High Courts17 Jan 1986Dismissed
Mahabeer Vs State of U.P.
Allahabad High Court · (1986) 10 ACR 244
Penal Code, 1860 (IPC) — Section 376
COURT ARCHIVE
Allahabad High Court judgments, 1986
606 judgments · page 30 of 31
High Courts17 Jan 1986Dismissed
Jafar Ali Saheb Ali Vs Union of India (UOI) and Others
Allahabad High Court · (1986) 9 ECC 30
Constitution of India, 1950 — Article 226
High Courts16 Jan 1986Allowed
Adalat Singh and Others Vs The Board of Revenue and Others
Allahabad High Court · (1986) 01 AHC CK 0064
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9Limitation Act, 1963 — Section 5
High Courts16 Jan 1986Dismissed
Ram Charan Vs Bhola Shankar Maurya and Others
Allahabad High Court · AIR 1987 All 134
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 17Conduct of Elections Rules, 1961 — Rule 94AConstitution of India, 1950 — Article 19(1)
High Courts16 Jan 1986Allowed
Ram Prasad Chaudhary Vs State of U.P. and Another
Allahabad High Court · AIR 1987 All 169 : (1986) AWC 198
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3, 5A
High Courts16 Jan 1986Dismissed
Modi Industries Limited Vs U.P. State Electricity Board, Lucknow and Others
Allahabad High Court · AIR 1986 All 342
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 46, 49, 49(1), 59
High Courts15 Jan 1986Allowed
Ram Kripal Singh Vs State of U.P. and Others
Allahabad High Court · (1986) CriLJ 1437
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10Constitution of India, 1950 — Article 14, 19, 21, 22, 226National Security Act, 1980 — Section 10, 11, 3, 5A, 8
High Courts15 Jan 1986Dismissed
Hira Lal Swami Vs IIIrd Additional District Judge and Another
Allahabad High Court · (1986) 01 AHC CK 0055
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(3), 16, 20(2), 20(4)
High Courts15 Jan 1986Dismissed
Commissioner of Sales Tax Vs Indian Turpentine and Rosin Co. Ltd.
Allahabad High Court · (1987) 65 STC 227
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts15 Jan 1986
Ram Krishna Singh Vs State of U.P. and Others
Allahabad High Court · (1986) 10 ACR 341
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10Constitution of India, 1950 — Article 14, 19, 21, 22, 226National Security Act, 1980 — Section 10, 11, 3(2), 5A, 8
High Courts14 Jan 1986
Bisram and Another Vs State
Allahabad High Court · (1986) 10 ACR 227
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 294, 294(1), 294(3)Penal Code, 1860 (IPC) — Section 302, 34
High Courts13 Jan 1986
Ubaidur Rehman Vs District Judge and Others
Allahabad High Court · (1986) 01 AHC CK 0019
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 16(1), 16(4), 21
High Courts10 Jan 1986Dismissed
Nanhey Lal Vs State of U.P.
Allahabad High Court · (1986) 10 ACR 169
Penal Code, 1860 (IPC) — Section 376
High Courts10 Jan 1986Allowed
Gopal Krishna Awasthi Vs The District Judge and Others
Allahabad High Court · (1986) 01 AHC CK 0059
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(4), 15(1), 16, 16(1), 16(5)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8, 8(2), 9(3)
High Courts09 Jan 1986Dismissed
Devi Prasad Misra Vs The II Additional District Judge and Others
Allahabad High Court · (1986) 01 AHC CK 0069
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22
High Courts09 Jan 1986Partly Allowed
R.C. Gupta and Sons Vs State of Uttar Pradesh and Others
Allahabad High Court · (1986) CriLJ 1582
Arms Act, 1959 — Section 18Central Excises and Salt Act, 1944 — Section 35Constitution of India, 1950 — Article 226
High Courts09 Jan 1986
Mahendra Pratap Singh and Another Vs State
Allahabad High Court · (1986) 10 ACR 203
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 34Uttar Pradesh Children Act, 1951 — Section 2(4), 27, 29, 37
High Courts08 Jan 1986Dismissed
Commissioner of Sales Tax Vs Ganesh Flour Mills Company Limited
Allahabad High Court · (1987) 66 STC 399
Constitution of India, 1950 — Article 136Constitution of India, 1950 — Article 136Constitution of India, 1950 — Article 136
High Courts07 Jan 1986Allowed
Mohinder Vs State of U.P.
Allahabad High Court · (1986) 10 ACR 219
Penal Code, 1860 (IPC) — Section 302, 307, 325, 34, 392
High Courts07 Jan 1986Allowed
Beedha Singh Vs The District Registrar, Co-operative Societies and Others
Allahabad High Court · (1986) RD 250
Constitution of India, 1950 — Article 226Uttar Pradesh Agricultural Credit Act, 1973 — Section 19(1), 19(2)Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 236