High Courts07 Dec 1981
Salamat and Others Vs State of U.P. and Others
Allahabad High Court · (1982) 6 ACR 18
Criminal Procedure Code, 1973 (CrPC) — Section 146(1)
COURT ARCHIVE
Allahabad High Court judgments, 1981
626 judgments · page 4 of 32
High Courts04 Dec 1981Dismissed
Ramashraya Yadav Vs State of Uttar Pradesh
Allahabad High Court · (1981) 12 AHC CK 0044
Constitution of India, 1950 — Article 226Lekhpals Service Rules, 1958 — Para 6(1)Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4
High Courts04 Dec 1981
Mahesh Prasad Katiyar Vs State of U.P. and Another
Allahabad High Court · (1982) AWC 76
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145, 145(1), 145(4)Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145, 145(1), 145(4)Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145, 145(1), 145(4)
High Courts04 Dec 1981
Murli Vs Paras Nath Shukla and Another
Allahabad High Court · (1982) 6 ACR 23
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145, 145(1), 145(4)
High Courts03 Dec 1981Allowed
Bishwanath Thakur Vs State
Allahabad High Court · (1982) 6 ACR 28
Criminal Procedure Code, 1973 (CrPC) — Section 133, 137, 137(1), 137(2), 138
High Courts03 Dec 1981Allowed
Ajanta Paper Products Vs Collector of Central Excise and Another
Allahabad High Court · (1982) 10 ELT 201
Central Excise Rules, 1944 — Rule 10, 173BCentral Excises and Salt Act, 1944 — Section 11AGeneral Clauses Act, 1897 — Section 6
High Courts03 Dec 1981
Lala Ram Vs Nathi Lal and Another
Allahabad High Court · (1982) AWC 81 : (1982) CriLJ 1268
Criminal Procedure Code, 1973 (CrPC) — Section 145, 482
High Courts03 Dec 1981Allowed
Camphor and Allied Products Ltd. Vs Commissioner of Sales Tax
Allahabad High Court · (1982) 50 STC 282
Uttar Pradesh Sales Tax Act, 1948 — Section 10
High Courts03 Dec 1981
Smt. Sakina Vs Smt. Noor Jahan Begum and Another
Allahabad High Court · (1982) AWC 264
High Courts02 Dec 1981Disposed Of
Jag Dutta and Others Vs State of U.P.
Allahabad High Court · (1982) 6 ACR 292
Penal Code, 1860 (IPC) — Section 379Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229
High Courts02 Dec 1981Dismissed
Jai Ram and Another Vs Dhani Ram and Others
Allahabad High Court · (1982) 6 ACR 41
Criminal Procedure Code, 1973 (CrPC) — Section 145, 482
High Courts02 Dec 1981Dismissed
R.P.Agrawal Vs Urmila Devi
Allahabad High Court · (1981) 12 AHC CK 0042
Criminal Procedure Code, 1898 (CrPC) — Section 488Limitation Act, 1963 — Article 58, 29, 3Specific Relief Act, 1963 — Section 34
High Courts01 Dec 1981Dismissed
Hukum Chand Vs Smt. Hazra Begum and Others
Allahabad High Court · AIR 1982 All 215 : (1982) AWC 127
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Contract Act, 1872 — Section 17Transfer of Property Act, 1882 — Section 108, 109
High Courts01 Dec 1981Allowed
Dhani Ram and others Vs Munshi Lal and another
Allahabad High Court · (1981) 12 AHC CK 0045
Uttar Pradesh Court Fees Act, 1870 — Section 7(ivA)
High Courts01 Dec 1981Dismissed
Gulvir Singh Vs Tara Chand
Allahabad High Court · AIR 1982 All 250
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 18 Rule 3A
High Courts30 Nov 1981Dismissed
Acharya Maha Mandaleshwar Swami Rameshwara Nand Jee Vs Mahant Bikeshwari Puri and Others
Allahabad High Court · (1982) AWC 194
Civil Procedure Code, 1908 (CPC) — Section 115Religious Endowments Act, 1863 — Section 13, 14, 18
High Courts30 Nov 1981Dismissed
Kali Charan Jagdish Prasad Vs Excise Commissioner and others
Allahabad High Court · (1981) 11 AHC CK 0048
Constitution of India, 1950 — Article 226
High Courts30 Nov 1981
Brijendra Nath Agarwal Vs Pharmed Private Limited
Allahabad High Court · (1982) 6 ACR 62
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 103, 165, 409, 482, 93(1)
High Courts30 Nov 1981
Chandi Pd. Rai Vs Deputy Director of Consolidation Ghazipur and Others
Allahabad High Court · (1982) AWC 105
Constitution of India, 1950 — Article 226North Western Provinces Tenancy Act, 1901 — Section 194, 266Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(2)