COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,412 of 5,025

High Courts21 May 1986Dismissed

Zulfiquaf Ali alias Ram Chander and Another Vs State of U.P.

Allahabad High Court · (1986) 10 ACR 429

Criminal Procedure Code, 1973 (CrPC) — Section 164, 31(1), 31(2), 35, 35(2)Official Secrets Act, 1923 — Section 3Penal Code, 1860 (IPC) — Section 120B, 71

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High Courts21 May 1986Partly Allowed

Miss Kausar Effendi Vs Gorakhpur University and Others

Allahabad High Court · (1986) 05 AHC CK 0027

Constitution of India, 1950 — Article 14

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High Courts21 May 1986Allowed

Shree Baidyanath Ayurved Bhawan Ltd. Vs Assistant Collector of Central Excise

Allahabad High Court · (1986) 25 ELT 11

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High Courts21 May 1986

Zorawar Vs State of U.P.

Allahabad High Court · (1987) CriLJ 641

Penal Code, 1860 (IPC) — Section 302, 307, 367, 395, 397

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High Courts20 May 1986Partly Allowed

Vinod Kumar Dewan Vs State of U.P. and Another

Allahabad High Court · (1986) 10 ACR 377

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482, 561AHire Purchase Act, 1972 — Section 20, 20(1), 20(3)

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High Courts20 May 1986

Christophar Madhai and Others Vs State of U.P. and Others

Allahabad High Court · (1986) 05 AHC CK 0001

Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 4(7), 5A, 6, 8(3)

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High Courts19 May 1986Disposed Off

Sneh Sengar Vs State of U.P.

Allahabad High Court · (1986) 10 ACR 562

Foreign Exchange Regulation Act, 1973 — Section 56Passports Act, 1967 — Section 12Penal Code, 1860 (IPC) — Section 120B, 221, 222, 223, 224

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High Courts19 May 1986

Rehabber Naraia Vs State of U.P.

Allahabad High Court · (1986) 05 AHC CK 0008

Land Acquisition Act, 1894 — Section 18, 4, 55, 6

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High Courts16 May 1986Partly Allowed

Ajoy Knmar Basu Vs Chandi Das Basu and Others

Allahabad High Court · (1986) 05 AHC CK 0032

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High Courts16 May 1986Dismissed

Dayaram and Another Vs State of U.P.

Allahabad High Court · (1986) 10 ACR 457

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34

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High Courts16 May 1986Allowed

Rafiq Ahmad Vs Abdul Aziz and Others

Allahabad High Court · AIR 1987 All 117 : (1986) AWC 812

Allahabad High Court General (Civil) Rules, 1957 — Rule 13, 16Civil Procedure Code, 1908 (CPC) — Order 9 Rule 6General Clauses Act, 1897 — Section 10

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High Courts16 May 1986Disposed Of

Triloki Nath Vs VII Addl.Distt.Judge, Gonda and Others

Allahabad High Court · (1986) 05 AHC CK 0020

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts16 May 1986Allowed

Abdul Ghafoor & Another Vs Hafiz Niyamat Ali

Allahabad High Court · (1986) 05 AHC CK 0016

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 26, Order 41 Rule 27

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High Courts16 May 1986Allowed

Deoki Nandan Agarwal Vs Union of India (UOI) and Others

Allahabad High Court · AIR 1987 All 108

All India Services (Leave) Rules, 1955 — Rule 20B, 20BConstitution of India, 1950 — Article 226High Court Judges (Conditions of Service) Rules, 1956 — Rule 2

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High Courts16 May 1986

Mool Chand Vs IV Additional District Judge and Others

Allahabad High Court · (1986) 05 AHC CK 0009

Constitution of India, 1950 — Article 226

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High Courts16 May 1986

Wasi Haider and Others Vs M. Menzed and Others

Allahabad High Court · (1986) 10 ACR 579

Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 215, 226Contempt of Courts Rules, 1980 — Rule 11, 13, 2

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High Courts16 May 1986

Banns Vs The District Panchayat Raj Officer and Another

Allahabad High Court · (1986) 05 AHC CK 0004

Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 14, 14(3), 14(4)Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 33B(2)

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High Courts16 May 1986

Hard Prasad and Another Vs IV Additional District and Sessions Judge and Another

Allahabad High Court · (1986) 05 AHC CK 0002

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(1)(A)

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High Courts14 May 1986Dismissed

Ram Babu Sharma Vs U.P.Electricity Board and Others

Allahabad High Court · (1986) 05 AHC CK 0021

Factories Act, 1948 — Section 2(n)

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High Courts14 May 1986

Mohan Meakin Ltd. Vs State of Uttar Pradesh

Allahabad High Court · (1986) 10 ACR 559

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13(3), 16, 7

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