COURT ARCHIVE

Allahabad High Court judgments

1,00,478 judgments · page 3,466 of 5,024

High Courts06 Sept 1984Allowed

Bishambar Dayal, Retired Chief Justice, Madhya Pradesh High Court and Retired Lokayukta Vs State of Uttar Pradesh

Allahabad High Court · (1984) AWC 393 Supp

All India Services (Leave) Rules, 1955 — Rule 20B, 9(1)Constitution of India, 1950 — Article 221, 226High Court Judges (Conditions of Service) Rules, 1956 — Rule 2

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High Courts06 Sept 1984Dismissed

Achchey Lal and Others Vs The Vice Chancellor, Gorakhpur University and Others

Allahabad High Court · AIR 1985 All 1(2)

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Uttar Pradesh State Universities Act, 1973 — Section 28, 28(4), 28(6)

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High Courts06 Sept 1984Allowed

Padma Devi Saxena and Another Vs Union of India

Allahabad High Court · (1984) 09 AHC CK 0053

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4

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High Courts05 Sept 1984Allowed

Laxmi Narain Kapoor and Others Vs Radhey Mohan Kapoor and Others

Allahabad High Court · (1982) 8 ACR 594

Registration Act, 1908 — Section 17, 17(2)Transfer of Property Act, 1882 — Section 10

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High Courts05 Sept 1984Dismissed

Commissioner of Income Tax Vs S.B. Sugar Mills

Allahabad High Court · (1985) 44 CTR 129 : (1985) 156 ITR 273 : (1985) 22 TAXMAN 277

Income Tax Act, 1961 — Section 256, 3, 4

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High Courts05 Sept 1984Allowed

Luxmi Narain Kapoor Vs Radhey Mohan Kapoor and Others

Allahabad High Court · AIR 1986 All 244

Registration Act, 1908 — Section 17(2)

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High Courts05 Sept 1984

Summan Singh Vs State of U.P.

Allahabad High Court · (1984) 09 AHC CK 0001

Penal Code, 1860 (IPC) — Section 302

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High Courts04 Sept 1984Allowed

Smt. Mahender Kaur Vs State of U.P. and Others

Allahabad High Court · (1984) AWC 563 Supp

Constitution of India, 1950 — Article 136Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 12A, 5(6), 5(7), 5(8)

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High Courts04 Sept 1984Allowed

Beni Madhav (deceased by L. Rs.) and Another Vs Smt. Chameli Devi (deceased by L. Rs.) and Another

Allahabad High Court · AIR 1985 All 89

Limitation Act, 1908 — Article 132, 19

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High Courts04 Sept 1984

DEKO PRODUCTS Vs COMMISSIONER OF INCOME TAX.

Allahabad High Court · (1985) 44 CTR 130

Income Tax Act, 1961 — Section 256

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High Courts04 Sept 1984Dismissed

Smt. Pushpa Devi Agarwal Vs The Collector and District Magistrate and Others

Allahabad High Court · (1984) AWC 597 Supp

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High Courts04 Sept 1984

Dulari Devi Vs Claims Commissioner, N. Rlys.

Allahabad High Court · (1985) 1 ACC 383

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High Courts03 Sept 1984Dismissed

Anis Ahmad Khan and Another Vs State of Uttar Pradesh and Others

Allahabad High Court · (1985) AWC 25

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(3), Order 39 Rule 2AContempt of Courts Act, 1971 — Section 10, 12, 2

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High Courts31 Aug 1984Allowed