COURT ARCHIVE

Allahabad High Court judgments, 1980

640 judgments · page 11 of 32

High Courts05 Sept 1980Dismissed

Dalip Singh and Others Vs The State Transport Appellate Tribunal, U.P., Lucknow and Others

Allahabad High Court · AIR 1980 All 404

Constitution of India, 1950 — Article 245, 246Motor Vehicles Act, 1939 — Section 43A, 43A(2), 45, 47(3)Uttar Pradesh Motor Vehicles (Amendment) Act, 1972 — Section 2

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High Courts05 Sept 1980Allowed

Narendra Kumar Pawan Kumar and Others Vs Nagar Palika and Others

Allahabad High Court · (1980) AWC 499

Uttar Pradesh Municipalities Act, 1916 — Section 155, 314

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High Courts04 Sept 1980Allowed

Dr. Ajodhya Prasad Vs Gangotri Prasad

Allahabad High Court · (1981) AWC 469

Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 331

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High Courts04 Sept 1980Dismissed

Ram Naresh Tripathi Vs II Addl. Civil Judge and Others

Allahabad High Court · (1980) AWC 558

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 3(2), Order 22 Rule 6Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5

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High Courts04 Sept 1980

Ram Nayan and Others Vs State

Allahabad High Court · (1980) AWC 632

Penal Code, 1860 (IPC) — Section 319, 321, 323, 324, 34

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High Courts03 Sept 1980Dismissed

State of U.P. Vs The Civil Judge and Another

Allahabad High Court · (1980) AWC 654

Constitution of India, 1950 — Article 16, 226, 32Limitation Act, 1963 — Article 149, 12(2), 5

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High Courts03 Sept 1980Dismissed

Bhikham and Others Vs State

Allahabad High Court · (1980) ACR 435

Penal Code, 1860 (IPC) — Section 201, 302, 304, 323, 34

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High Courts03 Sept 1980Dismissed

Smt. Kalawati Vs The Board of Revenue and Others

Allahabad High Court · (1980) AWC 634

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 100, 104, 105, 96Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B, 331, 331(4)

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High Courts02 Sept 1980Dismissed

Gaon Sabha Rakshaha Vs D.D.C. and Others

Allahabad High Court · (1980) AWC 547 : (1983) RD 75

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 11C, 48, 9A, 9A(2)

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High Courts02 Sept 1980Partly Allowed

Iftekhar Husain Vs Smt. Hameeda Begum

Allahabad High Court · (1980) ACR 341

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 482

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High Courts02 Sept 1980Dismissed

Nathi Lal Vs Ramji Lal

Allahabad High Court · (1980) 09 AHC CK 0031

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, 115Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts29 Aug 1980Allowed

Lalman and Another Vs Shiv Naresh and Another

Allahabad High Court · (1980) AWC 493

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(5), 147, 147(2)

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High Courts29 Aug 1980Dismissed

Suraj Bhan Vs Gaj Raj Singh and Others

Allahabad High Court · AIR 1981 All 149

Contract Act, 1872 — Section 56Transfer of Property Act, 1882 — Section 2, 52

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High Courts28 Aug 1980

Harphool Singh and Others Vs Ranbir Singh and Others

Allahabad High Court · (1980) AWC 492

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 20Criminal Procedure Code, 1973 (CrPC) — Section 133

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High Courts21 Aug 1980Allowed

State Bank of India Vs The Zila Parishad and Another

Allahabad High Court · (1980) AWC 550

Constitution of India, 1950 — Article 226State Bank of India Act, 1955 — Section 19Uttar Pradesh Kshetra Samiti and Zilla Parishad Adhiniyam, 1961 — Section 119

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High Courts20 Aug 1980Dismissed

State of Uttar Pradesh and Another Vs Smt. Philips Mehrotra and Others

Allahabad High Court · (1980) AWC 473

Constitution of India, 1950 — Article 252Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(4), 25, 26, 27

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High Courts20 Aug 1980Allowed

Sita Ram and Others Vs State

Allahabad High Court · (1980) ACR 394

Criminal Procedure Code, 1973 (CrPC) — Section 161, 377, 378, 385, 386Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 395

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High Courts19 Aug 1980Allowed

Smt. Savitri Devi and Others Vs II Addl. District Judge and Another

Allahabad High Court · (1980) AWC 609

Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106, 113Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(6)

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High Courts18 Aug 1980Dismissed

Khedan Lal and Sons Vs State of U.P. and Others

Allahabad High Court · (1980) AWC 481 : (1980) CriLJ 1346

Constitution of India, 1950 — Article 226Prevention of Food Adulteration Act, 1954 — Section 2Constitution of India, 1950 — Article 226

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High Courts18 Aug 1980Allowed

Angad Pandey Vs The Town Area Committee

Allahabad High Court · (1980) AWC 500

Town Area Act, 1914 — Section 20, 21

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