High Courts03 Feb 1984
Jhamman Lal Vs The District Magistrate and Another
Allahabad High Court · (1982) 8 ACR 250
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 10, 3
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,480 of 5,024
High Courts03 Feb 1984
Manvir Singh and Another Vs State
Allahabad High Court · (1982) 8 ACR 165
Criminal Procedure Code, 1973 (CrPC) — Section 296, 482Penal Code, 1860 (IPC) — Section 302, 307
High Courts02 Feb 1984Dismissed
Achhaiber and Another Vs Smt. Shakilunnisa Bibi and Others
Allahabad High Court · AIR 1984 All 275
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 12
High Courts02 Feb 1984Dismissed
Radhey Shyam Vs Dy. Director of Consolidation and Others
Allahabad High Court · (1984) AWC 42 Supp : (1984) RD 183
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9A(2)Constitution of India, 1950 — Article 226
High Courts02 Feb 1984Dismissed
P.K. Singh Vs State of Uttar Pradesh and Another
Allahabad High Court · (1984) AWC 93 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 133(1), 137, 138, 482
High Courts31 Jan 1984Dismissed
Ram Nath Export Private Limited Vs The Additional District Judge and Others
Allahabad High Court · (1984) AWC 65 Supp
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 20, 21, 21(1), 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16, 16(1), 16(2), 26(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 20, 21, 21(1), 22
High Courts31 Jan 1984Allowed
Ibne Hasan Vs Smt. Hasina Bibi and Others
Allahabad High Court · AIR 1984 All 216
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 40, 43, 44
High Courts31 Jan 1984Allowed
Asfaq alias Bhoore Vs State of U.P. and Others
Allahabad High Court · (1984) AWC 375 Supp
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 12(1), 3Penal Code, 1860 (IPC) — Section 307
High Courts31 Jan 1984Allowed
Jaipur Udyog Ltd. Vs Indian Drugs and Pharmaceuticals Ltd. and Another
Allahabad High Court · AIR 1984 All 305
Civil Procedure Code, 1908 (CPC) — Section 10Sales of Goods Act, 1930 — Section 39(1)
High Courts31 Jan 1984
Asfaq Vs State of U.P. and Others
Allahabad High Court · (1984) CriLJ 999
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 12, 3Penal Code, 1860 (IPC) — Section 307
High Courts31 Jan 1984Allowed
Jaipur Udyog Ltd. Vs Indian Drugs and Pharmeceuticals Ltd. and Another
Allahabad High Court · (1984) AWC 156 Supp
Civil Procedure Code, 1908 (CPC) — Section 115Sales of Goods Act, 1930 — Section 23(2), 36(1), 39(1)
High Courts27 Jan 1984Dismissed
Jaga and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1984) AWC 1 Supp
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19A, 21(2), 21(4), 48, 9Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 46, 47, 48, 49Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19A, 21(2), 21(4), 48, 9
High Courts27 Jan 1984Allowed
New India Assurance Co. Ltd. Vs Surjit Kaur and Another
Allahabad High Court · (1984) 1 ACC 139 : (1986) 60 CompCas 58
Motor Vehicles Act, 1939 — Section 95(2)
High Courts27 Jan 1984
Jaswant Rai Kumar Vs Aftab Ahmed and Others
Allahabad High Court · (1984) 1 ACC 54
Motor Vehicles Act, 1939 — Section 110D(1)
High Courts25 Jan 1984
Surendra Behari Lal and Others Vs Jodonath
Allahabad High Court · (1984) AWC 74 Supp
Contract Act, 1872 — Section 25Specific Relief Act, 1963 — Section 14(1), 14(3), 16, 20(1)Trusts Act, 1882 — Section 82
High Courts24 Jan 1984Dismissed
Smt. Phool Kali Vs Ist Additional District Judge and Others
Allahabad High Court · AIR 1984 All 390
Arbitration Act, 1940 — Section 30Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 12(1), 12(2), 12(3), 12(4)Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 34(2)
High Courts24 Jan 1984Dismissed
Managing Committee, Shree Sanathan Dharm Sanaskrit Pathshala and Another Vs State of U.P. and Others
Allahabad High Court · AIR 1984 All 310
Societies Registration Act, 1860 — Section 12D, 3, 3A
High Courts24 Jan 1984Allowed
Bakshi Dilbagh Rai & Others Vs 6th Additional District Judge, Meerut & Others
Allahabad High Court · (1984) 01 AHC CK 0031
Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)(a), 30(1)
High Courts23 Jan 1984Allowed
Commissioner, Sales Tax Vs Krishna Brick Field
Allahabad High Court · (1985) 58 STC 336
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
High Courts20 Jan 1984Allowed
Krishan Kant Vs Dilip Kumar and Others
Allahabad High Court · (1984) CriLJ 1003
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323