High Courts04 Dec 1985Disposed Of
Mahant Siya Ragho Saran Vs Dharam Das and Others
Allahabad High Court · (1985) 12 AHC CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146(1)
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,425 of 5,025
High Courts04 Dec 1985
Brahmadeo and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1986) RD 166
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 11, 11A, 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 49, 5, 52, 9A(2)
High Courts04 Dec 1985
Krishna Kumar Bhargava and Others Vs The Metropolitan Magistrate and Another
Allahabad High Court · (1985) 12 AHC CK 0006
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 109, 120B, 34, 500, 501
High Courts02 Dec 1985
Mohd. Islam and Another Vs State of U.P. and Others
Allahabad High Court · (1985) 12 AHC CK 0021
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 33, 45, 6, 6(1)
High Courts02 Dec 1985
Baboo Singh and Another Vs Sub Divisional Magistrate and Others
Allahabad High Court · (1985) 12 AHC CK 0004
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 89
High Courts30 Nov 1985
Union of India (UOI) and Another Vs Jeut Singh
Allahabad High Court · (1985) 11 AHC CK 0018
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 58
High Courts29 Nov 1985Allowed
Ram Narain Himmat Ram and Another Vs Jalaun Kraya Vikraya Sahkari Samiti Ltd. and Others
Allahabad High Court · (1985) 11 AHC CK 0044
Constitution of India, 1950 — Article 226
High Courts29 Nov 1985Allowed
Riaz Uddin Vs 12th Additional District Judge and Another
Allahabad High Court · (1985) 11 AHC CK 0043
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts29 Nov 1985Dismissed
Machhua, Matsya Vikas Sahakari Samiti Ltd., Allahabad and Others Vs State of U.P. and Others
Allahabad High Court · AIR 1986 All 300
Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 23(1), 23(3), 68
High Courts29 Nov 1985
State of U.P. Vs Duli Chand and Another
Allahabad High Court · (1985) 11 AHC CK 0019
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Encumbered Estates Act, 1934 — Section 11, 14Land Acquisition (Amendment) Act, 1984 — Section 23(1), 23(2), 26, 28, 28(2)
High Courts29 Nov 1985
Phundan Lai Vs Jhamman Lal
Allahabad High Court · (1985) 11 AHC CK 0001
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3Constitution of India, 1950 — Article 25Hindu Succession Act, 1956 — Section 23
High Courts28 Nov 1985Dismissed
Commissioner of Sales Tax Vs Munna Lal Anil Kumar
Allahabad High Court · (1986) 62 STC 101
Uttar Pradesh Sales Tax Act, 1948 — Section 11
High Courts25 Nov 1985Allowed
Agha Sajid Ali Shah Vs Rent Control and Eviction Officer and Others
Allahabad High Court · (1985) 11 AHC CK 0048
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 17, 17(1), 17(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10
High Courts25 Nov 1985
Kunwarpal Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (1985) 11 AHC CK 0020
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 58, 58(2)
High Courts22 Nov 1985Disposed Off
Madan Mohan Singh Vs State of U.P.
Allahabad High Court · (1986) AWC 225 : (1986) CriLJ 1441
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 302, 307
High Courts22 Nov 1985Dismissed
Heera Electrodes Vs Union of India (UOI) and Another
Allahabad High Court · (1986) 7 ECC 155 : (1987) 32 ELT 520
Central Excises and Salt Act, 1944 — Section 35BConstitution of India, 1950 — Article 226
High Courts22 Nov 1985
Manik Chand Vs Murari Kishan Tayal and Others
Allahabad High Court · (1986) 10 ACR 188
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts22 Nov 1985Dismissed
Heera Electrodes Vs Superintendent of Central Excise
Allahabad High Court · (1986) 7 ECC 156 : (1987) 32 ELT 647
Central Excises and Salt Act, 1944 — Section 35B
High Courts21 Nov 1985
Mohammad Umar Vs State of U.P. (Rent Control Section) and Others
Allahabad High Court · (1985) 11 AHC CK 0024
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 7Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106
High Courts21 Nov 1985
Matoley Vs State of U.P. and Another
Allahabad High Court · (1985) 11 AHC CK 0011
Constitution of India, 1950 — Article 226Uttar Pradesh Bhoodan Yagna (Amendment) Act, 1975 — Section 14Uttar Pradesh Bhoodan Yagna Act, 1952 — Section 15A