High Courts18 Apr 1984Dismissed
Noor Mohammad and Another Vs Smt. Phoola Rani and Others
Allahabad High Court · (1984) ACJ 518 : AIR 1984 All 317
Motor Vehicles Act, 1939 — Section 95(2), 95(4)
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,475 of 5,024
High Courts18 Apr 1984Dismissed
Noor Mohammad and Another Vs Shrimati Phoola Rani and Others
Allahabad High Court · (1986) 59 CompCas 306
Motor Vehicles Act, 1939 — Section 95(2), 95(4)
High Courts18 Apr 1984
Noor Mohammad Vs Smt. Phoola Rani and Others
Allahabad High Court · (1984) 1 ACC 1
Motor Vehicles Act, 1988 — Section 95Motor Vehicles Act, 1988 — Section 95Motor Vehicles Act, 1988 — Section 95
High Courts18 Apr 1984
Hardwari and Others Vs State of U.P.
Allahabad High Court · (1984) 04 AHC CK 0001
Penal Code, 1860 (IPC) — Section 147, 149, 302
High Courts17 Apr 1984Dismissed
Dwarika Prasad Vs State of U.P. and Others
Allahabad High Court · (1982) 8 ACR 384
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11Essential Commodities Act, 1955 — Section 10, 3, 3(1), 7
High Courts17 Apr 1984Dismissed
Vishnu Shanker Misra Vs Rohtas Financiers and Others
Allahabad High Court · (1984) AWC 478 Supp
Contract Act, 1872 — Section 73Evidence Act, 1872 — Section 31Sales of Goods Act, 1930 — Section 4
High Courts17 Apr 1984Dismissed
Smt. Rachna Sharma Vs Chandra Mohan Sharma
Allahabad High Court · AIR 1984 All 302
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 24
High Courts17 Apr 1984
Shyam Kumari and Others Vs State of U.P. and Another
Allahabad High Court · (1984) CriLJ 1324
Criminal Procedure Code, 1973 (CrPC) — Section 465, 482
High Courts17 Apr 1984Allowed
Guljar Ram and Others Vs Commissioner and Others
Allahabad High Court · (1984) AWC 477 Supp
Constitution of India, 1950 — Article 226
High Courts16 Apr 1984Allowed
Brijesh Chandra Vs State of U.P. and Another
Allahabad High Court · (1984) AWC 319 Supp
Constitution of India, 1950 — Article 226Police Act, 1861 — Section 7Uttar Pradesh Civil Services (Classification, Control and Appeal) Rules, 1930 — Rule 3, 49A
High Courts16 Apr 1984
Suresh Tewari Vs State of Uttar Pradesh and Others
Allahabad High Court · (1982) 8 ACR 273
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 36, 9Penal Code, 1860 (IPC) — Section 397, 412
High Courts12 Apr 1984Dismissed
Bhagwan Dass and Another Vs State of Uttar Pradesh
Allahabad High Court · (1982) 8 ACR 277
Criminal Procedure Code, 1973 (CrPC) — Section 173, 190(1), 2, 482Essential Commodities Act, 1955 — Section 11, 3, 7Penal Code, 1860 (IPC) — Section 21
High Courts12 Apr 1984Allowed
Pretam Chand Jain Vs State of U.P. and Another
Allahabad High Court · (1982) 8 ACR 293
Prevention of Food Adulteration Act, 1954 — Section 13(2), 14, 16, 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 9, 9
High Courts12 Apr 1984Dismissed
Qasim alias Fauji and Others Vs State and Others
Allahabad High Court · (1984) CriLJ 1677
Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1), 2, 200, 202Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 324
High Courts12 Apr 1984Dismissed
Qasim and Others Vs The State of U.P. and Others
Allahabad High Court · (1984) CriLJ 1677
Criminal Procedure Code, 1973 (CrPC) — Section 190, 2, 200, 202, 482Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 324
High Courts12 Apr 1984Dismissed
State of Uttar Pradesh Vs Vinod Kumar Bhatnagar and Others
Allahabad High Court · (1984) 2 ACC 23 : AIR 1984 All 344
Motor Vehicles Act, 1939 — Section 110B
High Courts12 Apr 1984
U.P. State Road Transport Corporation Vs Jaswanti Rai Chopra and Others
Allahabad High Court · (1984) 1 ACC 469
Motor Vehicles Act, 1988 — Section 110DMotor Vehicles Act, 1988 — Section 110DMotor Vehicles Act, 1988 — Section 110D
High Courts12 Apr 1984
State of U.P. Vs Vinod Kumar Bhatnagar and Others
Allahabad High Court · (1984) 1 ACC 23
High Courts12 Apr 1984
Malik Ram and Others Vs State of U.P.
Allahabad High Court · (1982) 8 ACR 280
Criminal Procedure Code, 1973 (CrPC) — Section 326, 397, 407, 407(1), 408Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Apr 1984
Kamlesh Kumar Vs Girish Kapoor and Another
Allahabad High Court · (1984) CriLJ 1680
Criminal Procedure Code, 1973 (CrPC) — Section 145, 397, 457, 482