High Courts04 Dec 1984Dismissed
Pankaj Dal Mill Vs The State of Uttar Pradesh and Others
Allahabad High Court · (1985) AWC 123
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 6A, 6A(1), 6A(2), 6A(3)
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,457 of 5,024
High Courts03 Dec 1984Dismissed
Ram Achchaibar and Others Vs The Settlement Officer Consolidation and Others
Allahabad High Court · (1985) AWC 260 : (1985) RD 194
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 109A, 42(2), 48, 52(2)Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 109A, 109A(1), 109A(2), 109A(3), 55
High Courts30 Nov 1984Dismissed
Khemanand Pandey Vs Vijay Kumar and Another
Allahabad High Court · (1985) AWC 169
Stamp Act, 1899 — Section 16(2)
High Courts30 Nov 1984Allowed
Om Prakash Agarwal Vs State of U.P. and Others
Allahabad High Court · AIR 1985 All 172
Essential Commodities Act, 1955 — Section 3, 7Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1)
High Courts30 Nov 1984Disposed Of
L.N. Mathur Vs The Chancellor, Lucknow University, Lucknow and Others
Allahabad High Court · AIR 1986 All 273 : (1985) AWC 55
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 31, 31(1), 31(8)
High Courts30 Nov 1984Allowed
Om Prakash Agarwal Vs State of Utar Pradesh and Others
Allahabad High Court · (1985) AWC 196
Cement Control Act, 1967 — Section 2Constitution of India, 1950 — Article 226, 254Essential Commodities Act, 1955 — Section 3, 3, 3(1), 3(1), 5
High Courts30 Nov 1984
State of U.P. Vs Abbal Hasan
Allahabad High Court · (1984) 11 AHC CK 0001
Arms Act, 1959 — Section 25
High Courts29 Nov 1984Allowed
Shital Prasad Vs Commissioner of Income Tax
Allahabad High Court · (1986) 53 CTR 247 : (1986) 161 ITR 259
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139(1), 271(1), 273A, 273A(1), 273A(4)
High Courts29 Nov 1984Allowed
Ram Saran Vs Doodh Nath
Allahabad High Court · (1984) 11 AHC CK 0036
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts29 Nov 1984Dismissed
Jannat Khatoon and others Vs 1st Addl Distt.Judge and others
Allahabad High Court · (1984) 11 AHC CK 0035
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2)
High Courts29 Nov 1984Allowed
Dr. Arun Kumar Vashishth Vs Principal, Lala Lajpat Rai Memorial Medical College, Meerut and Others
Allahabad High Court · AIR 1985 All 188
Constitution of India, 1950 — Article 226Indian Medical Council Act, 1956 — Section 33
High Courts29 Nov 1984
Harihar Nath Pandey Vs Dinesh Narain
Allahabad High Court · (1985) AWC 156
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 39, 40
High Courts28 Nov 1984Allowed
Kishori Lal Modiani Vs Union of India and others
Allahabad High Court · (1984) 11 AHC CK 0044
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5(a)
High Courts28 Nov 1984Allowed
Bisheshwar and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1984) 11 AHC CK 0039
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(2)
High Courts27 Nov 1984Partly Allowed
U.P. State Road Transport Corporation Vs Raj Kumar and Others
Allahabad High Court · (1985) 1 ACC 430 : (1986) ACJ 699
Motor Vehicles Act, 1988 — Section 110DMotor Vehicles Act, 1988 — Section 110DMotor Vehicles Act, 1988 — Section 110D
High Courts27 Nov 1984Disposed Off
Raj Govind Rai Vs Thakuri
Allahabad High Court · (1985) 1 ACC 454 : (1986) ACJ 1038
Motor Vehicles Act, 1988 — Section 110A(1)(b)Motor Vehicles Act, 1988 — Section 110A(1)(b)Motor Vehicles Act, 1988 — Section 110A(1)(b)
High Courts27 Nov 1984Allowed
Gopal Cold Storage and Ice Factory Vs Union of India (UOI) and Others
Allahabad High Court · (1986) 9 ECC 305 : (1985) 21 ELT 692
High Courts27 Nov 1984Dismissed
Bali Karan Lal and Others Vs The District Judge and Others
Allahabad High Court · (1985) AWC 435
Constitution of India, 1950 — Article 13, 14, 226, 300A, 30ADefence of India Rules, 1939 — Rule 16Electricity Act, 1910 — Section 22B
High Courts26 Nov 1984Allowed
Arun Kumar Vs The District Judge and Others
Allahabad High Court · (1985) AWC 287
Civil Procedure Code, 1908 (CPC) — Section 3Urban Land (Ceiling and Regulation) Act, 1976 — Section 11, 30(1), 31, 33, 6(1)
High Courts23 Nov 1984Dismissed
Union of India (UOI) Vs Ram Pyari and Others
Allahabad High Court · (1985) 1 ACC 377
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2