High Courts21 May 1982Allowed
Kailash Chandra Vs IV Additional District Judge and Others
Allahabad High Court · (1982) AWC 512
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 15 Rule 5
COURT ARCHIVE
Allahabad High Court judgments, 1982
777 judgments · page 20 of 39
High Courts20 May 1982Allowed
Gulab Singh Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1982) AWC 826 : (1985) RD 112 : (1983) RD 95
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11C, 48, 9
High Courts20 May 1982Allowed
Jokhan Vs The District Judge and Others
Allahabad High Court · (1982) AWC 549
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 17
High Courts20 May 1982Dismissed
Bimal Chand Jain Vs Sri Gopal Agarwal
Allahabad High Court · (1982) 05 AHC CK 0051
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5(1)
High Courts20 May 1982Dismissed
Devi Charan Sri Chand, Mirzapur Vs Union of India (UOI) and Another
Allahabad High Court · AIR 1982 All 396
Railways Act, 1890 — Section 73
High Courts20 May 1982Dismissed
Sunil K.R. Sahastrabudhey Vs Director, I.I.T., Kanpur
Allahabad High Court · AIR 1982 All 398
Constitution of India, 1950 — Article 19(1), 226, 345, 351Institutes of Technology Act, 1961 — Section 38
High Courts20 May 1982
The Oriental Fire and General Insurance Company Limited Vs Shrimati Chandrawati and Others
Allahabad High Court · (1982) 05 AHC CK 0024
Motor Vehicles Act, 1939 — Section 110, 110A, 4(1), 59
High Courts17 May 1982Allowed
Prabhat Vs Santosh Kumari and Others
Allahabad High Court · AIR 1983 All 40 : (1982) AWC 469
Army Act, 1950 — Section 60(1)Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 33 Rule 1, Order 33 Rule 10, Order 33 Rule 5, Order 33 Rule 7
High Courts17 May 1982Allowed
Prabhat Vs Smt. Santosh Kumari and Others
Allahabad High Court · AIR 1983 All 40 : (1982) AWC 469
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 9, Order 33 Rule 1, Order 33 Rule 5, Order 33 Rule 7
High Courts17 May 1982Allowed
Mst. Yashoda Devi Vs Munsif West and Others
Allahabad High Court · (1982) AWC 536
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2), 28(2), 28(5)
High Courts17 May 1982Dismissed
Ganeshi Lal Vs District Judge and Others
Allahabad High Court · (1982) AWC 551
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(2)
High Courts17 May 1982Dismissed
Bindha and others Vs State of Uttar Pradesh
Allahabad High Court · (1982) 05 AHC CK 0050
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 395
High Courts14 May 1982Allowed
Prabhoo and Another Vs Board of Revenue and Others
Allahabad High Court · (1982) AWC 504 : (1982) RD 235
Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115C
High Courts14 May 1982Dismissed
Kalpu and Another Vs Sanaurar Khan and Another
Allahabad High Court · AIR 1982 All 307
Civil Procedure Code, 1908 (CPC) — Section 11Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 9Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 26A
High Courts14 May 1982
S.P. Kochhar Vs Income Tax Officer
Allahabad High Court · (1983) 37 CTR 49 : (1984) 145 ITR 255
Income Tax Act, 1961 — Section 147, 148, 251, 254Income Tax Act, 1961 — Section 147, 148, 251, 254Income Tax Act, 1961 — Section 147, 148, 251, 254
High Courts14 May 1982Dismissed
Firm Krishna Das Mukund Das Vs Mohd. Amin and Another
Allahabad High Court · (1982) AWC 553
Limitation Act, 1963 — Section 15(1)
High Courts14 May 1982Allowed
C.L. Gopal Vs Smt. Santosh Anand and Another
Allahabad High Court · (1982) AWC 514
Civil Procedure Code, 1908 (CPC) — Section 151Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 22
High Courts14 May 1982
Kumari Ranjana R. Massey Vs State of Uttar Pradesh
Allahabad High Court · (1983) 7 ACR 135
Criminal Procedure Code, 1973 (CrPC) — Section 223, 239, 319Penal Code, 1860 (IPC) — Section 201, 202, 203, 342, 366
High Courts14 May 1982Allowed
Bhool Chand Vs Smt. Shail Sharma and Another
Allahabad High Court · (1982) AWC 455
Civil Procedure Code, 1908 (CPC) — Section 151, 152Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 22
High Courts13 May 1982Allowed
Chhotey Lal Vs Gulzari Lal and Others
Allahabad High Court · (1982) 05 AHC CK 0096
Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30, 34Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 22, 32