High Courts23 Jan 1982Disposed Of
Shiam Lal Vs Ashok Kumar and others
Allahabad High Court · (1982) 01 AHC CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 353, 354
COURT ARCHIVE
Allahabad High Court judgments
1,00,477 judgments · page 3,542 of 5,024
High Courts22 Jan 1982Dismissed
Laxman Dass Vs State
Allahabad High Court · (1982) 6 ACR 253
Penal Code, 1860 (IPC) — Section 395
High Courts22 Jan 1982Allowed
M/s. Bharat Iron Manufacturing Works Vs Kumari Bimla Goel
Allahabad High Court · (1982) AWC 132
High Courts22 Jan 1982Allowed
Mohd. Enam Khan Vs Sayeed Wilayatul Hasan and Others
Allahabad High Court · (1982) AWC 133
Presidency Small Cause Courts Act, 1882 — Section 13(1), 25, 4Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30
High Courts22 Jan 1982
Vedpal Singh Vs State
Allahabad High Court · (1982) 6 ACR 134
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 374, 376, 376(3), 397(3), 399(2)Penal Code, 1860 (IPC) — Section 171
High Courts21 Jan 1982
Syed Muzaffar Hasan and Others Vs Mohd. Ismail and Another
Allahabad High Court · (1982) 6 ACR 351
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 482Penal Code, 1860 (IPC) — Section 500
High Courts20 Jan 1982Dismissed
Kalyan Rai Saxena Vs Second addl.District judge, Bulandshahar and others
Allahabad High Court · (1982) 01 AHC CK 0037
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1A)
High Courts20 Jan 1982Allowed
Ram Dular Vs Deputy Director Consolidation and Others
Allahabad High Court · (1982) AWC 306
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 18
High Courts20 Jan 1982
Jagan and Another Vs State
Allahabad High Court · (1982) 6 ACR 165
Criminal Procedure Code, 1973 (CrPC) — Section 100Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 392, 411
High Courts19 Jan 1982
Munna and Others Vs State of U.P. and Others
Allahabad High Court · (1982) 6 ACR 190
Uttar Pradesh Children Act, 1951 — Section 2(9), 23, 23(1), 24, 25Uttar Pradesh Children Rules, 1962 — Rule 14, 15
High Courts18 Jan 1982Allowed
Ganga Pd. Singh Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1982) AWC 190
High Courts18 Jan 1982Allowed
Ram Chandra Giri Vs Ram Surat Giri and Another
Allahabad High Court · (1983) 7 ACR 95
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 112
High Courts18 Jan 1982Allowed
Munna Vs State
Allahabad High Court · (1982) AWC 144 : (1982) CriLJ 884
Prevention of Food Adulteration Act, 1954 — Section 13, 16, 7
High Courts18 Jan 1982
Durga Prasad Singh and Others Vs State of U.P. and Others
Allahabad High Court · (1982) 6 ACR 264
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1)Penal Code, 1860 (IPC) — Section 167, 218, 419, 420, 465Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 142, 4
High Courts15 Jan 1982Allowed
Har Saran Dass Dhillan Vs The Sub-Divisional Magistrate and Others
Allahabad High Court · (1982) AWC 294
Uttar Pradesh Panchayat Raj Act, 1947 — Section 95, 95(4)
High Courts15 Jan 1982Dismissed
Krishna Chandra and Others Vs Smt. Kaneez Fatima and Others
Allahabad High Court · (1982) 01 AHC CK 0048
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14, 115, 148Partition Act, 1893 — Section 4Partition Rules, 1893 — Rule 6B
High Courts15 Jan 1982Allowed
Victor Cables Corporation Vs State of Uttar Pradesh and Another
Allahabad High Court · (1982) 50 STC 44
Central Sales Tax Act, 1956 — Section 9Income Tax Act, 1961 — Section 34
High Courts15 Jan 1982
Kumari Sunita Gupta Vs Assistant Commissioner of Income Tax
Allahabad High Court · (1982) 27 CTR 324 : (1982) 136 ITR 672 : (1982) 9 TAXMAN 264
Income Tax Act, 1961 — Section 160, 160(1), 160(2), 161, 166
High Courts15 Jan 1982
BADRI VISHAL TANDON Vs CONTROLLER OF ESTATE DUTY.
Allahabad High Court · (1982) 30 CTR 316 : (1982) 136 ITR 427
Estate Duty Act, 1953 — Section 33, 34
High Courts14 Jan 1982Allowed
Sri Niwas Agrawal and Another Vs State of U.P. and Others
Allahabad High Court · (1983) CriLJ 21
Constitution of India, 1950 — Article 226