High Courts08 Nov 1984Partly Allowed
Dyer Meakin Breweries Ltd. and Another Vs Smt. Bimla Gupta and Others
Allahabad High Court · (1985) 1 ACC 147 : (1986) ACJ 334 : AIR 1985 All 147
Motor Vehicles Act, 1939 — Section 110B
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,460 of 5,024
High Courts08 Nov 1984Dismissed
Krishna Kumar Srivastava Vs VIth Additional District Judge and Others
Allahabad High Court · (1984) AWC 380 Supp
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts07 Nov 1984Dismissed
Commissioner of Income Tax Vs Jagdish Lal and Sons
Allahabad High Court · (1985) 45 CTR 92 : (1986) 157 ITR 620
Income Tax Act, 1961 — Section 171, 256(2)
High Courts06 Nov 1984Allowed
Ram Saran Vs Assistant Director (Consolidation) and Others
Allahabad High Court · (1985) AWC 224
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 11(1), 12, 48, 9A
High Courts06 Nov 1984Dismissed
Dr. J.N. Srivastava Vs Lucknow University and Others
Allahabad High Court · AIR 1986 All 137
Constitution of India, 1950 — Article 226
High Courts06 Nov 1984Allowed
S. Chand and Co. Vs II Addl. District Judge, Lucknow and Others
Allahabad High Court · AIR 1986 All 26 : (1985) AWC 84
Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30
High Courts06 Nov 1984
Malti Prasad Ram Prasad Vs Commissioner of Income Tax
Allahabad High Court · (1985) 45 CTR 87 : (1986) 157 ITR 601 : (1985) 22 TAXMAN 162
Income Tax Act, 1961 — Section 256(2), 69, 69A
High Courts06 Nov 1984Dismissed
Malti Prasad Vs Commissioner of Income Tax
Allahabad High Court · (1985) 21 TAXMAN 18
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts06 Nov 1984
Kanhai Lal Vs State of U.P.
Allahabad High Court · (1984) AWC 326 Supp
General Clauses Act, 1897 — Section 21Prevention of Food Adulteration Act, 1954 — Section 10(5), 16, 7, 9, 9(1)Prevention of Food Adulteration Rules, 1955 — Rule 6, 8, 8(3)
High Courts05 Nov 1984
Ram Autar Vs State of U.P.
Allahabad High Court · (1984) 11 AHC CK 0082
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7
High Courts05 Nov 1984
COMMISSIONER OF INCOME TAX Vs KRISHAN KUMAR MODI.
Allahabad High Court · (1985) 49 CTR 306 : (1985) 22 TAXMAN 485
Income Tax Act, 1961 — Section 17, 256
High Courts30 Oct 1984Allowed
State of U.P. Vs Lal Bihari and Another
Allahabad High Court · (1984) AWC 662 Supp
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Urban Land (Ceiling and Regulation) Act, 1976 — Section 31, 33, 4(9)
High Courts30 Oct 1984Dismissed
Kallo Vs U.P. State Roadways Transport Corporation
Allahabad High Court · (1985) 1 ACC 191
Motor Vehicles Act, 1939 — Section 110DMotor Vehicles Act, 1939 — Section 110DMotor Vehicles Act, 1939 — Section 110D
High Courts30 Oct 1984Allowed
Benares Cotton and Silk Mills Ltd. (In Liquidation) Vs Sulbha Devi Gupta
Allahabad High Court · (1986) 60 CompCas 639
Companies Act, 1913 — Section 168
High Courts29 Oct 1984Dismissed
Gram Samaj Manauta Vs Bhondi and Others
Allahabad High Court · (1984) 10 AHC CK 0047
High Courts29 Oct 1984
Chander Kala and Others Vs Murari Lal Singhal and Others
Allahabad High Court · (1985) 1 ACC 208 : (1986) ACJ 1019 : (1984) AWC 656 Supp
Motor Vehicles Act, 1988 — Section 110AMotor Vehicles Act, 1988 — Section 110AMotor Vehicles Act, 1988 — Section 110A
High Courts29 Oct 1984Allowed
Ghanshyam Singh and others Vs State of U.P. and others
Allahabad High Court · (1984) 10 AHC CK 0011
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts29 Oct 1984Allowed
State of U.P. Vs Prem Chandra Jain and Others
Allahabad High Court · (1984) AWC 617 Supp
Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 33, 4(9), 42, 6(1)Uttar Pradesh (Regulation of Building Operations) Regulations, 1960 — Regulation 20
High Courts29 Oct 1984
Raghuraji Devi and Others Vs Haji Lal Mohammad Biri Works
Allahabad High Court · (1985) 1 ACC 238
High Courts28 Oct 1984Dismissed
Subhash Chandra Vs Nagar Mahapalika
Allahabad High Court · AIR 1984 All 228
Contract Act, 1872 — Section 2Transfer of Property Act, 1882 — Section 122