COURT ARCHIVE

Allahabad High Court judgments, 1980

640 judgments · page 25 of 32

High Courts28 Feb 1980Allowed

Munshi Lal Varma Vs Addl. District Judge, Dehradun and others

Allahabad High Court · (1980) 02 AHC CK 0050

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21

High Courts28 Feb 1980Allowed

Amaiya Kumar Mukerjee Vs Rent Control and Eviction Officer, Allahabad and other

Allahabad High Court · (1980) 02 AHC CK 0046

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 17(2), 21, 3(g)

High Courts28 Feb 1980Dismissed

Syed Farzand Ali Vs Nasir Beg and Others

Allahabad High Court · AIR 1980 All 342

Civil Procedure Code, 1908 (CPC) — Section 9Specific Relief Act, 1963 — Section 38

High Courts28 Feb 1980Allowed

British India Corporation Ltd. Vs Commissioner of Sales Tax

Allahabad High Court · (1982) 49 STC 47

Factories Act, 1948 — Section 46Factories Act, 1948 — Section 46Factories Act, 1948 — Section 46

High Courts28 Feb 1980Dismissed

National Insurance Company Ltd. Vs Narendra Kuamr and Others

Allahabad High Court · (1980) AWC 427

Evidence Act, 1872 — Section 106Motor Vehicles Act, 1988 — Section 110D, 95(1), 95(2), 96, 96(1)

High Courts27 Feb 1980Dismissed

Madan Gopal and Another Vs Balak Ram and Another

Allahabad High Court · (1980) AWC 397

Carriers Act, 1865 — Section 10, 2

High Courts27 Feb 1980Allowed

Rajjan Vs State

Allahabad High Court · (1980) 02 AHC CK 0057

Penal Code, 1860 (IPC) — Section 147, 148, 149, 324, 395

High Courts27 Feb 1980Allowed

Smt. Rameshwari Devi and Another Vs Shyam Lal and Another

Allahabad High Court · AIR 1980 All 292

Evidence Act, 1872 — Section 68

High Courts27 Feb 1980

Baru Vs Prakash

Allahabad High Court · (1980) ACR 162

Criminal Procedure Code, 1973 (CrPC) — Section 386, 389, 390, 391, 401Penal Code, 1860 (IPC) — Section 375, 376

High Courts27 Feb 1980Allowed

Jag Narain Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1980) AWC 480

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 18, 9

High Courts27 Feb 1980

Raja Ram Pandey and Others Vs State

Allahabad High Court · (1980) ACR 379

Criminal Procedure Code, 1973 (CrPC) — Section 468, 473Penal Code, 1860 (IPC) — Section 323, 324, 34

High Courts26 Feb 1980Dismissed

Rashid Ahmed and Others Vs Mohammad Jalil Ashraf and Others

Allahabad High Court · (1981) CriLJ 814

Criminal Procedure Code, 1973 (CrPC) — Section 156, 161, 164, 190, 200Penal Code, 1860 (IPC) — Section 147, 201, 342, 379, 384

High Courts26 Feb 1980Dismissed

Udit Vs State

Allahabad High Court · (1980) ACR 200

Penal Code, 1860 (IPC) — Section 300, 302, 304

High Courts26 Feb 1980Dismissed

Ram Narain Pathak Vs Smt. Urmila Devi

Allahabad High Court · AIR 1980 All 344

Hindu Marriage Act, 1955 — Section 24, 25, 26, 28Marriage Laws (Amendment) Act, 1976 — Section 39

High Courts26 Feb 1980Dismissed

Maheshwari Oil Mill Vs Girjanath Durga Saran

Allahabad High Court · (1980) AWC 261

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts25 Feb 1980Disposed Of

JUGGI LAL KAMLAPAT BANKERS Vs COMMISSIONER OF INCOME TAX.

Allahabad High Court · (1980) 17 CTR 63

Income Tax Act, 1961 — Section 10, 12, 145, 256

High Courts25 Feb 1980Allowed

Smt. Gurbir Kaur Vs State of U.P. and Others

Allahabad High Court · (1980) AWC 372 : (1981) RD 9

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10, 10(2), 3(17), 3(7), 5(3)

High Courts25 Feb 1980Dismissed

Lekhraj Vs Chintamani and Others

Allahabad High Court · (1980) AWC 257

Civil Procedure Code Amendment Act, 1976 — Section 72, 97(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 31

High Courts25 Feb 1980Dismissed

Jagdish Kumar Khanna Vs Shakuntala Devi and others

Allahabad High Court · (1980) 02 AHC CK 0047

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20

High Courts25 Feb 1980Dismissed

Mrs. S. Abel Vs The District Judge and Others

Allahabad High Court · AIR 1980 All 302

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 15 Rule 5(1), Order 15 Rule 5(2)