High Courts27 Apr 1984Allowed
Abdul Ghaffar Vs State of U.P. and Others
Allahabad High Court · AIR 1984 All 283
Land Acquisition (Companies) Rules, 1963 — Rule 4Land Acquisition Act, 1894 — Section 6
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,474 of 5,024
High Courts26 Apr 1984Dismissed
Brahmeshwar Rai Vs State of U.P.
Allahabad High Court · (1984) CriLJ 1676
Penal Code, 1860 (IPC) — Section 120, 201, 409, 420, 467
High Courts26 Apr 1984Partly Allowed
Asloom & Another Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1984) 04 AHC CK 0029
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11C
High Courts26 Apr 1984Disposed Of
Smt. Shraddha Kumari Vs Lucknow University and Others
Allahabad High Court · AIR 1985 All 71
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities (Presidents) Act, 1973 — Section 21(1), 21(8), 49
High Courts25 Apr 1984Allowed
Bhagwati Mandir Biraiman Vs State of U.P. and Others
Allahabad High Court · AIR 1984 All 300
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts25 Apr 1984Allowed
Surya Nath Pandey Vs State of U.P. and Others
Allahabad High Court · (1984) AWC 117 Supp
Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 2, 4, 5
High Courts25 Apr 1984
Raghunandan Singh and Another Vs State and Another
Allahabad High Court · (1982) 8 ACR 363
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts24 Apr 1984Dismissed
Ravindra Prakash Arya Vs Union of India (UOI) and Another
Allahabad High Court · (1984) CriLJ 1321
Criminal Procedure Code, 1973 (CrPC) — Section 200, 26, 29, 323Drugs and Cosmetics Act, 1940 — Section 18, 18A, 26, 27, 27A
High Courts24 Apr 1984
Rajendra Singh Vs State of U.P.
Allahabad High Court · (1982) 8 ACR 283
Criminal Procedure Code, 1973 (CrPC) — Section 297, 401Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7
High Courts23 Apr 1984Dismissed
Dr. (Mrs.) Nirmala Nautiyal and Others Vs Chancellor, University of Lucknow and Others
Allahabad High Court · (1984) AWC 731 Supp
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1974 — Section 31(8)
High Courts23 Apr 1984Dismissed
Committee of Management of Dadaur Inter College Vs The District Inspector of Schools and Others
Allahabad High Court · (1984) AWC 735 Supp
Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 3, 3(1), 3(3), 4(1), 5Uttar Pradesh High Schools and Intermediate Colleges (Payment of Salaries of Teachers and Other Employees) Rules, 1993 — Regulation 36
High Courts23 Apr 1984Dismissed
Dinesh Kumar Vs State of U.P. and Another
Allahabad High Court · (1984) AWC 463 Supp
Disciplinary Proceedings Administrative Tribunal Rules, 1947 — Rule 10(1), 14(4), 4, 49(A)(4), 9(1)
High Courts23 Apr 1984Dismissed
Afzal Husain Vs Ist Addl. District Judge and Others
Allahabad High Court · AIR 1985 All 79
Uttar Pradesh Muslim Waqfs Act, 1960 — Section 29, 29(8), 30, 33(1), 33(2)
High Courts20 Apr 1984Disposed Of
Jodhan Singh and Others Vs State of U.P.
Allahabad High Court · (1985) ACR 92
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 397, 401, 482Penal Code, 1860 (IPC) — Section 120B, 147, 149, 302
High Courts20 Apr 1984Dismissed
Kuldip Narain Lal Vs Mahendra Pal Jain and Another
Allahabad High Court · (1984) CriLJ 1243
Constitution of India, 1950 — Article 136Contempt of Courts Act, 1971 — Section 10, 19, 20
High Courts20 Apr 1984Dismissed
Lallan Vs The State
Allahabad High Court · (1985) CriLJ 267
Prevention of Food Adulteration Act, 1954 — Section 10, 13, 14A, 16, 7
High Courts20 Apr 1984Dismissed
Ram Mohan Rastogi Vs Union of India (UOI) and Others
Allahabad High Court · (1984) 42 CTR 112 : (1987) 163 ITR 17
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132(11), 132(5), 132(7)
High Courts19 Apr 1984Dismissed
Nepal Singh Vs Ram Chander and Another
Allahabad High Court · (1985) ACR 103
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1)
High Courts19 Apr 1984Disposed Of
U.P. Lamination Vs Union of India (UOI) and Others
Allahabad High Court · (1985) 21 ELT 69
Central Excise Rules, 1944 — Rule 230Central Excises and Salt Act, 1944 — Section 35
High Courts18 Apr 1984Allowed
Mohammad Yusuf Vs District Magistrate and Another
Allahabad High Court · (1982) 8 ACR 309
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 10(1), 10(2), 3, 3, 7Uttar Pradesh Coal Control Act, 1977 — Section 10, 14, 16, 4, 5