High Courts11 Feb 1985
Kalua and Another Vs State of U.P.
Allahabad High Court · (1985) ACR 196
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 158, 32(1)Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,450 of 5,024
High Courts08 Feb 1985
Commissioner of Income Tax Vs J.K. Synthetics Limited
Allahabad High Court · (1985) 48 CTR 130 : (1988) 169 ITR 267
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts08 Feb 1985Partly Allowed
Hindustan General Insurance Co. (now National Insurance Co. Ltd.) Vs Sushila Gupta and Others
Allahabad High Court · (1985) 1 ACC 392 : (1987) ACJ 70 : (1987) 61 CompCas 3
Motor Vehicles Act, 1939 — Section 110D
High Courts08 Feb 1985Allowed
Narendra Kuamr Srivastava Vs State of U.P. and Others
Allahabad High Court · (1985) AWC 827
Criminal Procedure Code, 1973 (CrPC) — Section 197, 319, 319(1), 397, 397(1)Penal Code, 1860 (IPC) — Section 193, 409
High Courts08 Feb 1985
Narendra Kumar Srivastava Vs State of U.P. and Others
Allahabad High Court · (1985) ACR 458
Criminal Procedure Code, 1973 (CrPC) — Section 197, 319, 319(1), 397, 397(1)Penal Code, 1860 (IPC) — Section 193, 409
High Courts07 Feb 1985Allowed
State of U.P. Vs Kallu Lal and Others
Allahabad High Court · (1985) ACR 234
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts07 Feb 1985Dismissed
Jitendra Pratap Singh and Others Vs State of U.P. and Others
Allahabad High Court · (1985) ACR 175
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 207, 226, 482Penal Code, 1860 (IPC) — Section 392Uttar Pradesh Dacoity Affected Areas Ordinance, 1981 — Section 7
High Courts07 Feb 1985Dismissed
Jinendra Pratap Singh and Others Vs State of U.P. and Others
Allahabad High Court · (1985) CriLJ 1363
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 207, 226, 482Penal Code, 1860 (IPC) — Section 392
High Courts06 Feb 1985Allowed
Brijendra Prakash and Another Vs The IV Additional District Judge and Others
Allahabad High Court · (1985) AWC 404
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1), 12(2), 12(3), 12(4)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8Constitution of India, 1950 — Article 226
High Courts06 Feb 1985Allowed
Jai Prakash Vs VII Additional Dist. Judge and Others
Allahabad High Court · (1985) 51 FLR 38 : (1994) 3 LLJ 5
Payment of Wages (Procedure) Rules, 1937 — Rule 12, 17Payment of Wages Act, 1936 — Section 17
High Courts06 Feb 1985Allowed
Jai Parkash Vs VIIth Additional District Judge and Others
Allahabad High Court · (1985) AWC 282
Constitution of India, 1950 — Article 226Payment of Wages (Procedure) Rules, 1937 — Rule 12Payment of Wages Act, 1936 — Section 15, 17, 3, 3(3)
High Courts06 Feb 1985Allowed
Manoj Kumar Gupta Vs Co-ordinator, Admission Committee Motilal Nehru Regional Engineering College, Allahabad and Others
Allahabad High Court · AIR 1985 All 257
Evidence Act, 1872 — Section 115
High Courts06 Feb 1985Dismissed
Islamia Junior High School and Another Vs State of U.P. and Others
Allahabad High Court · AIR 1986 All 92 : (1985) 11 AWC 412
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2(2), 80(1), 80(32)
High Courts06 Feb 1985Dismissed
Shitla alias Shitla Prasad Shukla and Others Vs Ram Shabda Misra and Others
Allahabad High Court · (1985) AWC 262
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 8, 92Limitation Act, 1963 — Section 5Religious Endowments Act, 1863 — Section 14, 18
High Courts06 Feb 1985
Mahabir Vs State of U.P.
Allahabad High Court · (1985) ACR 275
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts06 Feb 1985Allowed
Anant Ram Vs The State Governmnet Uttar Pradesh and Others
Allahabad High Court · (1985) AWC 371
Uttar Pradesh Excise (Licensing under the Surcharge Fee System) Rules, 1968 — Rule 2, 3Uttar Pradesh Excise Act, 1910 — Section 40(1), 41Uttar Pradesh Excise (Licensing under the Surcharge Fee System) Rules, 1968 — Rule 2, 3
High Courts05 Feb 1985Allowed
Sharda Narain Vs State of U.P. and Another
Allahabad High Court · (1985) ACR 210
Criminal Procedure Code, 1973 (CrPC) — Section 397(2)Penal Code, 1860 (IPC) — Section 363, 364
High Courts05 Feb 1985Allowed
Arun Kumar Singh Vs University of Gorakhpur
Allahabad High Court · (1985) AWC 717
Constitution of India, 1950 — Article 226
High Courts04 Feb 1985Allowed
Laxman Das and Others Vs Board of Revenue and Others
Allahabad High Court · (1985) AWC 467
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 6
High Courts04 Feb 1985Disposed Of
Ram Gopal and Others Vs Hari Shanker
Allahabad High Court · (1985) AWC 210
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 15 Rule 5(1), Order 15 Rule 5(2)Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7C, 7C(1), 7C(6)