COURT ARCHIVE

Allahabad High Court judgments

1,00,478 judgments · page 3,469 of 5,024

High Courts10 Aug 1984

Phool Singh and Others Vs State of U.P. and Another

Allahabad High Court · (1984) 08 AHC CK 0020

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 191, 192, 193Penal Code, 1860 (IPC) — Section 147, 302, 323, 342, 448

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High Courts10 Aug 1984Allowed

Satyendra Singh Vs State of Uttar Pradesh and Others

Allahabad High Court · (1984) AWC 459 Supp

Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 17, 4Uttar Pradesh Tenancy Act, 1939 — Section 3(9)

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High Courts09 Aug 1984

Nagar Swasthya Adhikari Vs Mohammad Rafiq

Allahabad High Court · (1985) ACR 122

Prevention of Food Adulteration Act, 1954 — Section 16, 7

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High Courts08 Aug 1984Dismissed

Chandrabhan Singh Vs Smt. Kastoori

Allahabad High Court · (1984) 08 AHC CK 0068

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482

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High Courts08 Aug 1984Allowed

Union of India (UOI) Vs Kailash Chand Jain and Company

Allahabad High Court · AIR 1985 All 21

Railways Act, 1890 — Section 77B, 77B(1)

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High Courts08 Aug 1984Allowed

Amitab Chaudhary Vs District Judge, Allahabad and Another

Allahabad High Court · AIR 1985 All 7

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5

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High Courts07 Aug 1984Allowed

Vishanu Kumar Agarwal Vs The Chancellor (Governor), Meerut University and Others

Allahabad High Court · AIR 1984 All 375

Uttar Pradesh State Universities Act, 1973 — Section 31, 50(1), 74(2)

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High Courts07 Aug 1984Dismissed

Commissioner of Sales Tax Vs Prayag Ice and Oil Mills

Allahabad High Court · (1986) 61 STC 81

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High Courts07 Aug 1984Allowed

State of U.P. Vs The District Judge and Another

Allahabad High Court · AIR 1984 All 352

Constitution of India, 1950 — Article 254Land Acquisition Act, 1894 — Section 16, 17, 4, 6Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 2, 42

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High Courts06 Aug 1984

Imam Baksh Vs State of U.P.

Allahabad High Court · (1984) 08 AHC CK 0082

Constitution of India, 1950 — Article 39

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High Courts06 Aug 1984Partly Allowed

Baba Jamuna Das Mahanth Vs Prescribed Authority, Urban Land Ceiling and Others

Allahabad High Court · AIR 1984 All 357

Urban Land (Ceiling and Regulation) Act, 1976 — Section 19(1)

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High Courts06 Aug 1984Dismissed

State of U.P. Vs Sada Nand Misra and Another

Allahabad High Court · (1984) AWC 112 Supp

Constitution of India, 1950 — Article 311Penal Code, 1860 (IPC) — Section 323, 325, 328, 34Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 19

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High Courts06 Aug 1984Allowed