High Courts23 Oct 1984Allowed
Farooque Ahmed Vs State of U.P. and Another
Allahabad High Court · AIR 1985 All 326
Limitation Act, 1963 — Section 5
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,461 of 5,024
High Courts23 Oct 1984Allowed
Ram Suchit and Another Vs 1st Additional District Judge, Gorakhpur and Others
Allahabad High Court · AIR 1986 All 149
Specific Relief Act, 1963 — Section 26(2)
High Courts23 Oct 1984Partly Allowed
Madan Lal Agarwal Vs State of U.P. and others
Allahabad High Court · (1984) 10 AHC CK 0012
High Courts22 Oct 1984Allowed
Ram Bodh Singh Vs State of U.P. and Others
Allahabad High Court · (1985) AWC 40
High Courts22 Oct 1984Allowed
Raja Ram Maurya Vs Vth Addl. District Judge and Others
Allahabad High Court · (1984) AWC 649 Supp
Constitution of India, 1950 — Article 226
High Courts22 Oct 1984Allowed
Kedar Nath Awasthi Vs Administrator (Nagar Mahapalika) functioning as Manager of Aminabad Intermediate College and Others
Allahabad High Court · (1984) AWC 283 Supp
Uttar Pradesh Intermediate Education Service Commission Act, 1983 — Section 3Uttar Pradesh Intermediate Education Service Commission Regulation — Regulation 6, 6(1), 8, 4, 4(1)
High Courts20 Oct 1984Allowed
Shanti Devi Vs Ramsri
Allahabad High Court · (1984) 10 AHC CK 0026
Evidence Act, 1872 — Section 107, 108Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 172
High Courts20 Oct 1984Dismissed
Kisan Sahkari Chini Mills Ltd. Vs Union of India (UOI) and Others
Allahabad High Court · (1984) 17 ELT 29
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(3)Central Excise Rules, 1944 — Rule 8(1)Constitution of India, 1950 — Article 134A, 226
High Courts19 Oct 1984Partly Allowed
Uttar Pradesh Ban Nigam and Another Vs Bishan Nath Goswami
Allahabad High Court · (1984) AWC 665 Supp
Arbitration Act, 1940 — Section 11, 13, 20, 20(2), 8
High Courts19 Oct 1984Partly Allowed
U.P. Ban Nigam, Almora and Another Vs Bishan Nath Goswami, (Deceased by L.Rs.)
Allahabad High Court · AIR 1985 All 351
Arbitration Act, 1940 — Section 13, 20, 20(2), 8, 8(1)
High Courts19 Oct 1984Allowed
Kedar Nath Kanu Vs Mahabir Prasad
Allahabad High Court · (1984) AWC 652 Supp
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 25, 25(4)Constitution of India, 1950 — Article 14Provincial Small Cause Courts Act, 1887 — Section 15
High Courts19 Oct 1984Allowed
Rizwana Zameer and others Vs Hashmat Ali
Allahabad High Court · (1984) 10 AHC CK 0022
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20Limitation Act, 1963 — Section 5
High Courts19 Oct 1984Dismissed
Deep Chand Vs 1st Addl Munsif and another
Allahabad High Court · (1984) 10 AHC CK 0021
Constitution of India, 1950 — Article 226
High Courts19 Oct 1984Dismissed
Devendra Kumar Verma Vs Smt. Chand Rani
Allahabad High Court · AIR 1985 All 155
Hindu Marriage Act, 1955 — Section 12, 13, 28
High Courts18 Oct 1984Dismissed
Hari Shanker Kapoor Vs II Addl. District Judge and Others
Allahabad High Court · (1985) AWC 99
Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30, 30(1), 30(2), 30(5), 30(6)
High Courts17 Oct 1984
Murli Vs State
Allahabad High Court · (1984) 10 AHC CK 0049
Penal Code, 1860 (IPC) — Section 302
High Courts17 Oct 1984Partly Allowed
Sanehi and Another Vs D.D.C.Faizabad and Others
Allahabad High Court · (1984) 10 AHC CK 0027
High Courts17 Oct 1984Dismissed
State of Uttar Pradesh and Another Vs Sardul Singh Kulwant Singh and Another
Allahabad High Court · AIR 1985 All 67
Arbitration Act, 1940 — Section 2, 39, 8(1), 9
High Courts17 Oct 1984Dismissed
State of Uttar Pradesh and Another Vs Sardul Singh Kulwant Singh Contractors and Another
Allahabad High Court · (1984) AWC 339 Supp
Arbitration Act, 1940 — Section 20, 20(4), 34, 4(3), 8
High Courts16 Oct 1984Dismissed
Commissioner of Income Tax Vs Badri Vishal Tandon and Girish Tandon
Allahabad High Court · (1985) 20 TAXMAN 435
Income Tax Act, 1961 — Section 143(3), 256(1), 256(2), 263(1)