High Courts20 Oct 1982Dismissed
Mangal Chand Nagalia Vs District Judge and Others
Allahabad High Court · (1982) 10 AHC CK 0071
Provincial Small Cause Courts Act, 1887 — Article 4, 23, 25
COURT ARCHIVE
Allahabad High Court judgments, 1982
777 judgments · page 6 of 39
High Courts20 Oct 1982Disposed Of
Sagar and Others Vs State of Uttar Pradesh
Allahabad High Court · (1983) 7 ACR 61
Criminal Procedure Code, 1973 (CrPC) — Section 386, 389, 390, 391, 397
High Courts19 Oct 1982
Ravi Shanker Vs Siyaram and Others
Allahabad High Court · (1983) 9 AWC 84 : (1983) CriLJ 478
Criminal Procedure Code, 1973 (CrPC) — Section 133, 137, 138
High Courts19 Oct 1982Allowed
Rajpati Singh and Others Vs The Distt. Administrative Committee and Another
Allahabad High Court · (1982) AWC 846
High Courts19 Oct 1982
Smt. Bhagwanti Vs District Judge and Others
Allahabad High Court · (1982) 10 AHC CK 0001
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3
High Courts18 Oct 1982Allowed
Naresh Soni and Another Vs State of U.P. and Others
Allahabad High Court · (1983) 7 ACR 45
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 14, 19, 21, 22, 226Penal Code, 1860 (IPC) — Section 307
High Courts18 Oct 1982Allowed
Chunni Lal Vs Santoo Lal
Allahabad High Court · (1982) 10 AHC CK 0049
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 90Limitation Act, 1963 — Article 127
High Courts18 Oct 1982Dismissed
The Reserve Bank of India Vs S.B. Srivastava
Allahabad High Court · (1982) AWC 884
Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 15Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(3A), 2(1), 21(8), 3
High Courts15 Oct 1982Allowed
B.K. Gupta Khandsari Sugar Mills Vs Union of India (UOI) and Others
Allahabad High Court · (1983) 13 ELT 889
Central Excise Rules, 1944 — Rule 92B, 92B(2), 92B(4), 92C, 92E
High Courts15 Oct 1982
Controller of Estate Duty Vs Smt. Sheila Prasad (Accountable person for the Estate of Late Col. Ajit Prasad)
Allahabad High Court · (1983) 35 CTR 328 : (1983) 143 ITR 458 : (1983) 12 TAXMAN 339
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 18Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 18Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 18
High Courts14 Oct 1982
Smt. Sheila Prasad Vs Controller of Estate Duty
Allahabad High Court · (1983) 33 CTR 224 : (1983) 142 ITR 315
Estate Duty Act, 1953 — Section 2(16), 5(1)Estate Duty Act, 1953 — Section 2(16), 5(1)Estate Duty Act, 1953 — Section 2(16), 5(1)
High Courts14 Oct 1982
State of U.P. Vs Subedar and Others
Allahabad High Court · (1983) 7 ACR 6
Essential Commodities Act, 1955 — Section 3, 6A, 6A(1), 6C, 6E
High Courts14 Oct 1982Dismissed
Delhi Cloth and General Mills Co. Ltd. and Another Vs State of Uttar Pradesh and Others
Allahabad High Court · (1982) AWC 901
High Courts13 Oct 1982Dismissed
State of U.P. and Another Vs Bhagwat and Another
Allahabad High Court · (1982) 10 AHC CK 0073
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 2, 26, 6(1)
High Courts13 Oct 1982Dismissed
Lekhraj Singh Vs Ram Das Singh and Others
Allahabad High Court · (1983) RD 228
Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 145Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143, 209, 3(14), 331
High Courts13 Oct 1982Allowed
L.H. Sugar Factories Ltd. Vs Union of India (UOI) and Others
Allahabad High Court · (1983) 12 ELT 205
Central Excise Rules, 1944 — Rule 8(1)
High Courts13 Oct 1982
Hari Kishan Singhal Vs Smt. Kunti Devi and Others
Allahabad High Court · (1982) 10 AHC CK 0021
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50, Order 21 Rule 50(2), Order 21 Rule 58(4), Order 41 Rule 11, 144
High Courts13 Oct 1982
Bodh Raj Vs State of Uttar Pradesh and Another
Allahabad High Court · (1983) 7 ACR 11
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(2), 482, 488(6), 61
High Courts12 Oct 1982Dismissed
Lakhan Singh Vs State of U.P. and Others
Allahabad High Court · (1982) 10 AHC CK 0069
Fundamental Rules — Rule 15
High Courts12 Oct 1982Allowed
Kishan Lal Vs Inspecting Assistant Commissioner of Income Tax (Acquisition Range) and Others
Allahabad High Court · (1983) 36 CTR 86 : (1983) 142 ITR 312 : (1983) 15 TAXMAN 549
Income Tax Act, 1961 — Section 269C, 269D(1)Income Tax Act, 1961 — Section 269C, 269D(1)Income Tax Act, 1961 — Section 269C, 269D(1)