High Courts26 May 1982Allowed
Ramesh Kumar Awasthi Vs The Collector, Saharanpur and Others
Allahabad High Court · AIR 1982 All 425
Motor Vehicles Act, 1939 — Section 110B
COURT ARCHIVE
Allahabad High Court judgments, 1982
777 judgments · page 19 of 39
High Courts26 May 1982
Rajendra Singh Vs State of Uttar Pradesh and Another
Allahabad High Court · (1982) CriLJ 1987
National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 216A, 394, 506
High Courts26 May 1982
Mohd. Idris Khan and Another Vs Second Additional District Judge and Others
Allahabad High Court · (1982) 05 AHC CK 0001
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 21 Rule 35, 47
High Courts25 May 1982Allowed
Sodhi Transport Company and Another Vs The State of U.P.
Allahabad High Court · (1983) 52 STC 440
Constitution of India, 1950 — Article 14, 19, 301
High Courts25 May 1982Dismissed
Bundu Vs Smt. Jawala Devi (deceased by L.Rs. )
Allahabad High Court · (1982) 05 AHC CK 0084
Provincial Insolvency Act, 1920 — Section 13(2), 13(3), 17, 6, 9Registration Act, 1908 — Section 17, 47, 49Transfer of Property Act, 1882 — Section 123
High Courts25 May 1982Allowed
Mohan Lal and Others Vs The State of U.P. and Others
Allahabad High Court · (1982) CriLJ 1998
Penal Code, 1860 (IPC) — Section 147, 149, 332, 395, 435
High Courts25 May 1982Allowed
Ramdeo and others Vs Beni Madho and others
Allahabad High Court · (1982) 05 AHC CK 0047
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49, 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171, 190
High Courts25 May 1982Allowed
Shervani Sugar Syndicate Ltd., Allahabad Vs Municipal Board, Ujhani
Allahabad High Court · AIR 1982 All 402
Uttar Pradesh Municipalities Act, 1916 — Section 128(1)
High Courts25 May 1982Allowed
Het Singh and Others Vs Anar Singh and Others
Allahabad High Court · AIR 1982 All 468 : (1985) RD 387
Easements Act, 1882 — Section 15, 17Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 7
High Courts24 May 1982Disposed Of
State of U.P. Vs Shiv Murat
Allahabad High Court · (1982) CriLJ 2003
Penal Code, 1860 (IPC) — Section 100, 300, 302, 304, 96
High Courts24 May 1982Dismissed
Geep Industrial Syndicate Limited Vs The Rent Control and Eviction Officer and Others
Allahabad High Court · (1982) AWC 461
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 12Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11, 12, 12(1), 12(4), 13
High Courts24 May 1982Allowed
Vindhya Basini Prasad and Others Vs State of U.P. and Another
Allahabad High Court · (1982) AWC 486 : (1982) CriLJ 2177
Criminal Procedure Code, 1973 (CrPC) — Section 195, 197, 482Penal Code, 1860 (IPC) — Section 120B, 420, 460, 465, 466
High Courts24 May 1982Allowed
Prabhu Narain Singh Vs Ram Niranjan (deceased by L.Rs.) and Others
Allahabad High Court · AIR 1983 All 223
Easements Act, 1882 — Section 15, 17, 4, 5, 6
High Courts24 May 1982Allowed
Avadh Behari Lal Saxena Vs Janki Prasad Anglo Sanskrit Educational Association and Others
Allahabad High Court · (1982) AWC 800
Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(1), 21, 21(1), 3
High Courts24 May 1982Dismissed
Commissioner, Sales Tax Vs R.P. Gupta and Company
Allahabad High Court · (1984) 55 STC 218
Penal Code, 1860 (IPC) — Section 186
High Courts24 May 1982Dismissed
Tiger Hardware and Tools Ltd. and Another Vs The State of Uttar Pradesh and Another
Allahabad High Court · (1983) 54 STC 126
Constitution of India, 1950 — Article 226
High Courts24 May 1982Dismissed
Vidya Ram Gupta Vs The Collector and Others
Allahabad High Court · (1983) 53 STC 154
High Courts21 May 1982Dismissed
Rajendra Singh Vs The State of Uttar Pradesh and Another
Allahabad High Court · (1982) AWC 612
National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 216A, 394, 506
High Courts21 May 1982Dismissed
National Insurance Co. Ltd., Kanpur Vs Yogendra Nath Verma and Others
Allahabad High Court · AIR 1982 All 385 : (1984) 56 CompCas 421
Evidence Act, 1872 — Section 3Motor Vehicles Act, 1939 — Section 110B
High Courts21 May 1982Dismissed
Jai Prakash Vs State of Uttar Pradesh and others
Allahabad High Court · (1982) 05 AHC CK 0049
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 113Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4