High Courts21 Sept 1982Partly Allowed
Abdul Razzak Vs Smt. Sharifunnisa and Others
Allahabad High Court · (1985) 58 CompCas 426
Motor Vehicles Act, 1939 — Section 95, 95(1)
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,515 of 5,024
High Courts21 Sept 1982Dismissed
Waseem alias Mohd. Waseem Vs State
Allahabad High Court · (1982) AWC 753
Criminal Procedure Code, 1973 (CrPC) — Section 451, 452, 457, 523Uttar Pradesh Excise Act, 1910 — Section 58, 72
High Courts21 Sept 1982
Usman Ghani and Another Vs Taufiq Ali and Others
Allahabad High Court · (1982) 09 AHC CK 0009
Oudh Rent Act, 1886 — Section 3(18), 48Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(2)Uttar Pradesh Tenancy Act, 1939 — Section 29
High Courts21 Sept 1982
Fateh Bahadur Srivastava and Another Vs The State
Allahabad High Court · (1983) 9 AWC 92 : (1983) CriLJ 751
Prevention of Food Adulteration Act, 1954 — Section 10, 14, 16, 19, 7
High Courts20 Sept 1982
Kishan Krishi Yantra Udyog Vs Commissioner of Sales Tax
Allahabad High Court · (1984) 55 STC 343
Industries (Development and Regulation) Act, 1951 — Section 15
High Courts20 Sept 1982
Commissioner of Income Tax Vs Bhudhar Singh and Sons
Allahabad High Court · (1983) 37 CTR 28 : (1983) 143 ITR 322
Income Tax Act, 1961 — Section 275Income Tax Act, 1961 — Section 275Income Tax Act, 1961 — Section 275
High Courts17 Sept 1982Allowed
Shambhu Vs Deputy Director of Consolidation and Another
Allahabad High Court · (1982) 09 AHC CK 0079
Constitution of India, 1950 — Article 226
High Courts17 Sept 1982Allowed
Chokha Mal alias Chaula Ram and Another Vs Ram Autar and Others
Allahabad High Court · (1982) 09 AHC CK 0064
Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4), 3(1), 30, 30(1), 30(2)
High Courts17 Sept 1982Dismissed
Jawahar Lal Vs Krishna Gopal Goel
Allahabad High Court · (1983) 7 ACR 158
High Courts17 Sept 1982
Income Tax Appellate Tribunal Vs Jananmandal Ltd.
Allahabad High Court · (1983) 33 CTR 50 : (1983) 143 ITR 228 : (1983) 13 TAXMAN 424
Income Tax Act, 1961 — Section 36(1), 37Income Tax Act, 1961 — Section 36(1), 37Income Tax Act, 1961 — Section 36(1), 37
High Courts16 Sept 1982Allowed
Ajai Kumar Abhai Kumar and Another Vs Hari Gopal
Allahabad High Court · (1982) 09 AHC CK 0078
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts16 Sept 1982Allowed
Ram Yagya Vs State and Others
Allahabad High Court · (1982) AWC 810
Criminal Procedure Code, 1973 (CrPC) — Section 143, 143(5), 145, 145(4), 145(5)
High Courts16 Sept 1982Allowed
Modi Industries Limited and Another Vs Commissioner of Sales Tax and Others
Allahabad High Court · (1983) 54 STC 96
Uttar Pradesh Trade Tax Act, 1948 — Section 22
High Courts16 Sept 1982
Sushil Kumar Vs U.P. State and Others
Allahabad High Court · (1982) CriLJ 2130
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 307
High Courts15 Sept 1982Allowed
Mahendra Pratap Garg Vs Smt. Vijay Laxami Gengal
Allahabad High Court · (1982) AWC 731
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2), 20(4), 20(6), 3(1), 30(1)
High Courts15 Sept 1982
Ramdeo and Others Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (1982) 09 AHC CK 0018
Constitution of India, 1950 — Article 226
High Courts14 Sept 1982Dismissed
Gauri Shanker alias Munshi Vs Commissioner of Sales Tax
Allahabad High Court · (1983) 54 STC 131
High Courts10 Sept 1982Disposed Off
Commissioner of Income Tax Vs Bajaj and Co.
Allahabad High Court · (1983) 32 CTR 177 : (1983) 143 ITR 218 : (1983) 12 TAXMAN 83
Income Tax Act, 1961 — Section 186(1)Income Tax Rules, 1922 — Rule 6BIncome Tax Act, 1961 — Section 186(1)
High Courts10 Sept 1982Allowed
State of Uttar Pradesh and Another Vs Prahlad Singh and Another
Allahabad High Court · (1982) 09 AHC CK 0053
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(4), 26, 27(1), 33
High Courts10 Sept 1982Dismissed
Karam Chand Thapar and Brothers(Coal Sales) Limited Vs The Deputy Collector (Collections), Sales Tax and Others
Allahabad High Court · (1983) 54 STC 37
Central Sales Tax Act, 1956 — Section 9Constitution of India, 1950 — Article 226