High Courts17 Aug 1985Allowed
State of U.P. Vs Prem Chandra
Allahabad High Court · (1985) AWC 970
Prevention of Food Adulteration Act, 1954 — Section 16, 7
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,435 of 5,025
High Courts17 Aug 1985
Brijendra Singh and Others Vs State of U.P.
Allahabad High Court · (1986) 10 ACR 36
Criminal Procedure Code, 1973 (CrPC) — Section 220Penal Code, 1860 (IPC) — Section 396, 435, 504, 506
High Courts17 Aug 1985Dismissed
Commissioner of Income Tax Vs J.K. Synthetics Ltd.
Allahabad High Court · (1986) 24 TAXMAN 597
Income Tax Act, 1961 — Section 143, 144, 147, 256(2), 271(1)
High Courts14 Aug 1985Dismissed
Dasrath and Another Vs State
Allahabad High Court · (1986) 10 ACR 58
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 34
High Courts13 Aug 1985Partly Allowed
Sharma Trolly Manufacturers Vs Government of India and Others
Allahabad High Court · (1986) 7 ECC 146 : (1986) 25 ELT 506
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 36
High Courts12 Aug 1985Dismissed
Sunil Kumar Vs Naresh Chandra Jain and Others
Allahabad High Court · (1986) 10 ACR 96
Contempt of Courts Act, 1971 — Section 12(1)Evidence Act, 1872 — Section 126, 129
High Courts12 Aug 1985Dismissed
Kailash Chand Vs Ramchand and Others
Allahabad High Court · (1986) 1 ACC 183
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
High Courts12 Aug 1985Allowed
Nawal Kishore Lal Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (1985) AWC 847 : (1986) RD 279 : (1985) RD 482
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 41, 48(3), 9A(2)
High Courts09 Aug 1985Allowed
Hemendra Pratap alias Munna Vs State
Allahabad High Court · (1986) 10 ACR 453
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171, 172, 174
High Courts09 Aug 1985
Ashiq Ali Vs Mohd.Shakeel and Others
Allahabad High Court · (1985) 08 AHC CK 0023
High Courts08 Aug 1985Dismissed
Pramod and Company Vs Commissioner of Sales Tax
Allahabad High Court · (1986) 62 STC 56
Uttar Pradesh Sales Tax Act, 1948 — Section 21
High Courts05 Aug 1985Dismissed
Smt. Lachcho Vs Dwari Mal
Allahabad High Court · AIR 1986 All 303 : (1985) AWC 852
Evidence Act, 1872 — Section 63
High Courts05 Aug 1985Dismissed
Ram Briksha Singh and Others Vs Rudra Narain Singh (deceased by L. R''s.) and Another
Allahabad High Court · AIR 1986 All 19
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 19
High Courts02 Aug 1985Dismissed
Nandani alias Nand Lal Vs State
Allahabad High Court · (1986) 10 ACR 17
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 34
High Courts02 Aug 1985Dismissed
Sukh Ram Singh and Others Vs Baij Nath Singh and Others
Allahabad High Court · (1985) AWC 832
Civil Procedure Code, 1908 (CPC) — Section 115, 92, 93Religious Endowments Act, 1863 — Section 14, 18Uttar Pradesh General Clauses Act, 1904 — Section 6, 7
High Courts01 Aug 1985Allowed
Smt. Jagat Nandini and Another Vs Inder Pal
Allahabad High Court · (1986) 60 CompCas 272
Insurance Act, 1938 — Section 39, 44(2)Succession Act, 1925 — Section 372
High Courts01 Aug 1985
Omi alias Om Prakash Vs State of U.P.
Allahabad High Court · (1985) ACR 481
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 313(4), 315(1), 342(3)Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 394
High Courts01 Aug 1985
Chheda Vs State of U.P.
Allahabad High Court · (1986) 10 ACR 70
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 395, 396, 399, 402
High Courts01 Aug 1985
Munni Lal Vs Superintendent of Central Jail and Others
Allahabad High Court · (1985) ACR 373
Arms Act, 1959 — Section 25, 27Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 134A, 22(5), 226
High Courts31 Jul 1985Dismissed
Ramesh Chandra Agarwal Vs 2nd Additional District Judge and Others
Allahabad High Court · (1985) AWC 740
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5, 8Transfer of Property Act, 1882 — Section 106