High Courts13 Jan 1984
Shravan Kumar Vs Smt. Usha Devi and Another
Allahabad High Court · (1982) 8 ACR 313
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,482 of 5,024
High Courts12 Jan 1984Dismissed
Management Committee of M.M. Inter College Vs Deputy Director of Education, 3rd Region and Others
Allahabad High Court · (1984) AWC 57 Supp
Constitution of India, 1950 — Article 226, 30(1)Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16G(1), 16G(2), 16G(3)Constitution of India, 1950 — Article 226, 30(1)
High Courts12 Jan 1984Allowed
Commissioner of Wealth-tax Vs J.K. Srivastava
Allahabad High Court · (1984) 43 CTR 189 : (1984) 150 ITR 446 : (1984) 19 TAXMAN 131
Wealth Tax Act, 1957 — Section 27(3), 4(1)Wealth Tax Rules, 1957 — Rule 2
High Courts12 Jan 1984Allowed
Bajrang Bahadur Tripathi Vs Chhotey Lal
Allahabad High Court · (1984) 01 AHC CK 0035
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts11 Jan 1984Dismissed
Commissioner of Sales Tax Vs Pyarelal Jai Prakash
Allahabad High Court · (1984) 57 STC 252
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
High Courts11 Jan 1984
Chief Secretary and Others Vs Veerbai
Allahabad High Court · (1984) 1 ACC 225 : (1986) ACJ 1049
Motor Vehicles Act, 1988 — Section 110A
High Courts09 Jan 1984Partly Allowed
Smt. Janki and Others Vs Ganesh Ram and Others
Allahabad High Court · AIR 1984 All 219
Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 54, 58
High Courts09 Jan 1984Disposed Of
Kumar Exporters P. Ltd. and Others Vs Naini Oxygen and Acetylene Gas Ltd. and Others
Allahabad High Court · (1986) 60 CompCas 984
Companies Act, 1956 — Section 397, 398
High Courts09 Jan 1984
Mange Vs State of U.P. and Another
Allahabad High Court · (1982) 8 ACR 133
Criminal Procedure Code, 1973 (CrPC) — Section 1(2), 10(2), 29, 428, 439(2)Navy Act, 1957 — Section 151(1)Penal Code, 1860 (IPC) — Section 377
High Courts06 Jan 1984Dismissed
Committee of Management of Shri Shankaracharya Inter College, Baldi Rai, District Sultanpur, Through The Manager Vs District Inspector of Schools, SultanPur & Another
Allahabad High Court · (1984) 01 AHC CK 0032
Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(3)(a)
High Courts06 Jan 1984
Balchand Vs State of Uttar Pradesh and Others
Allahabad High Court · (1982) 8 ACR 127
Criminal Procedure Code, 1973 (CrPC) — Section 397(3), 399(3)
High Courts06 Jan 1984
Abdul Zabbar Vs Superintendent of District Jail and Another
Allahabad High Court · (1984) CriLJ 847
Constitution of India, 1950 — Article 134A, 226Criminal Procedure Code, 1973 (CrPC) — Section 209, 225, 226, 227, 228Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts06 Jan 1984Allowed
Kale Singh and Another Vs The Assistant Sugar Commissioner and Others
Allahabad High Court · (1984) AWC 179 Supp
Constitution of India, 1950 — Article 226Uttar Pradesh Sugarcane (Purchase Tax) Act, 1961 — Section 3(5), 3(5A)Uttar Pradesh Sugarcane (Purchase Tax) Rules, 1961 — Rule 24, 24(1)
High Courts05 Jan 1984Allowed
Pokhai Vs Dina and Others
Allahabad High Court · (1984) AWC 82 Supp
Constitution of India, 1950 — Article 21, 51APenal Code, 1860 (IPC) — Section 499, 500Untouchability (Offences) Act, 1955 — Section 4(3)
High Courts05 Jan 1984Allowed
Faishal Mallik Vs State of U.P. and Others
Allahabad High Court · (1982) 8 ACR 139
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 10, 3, 9Penal Code, 1860 (IPC) — Section 395, 397
High Courts05 Jan 1984Dismissed
Ram Kishan Vs Phoola Devi
Allahabad High Court · (1984) 01 AHC CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts05 Jan 1984Dismissed
Babu Vs State of U.P.
Allahabad High Court · (1984) AWC 94 Supp
Evidence Act, 1872 — Section 34Penal Code, 1860 (IPC) — Section 363
High Courts05 Jan 1984Allowed
Faishal Mallik Vs The State of U.P. and Others
Allahabad High Court · (1984) AWC 85 Supp
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 10, 3, 9Penal Code, 1860 (IPC) — Section 395, 397
High Courts02 Jan 1984Allowed
Tharoo Mal Vs Pilibhit Cooperative Housing Society
Allahabad High Court · (1984) AWC 22 Supp
Land Acquisition Act, 1894 — Section 41Specific Relief Act, 1963 — Section 38, 41Land Acquisition Act, 1894 — Section 41