High Courts30 Oct 1985Allowed
Shri Thakurji Maharaj Vs Smt. Dankiya and Others
Allahabad High Court · AIR 1986 All 247
Civil Procedure Code, 1908 (CPC) — Section 92
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,428 of 5,025
High Courts30 Oct 1985Allowed
Bhai Lal Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1985) 10 AHC CK 0039
High Courts30 Oct 1985Allowed
Ram Sunder Vs Tirath Ram And Others
Allahabad High Court · (1985) 10 AHC CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts30 Oct 1985
Jang Bahadur Saxena Vs VIII Additional District Judge and Others
Allahabad High Court · (1985) 10 AHC CK 0005
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 3
High Courts29 Oct 1985Dismissed
Baldeo Raj Vs Smt. Deowati and Others
Allahabad High Court · (1986) 1 ACC 390 : (1986) ACJ 906 : AIR 1985 All 1 : (1986) AWC 349 : (1987) 61 CompCas 710
High Courts28 Oct 1985Allowed
Smt. Urmila Tuli Vs Prakash Bhalotia and Another
Allahabad High Court · (1985) 10 AHC CK 0051
Provincial Small Cause Courts Act, 1887 — Section 20(1), 25
High Courts28 Oct 1985Allowed
Vishwanath Goyal (deceased by LRs.) and Others Vs Cantonment Board, Agra
Allahabad High Court · AIR 1987 All 4
Cantonments Act, 1924 — Section 179, 180, 181(3), 181(6), 185Cantonments Land Administration Rules, 1937 — Rule 9(5)Civil Procedure Code, 1908 (CPC) — Section 9
High Courts19 Oct 1985Allowed
Hanoman and Others Vs Joint Director of Consolidation, Faizabad and Others
Allahabad High Court · (1985) 10 AHC CK 0043
Evidence Act, 1872 — Section 154, 35
High Courts18 Oct 1985Disposed Of
Harihar Sharma Vs State of U.P. and Another
Allahabad High Court · (1986) 10 ACR 176
Criminal Procedure Code, 1973 (CrPC) — Section 323Penal Code, 1860 (IPC) — Section 147, 307, 323, 452
High Courts18 Oct 1985Dismissed
Ashwani Kumar Srivastava Vs Institution of Engineers (India), Calcutta and Another
Allahabad High Court · AIR 1986 All 251
Constitution of India, 1950 — Article 12, 226, 372
High Courts18 Oct 1985Allowed
Ramapati Tewari Vs Dharam Sukh Tewari and Another
Allahabad High Court · AIR 1986 All 310
Succession Act, 1925 — Section 192
High Courts18 Oct 1985
U.P. State Road Transport Corporation Vs Income Tax Appellate Tribunal and Others
Allahabad High Court · (1986) 54 CTR 204 : (1986) 159 ITR 642 : (1986) 26 TAXMAN 466
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10(20), 11, 256(1)
High Courts18 Oct 1985
Ganesh Prasad Kapoor Vs State of U.P. and Others
Allahabad High Court · (1986) CriLJ 1607
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22, 226
High Courts18 Oct 1985
Girish Chandra Vs The Third Additional District Judge and Others
Allahabad High Court · (1985) 10 AHC CK 0006
Constitution of India, 1950 — Article 226Representation of the People Act, 1950 — Section 30Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C, 12C(7), 43, 9, 9(10)
High Courts18 Oct 1985
Chandrapati and Others Vs Gunnu and Others
Allahabad High Court · (1986) RD 134
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20B, 20B(1)
High Courts18 Oct 1985
Ram Kishan Misra Vs State of U.P.
Allahabad High Court · (1986) 10 ACR 8
Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 439, 439(1)Penal Code, 1860 (IPC) — Section 302
High Courts17 Oct 1985Dismissed
Committee of Management of Santosh Kumar Memorial Inter College and Another Vs District Inspector of Schools and Another
Allahabad High Court · (1985) 10 AHC CK 0069
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(5), 16G(6)
High Courts17 Oct 1985
U.P. State Road Transport Corporation Vs Yashoda Devi and Others
Allahabad High Court · (1986) 2 ACC 419
High Courts17 Oct 1985
Ravish Chandra Vs State of U.P.
Allahabad High Court · (1986) 10 ACR 79
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(2), 156(3), 169, 170Penal Code, 1860 (IPC) — Section 147, 148, 306, 307, 323
High Courts17 Oct 1985
Ravish Chandra Vs State of Uttar Pradesh
Allahabad High Court · (1986) 10 ACR 79
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(2), 156(3), 169, 170Penal Code, 1860 (IPC) — Section 147, 148, 306, 307, 323