COURT ARCHIVE

Allahabad High Court judgments

1,00,478 judgments · page 3,483 of 5,024

High Courts02 Jan 1984Dismissed

Har Narain Textiles (P.) Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (1985) 22 TAXMAN 339

Companies Act, 1956 — Section 2(35)Income Tax Act, 1961 — Section 143(2), 144, 146, 256(1), 256(2)Limitation Act, 1963 — Section 5

High Courts02 Jan 1984Dismissed

The Bazpur Co-operative Sugar Factory Limited Vs Surendra Mohan Agarwal and Another

Allahabad High Court · AIR 1984 All 174

Contract Act, 1872 — Section 55, 73, 74

High Courts02 Jan 1984Dismissed

The Bazpur Cooperative Sugar Factory Ltd. Vs Surendra Mohan Agarwal and Another

Allahabad High Court · (1984) AWC 45 Supp

Contract Act, 1872 — Section 73, 74Contract Act, 1872 — Section 73, 74Contract Act, 1872 — Section 73, 74

High Courts02 Jan 1984Allowed

Nachhan and Others Vs New India Assurance Company Ltd.

Allahabad High Court · (1985) ACJ 37

Motor Vehicles Act, 1939 — Section 110D, 96(2)

High Courts23 Dec 1983Dismissed

Commissioner, Sales Tax Vs Triloki Nath and Sons

Allahabad High Court · (1984) 57 STC 322

Uttar Pradesh Sales Tax Act, 1948 — Section 11

High Courts23 Dec 1983

Deen Dayal Vs Chheda Lal and Others

Allahabad High Court · (1984) 1 ACC 359

Motor Vehicles Act, 1939 — Section 110D

High Courts23 Dec 1983

U.P.S.R.T.C. Vs Inayatullah Khan and Others

Allahabad High Court · (1984) 1 ACC 291

High Courts22 Dec 1983Allowed

Bam Bahadur Singh and Others Vs Moti Singh and Others

Allahabad High Court · (1982) 8 ACR 394

Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 142, 145, 145(1)Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 142, 145, 145(1)Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 142, 145, 145(1)

High Courts22 Dec 1983Dismissed

Rajesh Kumar Shukla Vs S.S. Dubey and Others

Allahabad High Court · (1984) CriLJ 1006

Contempt of Courts Act, 1971 — Section 11, 12

High Courts22 Dec 1983Dismissed

Haji Badal and Others Vs Abid Husain and Another

Allahabad High Court · (1982) 8 ACR 151

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 120, 405, 406Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts22 Dec 1983

Kailash Nath Agarwal and Others Vs Prem Pal Agarwal and Another

Allahabad High Court · (1982) 8 ACR 198

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 2, 3, 4Penal Code, 1860 (IPC) — Section 109, 114, 405, 406

High Courts22 Dec 1983

Soni Bricks Trading Company Vs State of U.P. and Others

Allahabad High Court · (1982) 8 ACR 174

Constitution of India, 1950 — Article 14, 31Essential Commodities Act, 1955 — Section 2, 3, 7Constitution of India, 1950 — Article 14, 31

High Courts21 Dec 1983Dismissed

Surjeet Singh Vs State of U.P.

Allahabad High Court · (1982) 8 ACR 55

Criminal Procedure Code, 1973 (CrPC) — Section 309(2), 41(1), 439, 60(1)

High Courts21 Dec 1983

Sarit Kumar Bose Vs State of U.P.

Allahabad High Court · (1982) 8 ACR 124

Criminal Procedure Code, 1973 (CrPC) — Section 207, 239, 482Penal Code, 1860 (IPC) — Section 409, 420, 467, 468Criminal Procedure Code, 1973 (CrPC) — Section 207, 239, 482

High Courts20 Dec 1983Dismissed

Ratan Singh Vs Kusum alias Suman and Another

Allahabad High Court · (1982) 8 ACR 108

Constitution of India, 1950 — Article 136, 137, 227Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 397Mineral Concession Rules, 1960 — Rule 55

High Courts20 Dec 1983

Babulal and Others Vs U.P. State Road Transport Corporation and Others

Allahabad High Court · (1984) 1 ACC 207 : (1985) ACJ 291

Motor Vehicles Act, 1988 — Section 110D

High Courts19 Dec 1983Partly Allowed

Ram Adhar Pal and Others Vs K.M. Transport Co.

Allahabad High Court · (1984) 1 ACC 339

Motor Vehicles Act, 1988 — Section 110D

High Courts19 Dec 1983Allowed

Sheo Kumar Vs Smt. Kanti Devi

Allahabad High Court · (1982) 8 ACR 128

Criminal Procedure Code, 1973 (CrPC) — Section 128, 482Limitation Act, 1963 — Section 14Penal Code, 1860 (IPC) — Section 326, 34

High Courts19 Dec 1983

Jhunney Khan Vs The City Magistrate and Others

Allahabad High Court · (1982) 8 ACR 75

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(4), 146(1)Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(4), 146(1)

High Courts16 Dec 1983Dismissed

Rajeev alias Rajoo and Another Vs Smt. Pushpa Devi and Others

Allahabad High Court · (1982) 8 ACR 80

Criminal Procedure Code, 1973 (CrPC) — Section 491Guardians and Wards Act, 1890 — Section 25Hindu Minority and Guardianship Act, 1956 — Section 6