COURT ARCHIVE

Allahabad High Court judgments

1,00,469 judgments · page 3,553 of 5,024

High Courts24 Sept 1981Allowed

The Oriental Fire and Gen. Insurance Co. Vs Smt. Krishna Devi and Others

Allahabad High Court · (1982) AWC 34

Motor Vehicles Act, 1939 — Section 110A, 110B, 110C, 110D, 110EMotor Vehicles Act, 1939 — Section 110A, 110B, 110C, 110D, 110EMotor Vehicles Act, 1939 — Section 110A, 110B, 110C, 110D, 110E

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High Courts24 Sept 1981Dismissed

Oriental Fire and General Insurance Co. Ltd. Vs Smt. Krishna Devi and Others

Allahabad High Court · (1982) ACJ 56 : (1983) 54 CompCas 798

Motor Vehicles Act, 1939 — Section 110A, 110F

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High Courts23 Sept 1981Dismissed

Gopal Das Vs Addl. District Judge and Others

Allahabad High Court · (1982) AWC 40

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2), 20(3), 20(4), 39

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High Courts23 Sept 1981Allowed

S.C. Shukla and Bros. Vs Union of India (UOI) and Another

Allahabad High Court · (1983) 54 CompCas 547

Arbitration Act, 1940 — Section 20

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High Courts22 Sept 1981Disposed Off

Commissioner, Sales Tax Vs Rita Ice Cream

Allahabad High Court · (1982) 49 STC 297

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High Courts22 Sept 1981Dismissed

Vishwanath Gupta Vs Smt. Parbati Devi and Others

Allahabad High Court · AIR 1982 All 106

Civil Procedure Code, 1908 (CPC) — Section 24Limitation Act, 1963 — Article 64, 65

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High Courts22 Sept 1981

Shiv Vir Singh Sanger Vs State

Allahabad High Court · (1982) AWC 765

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 126, 127, 128

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High Courts22 Sept 1981

Pati Ram Vs State

Allahabad High Court · (1982) CriLJ 387

Prevention of Food Adulteration Act, 1954 — Section 16, 7

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High Courts21 Sept 1981Allowed

Mumtaz Khan Vs Distt. Magistrate and Another

Allahabad High Court · (1982) AWC 18

Constitution of India, 1950 — Article 22, 22(5), 226National Security Act, 1980 — Section 3, 8, 8(1)Constitution of India, 1950 — Article 22, 22(5), 226

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High Courts21 Sept 1981

Mohammad Waseem Vs The State

Allahabad High Court · (1981) 09 AHC CK 0031

Criminal Procedure Code, 1973 (CrPC) — Section 451, 452, 457

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High Courts21 Sept 1981

Waseem alias Mohd. Waseem Vs State

Allahabad High Court · (1982) 6 ACR 439

Criminal Procedure Code, 1973 (CrPC) — Section 451, 452, 457, 523Uttar Pradesh Excise Act, 1910 — Section 58, 72

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High Courts21 Sept 1981Allowed

Kali Charan and Others Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1981) AWC 840

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 5(1)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 168A

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High Courts19 Sept 1981Dismissed

Mast Ram Vs State of U.P.

Allahabad High Court · (1982) 6 ACR 35

Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 95Prevention of Food Adulteration Act, 1954 — Section 16, 20, 7(3)

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High Courts18 Sept 1981Dismissed

Shanti Swamp Gupta Vs Nagar Palika

Allahabad High Court · (1981) AWC 765

Uttar Pradesh Municipalities Act, 1916 — Section 297, 301, 327

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High Courts18 Sept 1981

Nagar Swasthya Adhikari Nagar Mahapalika Vs Guru Prasad

Allahabad High Court · (1982) AWC 62

Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7

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High Courts17 Sept 1981Allowed