High Courts14 Dec 1981
Smt. Chameli Vs State of U.P.
Allahabad High Court · (1982) 6 ACR 19
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 16A, 20AA, 7
COURT ARCHIVE
Allahabad High Court judgments, 1981
626 judgments · page 3 of 32
High Courts14 Dec 1981
Puran Singh Vs State of U.P.
Allahabad High Court · (1982) 6 ACR 39
Evidence Act, 1872 — Section 105, 106Prevention of Food Adulteration Act, 1954 — Section 16(1), 20, 7Prevention of Food Adulteration Rules, 1955 — Rule 50
High Courts12 Dec 1981
Buddhi Sagar Tewari Vs Shri Prakash Bhalotia and Another
Allahabad High Court · (1982) 6 ACR 34
Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 202, 322, 322(2)Penal Code, 1860 (IPC) — Section 323
High Courts11 Dec 1981Allowed
Harish Chandra Vs State of U.P.
Allahabad High Court · (1982) AWC 95
Criminal Procedure Code, 1973 (CrPC) — Section 193, 209, 319, 319(1), 319(4)
High Courts11 Dec 1981Allowed
State Vs Chhinga and Others
Allahabad High Court · (1982) AWC 113
Constitution of India, 1950 — Article 141, 21Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 116(6)General Clauses Act, 1897 — Section 10
High Courts11 Dec 1981Allowed
Babu Lal and another Vs State of U.P.
Allahabad High Court · (1981) 12 AHC CK 0046
Essential Commodities Act, 1955 — Section 11, 3, 7
High Courts11 Dec 1981Disposed Of
Jameel alias Surra Vs State
Allahabad High Court · (1981) 12 AHC CK 0041
High Courts11 Dec 1981
The State Vs Chhinga and Others
Allahabad High Court · (1982) CriLJ 885
Constitution of India, 1950 — Article 141, 21Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 116General Clauses Act, 1897 — Section 10, 4
High Courts11 Dec 1981
Vishwanath Singh Vs Mohan Lal Bansal
Allahabad High Court · (1982) 6 ACR 94
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482, 561Penal Code, 1860 (IPC) — Section 409, 420
High Courts11 Dec 1981
Dr. Nand Behari Mall Vs E.B. Smart and Others
Allahabad High Court · (1982) AWC 109
Stamp Act, 1899 — Article 15, 34, 57, 35, 36
High Courts10 Dec 1981Dismissed
Satyawati Vs Rameshwar Dayal
Allahabad High Court · (1981) 12 AHC CK 0043
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts10 Dec 1981
Naresh Kumar Gupta Vs Commissioner of Income Tax and Another
Allahabad High Court · (1983) 144 ITR 556
Income Tax Act, 1961 — Section 273A
High Courts09 Dec 1981
Awadesh and Others Vs Jang Bahadur and Others
Allahabad High Court · (1982) AWC 19 : (1982) RD 24
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5
High Courts09 Dec 1981
Bans Gopal Vs Smt. Sarjoo Devi and Others
Allahabad High Court · (1982) 6 ACR 123
Constitution of India, 1950 — Article 226, 363Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 397, 397(1), 397(2)
High Courts08 Dec 1981Dismissed
Smt. Ram Pati Devi Vs The District Judge and Others
Allahabad High Court · (1982) AWC 59
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 18, 34, 41Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8
High Courts08 Dec 1981Dismissed
Raja Ram Gupta Vs State and Another
Allahabad High Court · (1982) 6 ACR 55
Criminal Procedure Code, 1973 (CrPC) — Section 517Penal Code, 1860 (IPC) — Section 380, 411, 457
High Courts08 Dec 1981Dismissed
J.K. Manufacturers Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1982) 27 CTR 328 : (1983) 140 ITR 734 : (1983) 12 TAXMAN 76
Income Tax Act, 1922 — Section 23A, 23A(3)
High Courts08 Dec 1981Allowed
Mohd. Ishaq Vs Vijaya Kumar Bansal
Allahabad High Court · (1982) AWC 70
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 15 Rule 5(2)Provincial Small Cause Courts Act, 1887 — Section 25Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 15 Rule 5(2)
High Courts08 Dec 1981Dismissed
Raja Ram Gputa Vs State and Another
Allahabad High Court · (1982) AWC 98
Criminal Procedure Code, 1973 (CrPC) — Section 517Penal Code, 1860 (IPC) — Section 380, 411, 457
High Courts08 Dec 1981
Deo Nandan (deceased by L.Rs.) Vs Chhote
Allahabad High Court · AIR 1983 All 9
Contract Act, 1872 — Section 10, 13, 14, 17, 19Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5Contract Act, 1872 — Section 10, 13, 14, 17, 19