High Courts03 Mar 1982Allowed
Jagdish Prasad Vs State of U.P.
Allahabad High Court · (1982) 6 ACR 221
Drugs and Cosmetics Act, 1940 — Section 17B, 18
COURT ARCHIVE
Allahabad High Court judgments
1,00,478 judgments · page 3,536 of 5,024
High Courts03 Mar 1982Dismissed
Satya Narain Vs Official Trustees, U.P.Allahabad
Allahabad High Court · (1982) 03 AHC CK 0052
Constitution of India, 1950 — Article 25, 26Limitation Act, 1908 — Article 137Official Trustees Act, 1913 — Section 10, 26, 7
High Courts03 Mar 1982Dismissed
Ram Dayal Vs Ganga Prasad
Allahabad High Court · (1982) AWC 280
Uttar Pradesh Regulation of Money Lending Act, 1976 — Section 15(1), 18, 26, 26(1), 26(2)
High Courts03 Mar 1982
Rampal Vs State
Allahabad High Court · (1982) 6 ACR 390
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 254, 323, 324, 325, 452
High Courts02 Mar 1982Partly Allowed
Netrapal Vs State of U.P.
Allahabad High Court · (1982) 6 ACR 280
Criminal Procedure Code, 1973 (CrPC) — Section 161, 428Penal Code, 1860 (IPC) — Section 304, 31, 323, 34
High Courts02 Mar 1982Dismissed
Awadh Kumar Pradhan Vs First Civil Judge, Kanpur and others
Allahabad High Court · (1982) 03 AHC CK 0048
Civil Procedure Code, 1908 (CPC) — Section 24(5)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 23, 3(e)
High Courts02 Mar 1982
Chandra Shekhar and Another Vs State
Allahabad High Court · (1982) 6 ACR 209
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 28, 29, 30
High Courts01 Mar 1982Allowed
State Vs Omkar Prasad
Allahabad High Court · (1982) 6 ACR 380
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 6A(1), 6A(2), 6B, 6C
High Courts01 Mar 1982Allowed
Smt. Sonadevi and Another Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (1982) AWC 548 : (1982) RD 189
High Courts01 Mar 1982Allowed
Vikas Enterprises and Others Vs State of U.P. and Another
Allahabad High Court · AIR 1982 All 236 : (1982) AWC 334
Constitution of India, 1950 — Article 14, 39Essential Commodities Act, 1955 — Section 2
High Courts01 Mar 1982Allowed
Sardar Man Singh Vs Ganga Devi
Allahabad High Court · (1982) 03 AHC CK 0051
Transfer of Property Act, 1882 — Section 108
High Courts01 Mar 1982Allowed
Abu Bakar and others Vs Ram Babu Lal Srivastava and others
Allahabad High Court · (1982) 03 AHC CK 0050
Evacuee Interest (Separation) Act, 1951 — Section 3Uttar Pradesh Court Fees Act, 1870 — Section 11
High Courts01 Mar 1982
Medical Officer of Health Municipal Board Vs Kailash Narain and Another
Allahabad High Court · (1982) 6 ACR 178
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 10(7), 16, 16(1), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 43, 44, 44(1), 47
High Courts01 Mar 1982
Mahendra Singh Vs State of U.P. and Another
Allahabad High Court · (1982) 6 ACR 183
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 499, 500, 501, 502Public Gambling Act, 1867 — Section 13
High Courts01 Mar 1982
Commissioner of Sales Tax Vs Ayodhya Pd. Murari Lal
Allahabad High Court · (1983) 53 STC 162
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
High Courts01 Mar 1982
Sri Krishan Vs The State
Allahabad High Court · (1982) 6 ACR 360
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts01 Mar 1982
State of U.P. Vs Om Prakash
Allahabad High Court · (1983) 7 ACR 395
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 6A(1), 6A(2), 6B, 6C
High Courts01 Mar 1982
Banney Vs Ramesh Chandra and Others
Allahabad High Court · (1983) CriLJ 18
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts27 Feb 1982Allowed
Ravi Shanker Vs State of U.P. and Others
Allahabad High Court · (1982) 6 ACR 150
Criminal Procedure Code, 1973 (CrPC) — Section 313, 354Penal Code, 1860 (IPC) — Section 323, 34, 452, 504, 506
High Courts26 Feb 1982Dismissed
B.N. Tewari Vs IInd Additional District Judge and Others
Allahabad High Court · (1982) AWC 401
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)