High Courts18 Nov 1982
Mazharul Haq Vs Qamaruddin
Allahabad High Court · (1983) 7 ACR 49
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 117, 145, 145(6)Penal Code, 1860 (IPC) — Section 188, 406, 420
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,510 of 5,024
High Courts18 Nov 1982
Bholey alias Jaswant Singh and Another Vs State of U.P. and Another
Allahabad High Court · (1983) 7 ACR 17
Criminal Procedure Code, 1973 (CrPC) — Section 482, 482(2)Penal Code, 1860 (IPC) — Section 142, 147, 148, 149, 201Uttar Pradesh Police Act, 1861 — Section 121
High Courts12 Nov 1982
Commissioner of Income Tax Vs U.B.S. Publishers and Distributors
Allahabad High Court · (1983) 34 CTR 86 : (1984) 147 ITR 114 : (1983) 13 TAXMAN 94
Sugarcane (Control) Order, 1955 — Section 3ASugarcane (Control) Order, 1955 — Section 3ASugarcane (Control) Order, 1955 — Section 3A
High Courts11 Nov 1982
Mithlesh Kumar Gupta Vs State of U.P. and Another
Allahabad High Court · (1983) 7 ACR 90
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 195(3), 244, 245Industrial Disputes Act, 1947 — Section 22, 6H(1)Penal Code, 1860 (IPC) — Section 467, 471
High Courts11 Nov 1982
Ram Lakhan and Others Vs Gaon Sabha and Others
Allahabad High Court · (1983) RD 29
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49, 5(2A), 5(3)
High Courts10 Nov 1982Dismissed
Yadram Verma Vs Smt. Maragsri alias Shri Debi
Allahabad High Court · (1983) 7 ACR 119
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 126(2), 482
High Courts10 Nov 1982
G.N. Bhandari Vs The Railway Administration
Allahabad High Court · (1982) 11 AHC CK 0017
Evidence Act, 1872 — Section 114Hindu Adoptions and Maintenance Act, 1956 — Section 20, 20(3)Railways Act, 1890 — Section 82, 82A, 82C, 82F
High Courts09 Nov 1982Partly Allowed
Mirza Hashim Husain and Others Vs Mani Bhadra Das and Others
Allahabad High Court · (1982) 11 AHC CK 0048
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1)Uttar Pradesh Tenancy Act, 1939 — Section 180, 242, 3(1), 4, 5
High Courts09 Nov 1982Dismissed
Ayodha Prasad Vs Ram Puri and Others
Allahabad High Court · (1982) 11 AHC CK 0028
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Evidence Act, 1872 — Section 100(1), 114Specific Relief Act, 1963 — Section 31
High Courts09 Nov 1982
Mukand Lal Malik Vs Union of India (UOI) and Others
Allahabad High Court · (1983) 35 CTR 76 : (1984) 148 ITR 461
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 182, 67, 86Constitution of India, 1950 — Article 14
High Courts09 Nov 1982
Commissioner of Income Tax Vs U.P. Hotel and Restaurants Ltd.
Allahabad High Court · (1983) 34 CTR 62 : (1984) 145 ITR 598
Income Tax Act, 1961 — Section 34(3)Income Tax Act, 1961 — Section 34(3)Income Tax Act, 1961 — Section 34(3)
High Courts09 Nov 1982
Lalman and Others Vs State of U.P.
Allahabad High Court · (1983) 7 ACR 377
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts08 Nov 1982
Sartaj and Others Vs State of U.P.
Allahabad High Court · (1983) 7 ACR 1
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 117, 482
High Courts08 Nov 1982
Jagarnath Yadav Vs Smt. Panwa and Another
Allahabad High Court · (1983) 7 ACR 63
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(3), 488, 488(1)
High Courts04 Nov 1982Allowed
U.P. State Road Transport Corporation Vs Smt. Geeta Devi and Others
Allahabad High Court · (1982) 11 AHC CK 0042
Civil Procedure Code, 1908 (CPC) — Section 151, 96Motor Vehicles Act, 1939 — Section 110D
High Courts04 Nov 1982Allowed
State of U.P. and Another Vs Dharam Singh Mahra
Allahabad High Court · (1982) 11 AHC CK 0031
Civil Procedure Code Amendment Act, 1976 — Order 27 Rule 5Civil Procedure Code, 1908 (CPC) — Order 27 Rule 4, Order 27 Rule 5, Order 5 Rule 1, Order 7 Rule 1, Order 7 Rule 10Sales Tax Laws Validation Act, 1956 — Section 2
High Courts04 Nov 1982Dismissed
Mohammad Salim (in Jail) Vs Adhikshak, Janpad Karagar Pauri and Others
Allahabad High Court · (1983) CriLJ 548
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22General Clauses Act, 1897 — Section 14, 21, 3, 8
High Courts04 Nov 1982
Commissioner of Income Tax Vs J.K. Synthetics Ltd.
Allahabad High Court · (1983) 33 CTR 221 : (1983) 143 ITR 771 : (1983) 14 TAXMAN 72
Income Tax Act, 1961 — Section 37Income Tax Act, 1961 — Section 37Income Tax Act, 1961 — Section 37
High Courts04 Nov 1982
Commissioner of Income Tax Vs Ramchand and Sons Sugar Mills (P.) Ltd.
Allahabad High Court · (1983) 34 CTR 72 : (1984) 145 ITR 588 : (1983) 12 TAXMAN 345
Income Tax Act, 1922 — Section 18A, 2(15), 23A, 23A(1), 4Income Tax Act, 1922 — Section 18A, 2(15), 23A, 23A(1), 4Income Tax Act, 1922 — Section 18A, 2(15), 23A, 23A(1), 4
High Courts04 Nov 1982Allowed
Kamta Vs Asstt. Director of Consolidation and Others
Allahabad High Court · (1982) AWC 889 : (1983) RD 99
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48