High Courts14 Jan 1985Allowed
Syed Hasan Askari Vs U.P.State and Others
Allahabad High Court · (1985) 01 AHC CK 0036
Constitution of India, 1950 — Article 14, 16, 226
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,453 of 5,024
High Courts11 Jan 1985
Kapildeo Prasad Vs State of U.P.
Allahabad High Court · (1985) ACR 218
Penal Code, 1860 (IPC) — Section 300, 302, 304, 304(1)
High Courts10 Jan 1985Allowed
State of U.P. and Another Vs Malik Zarid Khalid
Allahabad High Court · (1985) AWC 444
Limitation Act, 1963 — Section 5Presidency Small Cause Courts Act, 1882 — Section 25
High Courts10 Jan 1985Dismissed
Badrul Amin and Others Vs Union of India (UOI) and Another
Allahabad High Court · (1986) 8 ECC 158 : (1985) 21 ELT 29
Central Excise Rules, 1944 — Rule 10, 10(1), 10(2), 2, 8Central Excises and Salt Act, 1944 — Section 11, 11A, 11A(1), 11A(2), 11BConstitution of India, 1950 — Article 265
High Courts10 Jan 1985Dismissed
Asghar Husain Vs The Deputy Director of Education, Vth Region and Others
Allahabad High Court · (1985) AWC 232
Constitution of India, 1950 — Article 226Uttar Pradesh Education Rules — Rule 103(1), 143(1)Uttar Pradesh Intermediate Education Act, 1921 — Section 16G, 16G(3)
High Courts09 Jan 1985Dismissed
Ram Autar Vs Mohammad Rafiq
Allahabad High Court · (1985) 2 ACC 225
Workmens Compensation Act, 1923 — Section 30
High Courts09 Jan 1985Partly Allowed
Bundelkhand Video Club and Another Vs State of U.P. and Others
Allahabad High Court · (1985) AWC 410
High Courts09 Jan 1985Allowed
Mehar Singh Vs District Inspetor of Schools and Another
Allahabad High Court · (1985) AWC 699
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 6, 6(2), 6(3)
High Courts09 Jan 1985
Sbri Deo Darbar Ashram Inter College Vs The Deputy Director of Education and Others
Allahabad High Court · (1985) 01 AHC CK 0002
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 1, 16, 59AUttar Pradesh Secondary Education Laws (Amendment) Act, 1975 — Section 33
High Courts08 Jan 1985Partly Allowed
Kumari Pratima Tiwari Vs State of Uttar Pradesh and Others
Allahabad High Court · (1985) ACR 109
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 142, 142(1)
High Courts08 Jan 1985Dismissed
Devi Prasad Tripathi Vs Smt. Janak Kishori Misra and Others
Allahabad High Court · (1985) ACR 272
Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 26, 26(1), 31, 31(1), 33(1)
High Courts08 Jan 1985Dismissed
Som Nath Chadha Vs IInd Addl. District Judge and Others
Allahabad High Court · (1985) AWC 480
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1A), 3
High Courts08 Jan 1985Allowed
Keshav Ram and Others Vs D.D.C. and Others
Allahabad High Court · (1985) 01 AHC CK 0029
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 9A
High Courts07 Jan 1985Allowed
V.Abdul Rashid Vs Wali Mohammad and Another
Allahabad High Court · (1985) 01 AHC CK 0042
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19
High Courts07 Jan 1985Allowed
Satna Cement Works Vs The Nagar Mahapalika and Another
Allahabad High Court · (1985) AWC 165
Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 172, 172(1), 172(2)Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 172, 172(1), 172(2)Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 172, 172(1), 172(2)
High Courts04 Jan 1985Dismissed
Radhey Shyam Jalan Vs Commissioner of Income Tax
Allahabad High Court · (1985) 21 TAXMAN 430
Income Tax Act, 1961 — Section 148, 256(2)
High Courts03 Jan 1985Allowed
Mahfooz Ali Khan and Others Vs The Additional District Judge and Others
Allahabad High Court · (1985) AWC 269
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, Order 21 Rule 58, 151, 47Constitution of India, 1950 — Article 226Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, Order 21 Rule 58, 151, 47
High Courts03 Jan 1985Dismissed
Hafiz Bashir Ahmad Vs Smt. Rani and Others
Allahabad High Court · (1985) 1 ACC 334 : (1986) 60 CompCas 42
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151
High Courts02 Jan 1985Allowed
Banarsi Das and Sons Vs Commissioner of Sales Tax
Allahabad High Court · (1986) 61 STC 206
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
High Courts02 Jan 1985
Rajesh Brick Field Vs Commissioner of Sales Tax
Allahabad High Court · (1986) 61 STC 274
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)