COURT ARCHIVE

Allahabad High Court judgments, 1980

640 judgments · page 7 of 32

High Courts24 Oct 1980

Prakash Narain Vs Commissioner of Income Tax and Wealth-tax

Allahabad High Court · (1981) 20 CTR 147 : (1982) 134 ITR 364 : (1981) 6 TAXMAN 159

Income Tax Act, 1961 — Section 147, 256(1), 256(2), 68Trusts Act, 1882 — Section 82

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High Courts23 Oct 1980Dismissed

Hukum Singh Vs The Prescribed Authority and Others

Allahabad High Court · (1980) AWC 639

Civil Procedure Code, 1908 (CPC) — Section 11Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 23, 25(1)

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High Courts23 Oct 1980Allowed

Balbhadra Pandey Vs The District Magistrate and Others

Allahabad High Court · (1980) AWC 637

Uttar Pradesh Municipalities Act, 1916 — Section 178, 178(1), 179(1), 180, 180(1)

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High Courts22 Oct 1980Dismissed

Kishan Lal Vs Sunder Das and Others

Allahabad High Court · (1980) AWC 688

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High Courts22 Oct 1980Dismissed

Commissioner of Sales Tax Vs Onkar Nath Jagdish Prasad

Allahabad High Court · (1981) 48 STC 59

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High Courts22 Oct 1980Allowed

Annapurna Biscuit Manufacturing Co. and Others Vs The State of Uttar Pradesh and Another

Allahabad High Court · (1982) 50 STC 56

Uttar Pradesh Trade Tax Act, 1948 — Section 8(1)Uttar Pradesh Trade Tax Act, 1948 — Section 8(1)Uttar Pradesh Trade Tax Act, 1948 — Section 8(1)

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High Courts21 Oct 1980Dismissed

Purshotam Lal Vs Inder Kishan Khanna

Allahabad High Court · (1982) ACJ 558 : (1983) 53 CompCas 855

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High Courts21 Oct 1980Dismissed

Sri Narain Sachan Vs State of U.P. and Others

Allahabad High Court · (1980) AWC 649

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High Courts20 Oct 1980Allowed

Ajit Kumar and others Vs District Judge, Rampur and others

Allahabad High Court · (1980) 10 AHC CK 0020

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3Constitution of India, 1950 — Article 226

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High Courts10 Oct 1980Allowed

Malik Mohammad Vs V Additional District Judge and Others

Allahabad High Court · (1980) AWC 725

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 20(2), 25

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High Courts10 Oct 1980

Rohan Singh Sisodia Vs Nathi Lal and Others

Allahabad High Court · (1980) ACR 427

Criminal Procedure Code, 1973 (CrPC) — Section 197, 482, 483Penal Code, 1860 (IPC) — Section 21, 407, 420, 477Uttar Pradesh Co-operative Societies Act, 1965 — Section 124, 31(2)

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High Courts09 Oct 1980Allowed

Dwarka Nath Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1980) AWC 683 : (1981) RD 165

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 8A, 9BUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117(1), 4

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High Courts09 Oct 1980Allowed

Madan Lal and Others Vs The Board of Revenue and Others

Allahabad High Court · (1980) AWC 583 : (1981) RD 15

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B

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High Courts09 Oct 1980Dismissed

Jeep Flashlight Industries Ltd. Vs Union of India (UOI) and Others

Allahabad High Court · (1985) 19 ELT 68

Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 36Constitution of India, 1950 — Article 15A(2), 226

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High Courts09 Oct 1980Allowed

Municipal Board Vs Abdul Hameed and Others

Allahabad High Court · (1981) AWC 68

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8Specific Relief Act, 1963 — Section 38

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High Courts08 Oct 1980Disposed Of

Ram Das Sharma Kaushik Vs State

Allahabad High Court · (1980) ACR 430

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5, 5(1), 5(2), 6

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High Courts08 Oct 1980Dismissed

Onkar Singh Vs District Judge, Nainital

Allahabad High Court · (1980) 10 AHC CK 0023

Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 3(a), 4, 5, 6

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High Courts07 Oct 1980Dismissed

Shri Ram Vs Ram Prakash Srivastava

Allahabad High Court · (1981) AWC 119

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3, Order 22 Rule 9, 146Specific Relief Act, 1963 — Section 23

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High Courts07 Oct 1980Allowed

Kapil Deo Narain Rai Vs Sarabjit Rai and Others

Allahabad High Court · (1981) ACJ 311 : (1980) AWC 718

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High Courts06 Oct 1980Allowed

Santosh Kumar Kesbarwani Vs II Additional District Judge and Others

Allahabad High Court · (1981) AWC 6

Civil Procedure Code, 1908 (CPC) — Section 139Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 34(1), 34(6)

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