High Courts15 May 1985Allowed
Chulhai and Others Vs State of U.P.
Allahabad High Court · (1986) 10 ACR 304
Criminal Procedure Code, 1973 (CrPC) — Section 107, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,439 of 5,024
High Courts15 May 1985
Gajendra Singh Vs District Magistrate and Others
Allahabad High Court · (1986) CriLJ 1576
Constitution of India, 1950 — Article 226Explosive Substances Act, 1908 — Section 3Explosives Act, 1884 — Section 5
High Courts15 May 1985
Kurrahwa alias Sitaram and Others Vs State of U.P.
Allahabad High Court · (1986) 10 ACR 54
Penal Code, 1860 (IPC) — Section 302
High Courts15 May 1985
Mohd. Haroon Vs State of U.P. and Another
Allahabad High Court · (1985) ACR 464
Criminal Procedure Code, 1973 (CrPC) — Section 437(2), 482Penal Code, 1860 (IPC) — Section 307
High Courts14 May 1985Dismissed
Kishore Kumar and Others Vs State of U.P. and Another
Allahabad High Court · (1985) ACR 406
Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1)Penal Code, 1860 (IPC) — Section 147, 336, 395, 427
High Courts14 May 1985Dismissed
Ali Hasan Vs Smt. Zambia and Another
Allahabad High Court · (1986) 10 ACR 74
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts14 May 1985Dismissed
Mahmoodul Hasan Vs Thamman Singh and Others
Allahabad High Court · AIR 1985 All 334
Representation of the People Act, 1951 — Section 123(3), 123(3A)
High Courts14 May 1985
Udaivir Singh Vs Smt. Vinod Kumari
Allahabad High Court · (1985) CriLJ 1923
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts14 May 1985
Ali Hasan Vs Smt. Zamina and Another
Allahabad High Court · (1986) 10 ACR 74
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts13 May 1985Dismissed
U.P. State Electricity Board, Lucknow Vs Ram Barai Prasad and Another
Allahabad High Court · AIR 1985 All 265
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 10, 41Transfer of Property Act, 1882 — Section 5, 6
High Courts13 May 1985Allowed
Sri Kadam Singh and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (1985) 05 AHC CK 0044
Constitution of India, 1950 — Article 226
High Courts13 May 1985
Kushalendra Prasad Misra Vs State of U.P. and Others
Allahabad High Court · (1985) 05 AHC CK 0014
Uttar Pradesh Intermediate Education Act, 1921 — Regulation 8, 16E, 16E(1), 16E(10), 16E(2)
High Courts10 May 1985
Sant Bachan Vs State of U.P. and Others
Allahabad High Court · (1986) 10 ACR 72
Criminal Procedure Code, 1973 (CrPC) — Section 164, 97Penal Code, 1860 (IPC) — Section 109, 363, 366
High Courts09 May 1985Dismissed
State of U.P. Vs Bhimpal Singh alias Bhikari Singh
Allahabad High Court · (1986) 10 ACR 275
Criminal Procedure Code, 1973 (CrPC) — Section 107, 161Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 302, 307
High Courts09 May 1985Allowed
Ateeq Mohammad and Another Vs Amanullah and Others
Allahabad High Court · (1986) 10 ACR 242
Criminal Procedure Code, 1973 (CrPC) — Section 123, 125, 421, 421(1), 421(2)
High Courts09 May 1985Allowed
Sukh Lal and Others Vs State of U.P.
Allahabad High Court · (1986) 10 ACR 332
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34
High Courts08 May 1985Partly Allowed
Om Prakash Agarwal and Others Vs The Uttar Pradesh Road Transport Corporation
Allahabad High Court · (1986) 1 ACC 528
Motor Vehicles Act, 1988 — Section 110AMotor Vehicles Act, 1988 — Section 110AMotor Vehicles Act, 1988 — Section 110A
High Courts08 May 1985Allowed
Tej Bahadur and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1985) AWC 583 : (1985) RD 310
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(2), Order 20 Rule 5Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts08 May 1985Dismissed
Union of India (UOI) and Others Vs Meena Steels Limited and Another
Allahabad High Court · AIR 1985 All 282
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts08 May 1985
Megh Shyam Sharma and Others Vs State of U.P. and Another
Allahabad High Court · (1985) ACR 471
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration (Amendment) Act, 1976 — Section 17Prevention of Food Adulteration Act, 1954 — Section 2, 24, 25