COURT ARCHIVE

Allahabad High Court judgments

1,00,478 judgments · page 3,501 of 5,024

High Courts01 Apr 1983Allowed

Bar Council of India Vs Manikant Tewari and Others

Allahabad High Court · (1985) AWC 160 : (1985) RD 147

Advocates Act, 1961 — Section 35, 38, 48Civil Laws (Amendment) Act, 1976 — Section 97(3)Civil Procedure Code Amendment Act, 1976 — Order 43 Rule 1, Order 43 Rule 1(1)

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High Courts01 Apr 1983Allowed

Delhi Cloth and General Mills Ltd. Vs Union of India (UOI) and Another

Allahabad High Court · (1983) 04 AHC CK 0041

Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1908 — Article 120Limitation Act, 1963 — Article 113

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High Courts01 Apr 1983Allowed

Aslam Khan Vs Supdt Distt Jail, Moradabad and others

Allahabad High Court · (1983) 04 AHC CK 0031

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High Courts31 Mar 1983Allowed

Habib Vs State of U.P.

Allahabad High Court · (1983) 03 AHC CK 0015

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

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High Courts31 Mar 1983Dismissed

Divisional Accounts Officer, Union of India Eastern Railway, Danapur Vs Jokhu Ram

Allahabad High Court · (1983) 03 AHC CK 0014

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High Courts25 Mar 1983Dismissed

Smt. Ram Kali Vs Smt. Sumitra and Others

Allahabad High Court · (1983) 03 AHC CK 0028

Succession Act, 1925 — Section 119, 14, 2, 74Transfer of Property Act, 1882 — Section 11, 19

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High Courts23 Mar 1983

Sasa Enterprises Vs Pramod Kumar

Allahabad High Court · (1984) 1 ACC 455

Limitation Act, 1963 — Section 5

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High Courts21 Mar 1983Dismissed

Smt. Farzana Bi Vs Board of Film Censors and Others

Allahabad High Court · (1983) 03 AHC CK 0026

Constitution of India, 1950 — Article 131, 134APenal Code, 1860 (IPC) — Section 153A

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High Courts16 Mar 1983

Artee Minerals, etc. Vs State of Uttar Pradesh and Others

Allahabad High Court · (1983) 03 AHC CK 0003

Constitution of India, 1950 — Article 14, 19(1), 226

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High Courts15 Mar 1983Allowed

Usha Devi Vs Distt.Judge, Bahraich and others

Allahabad High Court · (1983) 03 AHC CK 0017

Constitution of India, 1950 — Article 226

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High Courts15 Mar 1983

Smt. Kalawati Reja Vs II Additional Civil Judge/Prescribed Authority and Others

Allahabad High Court · (1983) 03 AHC CK 0010

Civil Procedure Code, 1908 (CPC) — Section 151, 152Constitution of India, 1950 — Article 226, 227Contempt of Courts Act, 1971 — Section 3

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High Courts15 Mar 1983

Mohammad Husain Vs S.D.O. Shahabad and Another

Allahabad High Court · (1983) 03 AHC CK 0004

Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 20UU, 20V, 21C, 21T, 25

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High Courts14 Mar 1983Dismissed

Ram Naresh alias Toota Vs State

Allahabad High Court · (1983) 7 ACR 331

Penal Code, 1860 (IPC) — Section 149, 302, 307, 34, 354

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High Courts14 Mar 1983Partly Allowed

Narendra Swarup Bhatnagar & Others Vs Distt.Judge, Saharanpur & Others

Allahabad High Court · (1983) 03 AHC CK 0018

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(b), 21(3)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 27

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High Courts14 Mar 1983