High Courts23 Nov 1984
P.H. Tripathi Vs Central Bank of India and Others
Allahabad High Court · (1985) 2 LLJ 500
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 419, 420, 468, 471
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,458 of 5,024
High Courts23 Nov 1984Dismissed
Ghoorey Singh Vs State of Uttar Pradesh
Allahabad High Court · (1985) AWC 151
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts22 Nov 1984Dismissed
Parbati Devi Vs Smt. Lalloo Devi and Others
Allahabad High Court · (1985) AWC 221
Succession Act, 1925 — Section 299
High Courts21 Nov 1984Dismissed
Gulab Singh Vs Deputy Director of Consolidation and Another
Allahabad High Court · (1984) AWC 742 Supp : (1985) RD 112
Constitution of India, 1950 — Article 226
High Courts21 Nov 1984Allowed
Ram Anugrah Shukla Vs The Director of Education (Higher) and Others
Allahabad High Court · (1984) AWC 726 Supp
Uttar Pradesh State Universities Act, 1973 — Section 31, 31(11), 60A
High Courts21 Nov 1984
Shanker Lal Sharma Vs Lachhman and Others
Allahabad High Court · (1984) 11 AHC CK 0002
Penal Code, 1860 (IPC) — Section 109, 302, 34Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115
High Courts20 Nov 1984Allowed
Raksha Pal Singh Vs District Magistrate and Others
Allahabad High Court · (1985) AWC 294
Criminal Procedure Code, 1973 (CrPC) — Section 107, 117Penal Code, 1860 (IPC) — Section 323, 353
High Courts20 Nov 1984Dismissed
Committee of Management, Gokul Das Hindu Girls College Vs District Magistrate and Others
Allahabad High Court · (1984) AWC 713 Supp
Constitution of India, 1950 — Article 226Higher Education Service Commission Act, 1980 — Section 13, 14, 15, 15(2), 19
High Courts20 Nov 1984Partly Allowed
Tarawati Devi and Others Vs New India Assurance Co. and Others
Allahabad High Court · (1985) 2 ACC 309 : (1986) ACJ 601
Motor Vehicles Act, 1988 — Section 110DMotor Vehicles Act, 1988 — Section 110D
High Courts20 Nov 1984Disposed Of
Committee of Management of Subhash Uchchtar Madhyamik Vidyalaya and Another Vs Deputy Director of Education, Meerut Region and Others
Allahabad High Court · (1984) AWC 715 Supp
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)
High Courts20 Nov 1984Allowed
Gaurhari Singhania Vs Wealth-tax Officer and Others
Allahabad High Court · (1987) 60 CTR 84 : (1986) 159 ITR 785 : (1986) 26 TAXMAN 454
Constitution of India, 1950 — Article 226
High Courts20 Nov 1984Allowed
Sri Ram and Another Vs Tarjan and Others
Allahabad High Court · (1985) AWC 750
High Courts20 Nov 1984
Sri. Ram and Another Vs Tarjan and Others
Allahabad High Court · (1984) 11 AHC CK 0008
High Courts20 Nov 1984
Swami Dayal Vs State of U.P.
Allahabad High Court · (1984) 11 AHC CK 0003
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 307, 394, 395, 397, 412
High Courts19 Nov 1984Allowed
State of Uttar Pradesh and Another Vs The District Judge and Others
Allahabad High Court · (1984) AWC 681 Supp
Income Tax Act, 1961 — Section 2(31), 4Urban Land (Ceiling and Regulation) Act, 1976 — Section 1(2), 10(3), 2, 3, 4(5)
High Courts19 Nov 1984Allowed
State of U.P. Vs The District Judge and Another
Allahabad High Court · (1984) AWC 697 Supp
Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 4(10), 4(11), 4(5), 4(6)
High Courts19 Nov 1984Dismissed
Smt. Kalawati Vs Sardar Singh and Another
Allahabad High Court · (1985) AWC 180
Employees State Insurance Act, 1948 — Section 53, 61, 63Motor Vehicles (Amendment) Act, 1969 — Section 58Motor Vehicles Act, 1939 — Section 110A, 110AA, 110D
High Courts19 Nov 1984Dismissed
Smt. Kalawati Vs Balwant Singh and Another
Allahabad High Court · (1986) ACJ 550 : AIR 1985 All 124
Motor Vehicles Act, 1939 — Section 110AAWorkmens Compensation Act, 1923 — Section 3
High Courts19 Nov 1984Dismissed
Mohammad Manzarullah Vs State of Uttar Pradesh and Others
Allahabad High Court · (1984) AWC 685 Supp
Urban Land (Ceiling and Regulation) Act, 1976 — Section 1, 10, 10(1), 10(2), 10(3)
High Courts16 Nov 1984Allowed
Mandir Ram Janki Vs Narendra Kumar and Others
Allahabad High Court · (1985) AWC 228
Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 15(1), 17, 17(1), 18Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10(7)