High Courts01 Dec 1982
Bharat and Another Vs State
Allahabad High Court · (1983) 7 ACR 160
Penal Code, 1860 (IPC) — Section 307, 34
COURT ARCHIVE
Allahabad High Court judgments, 1982
777 judgments · page 3 of 39
High Courts29 Nov 1982Disposed Of
Smt. Rukmini Devi Vs District Judge and Others
Allahabad High Court · (1982) 11 AHC CK 0051
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 12(5), 33
High Courts29 Nov 1982Dismissed
Smt. Sabra Begum Vs District Judge and Others
Allahabad High Court · (1982) 11 AHC CK 0050
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(2), 21, 34, 34(4)
High Courts29 Nov 1982Dismissed
Sri. Niwas and Another Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1983) RD 45
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7AUttar Pradesh Consolidation of Holdings Act, 1953 — Section 10, 11(1), 12(2), 16A, 4Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 16B
High Courts26 Nov 1982
D.H. Edwards Vs Prem Masih and Others
Allahabad High Court · (1982) 11 AHC CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 244, 244(1), 245, 249, 256Penal Code, 1860 (IPC) — Section 380, 406, 454
High Courts26 Nov 1982Dismissed
Noor Mohammad Vs State of U.P. and Another
Allahabad High Court · (1983) CriLJ 995
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 162, 169National Security Act, 1980 — Section 3
High Courts26 Nov 1982Dismissed
Assar Ali Khan and Another Vs Baijnath Prasad and Others
Allahabad High Court · (1982) 11 AHC CK 0038
Constitution of India, 1950 — Article 299(1)Contract Act, 1872 — Section 11, 70Government of India Act, 1935 — Section 175(3)
High Courts26 Nov 1982Partly Allowed
Hirday Narain Tandon Vs Kashi Prasad Tandon and Another
Allahabad High Court · (1982) 11 AHC CK 0037
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 41 Rule 27Hindu Succession Act, 1956 — Section 14(1), 14(2), 30Hindu Womens Right to Property Act, 1937 — Section 3(2), 3(3)
High Courts26 Nov 1982Dismissed
Kedar Nath Vs Firm Rekh Chand Dasu Ram and Others
Allahabad High Court · AIR 1983 All 270
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 30 Rule 1(1), Order 30 Rule 1(2)Partnership Act, 1932 — Section 47
High Courts26 Nov 1982Allowed
Commissioner, Sales Tax Vs Ashoka Dairy
Allahabad High Court · (1983) 53 STC 231
Uttar Pradesh Sales Tax Act, 1948 — Section 3D(2)
High Courts24 Nov 1982Disposed Of
Gurcharan Singh Vs City Magistrate and Another
Allahabad High Court · (1983) 7 ACR 179
Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 143, 144, 145Penal Code, 1860 (IPC) — Section 378, 380
High Courts24 Nov 1982Dismissed
J.C.W Smith Vs Jagdish Prasad Sharma and others
Allahabad High Court · (1982) 11 AHC CK 0024
Penal Code, 1860 (IPC) — Section 380, 441, 448, 452
High Courts24 Nov 1982
Commissioner of Income Tax Vs J.K. Synthetics Ltd.
Allahabad High Court · (1983) 33 CTR 216 : (1983) 143 ITR 396 : (1983) 12 TAXMAN 322
Companies (Profits) Surtax Act, 1964 — Rule 4Income Tax Act, 1961 — Section 2(24), 80A, 80J, 80VVCompanies (Profits) Surtax Act, 1964 — Rule 4
High Courts23 Nov 1982Dismissed
Awadh Kumar Shukla Vs Superintendent of Central Jail and Others
Allahabad High Court · (1983) CriLJ 192
Constitution of India, 1950 — Article 22National Security Act, 1980 — Section 10, 3Penal Code, 1860 (IPC) — Section 348, 382, 392, 411
High Courts23 Nov 1982Disposed Of
Dr. Ishwari Prasad Vs Commissioner of Income Tax
Allahabad High Court · (1983) 33 CTR 48 : (1983) 143 ITR 789 : (1983) 12 TAXMAN 302
Income Tax Act, 1961 — Section 145, 254, 256(1), 256(2)Income Tax Act, 1961 — Section 145, 254, 256(1), 256(2)Income Tax Act, 1961 — Section 145, 254, 256(1), 256(2)
High Courts22 Nov 1982Dismissed
Bishan Chand Chaurasiya Vs The III Additional District Judge and Others
Allahabad High Court · (1982) 11 AHC CK 0044
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14, 16Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Amendment Act, 1976 — Section 14, 2AUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10(8)
High Courts22 Nov 1982Allowed
Flocks (India) Private Limited Vs Government of India and Others
Allahabad High Court · (1983) 12 ELT 197
Constitution of India, 1950 — Article 226
High Courts20 Nov 1982Disposed Of
Jagdish Gandhi Vs The Prescribed Authority (Civil Judge Malihabad ) and Another
Allahabad High Court · AIR 1983 All 412
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(3)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)(a), 21(8)
High Courts20 Nov 1982Allowed
Jagdish Gandhi Vs Prescribed Authority (Civil Judge) and Another
Allahabad High Court · (1982) 11 AHC CK 0018
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(3)
High Courts20 Nov 1982
Musey and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1982) 11 AHC CK 0007
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5