High Courts16 Apr 1982Allowed
Lalit Kumar Vs Asstt. Collector of Central Excise and Another
Allahabad High Court · (1982) AWC 432 : (1983) 14 ELT 2208
Evidence Act, 1872 — Section 65Gold (Control) Act, 1968 — Section 2, 4(7), 67, 85
COURT ARCHIVE
Allahabad High Court judgments, 1982
777 judgments · page 25 of 39
High Courts16 Apr 1982Dismissed
Munshi and Others Vs Tara Chand and Others
Allahabad High Court · (1982) AWC 383
Civil Procedure Code, 1898 — Section 137Criminal Procedure Code, 1973 (CrPC) — Section 133, 137, 137(1), 137(2), 137(3)
High Courts16 Apr 1982Dismissed
Banaras Electric Light and Power Co. Ltd. Vs The Collector, Varanasi and Others
Allahabad High Court · AIR 1982 All 355
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts16 Apr 1982
Commissioner of Income Tax Vs Swarup Cold Storage and General Mills
Allahabad High Court · (1982) 29 CTR 273 : (1982) 136 ITR 435 : (1982) 10 TAXMAN 215
Income Tax Act, 1961 — Section 271(1)
High Courts16 Apr 1982Dismissed
Banaras Electric Light and Power Company Ltd. Vs The Collector Varanasi and Others
Allahabad High Court · (1982) AWC 376
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 141Constitution of India, 1950 — Article 137 , 226
High Courts15 Apr 1982Dismissed
Paras Nath Dwivedi Vs Chancellor, Sampurnanand Sanskrit Vishwavidyalaya, Varanasi
Allahabad High Court · (1982) 04 AHC CK 0055
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 68
High Courts15 Apr 1982Dismissed
Shyam Kumari Gupta Vs Shanker Sahai and another
Allahabad High Court · (1982) 04 AHC CK 0052
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
High Courts14 Apr 1982
Chandra Katha Industries Vs Commissioner of Income Tax
Allahabad High Court · (1982) 29 CTR 317 : (1982) 138 ITR 168 : (1982) 10 TAXMAN 252
Income Tax Act, 1961 — Section 215, 41(2)
High Courts14 Apr 1982Dismissed
Pratap Singh Jain Vs State of Uttar Pradesh and another
Allahabad High Court · (1982) 04 AHC CK 0054
Constitution of India, 1950 — Article 220, 311(2), 323AUttar Pradesh Disciplinary Proceedings (Administrative Tribunal) Rules, 1947 — Rule 14(4)10
High Courts14 Apr 1982Dismissed
State of U.P. and Others Vs Smt. Krishna Murti and Others
Allahabad High Court · (1982) AWC 392
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 27, 27(2), 4, 6
High Courts14 Apr 1982
Ghamandi Vs Nagar Swasthya Adhikari
Allahabad High Court · (1982) 6 ACR 425
Prevention of Food Adulteration Act, 1954 — Section 10(7), 13(2), 16, 7
High Courts13 Apr 1982Dismissed
Arihant Singh Sachan Vs State of U.P.
Allahabad High Court · (1982) AWC 405 : (1982) CriLJ 1419
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 202, 204, 207Penal Code, 1860 (IPC) — Section 419, 420, 467, 468, 471
High Courts13 Apr 1982Allowed
Khangar Singh alias Khurran Singh Vs Kitab Singh and Others
Allahabad High Court · (1982) AWC 501
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7Evidence Act, 1872 — Section 13, 35, 40, 41, 42
High Courts12 Apr 1982Dismissed
Union of India (UOI) Vs S.B. Singh
Allahabad High Court · AIR 1982 All 318
Arbitration Act, 1940 — Section 14, 14(2), 17Limitation Act, 1963 — Article 119(9)
High Courts12 Apr 1982
Raj Kishore Prasad Vs Income Tax Officer and Others
Allahabad High Court · (1983) 144 ITR 904 : (1984) 16 TAXMAN 403
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 154, 210, 210(3), 212(1), 263(1)Constitution of India, 1950 — Article 226
High Courts12 Apr 1982
Shushil Kumar Vs State of U.P. and Others
Allahabad High Court · (1982) CriLJ 1992
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 10, 3, 9
High Courts09 Apr 1982Dismissed
Suraj Bali and Another Vs State of U.P.
Allahabad High Court · (1982) 6 ACR 347
Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 13(2), 14A, 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 7(3), 9A
High Courts09 Apr 1982Dismissed
U.P. State Electricity Board and Others Vs Dal Chandra Sharma and Another
Allahabad High Court · (1982) AWC 587
High Courts09 Apr 1982Dismissed
Bhagwan Das Arora Vs 1st Additional District Judge and Others
Allahabad High Court · (1982) 04 AHC CK 0093
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226Court Fees Act, 1870 — Article 15, 6
High Courts09 Apr 1982Allowed
Union of India (UOI) Vs J.M. (E.R.) and Another
Allahabad High Court · (1982) AWC 531
Criminal Procedure Code, 1973 (CrPC) — Section 102, 41, 457, 81, 82Income Tax Act, 1921 — Section 132, 132(1), 132(5), 132(A)(C), 132A(2)Income Tax Rules, 1962 — Rule 112D