High Courts15 Mar 1985Partly Allowed
Nagar Mahapalika, Agra Vs Lajpat Rai Kapoor and Another
Allahabad High Court · AIR 1985 All 345
Land Acquisition Act, 1894 — Section 23(1), 23(2), 28
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,446 of 5,024
High Courts15 Mar 1985Dismissed
Commissioner of Sales Tax Vs Madan Mohan Sri Kishan
Allahabad High Court · (1986) 61 STC 273
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
High Courts15 Mar 1985
Sridhar (Decd.) (by Lrs. Narendra Dhar) Vs Commissioner of Wealth-tax
Allahabad High Court · (1985) 48 CTR 375 : (1985) 153 ITR 543 : (1985) 23 TAXMAN 384
Constitution of India, 1950 — Article 227Wealth Tax Act, 1957 — Section 27(1)
High Courts15 Mar 1985
Rajan Lal Vs State of U.P.
Allahabad High Court · (1985) ACR 265
Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 13(2E), 14A, 16Prevention of Food Adulteration Rules, 1955 — Rule 7(3), 9A
High Courts15 Mar 1985
State of U.P. Vs J.S. Sengar, Advocate
Allahabad High Court · (1985) ACR 405
Contempt of Courts Act, 1971 — Section 14
High Courts15 Mar 1985
Raja Ram Yadav and Another Vs State
Allahabad High Court · (1986) 10 ACR 10
Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 Mar 1985Dismissed
Mohammad Shamvell Vs IV Addl. District Judge and Others
Allahabad High Court · (1985) AWC 601
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(2), 20(4), 29, 30(1)
High Courts14 Mar 1985Allowed
Dullah Pal Vs Bahar Husain and Others
Allahabad High Court · (1985) AWC 472 : (1985) CriLJ 2015
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 208, 209, 210Penal Code, 1860 (IPC) — Section 323
High Courts14 Mar 1985Allowed
U.P. Lamination Vs Union of India (UOI) and Others
Allahabad High Court · (1985) 20 ELT 243
Central Excise Rules, 1944 — Rule 170, 173B, 173F, 52A, 8(1)Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 141, 226
High Courts14 Mar 1985Dismissed
Prem Chand and Another Vs District Judge and Others
Allahabad High Court · (1985) AWC 414
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(1), 20(2), 3, 30, 39
High Courts14 Mar 1985
Prem Singh Vs State of U.P.
Allahabad High Court · (1986) 10 ACR 121
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323
High Courts14 Mar 1985Dismissed
Saligram Vs IInd Additional District Judge and Another
Allahabad High Court · (1985) AWC 384
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 24, 42(2), 43, 43(2)
High Courts14 Mar 1985
Ram Pat Vs State
Allahabad High Court · (1985) ACR 310
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts13 Mar 1985Allowed
Rajjo Singh and Another Vs State
Allahabad High Court · (1985) ACR 308
Penal Code, 1860 (IPC) — Section 302, 34
High Courts13 Mar 1985Dismissed
U.P. State Electricity Board and Another Vs P.M.L. Srivastava and Others
Allahabad High Court · (1985) AWC 536
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(8), 22, 3
High Courts13 Mar 1985Allowed
Moolchand Motumal Tekwani Vs Addl. District Judge II and Another
Allahabad High Court · (1985) AWC 462
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 15, 18, 30, 30(1), 30(2)
High Courts13 Mar 1985Dismissed
Bhagauti Prasad Khetan Vs Laxminathji Maharaj
Allahabad High Court · AIR 1985 All 228
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, 92Specific Relief Act, 1963 — Section 34Uttar Pradesh Hindu Public Religious Institutions (Prevention of Dissipation of Properties) (Temporary Powers) Act, 1962 — Section 7
High Courts12 Mar 1985Dismissed
Suresh Chandra Vs The Prescribed Authority and Another
Allahabad High Court · (1985) AWC 530
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, Order 18 Rule 2(1), Order 18 Rule 5, Order 18 Rule 8, Order 19 Rule 1Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 34, 34(1), 38Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 30
High Courts12 Mar 1985Allowed
Agarwal Wooden Products Vs Commissioner of Sales Tax
Allahabad High Court · (1987) 63 STC 76
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
High Courts12 Mar 1985Dismissed
Smt. Ram Kumari and Others Vs Additional District Judge and Others
Allahabad High Court · (1985) AWC 455
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21