High Courts05 Dec 1980Allowed
Idrisan Vs Meharban Ali and others
Allahabad High Court · (1980) 12 AHC CK 0027
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171
COURT ARCHIVE
Allahabad High Court judgments, 1980
640 judgments · page 3 of 32
High Courts05 Dec 1980Dismissed
Mansa Tewari and Others Vs Subh Narain and Others
Allahabad High Court · AIR 1981 All 169
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts05 Dec 1980
Babu Ali alias Munawwar Vs State of U.P.
Allahabad High Court · (1981) ACR 44
Constitution of India, 1950 — Article 14, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 209, 213, 220Penal Code, 1860 (IPC) — Section 302, 393
High Courts04 Dec 1980Dismissed
Smt. Basanti Devi Vs Budhu Singh
Allahabad High Court · (1981) ACR 82
Penal Code, 1860 (IPC) — Section 24, 25, 415, 417, 420
High Courts04 Dec 1980Allowed
Smt. Sahodara Devi Vs Board of Revenue and Others
Allahabad High Court · (1981) AWC 92
Limitation Act, 1963 — Section 5United Provinces Land Revenue Act, 1901 — Section 195Uttar Pradesh Land Revenue Act, 1901 — Section 196
High Courts04 Dec 1980Allowed
Nasim Vs State of U.P.
Allahabad High Court · (1981) ACR 17
Prevention of Food Adulteration Act, 1954 — Section 13(1), 13(2), 13(3), 16, 7
High Courts04 Dec 1980Allowed
Asharfi Devi Vs Sixth Addl.District Judge and another
Allahabad High Court · (1980) 12 AHC CK 0033
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 21(1)(b)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 17
High Courts04 Dec 1980Dismissed
Ranvir Singh and others Vs District Judge, Etah and others
Allahabad High Court · (1980) 12 AHC CK 0031
Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 12A(d), 17, 5(7)
High Courts03 Dec 1980Allowed
Kalika Singh and Others Vs State of Uttar Pradesh
Allahabad High Court · (1981) CriLJ 639
Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
High Courts01 Dec 1980Allowed
Hira Lal Vs State of U.P.
Allahabad High Court · (1981) AWC 132
Prevention of Food Adulteration Act, 1954 — Section 10(7), 13, 16, 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 44
High Courts01 Dec 1980Dismissed
Mukhtiar Singh and another Vs Dharampal Singh and others
Allahabad High Court · (1980) 12 AHC CK 0025
Specific Relief Act, 1963 — Section 16(a)
High Courts28 Nov 1980Dismissed
Nagar Swasthya Adhikari, Nagar Mahapalika, Kanpur Vs Sunder Lal And Mangat Ram alias Mangatu Ram.
Allahabad High Court · (1980) 11 AHC CK 0032
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts28 Nov 1980Allowed
Smt. Sulochana Vs Ram Kumar Chauhan
Allahabad High Court · AIR 1981 All 78
Allahabad High Court Hindu Marriage and Divorce Rules, 1956 — Rule 4, 5Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 6 Rule 2(1)Hindu Marriage Act, 1955 — Section 13(1), 20, 21
High Courts28 Nov 1980Dismissed
Smt. Padmawati Vs District Judge and Others
Allahabad High Court · (1981) AWC 87
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 18, 21Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10(6)
High Courts27 Nov 1980Dismissed
Ram Shankar Vs State of U.P.
Allahabad High Court · (1981) AWC 35
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 9
High Courts27 Nov 1980Allowed
Ranendra Nath Tewari and another Vs Third Addl.District Judge, Allahabad and others
Allahabad High Court · (1980) 11 AHC CK 0033
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(1), 12(b), 14, 16
High Courts26 Nov 1980Allowed
Smt. Sushila Devi Vs Prem Kumar and Others
Allahabad High Court · AIR 1981 All 83
Limitation Act, 1908 — Section 12, 6, 7, 8Majority Act, 1875 — Section 3
High Courts26 Nov 1980Allowed
Nekasey Lal Vs Kedar Singh and others
Allahabad High Court · (1980) 11 AHC CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 195(5)(1)(b)(ii)Penal Code, 1860 (IPC) — Section 463
High Courts26 Nov 1980Disposed Of
Janardan Prasad and Another Vs Girja Prasad Seth
Allahabad High Court · AIR 1981 All 86 : (1981) AWC 51
Contract Act, 1872 — Section 186Hindu Minority and Guardianship Act, 1956 — Section 11, 8Transfer of Property Act, 1882 — Section 122
High Courts26 Nov 1980Dismissed
Smt. Savitri Devi Vs IInd Additional District Judge and Others
Allahabad High Court · (1981) AWC 49
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 16(1)