COURT ARCHIVE

Allahabad High Court judgments, 1981

626 judgments · page 8 of 32

High Courts10 Nov 1981Dismissed

Bharat Chemical Industries Vs Indian Harbs Research and Supply Company and Others

Allahabad High Court · (1982) AWC 43

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

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High Courts10 Nov 1981Allowed

Anil Kumar Agarwal and Others Vs The State Transport Appellate Tribunal, U.P. and Others

Allahabad High Court · AIR 1982 All 114

Motor Vehicles Act, 1939 — Section 48(1), 64

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High Courts09 Nov 1981Dismissed

Ved Prakash Gupta Vs District Judge and Others

Allahabad High Court · (1981) AWC 837

Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 4(9), 42, 6(1)

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High Courts09 Nov 1981Allowed

Abdul Ghafoor Vs State of U.P. and Others

Allahabad High Court · AIR 1982 All 145 : (1982) AWC 45

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 2

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High Courts06 Nov 1981Allowed

Kunj Behari Vs Ram Singh and others

Allahabad High Court · (1981) 11 AHC CK 0041

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High Courts06 Nov 1981Partly Allowed

Beni Prasad Vs The District Judge, Allahabad and Others

Allahabad High Court · AIR 1982 All 103

Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 6(1), 8(3)Urban Land (Ceiling and Regulation) Rules, 1976 — Rule 5

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High Courts05 Nov 1981Dismissed

The Commissioner, Sales Tax Vs Arora Material Store

Allahabad High Court · (1982) 51 STC 235

Central Sales Tax Act, 1956 — Section 14Constitution of India, 1950 — Article 286

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High Courts05 Nov 1981Dismissed

Oriental Fire and General Insurance Co. Ltd. and Others Vs Ghanshyam Das

Allahabad High Court · (1983) 54 CompCas 864

Limitation Act, 1963 — Section 29(2), 5, 6, 6(1)Motor Vehicles Act, 1939 — Section 110A(3)

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High Courts05 Nov 1981Allowed

Shampoo alias Surendra Pratap Singh Vs The State of Uttar Pradesh

Allahabad High Court · (1982) AWC 596

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 307, 34

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High Courts04 Nov 1981Allowed

M.P. Poddar and company Vs Additional Judge (Revisions), Sales Tax

Allahabad High Court · (1982) 50 STC 183

Constitution of India, 1950 — Article 226

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High Courts04 Nov 1981Dismissed

Nekshu Vs Bakse Ram

Allahabad High Court · (1982) AWC 27

Civil Procedure Code, 1908 (CPC) — Section 3Civil Procedure Code, 1908 (CPC) — Section 3Civil Procedure Code, 1908 (CPC) — Section 3

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High Courts04 Nov 1981Allowed

Babu Ram Dubey Vs Katlash Nath Verma

Allahabad High Court · (1981) 11 AHC CK 0046

Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)(a)

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High Courts04 Nov 1981Allowed

Smt. Malti Devi Vs Phool Chand and Others

Allahabad High Court · AIR 1982 All 86

Limitation Act, 1963 — Section 10

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High Courts04 Nov 1981

Dr. Badri Prasad Sharma Vs Dr. Shanti Prasad Sharma and Another

Allahabad High Court · (1982) 6 ACR 9

Criminal Procedure Code, 1973 (CrPC) — Section 340, 482Penal Code, 1860 (IPC) — Section 120

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High Courts04 Nov 1981Dismissed

Nagarwali Devi and Others Vs Girjapati Tewari and Others

Allahabad High Court · AIR 1982 All 80

Specific Relief Act, 1963 — Section 38

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High Courts03 Nov 1981

Ram Nath Vs State

Allahabad High Court · (1981) ACR 431

Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323

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High Courts02 Nov 1981Dismissed

State of U.P. and Another Vs Vikram Nath and Another

Allahabad High Court · (1981) AWC 799

Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 27, 27(1), 5(2)

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High Courts02 Nov 1981

Nagar Swasthya Adhikari, Nagar Mahapalika Vs Bahadur Singh and Another

Allahabad High Court · (1982) 6 ACR 12

Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 12

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High Courts02 Nov 1981Allowed

Commissioner of Sales Tax Vs Gupta Brothers

Allahabad High Court · (1982) 51 STC 400

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High Courts23 Oct 1981Allowed

State of U.P. and Another Vs Gurmeet Singh Pal and Another

Allahabad High Court · (1981) AWC 795

Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 8(3)

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