COURT ARCHIVE

Allahabad High Court judgments

1,00,478 judgments · page 3,449 of 5,024

High Courts15 Feb 1985

Ram Lal and Others Vs The Deputy Director of Consolidation and Others

Allahabad High Court · (1987) 1 AWC 38 : (1988) RD 309 : (1987) RD 322

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 1(2), 3, 4, 5(2)Uttar Pradesh Urban Areas Zamindari Abolition and Land Reforms Act, 1956 — Section 64, 8Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 1(2)

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High Courts15 Feb 1985Dismissed

Rafiquddin alias Kallu and Others Vs Bashir Ahmad and Another

Allahabad High Court · (1985) ACR 205

Criminal Procedure Code, 1973 (CrPC) — Section 10, 10(3), 17(4), 437, 437(1)Penal Code, 1860 (IPC) — Section 121, 121A, 124A, 125, 128

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High Courts15 Feb 1985

Oswal Vanaspati and Allied Industries Vs State of Uttar Pradesh

Allahabad High Court · (1992) 75 CompCas 770

General Clauses Act, 1897 — Section 3(42)Prevention of Food Adulteration Act, 1954 — Section 16, 17(1)

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High Courts14 Feb 1985Dismissed

Radha Kishan Vs Dy. Director of Consolidation and Others

Allahabad High Court · (1985) AWC 357 : (1985) RD 331

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 7Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18

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High Courts14 Feb 1985Dismissed

Commissioner of Sales Tax Vs Agarwal Silicate Factory

Allahabad High Court · (1986) 61 STC 329

Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)

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High Courts14 Feb 1985Dismissed

Om Prakash Vs Board of Revenue and Others

Allahabad High Court · (1985) AWC 353 : (1987) RD 150 : (1985) RD 261

Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 202Constitution of India, 1950 — Article 226

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High Courts14 Feb 1985Dismissed

S.P. Kochhar Vs Chief Judicial Magistrate and Others

Allahabad High Court · (1985) AWC 362

Constitution of India, 1950 — Article 13, 226, 265Uttar Pradesh Municipalities Act, 1916 — Section 140(1), 145(1), 160, 161Workmens Compensation Act, 1923 — Section 30(1)

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High Courts14 Feb 1985Allowed

Jugla Devi Vs 1st Addl.DJ and Others

Allahabad High Court · (1985) 02 AHC CK 0053

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 18

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High Courts14 Feb 1985Allowed

Jugla Devi Vs 1st Addl.District Judge and Others

Allahabad High Court · (1985) 02 AHC CK 0048

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(3A), 18

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High Courts14 Feb 1985Allowed

Prem Narain Avasthi and Others Vs Director of Education and Others

Allahabad High Court · (1985) AWC 876

Constitution of India, 1950 — Article 32Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 4, 4(1), 4(2), 4(4)

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High Courts14 Feb 1985Dismissed

Himanshu Singh Vs The University of Allahabad

Allahabad High Court · (1985) AWC 972

Constitution of India, 1950 — Article 226

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High Courts14 Feb 1985

Faiyyaz Husain Vs The Chairman, Basic Education Board and Others

Allahabad High Court · (1985) 02 AHC CK 0005

Uttar Pradesh Basic Education Staff Rules, 1973 — Rule 5

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High Courts14 Feb 1985

Amar Nath Vs Badri and Another

Allahabad High Court · (1985) ACR 303

Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 76

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High Courts13 Feb 1985Dismissed

Shiv Dass Vs Dayawati and Others

Allahabad High Court · (1985) 2 ACC 324

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High Courts13 Feb 1985Allowed

Radha Devi Vs Distt.Judge, Lucknow and others

Allahabad High Court · (1985) 02 AHC CK 0050

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(1)

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High Courts13 Feb 1985Allowed

Nadwatul Maarif, Jalalpur, Faizabad and another Vs SDM, Akbarpur, Faizabad and Others

Allahabad High Court · (1985) 02 AHC CK 0047

Societies Registration Act, 1860 — Section 25

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High Courts11 Feb 1985Dismissed

State of U.P. Vs Harsh Singh Kanyal

Allahabad High Court · AIR 1986 All 169

Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts11 Feb 1985

Surendra Singh and Others Vs Jaibir Singh and Others

Allahabad High Court · (1985) AWC 354 : (1985) CriLJ 1525

Criminal Procedure Code, 1973 (CrPC) — Section 133, 137, 138

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High Courts11 Feb 1985Dismissed

Shiksha Prasar Samiti Vs State of U.P. and Others

Allahabad High Court · (1985) AWC 938

Constitution of India, 1950 — Article 14, 19, 19(1), 19(4), 226Uttar Pradesh Intermediate Education Act, 1921 — Section 13, 15(2), 16, 16A, 16EUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 1, 2(2), 2A(2), 4

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High Courts11 Feb 1985Dismissed

Madan Lal Jain and Others Vs State of Uttar Pradesh and Another

Allahabad High Court · AIR 1986 All 71

Land Acquisition Act, 1894 — Section 11, 18, 23, 25, 25(2)

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