Arbitration Act, 1940 — Section 14, 14(2), 2, 3, 30Constitution of India, 1950 — Article 226Uttar Pradesh Agricultural University Act, 1958 — Section 27

Read judgment

High Courts20 Sept 1984

Shankerlal Bhargava Vs State of U.P.

Allahabad High Court · (1984) 09 AHC CK 0020

Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 468, 468Penal Code, 1860 (IPC) — Section 120, 34, 80

Read judgment

High Courts20 Sept 1984

Shiv Kumar and Others Vs State

Allahabad High Court · (1984) 09 AHC CK 0006

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302

Read judgment

High Courts19 Sept 1984Dismissed

Ram Sewak Vs Smt. Mau Devi and Others

Allahabad High Court · (1984) AWC 625 Supp : (1985) RD 186

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 134, 134(3), 137Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 116B, 118

Read judgment

High Courts19 Sept 1984

Prabhat Narain Mehrotra Vs State of U.P.

Allahabad High Court · (1985) CriLJ 63

Criminal Procedure Code, 1973 (CrPC) — Section 386

Read judgment

High Courts19 Sept 1984

New India Insurance Company Vs Vindhwasni Devi @ Maya Devi and Others

Allahabad High Court · (1985) 1 ACC 421

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

Read judgment

High Courts18 Sept 1984Dismissed

Radhey Shyam and Others Vs The Deputy Director (Consolidation) and Others

Allahabad High Court · (1984) AWC 604 Supp

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(1), 9B(1)Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 25A

Read judgment

High Courts18 Sept 1984Dismissed

Ram Nihore Vs Smt. Neuri and Others

Allahabad High Court · (1984) AWC 606 Supp : (1985) RD 160

Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 17, 18, 19, 20, 21Uttar Pradesh Tenancy Act, 1939 — Section 159, 159(2), 18

Read judgment

High Courts18 Sept 1984

Naraina Vs State of U.P.

Allahabad High Court · (1984) AWC 256 Supp

Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 34

Read judgment

High Courts18 Sept 1984

Nurul Huda and Others Vs Amitabh Bachchan and Others

Allahabad High Court · (1985) ACR 305

Cinematograph Act, 1952 — Section 3, 4, 4Constitution of India, 1950 — Article 129, 19(1), 20(3), 214, 215Contempt of Courts Act, 1971 — Section 12, 13, 2, 2(2), 3, 3

Read judgment

High Courts18 Sept 1984Dismissed