High Courts18 Feb 1982Disposed Of
Sukhraj and Others Vs State of U.P.
Allahabad High Court · (1982) 6 ACR 185
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203
COURT ARCHIVE
Allahabad High Court judgments
1,00,477 judgments · page 3,538 of 5,024
High Courts18 Feb 1982Dismissed
Baj Rangi Vs The Deputy Director of Consolidation, Azamgarh and Others
Allahabad High Court · AIR 1982 All 335 : (1982) AWC 564
Evidence Act, 1872 — Section 112
High Courts18 Feb 1982Dismissed
Preetam Singh and others Vs State
Allahabad High Court · (1982) 02 AHC CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 125, 190, 195(1)(c), 4
High Courts18 Feb 1982Dismissed
Shri Ram and Another Vs Sardar Arjun Singh and Others
Allahabad High Court · (1982) AWC 304
Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 205A, 285K
High Courts18 Feb 1982
Commissioner, Sales Tax Vs Bansal Bottle Company
Allahabad High Court · (1982) 50 STC 369
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
High Courts17 Feb 1982Dismissed
Gulab Shankar Tiwari Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (1982) AWC 319 : (1982) RD 199
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 10, 11, 11A, 11A(1), 12
High Courts17 Feb 1982Allowed
Sadi Ram Ganga Pd. Vs Union of India (UOI)
Allahabad High Court · (1982) ACJ 442 : AIR 1982 All 246
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 41 Rule 24Railways Act, 1890 — Section 75A
High Courts17 Feb 1982Allowed
Ishaq Vs The IInd Addl. District Judge and Others
Allahabad High Court · (1982) AWC 560
Limitation Act, 1963 — Section 5Provincial Small Cause Courts Act, 1887 — Section 17
High Courts17 Feb 1982
Basti Ram Vs State
Allahabad High Court · (1982) 6 ACR 468
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 395
High Courts16 Feb 1982Allowed
Naubat Vs State of U.P.
Allahabad High Court · (1982) 6 ACR 422
Penal Code, 1860 (IPC) — Section 304, 34
High Courts16 Feb 1982Allowed
Food Inspector, Municipal Board Vs Raman Lal
Allahabad High Court · (1982) AWC 395
Prevention of Food Adulteration Act, 1954 — Section 10(7), 16, 16(1), 2, 20AAPrevention of Food Adulteration Rules, 1955 — Rule 44
High Courts16 Feb 1982Allowed
Radha Raman Bhargava Vs Keshav Dutt Pandey and Another
Allahabad High Court · (1982) AWC 382
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 228(1), 477APenal Code, 1860 (IPC) — Section 197, 477A
High Courts16 Feb 1982Dismissed
Ajaipal and Another Vs Additional Revising Authority, Sales Tax and Others
Allahabad High Court · (1983) 52 STC 59
Uttar Pradesh Sales Tax Act, 1948 — Section 21
High Courts16 Feb 1982Dismissed
Balikaran and others Vs Deputy Director of Consolidation and others
Allahabad High Court · (1982) 02 AHC CK 0049
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 30, 48, 49(a)
High Courts16 Feb 1982Allowed
Ajadul Bux and Others Vs State of U.P. and Others
Allahabad High Court · AIR 1982 All 435
Land Acquisition Act, 1894 — Section 17(4), 4(1), 5A
High Courts16 Feb 1982
Sirajuddin Vs State
Allahabad High Court · (1982) 6 ACR 268
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7
High Courts16 Feb 1982
Nagar Swasthya Adhikari Nagar Mahapalika Vs Ram Dhani Gupta and Another
Allahabad High Court · (1982) 6 ACR 229
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 11(1), 16, 7, 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 9, 9(J)
High Courts15 Feb 1982Disposed Of
Maharaj Singh and Others Vs Bishambhar Dayal and Others
Allahabad High Court · (1982) AWC 545
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 2, Order 22 Rule 9, Order 4 Rule 1, 104
High Courts15 Feb 1982Allowed
Nilima Bhatnagar etc Vs State of Uttar Pradesh and another
Allahabad High Court · (1982) 02 AHC CK 0057
Constitution of India, 1950 — Article 14, 226
High Courts15 Feb 1982Allowed
State of U.P. Vs Purshottara Lal Gupta
Allahabad High Court · (1982) AWC 290
Essential Commodities Act, 1955 — Section 3, 6, 6A, 6A(2), 7