High Courts04 Nov 1981Allowed
M.P. Poddar and company Vs Additional Judge (Revisions), Sales Tax
Allahabad High Court · (1982) 50 STC 183
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,551 of 5,024
High Courts04 Nov 1981Dismissed
Nekshu Vs Bakse Ram
Allahabad High Court · (1982) AWC 27
Civil Procedure Code, 1908 (CPC) — Section 3Civil Procedure Code, 1908 (CPC) — Section 3Civil Procedure Code, 1908 (CPC) — Section 3
High Courts04 Nov 1981Allowed
Smt. Malti Devi Vs Phool Chand and Others
Allahabad High Court · AIR 1982 All 86
Limitation Act, 1963 — Section 10
High Courts04 Nov 1981
Dr. Badri Prasad Sharma Vs Dr. Shanti Prasad Sharma and Another
Allahabad High Court · (1982) 6 ACR 9
Criminal Procedure Code, 1973 (CrPC) — Section 340, 482Penal Code, 1860 (IPC) — Section 120
High Courts04 Nov 1981Dismissed
Nagarwali Devi and Others Vs Girjapati Tewari and Others
Allahabad High Court · AIR 1982 All 80
Specific Relief Act, 1963 — Section 38
High Courts03 Nov 1981
Ram Nath Vs State
Allahabad High Court · (1981) ACR 431
Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323
High Courts02 Nov 1981Dismissed
State of U.P. and Another Vs Vikram Nath and Another
Allahabad High Court · (1981) AWC 799
Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 27, 27(1), 5(2)
High Courts02 Nov 1981
Nagar Swasthya Adhikari, Nagar Mahapalika Vs Bahadur Singh and Another
Allahabad High Court · (1982) 6 ACR 12
Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 12
High Courts02 Nov 1981Allowed
Commissioner of Sales Tax Vs Gupta Brothers
Allahabad High Court · (1982) 51 STC 400
High Courts23 Oct 1981Allowed
State of U.P. and Another Vs Gurmeet Singh Pal and Another
Allahabad High Court · (1981) AWC 795
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 8(3)
High Courts23 Oct 1981Allowed
Sadanand Tripathi Vs State of Uttar Pradesh and Others
Allahabad High Court · (1982) CriLJ 732
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 20National Security Act, 1980 — Section 3
High Courts23 Oct 1981Disposed Of
Manni Lal and Another Vs Sales Tax Officer and Others
Allahabad High Court · (1982) 49 STC 354
High Courts23 Oct 1981Allowed
Sardar Hawela Singh and Another Vs Harbansh Lal Surendra Pal and Others
Allahabad High Court · (1982) AWC 24
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 30 Rule 3, Order 30 Rule 8Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 30 Rule 3, Order 30 Rule 8Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 30 Rule 3, Order 30 Rule 8
High Courts23 Oct 1981
Abdul Aziz and Others Vs State of U.P.
Allahabad High Court · (1982) 6 ACR 448
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 112, 113, 114
High Courts22 Oct 1981Allowed
Abdul Hasan Vs Param Kirti Saran and Others
Allahabad High Court · (1981) 10 AHC CK 0021
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, Order 21 Rule 96, Order 21 Rule 97, 47Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, Order 21 Rule 96, Order 21 Rule 97, 47Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, Order 21 Rule 96, Order 21 Rule 97, 47
High Courts22 Oct 1981
Sita Ram Gupta Vs Union of India (UOI) and Others
Allahabad High Court · (1982) 29 CTR 107 : (1982) 137 ITR 819 : (1982) 10 TAXMAN 75
Estate Duty Act, 1953 — Section 83Estate Duty Rules, 1953 — Rule 41Income Tax Act, 1922 — Section 61(3)
High Courts21 Oct 1981Dismissed
State of U.P. and Another Vs Srimati Bittan Rani and Others
Allahabad High Court · (1982) AWC 72
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 27, 4, 4(11), 5(3)Constitution of India, 1950 — Article 226
High Courts21 Oct 1981Disposed Of
Smt. Rani Prem Kunwar Vs State of Uttar Pradesh and Others
Allahabad High Court · (1982) AWC 508
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 2(O), 6, 8
High Courts19 Oct 1981Disposed Off
S. Devendra Singh Vs Controller of Estate Duty
Allahabad High Court · (1982) 27 CTR 331 : (1982) 136 ITR 176 : (1982) 10 TAXMAN 113
Constitution of India, 1950 — Article 14Estate Duty Act, 1953 — Section 34(1), 39, 40, 5
High Courts19 Oct 1981
Dr. O.P. Shukla Vs M.L.N. Medical College, Allahabad
Allahabad High Court · AIR 1982 All 192
Constitution of India, 1950 — Article 226