COURT ARCHIVE

Allahabad High Court judgments

1,00,478 judgments · page 3,528 of 5,024

High Courts04 May 1982Dismissed

Jaswant Sugar Mills Ltd. Vs Union of India (UOI) and Others

Allahabad High Court · (1984) 3 ECC 355 : (1983) 13 ELT 920

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3Finance Act, 1970 — Section 32, 35

Read judgment

High Courts04 May 1982

Irshad Vs State of U.P.

Allahabad High Court · (1983) 7 ACR 375

Prevention of Food Adulteration Act, 1954 — Section 10(7), 13(2), 16, 7

Read judgment

High Courts03 May 1982Dismissed

Jalil Ahmad Vs Ist Addl. District Judge and Others

Allahabad High Court · (1982) AWC 677

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 17

Read judgment

High Courts03 May 1982Allowed

Vishwanath Vs First Addl.District Judge, Bijnor and others

Allahabad High Court · (1982) 05 AHC CK 0052

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, 15Constitution of India, 1950 — Article 226

Read judgment

High Courts03 May 1982Allowed

Smt. Rakesh Bala Vs John Eric

Allahabad High Court · (1982) AWC 431 : (1982) RD 359

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331

Read judgment

High Courts03 May 1982

Commissioner of Income Tax Vs Rajindra Flour and Allied Industries

Allahabad High Court · (1982) 30 CTR 282 : (1982) 137 ITR 17 : (1982) 10 TAXMAN 294

Read judgment

High Courts30 Apr 1982Dismissed

Wall Ullah Beg Vs State of U.P. and Another

Allahabad High Court · (1982) 04 AHC CK 0104

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 196, 197, 395

Read judgment

High Courts30 Apr 1982Disposed Of

Akbar Ali Vs State of U.P.

Allahabad High Court · (1982) 6 ACR 343

Penal Code, 1860 (IPC) — Section 395, 412

Read judgment

High Courts30 Apr 1982Allowed

Smt. Daryao Dulaiya Vs Sheo Prasad and Others

Allahabad High Court · (1982) 6 ACR 384

Criminal Procedure Code, 1973 (CrPC) — Section 125

Read judgment

High Courts30 Apr 1982Allowed

Saneh Deep Vs State of U.P.and others

Allahabad High Court · (1982) 04 AHC CK 0053

Constitution of India, 1950 — Article 14, 226, 39A, 41

Read judgment

High Courts30 Apr 1982

Sir Shadilal Sugar and General Mills Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (1982) 30 CTR 257 : (1983) 141 ITR 664 : (1982) 10 TAXMAN 311

Income Tax Act, 1922 — Section 66(2)

Read judgment

High Courts29 Apr 1982Disposed Of

Commissioner of Income Tax Vs Satya Deo Omprakash

Allahabad High Court · (1982) 30 CTR 284 : (1982) 136 ITR 720

Income Tax Act, 1961 — Section 187(2), 188

Read judgment

High Courts29 Apr 1982Allowed

Kamli Vs State of Uttar Pradesh and others

Allahabad High Court · (1982) 04 AHC CK 0051

Criminal Procedure Code, 1973 (CrPC) — Section 378, 401, 439Penal Code, 1860 (IPC) — Section 148, 149, 302, 307

Read judgment

High Courts29 Apr 1982

Modi Charitable Fund Society and Another Vs Income Tax Officer and Others

Allahabad High Court · (1983) 36 CTR 81 : (1983) 142 ITR 818

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 22(1), 4(3)Income Tax Act, 1961 — Section 11, 139, 139(1), 139(4A), 147

Read judgment

High Courts28 Apr 1982Dismissed

Drug Pal Singh Vs Pratap Singh and Others

Allahabad High Court · (1982) AWC 534 : (1982) RD 269

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 331

Read judgment

High Courts28 Apr 1982

Harnam Singh and Others Vs State

Allahabad High Court · (1982) CriLJ 1818

Criminal Procedure Code, 1973 (CrPC) — Section 161, 311Penal Code, 1860 (IPC) — Section 394, 397

Read judgment

High Courts27 Apr 1982Allowed

Mahadeoji Deity Installed In Mandir of Somnathji Vs Nagar Mahapalika, Kanpur and another

Allahabad High Court · (1982) 04 AHC CK 0056

Contract Act, 1872 — Section 70Uttar Pradesh Court Fees Act, 1870 — Section 13Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 571

Read judgment

High Courts27 Apr 1982Dismissed

Mohan Lal Vs Banwari Lal

Allahabad High Court · (1982) AWC 440

Constitution of India, 1950 — Article 14Provincial Small Cause Courts Act, 1887 — Section 25, 7Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 189, 190, 331(1A), 7, 9

Read judgment

High Courts27 Apr 1982

Pratap and Another Vs State of U.P. and Another

Allahabad High Court · (1982) AWC 459 : (1982) CriLJ 1834

Criminal Procedure Code, 1973 (CrPC) — Section 133, 138, 397

Read judgment

High Courts27 Apr 1982

Gulab Chand and Another Vs Satya Vrat and Others

Allahabad High Court · (1982) 04 AHC CK 0019

Negotiable Instruments Act, 1881 (NI) — Section 118Stamp Act, 1899 — Section 36

Read judgment