COURT ARCHIVE

Allahabad High Court judgments

1,00,478 judgments · page 3,498 of 5,024

High Courts06 May 1983Dismissed

Niyaz Ahmad Vs State of U.P.

Allahabad High Court · (1983) 7 ACR 307

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304, 308Uttar Pradesh First Offenders Probation Act, 1938 — Section 4

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High Courts06 May 1983

The U.P. Residents Employees Co-operative House Building Society and Others Vs New Okhla Industrial Development Authority, Post Office and Another

Allahabad High Court · (1983) 05 AHC CK 0002

Constitution of India, 1950 — Article 12, 14Land Acquisition Act, 1894 — Section 17, 4, 6

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High Courts05 May 1983Dismissed

Banarsi Lal Vs Smt. Sagiran Begnm

Allahabad High Court · (1983) 05 AHC CK 0051

Limitation Act, 1963 — Section 5

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High Courts05 May 1983Disposed Of

Satya Narain Yadav Vs Union of India (UOI) and Others

Allahabad High Court · (1983) 05 AHC CK 0050

Central Civil Services (Pension) Rules, 1972 — Rule 37, 49(5)

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High Courts05 May 1983Dismissed

Dr. Krishna Nand Vs The Chancellor, Gorakhpur University and Others

Allahabad High Court · (1983) 05 AHC CK 0044

Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 54, 55Mines and Minerals (Development and Regulation) Act, 1957 — Section 30

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High Courts04 May 1983Allowed

Vindhya Metal Corporation and Others Vs Commissioner of Income Tax and Others

Allahabad High Court · (1983) 36 CTR 238 : (1985) 156 ITR 233

Income Tax Act, 1961 — Section 132, 132A

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High Courts04 May 1983

Manager, Hardware and Tools Ltd. Vs Saru Smelting Pvt. Ltd.

Allahabad High Court · AIR 1983 All 329

Civil Procedure Code, 1908 (CPC) — Section 21

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High Courts04 May 1983

Smt. Bhagwati Vs Deputy Director Consolidation and Others

Allahabad High Court · (1983) RD 201

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 4(2), 5, 5(2), 52Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154

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High Courts02 May 1983Allowed

Raja Avadhesh Pratap Mall Vs Asst. Controller of Estate Duty

Allahabad High Court · AIR 1983 All 375 : (1984) 40 CTR 159 : (1984) 148 ITR 591 : (1984) 16 TAXMAN 93

Estate Duty Act, 1953 — Section 4

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High Courts02 May 1983Dismissed

Modi Industries Distillery,Modinagar Vs State of U.P.

Allahabad High Court · (1983) 05 AHC CK 0034

Uttar Pradesh Excise Act, 1910 — Section 13, 28

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High Courts29 Apr 1983

Rameshwar Prasad Pandey and Another Vs Jamuna Prasad and Another

Allahabad High Court · (1983) 04 AHC CK 0008

Civil Procedure Code Amendment Act, 1976 — Section 115Limitation Act, 1963 — Article 5Partnership Act, 1932 — Section 44, 69, 69(1), 69(2), 69(3)

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High Courts29 Apr 1983Dismissed

Swaran Singh and Others Vs Lakhi Prasad Musaddi and Others

Allahabad High Court · AIR 1983 All 322

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2Easements Act, 1882 — Section 52, 60Limitation Act, 1963 — Section 14

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High Courts28 Apr 1983Allowed

Nazir Vs State of U.P.

Allahabad High Court · (1983) 9 AWC 586 : (1984) CriLJ 74

Prevention of Food Adulteration Act, 1954 — Section 10, 16, 7

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High Courts28 Apr 1983

Swaroop Narain Srivastava Vs The IVth Addl. District Judge and Others

Allahabad High Court · (1983) 04 AHC CK 0015

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1), 12(3), 12(4), 13Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10, 10(6), 11, 12, 13

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High Courts27 Apr 1983

K.K. Somani Vs D.K. Somani and Others

Allahabad High Court · (1986) 59 CompCas 910

Allahabad High Court Rules, 1952 — Rule 5Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Companies Act, 1956 — Section 155, 155(4)

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High Courts26 Apr 1983

Commissioner of Wealth-tax Vs R.L. Wig

Allahabad High Court · (1983) 35 CTR 324 : (1984) 147 ITR 235 : (1983) 15 TAXMAN 143

Wealth Tax Act, 1957 — Section 2

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High Courts26 Apr 1983Disposed Of

Controller of Estate Duty Vs Smt. Ram Sumarni Devi

Allahabad High Court · (1984) 38 CTR 111 : (1984) 147 ITR 233 : (1983) 15 TAXMAN 168

Estate Duty Act, 1953 — Section 40, 5, 7

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High Courts26 Apr 1983Allowed

Vishwa Nath Pandey Vs Union of India (UOI) and Another

Allahabad High Court · AIR 1984 All 10

Uttar Pradesh State Universities Act, 1973 — Section 57, 58, 60A, 60E

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High Courts26 Apr 1983Dismissed

Singhai Ayodhya Prasad Lakhpat Rai Vs Commissioner of Income Tax

Allahabad High Court · (1983) 37 CTR 42 : (1984) 145 ITR 547 : (1983) 15 TAXMAN 354

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 256(2), 259(2)

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High Courts26 Apr 1983

Nafis Vs State of U.P.

Allahabad High Court · (1983) 04 AHC CK 0017

Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 411Prevention of Food Adulteration Act, 1954 — Section 16, 20AA, 7

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