COURT ARCHIVE

Allahabad High Court judgments

1,00,478 judgments · page 3,445 of 5,024

High Courts20 Mar 1985

Tirath Vs The Joint Director of Consolidation and Others

Allahabad High Court · (1985) AWC 347 : (1985) RD 276

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 48(1)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 48(1)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 48(1)

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High Courts20 Mar 1985

Babu Ram and Others Vs State

Allahabad High Court · (1986) 10 ACR 510

Penal Code, 1860 (IPC) — Section 302, 307, 323, 324, 34

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High Courts20 Mar 1985

D.K. Agarwal Vs State of U.P.

Allahabad High Court · (1985) ACR 507

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)

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High Courts20 Mar 1985Dismissed

Brij Behari alias Ginni Vs Stata of Uttar Pradesh

Allahabad High Court · (1985) AWC 834

Criminal Procedure Code, 1973 (CrPC) — Section 173, 319

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High Courts19 Mar 1985Allowed

Ram Bahadur Singh and Others Vs State of U.P.

Allahabad High Court · (1985) ACR 363

Penal Code, 1860 (IPC) — Section 302, 324, 34

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High Courts19 Mar 1985Allowed

Kasturi Lal Kapoor Vs IVth Additional District Judge and Others

Allahabad High Court · (1985) AWC 721

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(2)

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High Courts19 Mar 1985Dismissed

Ratan Singh and Others Vs Betal Singh and Another

Allahabad High Court · (1985) ACR 279

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204, 482Penal Code, 1860 (IPC) — Section 147, 149, 427

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High Courts19 Mar 1985Dismissed

Ram Ratan Singh Vs District and Sessions Judge and Others

Allahabad High Court · (1985) AWC 577

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3

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High Courts19 Mar 1985Dismissed

Shyam Manohar Shukla Vs State of U.P. and Others

Allahabad High Court · (1985) AWC 433

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High Courts19 Mar 1985

Nathu Singh Vs State of U.P.

Allahabad High Court · (1986) 10 ACR 108

Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 302

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High Courts18 Mar 1985Allowed

Smt. Sarla Devi alias Gomti Devi Vs Ist Addl. Sessions Judge and Others

Allahabad High Court · (1985) AWC 535

Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts18 Mar 1985

Govind Prasad and Company Vs State of Uttar Pradesh and Others

Allahabad High Court · (1985) AWC 292

Essential Commodities Act, 1955 — Section 3, 6A, 6C(2), 7Essential Commodities Act, 1955 — Section 3, 6A, 6C(2), 7Essential Commodities Act, 1955 — Section 3, 6A, 6C(2), 7

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High Courts18 Mar 1985

Gyan Chand and Another Vs Ramesh Chand

Allahabad High Court · (1985) CriLJ 1907

Contempt of Courts Act, 1971 — Section 2

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High Courts18 Mar 1985

Virendra Pal Singh alias Putani Singh and Others Vs State of U.P.

Allahabad High Court · (1985) ACR 318

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302

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High Courts18 Mar 1985

Munna Vs The State

Allahabad High Court · (1985) CriLJ 1925

Penal Code, 1860 (IPC) — Section 392

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High Courts18 Mar 1985

Govind Prasad and Co. Vs State of Uttar Pradesh and Others

Allahabad High Court · (1985) ACR 150

Essential Commodities Act, 1955 — Section 3, 6A, 6C(2), 7

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High Courts15 Mar 1985Allowed

Habib Ullah Vs State

Allahabad High Court · (1986) 10 ACR 160

Criminal Procedure Code, 1973 (CrPC) — Section 110, 161Penal Code, 1860 (IPC) — Section 147, 302, 307

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High Courts15 Mar 1985Dismissed

Munshi Vs State

Allahabad High Court · (1985) ACR 455

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 394

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High Courts15 Mar 1985Dismissed

State of U.P. Vs J.S. Sengar, Advocate, High Court

Allahabad High Court · (1985) AWC 728

Contempt of Courts Act, 1971 — Section 14

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High Courts15 Mar 1985Allowed

Ram Swarup Vs State and Another

Allahabad High Court · (1985) ACR 212

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(1), 13(2), 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 9, 9A

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