COURT ARCHIVE

Allahabad High Court judgments, 1983

524 judgments · page 26 of 27

High Courts10 Jan 1983

Smt. Kaniz Fatima (deceased) and Another Vs Shah Naim Ashraf

Allahabad High Court · (1983) 01 AHC CK 0007

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 14 Rule 1(5), Order 14 Rule 5Criminal Procedure Code, 1973 (CrPC) — Section 145

High Courts07 Jan 1983Dismissed

Commissioner, Sales Tax Vs Good Luck Rubber and Allied Industries

Allahabad High Court · (1983) 53 STC 388

Uttar Pradesh General Clauses Act, 1904 — Section 12Uttar Pradesh Sales Tax Act, 1948 — Section 4A

High Courts07 Jan 1983

Brijlal Vs State of Uttar Pradesh

Allahabad High Court · (1983) 7 ACR 123

Penal Code, 1860 (IPC) — Section 272, 273, 274 , 275, 276Prevention of Food Adulteration Act, 1954 — Section 13(5), 16, 7

High Courts07 Jan 1983

Shyamdhar Vs State

Allahabad High Court · (1983) 7 ACR 112

Criminal Procedure Code, 1973 (CrPC) — Section 386, 391(2)

High Courts06 Jan 1983Dismissed

Nagar Mahapalika Vs Nagar Mahapalika Tribunal and Others

Allahabad High Court · AIR 1983 All 201

Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 174, 472

High Courts06 Jan 1983Allowed

Ambika Prasad Vs Deputy Director Of Consolidation & Others

Allahabad High Court · (1983) 01 AHC CK 0034

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19

High Courts06 Jan 1983Allowed

Manohar Lal Agarwal Vs Central Board of Direct Taxes and Others

Allahabad High Court · (1983) 36 CTR 73 : (1984) 145 ITR 101 : (1983) 15 TAXMAN 161

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 271(1), 271(4A)Wealth Tax Act, 1957 — Section 18, 18(2A), 18B(1)

High Courts06 Jan 1983Allowed

Rajasthan General Trading Company Vs Commissioner, Sales Tax

Allahabad High Court · (1983) 53 STC 101

High Courts06 Jan 1983Allowed

Rajendra Vs Distt. Supdt., Jail and Others

Allahabad High Court · (1983) CriLJ 1235

Constitution of India, 1950 — Article 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 161, 173National Security Act, 1980 — Section 3, 8

High Courts06 Jan 1983

Nagar Mahapalika Vs The Nagar Mahapalika Tribunal and Others

Allahabad High Court · AIR 1983 All 201

Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 174, 472Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 174, 472Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 174, 472

High Courts05 Jan 1983Dismissed

Hari alias Satyapal Vs State of U.P.

Allahabad High Court · (1983) 7 ACR 283

Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 32(1), 6Penal Code, 1860 (IPC) — Section 302, 307

High Courts05 Jan 1983Allowed

Mool Chand alias Mullia Vs State of Uttar Pradesh and Others

Allahabad High Court · (1983) 7 ACR 124

Arms Act, 1959 — Section 25National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 396, 398, 399, 401, 402

High Courts05 Jan 1983Allowed

Chandra Metal Company Vs Commissioner of Sales Tax

Allahabad High Court · (1983) 53 STC 102

High Courts05 Jan 1983Allowed

Pavitra Vaishnava Bhojnalaya, Lucknow Vs Commissioner of Sales Tax, U.P.Lucknow

Allahabad High Court · (1983) 01 AHC CK 0038

Uttar Pradesh Sales Tax Act, 1948 — Section 2(h)

High Courts05 Jan 1983

Surendra Kumar Vs Sukh Deo and Others

Allahabad High Court · (1983) 7 ACR 109

Criminal Procedure Code, 1973 (CrPC) — Section 232, 233, 234, 235Penal Code, 1860 (IPC) — Section 302, 324

High Courts05 Jan 1983

Vinod Chandra Shukla Vs Anand Kumar Gupta and Another

Allahabad High Court · (1983) 01 AHC CK 0011

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 6 Rule 14Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 18

High Courts04 Jan 1983Allowed

Mahboob alias Chhalla Vs Mohd. Hussain and Others

Allahabad High Court · (1983) 01 AHC CK 0044

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 15 Rule 5(2)Constitution of India, 1950 — Article 226

High Courts04 Jan 1983Allowed

Kunwar Industries and Another Vs The Sales Tax Officer

Allahabad High Court · (1983) 53 STC 385

Constitution of India, 1950 — Article 226

High Courts04 Jan 1983Dismissed

Commissioner, Sales Tax Vs Ram Deo Uma Shanker

Allahabad High Court · (1983) 53 STC 159

High Courts04 Jan 1983Allowed

Raj Kumar Sharawan Kumar Oil and Rice Mills Vs Commissioner, Sales Tax

Allahabad High Court · (1983) 53 STC 161