COURT ARCHIVE

Allahabad High Court judgments

1,00,478 judgments · page 3,488 of 5,024

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 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 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

High Courts27 Sept 1983Allowed

Sarveshwari & Others Vs III ADDL.District Judge, Lucknow & Others

Allahabad High Court · (1983) 09 AHC CK 0050

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 20, 21(1)(a)

High Courts27 Sept 1983Allowed

Chandra Bhan Singh Vs Sheo Shankar (deceased LR) and Others

Allahabad High Court · AIR 1984 All 92

Specific Relief Act, 1963 — Section 40, 40(2)

High Courts27 Sept 1983

Kedar Nath Vs The Deputy Director of Consolidation and Others

Allahabad High Court · (1983) 09 AHC CK 0016

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5

High Courts26 Sept 1983Allowed

Shailendra Pratap Singh Vs Board of High School & Intermediate Education & Others

Allahabad High Court · (1983) 09 AHC CK 0041

High Courts23 Sept 1983Dismissed

State of U.P. Vs The District Judge and Another

Allahabad High Court · AIR 1984 All 98

Constitution of India, 1950 — Article 226