High Courts04 Oct 1982
Soney Lal and Others Vs Deputy Director Consolidation and Others
Allahabad High Court · (1982) 10 AHC CK 0014
COURT ARCHIVE
Allahabad High Court judgments, 1982
777 judgments · page 8 of 39
High Courts04 Oct 1982Dismissed
Babu Ram Vs The Additional District Judge and Another
Allahabad High Court · (1982) AWC 874
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 40Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 50 Rule 1, 7Provincial Small Cause Courts Act, 1887 — Section 17, 23, 25, 37, 37(2)
High Courts04 Oct 1982Allowed
Ram Nath Vs Mangala Rai and Others
Allahabad High Court · (1982) AWC 887
Criminal Procedure Code, 1973 (CrPC) — Section 133, 145, 147
High Courts01 Oct 1982Dismissed
Laxmi Kirana Company and Others Vs The Collector and Others
Allahabad High Court · (1983) 54 STC 202
Uttar Pradesh Trade Tax Act, 1948 — Section 3C(2)
High Courts01 Oct 1982
Naveen Chandra Sharma Vs 6th Additional District and Sessions Judge and Others
Allahabad High Court · (1982) 10 AHC CK 0030
Contract Act, 1872 — Section 23Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(1), 7(2)
High Courts30 Sept 1982
Bar Council of Uttar Pradesh Vs Commissioner of Income Tax
Allahabad High Court · (1983) 33 CTR 41 : (1983) 143 ITR 584 : (1983) 12 TAXMAN 209
Advocates Act, 1961 — Section 2, 5, 6, 6(1), 6CDIncome Tax Act, 1961 — Section 10(23A), 11, 2(15), 2(31)Advocates Act, 1961 — Section 2, 5, 6, 6(1), 6CD
High Courts28 Sept 1982Dismissed
Sri Krishna (By LRs. Ram Ratan and Others) Vs Commissioner of Income Tax and Others
Allahabad High Court · (1983) 36 CTR 75 : (1983) 142 ITR 618 : (1983) 13 TAXMAN 309
Income Tax Act, 1922 — Section 23(3), 23(4)
High Courts28 Sept 1982Allowed
Obeetee (P.) Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1983) 34 CTR 78 : (1983) 143 ITR 793 : (1983) 12 TAXMAN 351
Finance (No. 2) Act, 1967 — Section 2(7)Finance Act, 1968 — Section 2(6)Income Tax Act, 1961 — Section 154
High Courts28 Sept 1982Allowed
Sushil Kumar Vs Adhikchhak, Kendriya Karagar and Others
Allahabad High Court · (1983) CriLJ 744
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3Constitution of India, 1950 — Article 22, 226, 32National Security Act, 1980 — Section 14, 3, 8
High Courts27 Sept 1982Allowed
Sushil Chandra Verma Vs State of U.P.
Allahabad High Court · (1983) 7 ACR 101
Criminal Procedure Code, 1973 (CrPC) — Section 182Penal Code, 1860 (IPC) — Section 420
High Courts27 Sept 1982Dismissed
Mangal Singh Vs State of U.P.
Allahabad High Court · (1982) AWC 774
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 307
High Courts27 Sept 1982Dismissed
Zila Parishad Vs Hari Shanker Lal
Allahabad High Court · (1982) 09 AHC CK 0049
Limitation Act, 1908 — Article 36, 24Limitation Act, 1963 — Section 23
High Courts27 Sept 1982Allowed
Ahibaran Singh and Others Vs State of U.P. and Another
Allahabad High Court · (1982) AWC 828
Criminal Procedure Code, 1973 (CrPC) — Section 190, 195, 195(1), 202(2), 204Penal Code, 1860 (IPC) — Section 211, 307, 34
High Courts27 Sept 1982Dismissed
Pancham Singh Vs State of U.P. and Another
Allahabad High Court · (1982) AWC 772
Criminal Procedure Code, 1973 (CrPC) — Section 169, 190, 190(1), 195(1), 482Penal Code, 1860 (IPC) — Section 147, 148, 211, 307, 452
High Courts23 Sept 1982Dismissed
Naresh Kumar alias Munna Gippy Vs District Magistrate and Another
Allahabad High Court · (1983) 7 ACR 143
Arms Act, 1959 — Section 25National Security Act, 1980 — Section 3(2), 3(3)Penal Code, 1860 (IPC) — Section 279, 293, 307, 338, 399
High Courts23 Sept 1982Dismissed
Kanhaiya Lal Pyare Lal Vs Commissioner of Income Tax
Allahabad High Court · (1983) 33 CTR 234 : (1983) 142 ITR 462 : (1983) 13 TAXMAN 174
Income Tax Act, 1961 — Section 256(2)
High Courts23 Sept 1982
Lucknow Producers'' Co-operative Milk Union Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1983) 34 CTR 81 : (1983) 143 ITR 60 : (1983) 12 TAXMAN 72
Income Tax Act, 1922 — Section 10(5)Income Tax Act, 1961 — Section 43(1)Income Tax Act, 1922 — Section 10(5)
High Courts23 Sept 1982Dismissed
Kesar Sugar Works Vs Union of India (UOI) and Others
Allahabad High Court · (1983) 12 ELT 285
Central Excise Rules, 1944 — Rule 47, 49, 9, 9A
High Courts23 Sept 1982Allowed
State of U.P. Vs Smt. Vimla Sambharwal and Others
Allahabad High Court · (1982) AWC 878
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Forest Act, 1927 — Section 18(4), 20, 27A, 4, 9Limitation Act, 1963 — Section 5
High Courts23 Sept 1982Dismissed
Supreme Pharmacy and Others Vs District Judge and Others
Allahabad High Court · (1982) AWC 754
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1), 12(2), 12(3), 12(4)