High Courts21 Feb 1984Allowed
Shitla Prasad Vs State of U.P. Department of Jails and Others
Allahabad High Court · (1984) AWC 205 Supp
Constitution of India, 1950 — Article 309
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,479 of 5,024
High Courts21 Feb 1984Partly Allowed
Rameshwar Prasad Srivastava alias Kaloo Vs State of Uttar Pradesh
Allahabad High Court · (1982) 8 ACR 170
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 47Penal Code, 1860 (IPC) — Section 323, 325, 34, 504, 506
High Courts21 Feb 1984
Rameshwar Prasad Srivastava Vs State of Uttar Pradesh
Allahabad High Court · (1984) CriLJ 996
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 47Penal Code, 1860 (IPC) — Section 323, 325, 34, 504, 506
High Courts21 Feb 1984Allowed
Bharat Lal Vs Smt. Ram Kali Devi
Allahabad High Court · AIR 1984 All 274
Hindu Marriage Act, 1955 — Section 13(1)
High Courts15 Feb 1984Dismissed
Akhtar Vs State of U.P.
Allahabad High Court · (1982) 8 ACR 193
Criminal Procedure Code, 1973 (CrPC) — Section 445, 499, 513
High Courts14 Feb 1984Dismissed
Ram Prasad (deceased by L.R''s) Vs Nisar
Allahabad High Court · (1984) CriLJ 1250
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146Evidence Act, 1872 — Section 61, 91, 92Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471
High Courts10 Feb 1984Dismissed
Moti Lal Vs Smt. Lal Mani
Allahabad High Court · (1982) 8 ACR 208
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(2), 465, 465(2)
High Courts09 Feb 1984Partly Allowed
Kedar Nath Vs State of U.P.
Allahabad High Court · (1982) 8 ACR 266
General Clauses Act, 1897 — Section 21Prevention of Food Adulteration Act, 1954 — Section 16, 7, 9, 9(1)Prevention of Food Adulteration Rules, 1955 — Rule 8
High Courts09 Feb 1984Dismissed
Kanti Prasad Sharma Vs Snmed Kumar Gupta
Allahabad High Court · (1982) 8 ACR 204
Constitution of India, 1950 — Article 311Penal Code, 1860 (IPC) — Section 420, 499, 500
High Courts09 Feb 1984Partly Allowed
Rashid Hussain Vs Union of India (UOI)
Allahabad High Court · (1984) 1 ACC 458 : (1984) ACJ 635
Motor Vehicles Act, 1988 — Section 110DMotor Vehicles Act, 1988 — Section 110DMotor Vehicles Act, 1988 — Section 110D
High Courts09 Feb 1984
Subhash Chandra Goel Vs State of Uttar Pradesh and Others
Allahabad High Court · (1982) 8 ACR 211
Essential Commodities Act, 1955 — Section 10, 2, 3, 3(1), 3(2)Explosives Act, 1884 — Section 4, 5, 6, 9Gas Cylinders Rules, 2004 — Rule 51, 52
High Courts09 Feb 1984
Noorul Huda alias Nanka Vs The Superintendent, Central Jail and Others
Allahabad High Court · (1982) 8 ACR 186
Constitution of India, 1950 — Article 22, 22(1), 22(2), 226Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 209, 309(2), 50Penal Code, 1860 (IPC) — Section 302, 34
High Courts08 Feb 1984Dismissed
Hansraj Chaturvedi Vs State of U.P.
Allahabad High Court · (1984) AWC 97 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409
High Courts08 Feb 1984Allowed
Munna Lal Agarwal Vs District Magistrate and Others
Allahabad High Court · (1982) 8 ACR 241
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 3(1), 3(2), 7National Security Act, 1980 — Section 3, 3(2)
High Courts08 Feb 1984Disposed Of
Baljit Singh (deceased by L.R''s) Vs J.I. Cunnington and Others
Allahabad High Court · AIR 1984 All 209
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5(3)Limitation Act, 1908 — Article 181, 15(1)Transfer of Property Act, 1882 — Section 70
High Courts08 Feb 1984
Jayanti Prasad Sharma Vs Ramshri Devi
Allahabad High Court · (1984) 1 ACC 110 : (1984) ACJ 540
Motor Vehicles Act, 1988 — Section 110DMotor Vehicles Act, 1988 — Section 110DMotor Vehicles Act, 1988 — Section 110D
High Courts08 Feb 1984Dismissed
Bisheshwar Dayal Vs The Munsif Magistrate and Others
Allahabad High Court · (1984) AWC 147 Supp
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 7 Rule 1Provincial Small Cause Courts Act, 1887 — Section 35, 4Uttar Pradesh Civil Laws (Amendment) Act, 1972 — Section 20(4)
High Courts08 Feb 1984
Hansraj Chaturredi Vs State of U.P.
Allahabad High Court · (1982) 8 ACR 166
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409
High Courts03 Feb 1984Partly Allowed
Sardar Harbans Singh Vs Shabbir Ahmad and Others
Allahabad High Court · (1984) 1 ACC 155
Motor Vehicles Act, 1988 — Section 110D
High Courts03 Feb 1984
Rajendra Prasad Vs State of Uttar Pradesh and Others
Allahabad High Court · (1982) 8 ACR 237
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 82, 83