High Courts23 May 1985Allowed
Suraj Coal Traders Vs State of U.P. and Others
Allahabad High Court · (1985) AWC 843
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,438 of 5,024
High Courts22 May 1985Dismissed
Sukhpal Singh Vs A.D.M. (Administration) and Others
Allahabad High Court · (1985) AWC 678 : (1985) RD 419
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 7
High Courts22 May 1985Dismissed
Shahzadey Vs State
Allahabad High Court · (1985) AWC 774
Prevention of Food Adulteration Act, 1954 — Section 16, 20, 7Prevention of Food Adulteration Rules, 1955 — Rule 50
High Courts22 May 1985Allowed
Kailash Narain Srivastava (deceased by L.R.) and Others Vs IVth Additional District Judge, Jhansi and Another
Allahabad High Court · AIR 1986 All 207
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts22 May 1985Disposed Of
Indian Oil Corporation Ltd. and Another Vs Sanjai Agarwal and Another
Allahabad High Court · AIR 1985 All 276
Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Section 115
High Courts22 May 1985
Prem Prasad Khemani Vs The State of Uttar Pradesh and Another
Allahabad High Court · (1985) AWC 745
Civil Procedure Code, 1908 (CPC) — Section 80, 80(1), 80(3)Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106
High Courts22 May 1985
Ram Chandra Vs State of U.P.
Allahabad High Court · (1985) AWC 913 : (1985) CriLJ 1677
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 319, 482
High Courts21 May 1985Dismissed
Ramesh and Others Vs State of U.P.
Allahabad High Court · (1985) ACR 496
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 201, 302
High Courts21 May 1985Dismissed
Kuri Lal Rungta Vs Smt. Banarsi Devi and Others
Allahabad High Court · AIR 1986 All 94
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 2, Order 17 Rule 3Contract Act, 1872 — Section 176Evidence Act, 1872 — Section 70
High Courts21 May 1985Dismissed
Ram Das Vs The V Additional District Judge and Others
Allahabad High Court · (1985) AWC 856
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 15 Rule 5(2)Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25
High Courts20 May 1985Dismissed
S.D. Jain and Another Vs Rakesh Jain and Others
Allahabad High Court · AIR 1986 All 30 : (1985) AWC 675
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 2, 115
High Courts17 May 1985Dismissed
Lakshmi Narain and Another Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1985) AWC 794 : (1985) RD 435
Constitution of India, 1950 — Article 148, 226Limitation Act, 1908 — Article 148Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9A(2)
High Courts17 May 1985Allowed
Ajab Singh Vs I Additional District Judge and Another
Allahabad High Court · (1985) AWC 672
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14, 16, 18, 21, 22
High Courts17 May 1985Allowed
Satish Mohan Bindal Vs The State of U.P.
Allahabad High Court · AIR 1986 All 126
Evidence Act, 1872 — Section 17, 58
High Courts17 May 1985
Lal alias Chhotey Lal and Others Vs State of U.P.
Allahabad High Court · (1985) ACR 409
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 380, 411
High Courts16 May 1985Dismissed
Lt. Col. Kripal Singh Khera Vs The Additional District Judge (Special Judge) and Others
Allahabad High Court · (1985) AWC 756
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 136, 14, 226Municipalities Act, 1916 — Section 146, 147
High Courts16 May 1985Dismissed
State of U.P. Vs Lavkush Kumar and Others
Allahabad High Court · (1986) 26 ELT 922
Criminal Procedure Code, 1973 (CrPC) — Section 165Penal Code, 1860 (IPC) — Section 353, 395
High Courts16 May 1985Allowed
Anil Kumar Singh Vs State of U.P. and others
Allahabad High Court · (1985) 05 AHC CK 0043
National Security Act, 1980 — Section 3
High Courts16 May 1985Allowed
Manager, Sri Baldeo Degree College Vs State of U.P. and Others
Allahabad High Court · (1985) AWC 729
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 115
High Courts16 May 1985Dismissed
Dharamdeo Singh Vs Statish Kumar, Additional District Magistrate (Executive) and Others
Allahabad High Court · (1985) AWC 680
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 3Penal Code, 1860 (IPC) — Section 395, 397