COURT ARCHIVE

Allahabad High Court judgments, 1983

524 judgments · page 4 of 27

High Courts15 Nov 1983Allowed

Murlidhar & Another Vs IV Additional District & essions Judge, Mathura &Another

Allahabad High Court · (1983) 11 AHC CK 0019

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)(c)

Read judgment

High Courts15 Nov 1983Dismissed

New India Assurance Co. Ltd. Vs Darshani Devi and Others

Allahabad High Court · (1985) ACJ 120 : (1986) 59 CompCas 871 : (1984) 48 FLR 290

Motor Vehicles Act, 1939 — Section 95, 95(1)Workmens Compensation Act, 1923 — Section 14, 19, 3

Read judgment

High Courts14 Nov 1983Dismissed

Ram Sanehi Gupta Vs State of U.P. and Others

Allahabad High Court · (1983) 11 AHC CK 0035

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 5(7)

Read judgment

High Courts14 Nov 1983

Windless Steel Crafts Vs The Employees'' State Insurance Corporation

Allahabad High Court · (1985) ACJ 391

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100, 100(5), 110Employees State Insurance Act, 1948 — Section 74, 75, 78, 78(4), 82Government of India Act, 1935 — Section 205, 205(1), 205(2), 205(4), 205(5)

Read judgment

High Courts12 Nov 1983Partly Allowed

Sardar Diwan Singh Kohli Vs Commissioner of Income Tax

Allahabad High Court · (1985) 49 CTR 308 : (1985) 153 ITR 638 : (1985) 22 TAXMAN 107

Income Tax Act, 1961 — Section 147, 256

Read judgment

High Courts11 Nov 1983

Guru Kumar Varma Vs Chandra Bhan Jain and Others

Allahabad High Court · (1982) 8 ACR 92

Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Criminal Procedure Code, 1973 (CrPC) — Section 319, 482

Read judgment

High Courts11 Nov 1983

Mahamoodul Haq Vs Smt. Jamila Begum

Allahabad High Court · (1982) 8 ACR 64

Criminal Procedure Code, 1973 (CrPC) — Section 127(3), 482

Read judgment

High Courts11 Nov 1983

Divisional Manager L.I.C. Vs Raj Kumari Mittal and Others

Allahabad High Court · (1984) 1 ACC 301

Evidence Act, 1872 — Section 34Motor Vehicles Act, 1988 — Section 110A, 2(19)

Read judgment

High Courts10 Nov 1983Dismissed

Lakhan Singh Vs Commissioner, Jhansi Division and Others

Allahabad High Court · AIR 1984 All 122

Arms Act, 1959 — Section 17, 17(3), 2Arms Rules, 1962 — Rule 2

Read judgment

High Courts10 Nov 1983Dismissed

State of U.P. Vs Thakur Kundan Singh

Allahabad High Court · AIR 1984 All 161

Arbitration Act, 1940 — Section 32, 34, 35Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Article 18

Read judgment

High Courts10 Nov 1983Disposed Of

Burma Shell Oil Storage and Distributing Co. of India Ltd. Vs State of Uttar Pradesh

Allahabad High Court · AIR 1984 All 89

Transfer of Property Act, 1882 — Section 106, 116

Read judgment

High Courts09 Nov 1983Allowed

Dr. Raj Kamal Vs State of U.P. and Others

Allahabad High Court · AIR 1984 All 226

Constitution of India, 1950 — Article 226

Read judgment

High Courts09 Nov 1983

Munnidevi Tej Kumari Vs State of Uttar Pradesh

Allahabad High Court · (1982) 8 ACR 40

Motor Vehicles Act, 1939 — Section 112, 113, 123, 129, 13

Read judgment

High Courts08 Nov 1983Dismissed

Smt. Rati Vs State of Uttar Pradesh and Another

Allahabad High Court · (1982) 8 ACR 28

Criminal Procedure Code, 1973 (CrPC) — Section 145, 482

Read judgment

High Courts08 Nov 1983Dismissed

Mohd. Siddique Vs Adbul Sattar

Allahabad High Court · (1982) 8 ACR 50

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204, 482Penal Code, 1860 (IPC) — Section 34, 342, 392, 506

Read judgment

High Courts08 Nov 1983

Muniji Singh Vs Smt. Kalawati

Allahabad High Court · (1982) 8 ACR 94

Criminal Procedure Code, 1973 (CrPC) — Section 125(4), 126(3), 127, 482Evidence Act, 1872 — Section 17, 21Criminal Procedure Code, 1973 (CrPC) — Section 125(4), 126(3), 127, 482

Read judgment

High Courts02 Nov 1983Dismissed

Raghubir Vs State of U.P.

Allahabad High Court · (1982) 8 ACR 35

Prevention of Food Adulteration Act, 1954 — Section 16, 7

Read judgment

High Courts01 Nov 1983Allowed

Ram Narain Agarwal Vs Rajendra Kumar

Allahabad High Court · (1982) 8 ACR 77

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 420Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482

Read judgment

High Courts01 Nov 1983Allowed

Ram Bharosey Lal Vs Rameshwar Dayal Chakkiwala and Another

Allahabad High Court · AIR 1984 All 167

Civil Procedure Code, 1908 (CPC) — Section 115, 153A

Read judgment

High Courts31 Oct 1983Dismissed

Lal Bahadur Singh and Another Vs Bagesara and Others

Allahabad High Court · AIR 1984 All 231 : (1984) RD 58

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, 9

Read judgment