High Courts03 Sept 1982Allowed
Sati Prasad and Another Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (1983) 9 AWC 355 : (1983) RD 40
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154, 164
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,517 of 5,024
High Courts03 Sept 1982Disposed Off
Commissioner of Income Tax Vs Raghunandan Prasad
Allahabad High Court · (1983) 143 ITR 212 : (1983) 12 TAXMAN 50
Income Tax Act, 1961 — Section 171, 171(4), 171(8), 256(1), 271(1)Income Tax Act, 1961 — Section 171, 171(4), 171(8), 256(1), 271(1)Income Tax Act, 1961 — Section 171, 171(4), 171(8), 256(1), 271(1)
High Courts03 Sept 1982
Madan Lal Agarwal Vs Commissioner of Income Tax
Allahabad High Court · (1983) 32 CTR 179 : (1983) 144 ITR 745 : (1983) 13 TAXMAN 120
Income Tax Act, 1961 — Section 147, 148, 149Income Tax Act, 1961 — Section 147, 148, 149Income Tax Act, 1961 — Section 147, 148, 149
High Courts03 Sept 1982Dismissed
Lakhmi Chand Vs The Collector, Agra and Others
Allahabad High Court · AIR 1982 All 460
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 126Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115S
High Courts03 Sept 1982
Sita Ram and Another Vs Deputy Director of consolidation and Others
Allahabad High Court · (1982) RD 13
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9A
High Courts02 Sept 1982
Hari Prasad Vs Tax Recovery Commissioner and Others
Allahabad High Court · (1983) 32 CTR 183 : (1984) 145 ITR 48
Income Tax Act, 1922 — Section 23(4), 46(2)Income Tax Act, 1922 — Section 23(4), 46(2)Income Tax Act, 1922 — Section 23(4), 46(2)
High Courts02 Sept 1982
Guchhan Vs District Magistrate and Others
Allahabad High Court · (1983) 9 AWC 323 : (1983) CriLJ 1237
Arms Act, 1959 — Section 25National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 307
High Courts02 Sept 1982Dismissed
State Bank of Patiala Vs Smt. Sweraj Devi
Allahabad High Court · (1982) AWC 766
Companies Act, 1956 — Section 3Constitution of India, 1950 — Article 14Provincial Small Cause Courts Act, 1887 — Section 25
High Courts02 Sept 1982
Sugnamal Vs State of U.P. and Others
Allahabad High Court · (1982) 09 AHC CK 0001
Administration of Evacuee Property Act, 1950 — Section 50, 50(1)Civil Procedure Code, 1908 (CPC) — Section 10Companies Act, 1956 — Section 111
High Courts01 Sept 1982
Rani Lila Ram Kumar Bhargawa and Others Vs The A.D.M. Civil Supplies (R.C.) and Another
Allahabad High Court · (1982) 09 AHC CK 0015
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14, 2A
High Courts31 Aug 1982Dismissed
Savitri Devi and Another Vs Uday Bhan and Others
Allahabad High Court · (1984) ACJ 766 : (1984) 56 CompCas 98
Motor Vehicles Act, 1939 — Section 110A(3)
High Courts31 Aug 1982Dismissed
Sheo Sampat Lal Vs State of Uttar Pradesh and Others
Allahabad High Court · (1983) 1 LLJ 489
High Courts30 Aug 1982Dismissed
Ram Sanehi and others Vs Asstt.Director of Consolidation and others
Allahabad High Court · (1982) 08 AHC CK 0035
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 52Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9
High Courts30 Aug 1982Dismissed
Ram Saran Vs Smt. Shanti Devi and Another
Allahabad High Court · (1982) AWC 747
Limitation Act, 1963 — Article 113, 29(3)
High Courts28 Aug 1982Dismissed
Captain N. Basu Vs Rais Ahmed
Allahabad High Court · (1982) AWC 750
Criminal Procedure Code, 1973 (CrPC) — Section 456Penal Code, 1860 (IPC) — Section 441, 448
High Courts27 Aug 1982
Tara Chand Seth Vs The Superintendent, District Jail and Others
Allahabad High Court · (1982) 6 ACR 486
Constitution of India, 1950 — Article 22(5)Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 10, 11, 3(2), 8, 9
High Courts26 Aug 1982Dismissed
Chhedi Lal Vs State of U.P.
Allahabad High Court · (1982) AWC 700
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 18
High Courts26 Aug 1982Dismissed
Banshidhar Devendra Kumar Vs The Assistant Commissioner (Judicial) Sales Tax and Others
Allahabad High Court · (1983) 54 STC 100
Constitution of India, 1950 — Article 226
High Courts25 Aug 1982Allowed
Shafiqur Rahman Khan Vs The IInd Additional District Judge and Others
Allahabad High Court · (1982) AWC 701
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 2Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
High Courts25 Aug 1982Allowed
Shafiqur Rahman Khan Vs 2nd Additional District Judge and Others
Allahabad High Court · (1982) 08 AHC CK 0047
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 2Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)