COURT ARCHIVE

Allahabad High Court judgments

1,00,478 judgments · page 3,463 of 5,024

High Courts28 Sept 1984Allowed

Smt. Raj Kumari Vs Board of Revenue and Others

Allahabad High Court · (1985) AWC 187 : (1985) RD 33

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(d), Order 7 Rule 2, 80Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms (Amendment) Act, 1961 — Section 209(2)

Read judgment

High Courts28 Sept 1984Allowed

Ambika Prasad Dwivedi and Another Vs Harihar Prasad

Allahabad High Court · (1984) AWC 313 Supp

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 102

Read judgment

High Courts27 Sept 1984Allowed

E. Septon and Company Private Limited Vs Superintendent of Central Excise and Another

Allahabad High Court · (1985) 5 ECC 305 : (1985) 19 ELT 57

Central Excise Rules, 1944 — Rule 174, 174A, 2, 8, 8(1)Central Excises and Salt Act, 1944 — Section 2Constitution of India, 1950 — Article 226

Read judgment

High Courts27 Sept 1984Dismissed

United India Fire and General Insurance Co. Ltd., Kanpur and Another Vs Gulab Chandra Gupta

Allahabad High Court · (1985) 1 ACC 52 : AIR 1985 All 44 : (1986) 59 CompCas 678

Motor Vehicles Act, 1939 — Section 110D, 96(2), 96(6)

Read judgment

High Courts27 Sept 1984Allowed

Parag Lal Behari Vs Deputy Director of Consolidation, Gorakhpur and Others

Allahabad High Court · AIR 1985 All 34

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 141, 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5

Read judgment

High Courts27 Sept 1984Dismissed

Smt. Yasmin Mahmud Vs The Additional District Judge, Special and Others

Allahabad High Court · (1985) AWC 88

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(2), 39

Read judgment

High Courts26 Sept 1984Allowed

Shyam Kishore Agarwal Vs The VII Additional District Judge and Others

Allahabad High Court · (1984) AWC 555 Supp

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 15 Rule 5(1), Order 15 Rule 5(2), Order 16 Rule 5(1)Constitution of India, 1950 — Article 14, 226Transfer of Property Act, 1882 — Section 106

Read judgment

High Courts26 Sept 1984Allowed

Kashi Prasad Kesarvani Vs Commissioner, Sales Tax

Allahabad High Court · (1986) 61 STC 270

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17

Read judgment

High Courts26 Sept 1984Allowed

Irfanur-Rashid Khan Vs Rizwanur-Rashid Khan and Others

Allahabad High Court · AIR 1985 All 271 : (1984) AWC 517 Supp

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115

Read judgment

High Courts26 Sept 1984Dismissed

Hari Shanker Srivastava Vs Smt. Savitri Devi and Others

Allahabad High Court · (1984) AWC 521 Supp

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 47Contempt of Courts Act, 1971 — Section 12

Read judgment

High Courts26 Sept 1984Allowed

Ram Baran Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1984) AWC 503 Supp

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 10, 11, 12, 13, 14Limitation Rules, 1963 — Rule 111

Read judgment

High Courts25 Sept 1984Allowed

Ajeet Gupta Vs Mukteshwari Nigam and Others

Allahabad High Court · (1984) AWC 573 Supp

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 22 Rule 4, 47Evidence Act, 1872 — Section 41Transfer of Property Act, 1882 — Section 106, 108

Read judgment

High Courts25 Sept 1984

DAYA SHANKER Vs TAX RECOVERY OFFICER and Another

Allahabad High Court · (1985) 48 CTR 134 : (1985) 21 TAXMAN 303

Income Tax Act, 1961 — Section 220, 225, 264

Read judgment

High Courts25 Sept 1984Allowed

Smt. Maharani Chopra and Another Vs Darshan Lal and Another

Allahabad High Court · (1984) AWC 525 Supp

Civil Procedure Code, 1908 (CPC) — Section 2(11)Fatal Accidents Act, 1855 — Section 1AHindu Succession Act, 1956 — Section 15(1), 8

Read judgment

High Courts25 Sept 1984Dismissed

L.H. Sugar Factories Limited and Another Vs The Collector, Central Excise and Others

Allahabad High Court · (1985) 5 ECC 308

Central Excises and Salt Act, 1944 — Section 35

Read judgment

High Courts24 Sept 1984Partly Allowed

Laxmi Narain Gupta Vs U.P. Pubic Service Tribunal and Others

Allahabad High Court · (1985) AWC 32

Arbitration Act, 1940 — Section 21Civil Procedure Code, 1908 (CPC) — Section 26, 3, 80Payment of Wages Act, 1936 — Section 22

Read judgment

High Courts24 Sept 1984Dismissed

Commissioner, Sales Tax Vs Saraswati Press

Allahabad High Court · (1985) 58 STC 327

Read judgment

High Courts21 Sept 1984Dismissed

Mata Prasad Dwivedi Vs Special Judge/1st Additional District Judge and Others

Allahabad High Court · (1984) AWC 114 Supp

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(1)

Read judgment

High Courts21 Sept 1984Allowed

Man Mohan and Others Vs State

Allahabad High Court · (1984) AWC 321 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 110Penal Code, 1860 (IPC) — Section 302, 34, 395, 397

Read judgment

High Courts20 Sept 1984Dismissed

Tarkeshwar Nath Sharma Vs The Deputy Director of Education, VIIth Region and Others

Allahabad High Court · (1985) AWC 41

Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(3)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 31, 35, 36, 37

Read judgment