High Courts20 Aug 1982
Ram Tej Singh Vs State of U.P. and Others
Allahabad High Court · (1983) 7 ACR 393
Criminal Procedure Code, 1973 (CrPC) — Section 482
COURT ARCHIVE
Allahabad High Court judgments, 1982
777 judgments · page 13 of 39
High Courts19 Aug 1982Dismissed
Girdhari Yadava Vs Ram Naik
Allahabad High Court · (1982) AWC 706
Registration Act, 1908 — Section 17(1)Transfer of Property Act, 1882 — Section 54
High Courts18 Aug 1982Allowed
Pankaj Kumar Bishnoi Vs Smt. Urmila Devi and Others
Allahabad High Court · (1982) AWC 697
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115
High Courts17 Aug 1982
Smt. Krishna Sehgal and Others Vs U.P. State Road Transport Corporation and Others
Allahabad High Court · (1982) 08 AHC CK 0026
Motor Vehicles Act, 1939 — Section 110A, 110CC, 110D
High Courts17 Aug 1982
Commissioner of Income Tax Vs Smt. Vimla Lal
Allahabad High Court · (1983) 32 CTR 212 : (1983) 143 ITR 16 : (1983) 13 TAXMAN 79
Income Tax Act, 1961 — Section 2, 2(14), 2(31), 2(47), 26Income Tax Act, 1961 — Section 2, 2(14), 2(31), 2(47), 26Income Tax Act, 1961 — Section 2, 2(14), 2(31), 2(47), 26
High Courts16 Aug 1982Dismissed
Sidh Gopal and Others Vs Din Dayal Sharda
Allahabad High Court · (1982) AWC 696
Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 7
High Courts16 Aug 1982Allowed
Hanif Khan Vs VIII Addl. Distt. Judge and Others
Allahabad High Court · (1982) AWC 711
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 17(2), 18
High Courts13 Aug 1982Allowed
Smt. Somwati Vs Board of Revenue and Others
Allahabad High Court · (1982) AWC 669
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 117Specific Relief Act, 1963 — Section 34
High Courts13 Aug 1982Disposed Of
Ram Prakash and Bros. and Others Vs Nagar Mahapalika and Others
Allahabad High Court · (1983) 9 AWC 29 : (1983) CriLJ 753
Contempt of Courts Act, 1971 — Section 10, 11, 2, 20, 23
High Courts13 Aug 1982Allowed
Ram Deo and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · (1982) 6 ACR 450
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 145, 145(1), 145(4)
High Courts13 Aug 1982Allowed
Binayak Singh Vs The Board of Revenue and Others
Allahabad High Court · (1982) AWC 709 : (1983) RD 38
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 131
High Courts13 Aug 1982
Ram Prakash and Bros. Vs Nagar Mahapalika and Others
Allahabad High Court · (1983) 7 ACR 22
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 2(3), Order 39 Rule 5Contempt of Courts Act, 1971 — Section 10, 11, 2, 20, 23Court of Rules, 1952 — Rule 1, 20, 2A
High Courts11 Aug 1982Dismissed
Behari Lal Omar Rolling Mills Vs Union of India (UOI) and Others
Allahabad High Court · (1987) 10 ECR 487 : (1983) 12 ELT 766
Central Excise Rules, 1944 — Rule 173G, 173G(4), 173Q, 173Q(1), 9Central Excises and Salt Act, 1944 — Section 3, 6Constitution of India, 1950 — Article 226
High Courts11 Aug 1982Allowed
Manohar Vs State
Allahabad High Court · (1982) 08 AHC CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts11 Aug 1982
State of U.P. Vs Ram Autar Jaiswal and Another
Allahabad High Court · (1983) 7 ACR 364
Criminal Procedure Code, 1973 (CrPC) — Section 401, 6Essential Commodities Act, 1955 — Section 3, 3(3), 3(3B), 3(3C), 6A
High Courts10 Aug 1982Allowed
Saeeduddin Vs The Board of Revenue and Others
Allahabad High Court · (1982) AWC 836
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms (Amendment) Act, 1969 — Section 23Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198, 198(1), 198(2), 198(3)
High Courts10 Aug 1982Disposed Of
Kanhaiya Lal Vs Commissioner of Income Tax
Allahabad High Court · (1983) 32 CTR 174 : (1983) 143 ITR 55
Income Tax Act, 1961 — Section 256(2)Income Tax Act, 1961 — Section 256(2)Income Tax Act, 1961 — Section 256(2)
High Courts09 Aug 1982Dismissed
Asharfi Lal Vs State of U.P. and Another
Allahabad High Court · (1982) 08 AHC CK 0068
Constitution of India, 1950 — Article 226
High Courts09 Aug 1982Allowed
State of U.P. Vs Mool Chand and Others
Allahabad High Court · (1982) 6 ACR 437
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 523, 524, 525Essential Commodities Act, 1955 — Section 11, 6A, 6A(2), 6C
High Courts09 Aug 1982Dismissed
State of Uttar Pradesh Vs Vishuni Devi and Others
Allahabad High Court · (1982) AWC 799
Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 2(1), 3, 6(1), 8(1)