High Courts23 Dec 1981Allowed
Chunni Lal and Others Vs State of U.P.
Allahabad High Court · (1982) 6 ACR 112
Criminal Procedure Code, 1973 (CrPC) — Section 161, 209Penal Code, 1860 (IPC) — Section 300, 304, 323, 34
COURT ARCHIVE
Allahabad High Court judgments, 1981
571 judgments · page 1 of 29
High Courts23 Dec 1981Dismissed
Managing Committee, Doma Bhagat Vidyalaya, Ballia Vs The District Magistrate, Ballia and others
Allahabad High Court · (1981) 12 AHC CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 143, 145, 146(1), 147
High Courts23 Dec 1981Allowed
Naga Swasthya Adhikari Vs Sahib Singh and another
Allahabad High Court · (1981) 12 AHC CK 0040
Prevention of Food Adulteration Act, 1954 — Section 16, 2(i)(a), 2(iA)(m), 7
High Courts23 Dec 1981
State of U.P. and Others Vs Aftab Ahmad Khan and Others
Allahabad High Court · (1982) AWC 152
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 19, 19(1), 19(2), 8, 8(3)
High Courts23 Dec 1981
Marachhu and Others Vs State
Allahabad High Court · (1983) 7 ACR 207
Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts23 Dec 1981
Tulsi Ram Ajeet Kumar Vs State of U.P.
Allahabad High Court · (1982) 6 ACR 161
Essential Commodities Act, 1955 — Section 6A
High Courts22 Dec 1981Allowed
Meerut Collegiate Association, Meerut and Others Vs Arvind Nath Seth and Others
Allahabad High Court · AIR 1982 All 172
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 94Societies Registration Act, 1860 — Section 25, 25(1)
High Courts22 Dec 1981Allowed
Smt. Noor Jahan Begum Vs Abrar Ahmad Khan and Another
Allahabad High Court · AIR 1982 All 149 : (1982) AWC 126
Evidence Act, 1872 — Section 65, 67
High Courts22 Dec 1981Allowed
Uma Shanker Vs State of U.P.
Allahabad High Court · (1982) AWC 82
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7
High Courts22 Dec 1981
Mahila Shiksha Mandal Vs The Prescribed Authority (I Addl. Civil Judge) and Another
Allahabad High Court · (1982) AWC 312
Civil Procedure Code, 1908 (CPC) — Section 151, 152Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 22, 23
High Courts22 Dec 1981
Mahila Shiksha Mandal Vs The Prescribed Authority and Another
Allahabad High Court · (1982) AWC 388
Civil Procedure Code, 1908 (CPC) — Section 151, 152Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 22, 23, 3, 34Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 22, 22(1)
High Courts21 Dec 1981Allowed
Awadh Sugar Mills Ltd. and Others Vs The Judicial Magistrate II and Others
Allahabad High Court · (1982) 6 ACR 265
Criminal Procedure Code, 1973 (CrPC) — Section 482Uttar Pradesh Sheera Niyantran Adhiniyam, 1964 — Section 10A, 11
High Courts21 Dec 1981Allowed
Abdul Sattar and Others Vs Board of Revenue, U.P., Allahabad and Others
Allahabad High Court · AIR 1982 All 337
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 49, 5Uttar Pradesh Land Laws (Amendment) Act, 1965 — Section 51
High Courts18 Dec 1981Dismissed
Nathu Ram Vs The State
Allahabad High Court · (1982) CriLJ 1010
Criminal Procedure Code, 1973 (CrPC) — Section 428Prevention of Food Adulteration (Extension To Kohima And Mokokchung Districts) Repeal Act, 2002 — Section 2Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7
High Courts18 Dec 1981Allowed
Mool Chand Vs Collector, Jalaun and Others
Allahabad High Court · AIR 1982 All 141 : (1982) AWC 229
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 285D, 285E, 285G, 285I
High Courts18 Dec 1981
Lalji and Others Vs State of U.P.
Allahabad High Court · (1982) ACJ 79 : (1982) 6 ACR 131
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Penal Code, 1860 (IPC) — Section 280, 282, 304A
High Courts18 Dec 1981
Rajendra Prasad Agarwal and Others Vs Income Tax Officer, ''B'' Ward and Others
Allahabad High Court · (1983) 144 ITR 506 : (1982) 11 TAXMAN 151
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 277, 278, 278B
High Courts18 Dec 1981Dismissed
Vishnu Dayal Jhunjhunwalla and Others Vs Union of India (UOI) and Others
Allahabad High Court · (1989) 66 CompCas 684
Companies Act, 1956 — Section 108(1D), 155
High Courts17 Dec 1981Allowed
Muni Lal and Another Vs Chhagan
Allahabad High Court · (1982) 6 ACR 90
Criminal Procedure Code, 1973 (CrPC) — Section 182(1), 200, 202, 397, 482Penal Code, 1860 (IPC) — Section 34, 409, 420