COURT ARCHIVE

Allahabad High Court judgments

1,00,478 judgments · page 3,437 of 5,024

High Courts16 Jul 1985Dismissed

State of U.P. Vs Muniba khatoon alias Mumtaj Dulhan Begum and Others

Allahabad High Court · (1985) AWC 704

Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(4), 11, 27, 27(1), 30

High Courts12 Jul 1985Allowed

Smt. Asha Rani Vs Sia Ram and Others

Allahabad High Court · (1987) 61 CompCas 794

Motor Vehicles Act, 1939 — Section 95, 95(1)Uttar Pradesh Motor Vehicles Rules, 1940 — Rule 92

High Courts12 Jul 1985Allowed

Agra Bartan Bhandar Private Limited and Another Vs State of Uttar Pradesh and Others

Allahabad High Court · (1987) 65 STC 336

Constitution of India, 1950 — Article 141, 226

High Courts11 Jul 1985Partly Allowed

Dwarke Prasad Vs Kishan Lal and Others

Allahabad High Court · AIR 1986 All 174

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 2 Rule 3, Order 2 Rule 6, 151

High Courts10 Jul 1985Dismissed

U.P. State Road Transport Corporation Vs Bimla Devi and Others

Allahabad High Court · (1985) 2 ACC 465

Motor Vehicles Act, 1988 — Section 110A

High Courts10 Jul 1985Partly Allowed

Oriental Fire and General Insurance Co. Ltd. and Another Vs Raj Kishore Pandey and Others

Allahabad High Court · (1987) 61 CompCas 741

Motor Vehicles Act, 1939 — Section 95(2)

High Courts09 Jul 1985Dismissed

New India Assurance Co. Ltd. Vs Mst. Saira and Others

Allahabad High Court · (1987) 61 CompCas 718

Motor Vehicles Act, 1939 — Section 110D, 92, 96

High Courts09 Jul 1985

New India Assurance Co. Ltd. Vs Saira and Others

Allahabad High Court · (1985) 2 ACC 429 : (1986) ACJ 724

Motor Vehicles Act, 1988 — Section 96(2)(b)(ii)

High Courts08 Jul 1985Allowed

Sunri Vs Deputy Dirctor of Consolidation and Others

Allahabad High Court · (1985) AWC 769 : (1985) RD 459

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(1)

High Courts05 Jul 1985Dismissed

Maqbool Ahmad Vs Sri Bhnre Lai, Director, Enforcement Directorate and Others

Allahabad High Court · (1985) 07 AHC CK 0042

Civil Procedure Code, 1908 (CPC) — Section 151Contempt of Courts Act, 1971 — Section 12, 2

High Courts24 May 1985Allowed

Paras Nath Shukla Vs State of U.P. and Others

Allahabad High Court · (1985) ACR 502

Criminal Procedure Code, 1973 (CrPC) — Section 140, 145, 145(1), 145(2), 145(4)

High Courts24 May 1985Dismissed

Master antoo Vs Ajeet Kumar Sinha and Others

Allahabad High Court · (1985) 05 AHC CK 0069

Constitution of India, 1950 — Article 226Hindu Marriage Act, 1955 — Section 24, 26Hindu Minority and Guardianship Act, 1956 — Section 4, 6

High Courts24 May 1985Allowed

Smt. Leela Devi and Another Vs Smt. Shanti Devi Jaiswal

Allahabad High Court · AIR 1986 All 90

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5

High Courts24 May 1985Dismissed

Brij Kishore Jain Vs IInd Additional District Judge and Others

Allahabad High Court · (1985) AWC 742

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 3, 21(2), 3Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 15, 16

High Courts24 May 1985Allowed

Harihar Pandey Vs Mangala Prasad Singh and Others

Allahabad High Court · AIR 1986 All 9

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 23 Rule 3, 47General Clauses Act, 1897 — Section 3(2)Limitation Act, 1963 — Article 135

High Courts24 May 1985Disposed Of

Vinod Sheo Hare Vs State of U.P.& Ors.

Allahabad High Court · (1985) 05 AHC CK 0045

Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2), 3(5)

High Courts24 May 1985Allowed

Vir Abhimanyu alias Biran Yadav Vs Superintendent,District Jail Fatehpur & Ors.

Allahabad High Court · (1985) 05 AHC CK 0038

National Security Act, 1980 — Section 3(2)

High Courts23 May 1985Allowed

Ranjit Singh Vs State of U.P. and Others

Allahabad High Court · (1986) 10 ACR 154

Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2)

High Courts23 May 1985

Smt. Teji Vs Dy. Director of Consolidation and Others

Allahabad High Court · (1985) AWC 1037

Civil Procedure Code, 1908 (CPC) — Section 21Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 5(1)Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 65(2)

High Courts23 May 1985

Nagar Swasthya Adhikari, Nagar Mahapalika Vs Shital Prasad and Others

Allahabad High Court · (1986) 10 ACR 295

Prevention of Food Adulteration Act, 1954 — Section 16, 7