High Courts25 Sept 1980Allowed
Smt. Mnnni Devi Vs Hem Prakash and Others
Allahabad High Court · (1981) AWC 63
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(3)
COURT ARCHIVE
Allahabad High Court judgments, 1980
640 judgments · page 9 of 32
High Courts24 Sept 1980Dismissed
Ram Babu and Others Vs State of U.P. and Others
Allahabad High Court · AIR 1981 All 16
Constitution of India, 1950 — Article 226
High Courts24 Sept 1980
Nandlal Khodidas Barot Vs Bar Council of Gujarat and Others
Allahabad High Court · (1980) ACR 450
Advocates Act, 1961 — Section 35(1), 36, 38
High Courts23 Sept 1980Allowed
Ram Veer Vs State of U.P.
Allahabad High Court · (1980) AWC 735
Penal Code, 1860 (IPC) — Section 361, 363Uttar Pradesh First Offenders Probation Act, 1938 — Section 4
High Courts23 Sept 1980Allowed
Jagdish Prasad Gupta Vs Smt. Kanti Devi and Others
Allahabad High Court · (1980) AWC 720
Transfer of Property Act, 1882 — Section 111Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(1), 20(2), 3, 3(2)
High Courts23 Sept 1980Dismissed
Guggan Vs Board of Revenue and others
Allahabad High Court · (1980) 09 AHC CK 0033
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176, 178Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 159B
High Courts23 Sept 1980
Munni Lal Sharma and Others Vs Executive Engineer, U.P. Electricity Board
Allahabad High Court · (1981) 2 LLJ 447
Constitution of India, 1950 — Article 136, 226Constitution of India, 1950 — Article 136, 226Constitution of India, 1950 — Article 136, 226
High Courts23 Sept 1980Dismissed
Uttam Singh Vs Board of Revenue and Others
Allahabad High Court · (1980) AWC 600 : (1981) RD 119
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122(B)Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115, 115C
High Courts22 Sept 1980Allowed
Rustum Lal Vs The District Judge and Others
Allahabad High Court · (1980) AWC 589
Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
High Courts22 Sept 1980Dismissed
Anwar Ali Vs Abdul Halim and others
Allahabad High Court · (1980) 09 AHC CK 0032
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 43
High Courts22 Sept 1980
Sheonandan Vs Teja
Allahabad High Court · (1981) ACR 408
Criminal Procedure Code, 1973 (CrPC) — Section 145, 482
High Courts22 Sept 1980Allowed
Smt. Gulzar Vs Nizam and Another
Allahabad High Court · (1981) AWC 23
Criminal Procedure Code, 1973 (CrPC) — Section 326, 407, 408, 409, 410Penal Code, 1860 (IPC) — Section 302
High Courts19 Sept 1980Allowed
Rohan Singh Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (1980) AWC 663
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19, 3(4), 48, 49
High Courts19 Sept 1980
Dalbir Vs State of U.P.
Allahabad High Court · (1981) ACR 52
Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 307, 324
High Courts18 Sept 1980Dismissed
Union Northern Railway and Another Vs Firm Anis Khan and Others
Allahabad High Court · AIR 1981 All 18
Railways Act, 1890 — Section 78B
High Courts18 Sept 1980Allowed
Dass Hitachi (P.) Ltd. and Another Vs The Assistant Commissioner (Assessment), Sales Tax
Allahabad High Court · (1981) 48 STC 142
Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226
High Courts18 Sept 1980
Dharam Pal Khindaria Vs Deep Chand Daga and Others
Allahabad High Court · (1980) ACR 416
Criminal Procedure Code, 1973 (CrPC) — Section 342Uttar Pradesh Trade and Merchandise Marks Act, 1958 — Section 2, 78, 79
High Courts17 Sept 1980
J.C. Tondon and Another Vs Munna Lal and Another
Allahabad High Court · (1981) ACR 23
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 386
High Courts16 Sept 1980Disposed Off
Addl. Commissioner of Income Tax Vs U.P. State Agro Industrial Corporation
Allahabad High Court · (1982) 133 ITR 597 : (1981) 6 TAXMAN 161
Income Tax Act, 1961 — Section 10(1), 14, 145
High Courts16 Sept 1980Dismissed
Sahdeo and Others Vs Board of Revenue and Others
Allahabad High Court · AIR 1980 All 408 : (1981) RD 8
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 18Uttar Pradesh Land Revenue Act, 1901 — Section 34