COURT ARCHIVE

Allahabad High Court judgments, 1982

777 judgments · page 5 of 39

High Courts04 Nov 1982Dismissed

Mohammad Salim (in Jail) Vs Adhikshak, Janpad Karagar Pauri and Others

Allahabad High Court · (1983) CriLJ 548

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22General Clauses Act, 1897 — Section 14, 21, 3, 8

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High Courts04 Nov 1982

Commissioner of Income Tax Vs J.K. Synthetics Ltd.

Allahabad High Court · (1983) 33 CTR 221 : (1983) 143 ITR 771 : (1983) 14 TAXMAN 72

Income Tax Act, 1961 — Section 37Income Tax Act, 1961 — Section 37Income Tax Act, 1961 — Section 37

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High Courts04 Nov 1982

Commissioner of Income Tax Vs Ramchand and Sons Sugar Mills (P.) Ltd.

Allahabad High Court · (1983) 34 CTR 72 : (1984) 145 ITR 588 : (1983) 12 TAXMAN 345

Income Tax Act, 1922 — Section 18A, 2(15), 23A, 23A(1), 4Income Tax Act, 1922 — Section 18A, 2(15), 23A, 23A(1), 4Income Tax Act, 1922 — Section 18A, 2(15), 23A, 23A(1), 4

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High Courts04 Nov 1982Allowed

Kamta Vs Asstt. Director of Consolidation and Others

Allahabad High Court · (1982) AWC 889 : (1983) RD 99

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48

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High Courts04 Nov 1982

Sankatha and Others Vs Duiji and Others

Allahabad High Court · (1982) 11 AHC CK 0008

Registration Act, 1908 — Section 58, 59, 60, 61, 62Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171(a)

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High Courts04 Nov 1982

V.P. Puri and Others Vs The District Judge and Others

Allahabad High Court · (1982) 11 AHC CK 0001

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 1(3), 2, 21(1), 21(1A), 3

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High Courts03 Nov 1982Allowed

Raghuvansh Mani Shukla Vs Joint Director of Consolidation and others

Allahabad High Court · (1982) 11 AHC CK 0025

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19, 48

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High Courts23 Oct 1982Allowed

Abdul Aziz and Others Vs State of U.P.

Allahabad High Court · (1982) AWC 722

Civil Procedure Code Amendment Act, 1973 — Section 107, 111, 112, 113, 114

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High Courts22 Oct 1982Allowed

Jaiprakash Vs Rudra Prasad

Allahabad High Court · (1983) 7 ACR 62

Penal Code, 1860 (IPC) — Section 109, 420, 427

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High Courts22 Oct 1982Disposed Of

Central India Machinery Manufacturing Co. Ltd., popularly known as ''CIMMCO'' and Others Vs Dharam Vir Bedi and Another

Allahabad High Court · (1983) 7 ACR 53

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 482, 561APenal Code, 1860 (IPC) — Section 120B, 420, 463, 464, 468

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High Courts22 Oct 1982Allowed

Smt. Gulab Bai Vs Dr. Moti Lal

Allahabad High Court · (1982) 10 AHC CK 0047

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3Uttar Pradesh Regulation of Money Lending Act, 1976 — Section 26(4)

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High Courts22 Oct 1982

Punjab Singh and Others Vs State of Uttar Pradesh

Allahabad High Court · (1983) 7 ACR 35

Criminal Procedure Code, 1973 (CrPC) — Section 10, 193(2), 194, 322, 325Penal Code, 1860 (IPC) — Section 161, 32, 33, 34, 35Prevention of Corruption Act, 1988 — Section 5(2)

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High Courts21 Oct 1982

Commissioner of Income Tax Vs Asharfi Lal Gupta

Allahabad High Court · (1983) 36 CTR 88 : (1983) 142 ITR 765 : (1983) 13 TAXMAN 467

Income Tax Act, 1961 — Section 269C(2), 269E, 269E(3)

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High Courts21 Oct 1982

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 7 Rule 11, Order 7 Rule 13, 22, 24Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 19, 24, 24(1), 9

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High Courts21 Oct 1982

Zarif Ahmad and Another Vs Satish Kumar and Another

Allahabad High Court · (1982) AWC 907

Provincial Small Cause Courts Act, 1887 — Section 25Registration Act, 1908 — Section 17(1), 49Transfer of Property Act, 1882 — Section 105, 106, 107, 4

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High Courts21 Oct 1982

State of U.P. Vs Deg Raj Singh and Others

Allahabad High Court · (1983) 7 ACR 65

Constitution of India, 1950 — Article 20Contempt of Courts Act, 1971 — Section 10, 17, 2, 3, 5Criminal Procedure Code, 1973 (CrPC) — Section 167A, 430, 5(2)

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High Courts21 Oct 1982