High Courts10 Sept 1985Allowed
Punwasi Vs Smt. Sukha Devi
Allahabad High Court · AIR 1986 All 139
Hindu Succession Act, 1956 — Section 23
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,433 of 5,025
High Courts10 Sept 1985
Kailash Shukla Vs Union of India (UOI)
Allahabad High Court · (1985) 2 ACC 581
High Courts10 Sept 1985
New India Assurance Company Vs Urmila Devi and Others
Allahabad High Court · (1986) 1 ACC 73
Motor Vehicles Act, 1988 — Section 110DMotor Vehicles Act, 1988 — Section 110DMotor Vehicles Act, 1988 — Section 110D
High Courts10 Sept 1985Allowed
Brij Raj Vs The District Judge and Others
Allahabad High Court · (1985) AWC 1014
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(5)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10(4), 28, 28(1), 28(2), 6
High Courts09 Sept 1985Dismissed
Jumman Khan Vs State of U.P.
Allahabad High Court · (1985) ACR 537
Penal Code, 1860 (IPC) — Section 302, 376
High Courts09 Sept 1985Dismissed
General Traders Vs Customs Excise and Gold Control Appellate Tribunal and Others
Allahabad High Court · (1985) 22 ELT 694
Central Excises and Salt Act, 1944 — Section 23(1), 24, 35C, 35G, 35G(1)Constitution of India, 1950 — Article 226
High Courts09 Sept 1985
Amar Nath Vs IV Addl. District and Sessions Judge and Others
Allahabad High Court · (1985) 09 AHC CK 0003
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 226Uttar Pradesh Money Lending Act, 1976 — Section 1(3), 26, 26(1), 26(2), 26(4)
High Courts06 Sept 1985Allowed
Ram Kishan alias Manna Vs District Magistrate and Others
Allahabad High Court · (1985) ACR 436
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 7Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(2)
High Courts06 Sept 1985Allowed
Ram Kishan alias Munna Vs District Magistrate Moradabad and Others
Allahabad High Court · (1985) AWC 777
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 7Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(2)
High Courts05 Sept 1985Partly Allowed
Shri Chand Vs Keshav Deo and Others
Allahabad High Court · (1986) 1 ACC 88
Motor Vehicles Act, 1988 — Section 110DMotor Vehicles Act, 1988 — Section 110DMotor Vehicles Act, 1988 — Section 110D
High Courts05 Sept 1985Dismissed
Sardar Hasan Siddiqui and Others Vs State Transport Appellate Tribunal, U.P., Lucknow and Others
Allahabad High Court · AIR 1986 All 132
Motor Vehicles Act, 1939 — Section 44(1)
High Courts05 Sept 1985Allowed
Chait Ram Saini (deceased by L.Rs) Vs Ghasi Ram (deceased by L.Rs) and Others
Allahabad High Court · AIR 1986 All 50
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103Limitation Act, 1963 — Section 14
High Courts05 Sept 1985Disposed Of
State of U.P. Vs Lalta Prasad and Another
Allahabad High Court · (1985) 09 AHC CK 0019
High Courts04 Sept 1985Allowed
Shia Central Board of Waqfs Vs The District Judge and Another
Allahabad High Court · (1985) AWC 948
Constitution of India, 1950 — Article 226Uttar Pradesh Muslim Waqfs Act, 1960 — Section 33, 49B(1), 49B(2), 49B(3), 49B(4)
High Courts04 Sept 1985Dismissed
Prakash Singh Vs The Prescribed Authority and Another
Allahabad High Court · (1985) AWC 796 : (1986) RD 33
Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1973 — Section 19(1)Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1974 — Section 9Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1975 — Section 9
High Courts04 Sept 1985
Ishtiaq Hussain Khan Vs State of U.P. and Others
Allahabad High Court · (1986) CriLJ 1448
National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 160
High Courts04 Sept 1985
Onkar Singh Vs State of U.P.
Allahabad High Court · (1985) ACR 437
Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts03 Sept 1985Dismissed
Shasi Nath Pathak Vs Smt. Phool Mani Devi and Others
Allahabad High Court · (1985) AWC 841
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 42 Rule 1Constitution of India, 1950 — Article 226
High Courts03 Sept 1985Dismissed
New India Assurance Co. Vs Smt. Manbhari Devi and Others
Allahabad High Court · (1986) 1 ACC 151 : (1987) 61 CompCas 754
Motor Vehicles Act, 1939 — Section 110A
High Courts03 Sept 1985Allowed
Radha Kishan alias Kishan and Others Vs Smt. Premwati Devi and Others
Allahabad High Court · (1985) AWC 965
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)