High Courts21 Mar 1986
COMMISSIONER OF WEALTH TAX Vs VISHNU CHAUBEY.
Allahabad High Court · (1986) 58 CTR 219
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,414 of 5,025
High Courts20 Mar 1986Partly Allowed
Ram Bharose Lal Vs State of U.P. and Others
Allahabad High Court · (1986) 03 AHC CK 0040
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 36Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(1), 10(2), 13, 4
High Courts20 Mar 1986Dismissed
Ram Krishna Vs State of U.P. and Others
Allahabad High Court · AIR 1987 All 106
Constitution of India, 1950 — Article 14
High Courts20 Mar 1986
M/s. Amrit Banaspati Co. Ltd. and Others Vs U.P. Pollution Control Board and Others
Allahabad High Court · (1987) 11 ACR 49
Constitution of India, 1950 — Article 252, 252(1), 252(2)Criminal Procedure Code, 1973 (CrPC) — Section 173, 200, 397(2), 482Drugs and Cosmetics Act, 1940 — Section 34
High Courts19 Mar 1986Allowed
Hans Raj Sharma Vs I Addl. District Judge and Others
Allahabad High Court · (1986) 03 AHC CK 0042
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 24, 24(2)
High Courts19 Mar 1986Partly Allowed
Digvijai Tewari Vs Rakesh Prasad Pathak and Others
Allahabad High Court · (1987) ACJ 795 : (1987) 61 CompCas 725
Motor Vehicles Act, 1939 — Section 96(2)
High Courts19 Mar 1986Dismissed
Dr. Smt. Rajender Kumari Varma Vs Vijai Singh Rana
Allahabad High Court · AIR 1987 All 121
Constitution of India, 1950 — Article 191(1)Representation of the People Act, 1951 — Section 100(1)
High Courts19 Mar 1986Allowed
U.P. State Road Trans. Corporation and Another Vs Bittan Devi and Others
Allahabad High Court · (1988) ACJ 291
Motor Vehicles Act, 1988 — Section 110A, 110D
High Courts18 Mar 1986Allowed
Habib Ahmad Khan Vs U.P.Sunni Central Board of Waqfs, Lucknow and Others
Allahabad High Court · (1986) 03 AHC CK 0029
Uttar Pradesh Muslim Waqfs Act, 1960 — Section 29(8), 76
High Courts18 Mar 1986Disposed Of
Amrit Lal and others (In Jail) Vs State of U.P.
Allahabad High Court · (1986) 03 AHC CK 0026
Penal Code, 1860 (IPC) — Section 34, 502
High Courts18 Mar 1986
Debi Lal Agarwal Vs U.P. State Sugar Corporation Limited and Another
Allahabad High Court · (1986) 03 AHC CK 0004
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 5(7)
High Courts18 Mar 1986
Ram Kali and Others Vs Sharwan Kumar and Another
Allahabad High Court · (1986) 2 ACC 446 : (1987) ACJ 731
Motor Vehicles Act, 1988 — Section 110D
High Courts17 Mar 1986Dismissed
Nagar Swasthya Adhikari Vs Om Prakash
Allahabad High Court · (1986) 10 ACR 606
Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 23, 7Prevention of Food Adulteration Rules, 1955 — Rule 50Uttar Pradesh Municipalities Act, 1916 — Section 298, 299
High Courts17 Mar 1986Dismissed
Nagar Swasthya Adhikari, Nagar Mahapalika Vs Om Prakash
Allahabad High Court · (1986) 10 ACR 606
Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 23, 7Prevention of Food Adulteration Rules, 1955 — Rule 50Uttar Pradesh Municipalities Act, 1916 — Section 229, 298, 299
High Courts17 Mar 1986
Dharampal Tyagi Vs Anil Kumar
Allahabad High Court · (1986) 03 AHC CK 0013
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Post Office Act, 1898 — Section 3
High Courts14 Mar 1986Partly Allowed
Kallumal and Others Vs State
Allahabad High Court · (1980) ACR 237
Criminal Procedure Code, 1973 (CrPC) — Section 376Penal Code, 1860 (IPC) — Section 147, 308, 323
High Courts12 Mar 1986Dismissed
Aruna Shanker Vs State of Uttar Pradesh and Others
Allahabad High Court · (1986) CriLJ 1686
National Security Act, 1980 — Section 5, 6
High Courts12 Mar 1986Allowed
Baldeo Singh and Others Vs Distt.Judge, Faizabad and others
Allahabad High Court · (1986) 03 AHC CK 0025
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
High Courts12 Mar 1986Dismissed
Sunil Kumar and Another Vs Ram Ditta Mal and Another
Allahabad High Court · AIR 1987 All 86 : (1986) AWC 957
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 89, Order 21 Rule 92, Order 21 Rule 94
High Courts12 Mar 1986Allowed
Munni Lal Vs Phuddi Singh
Allahabad High Court · AIR 1987 All 155 : (1986) AWC 963
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 2(1), Order 34 Rule 4, Order 34 Rule 4(1)Transfer of Property Act, 1882 — Section 58, 60, 76