High Courts13 Oct 1981
Aziz Ahmad and Another Vs State
Allahabad High Court · (1982) 6 ACR 76
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 250Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 162(1)
COURT ARCHIVE
Allahabad High Court judgments, 1981
626 judgments · page 10 of 32
High Courts12 Oct 1981
Munna Vs State
Allahabad High Court · (1982) CriLJ 389
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 34Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts12 Oct 1981Allowed
Kashi Ram Phool Chand through Phool Chand Partners Vs S. Kripal Singh
Allahabad High Court · (1981) AWC 772
Limitation Act, 1908 — Article 26, 64
High Courts01 Oct 1981Allowed
Niranjan Vs State
Allahabad High Court · (1982) 6 ACR 513
Penal Code, 1860 (IPC) — Section 376
High Courts01 Oct 1981Allowed
Kumari Sunita and Another Vs Smt. Shyam Kali
Allahabad High Court · AIR 1982 All 1
Constitution of India, 1950 — Article 226
High Courts30 Sept 1981
Smt. Parvati Devi Vs State of U.P. and Others
Allahabad High Court · (1981) ACR 440
Criminal Procedure Code, 1973 (CrPC) — Section 170, 171, 97Penal Code, 1860 (IPC) — Section 366
High Courts30 Sept 1981Dismissed
Lal Ji Singh and Others Vs Shiv Pujan Singh and Others
Allahabad High Court · (1981) AWC 845
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20
High Courts30 Sept 1981Allowed
Raj Narain and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1981) AWC 833
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20, 48(3), 8A
High Courts29 Sept 1981Dismissed
Bbaddar Singh and Others Vs Dy. Director of Consolidation and Others
Allahabad High Court · (1981) AWC 825
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19, 20, 21, 48
High Courts29 Sept 1981Partly Allowed
Ramnarain and Badri Prasad Vs Commissioner of Income Tax and Others
Allahabad High Court · (1983) 144 ITR 521
High Courts29 Sept 1981Allowed
Teja Singh Vs V.J.Jacob
Allahabad High Court · (1981) 09 AHC CK 0038
Civil Procedure Code, 1908 (CPC) — Section 100, 11Limitation Act, 1963 — Section 5Transfer of Property Act, 1882 — Section 108(c)
High Courts28 Sept 1981Dismissed
Jugmandar Dass Vs Ram Phal and Others
Allahabad High Court · AIR 1982 All 102 : (1982) AWC 26
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5
High Courts25 Sept 1981Allowed
Ram Bilas Singh and others Vs State of U.P and others
Allahabad High Court · (1981) 09 AHC CK 0041
Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 5(1)
High Courts25 Sept 1981
Nagin Chand Jain Vs State of U.P. and Others
Allahabad High Court · (1981) ACR 388
Copyright Act, 1957 — Section 14, 17, 19, 63Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 482Penal Code, 1860 (IPC) — Section 420
High Courts25 Sept 1981Dismissed
Krishna Mohan alias Bachhia Ka Tao Vs State
Allahabad High Court · (1981) AWC 736
Criminal Procedure Code, 1973 (CrPC) — Section 311, 540Penal Code, 1860 (IPC) — Section 302
High Courts24 Sept 1981Allowed
The Oriental Fire and Gen. Insurance Co. Vs Smt. Krishna Devi and Others
Allahabad High Court · (1982) AWC 34
Motor Vehicles Act, 1939 — Section 110A, 110B, 110C, 110D, 110EMotor Vehicles Act, 1939 — Section 110A, 110B, 110C, 110D, 110EMotor Vehicles Act, 1939 — Section 110A, 110B, 110C, 110D, 110E
High Courts24 Sept 1981Dismissed
Oriental Fire and General Insurance Co. Ltd. Vs Smt. Krishna Devi and Others
Allahabad High Court · (1982) ACJ 56 : (1983) 54 CompCas 798
Motor Vehicles Act, 1939 — Section 110A, 110F
High Courts23 Sept 1981Dismissed
Gopal Das Vs Addl. District Judge and Others
Allahabad High Court · (1982) AWC 40
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2), 20(3), 20(4), 39
High Courts23 Sept 1981Allowed
S.C. Shukla and Bros. Vs Union of India (UOI) and Another
Allahabad High Court · (1983) 54 CompCas 547
Arbitration Act, 1940 — Section 20
High Courts22 Sept 1981Disposed Off
Commissioner, Sales Tax Vs Rita Ice Cream
Allahabad High Court · (1982) 49 STC 297