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
COURT ARCHIVE
Allahabad High Court judgments, 1981
626 judgments · page 2 of 32
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
High Courts17 Dec 1981Dismissed
Ram Krishna Avasthi Vs Bhawani Dutt Upreti and Another
Allahabad High Court · (1982) 6 ACR 523
Evidence Act, 1872 — Section 126Penal Code, 1860 (IPC) — Section 200, 323, 324, 499, 500
High Courts17 Dec 1981
Smt. Deorathi and Others Vs State of U.P.
Allahabad High Court · (1982) AWC 170
Criminal Procedure Code, 1973 (CrPC) — Section 452, 517, 523Penal Code, 1860 (IPC) — Section 380, 411, 457
High Courts17 Dec 1981
Ved Prakash Vs State of U.P.
Allahabad High Court · (1982) 6 ACR 127
Criminal Procedure Code, 1973 (CrPC) — Section 457, 5Essential Commodities Act, 1955 — Section 6A, 6B, 6CUttar Pradesh Excise Act, 1910 — Section 60, 72, 72(1), 72(2), 72(3)
High Courts17 Dec 1981Dismissed
Oriental Fire and General Insurance Company Ltd. and Another Vs Ram Sunder Dubey and Others
Allahabad High Court · (1982) ACJ 365 : AIR 1982 All 198 : (1982) AWC 141
Evidence Act, 1872 — Section 3Motor Vehicles Act, 1939 — Section 110AA, 110B, 95, 95(2)
High Courts16 Dec 1981Allowed
State of U.P. Vs Hukum Chanel and Others
Allahabad High Court · (1982) AWC 216
Urban Land (Ceiling and Regulation) Act, 1976 — Section 4, 4(9), 8
High Courts16 Dec 1981Dismissed
Jagdamba Prasad Pandey and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1982) AWC 266
Constitution of India, 1950 — Article 226Registration Act, 1877 — Section 17Transfer of Property Act, 1882 — Section 6
High Courts16 Dec 1981Disposed Of
Chattu Ram Vs Sita Ram and Others
Allahabad High Court · (1982) AWC 55
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts16 Dec 1981Allowed
State of U.P. and Another Vs Suraj Kumar Gupta and Another
Allahabad High Court · AIR 1982 All 116 : (1982) AWC 155
Urban Land (Ceiling and Regulation) Act, 1976 — Section 4(9)
High Courts16 Dec 1981Allowed
Suraj Bhan and Others Vs State Transport Appellate Tribunal, U.P., Lucknow and Others
Allahabad High Court · AIR 1982 All 276
Motor Vehicles Act, 1939 — Section 47(3), 48, 64
High Courts16 Dec 1981
Ram Pal and Another Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (1982) AWC 257 : (1982) RD 29
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 37, 48, 9A(2)Uttar Pradesh Land Revenue Act, 1901 — Section 34
High Courts15 Dec 1981Allowed
Panna Lal Vs State U.P. and Others
Allahabad High Court · (1982) 6 ACR 108
Evidence Act, 1872 — Section 45, 47, 51, 58, 60Prevention of Food Adulteration Act, 1954 — Section 13(2), 14A, 16, 7
High Courts15 Dec 1981Dismissed
Achchan and Others Vs State of U.P.
Allahabad High Court · (1982) AWC 118
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2), 173(8), 207A, 209
High Courts15 Dec 1981Disposed Of
Rattan Lal Ved Prakash Vs Commissioner of Income Tax
Allahabad High Court · (1983) 144 ITR 135 : (1982) 11 TAXMAN 123
Income Tax Act, 1961 — Section 3(4)
High Courts15 Dec 1981Disposed Of
Gupta Traders Vs Commissioner of Income Tax
Allahabad High Court · (1982) 28 CTR 270 : (1982) 135 ITR 504 : (1982) 10 TAXMAN 199
Income Tax Act, 1961 — Section 143, 144, 147, 148, 150(1)
High Courts15 Dec 1981
Abdul Majeed Vs S.P. Gaur and Another
Allahabad High Court · (1982) 6 ACR 29
Criminal Procedure Code, 1973 (CrPC) — Section 482, 75, 76, 82, 83Uttar Pradesh Control of Goondas Act, 1970 — Section 3, 3(1), 7(2)
High Courts14 Dec 1981Dismissed
Amar Singh Vs Manki and Others
Allahabad High Court · (1982) 6 ACR 148
Criminal Procedure Code, 1973 (CrPC) — Section 391Penal Code, 1860 (IPC) — Section 109, 494, 498
High Courts14 Dec 1981Allowed
Salig Ram and Another Vs State
Allahabad High Court · (1982) 6 ACR 20
Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts14 Dec 1981
Ram Murat and Another Vs Mala Saran and Others
Allahabad High Court · (1982) AWC 160
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 23(1), 42A, 48, 48(1), 48(3)