High Courts03 Oct 1985Dismissed
Ram Babu Verma Vs Om Prakash Verma and Others
Allahabad High Court · AIR 1986 All 355 : (1985) AWC 978
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 43 Rule 1
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,431 of 5,025
High Courts03 Oct 1985
Ramjas Vs The Competent Authority Urban Land Ceiling Act and Others
Allahabad High Court · (1985) 10 AHC CK 0022
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Amendment Act, 1976 — Section 6, 8(3)Uttar Pradesh Urban Land (Ceiling and Regulation) Rules, 1976 — Rule 5, 5(2)
High Courts01 Oct 1985Allowed
Smt. Omi Bala Nigam Vs Regional Inspectress of Girls Schools and Others
Allahabad High Court · (1985) AWC 999
Uttar Pradesh Intermediate Education Act, 1921 — Section 16GUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 3
High Courts01 Oct 1985
Hari Shanker Singh Vs Superintendent Distt. Jail, Azamgarh and Others
Allahabad High Court · (1986) 10 ACR 288
National Security Act, 1980 — Section 3, 8
High Courts30 Sept 1985Allowed
Gupta Cycle Stores Vs Commissioner, Sales Tax
Allahabad High Court · (1986) 62 STC 205
Uttar Pradesh Sales Tax Act, 1948 — Section 11(8)
High Courts30 Sept 1985Dismissed
Ashok Kumar Sonkar Vs State of U.P. and Others
Allahabad High Court · (1986) 10 ACR 534
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 84, 85, 87Explosives Act, 1884 — Section 5
High Courts30 Sept 1985Allowed
Ajai Kumar and Co. Vs Commissioner of Sales Tax
Allahabad High Court · (1986) 62 STC 200
Uttar Pradesh Sales Tax Act, 1948 — Section 11(8)
High Courts28 Sept 1985
Sheo Nath Dubey Vs The District Inspector of Schools and Others
Allahabad High Court · (1985) 09 AHC CK 0001
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Regulation 3
High Courts27 Sept 1985Dismissed
Dilip Singh Yadav Vs The Pracharya and Adhikshak, Sri Lal Bahadur Shastri Smarka Rajkiya Ayurved Maha Vidyalaya, Handia and Others
Allahabad High Court · AIR 1986 All 158
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts27 Sept 1985Allowed
Basanti Devi and Others Vs Bal Kishan Pandey and Another
Allahabad High Court · (1985) AWC 935
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 29(2)
High Courts27 Sept 1985
Ravi Saraswat Vs Ram Chandra Maheshwari and Another
Allahabad High Court · (1985) ACR 580
Administration of Justice Act, 1960 — Section 13, 13(1), 13(2), 15, 19(1)Constitution of India, 1950 — Article 134, 134(1), 136Contempt of Courts Act, 1971 — Section 12, 13(2), 19, 19(1), 19(2)
High Courts27 Sept 1985Dismissed
Smt. Shakuntala Devi and Others Vs Amir Hasan and Others
Allahabad High Court · AIR 1986 All 234 : (1985) 11 AWC 920
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 8Civil Procedure Code, 1908 (CPC) — Section 24, 24(5)
High Courts25 Sept 1985Allowed
Molvi Abdul Jalil Vs District Judge and Others
Allahabad High Court · (1985) 09 AHC CK 0051
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16, 16(1)
High Courts25 Sept 1985Allowed
Shiv Prasad Lal Vs Chairman, U.P. State Electricity Board and Others
Allahabad High Court · (1986) 1 ACC 10
High Courts24 Sept 1985Dismissed
Ganga Din Vs State
Allahabad High Court · (1986) 10 ACR 50
Arms Act, 1959 — Section 2, 25, 5, 8British Sugar (Subsidy) Act, 1925 — Section 6Criminal Procedure Code, 1973 (CrPC) — Section 313, 464
High Courts24 Sept 1985Allowed
Smt. Sushila Devi Vs Om Prakash and Others
Allahabad High Court · AIR 1986 All 236
Succession Act, 1925 — Section 61
High Courts24 Sept 1985
Chandra Shekhar Shashi Shekhar Vs State of U.P. and Others
Allahabad High Court · (1985) AWC 912
Constitution of India, 1950 — Article 226Uttar Pradesh Sugarcane (Purchase Tax) Rules, 1961 — Rule 13A(1)
High Courts23 Sept 1985Allowed
Smt. Sharda Devi and Others Vs Ist Additional District and Sessions Judge and Others
Allahabad High Court · (1985) AWC 960
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 20(2), 25
High Courts23 Sept 1985Dismissed
Babban (deceased by L.R''s.) Vs Shiv Nath and Others
Allahabad High Court · AIR 1986 All 185
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 101, 102, 103, 104, 67Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts23 Sept 1985Allowed
Dhampur Sugar Mills Limited Vs Collector of Central Excise and Others
Allahabad High Court · (1986) 7 ECC 150 : (1986) 25 ELT 488