COURT ARCHIVE

Allahabad High Court judgments

1,00,478 judgments · page 3,500 of 5,024

High Courts08 Apr 1983Allowed

Smt. Shanti Devi Vs Gopal Narain Misra and Another

Allahabad High Court · (1983) 04 AHC CK 0066

United Provinces Municipalities Act, 1916 — Section 339United Provinces Town Areas Act, 1914 — Section 14(1)Uttar Pradesh Municipalities Act, 1916 — Section 149

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High Courts08 Apr 1983Allowed

Mohammad Musteh Hasan Jaffrey Vs Azam Ali and Others

Allahabad High Court · (1983) 04 AHC CK 0056

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Limitation Act, 1963 — Section 10, 11, 12, 13, 14Uttar Pradesh Muslim Waqfs Act, 1960 — Section 2, 29, 29(1), 29(3), 29(4)

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High Courts08 Apr 1983Dismissed

Gopi Nath Seth Vs Commissioner of Income Tax

Allahabad High Court · (1983) 35 CTR 334 : (1984) 146 ITR 586 : (1983) 15 TAXMAN 24

Income Tax Act, 1961 — Section 37

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High Courts08 Apr 1983Disposed Of

Commissioner of Sales Tax Vs Nawi Hussain

Allahabad High Court · (1983) 54 STC 394

Limitation Act, 1963 — Section 11, 5

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High Courts07 Apr 1983Allowed

Smt. Vimla Devi and Another Vs The District Judge and Others

Allahabad High Court · (1983) 04 AHC CK 0043

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7C(1), 7C(2), 7C(6)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2), 20(4), 30, 30(1), 30(2)

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High Courts07 Apr 1983Disposed Of

Vikram Singh and Another Vs State of U.P. and Others

Allahabad High Court · (1983) 04 AHC CK 0039

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 13, 38

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High Courts06 Apr 1983Allowed

Shiv Prakash Verma Vs Vice-Chancellor, University of Allahabad and Another

Allahabad High Court · AIR 1983 All 301

Uttar Pradesh State Universities Act, 1973 — Section 29, 29(4), 7(4)

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High Courts06 Apr 1983Allowed

Shiv Prakash Verma Vs Vice-Chancellor, University of Allahabad and Others

Allahabad High Court · AIR 1983 All 301

Uttar Pradesh State Universities Act, 1973 — Section 29, 29(4), 7(4)

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High Courts06 Apr 1983Disposed Of

State of U.P. Vs Prem Pal

Allahabad High Court · (1983) 04 AHC CK 0042

Penal Code, 1860 (IPC) — Section 302, 394, 460

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High Courts06 Apr 1983

Ravi Shanker and Another Vs The State of U.P.

Allahabad High Court · (1983) 7 ACR 227

Criminal Procedure Code, 1973 (CrPC) — Section 452(2), 457Forest Act, 1927 — Section 26, 5, 52, 53, 55

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High Courts06 Apr 1983

Munnan Khan Vs Smt. Ashrafunnisan

Allahabad High Court · AIR 1983 All 363

Transfer of Property Act, 1882 — Section 118, 54

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High Courts05 Apr 1983

Rajaram and Others Vs U.P. State and Others

Allahabad High Court · (1983) 04 AHC CK 0014

Land Acquisition Act, 1894 — Section 17, 4, 5(A), 6Transfer of Property Act, 1882 — Section 52

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High Courts05 Apr 1983

U.P. State Road Transport Corporation and Another Vs Smt. Asha Rani Chopra and Others

Allahabad High Court · (1983) ACJ 692

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High Courts04 Apr 1983Dismissed

Ramji Seth Vs Smt. Zohra Kaimi

Allahabad High Court · (1983) 04 AHC CK 0064

Civil Procedure Code, 1908 (CPC) — Section 144

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High Courts04 Apr 1983Dismissed

Ram Jagat Vs Smt. Kanchandei and Another

Allahabad High Court · AIR 1984 All 44 : (1983) 9 AWC 995

Evidence Act, 1872 — Section 114Hindu Adoptions and Maintenance Act, 1956 — Section 11, 16

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High Courts04 Apr 1983

Shankar Prasad Shukla Vs State of Uttar Pradesh and Another

Allahabad High Court · (1983) 04 AHC CK 0018

Uttar Pradesh Retirement Benefit Rules, 1961 — Rule 9(1)

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High Courts04 Apr 1983

Vijai Kumar Gupta Vs Meerut University and Others

Allahabad High Court · (1983) 04 AHC CK 0009

Constitution of India, 1950 — Article 226Kurukshetra University Ordinance, 1974 — Ordinance 10

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High Courts04 Apr 1983

Vijai Kumar Gupta Vs The Meerut University, Vice Chancellor and Others

Allahabad High Court · (1983) 04 AHC CK 0007

Constitution of India, 1950 — Article 226

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High Courts02 Apr 1983Allowed

Firm Girdharilal Saheb Ram and Others Vs Vth Additional District Judge and Others

Allahabad High Court · (1983) 04 AHC CK 0054

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 14 Rule 1(5), Order 14 Rule 3, Order 14 Rule 4Constitution of India, 1950 — Article 226Presidency Small Cause Courts Act, 1882 — Section 25

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High Courts01 Apr 1983Dismissed

Gyan Chand Vs Official Receiver and Another

Allahabad High Court · (1983) 04 AHC CK 0058

Provincial Insolvency Act, 1920 — Section 4, 53, 6, 9

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