High Courts12 Mar 1986Dismissed
Promostyle Exports and Another Vs Assistant Commissioner (Check Post), Sales Tax and Another
Allahabad High Court · (1986) 63 STC 394
Constitution of India, 1950 — Article 14, 19, 226
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,415 of 5,025
High Courts07 Mar 1986Disposed Of
Chhedi and Others Vs Addl.Commissioner, Lucknow Division and others
Allahabad High Court · (1986) 03 AHC CK 0028
High Courts06 Mar 1986Dismissed
Zila Parishad Vs Ghooran Singh and Another
Allahabad High Court · (1986) 10 ACR 425
Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 165, 171, 184, 191(6), 193
High Courts06 Mar 1986Disposed Of
Baldeo Prasad Krishna Kumar Vs Commissioner of Sales Tax and Others
Allahabad High Court · (1987) 67 STC 403
Allahabad High Court Rules, 1952 — Rule 2Allahabad High Court Rules, 1952 — Rule 2Allahabad High Court Rules, 1952 — Rule 2
High Courts06 Mar 1986
Madhao Saran Vs Inspecting Assistant Commissioner of Income Tax
Allahabad High Court · (1987) 163 ITR 673
Constitution of India, 1950 — Article 226
High Courts06 Mar 1986
Tahir Vs Shaukat and Another
Allahabad High Court · (1986) AWC 555 : (1986) CriLJ 1815
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 307, 323
High Courts06 Mar 1986
Smt. Mahraji Vs State of U.P. and Another
Allahabad High Court · (1986) 10 ACR 427
Criminal Procedure Code, 1973 (CrPC) — Section 395(2), 432National Highways Act, 1956 — Section 4Uttar Pradesh Road Side Land Control Act, 1945 — Section 2, 3
High Courts05 Mar 1986Allowed
Khalil Ahmad Vs State of U.P.
Allahabad High Court · (1986) 10 ACR 493
Criminal Procedure Code, 1973 (CrPC) — Section 385(2), 386Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323
High Courts05 Mar 1986Allowed
Smt. Maiki Devi and Others Vs Ram Dhani and Another
Allahabad High Court · (1986) 03 AHC CK 0046
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22, 4
High Courts05 Mar 1986Dismissed
State of U.P. Vs Smt. Draped Singh and Another
Allahabad High Court · (1986) 03 AHC CK 0041
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 23(1), 28, 54
High Courts05 Mar 1986Dismissed
Ramji Pandey Vs Vikramaditya and Others
Allahabad High Court · AIR 1987 All 92
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 15, Order 16 Rule 20Conduct of Elections Rules, 1961 — Rule 82Constitution of India, 1950 — Article 191(2)
High Courts05 Mar 1986Dismissed
Union of India (UOI) Vs Nirmal Singh
Allahabad High Court · AIR 1987 All 83 : (1986) AWC 692
Evidence Act, 1872 — Section 62, 63(2), 65, 74, 78
High Courts04 Mar 1986Disposed Of
Gomti Prasad Verma Vs State of U.P.& Another
Allahabad High Court · (1986) 03 AHC CK 0027
Uttar Pradesh Collection Amins Services (Third Amendment) Rules — Rule 19A
High Courts04 Mar 1986
Surinder Singh Ahluwaiia Vs Smt. Pushpa Rani
Allahabad High Court · (1986) 03 AHC CK 0016
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 1(3), 12(3), 20(4), 21(1), 25
High Courts04 Mar 1986
Sudarshan Singh Vs Additional District Judge (Anti Corruption West) and Others
Allahabad High Court · (1986) 03 AHC CK 0011
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11(1), 21, 21(3), 22, 24Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10, 10(3), 11(1)
High Courts04 Mar 1986
Sukhari and Others Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (1986) RD 274
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(2)Uttar Pradesh Land Revenue Act, 1901 — Section 34, 40
High Courts03 Mar 1986Allowed
Sanjiv Yadava Vs Union of India (UOI) and Others
Allahabad High Court · (1986) 10 ACR 271
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 107, 117, 302, 307
High Courts03 Mar 1986Disposed Of
Abide Ali Vs District Judge and Others
Allahabad High Court · (1986) 03 AHC CK 0047
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10, 10(1), 21, 22, 24Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 22
High Courts03 Mar 1986Dismissed
Vinod Kumar and Others Vs Principal, G.S.V.M. Medical College, Kanpur
Allahabad High Court · AIR 1987 All 124
Constitution of India, 1950 — Article 226
High Courts03 Mar 1986
Chandrika Prasad Yadav Vs State of U.P. and Others
Allahabad High Court · (1986) 03 AHC CK 0010
Constitution of India, 1950 — Article 14Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33A, 33A(1), 33A(3)