High Courts10 Apr 1985
Shridhar Tiwari Vs U.P. State Road Transport Corporation
Allahabad High Court · (1986) 2 ACC 393 : (1987) ACJ 636
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,443 of 5,024
High Courts10 Apr 1985
Jagat Pal Singh Vs The Inspector General of Police and Others
Allahabad High Court · (1985) ACR 371
Constitution of India, 1950 — Article 14Police Act, 1861 — Section 7, 7(1)Police Regulations — Regulation 514
High Courts09 Apr 1985Dismissed
Ram Jiyawan Vs State of U.P.
Allahabad High Court · (1986) 10 ACR 90
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts09 Apr 1985Allowed
Swatantra Kumar, Advocate Vs Lav Kush S. Shukla, II Addl. Sessions Judge and Another
Allahabad High Court · (1985) AWC 817
Criminal Procedure Code, 1973 (CrPC) — Section 313, 345, 482
High Courts09 Apr 1985Allowed
Committee of Management of Sanatan Dharm Intermediate College Vs District Inspector of Schools and Another
Allahabad High Court · (1985) 04 AHC CK 0060
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 11(4), 18, 18(1), 18(2), 18(3)
High Courts09 Apr 1985Allowed
Kartar Singh and Others Vs State of U.P. and Others
Allahabad High Court · (1988) 1 AWC 574
Constitution of India, 1950 — Article 226Uttar Pradesh Public Land (Eviction and Recovery of Damages) Act, 1959 — Section 3(1)Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4, 4(1), 9
High Courts08 Apr 1985Allowed
Yogendra Deo Tripathi Vs U.P. Public Services Tribunal and Others
Allahabad High Court · (1985) AWC 888
Civil Services (Classification, Control and Appeal) Rules — Rule 49A(4)
High Courts08 Apr 1985Allowed
Ram Mohan and others Vs Sri Sisheshwar Lal alias Goda and others
Allahabad High Court · (1985) 04 AHC CK 0030
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts08 Apr 1985
Deshraj Vs State of U.P.
Allahabad High Court · (1985) ACR 348
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(2)Penal Code, 1860 (IPC) — Section 201, 302
High Courts05 Apr 1985Dismissed
Budh Singh and Others Vs 8th Additional District Judge, Meerut and Others
Allahabad High Court · AIR 1986 All 49 : (1985) 11 AWC 837
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 12, 47Limitation Act, 1963 — Article 137
High Courts05 Apr 1985Dismissed
A.S. Bindra Vs The Munsif Ist and Others
Allahabad High Court · (1985) AWC 526
Uttar Pradesh Agricultural Credit Act, 1973 — Section 11, 11(1), 11(3), 11(4), 11A
High Courts05 Apr 1985
Jagat Prasad alias Jagat Narain Vs State of U.P.
Allahabad High Court · (1986) 10 ACR 119
Constitution of India, 1950 — Article 134A, 14, 19, 21, 254(2)Criminal Procedure Code, 1973 (CrPC) — Section 438, 482, 9
High Courts04 Apr 1985Dismissed
Ved Ram Vs State of U.P. and Another
Allahabad High Court · (1985) ACR 368
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(4), 146, 146(1), 482
High Courts04 Apr 1985Dismissed
Ram Govind Misra Vs Allahabad Theaters (P.) Ltd. and Others
Allahabad High Court · (1989) 66 CompCas 358
Companies Act, 1956 — Section 428
High Courts04 Apr 1985Allowed
Jai Shree Tyre and Rubber Products Ltd. Vs Dr. Millan Mukerji and Others
Allahabad High Court · (1985) AWC 393
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 1, 11, 12, 12(5), 13Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 15(2), 16
High Courts03 Apr 1985Allowed
Ikram Vs State
Allahabad High Court · (1986) 10 ACR 5
Prevention of Corruption Act, 1947 — Section 6(1)Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 16(1), 20, 7Prevention of Food Adulteration Rules, 1955 — Rule 9A
High Courts03 Apr 1985Allowed
Santosh Kumar Vs State of U.P.
Allahabad High Court · (1986) 10 ACR 75
Penal Code, 1860 (IPC) — Section 302
High Courts03 Apr 1985Dismissed
Food Corporation of India Vs Commissioner of Sales Tax
Allahabad High Court · (1987) 65 STC 394
Uttar Pradesh Sales Tax Act, 1948 — Section 21
High Courts03 Apr 1985
Dr. P.D. Shukla and Others Vs Chancellor, Lucknow University and Others
Allahabad High Court · (1985) 04 AHC CK 0005
Constitution of India, 1950 — Article 14, 16Uttar Pradesh State Universities Act, 1973 — Section 21(6), 31(8), 68
High Courts02 Apr 1985Allowed
U.P. Glass Works (Public) Ltd. Company Vs Commissioner, Sales Tax and Others
Allahabad High Court · (1987) 66 STC 46
Uttar Pradesh Sales Tax Act, 1948 — Section 29