High Courts06 Jan 1986Dismissed
Geep Industrial Syndicate Ltd. Vs Assistant Collector, Allahabad Division and Another
Allahabad High Court · (1986) 9 ECC 28 : (1986) 26 ELT 917
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,423 of 5,025
High Courts06 Jan 1986
Dhan Raji and Others Vs New India Insurance Co. and Others
Allahabad High Court · (1986) 59 CompCas 805
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1939 — Section 110A
High Courts19 Dec 1985Dismissed
Surendra Nath and Another Vs Mahendra Pratap Singh
Allahabad High Court · AIR 1986 All 290
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Conduct of Elections Rules, 1961 — Rule 4Constitution of India, 1950 — Article 173
High Courts19 Dec 1985Dismissed
Mayank Kumar Jain Vs Divisional Manager, Indian Oil Corpn. Ltd. and Others
Allahabad High Court · AIR 1986 All 289
Constitution of India, 1950 — Article 14, 226
High Courts19 Dec 1985Allowed
Oriental Fire and General Insurance Company Limited (now known as Oriental Insurance Company Ltd. Vs Commissioner of Sales Tax
Allahabad High Court · (1986) 63 STC 246
Constitution of India, 1950 — Article 39
High Courts19 Dec 1985
Akhtar Ali Khan Vs The District Judge and Others
Allahabad High Court · (1985) 12 AHC CK 0017
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts19 Dec 1985
Madan Gopal Agrawal Vs The District Magistrate and Others
Allahabad High Court · (1985) 12 AHC CK 0010
Constitution of India, 1950 — Article 226Uttar Pradesh Stamp Rules, 1942 — Rule 151, 154
High Courts18 Dec 1985Dismissed
Phool Chand Jaiswal Vs Mata Palat
Allahabad High Court · AIR 1986 All 312
Civil Procedure Code, 1908 (CPC) — Section 100(1)
High Courts18 Dec 1985Disposed Of
Mahal Singh and Others Vs Addl.Distt.Magistrate (Ceiling), Lakhimpur Kheri and Another
Allahabad High Court · (1985) 12 AHC CK 0024
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 27(4)
High Courts18 Dec 1985
Mst. Sukali Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (1986) RD 107
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9A(2)
High Courts18 Dec 1985
Babu Lal Sahu Vs Smt. Tulsa Bai and Others
Allahabad High Court · (1985) 12 AHC CK 0020
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22
High Courts18 Dec 1985
Krishna Shankar Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (1985) 12 AHC CK 0018
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9A(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 240(A), 240(B), 240(C), 240(G), 240(Q)
High Courts18 Dec 1985
Adal Singh and Another Vs The Board of Revenue and Others
Allahabad High Court · (1986) RD 110
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20, Order 41 Rule 20(1), Order 41 Rule 20(2)Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 229B
High Courts17 Dec 1985Allowed
Lucknow Decean Trust Association Vs Ramesh Chand Jain
Allahabad High Court · (1985) 12 AHC CK 0038
Arbitration Act, 1940 — Section 14, 30Civil Procedure Code, 1908 (CPC) — Order 3 Rule 5Limitation Act, 1963 — Article 119
High Courts17 Dec 1985Dismissed
Niyaz Ahmad and Others Vs The D.D.C. and Others
Allahabad High Court · (1986) RD 203
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 54, 59Specific Relief Act, 1963 — Section 10, 15
High Courts17 Dec 1985
Smt. Jamni Devi Vs Union of India (UOI) and Another
Allahabad High Court · (1985) 12 AHC CK 0019
Constitution of India, 1950 — Article 226Defence and Internal Security of India Rules, 1971 — Rule 155, 155(1), 155(2)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5(1), 9
High Courts17 Dec 1985
Smt. Radha Rani Bhargava Vs IIIrd Addl. District Judge and Others
Allahabad High Court · (1985) 12 AHC CK 0014
Constitution of India, 1950 — Article 14, 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 21(8)
High Courts16 Dec 1985Dismissed
Rampal Tewari Vs State of U.P.
Allahabad High Court · (1986) 10 ACR 157
Criminal Procedure Code, 1973 (CrPC) — Section 162, 439(1)Penal Code, 1860 (IPC) — Section 396
High Courts16 Dec 1985Dismissed
Commissioner of Sales Tax Vs Swadeshi Polytex Ltd.
Allahabad High Court · (1987) 64 STC 77
Uttar Pradesh Sales Tax Act, 1948 — Section 15A(1)(a)
High Courts16 Dec 1985Allowed
Lukman Vs State of U.P.
Allahabad High Court · (1986) 10 ACR 141
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 307, 324