High Courts29 Jan 1981Allowed
Ram Kumar Vs State of U.P.
Allahabad High Court · (1981) AWC 254
Criminal Procedure Code, 1973 (CrPC) — Section 13, 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7
COURT ARCHIVE
Allahabad High Court judgments, 1981
626 judgments · page 28 of 32
High Courts29 Jan 1981Allowed
Gautam Lal Vs State
Allahabad High Court · (1981) CriLJ 1187
Penal Code, 1860 (IPC) — Section 302, 307
High Courts29 Jan 1981Dismissed
Majid and Others Vs Munafait and Another
Allahabad High Court · AIR 1981 All 167 : (1981) AWC 185 : (1981) RD 148
Constitution of India, 1950 — Article 226Uttar pradesh Land Revenue Act, 1901 — Section 34
High Courts29 Jan 1981Dismissed
Kallan Vs The District Judge, Allahabad and Others
Allahabad High Court · AIR 1981 All 168
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 105
High Courts29 Jan 1981Dismissed
Sheo Prasad Vs State of U.P.
Allahabad High Court · (1981) AWC 247
Evidence Act, 1872 — Section 11, 32Factories Act, 1948 — Section 100, 102, 6, 92
High Courts28 Jan 1981Dismissed
Satya Narain Parasher Vs III Additional District Judge and Others
Allahabad High Court · (1981) AWC 235
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226
High Courts27 Jan 1981Dismissed
Magnu Ahir and others Vs Mahabir
Allahabad High Court · (1981) 01 AHC CK 0053
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143, 331A
High Courts27 Jan 1981
Chandra Pal Singh and Others Vs Maharaj Singh
Allahabad High Court · (1981) ACR 98
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 345, 346, 482Penal Code, 1860 (IPC) — Section 193, 199, 201, 211, 228Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 34(2)
High Courts23 Jan 1981Dismissed
D.J. Bulandshahr. Vs Nanhey Khan
Allahabad High Court · (1981) AWC 309
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 90, 47
High Courts23 Jan 1981Allowed
Udaiveer Singh Vs D.M. Farrukhabad and Another
Allahabad High Court · AIR 1981 All 244 : (1981) AWC 237
Arms Act, 1959 — Section 17, 18(1)Arms Rules, 1962 — Rule 55Criminal Procedure Code, 1973 (CrPC) — Section 107, 117
High Courts23 Jan 1981Dismissed
Nanhey Khan Vs Lala Bhagwan Dass and Another
Allahabad High Court · AIR 1982 All 75 : (1981) AWC 208
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 47, Order 21 Rule 54, Order 21 Rule 66, Order 21 Rule 90, Order 21 Rule 92
High Courts23 Jan 1981
Radha Charan Sharma Vs U.P. Cooperative Federation and Others
Allahabad High Court · (1982) AWC 64
Constitution of India, 1950 — Article 12, 14, 16, 226, 309Constitution of India, 1950 — Article 12, 14, 16, 226, 309Constitution of India, 1950 — Article 12, 14, 16, 226, 309
High Courts23 Jan 1981
Alok Prasad Jain and Another Vs IV Addl. Munsif Magistrate and Another
Allahabad High Court · (1981) ACR 96
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 407, 409, 419, 420
High Courts23 Jan 1981
Kesar Singh Vs State
Allahabad High Court · (1981) CriLJ 488
Prevention of Food Adulteration Act, 1954 — Section 10, 16, 20, 7
High Courts23 Jan 1981Dismissed
Shri Dhar and Another Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (1981) AWC 314
Constitution of India, 1950 — Article 226
High Courts22 Jan 1981Allowed
Shyam Singh Bagi Vs IInd Addl. Distt. and Sessions Judge and Others
Allahabad High Court · (1981) AWC 155
Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
High Courts22 Jan 1981Allowed
Virendra Singh and Others Vs State of U.P. and Others
Allahabad High Court · (1981) AWC 176
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 5, 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171
High Courts22 Jan 1981Partly Allowed
Harish Chandra Tewari and Others Vs The Board of High School and Intermediate Education, Uttar Pradesh, Allahabad
Allahabad High Court · AIR 1981 All 144
Constitution of India, 1950 — Article 226
High Courts22 Jan 1981Allowed
Bideshi and Another Vs Board of Revenue and Another
Allahabad High Court · (1981) AWC 356
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 28(2), 4, 52Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 229B
High Courts21 Jan 1981Dismissed
Shanker Dass Durga Prasad Vs IVth Additional District Judge and Others
Allahabad High Court · (1981) AWC 159
Uttar Pradesh Cantonments (Control of Rent and Eviction) Act, 1952 — Section 14Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16, 16(1)(d)