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)
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,486 of 5,024
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)
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
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
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
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)
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
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
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
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
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
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
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
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
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
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
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
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
High Courts31 Oct 1983Disposed Of
Union of India, through Chairman, Railway Board, New Delhi Vs Jaiswal Coal Co.and others
Allahabad High Court · (1983) 10 AHC CK 0016
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46
High Courts28 Oct 1983Allowed
Kali Charan Gupta Vs Ashok Kumar Jain and Another
Allahabad High Court · (1982) 8 ACR 29
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482, 561Penal Code, 1860 (IPC) — Section 34, 407