High Courts12 Dec 1984
Smt. Javitri Devi Vs Rajpal Singh and Others
Allahabad High Court · (1984) 12 AHC CK 0006
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,456 of 5,024
High Courts11 Dec 1984Dismissed
Anand Mohan Vs Union of India (UOI) and Others
Allahabad High Court · AIR 1985 All 114
Constitution of India, 1950 — Article 83(2)Representation of the People Act, 1951 — Section 14, 14(1), 14(2)
High Courts11 Dec 1984Allowed
Bhogilal and Others Vs State of U.P. and Another
Allahabad High Court · (1985) AWC 193
Criminal Procedure Code, 1973 (CrPC) — Section 378, 400Penal Code, 1860 (IPC) — Section 323, 325, 397, 399, 401
High Courts11 Dec 1984
Nanhey Lal Vs State of U.P.
Allahabad High Court · (1984) 12 AHC CK 0003
Central Excise Rules, 1944 — Rule 201Central Excises and Salt Act, 1944 — Section 18, 37Penal Code, 1860 (IPC) — Section 353
High Courts10 Dec 1984Allowed
Satya Narain Vs State
Allahabad High Court · (1985) CriLJ 966
Penal Code, 1860 (IPC) — Section 302
High Courts10 Dec 1984Allowed
Oriental Fire and General Insurance Co. Ltd. and Another Vs New Suraj Transport Co. (P) Ltd.
Allahabad High Court · (1986) ACJ 259 : AIR 1985 All 136
Arbitration Act, 1940 — Section 2, 34Carriers Act, 1865 — Section 6
High Courts10 Dec 1984Allowed
Babu Lal Vs State of U.P. and Others
Allahabad High Court · (1984) 12 AHC CK 0036
Constitution of India, 1950 — Article 14Opium Act, 1878 — Section 5
High Courts10 Dec 1984Allowed
A.K. International Metal Merchant and Commission Agent and Another Vs State of U.P. and Others
Allahabad High Court · (1985) 60 STC 83
Constitution of India, 1950 — Article 226
High Courts10 Dec 1984Allowed
Bajaj Electricals Ltd. Vs Bon Engineering Corporation
Allahabad High Court · (1984) AWC 273 Supp
Arbitration Act, 1940 — Section 34, 37, 37(1), 37(3), 37(4)
High Courts10 Dec 1984
Dhani Ram Vs Kripa Shanker and Others
Allahabad High Court · (1985) ACR 229
Criminal Procedure Code, 1973 (CrPC) — Section 145, 435, 439Evidence Act, 1872 — Section 167
High Courts07 Dec 1984
Commissioner of Income Tax Vs Narang Dairy Products
Allahabad High Court · (1985) 49 CTR 311 : (1986) 159 ITR 243 : (1985) 22 TAXMAN 286
Income Tax Act, 1961 — Section 185, 256, 256(1), 4
High Courts05 Dec 1984Dismissed
Commissioner of Sales Tax Vs Adarsh Paper and Board Manufacturing Company
Allahabad High Court · (1987) 65 STC 243
Income Tax Act, 1961 — Section 34
High Courts05 Dec 1984Allowed
State of U.P. and Another Vs District Judge, Varanasi and Another
Allahabad High Court · AIR 1986 All 178
Urban Land (Ceiling and Regulation) Act, 1976 — Section 1(2), 2(1), 3, 4(9)
High Courts05 Dec 1984Allowed
State of U.P. and Another Vs The District Judge and Another
Allahabad High Court · (1984) AWC 108 Supp
Urban Land (Ceiling and Regulation) Act, 1976 — Section 1(2), 2, 20, 3, 36
High Courts05 Dec 1984
Medical Officer of Health, Nagar Palika Vs Satish Kumar Kapoor
Allahabad High Court · (1985) ACR 140
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 10(1), 10(2), 16(1)
High Courts04 Dec 1984Dismissed
Khadi and Village Industries Commission Vs Sateyswar Prasad Nautiyal
Allahabad High Court · (1984) AWC 384 Supp
Civil Procedure Code, 1908 (CPC) — Section 80Transfer of Property Act, 1882 — Section 106
High Courts04 Dec 1984Dismissed
Babu Lal Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (1985) AWC 356
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 11C, 48, 9A
High Courts04 Dec 1984Allowed
Ram Verma Vs Distt.Assistant Registrar and others
Allahabad High Court · (1984) 12 AHC CK 0046
High Courts04 Dec 1984Allowed
Commissioner of Wealth-tax Vs Chintamani Sadh, Phulwari Lal and Rajeshmani
Allahabad High Court · (1986) 159 ITR 128
Wealth Tax Act, 1957 — Section 5(1)
High Courts04 Dec 1984Allowed
Ramesh Pandey Vs U.P.Basic Shiksha Parishad, Allahabad and Others
Allahabad High Court · (1984) 12 AHC CK 0019