CourtKutchehry.com

COURT ARCHIVE

Allahabad High Court judgments

1,00,469 judgments · page 3,574 of 5,024

High Courts05 Dec 1980

Babu Ali alias Munawwar Vs State of U.P.

Allahabad High Court · (1981) ACR 44

Constitution of India, 1950 — Article 14, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 209, 213, 220Penal Code, 1860 (IPC) — Section 302, 393
Read judgment
High Courts04 Dec 1980Allowed

Nasim Vs State of U.P.

Allahabad High Court · (1981) ACR 17

Prevention of Food Adulteration Act, 1954 — Section 13(1), 13(2), 13(3), 16, 7
Read judgment
High Courts04 Dec 1980Allowed

Asharfi Devi Vs Sixth Addl.District Judge and another

Allahabad High Court · (1980) 12 AHC CK 0033

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 21(1)(b)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 17
Read judgment
High Courts01 Dec 1980Allowed

Hira Lal Vs State of U.P.

Allahabad High Court · (1981) AWC 132

Prevention of Food Adulteration Act, 1954 — Section 10(7), 13, 16, 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 44
Read judgment
High Courts28 Nov 1980Allowed

Smt. Sulochana Vs Ram Kumar Chauhan

Allahabad High Court · AIR 1981 All 78

Allahabad High Court Hindu Marriage and Divorce Rules, 1956 — Rule 4, 5Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 6 Rule 2(1)Hindu Marriage Act, 1955 — Section 13(1), 20, 21
Read judgment
High Courts28 Nov 1980Dismissed

Smt. Padmawati Vs District Judge and Others

Allahabad High Court · (1981) AWC 87

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 18, 21Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10(6)
Read judgment
High Courts27 Nov 1980Dismissed

Ram Shankar Vs State of U.P.

Allahabad High Court · (1981) AWC 35

Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 9
Read judgment