High Courts19 May 1983
Virendra Kumar Vs State of U.P. and Another
Allahabad High Court · (1983) 05 AHC CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4), 482Hindu Marriage Act, 1955 — Section 13B
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,497 of 5,024
High Courts18 May 1983Allowed
D.K. Soni Vs P.K. Mukerjee and Others
Allahabad High Court · (1983) 05 AHC CK 0058
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 3(3), 3(4), 7, 7FUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 21(2), 22, 43(2)
High Courts18 May 1983
State Vs Ghanshyam Dhachich
Allahabad High Court · (1982) 8 ACR 19
Criminal Procedure Code, 1973 (CrPC) — Section 20(2)Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 22, 23
High Courts18 May 1983
Kedar Singh Vs The District Judge and Others
Allahabad High Court · (1983) 05 AHC CK 0003
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C, 12C(1), 12C(6)
High Courts17 May 1983Allowed
Ram Autar Vs Mst. Dilraji and Another
Allahabad High Court · (1983) 05 AHC CK 0062
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 33 Rule 5(1), Order 33 Rule 6, Order 33 Rule 7
High Courts17 May 1983Disposed Of
Ram Niwas Vs Smt. Omkari and Another
Allahabad High Court · (1983) 05 AHC CK 0035
Specific Relief Act, 1877 — Section 12, 15Specific Relief Act, 1963 — Section 12(3)Transfer of Property Act, 1882 — Section 52
High Courts17 May 1983
Mohammad Mustaqeem and Others Vs Aftab Ahmad and Others
Allahabad High Court · (1983) 05 AHC CK 0017
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4, Order 22 Rule 4(4), 115Constitution of India, 1950 — Article 226
High Courts16 May 1983Dismissed
Kashiprasad Carpets (P.) Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1983) 36 CTR 67 : (1984) 148 ITR 710 : (1983) 15 TAXMAN 40
Income Tax Act, 1961 — Section 36(1), 40
High Courts16 May 1983Disposed Of
Commissioner of Income Tax Vs Sarju Prasad
Allahabad High Court · (1983) 35 CTR 322 : (1984) 148 ITR 718 : (1983) 15 TAXMAN 99
Income Tax Act, 1961 — Section 154, 212(3A), 217(1A), 264
High Courts16 May 1983Disposed Of
Controller of Estate Duty Vs Chandra Kala Garg
Allahabad High Court · (1983) 37 CTR 26 : (1984) 148 ITR 737 : (1983) 15 TAXMAN 166
High Courts16 May 1983Disposed Of
Beni Prasad Sidh Gopal Vs Commissioner of Income Tax
Allahabad High Court · (1983) 37 CTR 35 : (1984) 148 ITR 760 : (1983) 15 TAXMAN 191
High Courts13 May 1983Dismissed
Smt. Radha Agarwal and Another Vs State of Uttar Pradesh and Another
Allahabad High Court · (1984) 1 ACC 386 : AIR 1984 All 119 : (1983) 9 AWC 638
Evidence Act, 1872 — Section 3Motor Vehicles Act, 1939 — Section 110B
High Courts12 May 1983Allowed
Heera Lal Sharma Vs XVth Additional District Judge and Others
Allahabad High Court · (1983) 05 AHC CK 0063
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 5 Rule 11, Order 5 Rule 12, Order 5 Rule 13, Order 5 Rule 14Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 21(1A), 21(2), 21(3)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 28, 32, 6
High Courts12 May 1983Allowed
Sripal & Others Vs Deputy Director of Consolidation and others
Allahabad High Court · (1983) 05 AHC CK 0036
Oudh Rent Act, 1886 — Section 3(18), 48Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts11 May 1983
Jeet Narain Vs Deputy Director of Consolidation, Lucknow Camp and Others
Allahabad High Court · (1983) 05 AHC CK 0006
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20, 48
High Courts10 May 1983Dismissed
Khem Chand Vs Avnendra Singh Nayal and Others
Allahabad High Court · (1983) 7 ACR 323
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 200, 202, 202(1), 202(2)Evidence Act, 1872 — Section 121, 122, 123, 124, 125
High Courts10 May 1983
Besant Behari Gopal Behari Vs Commissioner of Income Tax
Allahabad High Court · (1983) 36 CTR 70 : (1984) 145 ITR 96 : (1983) 15 TAXMAN 335
Income Tax Act, 1961 — Section 184(7), 187
High Courts10 May 1983
Family Planning Association of India Vs P.R. Sen Gupta and Others
Allahabad High Court · (1983) 05 AHC CK 0018
United Provinces Municipalities Act, 1916 — Section 338United Provinces Town Areas Act, 1914 — Section 14(1)Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 149, 179
High Courts10 May 1983
Hafizur Rahaman Vs Smt. Shakila Khatoon
Allahabad High Court · (1983) 05 AHC CK 0010
Guardians and Wards Act, 1890 — Section 10, 17, 19, 25, 4(2)
High Courts09 May 1983Dismissed
Ram Saran Pandey Vs State of U.P. and Others
Allahabad High Court · (1983) 05 AHC CK 0047
Constitution of India, 1950 — Article 133, 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16E, 16E(10), 16E(8), 16F, 16FFUttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 10, 11, 11(4), 2, 9