High Courts04 Feb 1985Allowed
Krishna Mohan Barnawal Vs Chief Judicial Magistrate and Others
Allahabad High Court · (1985) AWC 443
Limitation Act, 1963 — Section 21(1)Uttar Pradesh Municipalities Act, 1916 — Section 318
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,451 of 5,024
High Courts04 Feb 1985Partly Allowed
Kanchan Singh and Another Vs State Transport Appellate Tribunal, Lucknow and Others
Allahabad High Court · AIR 1986 All 23
Motor Vehicles Act, 1939 — Section 57, 58(2)
High Courts04 Feb 1985Allowed
Chiranjee Narain Singh Vs Behari and Others
Allahabad High Court · (1985) AWC 838
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Penal Code, 1860 (IPC) — Section 24, 378, 379
High Courts31 Jan 1985Allowed
Shailendra Kumar Singh Vs The Chief Judicial Magistrate and Another
Allahabad High Court · (1985) AWC 240
Uttar Pradesh Municipalities Act, 1916 — Section 140, 140(1), 141, 142, 143Uttar Pradesh Municipalities Act, 1916 — Section 140, 140(1), 141, 142, 143Uttar Pradesh Municipalities Act, 1916 — Section 140, 140(1), 141, 142, 143
High Courts31 Jan 1985Dismissed
Gajraj Singh and Others Vs Narayani and Others
Allahabad High Court · (1985) 2 ACC 331
Motor Vehicles Act, 1988 — Section 95
High Courts31 Jan 1985Allowed
Sri Ram Vs U.P.Public Services Tribunal and Others
Allahabad High Court · (1985) 01 AHC CK 0039
Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4
High Courts31 Jan 1985Dismissed
Anand Kumar Dwivedi Vs Director, Allahabad Agricultural Institute, Naini, Allahabad and Others
Allahabad High Court · AIR 1986 All 150
Constitution of India, 1950 — Article 226
High Courts31 Jan 1985Allowed
Padam Chand Vs Commissioner of Sales Tax
Allahabad High Court · (1986) 62 STC 195
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
High Courts30 Jan 1985Dismissed
Gorey Lal Shakya Vs State
Allahabad High Court · (1985) AWC 343 : (1985) CriLJ 1526
Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 332, 333, 353, 494
High Courts30 Jan 1985Dismissed
Shri Prakash Singh Vs State and Another
Allahabad High Court · (1985) AWC 435
High Courts30 Jan 1985Dismissed
Ram Prakash Vs Nirmala Devi and Others
Allahabad High Court · (1985) 2 ACC 302 : (1986) ACJ 764
Motor Vehicles Act, 1988 — Section 110D
High Courts30 Jan 1985Dismissed
Sri Kant Vs Bansraj Singh
Allahabad High Court · AIR 1986 All 5
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 15Limitation Act, 1963 — Article 136
High Courts30 Jan 1985Allowed
Bhola Ram Vs Additional District Judge and Others
Allahabad High Court · (1985) AWC 445
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10(2), 21(1), 22, 34, 38Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 22
High Courts29 Jan 1985Partly Allowed
Shyam Kumar Tyagi Vs The Ganga Sugar Corporation Ltd.
Allahabad High Court · (1985) AWC 272
Arbitration Act, 1940 — Section 20, 29(4), 30Arbitration Act, 1940 — Section 20, 29(4), 30Arbitration Act, 1940 — Section 20, 29(4), 30
High Courts29 Jan 1985Dismissed
Ram Swaroop Vs Commissioner of Wealth-tax
Allahabad High Court · (1985) AWC 434 : (1985) 156 ITR 677
Wealth Tax Act, 1957 — Section 18(1)
High Courts29 Jan 1985Partly Allowed
Hira Singh and Another Vs Budh Singh and Others
Allahabad High Court · AIR 1985 All 259
Civil Procedure Code, 1908 (CPC) — Section 100Registration Act, 1908 — Section 77Specific Relief Act, 1963 — Section 20, 32
High Courts29 Jan 1985
Rakesh Chandra Vs State of U.P.
Allahabad High Court · (1985) ACR 145
Criminal Procedure Code, 1973 (CrPC) — Section 204, 436, 482, 89Penal Code, 1860 (IPC) — Section 147, 323, 395, 396, 397
High Courts28 Jan 1985Dismissed
Smt. Katora Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1985) AWC 447 : (1985) RD 305
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 14(1), 18, 209
High Courts25 Jan 1985Allowed
Ram Dayal and anothe Vs Firm Hanoman Prasad Manohar Lal and others
Allahabad High Court · (1985) 01 AHC CK 0032
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 3
High Courts25 Jan 1985Dismissed
Iqbal Ahmad Vs Shaban Ali Khan and Another
Allahabad High Court · (1985) AWC 417
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 491