 4, Order 7 Rule 11, 115, 144

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High Courts22 Jan 1986

Baboo Lal Vs State

Allahabad High Court · (1986) 10 ACR 168

Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7

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High Courts21 Jan 1986Allowed

Smt. Hafiza Vs Dr. Director of Consolidation and Others

Allahabad High Court · (1986) RD 184

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 5(2), 9(2)

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High Courts21 Jan 1986Dismissed

Commissioner, Sales Tax Vs Electro India Ltd.

Allahabad High Court · (1987) 67 STC 397

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High Courts21 Jan 1986Dismissed

Mahendra Kumar Jain and Others Vs State of U.P. and Others

Allahabad High Court · (1986) 10 ACR 208

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 202(2), 204, 204(1)Penal Code, 1860 (IPC) — Section 2, 395, 4Uttar Pradesh Dacoity Affected Areas Act, 1983 — Section 2, 5, 7, 7(1), 7(2)

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High Courts21 Jan 1986Disposed Of