High Courts16 Sept 1983Dismissed
Satya Pal Sethi Vs Smt. Sushila Sethi
Allahabad High Court · AIR 1984 All 81
Hindu Marriage Act, 1955 — Section 13, 27
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,490 of 5,024
High Courts16 Sept 1983Dismissed
Mohammad Amir and Another Vs Lala Ram and Another
Allahabad High Court · (1983) 09 AHC CK 0060
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 126, 3, 3(2)
High Courts16 Sept 1983Dismissed
Mustafa and Others Vs State of U.P.
Allahabad High Court · (1984) CriLJ 342
High Courts15 Sept 1983Dismissed
Smt. Bala Devi Vs VII Additional District Judge and Others
Allahabad High Court · (1983) 09 AHC CK 0075
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(4)
High Courts15 Sept 1983Dismissed
Bhikhoo Vs Assistant Director of Consolidation & Others
Allahabad High Court · (1983) 09 AHC CK 0045
High Courts15 Sept 1983
Indian Oil Corporation Ltd. (Marketing Division) Vs State of U.P. and Others
Allahabad High Court · (1983) 7 ACR 457
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 145(5), 146(1)
High Courts13 Sept 1983Dismissed
Shri Ram Kishan Mission, Bailoor Math, Howrah and another Vs Dogar Singh and others
Allahabad High Court · (1983) 09 AHC CK 0052
High Courts12 Sept 1983Allowed
Haji Abdul Hafiz and Another Vs Nasir Khan
Allahabad High Court · AIR 1984 All 16
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1(2)
High Courts12 Sept 1983Dismissed
Krishna Kant Jaiswal Vs Vice Chancellor, Banaras Hindu University and Others
Allahabad High Court · AIR 1984 All 350
Constitution of India, 1950 — Article 226
High Courts12 Sept 1983
Babu Lal Vs State of U.P. and Others
Allahabad High Court · (1983) 09 AHC CK 0020
High Courts09 Sept 1983Dismissed
Chunchun Vs State of Uttar Pradesh and Others
Allahabad High Court · (1983) 9 AWC 854 : (1984) CriLJ 799
Criminal Procedure Code, 1973 (CrPC) — Section 302, 377, 378, 386, 394Penal Code, 1860 (IPC) — Section 427, 506
High Courts09 Sept 1983Allowed
Chandrika Prasad Vs Assistant Engineer, III Northern Railway and Another
Allahabad High Court · (1984) 2 ACC 355 : AIR 1984 All 101
Civil Procedure Code, 1908 (CPC) — Section 11Motor Vehicles Act, 1939 — Section 110A(2), 110A(3)Uttar Pradesh Motor Accidents Claims Tribunal Rules, 1967 — Rule 3
High Courts09 Sept 1983Dismissed
The Sub-Divisional Magistrate and the Land Acquisition Officer Vs Raj Bahadur Singh and Another
Allahabad High Court · AIR 1984 All 112
Defence of India Act, 1962 — Section 29, 30Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11, 25(2)
High Courts09 Sept 1983
Gauri Shanker and Another Vs Om Prakash Gupta
Allahabad High Court · (1983) 7 ACR 472
Criminal Procedure Code, 1973 (CrPC) — Section 193, 195, 195(3), 340, 406
High Courts09 Sept 1983
Mushtaque Ahmad Vs State of U.P.
Allahabad High Court · (1983) 7 ACR 501
Constitution of India, 1950 — Article 21, 22, 22(1)Criminal Procedure Code, 1898 (CrPC) — Section 173, 173(4), 207A(3)Criminal Procedure Code, 1973 (CrPC) — Section 161, 2, 207, 209, 50(1)
High Courts08 Sept 1983Dismissed
State Vs P.A. Sundaram
Allahabad High Court · (1982) 8 ACR 37
Factories Act, 1948 — Section 49, 92
High Courts08 Sept 1983Allowed
Palco Lining Company and Another Vs The Sales Tax Officer
Allahabad High Court · (1983) 54 STC 255
Constitution of India, 1950 — Article 14, 226
High Courts08 Sept 1983
Shiv Singh Vs III Additional District Judge and Others
Allahabad High Court · (1983) 09 AHC CK 0007
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 2, Order 9 Rule 3, Order 9 Rule 5, Order 9 Rule 6, Order 9 Rule 8Provincial Small Cause Courts Act, 1887 — Section 17, 25
High Courts08 Sept 1983
Virendra Singh Vs Avdhesh Kumar and Others
Allahabad High Court · (1983) 7 ACR 434
Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 439(2)
High Courts07 Sept 1983Dismissed
Arun Misra Vs Union of India (UOI) and Others
Allahabad High Court · (1984) 1 LLJ 429
Constitution of India, 1950 — Article 226