High Courts12 Jan 1981Dismissed
Balram Lal Srivastava Vs State
Allahabad High Court · (1981) AWC 252
Criminal Procedure Code, 1973 (CrPC) — Section 439Essential Commodities Act, 1955 — Section 3, 6, 7
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,571 of 5,024
High Courts12 Jan 1981Dismissed
Thakur Prasad Pandey Vs Deputy Director Consolidation and Another
Allahabad High Court · (1981) AWC 359 : (1982) RD 8
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts09 Jan 1981Allowed
Asharam Vs State
Allahabad High Court · (1981) ACR 109
Penal Code, 1860 (IPC) — Section 337
High Courts09 Jan 1981Allowed
Sita Ram and Another Vs State
Allahabad High Court · (1981) ACR 113
Central Excises and Salt Act, 1944 — Section 34
High Courts09 Jan 1981Allowed
Kaan Singh Vs Fourth Addl.District and Sessions Judge and others
Allahabad High Court · (1981) 01 AHC CK 0060
Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 13, 3(4), 4A
High Courts09 Jan 1981Allowed
Sher Singh Vs Mohd. Ismail and Another
Allahabad High Court · AIR 1981 All 114
Civil Procedure Code, 1908 (CPC) — Section 11Transfer of Property Act, 1882 — Section 111, 45
High Courts09 Jan 1981Allowed
Jangi Vs The Board of Revenue, U.P. and Others
Allahabad High Court · AIR 1981 All 191 : (1981) RD 47
Registration Act, 1908 — Section 47
High Courts09 Jan 1981Dismissed
Janardan Misra Vs The State of U.P. and Others
Allahabad High Court · AIR 1981 All 213
Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 4, 5
High Courts09 Jan 1981Allowed
Commissioner of Sales Tax Vs Babu Lal Parmanand
Allahabad High Court · (1982) 49 STC 181
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
High Courts09 Jan 1981
Addl. Commissioner of Income Tax Vs Balrampur Raj Electric Supply Co.
Allahabad High Court · (1981) 21 CTR 94 : (1981) 128 ITR 615
Companies Act, 1956 — Section 209Income Tax Act, 1961 — Section 28, 37(1)Income Tax Rules, 1962 — Rule 104
High Courts09 Jan 1981
Buchcha Vs State
Allahabad High Court · (1981) ACR 270
Penal Code, 1860 (IPC) — Section 376, 511
High Courts08 Jan 1981Allowed
State of U.P. Vs IIIrd Addl. District and Sessions Judge
Allahabad High Court · (1981) AWC 186
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 6
High Courts08 Jan 1981Allowed
Yadav Medical Store, Allahabad Vs The State of Uttar Pradesh and Others
Allahabad High Court · AIR 1981 All 139
Constitution of India, 1950 — Article 133, 14
High Courts07 Jan 1981Dismissed
Krishna Pal Singh and others Vs Akal Chand and others
Allahabad High Court · (1981) 01 AHC CK 0056
Civil Procedure Code, 1908 (CPC) — Section 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331A
High Courts07 Jan 1981Dismissed
Ravindra Kumar Bhan Vs Seventh Addl.District Judge, Kanpur and others.
Allahabad High Court · (1981) 01 AHC CK 0054
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 21Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 9(3)
High Courts07 Jan 1981Disposed Of
H.L.Virmani and another Vs State of Uttar Pradesh and another
Allahabad High Court · (1981) 01 AHC CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 17, 7Prevention of Food Adulteration Rules, 1955 — Rule 12B
High Courts07 Jan 1981Dismissed
Jadonath Singh Vs Jaswant Singh and Others
Allahabad High Court · (1981) AWC 355
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts07 Jan 1981Allowed
Mnrari Lal Vs State
Allahabad High Court · (1981) AWC 453
Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 10(7), 13, 13(2), 16, 7
High Courts07 Jan 1981
Muari Lal Vs State
Allahabad High Court · (1981) ACR 241 : (1983) RD 142
Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 10(7), 11, 13, 13(2), 16
High Courts06 Jan 1981Disposed Of
Bhikam Singh Vs State
Allahabad High Court · (1981) ACR 224
Criminal Procedure Code, 1973 (CrPC) — Section 384, 384(2), 421, 421(2), 449