High Courts05 Dec 1983
Oriental Fire and General Insurance Co. Vs Shiv Shanker Singh Rathore
Allahabad High Court · (1984) 1 ACC 282
Motor Vehicles Act, 1988 — Section 110D, 95(2)d
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,485 of 5,024
High Courts02 Dec 1983Allowed
Siddhartha Nirupam Vs State of U.P.Through Secy.(Medical) Civil Secretariat, Lucknow and Others
Allahabad High Court · (1983) 12 AHC CK 0020
Constitution of India, 1950 — Article 226
High Courts01 Dec 1983
Nagar Palika Vs Jaswant Singh
Allahabad High Court · (1982) 8 ACR 159
Uttar Pradesh Municipalities Act, 1916 — Section 154, 155Uttar Pradesh Municipalities Act, 1916 — Section 154, 155Uttar Pradesh Municipalities Act, 1916 — Section 154, 155
High Courts28 Nov 1983Allowed
Daya Shanker Singh Vs The Conservator of Forest (Southern Zone) and Another
Allahabad High Court · AIR 1984 All 188
Constitution of India, 1950 — Article 14, 226Forest Act, 1927 — Section 32
High Courts27 Nov 1983Dismissed
Turab Ghosi Vs Smt. Laxmi Agarwal and Another
Allahabad High Court · AIR 1984 All 180
Distinction (Easements) Act, 1882 — Section 52Evidence Act, 1872 — Section 101, 102, 103, 104Transfer of Property Act, 1882 — Section 105
High Courts26 Nov 1983Dismissed
Ramesh Chandra Kapil Vs The Hon''ble High Court of Judicature at Allahabad and Another
Allahabad High Court · (1984) CriLJ 1156
Constitution of India, 1950 — Article 225, 309Criminal Procedure Code, 1973 (CrPC) — Section 389, 437, 439
High Courts25 Nov 1983Partly Allowed
Industrial and Commercial Service Vs Commissioner of Sales Tax
Allahabad High Court · (1984) 56 STC 314(1)
High Courts25 Nov 1983Dismissed
New India Assurance Co. Ltd. Vs Mahmood Ahmed and Others
Allahabad High Court · (1984) 2 ACC 173 : AIR 1984 All 183 : (1986) 59 CompCas 291
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1939 — Section 110B, 110D, 95(2), 96
High Courts24 Nov 1983Disposed Of
Munshi Lal Vs Distt.Panchayat Raj Officer/Pres Authority, Hardoi and another
Allahabad High Court · (1983) 11 AHC CK 0018
Uttar Pradesh Panchayat Raj Act, 1947 — Section 14(1)
High Courts23 Nov 1983
Vishwanath Seth Vs Commissioner of Income Tax
Allahabad High Court · (1984) 146 ITR 249
Income Tax Act, 1961 — Section 187, 271(1)
High Courts22 Nov 1983Allowed
Khawaz Bux Vs Mirza Mohammad Ismail
Allahabad High Court · AIR 1984 All 83
Contract Act, 1872 — Section 23Motor Vehicles Act, 1939 — Section 59, 59(1), 61Specific Relief Act, 1963 — Section 38, 39
High Courts22 Nov 1983Allowed
Bhagwan Das and Ors. Vs State of U.P.
Allahabad High Court · (1983) 11 AHC CK 0024
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 149, 301, 304 Part 2, 323
High Courts21 Nov 1983Partly Allowed
Ashok Kumar and Another Vs Collector of Central Excise and Customs and Another
Allahabad High Court · (1986) 7 ECC 174 : (1984) 15 ELT 400
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110, 110(1), 111, 123Imports and Exports (Control) Act, 1947 — Section 3
High Courts18 Nov 1983Dismissed
Bachanram Vs State and Another
Allahabad High Court · (1985) ACR 63
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 195Penal Code, 1860 (IPC) — Section 188, 488Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 195
High Courts18 Nov 1983Allowed
Kirat Singh Vs Trilok (Tilak) Singh and Others
Allahabad High Court · AIR 1984 All 155
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, Order 43 Rule 1, Order 43 Rule 1(1)
High Courts18 Nov 1983Dismissed
Mukand Lal and Another Vs Lal Dila Ram (deceased by L.R.) and Others
Allahabad High Court · AIR 1984 All 158
Limitation Act, 1908 — Article 182
High Courts18 Nov 1983Dismissed
Bacharam Vs State and Another
Allahabad High Court · (1985) AWC 161
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 195Penal Code, 1860 (IPC) — Section 188, 488
High Courts17 Nov 1983Disposed Of
Shiv Ram Vs District Panchayat Raj Officer/Prescribed Authority and Others
Allahabad High Court · (1983) 11 AHC CK 0038
High Courts16 Nov 1983Partly Allowed
Jaimets Pvt. Ltd. Vs The State of U.P. and Others
Allahabad High Court · (1984) 55 STC 119
Constitution of India, 1950 — Article 19, 226
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