High Courts18 Apr 1985Dismissed
Jamuna Dass Rameshwar Dass and Another Vs Allahabad Bank and Others
Allahabad High Court · AIR 1985 All 311
Arbitration Act, 1940 — Section 34
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,442 of 5,024
High Courts17 Apr 1985Dismissed
U.P. State Road Transport Corporation Vs Savitri Singh and Another
Allahabad High Court · (1985) 2 ACC 533
Motor Vehicles Act, 1988 — Section 110D
High Courts17 Apr 1985Dismissed
Raghib Nasim and Another Vs Naseem Ahmed and Others
Allahabad High Court · (1985) 2 ACC 233
Motor Vehicles Act, 1988 — Section 110D
High Courts17 Apr 1985Partly Allowed
Raghunath and Others Vs The District Judge and Others
Allahabad High Court · (1985) AWC 637 : (1986) RD 315
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 3(1), Order 22 Rule 3(2), 2(11)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171
High Courts17 Apr 1985Allowed
Dr. Satish Kumar Agarwal and Others Vs The Principal and Chief Superintendent, S.N. Medical College and Hospital, Agra and Others
Allahabad High Court · AIR 1985 All 306
Constitution of India, 1950 — Article 14, 226, 326
High Courts17 Apr 1985Dismissed
Raghib Nasim and Another Vs Naseem Ahmad and Others
Allahabad High Court · (1986) ACJ 405 : (1985) AWC 596 : (1986) 60 CompCas 561
Motor Vehicles Act, 1939 — Section 95(2)(b)
High Courts17 Apr 1985
Kewala Shanker Vs State of U.P.
Allahabad High Court · (1986) 10 ACR 113
Penal Code, 1860 (IPC) — Section 300, 302, 308
High Courts16 Apr 1985Dismissed
State of U. P. Vs Ram Sahai and Others
Allahabad High Court · (1986) CriLJ 197
Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts16 Apr 1985Allowed
Smt. Gayatri Devi Vs Om Prakash Gautam and Others
Allahabad High Court · AIR 1985 All 356
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Penal Code, 1860 (IPC) — Section 193
High Courts15 Apr 1985Dismissed
State of U.P. and another Vs Ramautar Gupta and others
Allahabad High Court · (1985) 04 AHC CK 0029
High Courts11 Apr 1985Dismissed
Mohammad Hanif Vs Commissioner of Sales Tax
Allahabad High Court · (1986) 61 STC 207
High Courts11 Apr 1985
Mohammad Saddiq Vs State of U.P.
Allahabad High Court · (1985) ACR 510
Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts11 Apr 1985Dismissed
Nagar Swasthya Adhikari Vs Asharfi Lal Yadav
Allahabad High Court · (1985) AWC 990
Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Prevention of Food Adulteration Act, 1954 — Section 11(1), 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 20, 21, 9
High Courts10 Apr 1985Disposed Of
Km Bani Bose and Another Vs District Magistrate Allahabad and Others
Allahabad High Court · (1985) ACR 323
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(3), 145(4), 145(5)Evidence Act, 1872 — Section 3
High Courts10 Apr 1985Allowed
Ashok Traders Vs Commissioner of Sales Tax
Allahabad High Court · (1986) 61 STC 204
Uttar Pradesh Sales Tax Act, 1948 — Section 11(8)
High Courts10 Apr 1985Allowed
Sheo Prasad Tiwari Vs District Judge And M.A.C.T. Fatehpur and Others
Allahabad High Court · (1987) 2 ACC 492 : (1986) ACJ 853
Motor Vehicles Act, 1988 — Section 96(2)Motor Vehicles Act, 1988 — Section 96(2)Motor Vehicles Act, 1988 — Section 96(2)
High Courts10 Apr 1985Dismissed
Ajai Kumar Singh Vs Sub-Divisional Officer and Another
Allahabad High Court · (1985) AWC 529
Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1), 95(4)
High Courts10 Apr 1985Partly Allowed
Sheo Prasad Tewari Vs District Judge, Fatehpur and Others
Allahabad High Court · AIR 1985 All 354 : (1985) AWC 570 : (1987) 62 CompCas 536
Motor Vehicles Act, 1939 — Section 96(2)
High Courts10 Apr 1985Allowed
Commissioner of Sales Tax Vs Abdul Salam
Allahabad High Court · (1986) 61 STC 356
Uttar Pradesh Sales Tax Act, 1948 — Section 13A
High Courts10 Apr 1985
Kumari Bani Bose and Another Vs District Magistrate and Others
Allahabad High Court · (1985) AWC 543
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 143(4), 145, 145(1), 145(3), 145(4)Evidence Act, 1872 — Section 3