COURT ARCHIVE

Allahabad High Court judgments, 1982

777 judgments · page 12 of 39

High Courts30 Aug 1982Dismissed

Ram Sanehi and others Vs Asstt.Director of Consolidation and others

Allahabad High Court · (1982) 08 AHC CK 0035

Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 52Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9

High Courts30 Aug 1982

Sultan Singh Vs Ratan Singh and Others

Allahabad High Court · (1982) 08 AHC CK 0027

Limitation Act, 1963 — Article 64, 65

High Courts30 Aug 1982Dismissed

Ram Saran Vs Smt. Shanti Devi and Another

Allahabad High Court · (1982) AWC 747

Limitation Act, 1963 — Article 113, 29(3)

High Courts28 Aug 1982Dismissed

Captain N. Basu Vs Rais Ahmed

Allahabad High Court · (1982) AWC 750

Criminal Procedure Code, 1973 (CrPC) — Section 456Penal Code, 1860 (IPC) — Section 441, 448

High Courts27 Aug 1982

Tara Chand Seth Vs The Superintendent, District Jail and Others

Allahabad High Court · (1982) 6 ACR 486

Constitution of India, 1950 — Article 22(5)Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 10, 11, 3(2), 8, 9

High Courts26 Aug 1982Dismissed

Chhedi Lal Vs State of U.P.

Allahabad High Court · (1982) AWC 700

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 18

High Courts26 Aug 1982Allowed

Samai Din Vs District Magistrate and Others

Allahabad High Court · (1983) CriLJ 22

National Security Act, 1980 — Section 3

High Courts26 Aug 1982Dismissed

Banshidhar Devendra Kumar Vs The Assistant Commissioner (Judicial) Sales Tax and Others

Allahabad High Court · (1983) 54 STC 100

Constitution of India, 1950 — Article 226

High Courts25 Aug 1982Allowed

Shafiqur Rahman Khan Vs The IInd Additional District Judge and Others

Allahabad High Court · (1982) AWC 701

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 2Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)

High Courts25 Aug 1982Allowed

Shafiqur Rahman Khan Vs 2nd Additional District Judge and Others

Allahabad High Court · (1982) 08 AHC CK 0047

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 2Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)

High Courts25 Aug 1982

Amir Hussain Vs State of U.P.

Allahabad High Court · (1983) 7 ACR 462

Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7

High Courts23 Aug 1982Allowed

Musai and Others Vs Deoraj and Others

Allahabad High Court · (1982) AWC 812 : (1983) RD 160

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9

High Courts23 Aug 1982Allowed

Suresh Chandra Vs Satish Chandra

Allahabad High Court · (1982) AWC 795

Contract Act, 1872 — Section 65Evidence Act, 1872 — Section 91Negotiable Instruments Act, 1881 (NI) — Section 125, 20, 49, 86, 87

High Courts23 Aug 1982Dismissed

Commissioner, Sales Tax Vs General Manager, North Eastern Railway and Another

Allahabad High Court · (1983) 53 STC 156

Constitution of India, 1950 — Article 226

High Courts20 Aug 1982Dismissed

Sheikh Faqir Ullah Vs Union of India (UOI)

Allahabad High Court · (1982) AWC 713

High Courts20 Aug 1982Allowed

Smt. Maharaji and Others Vs Rama Shanker and Another

Allahabad High Court · (1982) AWC 716 : (1983) CriLJ 24

Criminal Procedure Code, 1973 (CrPC) — Section 195, 482Penal Code, 1860 (IPC) — Section 109, 120B, 419, 420, 463

High Courts20 Aug 1982Dismissed

Raja Ram and others Vs Municipal Board, Rath and other

Allahabad High Court · (1982) 08 AHC CK 0031

Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 293, 298, 301

High Courts20 Aug 1982

Laxmi Narain Chunni Lal Vs Commissioner of Income Tax

Allahabad High Court · (1983) 140 ITR 837

Income Tax Act, 1961 — Section 145(1), 145(2), 256(1), 256(2), 37

High Courts20 Aug 1982

Commissioner of Income Tax Vs Prem Narain Tandon

Allahabad High Court · (1983) 33 CTR 226 : (1984) 145 ITR 359

Income Tax Act, 1961 — Section 269HIncome Tax Act, 1961 — Section 269HIncome Tax Act, 1961 — Section 269H

High Courts20 Aug 1982

Suresh Chandra Saxena Vs Union of India (UOI) and Another

Allahabad High Court · (1983) ACJ 436 : AIR 1983 All 15

Motor Vehicles Act, 1939 — Section 110D