High Courts07 May 1985Allowed
Udai Narain Vs Shri Krishna
Allahabad High Court · (1985) ACR 408
Criminal Procedure Code, 1973 (CrPC) — Section 195
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,440 of 5,024
High Courts07 May 1985
New India Assurance Co. Ltd. Vs Dau Dayal and Others
Allahabad High Court · (1987) ACJ 528 : AIR 1985 All 186 : (1986) 60 CompCas 518
Motor Vehicles Act, 1939 — Section 110C(2A), 95(2), 96(2)
High Courts07 May 1985
Ram Nath Bhatt Vs State
Allahabad High Court · (1986) 10 ACR 44
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 190(1), 193, 319Penal Code, 1860 (IPC) — Section 120B, 161Prevention of Corruption Act, 1947 — Section 5, 5(2), 6, 6(1), 9
High Courts07 May 1985
Dinkar Rao Vs Vijai Kumar Goel and Another
Allahabad High Court · (1985) ACR 420
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 197, 197(1), 200, 202Penal Code, 1860 (IPC) — Section 109, 200, 300, 500Regional Rural Banks Act, 1976 — Section 11
High Courts06 May 1985Partly Allowed
Nawal Singh Vs State of Uttar Pradesh
Allahabad High Court · (1985) ACR 417
Criminal Procedure Code, 1973 (CrPC) — Section 312, 313, 360, 562, 563Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 2, 20AA, 4(1)Probation of Offenders Act, 1958 — Section 1(3)
High Courts06 May 1985Dismissed
Alisinghani Bhagwan Singh Mahadeo Singh Vs Sri Rajiv Gandhi and Others
Allahabad High Court · (1985) AWC 515
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15(2), Order 6 Rule 16, Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 94AConstitution of India, 1950 — Article 84
High Courts06 May 1985Dismissed
Bhagwati Prasad Dixit "Ghorewala" Vs Sri Rajeev Gandhi
Allahabad High Court · (1985) AWC 682
Citizenship Act, 1955 — Section 9, 9(1), 9(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Constitution of India, 1950 — Article 10, 101, 102, 102(1), 102(2)
High Courts06 May 1985Allowed
Vishwa Nath Singh Vs Gopal Krishna Singhal
Allahabad High Court · AIR 1987 All 13
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Provincial Small Cause Courts Act, 1887 — Section 17
High Courts05 May 1985Dismissed
Sheo Lal Maurya Vs The Secretary District Administrative Committee, Zila Sahkari Bank Ltd. and Others
Allahabad High Court · (1985) 05 AHC CK 0086
High Courts03 May 1985Dismissed
Krishna Deo Misra Vs The District Magistrate and Others
Allahabad High Court · (1985) AWC 573
Uttar Pradesh Co-operative Societies Act, 1965 — Section 29, 29(4), 29(6)Uttar Pradesh Co-operative Societies Rules, 1968 — Rule 440(1)
High Courts03 May 1985Allowed
Smt. Hem Lata and Others Vs Dharam Veer Singh Tyagi and Others
Allahabad High Court · (1985) ACR 413
Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 200, 202, 204Penal Code, 1860 (IPC) — Section 120, 120B, 147, 148, 149
High Courts03 May 1985Dismissed
U.P. State Road Transport Corporation Vs Zakiya Begum
Allahabad High Court · (1986) 2 ACC 20 : (1987) ACJ 685
Motor Vehicles Act, 1988 — Section 110(A)
High Courts03 May 1985Allowed
Ram Awadh and Another Vs Deputy Director of Consolidation and Another
Allahabad High Court · AIR 1986 All 167 : (1985) RD 363
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts02 May 1985Dismissed
Radha Krishna Narang Vs U.P. State Road Transport Corporation and Another
Allahabad High Court · (1986) 2 ACC 402 : (1987) ACJ 721
High Courts02 May 1985Allowed
Kanhai and Others Vs State of U.P.
Allahabad High Court · (1986) 10 ACR 473
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts01 May 1985Allowed
State of U.P. Vs Noor Hasan and Another
Allahabad High Court · (1985) ACR 516
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 41, 43Penal Code, 1860 (IPC) — Section 302, 307, 34, 394
High Courts01 May 1985Dismissed
Bishan Maheshwari and Another Vs Girish Chandra Verma
Allahabad High Court · AIR 1986 All 54 : (1985) 11 AWC 590
Hindu Adoptions and Maintenance Act, 1956 — Section 10
High Courts01 May 1985
Shyam Sunder Gupta and Another Vs State of Uttar Pradesh and Another
Allahabad High Court · (1985) CriLJ 1674
Penal Code, 1860 (IPC) — Section 34, 420
High Courts01 May 1985
Kaptan Singh Vs State of U.P.
Allahabad High Court · (1985) ACR 367
Arms Act, 1959 — Section 25, 3, 39Penal Code, 1860 (IPC) — Section 148, 149, 307
High Courts01 May 1985Allowed
Jagdish Prasad Rastogi Vs Rohilkhand University
Allahabad High Court · (1985) AWC 725
Allahabad High Court Rules, 1952 — Rule 2