High Courts10 Sept 1982Allowed
Smt. Glaichi Vs Bhola Shankar and Others
Allahabad High Court · (1982) AWC 748
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,516 of 5,024
High Courts10 Sept 1982Allowed
Ram Chander Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1982) AWC 895
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 41, 9, 9A, 9A(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 234
High Courts10 Sept 1982
Rajbali and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · (1982) 09 AHC CK 0014
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17, 4, 5, 5A, 6
High Courts10 Sept 1982
Dr. Amar Nath Agarwal Vs Ist Additional District and Sessions Judge and Others
Allahabad High Court · (1982) AWC 786
Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 2(2), 20(1), 20(4), 30
High Courts09 Sept 1982Dismissed
Smt. Nain Kumari Suri Vs Commissioner of Income Tax and Another
Allahabad High Court · (1983) 34 CTR 333 : (1983) 144 ITR 634 : (1983) 13 TAXMAN 464
Income Tax Act, 1961 — Section 132, 132(11), 132(5), 263Income Tax Act, 1961 — Section 132, 132(11), 132(5), 263Income Tax Act, 1961 — Section 132, 132(11), 132(5), 263
High Courts09 Sept 1982
Juggan and Others Vs Garib
Allahabad High Court · (1982) AWC 774
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 20 Rule 7, Order 20 Rule 8, 122General (Civil) Rules, 1957 — Rule 98(1)Limitation Act, 1908 — Article 182
High Courts08 Sept 1982Allowed
Sultan Ahmad Vs State of Uttar Pradesh and Others
Allahabad High Court · (1982) 09 AHC CK 0080
Constitution of India, 1950 — Article 235, 309Government of India Act, 1935 — Section 246Uttar Pradesh District Officer (Collectorates) Ministerial Services Rules, 1980 — Rule 1(2), 18, 18(2)
High Courts08 Sept 1982Dismissed
Nawal Singh Vs Panchiya Ram and Another
Allahabad High Court · (1982) AWC 717
Evidence Act, 1872 — Section 68, 72Registration Act, 1908 — Section 17(1)Succession Act, 1925 — Section 63
High Courts08 Sept 1982Dismissed
Dr. Harish Kumar Vs State of Uttar Pradesh and Another
Allahabad High Court · AIR 1983 All 63
High Courts08 Sept 1982Dismissed
Nawal Singh Vs Panchiya Ram (deceased by L.R.) and Another
Allahabad High Court · (1982) AWC 717
Evidence Act, 1872 — Section 67, 68, 72, 87Registration Act, 1908 — Section 17(1)Succession Act, 1925 — Section 63
High Courts08 Sept 1982Partly Allowed
Smt. Kasturi Devi and Others Vs The Collector
Allahabad High Court · (1982) 09 AHC CK 0057
Constitution of India, 1950 — Article 226Land Acquisition (Uttar Pradesh Amendment) Act, 1954 — Section 23(2)Land Acquisition (Uttar Pradesh Amendment) Act, 1972 — Section 23(2), 3
High Courts08 Sept 1982
Shanker Bux Singh Vs Avas Ayukt, U.P. Avas Evam Vikas Parishad
Allahabad High Court · (1983) CriLJ 1328
Constitution of India, 1950 — Article 226
High Courts08 Sept 1982Dismissed
Brij Lal and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1982) AWC 862 : (1983) RD 30
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4(2), 48Uttar Pradesh Tenancy Act, 1939 — Section 59
High Courts07 Sept 1982Allowed
Godawari Devi Vs Deputy Director of Consolidation and others
Allahabad High Court · (1982) 09 AHC CK 0045
High Courts07 Sept 1982
Jhinak Singh Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (1983) RD 322
Uttar Pradesh Land Reforms (Amendment) Act, 1958 — Section 84, 84(1), 84(2)Uttar Pradesh Land Revenue Act, 1901 — Section 224, 35, 36, 37, 38
High Courts07 Sept 1982
Ram Dutta Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1982) 09 AHC CK 0003
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20, 3(2)
High Courts06 Sept 1982
Rameshwar Prasad Kishan Gopal Vs V.K. Arora, Income Tax Officer and Another
Allahabad High Court · (1983) 32 CTR 204 : (1983) 141 ITR 763
Income Tax Act, 1961 — Section 147, 148, 41(1)
High Courts06 Sept 1982Dismissed
Nishat Ahmad and Others Vs 2nd Addl. District Judge and Others
Allahabad High Court · (1982) AWC 780
Uttar Pradesh Municipalities Act, 1916 — Section 181(1), 181(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(1), 21, 21(1), 24(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 17
High Courts06 Sept 1982Dismissed
Smt. Munni Devi Vs Smt. Chhoti and Others
Allahabad High Court · AIR 1983 All 444
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2Hindu Adoptions and Maintenance Act, 1956 — Section 18, 20, 20(1), 23, 28
High Courts06 Sept 1982
Ganga Singh and Others Vs State of U.P.
Allahabad High Court · (1982) 6 ACR 476
Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 324