COURT ARCHIVE

Allahabad High Court judgments

1,00,469 judgments · page 3,580 of 5,024

High Courts22 Sept 1980Allowed

Rustum Lal Vs The District Judge and Others

Allahabad High Court · (1980) AWC 589

Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)

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High Courts22 Sept 1980

Sheonandan Vs Teja

Allahabad High Court · (1981) ACR 408

Criminal Procedure Code, 1973 (CrPC) — Section 145, 482

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High Courts19 Sept 1980Allowed

Rohan Singh Vs The Deputy Director of Consolidation and Others

Allahabad High Court · (1980) AWC 663

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19, 3(4), 48, 49

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High Courts19 Sept 1980

Dalbir Vs State of U.P.

Allahabad High Court · (1981) ACR 52

Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 307, 324

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High Courts18 Sept 1980Dismissed

Union Northern Railway and Another Vs Firm Anis Khan and Others

Allahabad High Court · AIR 1981 All 18

Railways Act, 1890 — Section 78B

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High Courts18 Sept 1980Allowed

Dass Hitachi (P.) Ltd. and Another Vs The Assistant Commissioner (Assessment), Sales Tax

Allahabad High Court · (1981) 48 STC 142

Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226

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High Courts18 Sept 1980

Dharam Pal Khindaria Vs Deep Chand Daga and Others

Allahabad High Court · (1980) ACR 416

Criminal Procedure Code, 1973 (CrPC) — Section 342Uttar Pradesh Trade and Merchandise Marks Act, 1958 — Section 2, 78, 79

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High Courts17 Sept 1980

J.C. Tondon and Another Vs Munna Lal and Another

Allahabad High Court · (1981) ACR 23

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 386

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High Courts16 Sept 1980Disposed Off

Addl. Commissioner of Income Tax Vs U.P. State Agro Industrial Corporation

Allahabad High Court · (1982) 133 ITR 597 : (1981) 6 TAXMAN 161

Income Tax Act, 1961 — Section 10(1), 14, 145

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High Courts16 Sept 1980Dismissed

Sahdeo and Others Vs Board of Revenue and Others

Allahabad High Court · AIR 1980 All 408 : (1981) RD 8

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 18Uttar Pradesh Land Revenue Act, 1901 — Section 34

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High Courts16 Sept 1980Dismissed

Ram Bux Vs Ram Karan and Others

Allahabad High Court · AIR 1981 All 6

Limitation Act, 1908 — Article 12, 14

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High Courts15 Sept 1980Dismissed

Virendra Kumar Vs Charanjit Lal and Others

Allahabad High Court · (1981) AWC 441

Criminal Procedure Code, 1973 (CrPC) — Section 342Trade and Merchandise Marks Act, 1958 — Section 2(1), 77(1), 78, 79

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High Courts15 Sept 1980

Swadeshi Cotton Mills Ltd. Vs Swadeshi Polytex

Allahabad High Court · (1982) 52 CompCas 483

Companies Act, 1956 — Section 236, 237, 238, 239, 397Evidence Act, 1872 — Section 123, 124

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High Courts15 Sept 1980Dismissed

Budhoo Teli Vs Ram Surat Tewari and Others

Allahabad High Court · (1980) AWC 716

Specific Relief Act, 1963 — Section 16

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High Courts12 Sept 1980Dismissed

Smt. Naurangi Vs Satya Narayan

Allahabad High Court · (1980) AWC 697

Criminal Procedure Code, 1973 (CrPC) — Section 498Hindu Adoptions and Maintenance Act, 1956 — Section 18(2)Hindu Marriage Act, 1955 — Section 13B, 29(2)

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High Courts12 Sept 1980Disposed Of

Sarla Chopra Vs Director of Education, Allahabad and others

Allahabad High Court · (1980) 09 AHC CK 0039

Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16E(10), 16G, 16GG

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High Courts12 Sept 1980Dismissed

Prem Kumar Vs Fourth Addl.District Judge, Meerut and another

Allahabad High Court · (1980) 09 AHC CK 0038

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 18, 21

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High Courts12 Sept 1980Allowed

Kamlesh Kumar Gupta Vs 1st Addi. District and Sessions Judge and Others

Allahabad High Court · (1981) AWC 12

Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 2, 3, 4, 7

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High Courts11 Sept 1980Allowed

Pancham and Another Vs State

Allahabad High Court · (1980) ACR 401

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 100, 102, 304, 323, 325

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High Courts11 Sept 1980Allowed

Nagar Swasthya Adhikari Vs Ram Autar and Another

Allahabad High Court · (1981) ACR 3

Criminal Procedure Code, 1973 (CrPC) — Section 342Prevention of Food Adulteration Act, 1954 — Section 16Prevention of Food Adulteration Rules, 1955 — Rule 18, 50, 7, 9

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