High Courts09 Oct 1985
Smt. Shakuntala Devi Vs Ladley Mohan Mathur
Allahabad High Court · (1985) 10 AHC CK 0015
Arbitration Act, 1940 — Section 14(2)Evidence Act, 1872 — Section 62Succession Act, 1925 — Section 276, 63
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,430 of 5,025
High Courts08 Oct 1985Allowed
Kamla Devi Vs Collector
Allahabad High Court · (1985) 10 AHC CK 0071
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Land Acquisition Act, 1894 — Section 18, 18(1), 18(2), 53
High Courts08 Oct 1985Allowed
Mani Ram Lehia Vs Ghansbyam Dass Richariya and Others
Allahabad High Court · (1985) 10 AHC CK 0059
Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Rules, 1949 — Rule 6Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 13, 16, 16(1), 16(2), 17
High Courts08 Oct 1985
Suhail Abmad Vs III Addl. District Judge and Others
Allahabad High Court · (1985) 10 AHC CK 0018
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(1), 20(2)
High Courts08 Oct 1985
Sbeo Marti Gupta Vs Ghoorey Lal and Another
Allahabad High Court · (1985) 10 AHC CK 0017
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 6Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
High Courts07 Oct 1985Disposed Of
Khanna Brothers and Others Vs Smt. Sita Devi
Allahabad High Court · (1985) AWC 1024
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1), 12(2), 20, 20(2)
High Courts07 Oct 1985Partly Allowed
Shri Chand Vs The IV Addl. District Judge and Another
Allahabad High Court · (1985) 10 AHC CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 123, 125, 482, 488Hindu Marriage (Amendment) Act, 1956 — Section 13, 24
High Courts07 Oct 1985Dismissed
Rambhadra Upadhya Vs State of Uttar Pradesh and Others
Allahabad High Court · (1985) AWC 996
Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3, 3(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 270
High Courts07 Oct 1985Allowed
Kedar Nath Mauriya and another Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1985) 10 AHC CK 0040
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts07 Oct 1985
Ramji Tiwari and Others Vs State
Allahabad High Court · (1986) 10 ACR 394
Penal Code, 1860 (IPC) — Section 147, 149, 323
High Courts07 Oct 1985Dismissed
M.C. Verma Vs State of U.P. and Others
Allahabad High Court · (1985) AWC 997
Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 5(6), 5(7)
High Courts07 Oct 1985
Virendra Kumar Seth Vs Smt. Roopa Seth
Allahabad High Court · (1985) 10 AHC CK 0008
Civil Procedure Code, 1908 (CPC) — Section 115, 19, 20
High Courts04 Oct 1985Dismissed
Jay Prestressed Products Ltd. and Another Vs Union of India (UOI) and Others
Allahabad High Court · (1986) 9 ECC 9 : (1986) 26 ELT 913
Central Excises and Salt Act, 1944 — Section 11A, 4Constitution of India, 1950 — Article 226
High Courts04 Oct 1985Dismissed
Raj Kuamr alias Ram Kuamr alias Munna Panda and Another Vs State of U.P. and Another
Allahabad High Court · (1985) AWC 1041
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 229, 230, 326
High Courts04 Oct 1985
Raj Kumar alias Ram Kumar alias Munna Panda and Another Vs State of U.P. and Another
Allahabad High Court · (1986) 10 ACR 1
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 229, 230, 326
High Courts04 Oct 1985
Mohammad Amin Vs The U.P. Sanchalak Chakbandi (Dy. Director Consolidation) and Others
Allahabad High Court · (1986) RD 82
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Guardians and Wards Act, 1890 — Section 29, 31, 31(2)
High Courts03 Oct 1985Dismissed
Naresh Kumar Vs District Inspector of Schools and Others
Allahabad High Court · (1985) 10 AHC CK 0062
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 1, 10, 18, 2, 20Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 10, 10(1), 10(2), 10(3), 11
High Courts03 Oct 1985Disposed Of
Talib Hussain and Another Vs The I Addl. District Judge and Others
Allahabad High Court · (1985) AWC 1001
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 6 Rule 15Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 11, 12, 12(1), 12(2), 12(3)Uttar Pradesh (Temporary) Control of Rent and Eviction Rules, 1949 — Rule 6
High Courts03 Oct 1985Dismissed
Sobran Singh and Others Vs Sadhan Sahkari Samiti and Others
Allahabad High Court · (1985) AWC 1045
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 2, 115
High Courts03 Oct 1985Disposed Of
Talib Husain and Another Vs Ist Additional District Judge, Nainital and Others
Allahabad High Court · AIR 1986 All 196
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 6Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7