COURT ARCHIVE

Allahabad High Court judgments

1,00,478 judgments · page 3,462 of 5,024

High Courts16 Oct 1984Allowed

Syed Hasan Irshad Vs Chief Judicial Magistrate and Others

Allahabad High Court · (1985) AWC 111

Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 178, 179Uttar Pradesh Road Side Land Control Act, 1945 — Section 16, 16(2), 3, 5

Read judgment

High Courts16 Oct 1984Allowed

Babu Ram and Company Vs The Food Corporation of India

Allahabad High Court · (1984) AWC 672 Supp

Arbitration Act, 1940 — Section 14, 29Civil Procedure Code, 1908 (CPC) — Section 34

Read judgment

High Courts15 Oct 1984Allowed

Ravindra Singh Vishwa Mohan and Others Vs Assistant Sugar Commissioner and Another

Allahabad High Court · (1986) 61 STC 47

Constitution of India, 1950 — Article 226

Read judgment

High Courts15 Oct 1984Disposed Of

Shatrughan Prasad Vs 1st Addl.Distt.Judge, and others

Allahabad High Court · (1984) 10 AHC CK 0020

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5

Read judgment

High Courts15 Oct 1984Dismissed

Smt. Sudha Srivastava Vs Claims Commissioner, Northern Railway, Allahabad and Another

Allahabad High Court · AIR 1985 All 52

Evidence Act, 1872 — Section 101, 56, 57Railways Act, 1890 — Section 82A, 82F

Read judgment

High Courts15 Oct 1984

Sudha Srivastava Vs Claims Commissioner, Northern Railway and Another

Allahabad High Court · (1985) 1 ACC 9

Railways Act, 1890 — Section 82FRailways Act, 1890 — Section 82FRailways Act, 1890 — Section 82F

Read judgment

High Courts12 Oct 1984Allowed

Commissioner of Income Tax Vs Chandu Lal Surajpal

Allahabad High Court · (1985) 45 CTR 90 : (1986) 157 ITR 346 : (1985) 20 TAXMAN 384

Income Tax Act, 1961 — Section 40

Read judgment

High Courts11 Oct 1984Dismissed

Smt. Ram Pyari Devi Vs Chief Judical Migistrate and Others

Allahabad High Court · (1985) AWC 91

Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 160, 180(1), 186, 204, 205(1)

Read judgment

High Courts11 Oct 1984Dismissed

Umesh Narain Singh Vs Union of India (UOI)

Allahabad High Court · (1984) AWC 353 Supp

Constitution of India, 1950 — Article 311, 311(2)

Read judgment

High Courts10 Oct 1984

Suresh Chandra Jain Vs State of U.P.

Allahabad High Court · (1984) 10 AHC CK 0050

Essential Commodities Act, 1955 — Section 11, 3, 7

Read judgment

High Courts10 Oct 1984Allowed

Farman Ali Vs State of Uttar Pradesh and Others

Allahabad High Court · (1984) AWC 290 Supp

Uttar Pradesh Retirement Benefit Rules, 1961 — Rule 3(2), 4, 5

Read judgment

High Courts10 Oct 1984Dismissed

Savitri Devi Vs The District Judge and Others

Allahabad High Court · (1985) AWC 175

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5United Provinces Municipalities Act, 1916 — Section 338United Provinces Town Areas Act, 1914 — Section 14(1)

Read judgment

High Courts08 Oct 1984Dismissed

Diwakar Prasad Dubey and Another Vs Prabhakar Prasad Dubey and Another

Allahabad High Court · AIR 1985 All 133

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, 100Evidence Act, 1872 — Section 101, 102, 103, 104Registration Act, 1908 — Section 17, 49

Read judgment

High Courts08 Oct 1984Dismissed

Official Liquidator U.P. Vs Inder Raj Swarup and Others

Allahabad High Court · (1984) AWC 344 Supp

Banking Companies Act, 1949 — Section 45ACivil Procedure Code, 1908 (CPC) — Order 21 Rule 63, 47Companies Act, 1913 — Section 171

Read judgment

High Courts28 Sept 1984Dismissed

Betal Singh Vs Board of Revenue and Others

Allahabad High Court · (1985) AWC 170 : (1985) RD 29

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 154, 48, 5, 5(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 163, 167, 209, 210, 229B

Read judgment

High Courts28 Sept 1984Allowed