High Courts09 Mar 1983Dismissed
Rahat Jan Vs Hafiz Mohammad Usman (deceased by L.Rs.) and Others
Allahabad High Court · (1983) 03 AHC CK 0027
Contract Act, 1872 — Section 74Specific Relief Act, 1963 — Section 16, 22, 22(2), 28(4)
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,502 of 5,024
High Courts09 Mar 1983
Northern India Lime Marketing Association Vs State of U.P. and Another
Allahabad High Court · AIR 1983 All 246
Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 22, 24, 24(2), 24(3), 28Mines and Minerals (Development and Regulation) Act, 1957 — Section 13, 4, 6, 7, 8(1)
High Courts07 Mar 1983Allowed
Kundan Bala Vora and Another Vs State of U.P.
Allahabad High Court · (1984) 2 ACC 312 : (1984) ACJ 99 : AIR 1983 All 409
High Courts07 Mar 1983
Rajendra Singh Vs Smt. Shakuntala Devi
Allahabad High Court · (1983) 03 AHC CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 482
High Courts04 Mar 1983Dismissed
Ramji Vs State
Allahabad High Court · (1983) 7 ACR 290
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts03 Mar 1983Dismissed
Commissioner of Income Tax Vs Smt. Phoolmati Devi
Allahabad High Court · (1983) 35 CTR 331 : (1983) 144 ITR 954 : (1983) 15 TAXMAN 126
Income Tax Act, 1961 — Section 269D(1), 269D(2), 292B
High Courts03 Mar 1983
Prem Prakash Yadav Vs Smt. Chandra Kala Devi
Allahabad High Court · AIR 1983 All 396
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5
High Courts02 Mar 1983Dismissed
Sheo Baran Singh Vs The Collector and Others
Allahabad High Court · (1983) RD 223
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 46(2)Land Improvement Loans Act, 1883 — Section 7, 7(1)
High Courts02 Mar 1983Allowed
Bidhubhushan Malik (dead), retired Chief Justice and Others Vs Union of India (UOI)
Allahabad High Court · (1983) 03 AHC CK 0021
Constitution of India, 1950 — Article 14High Court Judges (Conditions of Service) (Amendment) Act, 1976 — Section 1(2)High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 14
High Courts01 Mar 1983Allowed
Sita Ram Giri and Others Vs M/s Badri Prasad Radhey Shyam
Allahabad High Court · (1983) 03 AHC CK 0033
Arbitration Act, 1940 — Section 14(2), 30, 39Limitation Act, 1963 — Article 119, 158
High Courts28 Feb 1983Dismissed
State of Uttar Pradesh and Others Vs G.C. Gupta
Allahabad High Court · (1983) 02 AHC CK 0037
Civil Procedure Code, 1908 (CPC) — Section 80Companies Act, 1956 — Section 3Land Acquisition Act, 1894 — Section 41
High Courts28 Feb 1983
Controller of Estate Duty Vs Zafrul Hasan
Allahabad High Court · (1983) 34 CTR 328 : (1984) 146 ITR 220 : (1983) 13 TAXMAN 565
Estate Duty Act, 1953 — Section 59
High Courts28 Feb 1983Dismissed
Shyama Charan Saxena Vs Commissioner of Income Tax
Allahabad High Court · (1984) 145 ITR 689
Income Tax Act, 1961 — Section 148, 159, 256(1), 256(2), 271(1)
High Courts25 Feb 1983Disposed Of
Controller of Estate Duty Vs Devi Prasad
Allahabad High Court · (1983) 141 ITR 925
Estate Duty Act, 1953 — Section 2(15), 27(1), 9(1)
High Courts25 Feb 1983
Smt. Ram Rati Vs Vidya Sagar and Others
Allahabad High Court · (1983) 02 AHC CK 0003
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 16(1), 16(5), 17(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10, 11, 9(3)
High Courts24 Feb 1983Dismissed
Commissioner of Income Tax Vs Jaiswal Motor Finance
Allahabad High Court · (1983) 37 CTR 217 : (1983) 141 ITR 706
Income Tax Act, 1961 — Section 68
High Courts23 Feb 1983Dismissed
Bundelkhand University Vs Laxmi Narain Yadava
Allahabad High Court · (1983) 02 AHC CK 0032
High Courts23 Feb 1983
Kishan Kumar Kanaujia Vs Smt. Ramkesh Gupta
Allahabad High Court · (1983) 02 AHC CK 0004
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99
High Courts22 Feb 1983
Mst. Hamidan Vs The Vth Additional District Judge and Others
Allahabad High Court · (1983) 02 AHC CK 0005
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 15(2)
High Courts21 Feb 1983Dismissed
Gulam Mohammad and Others Vs 1st Addl. District Judge and Others
Allahabad High Court · AIR 1984 All 12
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 12, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 8