High Courts11 Apr 1984Dismissed
Jograj Vs State of Uttar Pradesh and Others
Allahabad High Court · (1984) AWC 399 Supp : (1984) CriLJ 1319
Criminal Procedure Code, 1973 (CrPC) — Section 133, 137, 138, 482
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,476 of 5,024
High Courts11 Apr 1984Dismissed
Modi Spinning and Wvg. Mills Company Ltd. Vs Assistant Collector of Central Excise
Allahabad High Court · (1984) 17 ELT 1
Central Excises and Salt Act, 1944 — Section 23, 23(3), 24Constitution of India, 1950 — Article 226
High Courts11 Apr 1984Dismissed
V.C. Jain Vs State
Allahabad High Court · (1984) 17 ELT 10
Central Excises and Salt Act, 1944 — Section 9, 9ECriminal Procedure Code, 1973 (CrPC) — Section 482Uttar Pradesh First Offenders Probation Act, 1938 — Section 4
High Courts09 Apr 1984Dismissed
Satyapal Singh Chauhan Vs Chairman-cum-Chief Executive Officer
Allahabad High Court · (1984) AWC 168 Supp
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 10, 10(1), 2, 6NUttar Pradesh Public Services (Tribunal) Act, 1976 — Section 1(4)
High Courts09 Apr 1984Dismissed
Mansa Ram and Sons (Bankers) and Others Vs Janki Dass Om Prakash and Others
Allahabad High Court · AIR 1984 All 267
Limitation Act, 1963 — Article 21, 22, 18, 20Partnership Act, 1932 — Section 18, 19, 20Provincial Insolvency Act, 1920 — Section 9(1)
High Courts09 Apr 1984
Sone Lal and Others Vs State
Allahabad High Court · (1982) 8 ACR 453
Penal Code, 1860 (IPC) — Section 302, 34
High Courts06 Apr 1984Allowed
Mohabbat Ali and Others Vs State
Allahabad High Court · (1982) 8 ACR 484
Criminal Procedure Code, 1973 (CrPC) — Section 169, 190, 190(1), 202(2), 204Penal Code, 1860 (IPC) — Section 307, 395, 397
High Courts05 Apr 1984Allowed
Jitendra Kumar Saxena Vs Union of India (UOI) and Others
Allahabad High Court · AIR 1984 All 323
Constitution of India, 1950 — Article 226Departmental Examination for Income Tax Inspectors Rules — Rule 6
High Courts05 Apr 1984Allowed
Ram Chandra Gupta Vs State Transport Appellate Tribunal and Another
Allahabad High Court · AIR 1984 All 204 : (1984) AWC 188 Supp
Motor Vehicles Act, 1939 — Section 134(1A)
High Courts05 Apr 1984Allowed
Deena Vs DDC and Others
Allahabad High Court · (1984) 04 AHC CK 0030
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts05 Apr 1984
Ramchandra Gupta Vs State Transport Appellate Tribunal and Another
Allahabad High Court · (1984) 1 ACC 162
Motor Vehicles Act, 1939 — Section 134(1A)Motor Vehicles Act, 1939 — Section 134(1A)Motor Vehicles Act, 1939 — Section 134(1A)
High Courts04 Apr 1984
Lallan Vs State of U.P.
Allahabad High Court · (1984) AWC 262 Supp
Penal Code, 1860 (IPC) — Section 106, 302, 307, 323, 34
High Courts04 Apr 1984Dismissed
Smt. Ramvati Gupta Vs State of U.P. and Another
Allahabad High Court · (1982) 8 ACR 286
Constitution of India, 1950 — Article 15, 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 482, 488Hindu Marriage (Amendment) Act, 1956 — Section 5
High Courts04 Apr 1984Allowed
Chikhuri Vs Special Judge and Others
Allahabad High Court · AIR 1984 All 205
Constitution of India, 1950 — Article 226
High Courts03 Apr 1984Partly Allowed
Mandoo Singh Vs State of U.P.
Allahabad High Court · (1982) 8 ACR 372
Penal Code, 1860 (IPC) — Section 307, 324
High Courts03 Apr 1984Allowed
Ramesh Chandra Agrawal Vs Adhikchhak Janpad Karagar and Others
Allahabad High Court · (1984) CriLJ 1091
Constitution of India, 1950 — Article 166, 226, 53, 77Essential Commodities Act, 1955 — Section 3, 7Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3
High Courts31 Mar 1984Partly Allowed
Jagjit Singh Vs State of U.P.
Allahabad High Court · (1984) 03 AHC CK 0024
Penal Code, 1860 (IPC) — Section 411
High Courts30 Mar 1984
Smt. Sundri and Others Vs Union of India (UOI) and Another
Allahabad High Court · AIR 1984 All 277
Air Travel Tax Act, 1971 — Section 2Railway Passengers Fare Act, 1971 — Section 2Railways Act, 1890 — Section 113, 122, 66, 68, 82A
High Courts30 Mar 1984
Sundari and Others Vs Union Of India (UOI) and Another
Allahabad High Court · (1984) 1 ACC 211 : (1984) 2 RCR(Criminal) 292
Railways Act, 1890 — Section 83F
High Courts29 Mar 1984Dismissed
S. Raza Abbas Rizvi Vs State of U.P. and Another
Allahabad High Court · (1984) AWC 232 Supp