COURT ARCHIVE

Allahabad High Court judgments

1,00,478 judgments · page 3,495 of 5,024

High Courts21 Jul 1983Allowed

The Town Area Committee Vs The Additional District Magistrate (R) and Another

Allahabad High Court · (1983) 07 AHC CK 0039

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 20(2)Uttar Pradesh Town Areas Act, 1914 — Section 10, 29(2), 4

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High Courts21 Jul 1983Dismissed

U.P. Twiga Fiberglass Ltd. Vs Parekh Marketing P. Ltd.

Allahabad High Court · (1986) 59 CompCas 886

Companies (Court) Rules, 1959 — Rule 24, 26, 96, 99

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High Courts21 Jul 1983Allowed

Brahma Swaroop and Others Vs Shamsher Bahadur

Allahabad High Court · AIR 1984 All 14

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1

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High Courts20 Jul 1983Allowed

Shri Sheomurat Singh Vs Union of India and Another

Allahabad High Court · (1983) 07 AHC CK 0021

CCS (Conduct) Rules 1964 — Rule 3(f)(ii)Central Civil Service (Pension) Rules, 1972 — Rule 48(l)(b)Constitution of India, 1950 — Article 311

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High Courts19 Jul 1983

Jagdeo and Others Vs Assistant Director Consolidation

Allahabad High Court · (1983) 07 AHC CK 0005

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19A, 20, 21(1), 23(1), 23(3)

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High Courts18 Jul 1983Dismissed

The Manager, D.A.V. Higher Secondary School Vs Civil Judge and Others

Allahabad High Court · AIR 1984 All 1 : (1983) 9 AWC 762

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4(2), Order 9 Rule 8

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High Courts18 Jul 1983

Narendra Pratap Sahi and Others Vs Indra Mishra and Others

Allahabad High Court · (1983) 07 AHC CK 0007

Hindu Minority and Guardianship Act, 1956 — Section 11, 6, 8(1)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 3(2A), 4, 5, 5(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 1(2)

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High Courts18 Jul 1983

Venkat Raman Singh and Another Vs The Deputy Director of Consolidation and Another

Allahabad High Court · (1983) 07 AHC CK 0006

Constitution of India, 1950 — Article 226

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High Courts15 Jul 1983

Narendra Kumar and Others Vs Surendra Kumar Jain and Another

Allahabad High Court · (1983) 07 AHC CK 0002

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4, Order 22 Rule 11, Order 22 Rule 3, Order 22 Rule 4, 104Limitation Act, 1963 — Article 137Provincial Small Cause Courts Act, 1887 — Section 17, 17(1), 24, 25

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High Courts14 Jul 1983Allowed

Bhopal Singh Verma Vs Deputy Director of Education and Others

Allahabad High Court · (1983) 07 AHC CK 0035

Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16B, 16C, 16D, 16EUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 31, 32, 33, 35, 37

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High Courts14 Jul 1983Dismissed

Employees State Insurance Corporation Vs Punjab General Manufacturing and Another

Allahabad High Court · (1983) 07 AHC CK 0025

Employees State Insurance Act, 1948 — Section 25Limitation Act, 1963 — Section 5

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High Courts14 Jul 1983Dismissed

Damari Singh Vs Ragkuvans Upadhyaya (deceased), Through Girja Shanker and Others

Allahabad High Court · (1983) 07 AHC CK 0023

Evidence Act, 1872 — Section 3

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High Courts14 Jul 1983

Millan Bone Mills Vs Commissioner of Income Tax and Another

Allahabad High Court · (1984) 39 CTR 101 : (1984) 149 ITR 663 : (1984) 17 TAXMAN 118

Income Tax Act, 1961 — Section 139(2), 139(8), 271(1), 273A(1)

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High Courts13 Jul 1983Allowed

Ajudhiya Distillery Vs Excise Commissioner and Others

Allahabad High Court · (1984) 55 STC 116

Constitution of India, 1950 — Article 226

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High Courts13 Jul 1983Dismissed

Bhim Shankar Vs Union of India (UOI) and Another

Allahabad High Court · AIR 1984 All 77

Contract Act, 1872 — Section 188Railways Act, 1890 — Section 46C

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High Courts11 Jul 1983Dismissed

Kishori Sharan Sita Saran Vs The IV Additional District Judge and Others

Allahabad High Court · (1983) 07 AHC CK 0040

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High Courts11 Jul 1983Partly Allowed

State of U.P. Vs Ram Naresh Tiwari and Others

Allahabad High Court · (1983) 7 ACR 497

Penal Code, 1860 (IPC) — Section 147, 323, 34, 504

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High Courts11 Jul 1983Dismissed

State of U.P. Vs Salezar

Allahabad High Court · (1984) CriLJ 315

Criminal Procedure Code, 1973 (CrPC) — Section 377, 378Probation of Offenders Act, 1958 — Section 11, 4Railway Property (Unlawful Possession) Act, 1966 — Section 3

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High Courts11 Jul 1983

Shiva Datt and Sons and Another Vs The Prescribed Authority and Another

Allahabad High Court · (1983) 07 AHC CK 0004

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 34

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High Courts27 May 1983Dismissed

Smt. Leela Karwal Vs J.D. Karwal and others

Allahabad High Court · AIR 1983 All 386

Succession Act, 1925 — Section 2(h), 63, 63(c)

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