High Courts15 Feb 1982Disposed Of
Maharaj Singh and Others Vs Bishambhar Dayal and Others
Allahabad High Court · (1982) AWC 545
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 2, Order 22 Rule 9, Order 4 Rule 1, 104
COURT ARCHIVE
Allahabad High Court judgments, 1982
777 judgments · page 34 of 39
High Courts15 Feb 1982Allowed
Nilima Bhatnagar etc Vs State of Uttar Pradesh and another
Allahabad High Court · (1982) 02 AHC CK 0057
Constitution of India, 1950 — Article 14, 226
High Courts15 Feb 1982Allowed
State of U.P. Vs Purshottara Lal Gupta
Allahabad High Court · (1982) AWC 290
Essential Commodities Act, 1955 — Section 3, 6, 6A, 6A(2), 7
High Courts15 Feb 1982
Basantu Vs State of U.P.
Allahabad High Court · (1982) 6 ACR 205
Prevention of Food Adulteration Act, 1954 — Section 10(7), 11(1), 13(2), 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 9(1)
High Courts15 Feb 1982
State of U.P. Vs Purshottam Lal Gupta
Allahabad High Court · (1982) 6 ACR 180
Essential Commodities Act, 1955 — Section 3, 6, 6A, 6A(2), 7
High Courts13 Feb 1982
Dwarika Prasad Vs State
Allahabad High Court · (1982) 6 ACR 404
Criminal Procedure Code, 1973 (CrPC) — Section 319(1), 319(2), 482Electricity Act, 1910 — Section 39, 40, 44Penal Code, 1860 (IPC) — Section 379
High Courts12 Feb 1982Allowed
Ram Dhani Vs State of U.P.
Allahabad High Court · (1982) 6 ACR 365
Prevention of Food Adulteration Act, 1954 — Section 10(7), 11(1), 13(2), 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 9
High Courts12 Feb 1982Dismissed
Shyam Singh Vs D.D.C. and Others
Allahabad High Court · (1982) AWC 365 : (1982) RD 197
Uttar Pradesh Tenancy Act, 1939 — Section 180(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 19, 20, 20(2), 21, 210
High Courts12 Feb 1982Disposed Of
Tulsi Ram and Others Vs State Transport Appellate Tribunal and Regional Transport Authority and Others
Allahabad High Court · AIR 1982 All 366
Central Motor Vehicles Rules, 1989 — Rule 72Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 34, 43A
High Courts12 Feb 1982Dismissed
Dinesh Chandra Vs District Judge and others
Allahabad High Court · (1982) 02 AHC CK 0056
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 21
High Courts12 Feb 1982
Satpal Kishanlal Vs Commissioner of Sales Tax
Allahabad High Court · (1983) 53 STC 115
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
High Courts12 Feb 1982
Sughar Singh Vs State of U.P.
Allahabad High Court · (1982) 6 ACR 367
Penal Code, 1860 (IPC) — Section 361, 363, 366
High Courts11 Feb 1982Allowed
Mohan Lal Vs Board of Revenue, U.P., Allahabad and Others
Allahabad High Court · AIR 1982 All 273 : (1983) RD 2
Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 45Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 138, 176
High Courts11 Feb 1982Allowed
Kumari Sushila Devi Jain Vs Mohammad Shafi
Allahabad High Court · (1982) AWC 218
Civil Procedure Code, 1908 (CPC) — Section 148
High Courts11 Feb 1982
Commissioner of Income Tax Vs Goel Brothers
Allahabad High Court · (1982) 28 CTR 274 : (1982) 135 ITR 511 : (1982) 10 TAXMAN 92
Income Tax Act, 1961 — Section 147, 148, 149, 150, 151
High Courts11 Feb 1982
State Vs Sander Lal
Allahabad High Court · (1982) 6 ACR 405
Uttar Pradesh Minimum Wages Act, 1948 — Section 18(1), 18(2), 18(3), 22Uttar Pradesh Minimum Wages Rules, 1952 — Rule 22, 26(1), 26(2), 26(6)
High Courts10 Feb 1982Allowed
Jai Singh Vs State
Allahabad High Court · (1982) 6 ACR 232
Army Act, 1950 — Section 25Penal Code, 1860 (IPC) — Section 302
High Courts10 Feb 1982Dismissed
Nanak Chandra Laxman Das Vs Commissioner of Income Tax
Allahabad High Court · (1982) 28 CTR 280 : (1983) 140 ITR 151 : (1982) 9 TAXMAN 252
Income Tax Act, 1961 — Section 68, 69
High Courts10 Feb 1982Allowed
Chandan Singh Vs The Prescribed Authority and Others
Allahabad High Court · (1982) AWC 263
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 32
High Courts10 Feb 1982Dismissed
Nagendra Nath Singh Vs State of U.P. and Others
Allahabad High Court · AIR 1982 All 226
Constitution of India, 1950 — Article 170, 171, 171(3), 213, 226Uttar Pradesh Kshetra Samiti and Zilla Parishad Adhiniyam, 1961 — Section 2, 2(2), 5, 6(2)