COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,434 of 5,025

High Courts02 Sept 1985Dismissed

Trijugi Narain Tewari and Others Vs Gorakhpur Kshetriya Gramin Bank and Another

Allahabad High Court · AIR 1986 All 115

Constitution of India, 1950 — Article 14Uttar Pradesh Agricultural Credit Act, 1973 — Section 11A

High Courts29 Aug 1985Dismissed

Bhaggal and Others Vs Rangi Lal and Others

Allahabad High Court · AIR 1986 All 163

Evidence Act, 1872 — Section 90ARegistration Act, 1908 — Section 17(1)

High Courts29 Aug 1985Allowed

Kaka Singh Vs The Additional Collector and District Magistrate (Finance and Revenue), Bulandshahr and Another

Allahabad High Court · AIR 1986 All 107 : (1987) RD 286

Stamp Act, 1899 — Section 47A, 47A(1)Uttar Pradesh Stamp Rules, 1942 — Rule 341

High Courts28 Aug 1985Disposed Of

N.S. Bansal Private Limited Vs District Judge and Others

Allahabad High Court · (1985) AWC 872

Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 6, 6(1), 8(3), 9

High Courts28 Aug 1985Dismissed

M.C. Sharma Vs B.C. Sharma and Others

Allahabad High Court · AIR 1986 All 69

Partnership Act, 1932 — Section 37

High Courts28 Aug 1985Allowed

Tribeni and Others Vs State of U.P. and Others

Allahabad High Court · AIR 1986 All 125 : (1985) 11 AWC 945

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(2), 33

High Courts23 Aug 1985Dismissed

Municipal Board Pilkhuwa Vs Additional Labour Commissioner and Others

Allahabad High Court · (1985) AWC 947

Payment of Gratuity Act, 1972 — Section 1(3), 2

High Courts23 Aug 1985

Ramesh Chandra Sharma Vs State of U.P. and Others

Allahabad High Court · (1985) ACR 438

Contempt of Courts Act, 1971 — Section 20Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts22 Aug 1985Dismissed

Smt. Jayanti Devi Vs District Judge and Others

Allahabad High Court · (1985) AWC 845

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)

High Courts22 Aug 1985Disposed Of

Mohd. Sharif Mohd. Amir and Another Vs Customs, Excise and Gold (control) Appellate Tribunal and Others

Allahabad High Court · (1986) 7 ECC 148

High Courts21 Aug 1985Allowed

P.C. Bajpai, Sales Tax Officer Vs Rahmanulhaq and Another

Allahabad High Court · (1985) ACR 445

Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 202Penal Code, 1860 (IPC) — Section 500, 504

High Courts21 Aug 1985Dismissed

Ram Kumar Vs The 2nd Additional District and Sessions Judge and Others

Allahabad High Court · (1985) AWC 883

Constitution of India, 1950 — Article 226Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 17, 17(1), 17(2), 20(2), 5

High Courts21 Aug 1985

Ghanseley and Another Vs Babu Khan and Others

Allahabad High Court · (1986) 1 ACC 54

Motor Vehicles Act, 1988 — Section 110AMotor Vehicles Act, 1988 — Section 110A

High Courts20 Aug 1985Allowed

Tara Chandra Gupta Vs Dy.Director of Horticulture, Faizabad Division, and Others

Allahabad High Court · (1985) 08 AHC CK 0018

High Courts20 Aug 1985Dismissed

Mahabir Prasad Jain Vs Smt. Indira Devi Jain and Others

Allahabad High Court · AIR 1986 All 238

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 9 Rule 9General Clauses Act, 1897 — Section 10

High Courts19 Aug 1985Dismissed

Naini Oxyzen and Acetylene Gas Ltd. Vs Bisheshwar Nath and Others

Allahabad High Court · (1986) 60 CompCas 990

Companies Act, 1956 — Section 391, 397, 398, 402

High Courts17 Aug 1985Disposed Of

State of U.P. Vs Latif and Others

Allahabad High Court · (1985) ACR 490

Allahabad High Court Rules, 1952 — Rule 1, 2, 8Constitution of India, 1950 — Article 225, 226Criminal Procedure Code, 1973 (CrPC) — Section 318(3), 366, 368, 369, 373

High Courts17 Aug 1985Allowed

Mohan and Others Vs State of U.P.

Allahabad High Court · (1985) ACR 443

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 208, 209, 210Penal Code, 1860 (IPC) — Section 323, 324, 34, 452, 457

High Courts17 Aug 1985Allowed

B.P. Tripathi Vs State of U.P. and Others

Allahabad High Court · (1985) 08 AHC CK 0038

Uttar Pradesh Intermediate Education Act, 1921 — Regulation 6, 6(1), 6(5)

High Courts17 Aug 1985Allowed

Ramesh Chandra and Another Vs State of U.P.

Allahabad High Court · (1986) 10 ACR 211 : (1987) RD 281

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 302, 307, 34