COURT ARCHIVE

Allahabad High Court judgments, 1982

777 judgments · page 32 of 39

High Courts26 Feb 1982Dismissed

B.N. Tewari Vs IInd Additional District Judge and Others

Allahabad High Court · (1982) AWC 401

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)

High Courts26 Feb 1982Allowed

Mohd. Ishaaq Vs Commissioner of Sales Tax

Allahabad High Court · (1983) 52 STC 239

Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)

High Courts26 Feb 1982

Lekh Raj Vs 4th Additional District Judge, Meerut and Others

Allahabad High Court · AIR 1982 All 265 : (1982) AWC 235

Cantonments (Extension of Rent Control Laws) Act, 1957 — Section 3Constitution of India, 1950 — Article 245General Clauses Act, 1897 — Section 21

High Courts26 Feb 1982Allowed

British India Corporation (Cawnpore Woolen Mills Bench) Vs State of U.P. and Another

Allahabad High Court · (1982) AWC 324

Factories Act, 1948 — Section 2Factories Rules — Rule 14

High Courts26 Feb 1982Dismissed

Ram and Co. Colonizers and Others Vs State of Uttar Pradesh and Others

Allahabad High Court · (1982) AWC 283

Uttar Pradesh (Regulation of Building Operations) Act, 1958 — Section 14, 15, 15(2), 15A, 5

High Courts26 Feb 1982Allowed

Ram Pratap and Others Vs Ram Autar and Another

Allahabad High Court · (1982) AWC 343

Criminal Procedure Code, 1973 (CrPC) — Section 133, 137, 138, 139A, 482

High Courts25 Feb 1982Allowed

Ganga and Others Vs Deputy Director of Consolidation, Ballia and Others

Allahabad High Court · AIR 1982 All 317

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 38 Rule 9, Order 9 Rule 13Transfer of Property Act, 1882 — Section 52

High Courts25 Feb 1982Dismissed

Nand Kishore Vs State of U.P. and Others

Allahabad High Court · (1982) AWC 499

High Courts25 Feb 1982Allowed

Kumari Sandhya Sharma Vs Board of High School and Intermediate Education

Allahabad High Court · AIR 1983 All 44

Constitution of India, 1950 — Article 226

High Courts24 Feb 1982Disposed Of

Jaggoo Singh Vs State of Uttar Pradesh and Others

Allahabad High Court · AIR 1982 All 241

Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 31(3)

High Courts24 Feb 1982Allowed

Ramesh Chandra Vs Beena Saxena

Allahabad High Court · (1982) AWC 587 : (1982) CriLJ 1426

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128

High Courts24 Feb 1982Disposed Of

Ram Gopal and others Vs Hari Shanker

Allahabad High Court · (1982) 02 AHC CK 0051

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7, 7CUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 39

High Courts24 Feb 1982Dismissed

Bhishm Deo Vs The Commissioner, Jhansi Division and Another

Allahabad High Court · (1982) AWC 858

Arms Act, 1959 — Section 13, 13(3), 14, 15, 16Arms Rules, 1962 — Rule 2, 52, 52(1), 52(2), 52(3)Constitution of India, 1950 — Article 226

High Courts24 Feb 1982

Bhishm Deo Vs The Commissioner, Jhansi Division, and Another

Allahabad High Court · (1982) 6 ACR 531

Arms Act, 1959 — Section 13, 13(3), 14, 15, 16Arms Rules, 1962 — Rule 52, 52(1), 52(2), 52(3), 54Constitution of India, 1950 — Article 226

High Courts23 Feb 1982Dismissed

Prem Narain and Others Vs Ganga Ram and Others

Allahabad High Court · (1982) AWC 675

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9(2), 115Limitation Act, 1963 — Article 121, 5

High Courts23 Feb 1982Allowed

Bal Dutta and another Vs Raj Narain and others

Allahabad High Court · (1982) 02 AHC CK 0048

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 49

High Courts23 Feb 1982

I.E.L. Employees Union Vs Indian Explosives Limited

Allahabad High Court · (1983) 2 LLJ 100

Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 49, 79Industrial Disputes Act, 1947 — Section 10, 25F, 9A

High Courts23 Feb 1982

Mangey Ram Vs Ist Additional District Judge and Others

Allahabad High Court · (1982) 02 AHC CK 0040

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 32Income Tax Act, 1922 — Section 5(7A), 64(1), 64(2)

High Courts19 Feb 1982Dismissed

Ram Bharosey Lal Girls Inter College and Others Vs Smt. Asha Sharma

Allahabad High Court · (1982) AWC 363

Limitation Act, 1963 — Article 7

High Courts19 Feb 1982Allowed

Punjab Tyres Vs Commissioner of Sales Tax

Allahabad High Court · (1983) 52 STC 238

Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)