High Courts07 May 1981Dismissed
Mahavir Vs Smt. Rajeshwari
Allahabad High Court · (1981) AWC 464
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
COURT ARCHIVE
Allahabad High Court judgments, 1981
626 judgments · page 22 of 32
High Courts06 May 1981Allowed
Bam Harakh Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1981) AWC 561
Uttar Pradesh Land Revenue Act, 1901 — Section 28
High Courts05 May 1981Disposed Off
GANGA PRASAD VARMA MEMORIAL SOCIETY Vs COMMISSIONER OF Income Tax, LUCKNOW.
Allahabad High Court · (1982) 24 CTR 110 : (1982) 134 ITR 421
Income Tax Act, 1961 — Section 11, 12, 2Income Tax Act, 1961 — Section 11, 12, 2Income Tax Act, 1961 — Section 11, 12, 2
High Courts03 May 1981
Vittiks Pharma Vs Smt. Jai Devi Shukla and Others
Allahabad High Court · (1982) AWC 477
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(5)
High Courts13 Apr 1981Dismissed
Oudh Sugar Mill Ltd. Vs Union of India (UOI) and Others
Allahabad High Court · (1982) 10 ELT 937
Central Excise Rules, 1944 — Rule 47, 49, 9Central Excises and Salt Act, 1944 — Section 2, 3, 3(1), 4(4)Constitution of India, 1950 — Article 133, 134A
High Courts02 Apr 1981Allowed
Shailendra Kumar Singh Vs Avadh University, Faizabad and Another
Allahabad High Court · AIR 1982 All 73
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1961 — Section 29(4)
High Courts13 Mar 1981Allowed
Maksodan Pathak Vs The Security Officer, Eastern Railway and Another
Allahabad High Court · (1981) AWC 385
Constitution of India, 1950 — Article 311(2), 311(3)Railway Protection Force Act, 1957 — Section 21Railway Protection Force Rules, 1959 — Rule 41, 42, 43, 44, 45
High Courts13 Mar 1981Allowed
Kabool Chand Vs Phool Chand
Allahabad High Court · (1981) 03 AHC CK 0021
Criminal Laws (Uttar Pradesh Amendment) Act, 1961 — Section 447Penal Code, 1860 (IPC) — Section 441
High Courts13 Mar 1981Partly Allowed
Sohan Lal Vs Raghunath Prasad and Others
Allahabad High Court · AIR 1981 All 235 : (1981) AWC 370
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 23, 11, 47, 48Limitation Act, 1908 — Article 182Transfer of Property Act, 1882 — Section 52
High Courts13 Mar 1981
Gopal Krishna Indley Vs 5th Addl. District Judge, Kanpur and Others
Allahabad High Court · AIR 1981 All 300 : (1981) AWC 321
Constitution of India, 1950 — Article 141Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2)
High Courts12 Mar 1981Partly Allowed
Mohammad Ashraf Vs State
Allahabad High Court · (1981) ACR 189
Penal Code, 1860 (IPC) — Section 279, 304(A), 337
High Courts12 Mar 1981Disposed Of
Smt. Rama Devi Shakya and Others Vs Ist Addl. District Judge and Others
Allahabad High Court · (1982) AWC 523
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(3), 12(4), 20, 23Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10(6)
High Courts12 Mar 1981Dismissed
Plastipack Private Ltd. Vs Commissioner of Sales Tax
Allahabad High Court · (1982) 49 STC 75
Uttar Pradesh Sales Tax Act, 1948 — Section 35
High Courts11 Mar 1981Allowed
Om Prakash Agarwal Vs First Additional District and Sessions Judge and Others
Allahabad High Court · (1981) AWC 775
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 5, 9
High Courts11 Mar 1981Allowed
Ram Singh and others Vs Rana Singh and others
Allahabad High Court · (1981) 03 AHC CK 0020
High Courts11 Mar 1981
Mohd. Sabir and Another Vs Abdul Rasheed
Allahabad High Court · (1981) ACR 194
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4)
High Courts10 Mar 1981Allowed
Jagjit Prakash Vs The Prescribed Authority and Others
Allahabad High Court · (1981) AWC 390
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(2), 22, 43(2)
High Courts10 Mar 1981
Indra Deo Pandey Vs Smt. Bhagwati Devi
Allahabad High Court · (1981) ACR 173
Constitution of India, 1950 — Article 134Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 145(5), 146Special Courts Act, 1979 — Section 11, 11(1)
High Courts09 Mar 1981Dismissed
State of U.P. Vs Hindustan Construction Co. Ltd.
Allahabad High Court · AIR 1981 All 314
Arbitration Act, 1940 — Section 30
High Courts09 Mar 1981
Nakul Singh and Another Vs State of U.P.
Allahabad High Court · (1981) ACR 200
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 209, 309Penal Code, 1860 (IPC) — Section 302