COURT ARCHIVE

Allahabad High Court judgments

1,00,478 judgments · page 3,519 of 5,024

High Courts13 Aug 1982Allowed

Binayak Singh Vs The Board of Revenue and Others

Allahabad High Court · (1982) AWC 709 : (1983) RD 38

Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 131

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High Courts13 Aug 1982

Ram Prakash and Bros. Vs Nagar Mahapalika and Others

Allahabad High Court · (1983) 7 ACR 22

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 2(3), Order 39 Rule 5Contempt of Courts Act, 1971 — Section 10, 11, 2, 20, 23Court of Rules, 1952 — Rule 1, 20, 2A

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High Courts11 Aug 1982Dismissed

Behari Lal Omar Rolling Mills Vs Union of India (UOI) and Others

Allahabad High Court · (1987) 10 ECR 487 : (1983) 12 ELT 766

Central Excise Rules, 1944 — Rule 173G, 173G(4), 173Q, 173Q(1), 9Central Excises and Salt Act, 1944 — Section 3, 6Constitution of India, 1950 — Article 226

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High Courts11 Aug 1982Allowed

Manohar Vs State

Allahabad High Court · (1982) 08 AHC CK 0036

Criminal Procedure Code, 1973 (CrPC) — Section 161

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High Courts11 Aug 1982

State of U.P. Vs Ram Autar Jaiswal and Another

Allahabad High Court · (1983) 7 ACR 364

Criminal Procedure Code, 1973 (CrPC) — Section 401, 6Essential Commodities Act, 1955 — Section 3, 3(3), 3(3B), 3(3C), 6A

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High Courts10 Aug 1982Allowed

Saeeduddin Vs The Board of Revenue and Others

Allahabad High Court · (1982) AWC 836

Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms (Amendment) Act, 1969 — Section 23Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198, 198(1), 198(2), 198(3)

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High Courts10 Aug 1982Disposed Of

Kanhaiya Lal Vs Commissioner of Income Tax

Allahabad High Court · (1983) 32 CTR 174 : (1983) 143 ITR 55

Income Tax Act, 1961 — Section 256(2)Income Tax Act, 1961 — Section 256(2)Income Tax Act, 1961 — Section 256(2)

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High Courts09 Aug 1982Dismissed

Asharfi Lal Vs State of U.P. and Another

Allahabad High Court · (1982) 08 AHC CK 0068

Constitution of India, 1950 — Article 226

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High Courts09 Aug 1982Allowed

State of U.P. Vs Mool Chand and Others

Allahabad High Court · (1982) 6 ACR 437

Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 523, 524, 525Essential Commodities Act, 1955 — Section 11, 6A, 6A(2), 6C

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High Courts09 Aug 1982Dismissed

State of Uttar Pradesh Vs Vishuni Devi and Others

Allahabad High Court · (1982) AWC 799

Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 2(1), 3, 6(1), 8(1)

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High Courts09 Aug 1982Dismissed

Shanti Lal and Others Vs Ram Ji Lal and Others

Allahabad High Court · (1982) AWC 804

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 11, 39, 47Limitation Act, 1908 — Article 181, 182, 183

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High Courts09 Aug 1982Dismissed

Haleem Khan (deceased by L.Rs.) and Others Vs Mukhteshwar Rai and Others

Allahabad High Court · (1982) 08 AHC CK 0038

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63, 47Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 9

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High Courts09 Aug 1982Allowed

Raghubir Sahai Vs District Judge and Others

Allahabad High Court · (1982) AWC 856

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10, 11, 12, 12A, 13

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High Courts09 Aug 1982Dismissed

Mithan Singh Vs Chandra Pal Singh and Others

Allahabad High Court · (1982) AWC 694

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49, 5(2), 9A(2)

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High Courts09 Aug 1982

Abdul Khaliq Vs State of U.P. and Another

Allahabad High Court · (1983) 7 ACR 21

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 432, 432(1), 432(3)Penal Code, 1860 (IPC) — Section 304(1)

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High Courts09 Aug 1982