High Courts02 Feb 1983
Jhalloo and Others Vs State
Allahabad High Court · (1983) 7 ACR 249
Constitution of India, 1950 — Article 134Criminal Procedure Code, 1973 (CrPC) — Section 157Penal Code, 1860 (IPC) — Section 302, 323, 34
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,504 of 5,024
High Courts02 Feb 1983
Mohd. Oais and Company Vs Commissioner of Income Tax
Allahabad High Court · (1983) 37 CTR 218 : (1983) 142 ITR 104 : (1983) 13 TAXMAN 337
Income Tax Act, 1961 — Section 256, 271(1), 274, 274(2)
High Courts02 Feb 1983
Uma Kant Mukerji Vs IInd Additional District Judge and Others
Allahabad High Court · (1983) 02 AHC CK 0001
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 15 Rule 5(1), Order 15 Rule 5(2)
High Courts01 Feb 1983Dismissed
Rajendra Singh Vs University of Gorakhpur and Another
Allahabad High Court · (1983) 02 AHC CK 0034
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2Civil Services (Classification, Control and Appeal) Rules — Rule 49General Clauses Act, 1897 — Section 16
High Courts01 Feb 1983
Prayag Narain Vs Vishwanath Kaushik and Another
Allahabad High Court · (1983) 02 AHC CK 0012
Partition Act, 1893 — Section 2, 3, 3(2), 4, 4(1)
High Courts31 Jan 1983Partly Allowed
Lal Bahadur Vs State of U.P.
Allahabad High Court · (1983) 01 AHC CK 0056
Uttar Pradesh Excise Act, 1910 — Section 60
High Courts31 Jan 1983Dismissed
Commissioner of Income Tax Vs Smt. Prem Kumari
Allahabad High Court · (1984) 38 CTR 124 : (1984) 146 ITR 191 : (1983) 15 TAXMAN 375
Income Tax Act, 1961 — Section 269D
High Courts28 Jan 1983Allowed
Peoples'' Union of Civil Liberties and Another Vs State of U.P. and Another
Allahabad High Court · (1983) CriLJ 1166
Constitution of India, 1950 — Article 14, 161, 72, 92Criminal Procedure Code, 1973 (CrPC) — Section 432, 433, 433APenal Code, 1860 (IPC) — Section 302
High Courts28 Jan 1983Disposed Of
Commissioner of Income Tax Vs Cawnpore Club Ltd.
Allahabad High Court · (1983) 34 CTR 313 : (1984) 146 ITR 181 : (1983) 14 TAXMAN 211
Income Tax Act, 1961 — Section 14, 22, 56(1), 56(2)
High Courts28 Jan 1983
Lala Hari Shyam Vs Mangal Prasad
Allahabad High Court · (1983) 01 AHC CK 0014
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 25(1), 25(2)Civil Procedure Code, 1908 (CPC) — Order 46 Rule 6, Order 46 Rule 7, 21, 47, 9Provincial Small Cause Courts Act, 1887 — Section 15, 15(1), 15(2), 15(3), 16
High Courts27 Jan 1983Disposed Of
Smt. Kitabun and Others Vs State of U.P.
Allahabad High Court · (1983) 7 ACR 219
Criminal Procedure Code, 1973 (CrPC) — Section 403, 482Penal Code, 1860 (IPC) — Section 147, 149, 323, 325, 452
High Courts27 Jan 1983
Ram Prasad Gupta Vs Firm Seth Murlidhar Ram Chandra Vijai and Others
Allahabad High Court · (1983) 01 AHC CK 0016
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 13 Rule 5, Order 7 Rule 17Evidence Act, 1872 — Section 34Negotiable Instruments Act, 1881 (NI) — Section 4
High Courts27 Jan 1983
Munni Devi Vs State and Another
Allahabad High Court · (1983) 01 AHC CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 133, 134, 134(2), 136, 144Penal Code, 1860 (IPC) — Section 188Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3
High Courts25 Jan 1983
Sri. Thakur Radha Krishna Ji Birajman Mandir Vs Ram Prasad
Allahabad High Court · (1983) 01 AHC CK 0008
High Courts24 Jan 1983Dismissed
Bhagwan Singh and others Vs State of U.P.
Allahabad High Court · (1983) 01 AHC CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 239
High Courts21 Jan 1983Disposed Of
State of U.P. Vs Ram Das Tyagi, Advocate
Allahabad High Court · (1983) 01 AHC CK 0054
High Courts18 Jan 1983Allowed
Motilal Dinesh Kumar Vs Commissioner of Sales Tax
Allahabad High Court · (1983) 53 STC 92
High Courts18 Jan 1983Allowed
J.K. Synthetics Limited Vs Union of India (UOI)
Allahabad High Court · (1983) 37 CTR 30 : (1984) 145 ITR 497 : (1983) 15 TAXMAN 588
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 80JIncome Tax Rules, 1962 — Rule 19A(3)
High Courts17 Jan 1983Dismissed
Devi Prasad Vs Ram Kumar Maheshwari
Allahabad High Court · (1983) 01 AHC CK 0062
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Criminal Procedure Code, 1973 (CrPC) — Section 340Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4), 20(6)
High Courts17 Jan 1983Allowed
Jhalani Iron and Metal Works Vs State of U.P. and Others
Allahabad High Court · (1983) 01 AHC CK 0045
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(1), 17(4), 4, 4(1), 5AUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143