High Courts30 Aug 1984Dismissed
S.M. Kamal Vs Palace Theatre
Allahabad High Court · (1984) AWC 233 Supp
Constitution of India, 1950 — Article 226, 226(1), 32Employees State Insurance Act, 1948 — Section 73, 73(1), 73(2), 75(1), 75(2A)
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,467 of 5,024
High Courts30 Aug 1984Dismissed
Anandan Gupta Vs Navin Agarwal and Others
Allahabad High Court · AIR 1984 All 387
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts30 Aug 1984
Ram Singh and Others Vs Rajendra Kumar Jain and Others
Allahabad High Court · (1985) 1 ACC 271
High Courts30 Aug 1984
Dr. B.C. Hasaram Vs Santosh Kumar
Allahabad High Court · (1985) ACR 25
Constitution of India, 1950 — Article 225Contempt of Courts Act, 1971 — Section 12, 15, 17, 18, 2Contempt of Courts Rules, 1980 — Rule 2, 4
High Courts30 Aug 1984Allowed
Mohammad Yaqub Vs The IVth Additional District and Sessions Judge and Others
Allahabad High Court · (1984) AWC 534 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(2)
High Courts30 Aug 1984Dismissed
Jyoti Prasad Dixit (deceased by L.Rs.) Vs Smt. Bitan Devi and Others
Allahabad High Court · (1986) 1 ACC 242 : (1986) ACJ 371 : AIR 1985 All 32 : (1986) 59 CompCas 348
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1Motor Vehicles Act, 1939 — Section 110A, 95(2)
High Courts30 Aug 1984Dismissed
Pratap Narain Pande Vs Smt. Nomita Roy and Others
Allahabad High Court · (1984) AWC 567 Supp
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, 2(3)Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts30 Aug 1984Allowed
Ved Prakash Vs The Second Additional District Judge and Others
Allahabad High Court · (1984) AWC 537 Supp
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21AUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(2)
High Courts29 Aug 1984Dismissed
Commissioner of Income Tax Vs Balram Prasad
Allahabad High Court · (1985) 44 CTR 132 : (1984) 150 ITR 687 : (1985) 23 TAXMAN 285
Income Tax Act, 1961 — Section 256, 256(2), 269, 269C(2), 269F(6)
High Courts29 Aug 1984Allowed
Jai Gurudev Dharam Pracharak Sangh and Others Vs State of U.P. and Others
Allahabad High Court · AIR 1985 All 158
Evidence Act, 1872 — Section 106, 114Land Acquisition Act, 1894 — Section 17, 17(4), 4, 4(1), 5A
High Courts28 Aug 1984Disposed Of
Additional Commissioner of Income Tax Vs Solar Chemicals (P.) Ltd.
Allahabad High Court · (1985) 44 CTR 300 : (1984) 150 ITR 410
Income Tax Act, 1961 — Section 143(3), 148, 271(1)
High Courts27 Aug 1984Allowed
Smt. Kamla Devi Vs The Special Land Acquisition Officer, Nagar Mahapalika and Others
Allahabad High Court · (1984) AWC 627 Supp
Uttar Pradesh Town Improvement Act, 1919 — Section 36(1), 755(1)
High Courts27 Aug 1984Dismissed
Ram Nath Vs Smt. Tapesara and Others
Allahabad High Court · AIR 1985 All 26
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
High Courts27 Aug 1984Dismissed
Fauji Colony Collective Sehkari Kheti Samiti Ltd. Vs State of U.P. and Others
Allahabad High Court · (1984) AWC 410 Supp
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 5(4)
High Courts27 Aug 1984
Ram Chandra Misra Vs State of U.P.
Allahabad High Court · (1982) 8 ACR 419
Criminal Procedure Code, 1973 (CrPC) — Section 313, 319, 319(1), 342, 482Penal Code, 1860 (IPC) — Section 379
High Courts27 Aug 1984Dismissed
Mohd. Faiyaz Ali Khan Vs Mohd. Mubarak Ali Khan and Others
Allahabad High Court · (1984) AWC 429 Supp
Constitution (Fifteenth Amendment) Act, 1963 — Section 8Constitution of India, 1950 — Article 1, 1(2), 1(3), 124, 214
High Courts24 Aug 1984Allowed
Panna Lal Sonkar Vs The Prescribed Authority (Munsif West) and Another
Allahabad High Court · (1984) AWC 401 Supp
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 3(1), 7F
High Courts24 Aug 1984Allowed
Bijoy Kumar Vs Union of India (UOI) and Others
Allahabad High Court · (1984) AWC 408 Supp
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14(11), 14(13), 14(15), 14(17)
High Courts24 Aug 1984Allowed
Tirmal Singh Vs Sadhan Sahkari Samiti Ltd. and Others
Allahabad High Court · (1985) AWC 164
Uttar Pradesh Co-operative Societies Act, 1965 — Section 2, 34, 95A, 95A(2)
High Courts24 Aug 1984
Jai Prakash Vs State of U.P.
Allahabad High Court · (1982) 8 ACR 406
Criminal Procedure Code, 1973 (CrPC) — Section 12AC, 169, 190, 190(1), 193Essential Commodities Act, 1955 — Section 11, 12A, 3, 7, 8Essential Supplies (Temporary Powers) Act, 1946 — Section 11