COURT ARCHIVE

Allahabad High Court judgments

1,00,478 judgments · page 3,459 of 5,024

High Courts16 Nov 1984Dismissed

B.K. Misra, Additional District and Sessions Judge Vs State of Uttar Pradesh and Others

Allahabad High Court · (1984) AWC 358 Supp

Constitution of India, 1950 — Article 14, 226, 233(1), 233(2), 32Uttar Pradesh Civil Services (Judicial Branch) Rules, 1951 — Rule 19, 19(1), 22, 22(2), 22(3)Uttar Pradesh Higher Judicial Service Rules, 1975 — Rule 17, 20, 21, 23, 24

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High Courts16 Nov 1984

Ram Lotan and Another Vs Bhagwati Prasad and Others

Allahabad High Court · (1984) 1 ACC 391

Motor Vehicles Act, 1939 — Section 110D

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High Courts15 Nov 1984

Ram Yash and Others Vs State of U.P. and Another

Allahabad High Court · (1985) AWC 103

Constitution of India, 1950 — Article 134Penal Code, 1860 (IPC) — Section 147, 148, 149, 326, 500Special Courts Act, 1979 — Section 11(1)

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High Courts15 Nov 1984Partly Allowed

Laxmi Devi and Others Vs Narendra Singh and Others

Allahabad High Court · (1985) 1 ACC 412

Motor Vehicles Act, 1988 — Section 110DMotor Vehicles Act, 1988 — Section 110DMotor Vehicles Act, 1988 — Section 110D

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High Courts15 Nov 1984Allowed

Ram Singh and Others Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1984) AWC 669 Supp : (1985) RD 238

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 42A, 48(1), 48(3)

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High Courts14 Nov 1984Disposed Of

Brig. M.C. Sanyal Vs District Judge and Others

Allahabad High Court · (1984) AWC 691 Supp

Constitution of India, 1950 — Article 133(1), 134A, 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 1(2), 1(3), 10, 11, 12Uttar Pradesh Imposition of Ceiling Land Holdings Amendment Rule — Rule 19(2), 3

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High Courts14 Nov 1984Disposed Of

M.C. Sanyal Vs District Judge, Dehradun and Others

Allahabad High Court · AIR 1985 All 193

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 15, 3, 4(9), 5(1)

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High Courts14 Nov 1984Dismissed

Smt. Krishna Devi Vs Additional Civil Judge, Bijnor and Another

Allahabad High Court · AIR 1985 All 131 : (1985) AWC 177

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 7 Rule 7Constitution of India, 1950 — Article 226Hindu Marriage Act, 1955 — Section 13, 13A, 9

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High Courts14 Nov 1984Allowed

Commissioner of Income Tax Vs Raj Bans Singh

Allahabad High Court · (1986) 158 ITR 209 : (1985) 22 TAXMAN 53

Income Tax Act, 1961 — Section 256, 256(2), 271(1)

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High Courts14 Nov 1984Dismissed

Ram Nath and Another Vs Board of Revenue and Others

Allahabad High Court · (1985) AWC 50

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 2, Order 20 Rule 3, Order 41 Rule 31, 108Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5

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High Courts14 Nov 1984Allowed