High Courts13 May 1982Allowed
Mahadeo Prasad Vs Prescribed Authority and Others
Allahabad High Court · (1982) AWC 476
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 22, 28, 28(5)
COURT ARCHIVE
Allahabad High Court judgments, 1982
777 judgments · page 21 of 39
High Courts13 May 1982Allowed
Ghanshyani Vs State of U.P.
Allahabad High Court · (1982) AWC 475
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7
High Courts13 May 1982Dismissed
Ram Prasad and Others Vs Irtiza Husain and Others
Allahabad High Court · (1982) AWC 507
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
High Courts13 May 1982Disposed Off
Vishnu Kumar Gupta Vs Commissioner of Income Tax
Allahabad High Court · (1983) 143 ITR 69 : (1982) 10 TAXMAN 309
Income Tax Act, 1961 — Section 143(2), 144, 146, 251(1), 254(1)Income Tax Act, 1961 — Section 143(2), 144, 146, 251(1), 254(1)Income Tax Act, 1961 — Section 143(2), 144, 146, 251(1), 254(1)
High Courts13 May 1982
Commissioner of Income Tax Vs Sri Baldeoji Maharaj Trust
Allahabad High Court · (1983) 36 CTR 79 : (1983) 142 ITR 584 : (1982) 10 TAXMAN 269
Income Tax Act, 1961 — Section 11(1), 12A, 139(1), 139(4A), 139(5)
High Courts13 May 1982
Bajmuddin alias Miyan and Another Vs State of U.P.
Allahabad High Court · (1983) 7 ACR 92
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(3), 167(5), 167(6), 169Uttar Pradesh Excise Act, 1910 — Section 60
High Courts13 May 1982
Ghanshyam Vs State of U.P.
Allahabad High Court · (1982) 6 ACR 322
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7
High Courts12 May 1982Dismissed
Umesh Chandra Srivastava Vs Sheo Murti Lal and Others
Allahabad High Court · (1982) AWC 579
High Courts12 May 1982Allowed
Dhan Raj Vs Commissioner of Income Tax
Allahabad High Court · (1982) 31 CTR 215 : (1983) 140 ITR 652 : (1983) 12 TAXMAN 93
Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(4), 139(8)
High Courts12 May 1982Allowed
Gangadhar Ramchand and Another Vs The Sales Tax Tribunal and Others
Allahabad High Court · (1983) 54 STC 129
High Courts12 May 1982Disposed Of
Phool Chand Prasad and another Vs Second Addl.District and Sessions Judge and another
Allahabad High Court · (1982) 05 AHC CK 0046
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(b)
High Courts12 May 1982
Commissioner of Income Tax Vs Sita Ram Sri Kishan Das
Allahabad High Court · (1982) 30 CTR 291 : (1983) 141 ITR 685 : (1982) 11 TAXMAN 52
High Courts11 May 1982Allowed
Dr. Nilamber Jha Vs Ist Additional District Judge
Allahabad High Court · (1982) AWC 727
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Evidence Act, 1872 — Section 106Provincial Small Cause Courts Act, 1887 — Section 25
High Courts11 May 1982Dismissed
Vishwamitra Vs The Prescribed Authority (under the U.P. Act No. XIII of 1972) and Another
Allahabad High Court · (1982) AWC 541
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2A, 2A(5)
High Courts11 May 1982Dismissed
Kuldip Narain Lal Vs Mahendra Pal Jain, District Magistrate and Another
Allahabad High Court · (1982) AWC 671
Constitution of India, 1950 — Article 227Contempt of Courts Act, 1971 — Section 10, 4, 5, 5A, 5BUttar Pradesh Public Services (Tribunal) Act, 1976 — Section 5(7)
High Courts11 May 1982
Commissioner of Income Tax Vs G.S. Rice Mills
Allahabad High Court · (1982) 30 CTR 276 : (1982) 136 ITR 761
Income Tax Act, 1961 — Section 80J
High Courts10 May 1982
Commissioner of Wealth-tax Vs Ajaipat Singhania
Allahabad High Court · (1982) 30 CTR 277 : (1982) 137 ITR 88 : (1982) 11 TAXMAN 80
Wealth Tax Act, 1957 — Section 24(5), 24(6)Wealth Tax Rules, 1957 — Rule 1D
High Courts07 May 1982
Brij Rattan Lal Bhoop Kishore Vs Commissioner of Income Tax
Allahabad High Court · (1982) 31 CTR 199 : (1982) 136 ITR 722
Income Tax Act, 1961 — Section 185(2), 185(3)
High Courts07 May 1982
Kanchan and Others Vs State of U.P.
Allahabad High Court · (1982) CriLJ 1633
Penal Code, 1860 (IPC) — Section 103, 141, 147, 148, 149
High Courts07 May 1982Allowed
Rang Lal and Another Vs Prescribed Authority and Another
Allahabad High Court · (1982) AWC 456
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 2Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 34