High Courts11 Feb 1981Dismissed
Nanwa Vs Maulana Abdul Mughni
Allahabad High Court · AIR 1981 All 143 : (1981) AWC 160
Limitation Act, 1963 — Article 135, 136
COURT ARCHIVE
Allahabad High Court judgments, 1981
626 judgments · page 27 of 32
High Courts11 Feb 1981Allowed
Kailash Nath Khandelwal and others Vs Vishnu Saran and others
Allahabad High Court · (1981) 02 AHC CK 0051
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts11 Feb 1981Allowed
Mohammad Sadiq Vs Amanat Ullah and others
Allahabad High Court · (1981) 02 AHC CK 0045
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, 100Evidence Act, 1872 — Section 90Specific Relief Act, 1963 — Section 42
High Courts11 Feb 1981Dismissed
Mool Chand Vs Ved Prakash and Others
Allahabad High Court · AIR 1981 All 152
Specific Relief Act, 1963 — Section 16, 20Transfer of Property Act, 1882 — Section 55(3)
High Courts11 Feb 1981Dismissed
Jawala Prasad Vs Board of Revenue and Others
Allahabad High Court · (1981) AWC 187
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176
High Courts11 Feb 1981Dismissed
Harendra Kumar Vs State of U.P. and Others
Allahabad High Court · (1981) AWC 303
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146(1)
High Courts10 Feb 1981Allowed
Smt. Asharfi Devi Vs Ratan Singh and Others
Allahabad High Court · (1981) AWC 338
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4Usurious Loans Act, 1918 — Section 2, 3, 3(2)
High Courts10 Feb 1981Allowed
Shakuntala Devi Vs Fourth Addl.District Judge Meerut and others
Allahabad High Court · (1981) 02 AHC CK 0050
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 38(3)(e)
High Courts10 Feb 1981Allowed
Durgi Vs Bhagwan Das and others
Allahabad High Court · (1981) 02 AHC CK 0046
Hindu Minority and Guardianship Act, 1956 — Section 11Specific Relief Act, 1963 — Section 19
High Courts10 Feb 1981
Rajiv Yadav Vs State of U.P.
Allahabad High Court · (1981) ACR 150
Criminal Procedure Code, 1973 (CrPC) — Section 172, 227, 319, 319(1)
High Courts10 Feb 1981Dismissed
Sharif Ahmad and Others Vs State of U.P.
Allahabad High Court · (1981) AWC 268
High Courts05 Feb 1981Allowed
Kamla Ahuja Vs Jagdish Chandra and others
Allahabad High Court · (1981) 02 AHC CK 0053
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts03 Feb 1981Dismissed
Mohd. Sher Khan and others Vs Shafi Ullah and another
Allahabad High Court · (1981) 02 AHC CK 0044
Administration of Evacuee Property Act, 1950 — Section 46Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226
High Courts03 Feb 1981Dismissed
Mohd. Sher Khan and Others Vs Shafi Ullah and Another
Allahabad High Court · AIR 1981 All 133
Administration of Evacuee Property Act, 1950 — Section 46Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226
High Courts02 Feb 1981Allowed
Hanif Vs State of U.P.
Allahabad High Court · (1981) ACR 186
Prevention of Food Adulteration Act, 1954 — Section 16, 2(7), 7, 8
High Courts02 Feb 1981Allowed
Sbyam Narain Singh Vs Kailash Pati Rai
Allahabad High Court · (1981) AWC 428
Criminal Procedure Code, 1973 (CrPC) — Section 145Uttar Pradesh General Clauses Act, 1904 — Section 4Uttar Pradesh Panchayat Raj Act, 1947 — Section 64, 64(1)(c)
High Courts02 Feb 1981
Ram Chandra Vs State
Allahabad High Court · (1981) ACR 180
Prevention of Food Adulteration Act, 1954 — Section 10(2), 16, 2, 2(1), 7
High Courts30 Jan 1981Dismissed
Baboo Vs State
Allahabad High Court · (1981) AWC 269
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(1), 190(1)(c), 202
High Courts30 Jan 1981Partly Allowed
Gaon Sabha Vs Kushal Pal Singh
Allahabad High Court · AIR 1981 All 176
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 65
High Courts30 Jan 1981Allowed
Ramji Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1981) AWC 204 : (1981) RD 48
Constitution of India, 1950 — Article 226Hindu Adoptions and Maintenance Act, 1956 — Section 12, 16Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(2)