High Courts10 Feb 1981Allowed
Smt. Asharfi Devi Vs Ratan Singh and Others
Allahabad High Court · (1981) AWC 338
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4Usurious Loans Act, 1918 — Section 2, 3, 3(2)
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,568 of 5,024
High Courts10 Feb 1981Allowed
Shakuntala Devi Vs Fourth Addl.District Judge Meerut and others
Allahabad High Court · (1981) 02 AHC CK 0050
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 38(3)(e)
High Courts10 Feb 1981
Rajiv Yadav Vs State of U.P.
Allahabad High Court · (1981) ACR 150
Criminal Procedure Code, 1973 (CrPC) — Section 172, 227, 319, 319(1)
High Courts10 Feb 1981Dismissed
Sharif Ahmad and Others Vs State of U.P.
Allahabad High Court · (1981) AWC 268
High Courts05 Feb 1981Allowed
Kamla Ahuja Vs Jagdish Chandra and others
Allahabad High Court · (1981) 02 AHC CK 0053
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts03 Feb 1981Dismissed
Mohd. Sher Khan and others Vs Shafi Ullah and another
Allahabad High Court · (1981) 02 AHC CK 0044
Administration of Evacuee Property Act, 1950 — Section 46Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226
High Courts03 Feb 1981Dismissed
Mohd. Sher Khan and Others Vs Shafi Ullah and Another
Allahabad High Court · AIR 1981 All 133
Administration of Evacuee Property Act, 1950 — Section 46Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226
High Courts02 Feb 1981Allowed
Hanif Vs State of U.P.
Allahabad High Court · (1981) ACR 186
Prevention of Food Adulteration Act, 1954 — Section 16, 2(7), 7, 8
High Courts02 Feb 1981Allowed
Sbyam Narain Singh Vs Kailash Pati Rai
Allahabad High Court · (1981) AWC 428
Criminal Procedure Code, 1973 (CrPC) — Section 145Uttar Pradesh General Clauses Act, 1904 — Section 4Uttar Pradesh Panchayat Raj Act, 1947 — Section 64, 64(1)(c)
High Courts02 Feb 1981
Ram Chandra Vs State
Allahabad High Court · (1981) ACR 180
Prevention of Food Adulteration Act, 1954 — Section 10(2), 16, 2, 2(1), 7
High Courts30 Jan 1981Dismissed
Baboo Vs State
Allahabad High Court · (1981) AWC 269
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(1), 190(1)(c), 202
High Courts30 Jan 1981Partly Allowed
Gaon Sabha Vs Kushal Pal Singh
Allahabad High Court · AIR 1981 All 176
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 65
High Courts29 Jan 1981Allowed
Ram Kumar Vs State of U.P.
Allahabad High Court · (1981) AWC 254
Criminal Procedure Code, 1973 (CrPC) — Section 13, 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7
High Courts29 Jan 1981Dismissed
Majid and Others Vs Munafait and Another
Allahabad High Court · AIR 1981 All 167 : (1981) AWC 185 : (1981) RD 148
Constitution of India, 1950 — Article 226Uttar pradesh Land Revenue Act, 1901 — Section 34
High Courts29 Jan 1981Dismissed
Kallan Vs The District Judge, Allahabad and Others
Allahabad High Court · AIR 1981 All 168
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 105
High Courts29 Jan 1981Dismissed
Sheo Prasad Vs State of U.P.
Allahabad High Court · (1981) AWC 247
Evidence Act, 1872 — Section 11, 32Factories Act, 1948 — Section 100, 102, 6, 92
High Courts28 Jan 1981Dismissed
Satya Narain Parasher Vs III Additional District Judge and Others
Allahabad High Court · (1981) AWC 235
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226
High Courts27 Jan 1981
Chandra Pal Singh and Others Vs Maharaj Singh
Allahabad High Court · (1981) ACR 98
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 345, 346, 482Penal Code, 1860 (IPC) — Section 193, 199, 201, 211, 228Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 34(2)
High Courts23 Jan 1981Dismissed
D.J. Bulandshahr. Vs Nanhey Khan
Allahabad High Court · (1981) AWC 309
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 90, 47
High Courts23 Jan 1981Allowed
Udaiveer Singh Vs D.M. Farrukhabad and Another
Allahabad High Court · AIR 1981 All 244 : (1981) AWC 237
Arms Act, 1959 — Section 17, 18(1)Arms Rules, 1962 — Rule 55Criminal Procedure Code, 1973 (CrPC) — Section 107, 117