High Courts30 Mar 1982Dismissed
Dhirendra Singh and Others Vs Dhanai and Others
Allahabad High Court · (1982) 03 AHC CK 0058
Civil Procedure Code, 1908 (CPC) — Section 92, 92(1)Evidence Act, 1872 — Section 90
COURT ARCHIVE
Allahabad High Court judgments, 1982
777 judgments · page 28 of 39
High Courts30 Mar 1982Dismissed
Sahney Brothers Vs Union of India (UOI)
Allahabad High Court · (1982) AWC 389
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 43 Rule 1, 102, 80
High Courts30 Mar 1982Dismissed
Surendra Kumar and Others Vs Board of Revenue and Others
Allahabad High Court · (1982) AWC 482 : (1982) RD 276
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143, 143(2), 154, 176, 178
High Courts29 Mar 1982Allowed
Munshi and Others Vs State
Allahabad High Court · (1982) 6 ACR 428
Criminal Procedure Code, 1973 (CrPC) — Section 107, 117Penal Code, 1860 (IPC) — Section 149, 302, 34
High Courts29 Mar 1982Allowed
Yogendra Sahai Raizada Vs Rent Control and Eviction Officer and others
Allahabad High Court · (1982) 03 AHC CK 0047
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(4), 18(3)
High Courts26 Mar 1982Partly Allowed
Badri Singh Vs Ram Sajivan and others
Allahabad High Court · (1982) 03 AHC CK 0044
Hindu Minority and Guardianship Act, 1956 — Section 11Specific Relief Act, 1963 — Section 34
High Courts26 Mar 1982Allowed
Baldev Raj Vs Somesh Sachdeo and Others
Allahabad High Court · (1982) AWC 869
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 8, 8(2)Civil Procedure Code, 1908 (CPC) — Section 92Guardians and Wards Act, 1890 — Section 12, 21(1), 21(2), 25, 4(4)
High Courts25 Mar 1982Dismissed
Rajendra Sharma Vs State
Allahabad High Court · (1982) 6 ACR 326
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 147, 149, 307, 394, 427
High Courts25 Mar 1982Dismissed
Raghavendra Narain Shah Vs Moti Lal Gupta and Others
Allahabad High Court · AIR 1982 All 304
Limitation Act, 1963 — Article 64Specific Relief Act, 1963 — Section 38Transfer of Property Act, 1882 — Section 105, 107, 53A
High Courts25 Mar 1982Allowed
Jagdish Rai and Others Vs Abdul Wahab
Allahabad High Court · AIR 1982 All 301 : (1982) RD 27
Specific Relief Act, 1963 — Section 38
High Courts25 Mar 1982Dismissed
Vijai Kumar Singh Vs The Benaras State Bank Ltd. and Others
Allahabad High Court · AIR 1983 All 77 : (1982) AWC 311
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 4, Order 43 Rule 1
High Courts24 Mar 1982Allowed
Salim Khan Vs Smt. Parveen Khatoon
Allahabad High Court · (1982) 6 ACR 383
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts23 Mar 1982Dismissed
Ram Chandra Singh (deceased by L. Rs.) Vs Basdeo Singh and Another
Allahabad High Court · AIR 1982 All 437
Contract Act, 1872 — Section 16, 25
High Courts23 Mar 1982Dismissed
Mittra Nand Kaushik and Another Vs State of U.P. and Others
Allahabad High Court · AIR 1982 All 451
Motor Vehicles Act, 1939 — Section 43A, 43A(1), 43A(2), 43A(3), 43A(4)Uttar Pradesh Motor Vehicles (Amendment) Act, 1976 — Section 47, 47(1A), 47(2D)
High Courts23 Mar 1982Dismissed
Baljeet Singh Vs Fourth Addl.District Judge, Budaun and another
Allahabad High Court · (1982) 03 AHC CK 0045
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 20
High Courts23 Mar 1982Allowed
British India General Insurance Co. Vs Smt. Sona Devi and Others
Allahabad High Court · (1985) 58 CompCas 104
Motor Vehicles Act, 1939 — Section 106, 109, 110D, 94, 95
High Courts23 Mar 1982
U.P. State Road Transport Corporation Vs Smt. Janki Devi and Others
Allahabad High Court · AIR 1982 All 296 : (1982) AWC 413
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 10, Order 41 Rule 22, 100, 96Motor Vehicles Act, 1939 — Section 110D
High Courts23 Mar 1982
Mirza Javed Murtaza Vs U.P. Financial Corporation and Another
Allahabad High Court · AIR 1983 All 234
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 39, 53, 54, 55, 64Interest Act, 1839 — Section 61
High Courts23 Mar 1982
Baij Nath and Others Vs State of U.P.
Allahabad High Court · (1982) 6 ACR 197
Penal Code, 1860 (IPC) — Section 302, 34
High Courts23 Mar 1982
State of U.P. Vs Roshan Lal
Allahabad High Court · (1982) 6 ACR 324
Essential Commodities Act, 1955 — Section 3, 7Essential Commodities Rules, 1955 — Rule 114(2)