High Courts11 Jan 1980Allowed
Shiv Ram Singh Vs Purshottam Das
Allahabad High Court · (1980) AWC 139
Civil Procedure Code, 1908 (CPC) — Section 51
COURT ARCHIVE
Allahabad High Court judgments, 1980
640 judgments · page 31 of 32
High Courts11 Jan 1980Allowed
Hari Bans Bahadur Vs State
Allahabad High Court · (1980) AWC 252 : (1980) RD 149
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 3(2A), 4, 4(2)
High Courts10 Jan 1980Dismissed
Jagan Nath Vs Har Pal Singh
Allahabad High Court · AIR 1980 All 139
Transfer of Property Act, 1882 — Section 58
High Courts10 Jan 1980
Ramji Das Laxman Das Vs Commissioner of Income Tax
Allahabad High Court · (1980) 122 ITR 732 : (1980) 4 TAXMAN 28
Income Tax Act, 1961 — Section 147, 148
High Courts10 Jan 1980Dismissed
Arya Kanya Pathshala Association Vs Girdhari Lal Vaish Halwai
Allahabad High Court · (1980) AWC 443
Improvement Act — Section 45, 46, 47, 48, 49Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 2(1)
High Courts09 Jan 1980Allowed
Ram Kumar Dixit Vs Deputy Director of Education and Another
Allahabad High Court · (1980) AWC 201
Uttar Pradesh Intermediate Education Act, 1921 — Section 16G, 31, 32, 33, 34
High Courts09 Jan 1980Dismissed
Kamal Kishor Singh and Another Vs The State of U.P.
Allahabad High Court · (1980) CriLJ 217
Criminal Procedure Code, 1973 (CrPC) — Section 134, 421, 426, 468, 482Penal Code, 1860 (IPC) — Section 120B, 468, 70
High Courts09 Jan 1980Dismissed
Smt. Bishni Devi Vs Bahadur Singh and Others
Allahabad High Court · AIR 1980 All 209 : (1980) AWC 194
Specific Relief Act, 1963 — Section 37, 38
High Courts09 Jan 1980Dismissed
Mahesh Chandra Misra Vs State
Allahabad High Court · (1980) 01 AHC CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 227
High Courts09 Jan 1980Dismissed
Indra Pal Singh and another Vs Deputy Director of Consolidation and others
Allahabad High Court · (1980) 01 AHC CK 0048
Constitution of India, 1950 — Article 226Hindu Succession Act, 1956 — Section 14Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts09 Jan 1980Dismissed
Chhedi Lal Vs Haji Abdul Majid and Others
Allahabad High Court · AIR 1980 All 140 : (1980) AWC 203
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92(5)
High Courts09 Jan 1980
Kamal Kishore Singh Vs State of U.P.
Allahabad High Court · (1980) ACR 189
Criminal Procedure Code, 1973 (CrPC) — Section 134(1), 421(1), 426(2B), 482Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 120B, 201, 302, 468, 70
High Courts09 Jan 1980Allowed
Smt. Ram Kali Vs IIIrd Addl. District Judge and Others
Allahabad High Court · (1980) AWC 168
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)
High Courts08 Jan 1980Dismissed
Baikunth Nath Mehrotra Vs III Additional District Judge and Others
Allahabad High Court · (1981) AWC 208
Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 7FUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 43(2)(a)
High Courts08 Jan 1980Dismissed
Sri Chand Vs Smt. Ramrati Devi and Another
Allahabad High Court · AIR 1980 All 294
Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 45
High Courts08 Jan 1980Allowed
Bibbo Vs Sheikh Barik Ali
Allahabad High Court · (1980) 01 AHC CK 0053
Evidence Act, 1872 — Section 114Uttar Pradesh (Temporary) Accommodation Requisition Act, 1947 — Section 3
High Courts08 Jan 1980
Smt. Sushila Devi Sharma Vs Commissioner of Income Tax
Allahabad High Court · (1980) 123 ITR 77 : (1980) 4 TAXMAN 23
High Courts08 Jan 1980Allowed
Raghunath Prasad Vs Smt. Kesari Devi
Allahabad High Court · (1980) AWC 223
Rent Control Act, 1947 — Section 3Rent Control Act, 1972 — Section 20, 20(2)
High Courts08 Jan 1980Allowed
Tikam Chand and Others Vs State
Allahabad High Court · (1980) AWC 165
Criminal Procedure Code, 1973 (CrPC) — Section 244Essential Commodities Act, 1955 — Section 11, 3, 7Penal Code, 1860 (IPC) — Section 21
High Courts08 Jan 1980Allowed
Raj Bahadur Chand Vs Pragati Sheel Shiksha Samiti and Another
Allahabad High Court · (1980) AWC 207
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2(2), 115Specific Relief Act, 1963 — Section 38, 41Uttar Pradesh Civil Laws (Reforms and Amendment) Act, 1976 — Section 36