COURT ARCHIVE

Allahabad High Court judgments

1,00,478 judgments · page 3,509 of 5,024

High Courts29 Nov 1982Dismissed

Sri. Niwas and Another Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1983) RD 45

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7AUttar Pradesh Consolidation of Holdings Act, 1953 — Section 10, 11(1), 12(2), 16A, 4Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 16B

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High Courts26 Nov 1982

D.H. Edwards Vs Prem Masih and Others

Allahabad High Court · (1982) 11 AHC CK 0053

Criminal Procedure Code, 1973 (CrPC) — Section 244, 244(1), 245, 249, 256Penal Code, 1860 (IPC) — Section 380, 406, 454

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High Courts26 Nov 1982Dismissed

Assar Ali Khan and Another Vs Baijnath Prasad and Others

Allahabad High Court · (1982) 11 AHC CK 0038

Constitution of India, 1950 — Article 299(1)Contract Act, 1872 — Section 11, 70Government of India Act, 1935 — Section 175(3)

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High Courts26 Nov 1982Partly Allowed

Hirday Narain Tandon Vs Kashi Prasad Tandon and Another

Allahabad High Court · (1982) 11 AHC CK 0037

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 41 Rule 27Hindu Succession Act, 1956 — Section 14(1), 14(2), 30Hindu Womens Right to Property Act, 1937 — Section 3(2), 3(3)

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High Courts26 Nov 1982Dismissed

Kedar Nath Vs Firm Rekh Chand Dasu Ram and Others

Allahabad High Court · AIR 1983 All 270

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 30 Rule 1(1), Order 30 Rule 1(2)Partnership Act, 1932 — Section 47

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High Courts26 Nov 1982Allowed

Commissioner, Sales Tax Vs Ashoka Dairy

Allahabad High Court · (1983) 53 STC 231

Uttar Pradesh Sales Tax Act, 1948 — Section 3D(2)

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High Courts24 Nov 1982Disposed Of

Gurcharan Singh Vs City Magistrate and Another

Allahabad High Court · (1983) 7 ACR 179

Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 143, 144, 145Penal Code, 1860 (IPC) — Section 378, 380

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High Courts24 Nov 1982Dismissed

J.C.W Smith Vs Jagdish Prasad Sharma and others

Allahabad High Court · (1982) 11 AHC CK 0024

Penal Code, 1860 (IPC) — Section 380, 441, 448, 452

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High Courts24 Nov 1982

Commissioner of Income Tax Vs J.K. Synthetics Ltd.

Allahabad High Court · (1983) 33 CTR 216 : (1983) 143 ITR 396 : (1983) 12 TAXMAN 322

Companies (Profits) Surtax Act, 1964 — Rule 4Income Tax Act, 1961 — Section 2(24), 80A, 80J, 80VVCompanies (Profits) Surtax Act, 1964 — Rule 4

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High Courts23 Nov 1982Dismissed

Awadh Kumar Shukla Vs Superintendent of Central Jail and Others

Allahabad High Court · (1983) CriLJ 192

Constitution of India, 1950 — Article 22National Security Act, 1980 — Section 10, 3Penal Code, 1860 (IPC) — Section 348, 382, 392, 411

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High Courts23 Nov 1982Disposed Of

Dr. Ishwari Prasad Vs Commissioner of Income Tax

Allahabad High Court · (1983) 33 CTR 48 : (1983) 143 ITR 789 : (1983) 12 TAXMAN 302

Income Tax Act, 1961 — Section 145, 254, 256(1), 256(2)Income Tax Act, 1961 — Section 145, 254, 256(1), 256(2)Income Tax Act, 1961 — Section 145, 254, 256(1), 256(2)

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High Courts22 Nov 1982Dismissed

Bishan Chand Chaurasiya Vs The III Additional District Judge and Others

Allahabad High Court · (1982) 11 AHC CK 0044

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14, 16Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Amendment Act, 1976 — Section 14, 2AUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10(8)

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High Courts22 Nov 1982Allowed

Flocks (India) Private Limited Vs Government of India and Others

Allahabad High Court · (1983) 12 ELT 197

Constitution of India, 1950 — Article 226

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High Courts20 Nov 1982Disposed Of

Jagdish Gandhi Vs The Prescribed Authority (Civil Judge Malihabad ) and Another

Allahabad High Court · AIR 1983 All 412

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(3)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)(a), 21(8)

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High Courts20 Nov 1982Allowed

Jagdish Gandhi Vs Prescribed Authority (Civil Judge) and Another

Allahabad High Court · (1982) 11 AHC CK 0018

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(3)

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High Courts20 Nov 1982

Musey and Others Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1982) 11 AHC CK 0007

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5

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High Courts19 Nov 1982

State of U.P. Vs E.P. Sachariah and Another

Allahabad High Court · (1982) 11 AHC CK 0004

Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 4, 6, 8

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High Courts18 Nov 1982Allowed

Udai Pratap Narain Singh Vs State of U.P. and Others

Allahabad High Court · (1982) 11 AHC CK 0052

Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 37, 38Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11, 34

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High Courts18 Nov 1982Allowed

Guru Prasad Vs State of U.P.

Allahabad High Court · (1983) 7 ACR 463

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

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High Courts18 Nov 1982Dismissed

Ram Singh & Another Vs Jamuna Ballabh Pant (Dr.)

Allahabad High Court · (1982) 11 AHC CK 0026

Civil Procedure Code, 1908 (CPC) — Section 115, 115

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