High Courts06 Apr 1982Allowed
U.P. State Electricity Board Vs R. Wheeler and Another
Allahabad High Court · (1982) AWC 478
Civil Procedure Code, 1908 (CPC) — Section 80Electricity Act, 1910 — Section 51Telegraph Act, 1885 — Section 16
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,532 of 5,024
High Courts06 Apr 1982Allowed
Pratap Chand Vs State
Allahabad High Court · (1982) AWC 660
Prevention of Food Adulteration Act, 1954 — Section 10(2), 16, 2, 7
High Courts06 Apr 1982Partly Allowed
Ganga Bricks Udhyog and Others Vs Jai Bhagwan Swarup and Another
Allahabad High Court · AIR 1982 All 333
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 38(3)
High Courts06 Apr 1982Allowed
M/s. Ganga Bricks Udyog and Others Vs Jai Bhagwan Swamp and Another
Allahabad High Court · (1982) AWC 380
Specific Relief Act, 1963 — Section 38(3)
High Courts06 Apr 1982
Sushil Kumar Vs The Regional Transport Authority and Others
Allahabad High Court · AIR 1983 All 178
High Courts06 Apr 1982
Ashok and Another Vs Superintendent, District Jail and Another
Allahabad High Court · (1982) AWC 585 : (1982) CriLJ 2182
Criminal Procedure Code, 1973 (CrPC) — Section 167, 309Penal Code, 1860 (IPC) — Section 302, 34
High Courts05 Apr 1982Dismissed
State of U.P. and Another Vs Satyabir Singh and Another
Allahabad High Court · (1982) AWC 409
Constitution of India, 1950 — Article 226, 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 13, 2, 20, 26Uttar Pradesh High Court (Abolition of Letters Patent Appeals) Act, 1962 — Section 5
High Courts05 Apr 1982Allowed
Mohd. Tariq Vs State of U.P.
Allahabad High Court · (1982) 6 ACR 381
Uttar Pradesh Prevention of Cow Slaughter Act, 1955 — Section 5, 8
High Courts05 Apr 1982
Mohd. Yunus Vs State of U.P.
Allahabad High Court · (1982) 6 ACR 275
Uttar Pradesh Prevention of Cow Slaughter Act, 1955 — Section 5, 8
High Courts01 Apr 1982Allowed
State of U.P. Vs Prem Singh
Allahabad High Court · (1982) AWC 494 : (1982) CriLJ 1982
Penal Code, 1860 (IPC) — Section 302, 312, 34, 506
High Courts01 Apr 1982Allowed
Sachchidanand Pathak and Others Vs State
Allahabad High Court · (1982) AWC 452
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 320
High Courts01 Apr 1982Disposed Of
Dr. Y.P. Singh and Others, etc. Vs State of U.P. and Others
Allahabad High Court · AIR 1982 All 439
Constitution of India, 1950 — Article 19(1), 19(6), 309, 47
High Courts01 Apr 1982Allowed
Indra Deo and others Vs Ram Pyari and others
Allahabad High Court · (1982) 04 AHC CK 0050
Civil Procedure Code, 1908 (CPC) — Section 9Specific Relief Act, 1963 — Section 16, 31Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 329B, 331
High Courts01 Apr 1982Allowed
Ram Swarup and others Vs Deputy Director of Consolidation and others
Allahabad High Court · (1982) 04 AHC CK 0048
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 68Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9
High Courts31 Mar 1982Dismissed
Suresh Kumar Gulati Vs Smt. Suman Gulati
Allahabad High Court · (1982) 03 AHC CK 0086
Divorce Act, 1869 — Section 22English Matrimonial Causes Act, 1937 — Section 2English Matrimonial Causes Act, 1950 — Section 1(1), 2
High Courts31 Mar 1982
Shyam Narain Vs State of Uttar Pradesh and Others
Allahabad High Court · (1982) CriLJ 1413
National Security Act, 1980 — Section 10, 11, 3, 8
High Courts31 Mar 1982
Brooke Bond India Limited Vs Commissioner of Sales Tax and Another
Allahabad High Court · (1982) 51 STC 357
Uttar Pradesh Sales Tax Act, 1948 — Section 7(1B)
High Courts30 Mar 1982Dismissed
Shabbu and Another Vs State of U.P. and Another
Allahabad High Court · (1982) CriLJ 1757
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 147, 149, 323, 325
High Courts30 Mar 1982Allowed
Smt. Katori Devi and Others Vs The Collector, Aligarh
Allahabad High Court · AIR 1982 All 394 : (1982) AWC 385
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9Land Acquisition Act, 1894 — Section 18, 26, 53
High Courts30 Mar 1982Dismissed
Shaboo and Another Vs State of U.P. and Another
Allahabad High Court · (1982) AWC 515
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 147, 149, 323, 325