High Courts24 Feb 1981Partly Allowed
Surajpati and Others Vs Dy. Director of Consolidation, Allahabad and Others
Allahabad High Court · AIR 1981 All 265
Civil Procedure Code, 1908 (CPC) — Section 11Uttar Pradesh Tenancy Act, 1939 — Section 49, 59
COURT ARCHIVE
Allahabad High Court judgments, 1981
626 judgments · page 25 of 32
High Courts23 Feb 1981Allowed
Dilbagh Rai Mittal Vs B.D. Parekh and Others
Allahabad High Court · (1981) ACR 192
Criminal Procedure Code, 1973 (CrPC) — Section 200, 252, 256, 342Penal Code, 1860 (IPC) — Section 120B, 420
High Courts23 Feb 1981Allowed
Banshi Lal Vs Jamuna Prasad
Allahabad High Court · AIR 1981 All 324
Partnership Act, 1932 — Section 42, 48, 69, 69(1), 69(3)
High Courts23 Feb 1981Dismissed
Rajdeo Vs Board of Revenue and others
Allahabad High Court · (1981) 02 AHC CK 0048
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 5Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts23 Feb 1981Allowed
Narain Singh Parihar Vs State of U.P.
Allahabad High Court · AIR 1981 All 246
Arms Act, 1959 — Section 16, 2Arms Rules, 1951 — Rule 183Specific Relief Act, 1963 — Section 34
High Courts23 Feb 1981
Nagar Palika Vs Mahadeo Prasad Shukla
Allahabad High Court · (1981) ACR 198
Criminal Procedure Code, 1973 (CrPC) — Section 300Uttar Pradesh Municipalities Act, 1916 — Section 178, 180, 185, 186, 307
High Courts23 Feb 1981Allowed
State Vs Jan Mohammad
Allahabad High Court · (1981) AWC 199
Criminal Procedure Code, 1973 (CrPC) — Section 161, 342, 378Oaths Act, 1873 — Section 5Penal Code, 1860 (IPC) — Section 376
High Courts22 Feb 1981Allowed
Jupiter Chit Fund Pvt Ltd Vs Keshav Narain Misra and others
Allahabad High Court · (1981) 02 AHC CK 0047
Arbitration Act, 1940 — Section 14, 17Civil Procedure Code, 1908 (CPC) — Order 21 Rule 48, 47
High Courts20 Feb 1981Dismissed
Jagat Narain and Others Vs State of U.P.
Allahabad High Court · (1981) AWC 264
Criminal Procedure Code, 1973 (CrPC) — Section 200, 465Oaths Act, 1969 — Section 6(2), 7Penal Code, 1860 (IPC) — Section 379
High Courts20 Feb 1981Dismissed
Gaya Prasad Singh Vs Sheo Murat Singh and Others
Allahabad High Court · (1981) AWC 191 : (1981) RD 233
Civil Procedure Code Amendment Act, 1976 — Order 3 Rule 1, Order 3 Rule 3, 74
High Courts20 Feb 1981Dismissed
Bharat Sewak Samaj Sahkari Griha Nirman Samiti Ltd,Varanasi Vs State of Uttar Pradesh and others
Allahabad High Court · (1981) 02 AHC CK 0043
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6(1)Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 28, 32
High Courts20 Feb 1981
Bhullan Vs State
Allahabad High Court · (1981) ACR 208
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 395
High Courts19 Feb 1981Dismissed
Bharat Ram Vs Bhola Nath and Others
Allahabad High Court · (1981) AWC 337
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts19 Feb 1981Dismissed
Durga Prasad Vs Brij Behari Lal and Others
Allahabad High Court · AIR 1981 All 172
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 90, Order 5 Rule 1
High Courts19 Feb 1981Dismissed
Bhola Nath Gupta and Another Vs Additional Civil Judge and Others
Allahabad High Court · (1981) AWC 475
Uttar Pradesh Local Self Government Laws (Amendment) Act, 1975 — Section 3, 5, 9, 95, 97Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 538, 539(2)
High Courts19 Feb 1981
Khima Nand Belwal Vs State
Allahabad High Court · (1981) ACR 140
Uttar Pradesh Excise Act, 1910 — Section 50, 52, 53, 54, 60(1)Uttar Pradesh Excise Rules — Rule 281
High Courts19 Feb 1981Allowed
Sita Ram Sahu Vs State of U.P.
Allahabad High Court · (1981) AWC 272
Criminal Procedure Code, 1973 (CrPC) — Section 275(4), 465Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts19 Feb 1981Dismissed
Sardar Harbans Singh Vs The Civil Judge, Nainital and Others
Allahabad High Court · (1981) AWC 261
Civil Procedure Code Amendment Act, 1976 — Section 74Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3AUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 34(1), 38
High Courts19 Feb 1981
Gurcharan Vs Smt. Chhidana
Allahabad High Court · (1981) ACR 157
Criminal Procedure Code, 1973 (CrPC) — Section 125(3)
High Courts18 Feb 1981Allowed
Kanshal Hari Narain Vs 1st Addi. District Judge and Others
Allahabad High Court · (1981) AWC 243
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(1), 16(5), 18