High Courts16 Dec 1980
Sardar Gurmukh Singh Vs Tax Recovery Officer (D) and Others
Allahabad High Court · (1983) 139 ITR 802 : (1983) 14 TAXMAN 310
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 220(3)
COURT ARCHIVE
Allahabad High Court judgments, 1980
640 judgments · page 2 of 32
High Courts15 Dec 1980Dismissed
Mohammad Jan Khan Vs Riaz Ahmad Khan and Others
Allahabad High Court · (1981) AWC 263 : (1981) RD 30
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 175
High Courts15 Dec 1980Dismissed
Rajpal Singh Vs Sanarsi Dass Pushkar Dayal through Sri Om Prakash Partner and Others
Allahabad High Court · (1981) AWC 22
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10, 3, 6, 8
High Courts12 Dec 1980Partly Allowed
Parashram Vs Nagar Mahapalika
Allahabad High Court · (1981) AWC 151
Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 21, 22, 293, 296Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 23, 23(1)
High Courts12 Dec 1980Allowed
Sabha Chand and Others Vs Narayan Singh and Others
Allahabad High Court · (1981) AWC 161 : (1981) RD 47
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331, 331(1)
High Courts12 Dec 1980Dismissed
Luxco Electronics Vs Commissioner of Sales Tax
Allahabad High Court · (1981) 48 STC 540
Uttar Pradesh Sales Tax Act, 1948 — Section 12(2)Uttar Pradesh Sales Tax Act, 1948 — Section 12(2)Uttar Pradesh Sales Tax Act, 1948 — Section 12(2)
High Courts12 Dec 1980Dismissed
Adarsh Nagar Co-operative Housing Society Vs The State of U.P. and Others
Allahabad High Court · AIR 1981 All 130
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17, 17(1), 4, 9
High Courts12 Dec 1980Allowed
Shiv Narain Sharma Vs Shri Lal Ram and Another
Allahabad High Court · AIR 1981 All 365
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 38 Rule 8
High Courts12 Dec 1980
Vidhya Dhar Vs State and Another
Allahabad High Court · (1981) ACR 97
Penal Code, 1860 (IPC) — Section 420
High Courts11 Dec 1980Disposed Of
Babu Lal and Another Vs State of U. P.
Allahabad High Court · (1982) CriLJ 1020
Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 197Essential Commodities Act, 1955 — Section 11, 3, 7Penal Code, 1860 (IPC) — Section 21, 409
High Courts11 Dec 1980Allowed
Smt. Sulochana Devi and Others Vs Ramkumar Chauhan and Another
Allahabad High Court · (1981) AWC 685 : (1981) CriLJ 493
Criminal Procedure Code, 1973 (CrPC) — Section 125, 461
High Courts11 Dec 1980
Misri Lal Vs II Addl. Distr ict Judge and Others
Allahabad High Court · (1981) AWC 140
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 18Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 22
High Courts11 Dec 1980
Smt. Sulochana Devi and Others Vs Ram Kumar Chauhan and Another
Allahabad High Court · (1981) ACR 351
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 461, 488
High Courts10 Dec 1980Allowed
Sri Krishna Dharamshala Trust, Varanasi Vs Nagar Mahapalika, Varanasi
Allahabad High Court · (1980) 12 AHC CK 0034
Transfer of Property Act, 1882 — Section 106, 116
High Courts10 Dec 1980Dismissed
Ram Chandra Saxena Vs State of U.P.
Allahabad High Court · (1980) 12 AHC CK 0023
Constitution of India, 1950 — Article 311(2)
High Courts09 Dec 1980Dismissed
Vijai Singh Vs Ram Lakhan and Others
Allahabad High Court · (1981) ACR 77
Criminal Procedure Code, 1973 (CrPC) — Section 256, 342Penal Code, 1860 (IPC) — Section 379, 411
High Courts09 Dec 1980Dismissed
Zila Basic Shiksha Samiti and Another Vs Vth Addl. District Judge, Bareilly and Others
Allahabad High Court · (1981) AWC 471
Companies Act, 1965 — Section 3Uttar Pradesh Basic Education Act, 1972 — Section 13, 2, 3(o)
High Courts08 Dec 1980Dismissed
Modi Steel Units-A Vs Employees State Insurance Court (S.D.M.) and Others
Allahabad High Court · (1984) AWC 171 Supp
Constitution of India, 1950 — Article 136, 227, 228, 233, 234Employees State Insurance Act, 1948 — Section 74, 75, 76, 77, 78
High Courts08 Dec 1980Allowed
Ramesh Chand Vs State of U.P.and others
Allahabad High Court · (1980) 12 AHC CK 0029
Essential Commodities Act, 1955 — Section 6A, 6B
High Courts08 Dec 1980Dismissed
Shubh Kumar Malhotra Vs Third Addl.District Judge, Bareilly and others
Allahabad High Court · (1980) 12 AHC CK 0026
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(1)(b)