High Courts06 Jan 1983Dismissed
Nagar Mahapalika Vs Nagar Mahapalika Tribunal and Others
Allahabad High Court · AIR 1983 All 201
Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 174, 472
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,506 of 5,024
High Courts06 Jan 1983Allowed
Ambika Prasad Vs Deputy Director Of Consolidation & Others
Allahabad High Court · (1983) 01 AHC CK 0034
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19
High Courts06 Jan 1983Allowed
Manohar Lal Agarwal Vs Central Board of Direct Taxes and Others
Allahabad High Court · (1983) 36 CTR 73 : (1984) 145 ITR 101 : (1983) 15 TAXMAN 161
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 271(1), 271(4A)Wealth Tax Act, 1957 — Section 18, 18(2A), 18B(1)
High Courts06 Jan 1983Allowed
Rajasthan General Trading Company Vs Commissioner, Sales Tax
Allahabad High Court · (1983) 53 STC 101
High Courts06 Jan 1983Allowed
Rajendra Vs Distt. Supdt., Jail and Others
Allahabad High Court · (1983) CriLJ 1235
Constitution of India, 1950 — Article 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 161, 173National Security Act, 1980 — Section 3, 8
High Courts06 Jan 1983
Nagar Mahapalika Vs The Nagar Mahapalika Tribunal and Others
Allahabad High Court · AIR 1983 All 201
Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 174, 472Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 174, 472Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 174, 472
High Courts05 Jan 1983Dismissed
Hari alias Satyapal Vs State of U.P.
Allahabad High Court · (1983) 7 ACR 283
Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 32(1), 6Penal Code, 1860 (IPC) — Section 302, 307
High Courts05 Jan 1983Allowed
Mool Chand alias Mullia Vs State of Uttar Pradesh and Others
Allahabad High Court · (1983) 7 ACR 124
Arms Act, 1959 — Section 25National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 396, 398, 399, 401, 402
High Courts05 Jan 1983Allowed
Chandra Metal Company Vs Commissioner of Sales Tax
Allahabad High Court · (1983) 53 STC 102
High Courts05 Jan 1983Allowed
Pavitra Vaishnava Bhojnalaya, Lucknow Vs Commissioner of Sales Tax, U.P.Lucknow
Allahabad High Court · (1983) 01 AHC CK 0038
Uttar Pradesh Sales Tax Act, 1948 — Section 2(h)
High Courts05 Jan 1983
Surendra Kumar Vs Sukh Deo and Others
Allahabad High Court · (1983) 7 ACR 109
Criminal Procedure Code, 1973 (CrPC) — Section 232, 233, 234, 235Penal Code, 1860 (IPC) — Section 302, 324
High Courts05 Jan 1983
Vinod Chandra Shukla Vs Anand Kumar Gupta and Another
Allahabad High Court · (1983) 01 AHC CK 0011
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 6 Rule 14Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 18
High Courts04 Jan 1983Allowed
Mahboob alias Chhalla Vs Mohd. Hussain and Others
Allahabad High Court · (1983) 01 AHC CK 0044
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 15 Rule 5(2)Constitution of India, 1950 — Article 226
High Courts04 Jan 1983Allowed
Kunwar Industries and Another Vs The Sales Tax Officer
Allahabad High Court · (1983) 53 STC 385
Constitution of India, 1950 — Article 226
High Courts04 Jan 1983Dismissed
Commissioner, Sales Tax Vs Ram Deo Uma Shanker
Allahabad High Court · (1983) 53 STC 159
High Courts04 Jan 1983Allowed
Raj Kumar Sharawan Kumar Oil and Rice Mills Vs Commissioner, Sales Tax
Allahabad High Court · (1983) 53 STC 161
High Courts04 Jan 1983
Budhar Singh and Sons Vs Commissioner of Income Tax
Allahabad High Court · (1983) 34 CTR 322 : (1983) 142 ITR 180 : (1983) 13 TAXMAN 317
Income Tax Act, 1961 — Section 139(1), 271(1)
High Courts03 Jan 1983Dismissed
Commissioner, Sales Tax Vs Cuttler Hammer (India) Ltd.
Allahabad High Court · (1983) 53 STC 396
High Courts01 Jan 1983Allowed
Leelawati Vs State of U.P.
Allahabad High Court · (1983) 01 AHC CK 0039
Land Acquisition Act, 1894 — Section 18, 53, 54Uttar Pradesh Court Fees Act, 1870 — Article 1, Chapter 1, 19(xxii), 8
High Courts24 Dec 1982Allowed
A.L. Birla Vs State of U. P. and Another
Allahabad High Court · (1983) 7 ACR 109
Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 22Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Rules, 1954 — Rule 87, 88