High Courts02 Apr 1985Allowed
Rama Kant Rai Vs District Inspector of School and Others
Allahabad High Court · (1985) AWC 712
Uttar Pradesh Intermediate Education Act, 1921 — Section 16GG
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,444 of 5,024
High Courts02 Apr 1985
Brahma Singh and Others Vs State of U.P. and Another
Allahabad High Court · (1985) ACR 515
Criminal Procedure Code, 1973 (CrPC) — Section 161, 204(2), 207, 482Penal Code, 1860 (IPC) — Section 147, 323
High Courts01 Apr 1985Dismissed
Bhura Singh and Another Vs State of U.P.
Allahabad High Court · (1986) 10 ACR 30
Penal Code, 1860 (IPC) — Section 300, 302, 304, 323, 34
High Courts01 Apr 1985Dismissed
Commissioner of Sales Tax Vs Ruchica Enterprises
Allahabad High Court · (1986) 61 STC 328
Uttar Pradesh Sales Tax Act, 1948 — Section 3(1)
High Courts28 Mar 1985Allowed
Smt. Manjoo Srivastava and Others Vs State of U.P. and Another
Allahabad High Court · (1985) ACR 361
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83
High Courts28 Mar 1985Dismissed
Anil Kumar Chaturvedi Vs State of U.P. and Another
Allahabad High Court · (1985) ACR 452
Criminal Procedure Code, 1973 (CrPC) — Section 115, 452, 454Limitation Act, 1963 — Section 14, 5
High Courts28 Mar 1985Allowed
Great India Roadlines Vs The Assistant Commissioner (E), Sales Tax and Another
Allahabad High Court · (1985) 60 STC 87
High Courts28 Mar 1985Dismissed
Chandra Prakash Jain and Others Vs Union of India (UOI) and Others
Allahabad High Court · AIR 1985 All 362 : (1985) AWC 539
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 34
High Courts28 Mar 1985
Commissioner of Income Tax Vs Jumramal Son
Allahabad High Court · (1986) 50 CTR 231 : (1985) 154 ITR 689 : (1986) 25 TAXMAN 242
Income Tax Act, 1961 — Section 269L
High Courts27 Mar 1985Dismissed
Sanwal Das Gupta Vs State and Another
Allahabad High Court · (1985) ACR 403
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482
High Courts27 Mar 1985Allowed
Baijnath Vs General Manager, North-Eastern Railway and Another
Allahabad High Court · (1986) 2 LLJ 41
Constitution of India, 1950 — Article 14, 21, 226, 32
High Courts26 Mar 1985Dismissed
Commissioner of Sales Tax Vs Super Rubber Foam Products
Allahabad High Court · (1986) 61 STC 325
Central Sales Tax Act, 1956 — Section 10
High Courts26 Mar 1985
Ram Saran Singh and Another Vs State of U.P.
Allahabad High Court · (1985) ACR 353
Penal Code, 1860 (IPC) — Section 302, 34
High Courts25 Mar 1985Allowed
Hindustan Safety Glass Works Ltd. Vs Assistant Collector, Central Excise
Allahabad High Court · (1985) 21 ELT 38
Central Excise Rules, 1944 — Rule 173C(9)Central Excises and Salt Act, 1944 — Section 11A, 14, 35, 35A, 36Constitution of India, 1950 — Article 226
High Courts22 Mar 1985
Zelidar and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · (1985) ACR 346
Criminal Procedure Code, 1973 (CrPC) — Section 133, 137, 137(2), 138, 139A
High Courts22 Mar 1985
Prem Bahadur Singh Vs B.L. Bansal and Others
Allahabad High Court · (1985) ACR 359
High Courts22 Mar 1985
Sir Shadi Lal Sugar and General Mills Ltd. and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · (1985) ACR 339
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7
High Courts21 Mar 1985Partly Allowed
Oriental Fire and General Insurance Co. Ltd., Bombay and Others Vs Baldeo Prasad and Others
Allahabad High Court · (1986) ACJ 91 : AIR 1985 All 220
Motor Vehicles Act, 1939 — Section 110B, 110D, 96(2)
High Courts20 Mar 1985Dismissed
Brij Behari alias Ginni Vs State of Uttar Pradesh
Allahabad High Court · (1985) ACR 430
Criminal Procedure Code, 1973 (CrPC) — Section 173, 319
High Courts20 Mar 1985Allowed
Bharat Brick Kiln Vs The Commissioner of Sales Tax
Allahabad High Court · (1986) 61 STC 368
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)