High Courts24 Dec 1980Dismissed
Ram Kripal Singh Vs Deputy Director of Consolidation and others
Allahabad High Court · (1980) 12 AHC CK 0032
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20, 48
COURT ARCHIVE
Allahabad High Court judgments, 1980
640 judgments · page 1 of 32
High Courts24 Dec 1980Dismissed
Chandra Shekhar Dwivedi Vs Khaddi and others
Allahabad High Court · (1980) 12 AHC CK 0024
Specific Relief Act, 1963 — Section 10, 9Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 30
High Courts24 Dec 1980Allowed
Commissioner of Sales Tax Vs Ganeshi Lal and Sons
Allahabad High Court · (1982) 49 STC 253
Central Sales Tax Act, 1956 — Section 5Constitution of India, 1950 — Article 286Central Sales Tax Act, 1956 — Section 5
High Courts24 Dec 1980Allowed
U.P. State Road Transport Corporation Vs State of U.P. and Others
Allahabad High Court · (1981) AWC 481
Constitution of India, 1950 — Article 12, 154, 16, 162, 166
High Courts24 Dec 1980
Padam Chandra Vs State
Allahabad High Court · (1981) ACR 80
Prevention of Food Adulteration Act, 1954 — Section 10(7), 13(2), 16, 7
High Courts23 Dec 1980Allowed
Smt. Anjula alias Sunita alias Munni Vs Milan Kumar
Allahabad High Court · (1981) AWC 107
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1 , Order 19 Rule 1, Order 41 Rule 26A, Order 8 Rule 10, 10Hindu Marriage Act, 1955 — Section 14, 20(2), 21, 23, 24
High Courts23 Dec 1980Allowed
Smt. Anjula Vs Milan Kumar
Allahabad High Court · AIR 1981 All 178
Allahabad High Court Hindu Marriage and Divorce Rules, 1956 — Rule 15Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Hindu Marriage Act, 1955 — Section 21, 23, 24
High Courts23 Dec 1980
Mahendra Singh Vs State of U.P.
Allahabad High Court · (1981) ACR 100
Prevention of Food Adulteration Act, 1954 — Section 10(7), 16, 7
High Courts22 Dec 1980
Harak Chand Flour Mills Vs Commissioner of Income Tax
Allahabad High Court · (1981) 21 CTR 82 : (1983) 139 ITR 823 : (1981) 6 TAXMAN 232
Income Tax Act, 1961 — Section 37(1)
High Courts19 Dec 1980Disposed Of
Kripa Ram Vs State of U.P.
Allahabad High Court · (1981) ACR 64
Criminal Law (Amendment) Act, 1952 — Section 3Criminal Procedure Code, 1973 (CrPC) — Section 2, 219, 3, 4, 468(2)Penal Code, 1860 (IPC) — Section 120B, 161, 165A
High Courts18 Dec 1980Dismissed
Rameshwar Dayal Vs The District Judge, Allahabad and Another
Allahabad High Court · AIR 1981 All 147
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5
High Courts18 Dec 1980Dismissed
Ram Ratan Vs Ashvani Kumar Singh and Others
Allahabad High Court · (1981) AWC 472
High Courts18 Dec 1980
Mindhai and Others Vs State
Allahabad High Court · (1981) ACR 265
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304, 325, 34
High Courts17 Dec 1980Dismissed
Santosh Kumar Capoor Vs State of U.P.
Allahabad High Court · (1980) 12 AHC CK 0028
Penal Code, 1860 (IPC) — Section 406, 420
High Courts17 Dec 1980
Krishna Kumar Roy Vs State of U.P. and Others
Allahabad High Court · AIR 1981 All 287
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 45
High Courts17 Dec 1980
Om Prakash Vs State of U.P.
Allahabad High Court · (1981) AWC 89 : (1981) CriLJ 636
Penal Code, 1860 (IPC) — Section 302
High Courts17 Dec 1980Dismissed
Mahabir Singh and Others Vs Smt. Ilam Kaur
Allahabad High Court · (1981) AWC 120
Civil Procedure Code, 1908 (CPC) — Section 21, 99Specific Relief Act, 1963 — Section 31Suits Valuation Act, 1887 — Section 11
High Courts16 Dec 1980Partly Allowed
Commissioner, Sales Tax Vs Steel Engineering Corporation
Allahabad High Court · (1981) 48 STC 432
Central Sales Tax Act, 1956 — Section 14Income Tax Act, 1961 — Section 147Central Sales Tax Act, 1956 — Section 14
High Courts16 Dec 1980
Rang Nath Vs District Judge, Varanasi and Others
Allahabad High Court · AIR 1981 All 219 : (1981) AWC 103
General Clauses Act, 1897 — Section 18(2), 3(2)Provincial Small Cause Courts Act, 1887 — Article 1, 4
High Courts16 Dec 1980
Anup Singh Vs Om Prakash and Another
Allahabad High Court · (1981) CriLJ 489
Criminal Procedure Code, 1973 (CrPC) — Section 423, 465, 476Penal Code, 1860 (IPC) — Section 193, 199, 200, 465, 467