COURT ARCHIVE

Allahabad High Court judgments

1,00,478 judgments · page 3,441 of 5,024

High Courts01 May 1985Dismissed

Maksoodan and Others Vs Joint Director of Consolidation and Others

Allahabad High Court · (1985) AWC 696 : (1985) RD 463

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 4, Order 41 Rule 31Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19, 19(1), 19(2), 20

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High Courts30 Apr 1985Dismissed

Mohan Steels, Mathura and Another Vs U.P. Financial Corporation, Kanpur

Allahabad High Court · AIR 1986 All 151

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Limitation Act, 1963 — Section 5

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High Courts29 Apr 1985Dismissed

Bachu Devi and Others Vs Pati Ram Sanwal

Allahabad High Court · (1985) 2 ACC 377 : (1986) ACJ 1030

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High Courts26 Apr 1985Dismissed

Deepak Sachdeva Vs State of U.P.

Allahabad High Court · (1985) AWC 918

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 6A, 6B, 6C

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High Courts26 Apr 1985Partly Allowed

Bujjha and Others Vs State of U.P.

Allahabad High Court · (1985) CriLJ 1829

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts26 Apr 1985Dismissed

Vinod Kumar and Others Vs State of U.P.

Allahabad High Court · (1986) 10 ACR 371

Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302

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High Courts26 Apr 1985

Jagdish Prasad and Another Vs State of U.P.

Allahabad High Court · (1986) 10 ACR 517

Prevention of Food Adulteration Act, 1954 — Section 13(2), 13(2B), 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 4

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High Courts26 Apr 1985Dismissed

J.C. Reddy Vs State of U.P. and Others

Allahabad High Court · AIR 1986 All 154

Constitution of India, 1950 — Article 226

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High Courts25 Apr 1985Allowed

Harnath Vs Satgur

Allahabad High Court · (1985) AWC 580

Uttar Pradesh Regulation of Money Lending Act, 1976 — Section 18, 26(1), 26(4), 3(6), 7

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High Courts25 Apr 1985Allowed

Diamond Rubber Mills Vs Superintendent, Central Excise, Lucknow Range and Others

Allahabad High Court · (1986) 7 ECC 157 : (1985) 21 ELT 646

Central Excise Rules, 1944 — Rule 2, 47, 49, 9Central Excises and Salt Act, 1944 — Section 2, 3, 37Finance Act, 1982 — Section 51

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High Courts24 Apr 1985Dismissed

Salig Ram Misra Vs The Collector and Others

Allahabad High Court · (1985) AWC 525

Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1), 95(4)

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High Courts24 Apr 1985Allowed

Ram Dehal and Another Vs Ram Kishore and Others

Allahabad High Court · (1985) AWC 695

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High Courts23 Apr 1985Dismissed

Bal Krishna Gaur and Others Vs State of U.P.

Allahabad High Court · (1985) AWC 1012

Criminal Procedure Code, 1973 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 208, 210, 427, 441, 448

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High Courts22 Apr 1985Dismissed

Gopal Das Kapoor Vs State of U.P. and Others

Allahabad High Court · (1986) 10 ACR 196

Administration of Evacuee Property Act, 1950 — Section 2, 8(2A)Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 13, 3, 5

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High Courts22 Apr 1985Dismissed

Smt. Kalpana Srivastava Vs Surendra Nath Srivastava

Allahabad High Court · AIR 1985 All 253 : (1985) AWC 713

Hindu Marriage Act, 1955 — Section 13(1)

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High Courts22 Apr 1985

State of U.P. and Another Vs Sultan Shah and Another

Allahabad High Court · (1985) AWC 623

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(4), 26, 26(1), 26(12), 26(3)

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High Courts19 Apr 1985Partly Allowed

Jokhu and Others Vs State

Allahabad High Court · (1986) 10 ACR 323

Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 325

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High Courts19 Apr 1985Allowed

Modi Industries Limited and Another Vs Assistant Commissioner (Judicial), Sales Tax and Another

Allahabad High Court · (1986) 62 STC 201

Uttar Pradesh Sales Tax Act, 1948 — Section 22

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High Courts19 Apr 1985

Smt. Kamla Vs Ghasita Singh and Others

Allahabad High Court · (1985) ACR 479

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 146(1)

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High Courts18 Apr 1985Dismissed

G.K. Pillai Vs IVth Addl. District Judge and Others

Allahabad High Court · (1985) AWC 707

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 21Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 13(4)

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