High Courts13 Feb 1980Allowed
Sohan Lal and Another Vs Lala Mangi Lal and Another
Allahabad High Court · AIR 1981 All 62
Civil Procedure Code, 1908 (CPC) — Section 100, 100(1)Evidence Act, 1872 — Section 45
COURT ARCHIVE
Allahabad High Court judgments, 1980
640 judgments · page 27 of 32
High Courts12 Feb 1980Allowed
Brij Kishore and Others Vs Tahsildar and Assistant Collector and Others
Allahabad High Court · (1980) AWC 246
Constitution of India, 1950 — Article 226Uttar Pradesh Rural Development (Requisitioning of Land) Act, 1948 — Section 2Uttar Pradesh Rural Development (Requisitioning of Land) Rules, 1948 — Rule 14, 3
High Courts12 Feb 1980
Ganga Din Vs State of U.P.
Allahabad High Court · (1980) ACR 167
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7
High Courts11 Feb 1980Disposed Of
Smt. Keshar Bai and Another Vs The District Judge and Others
Allahabad High Court · (1980) AWC 385
Transfer of Property Act, 1882 — Section 108(1)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 11, 12, 13, 13(1), 14Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1), 12(2), 12(4), 16
High Courts11 Feb 1980Dismissed
Satya Dev Vs Behariji Maharaj, Birajman Mandir and Another
Allahabad High Court · AIR 1980 All 220
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts08 Feb 1980Dismissed
Gupta Rice Mills Vs Commissioner of Income Tax
Allahabad High Court · (1980) 16 CTR 147 : (1980) 123 ITR 825 : (1980) 3 TAXMAN 584
Income Tax Act, 1961 — Section 274, 275
High Courts08 Feb 1980Allowed
Om Prakash and Others Vs Narendra Prakash Rastogi
Allahabad High Court · (1980) AWC 234
High Courts08 Feb 1980
Birbal and Another Vs State
Allahabad High Court · (1980) ACR 147
Railway Property (Unlawful Possession) Act, 1966 — Section 2, 3
High Courts08 Feb 1980
Commissioner of Income Tax Vs Muir Sugar Mills Co. Ltd.
Allahabad High Court · (1980) 16 CTR 145 : (1980) 123 ITR 534 : (1980) 3 TAXMAN 569
Income Tax Act, 1922 — Section 10(2)
High Courts07 Feb 1980Allowed
Ram Mehra Vs Mukhtar Singh
Allahabad High Court · (1980) AWC 279
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63Limitation Act, 1963 — Article 80, 22
High Courts07 Feb 1980Allowed
Ram Mehar Vs Mukhtar Singh
Allahabad High Court · AIR 1980 All 282
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63Limitation Act, 1963 — Article 80
High Courts07 Feb 1980Dismissed
Ram Kumar and others Vs Gram Samaj and others
Allahabad High Court · (1980) 02 AHC CK 0055
Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 145Limitation Act, 1908 — Section 22
High Courts07 Feb 1980Dismissed
Sheo Ratan Vs Dev Nand and others
Allahabad High Court · (1980) 02 AHC CK 0054
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105, Order 21 Rule 106, Order 21 Rule 58, Order 21 Rule 90
High Courts07 Feb 1980Allowed
Mineral Sales Corporation Vs Commissioner of Sales Tax
Allahabad High Court · (1980) 46 STC 208
Uttar Pradesh Trade Tax Act, 1948 — Section 35Uttar Pradesh Trade Tax Act, 1948 — Section 35Uttar Pradesh Trade Tax Act, 1948 — Section 35
High Courts07 Feb 1980Allowed
Chittarmal Ram Dayal Vs Commissioner of Sales Tax
Allahabad High Court · (1983) 52 STC 18
Uttar Pradesh Trade Tax Act, 1948 — Section 4BUttar Pradesh Trade Tax Act, 1948 — Section 4BUttar Pradesh Trade Tax Act, 1948 — Section 4B
High Courts07 Feb 1980
U.P. STATE INDUSTRIAL DEVELOPMENT CORPORATION LTD. Vs COMMISSIONER OF INCOME TAX.
Allahabad High Court · (1980) 16 CTR 142 : (1980) 4 TAXMAN 31
Income Tax Act, 1961 — Section 143, 147
High Courts07 Feb 1980Dismissed
Ramdhari and Others Vs State
Allahabad High Court · (1980) AWC 251
Criminal Procedure Code, 1973 (CrPC) — Section 362, 482
High Courts07 Feb 1980Allowed
Smt. Rama Devi Vs The IV Additional District Judge and Others
Allahabad High Court · (1980) AWC 311
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 151, 21, 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 22
High Courts06 Feb 1980Disposed Off
Controller of Estate Duty Vs Jagdish Prasad
Allahabad High Court · (1980) 17 CTR 53 : (1980) 122 ITR 717 : (1980) 3 TAXMAN 589
Estate Duty Act, 1953 — Section 5
High Courts06 Feb 1980Allowed
Ganga Devi Vs District Judge, Ghaziabad and others
Allahabad High Court · (1980) 02 AHC CK 0044
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1)(b), 21