COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,406 of 5,025

High Courts23 Aug 1986Allowed

Awadh Behari Pandey Vs The Chancellor, University of Gorakhpur Raj Bhawan and Others

Allahabad High Court · (1987) 1 AWC 134

Uttar Pradesh Intermediate Education Act, 1921 — Section 16F(2)Uttar Pradesh State Universities Act, 1973 — Section 13(1), 13(4), 31(11), 66, 68

High Courts23 Aug 1986

Pan Singh Vs State of U.P.

Allahabad High Court · (1986) 10 ACR 617

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307, 34

High Courts23 Aug 1986

Ashok Kumar Vs Shyam Lal and Others

Allahabad High Court · (1986) 10 ACR 603

Criminal Procedure Code, 1973 (CrPC) — Section 154(2), 161, 170, 173(2), 173(3)Penal Code, 1860 (IPC) — Section 147, 323

High Courts23 Aug 1986

Smt. Saroj Kumari Vs The Secretary, Board of High School and Intermediate Education and Another

Allahabad High Court · (1986) 08 AHC CK 0009

High Courts23 Aug 1986

Ganga Ram Nagar Vs State of Uttar Pradesh and Others

Allahabad High Court · (1986) 08 AHC CK 0008

Constitution of India, 1950 — Article 309Public Service Commission (Procedure) Rules, 1970 — Rule 17, 18

High Courts23 Aug 1986

Sita Ram Rai Vs Chandra Bhan Misra

Allahabad High Court · (1986) 08 AHC CK 0006

Civil Procedure Code, 1908 (CPC) — Section 47Uttar Pradesh Debt Relief Act, 1977 — Section 144, 17, 19, 2, 2(11)

High Courts22 Aug 1986Allowed

Fateh Mohd and Another Vs State of U.P. and Another

Allahabad High Court · (1986) 08 AHC CK 0087

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(4)Police Act, 1861 — Section 14, 34Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16

High Courts22 Aug 1986Dismissed

Suresh Jaiswal Vs Distt. Magistrate and Others

Allahabad High Court · (1986) 10 ACR 591

Arms Act, 1959 — Section 25National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 307, 34, 399

High Courts22 Aug 1986Allowed

Fateh Mohd. and Another Vs State of U.P. and Another

Allahabad High Court · (1986) 10 ACR 628

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(4)Police Act, 1861 — Section 34Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14, 16

High Courts22 Aug 1986Dismissed

Mohammad Amanat Vs State of U.P.

Allahabad High Court · (1987) 11 ACR 88

Penal Code, 1860 (IPC) — Section 362, 366

High Courts22 Aug 1986

Gupta Sales Agency Vs Sales Tax Officer, Check Post/Mobile Squad and Another

Allahabad High Court · (1987) 66 STC 161

Uttar Pradesh Sales Tax Act, 1948 — Section 13A(6)Uttar Pradesh Sales Tax Act, 1948 — Section 13A(6)Uttar Pradesh Sales Tax Act, 1948 — Section 13A(6)

High Courts21 Aug 1986Allowed

Muzaffar Vs State of U.P.

Allahabad High Court · (1987) 1 AWC 312

Prevention of Food Adulteration Act, 1954 — Section 13(1), 13(2), 14A, 16(1), 7

High Courts21 Aug 1986Allowed

Srimati Mania Vs The Deputy Director of Consolidation and Others

Allahabad High Court · (1986) 08 AHC CK 0085

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 68Registration Act, 1908 — Section 18

High Courts21 Aug 1986Dismissed

Anjuman Islah Muslim Rajput Kamsar-O-Bar and Another Vs Deputy Director (Education) Vth Region Shri Ram Chandra Maheswari and Others

Allahabad High Court · (1987) 1 AWC 54

Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 3AUttar Pradesh Intermediate Education Act, 1921 — Section 16A(5), 16A(7)

High Courts21 Aug 1986Allowed

Raghuvir Sahai and Another Vs The District Magistrate

Allahabad High Court · (1986) 10 ACR 614

Arms Act, 1959 — Section 17(3)

High Courts21 Aug 1986Allowed

Naik Ratan Bahadur Rai Vs Station Commander, Dehradun

Allahabad High Court · AIR 1988 All 137

Defence and Internal Security of India Rules, 1971 — Rule 155Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2

High Courts21 Aug 1986

Muzffar Vs State of U.P.

Allahabad High Court · (1987) 11 ACR 153

Prevention of Food Adulteration Act, 1954 — Section 13(1), 13(2), 14A, 16(1), 7

High Courts21 Aug 1986

Ram Newas Vs Phaozdar

Allahabad High Court · (1986) 08 AHC CK 0012

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 439(2), 482Penal Code, 1860 (IPC) — Section 302, 307, 34

High Courts20 Aug 1986Dismissed

Asbaran Vs Deputy Director of Consolidation and Another

Allahabad High Court · (1986) RD 430

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19, 19(1), 20, 48, 48(1)

High Courts20 Aug 1986

Commissioner of Income Tax Vs Janrudhan Das (Decd.)

Allahabad High Court · (1987) 163 ITR 806

Income Tax Act, 1961 — Section 256(2), 54B