High Courts06 Oct 1983Dismissed
Vijai Pal & Another Vs Guru Narain & Others
Allahabad High Court · (1983) 10 AHC CK 0018
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
COURT ARCHIVE
Allahabad High Court judgments, 1983
524 judgments · page 6 of 27
High Courts06 Oct 1983
Triveni Engineering Works Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1984) 38 CTR 107 : (1983) 144 ITR 732 : (1983) 15 TAXMAN 452
Income Tax Act, 1961 — Section 37
High Courts05 Oct 1983Allowed
Shambboo Nath Trivedi Vs Additional District Judge, III and Others
Allahabad High Court · (1983) 10 AHC CK 0024
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 14 Rule 1(5), Order 15 Rule 1, Order 15 Rule 5
High Courts05 Oct 1983Dismissed
Kisan Co-operative Sugar Factory Ltd. Vs Rajendra Paper Mills and Others
Allahabad High Court · AIR 1984 All 143
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 17, 115, 115(1)Limitation Act, 1963 — Section 21
High Courts04 Oct 1983Partly Allowed
Kr.Udai Singh & Others Vs Sri ram Shiroman Pandey, Station Officer, P.S.Kunda, Pratapgarh & Another
Allahabad High Court · (1983) 10 AHC CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 102, 482
High Courts04 Oct 1983
Fateh Singh and Another Vs State of U.P.
Allahabad High Court · (1984) 1 ACC 267
Motor Vehicles Act, 1988 — Section 110D
High Courts03 Oct 1983Dismissed
Babu Lal Vs Moti Lal and Others
Allahabad High Court · AIR 1984 All 378
High Courts03 Oct 1983Allowed
Rameshwari Devi Vs Mahabir Prasad Tewari
Allahabad High Court · (1983) 10 AHC CK 0017
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Post Office Act, 1898 — Section 44(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)(a)
High Courts30 Sept 1983Dismissed
Central Excise Department Vs Danfoss (India) Ltd. and Another
Allahabad High Court · (1984) 2 ECC 380 : (1984) 18 ELT 238
Central Excise Rules, 1944 — Rule 173F, 52A, 9(1)Central Excises and Salt Act, 1944 — Section 9(1)
High Courts30 Sept 1983Disposed Of
Maya Agarwal Vs District Magistrate, Bahraich & Others
Allahabad High Court · (1983) 09 AHC CK 0048
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 279
High Courts30 Sept 1983Allowed
Lali Devi and Others Vs Kamlesh Chandra Gupta and Another
Allahabad High Court · (1985) ACJ 19
Employees State Insurance Act, 1948 — Section 52, 53Motor Vehicles Act, 1988 — Section 110A, 110AA, 110D
High Courts29 Sept 1983Partly Allowed
Jai Prakash alias Lore Tewari and Others Vs State and Another
Allahabad High Court · (1983) 7 ACR 533
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482
High Courts29 Sept 1983
Ram Newaj Vs Kasi and Others
Allahabad High Court · (1983) 9 AWC 925 : (1984) CriLJ 930
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts29 Sept 1983
Ajai Bahuguna and Others Vs Zila Basic Shiksha Adhikari/Sachiv Junior High School Pariksha Samiti and Others
Allahabad High Court · (1983) 09 AHC CK 0018
High Courts28 Sept 1983Allowed
Madan Lal and Another Vs State and Another
Allahabad High Court · (1982) 8 ACR 258
Criminal Procedure Code, 1973 (CrPC) — Section 200, 302, 482Penal Code, 1860 (IPC) — Section 406Criminal Procedure Code, 1973 (CrPC) — Section 200, 302, 482
High Courts28 Sept 1983Allowed
Purshottam Das Shukla Vs Smt. Saraswati Devi
Allahabad High Court · (1982) 8 ACR 168
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 482, 488Hindu Marriage Act, 1955 — Section 11, 5Hindu Marriage Act, 1955 — Section 11, 5
High Courts28 Sept 1983Allowed
Ram Rati Vs Deputy Director of Consolidation, Gonda And Others
Allahabad High Court · (1983) 09 AHC CK 0042
Uttar Pradesh Panchayat Raj Act, 1947 — Section 109A
High Courts28 Sept 1983Dismissed
Smt. Ram Pyari Vs Dharam Das and Others
Allahabad High Court · AIR 1984 All 147
Civil Procedure Code, 1908 (CPC) — Section 9Hindu Marriage Act, 1955 — Section 11, 12, 5Succession Act, 1925 — Section 373
High Courts27 Sept 1983Dismissed
Babu Lal Vs Singhai Lakhpat Rai
Allahabad High Court · (1983) 09 AHC CK 0078
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Uttar Pradesh Regulation of Money Lending Act, 1976 — Section 18, 26, 26(1)Uttar Pradesh Regulation of Money Lending Rules, 1976 — Rule 17(2), 19(1), 19(2), 19(4)
High Courts27 Sept 1983Partly Allowed
Madho Ram Shakya Vs State of U.P.
Allahabad High Court · (1982) 8 ACR 42
Criminal Procedure Code, 1973 (CrPC) — Section 161, 294Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 304, 84