High Courts27 Jan 1982Allowed
Khan Chand and Others Vs State of U.P. and Others
Allahabad High Court · (1982) AWC 220
Constitution of India, 1950 — Article 226Uttar Pradesh (Regulation of Building Operations) Act, 1958 — Section 1, 10, 2, 5, 6
COURT ARCHIVE
Allahabad High Court judgments, 1982
777 judgments · page 37 of 39
High Courts27 Jan 1982Dismissed
Dr. Jai Prakash Narain Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1982 All 147
Constitution of India, 1950 — Article 226
High Courts27 Jan 1982Dismissed
Syed Ahmad Khan Vs Smt. Imrat Jahan Begum
Allahabad High Court · AIR 1982 All 155
Dissolution of Muslim Marriages Act, 1939 — Section 2Limitation Act, 1963 — Section 29(3)
High Courts27 Jan 1982Allowed
State of U.P. Vs Sachchidanaud Srivastava
Allahabad High Court · (1982) AWC 171
Civil Services (Classification, Control and Appeal) Rules — Rule 54
High Courts27 Jan 1982Dismissed
State of U.P. and Another Vs Phool Chand Agarwal and Another
Allahabad High Court · AIR 1982 All 260
Constitution of India, 1950 — Article 299Transfer of Property Act, 1882 — Section 107
High Courts27 Jan 1982
Genda Lal and Others Vs State
Allahabad High Court · (1982) 6 ACR 216
Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323
High Courts27 Jan 1982Allowed
Commissioner of Sales Tax Vs Kumar Brothers
Allahabad High Court · (1983) 52 STC 340
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
High Courts25 Jan 1982Allowed
Premier Vegetable Products Ltd. and Another Vs State
Allahabad High Court · (1982) AWC 578
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts23 Jan 1982Disposed Of
Shiam Lal Vs Ashok Kumar and others
Allahabad High Court · (1982) 01 AHC CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 353, 354
High Courts22 Jan 1982Dismissed
Laxman Dass Vs State
Allahabad High Court · (1982) 6 ACR 253
Penal Code, 1860 (IPC) — Section 395
High Courts22 Jan 1982Allowed
M/s. Bharat Iron Manufacturing Works Vs Kumari Bimla Goel
Allahabad High Court · (1982) AWC 132
High Courts22 Jan 1982Allowed
Mohd. Enam Khan Vs Sayeed Wilayatul Hasan and Others
Allahabad High Court · (1982) AWC 133
Presidency Small Cause Courts Act, 1882 — Section 13(1), 25, 4Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30
High Courts22 Jan 1982
Vedpal Singh Vs State
Allahabad High Court · (1982) 6 ACR 134
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 374, 376, 376(3), 397(3), 399(2)Penal Code, 1860 (IPC) — Section 171
High Courts21 Jan 1982
Syed Muzaffar Hasan and Others Vs Mohd. Ismail and Another
Allahabad High Court · (1982) 6 ACR 351
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 482Penal Code, 1860 (IPC) — Section 500
High Courts20 Jan 1982Dismissed
Kalyan Rai Saxena Vs Second addl.District judge, Bulandshahar and others
Allahabad High Court · (1982) 01 AHC CK 0037
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1A)
High Courts20 Jan 1982Allowed
Ram Dular Vs Deputy Director Consolidation and Others
Allahabad High Court · (1982) AWC 306
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 18
High Courts20 Jan 1982
Jagan and Another Vs State
Allahabad High Court · (1982) 6 ACR 165
Criminal Procedure Code, 1973 (CrPC) — Section 100Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 392, 411
High Courts19 Jan 1982
Munna and Others Vs State of U.P. and Others
Allahabad High Court · (1982) 6 ACR 190
Uttar Pradesh Children Act, 1951 — Section 2(9), 23, 23(1), 24, 25Uttar Pradesh Children Rules, 1962 — Rule 14, 15
High Courts18 Jan 1982Allowed
Ganga Pd. Singh Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1982) AWC 190
High Courts18 Jan 1982Allowed
Ram Chandra Giri Vs Ram Surat Giri and Another
Allahabad High Court · (1983) 7 ACR 95
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 112