High Courts23 Sept 1983Partly Allowed
Ram Chandra Vs Judge , Small Cause Court and Others
Allahabad High Court · (1983) 09 AHC CK 0071
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,489 of 5,024
High Courts23 Sept 1983
Abdul Gafoor and Others Vs Jan Mohd. and Others
Allahabad High Court · (1983) 09 AHC CK 0010
Civil Procedure Code, 1908 (CPC) — Section 115Court Fees Act, 1870 — Section 3, 7Suits Valuation Act, 1887 — Section 4
High Courts22 Sept 1983Dismissed
Subedar and Others Vs Mrs. Ram Kunwari and Others
Allahabad High Court · (1983) 09 AHC CK 0084
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 43 Rule 1, Order 7 Rule 10, Order 7 Rule 10AUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331
High Courts22 Sept 1983Dismissed
Rais Ahmad Vs Abdul Rauf and Another
Allahabad High Court · (1982) 8 ACR 83
Criminal Procedure Code, 1973 (CrPC) — Section 378, 378(1), 378(4), 401, 401(3)Penal Code, 1860 (IPC) — Section 408Criminal Procedure Code, 1973 (CrPC) — Section 378, 378(1), 378(4), 401, 401(3)
High Courts22 Sept 1983Dismissed
Dhian Singh Vs Tara Chand and Another
Allahabad High Court · AIR 1984 All 4
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 3Specific Relief Act, 1963 — Section 16
High Courts22 Sept 1983
Rameshwar Swarup Bhatnagar Vs The Prescribed Authority/Judge small Cause Court and Another
Allahabad High Court · (1983) 09 AHC CK 0013
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 26
High Courts21 Sept 1983Dismissed
Krishna Manohar Dhawan Vs VII Additional District Judge and Others
Allahabad High Court · (1983) 09 AHC CK 0081
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(4)
High Courts21 Sept 1983Dismissed
New India Assurance Co. Ltd. Vs Leelawati Agnihotri and Others
Allahabad High Court · (1984) ACJ 449 : (1986) 59 CompCas 836
Motor Vehicles Act, 1939 — Section 95(2)
High Courts21 Sept 1983Allowed
Smt. Maya Chatterji Vs Shiv Chandra Chatterji
Allahabad High Court · AIR 1984 All 40
Hindu Marriage Act, 1955 — Section 13(1)
High Courts21 Sept 1983Dismissed
Ram Das Gautam Vs Smt. Sukh Devi
Allahabad High Court · (1983) 7 ACR 532
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 482
High Courts21 Sept 1983Allowed
Dinesh Chand Gupta Vs Smt. Bitola Devi Gupta and Others
Allahabad High Court · AIR 1984 All 116
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2, 5
High Courts21 Sept 1983
Satish Kumar Arora Vs Smt. Varsha Arora and Another
Allahabad High Court · (1983) 9 AWC 927 : (1984) CriLJ 1012
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts21 Sept 1983
Seroman Singh Vs State of U.P.
Allahabad High Court · (1983) 09 AHC CK 0023
Allahabad High Court Rules, 1952 — Rule 10, 18Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 136, 225
High Courts21 Sept 1983
Izhar Ahmad Vs I Additional District Judge and Others
Allahabad High Court · (1983) 09 AHC CK 0017
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 21(7)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 15(2)
High Courts20 Sept 1983Dismissed
Ram Prakash Vs Commissioner of Income Tax
Allahabad High Court · (1983) 15 TAXMAN 533
Income Tax Act, 1961 — Section 256, 256(2)
High Courts20 Sept 1983Dismissed
Daya Shanker Pandey Vs State of U.P.& others
Allahabad High Court · (1983) 09 AHC CK 0054
Constitution of India, 1950 — Article 14, 16
High Courts20 Sept 1983Dismissed
Shri Ram and Another Vs Smt. Kasturi Devi and Another
Allahabad High Court · AIR 1984 All 66
Evidence Act, 1872 — Section 100, 104Succession Act, 1925 — Section 63Transfer of Property Act, 1882 — Section 105
High Courts20 Sept 1983
Phool Singh Vs Land Management Committee and Others
Allahabad High Court · (1984) RD 97
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122BUttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115C, 115D
High Courts19 Sept 1983
Amresh Chandra Dwivedi Vs District Inspector of Schools and Others
Allahabad High Court · (1983) 09 AHC CK 0022
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16E(7), 16E(8)
High Courts16 Sept 1983Dismissed
Mustafa and Others Vs State of. U.P.
Allahabad High Court · (1982) 8 ACR 114