High Courts19 Jul 1984Allowed
Sita Ram and Others Vs Special Judicial Magistrate and Another
Allahabad High Court · (1985) ACR 187
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 352, 392, 395, 396, 397
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,471 of 5,024
High Courts19 Jul 1984Dismissed
The Punjab National Bank Vs Lalji Tandon
Allahabad High Court · AIR 1984 All 381
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts19 Jul 1984Dismissed
Narain Singh Vs State of U.P. and Others
Allahabad High Court · (1984) AWC 490 Supp
Uttar Pradesh Excise Act, 1910 — Section 11Uttar Pradesh Excise Rules — Rule 328, 6
High Courts18 Jul 1984Dismissed
Jaildar Singh Vs Sagar Singh
Allahabad High Court · (1984) 07 AHC CK 0018
Uttar Pradesh Land Revenue Act, 1901 — Section 34Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 168A
High Courts18 Jul 1984
State of Uttar Pradesh Vs The IInd Additional District and Sessions Judge and Others
Allahabad High Court · (1984) AWC 417 Supp
Evidence Act, 1872 — Section 13Forest Act, 1927 — Section 3, 4, 4(1), 5, 6
High Courts18 Jul 1984Allowed
Sabiha Shoib Vs Vice Chancellor, Avadh University and Another
Allahabad High Court · (1984) AWC 711 Supp
High Courts17 Jul 1984Allowed
Dr. S.S. Gupta Vs Lucknow University and Another
Allahabad High Court · (1985) AWC 21
Penal Code, 1860 (IPC) — Section 406, 420
High Courts16 Jul 1984Dismissed
Mau Cold Storage and Khandsari Sugar Factory P. Ltd. and Others Vs Registrar of Companies and Others
Allahabad High Court · (1985) 57 CompCas 37
Companies Act, 1956 — Section 633, 633(1), 633(2)
High Courts13 Jul 1984Allowed
Ram Bahadur Misra Vs State and Others
Allahabad High Court · (1985) 58 STC 80
Constitution of India, 1950 — Article 226
High Courts12 Jul 1984
Swarup Chand Jain Vs State of U.P. and Others
Allahabad High Court · (1984) 07 AHC CK 0044
Essential Commodities Act, 1955 — Section 3, 6A, 6E, 7
High Courts12 Jul 1984Allowed
N.S.A. Nagar Mahapalika Vs Harish Chandra
Allahabad High Court · (1984) 07 AHC CK 0039
Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 22, 22
High Courts12 Jul 1984Dismissed
Waqf Masjid Pindain and Others Vs Athar Husain Haidri and Another
Allahabad High Court · AIR 1985 All 100
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 10, Order 7 Rule 10A, Order 7 Rule 10A(2), Order 7 Rule 10A(5)
High Courts12 Jul 1984Dismissed
Gajraj Singh Vs Naseer Ahmad and Another
Allahabad High Court · (1984) AWC 630 Supp
Cantonments Act, 1952 — Section 126Criminal Procedure Code, 1973 (CrPC) — Section 133, 135, 482, 5, 9
High Courts12 Jul 1984
N.S.A. Nagar Mahapalika Vs Ram Gopal
Allahabad High Court · (1985) CriLJ 1
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts12 Jul 1984Dismissed
Raj Bahadur Shukla Vs District Panchayat Raj Officer and Others
Allahabad High Court · (1984) AWC 638 Supp
Constitution of India, 1950 — Article 226Representation of the People (Conduct of Elections and Election Petitions) Rules, 1956 — Rule 16Uttar Pradesh Panchayat Raj Act, 1947 — Section 11, 14, 2
High Courts11 Jul 1984Allowed
Dirvijai Singh Vs State of U.P.& Others
Allahabad High Court · (1984) 07 AHC CK 0022
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 11(2)
High Courts11 Jul 1984Dismissed
Farukh and Others Vs District Judge and Others
Allahabad High Court · AIR 1984 All 393
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 11(2), Order 21 Rule 17(1), Order 21 Rule 17(1A), Order 21 Rule 22(1)
High Courts07 Jul 1984Allowed
State of U.P. Vs Dev Dutt Sharma
Allahabad High Court · (1984) 07 AHC CK 0040
Constitution of India, 1950 — Article 20Penal Code, 1860 (IPC) — Section 109, 409, 53Prevention of Corruption Act, 1988 — Section 5(2)
High Courts02 Jul 1984Allowed
Ali Hasan Khan Vs State of U.P. and Others
Allahabad High Court · (1984) AWC 540 Supp
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(1)
High Courts10 Jun 1984Allowed
Dr. Jamilluddin Vs Qazi Zamirul Hasan and Others
Allahabad High Court · (1984) AWC 140 Supp
Transfer of Property Act, 1882 — Section 106Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 9