COURT ARCHIVE

Allahabad High Court judgments, 1982

777 judgments · page 10 of 39

High Courts15 Sept 1982Allowed

Mahendra Pratap Garg Vs Smt. Vijay Laxami Gengal

Allahabad High Court · (1982) AWC 731

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2), 20(4), 20(6), 3(1), 30(1)

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High Courts15 Sept 1982Dismissed

Surendra Kumar Jain Vs District Judge, Lucknow and Others

Allahabad High Court · (1982) 09 AHC CK 0047

Provincial Small Cause Courts Act, 1887 — Section 15, 16

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High Courts15 Sept 1982

Ramdeo and Others Vs The Deputy Director of Consolidation and Others

Allahabad High Court · (1982) 09 AHC CK 0018

Constitution of India, 1950 — Article 226

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High Courts14 Sept 1982Dismissed

Gauri Shanker alias Munshi Vs Commissioner of Sales Tax

Allahabad High Court · (1983) 54 STC 131

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High Courts10 Sept 1982Disposed Off

Commissioner of Income Tax Vs Bajaj and Co.

Allahabad High Court · (1983) 32 CTR 177 : (1983) 143 ITR 218 : (1983) 12 TAXMAN 83

Income Tax Act, 1961 — Section 186(1)Income Tax Rules, 1922 — Rule 6BIncome Tax Act, 1961 — Section 186(1)

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High Courts10 Sept 1982Allowed

State of Uttar Pradesh and Another Vs Prahlad Singh and Another

Allahabad High Court · (1982) 09 AHC CK 0053

Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(4), 26, 27(1), 33

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High Courts10 Sept 1982Dismissed

Karam Chand Thapar and Brothers(Coal Sales) Limited Vs The Deputy Collector (Collections), Sales Tax and Others

Allahabad High Court · (1983) 54 STC 37

Central Sales Tax Act, 1956 — Section 9Constitution of India, 1950 — Article 226

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High Courts10 Sept 1982Allowed

Smt. Glaichi Vs Bhola Shankar and Others

Allahabad High Court · (1982) AWC 748

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B

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High Courts10 Sept 1982Allowed

Ram Chander Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1982) AWC 895

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 41, 9, 9A, 9A(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 234

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High Courts10 Sept 1982

Rajbali and Others Vs State of Uttar Pradesh and Others

Allahabad High Court · (1982) 09 AHC CK 0014

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17, 4, 5, 5A, 6

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High Courts10 Sept 1982

Dr. Amar Nath Agarwal Vs Ist Additional District and Sessions Judge and Others

Allahabad High Court · (1982) AWC 786

Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 2(2), 20(1), 20(4), 30

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High Courts09 Sept 1982Dismissed

Smt. Nain Kumari Suri Vs Commissioner of Income Tax and Another

Allahabad High Court · (1983) 34 CTR 333 : (1983) 144 ITR 634 : (1983) 13 TAXMAN 464

Income Tax Act, 1961 — Section 132, 132(11), 132(5), 263Income Tax Act, 1961 — Section 132, 132(11), 132(5), 263Income Tax Act, 1961 — Section 132, 132(11), 132(5), 263

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High Courts09 Sept 1982

Juggan and Others Vs Garib

Allahabad High Court · (1982) AWC 774

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 20 Rule 7, Order 20 Rule 8, 122General (Civil) Rules, 1957 — Rule 98(1)Limitation Act, 1908 — Article 182

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High Courts08 Sept 1982Allowed

Sultan Ahmad Vs State of Uttar Pradesh and Others

Allahabad High Court · (1982) 09 AHC CK 0080

Constitution of India, 1950 — Article 235, 309Government of India Act, 1935 — Section 246Uttar Pradesh District Officer (Collectorates) Ministerial Services Rules, 1980 — Rule 1(2), 18, 18(2)

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High Courts08 Sept 1982Dismissed

Nawal Singh Vs Panchiya Ram and Another

Allahabad High Court · (1982) AWC 717

Evidence Act, 1872 — Section 68, 72Registration Act, 1908 — Section 17(1)Succession Act, 1925 — Section 63

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High Courts08 Sept 1982Dismissed

Dr. Harish Kumar Vs State of Uttar Pradesh and Another

Allahabad High Court · AIR 1983 All 63

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High Courts08 Sept 1982Dismissed

Nawal Singh Vs Panchiya Ram (deceased by L.R.) and Another

Allahabad High Court · (1982) AWC 717

Evidence Act, 1872 — Section 67, 68, 72, 87Registration Act, 1908 — Section 17(1)Succession Act, 1925 — Section 63

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High Courts08 Sept 1982Partly Allowed

Smt. Kasturi Devi and Others Vs The Collector

Allahabad High Court · (1982) 09 AHC CK 0057

Constitution of India, 1950 — Article 226Land Acquisition (Uttar Pradesh Amendment) Act, 1954 — Section 23(2)Land Acquisition (Uttar Pradesh Amendment) Act, 1972 — Section 23(2), 3

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High Courts08 Sept 1982

Shanker Bux Singh Vs Avas Ayukt, U.P. Avas Evam Vikas Parishad

Allahabad High Court · (1983) CriLJ 1328

Constitution of India, 1950 — Article 226

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High Courts08 Sept 1982Dismissed

Brij Lal and Others Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1982) AWC 862 : (1983) RD 30

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4(2), 48Uttar Pradesh Tenancy Act, 1939 — Section 59

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