High Courts25 Aug 1982
Amir Hussain Vs State of U.P.
Allahabad High Court · (1983) 7 ACR 462
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,518 of 5,024
High Courts23 Aug 1982Allowed
Musai and Others Vs Deoraj and Others
Allahabad High Court · (1982) AWC 812 : (1983) RD 160
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9
High Courts23 Aug 1982Allowed
Suresh Chandra Vs Satish Chandra
Allahabad High Court · (1982) AWC 795
Contract Act, 1872 — Section 65Evidence Act, 1872 — Section 91Negotiable Instruments Act, 1881 (NI) — Section 125, 20, 49, 86, 87
High Courts23 Aug 1982Dismissed
Commissioner, Sales Tax Vs General Manager, North Eastern Railway and Another
Allahabad High Court · (1983) 53 STC 156
Constitution of India, 1950 — Article 226
High Courts20 Aug 1982Dismissed
Sheikh Faqir Ullah Vs Union of India (UOI)
Allahabad High Court · (1982) AWC 713
High Courts20 Aug 1982Allowed
Smt. Maharaji and Others Vs Rama Shanker and Another
Allahabad High Court · (1982) AWC 716 : (1983) CriLJ 24
Criminal Procedure Code, 1973 (CrPC) — Section 195, 482Penal Code, 1860 (IPC) — Section 109, 120B, 419, 420, 463
High Courts20 Aug 1982Dismissed
Raja Ram and others Vs Municipal Board, Rath and other
Allahabad High Court · (1982) 08 AHC CK 0031
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 293, 298, 301
High Courts20 Aug 1982
Laxmi Narain Chunni Lal Vs Commissioner of Income Tax
Allahabad High Court · (1983) 140 ITR 837
Income Tax Act, 1961 — Section 145(1), 145(2), 256(1), 256(2), 37
High Courts20 Aug 1982
Commissioner of Income Tax Vs Prem Narain Tandon
Allahabad High Court · (1983) 33 CTR 226 : (1984) 145 ITR 359
Income Tax Act, 1961 — Section 269HIncome Tax Act, 1961 — Section 269HIncome Tax Act, 1961 — Section 269H
High Courts20 Aug 1982
Suresh Chandra Saxena Vs Union of India (UOI) and Another
Allahabad High Court · (1983) ACJ 436 : AIR 1983 All 15
Motor Vehicles Act, 1939 — Section 110D
High Courts20 Aug 1982
Ram Tej Singh Vs State of U.P. and Others
Allahabad High Court · (1983) 7 ACR 393
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts19 Aug 1982Dismissed
Girdhari Yadava Vs Ram Naik
Allahabad High Court · (1982) AWC 706
Registration Act, 1908 — Section 17(1)Transfer of Property Act, 1882 — Section 54
High Courts18 Aug 1982Allowed
Pankaj Kumar Bishnoi Vs Smt. Urmila Devi and Others
Allahabad High Court · (1982) AWC 697
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115
High Courts17 Aug 1982
Smt. Krishna Sehgal and Others Vs U.P. State Road Transport Corporation and Others
Allahabad High Court · (1982) 08 AHC CK 0026
Motor Vehicles Act, 1939 — Section 110A, 110CC, 110D
High Courts17 Aug 1982
Commissioner of Income Tax Vs Smt. Vimla Lal
Allahabad High Court · (1983) 32 CTR 212 : (1983) 143 ITR 16 : (1983) 13 TAXMAN 79
Income Tax Act, 1961 — Section 2, 2(14), 2(31), 2(47), 26Income Tax Act, 1961 — Section 2, 2(14), 2(31), 2(47), 26Income Tax Act, 1961 — Section 2, 2(14), 2(31), 2(47), 26
High Courts16 Aug 1982Dismissed
Sidh Gopal and Others Vs Din Dayal Sharda
Allahabad High Court · (1982) AWC 696
Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 7
High Courts16 Aug 1982Allowed
Hanif Khan Vs VIII Addl. Distt. Judge and Others
Allahabad High Court · (1982) AWC 711
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 17(2), 18
High Courts13 Aug 1982Allowed
Smt. Somwati Vs Board of Revenue and Others
Allahabad High Court · (1982) AWC 669
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 117Specific Relief Act, 1963 — Section 34
High Courts13 Aug 1982Disposed Of
Ram Prakash and Bros. and Others Vs Nagar Mahapalika and Others
Allahabad High Court · (1983) 9 AWC 29 : (1983) CriLJ 753
Contempt of Courts Act, 1971 — Section 10, 11, 2, 20, 23
High Courts13 Aug 1982Allowed
Ram Deo and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · (1982) 6 ACR 450
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 145, 145(1), 145(4)