High Courts18 Dec 1984Allowed
Smt. Deo Mani Vs Manna and Another
Allahabad High Court · (1984) 12 AHC CK 0059
Hindu Marriage Act, 1955 — Section 24
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,455 of 5,024
High Courts18 Dec 1984Dismissed
Smt. Mallo Vs Smt. Bakhtawari and Others
Allahabad High Court · AIR 1985 All 160
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 101, 102, 103, 104, 4Registration Act, 1908 — Section 34, 58
High Courts18 Dec 1984
In Re : R.K. Chakravarty, Collector, Custom and Central Excises
Allahabad High Court · (1984) AWC 297 Supp : (1985) CriLJ 961
Central Excises and Salt Act, 1944 — Section 14Constitution of India, 1950 — Article 215, 225, 226Contempt of Courts Act, 1971 — Section 10, 2, 23
High Courts18 Dec 1984Dismissed
Baba Shambhu Giri and Another Vs State of U.P. and Others
Allahabad High Court · (1985) AWC 485
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 10, 15, 4, 5, 7(1)
High Courts18 Dec 1984Dismissed
Gopal and Another Vs Jagannath alias Jagnu and Others
Allahabad High Court · (1984) 12 AHC CK 0002
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 27(2), 42A, 49
High Courts17 Dec 1984Allowed
Ram Sumer Puri Mahant Vs State of U.P. and others
Allahabad High Court · (1984) 12 AHC CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts17 Dec 1984Allowed
All India Loco Running Staff Association Vs The Union of India (UOI) and Others
Allahabad High Court · (1984) AWC 106 Supp
Constitution of India, 1950 — Article 226
High Courts17 Dec 1984Allowed
Committee of Management, Janta Saraswati Uchhtar Madhyamik Vidyalaya Vs District Inspector of Schools and Others
Allahabad High Court · (1985) AWC 245
Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 5
High Courts13 Dec 1984Allowed
Sudhir Kumar Pathak, Manager Committee of Management, Shri Pyare Lal Genda Lal Intermediate Collecte Vs The Regional Deputy Director of Education and Others
Allahabad High Court · (1984) AWC 723 Supp
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16A(5), 16A(7)
High Courts13 Dec 1984Dismissed
U.P. State Road Transport Corporation Vs Km. Sarita
Allahabad High Court · AIR 1985 All 272
Motor Vehicles Act, 1939 — Section 110B
High Courts13 Dec 1984Dismissed
Abdul Rashid Vs Firm Wajid Ali Abdi Ali
Allahabad High Court · AIR 1985 All 239 : (1985) AWC 295
High Courts13 Dec 1984Dismissed
Ajug Narain and Others Vs D D C and Others
Allahabad High Court · (1984) 12 AHC CK 0045
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20, 48(1), 48(3), 9A(2)
High Courts13 Dec 1984Dismissed
Ram Mani Gupta and Others Vs Mohammad Ibrahim and Another
Allahabad High Court · (1985) 1 ACC 505 : (1986) 60 CompCas 977
Motor Vehicles Act, 1939 — Section 92A
High Courts13 Dec 1984Allowed
Ram Co Coke Industries and Another Vs Commissioner of Sales Tax and Another
Allahabad High Court · (1986) 61 STC 212
Uttar Pradesh Sales Tax Act, 1948 — Section 8C(2)
High Courts13 Dec 1984
U.P. State Road Transport Corporation and Another Vs Sarita
Allahabad High Court · (1985) 1 ACC 402 : (1986) ACJ 65
Motor Vehicles Act, 1939 — Section 110DMotor Vehicles Act, 1939 — Section 110DMotor Vehicles Act, 1939 — Section 110D
High Courts13 Dec 1984
Ghasita Singh Vs Hariya Singh and Another
Allahabad High Court · (1984) AWC 383 Supp
Contempt of Courts Act, 1971 — Section 12, 20
High Courts12 Dec 1984Dismissed
Banwari Lodh and Others Vs State of U.P.
Allahabad High Court · (1985) ACR 139
Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts12 Dec 1984Dismissed
Sanjeev Misra Vs University of Allahabad and Another
Allahabad High Court · (1984) AWC 705 Supp
Constitution of India, 1950 — Article 226
High Courts12 Dec 1984
Desh Raj Vs State of U.P. and Another
Allahabad High Court · (1984) 12 AHC CK 0016
Prevention of Food Adulteration Act, 1954 — Section 13(2), 14A, 16, 16(1), 18Prevention of Food Adulteration Rules, 1955 — Rule 12, 50
High Courts12 Dec 1984Allowed
Jalal Uddin Vs State of Uttar Pradesh and Others
Allahabad High Court · (1985) AWC 163
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 279, 280, 281, 282, 291