COURT ARCHIVE

Allahabad High Court judgments

1,00,469 judgments · page 3,593 of 5,024

High Courts21 Mar 1980Allowed

Ram Sewak Jaiswal Vs Abdul Majeed and Others

Allahabad High Court · AIR 1980 All 262

Civil Procedure Code, 1908 (CPC) — Section 11Registration Act, 1908 — Section 17(1), 2(1), 2(7), 49Transfer of Property Act, 1882 — Section 107

High Courts21 Mar 1980Allowed

Ram Kripal Vs State of U.P. and Others

Allahabad High Court · (1980) AWC 369

Hindu Marriage Act, 1955 — Section 10(2), 11, 12, 13, 16Penal Code, 1860 (IPC) — Section 494, 495

High Courts20 Mar 1980Allowed

State Vs Azimulla

Allahabad High Court · (1980) CriLJ 1353

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

High Courts20 Mar 1980

M.P. Singh Vs State of U.P. and Another

Allahabad High Court · (1981) ACR 91

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 199, 200, 202Penal Code, 1860 (IPC) — Section 499, 500

High Courts19 Mar 1980Dismissed

Anand Swarup Vs Third Addl.District Judge, Muzaffarnagar, and others

Allahabad High Court · (1980) 03 AHC CK 0031

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 7

High Courts19 Mar 1980Dismissed

Chandausi Chemicals Vs Commissioner, Sales Tax

Allahabad High Court · (1980) 03 AHC CK 0021

Uttar Pradesh Sales Tax Act, 1948 — Section 4Uttar Pradesh Sales Tax Act, 1948 — Section 4Uttar Pradesh Sales Tax Act, 1948 — Section 4

High Courts18 Mar 1980Dismissed

State of Uttar Pradesh Vs Second Addl.District Judge, Farrukhabad and others

Allahabad High Court · (1980) 03 AHC CK 0029

Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 29, 3(17), 3(7)

High Courts17 Mar 1980Allowed

Girja Shanker Singh and Others Vs Ram Singh and Others

Allahabad High Court · AIR 1980 All 334 : (1980) AWC 321

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4

High Courts17 Mar 1980

Awadesh and Others Vs State

Allahabad High Court · (1980) ACR 243

Penal Code, 1860 (IPC) — Section 114, 307

High Courts14 Mar 1980

Smt. Radha Devi Dalmiya Vs Commissioner of Income Tax

Allahabad High Court · (1980) 17 CTR 67 : (1980) 125 ITR 134 : (1980) 4 TAXMAN 183

Income Tax Act, 1961 — Section 22, 23(2)

High Courts14 Mar 1980Partly Allowed

Kallumal and Others Vs State

Allahabad High Court · (1980) AWC 302

Criminal Procedure Code, 1973 (CrPC) — Section 374, 376Penal Code, 1860 (IPC) — Section 147, 308, 323, 65

High Courts14 Mar 1980Allowed

Ram Krtshan Agarwal Vs State of Uttar Pradesh

Allahabad High Court · (1980) 03 AHC CK 0030

Land Acquisition Act, 1894 — Section 11, 18, 25, 9Uttar Pradesh Town Improvement Act, 1919 — Section 36(1), 42(1)

High Courts14 Mar 1980

Smt. Rajjoo Vs State

Allahabad High Court · (1980) ACR 193

Criminal Procedure Code, 1973 (CrPC) — Section 323Penal Code, 1860 (IPC) — Section 201, 302

High Courts14 Mar 1980Dismissed

Narendra Kumar Vs Board of Revenue and Others

Allahabad High Court · (1980) AWC 360 : (1980) RD 327

High Courts14 Mar 1980Dismissed

Ram Mohan Bajpai Vs The 5th Additional District Judge and Others

Allahabad High Court · (1980) AWC 355

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)

High Courts11 Mar 1980Allowed

Commissioner of Sales Tax Vs Bombay Machinery Co.

Allahabad High Court · (1980) 46 STC 291

Central Sales Tax Act, 1956 — Section 11, 14Central Sales Tax Act, 1956 — Section 11, 14Central Sales Tax Act, 1956 — Section 11, 14

High Courts11 Mar 1980Allowed

S.P. Srivastava Vs Smt. Prem Lata Srivastava

Allahabad High Court · AIR 1980 All 336

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 9 Rule 13, 115Hindu Marriage Act, 1955 — Section 13, 15

High Courts11 Mar 1980Dismissed

Ramesh Chandra Vs Gulab Rai and Others

Allahabad High Court · AIR 1980 All 283

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 92, 92(1)

High Courts11 Mar 1980

SUSHIL KUMAR Vs INCOME TAX OFFICER and Others

Allahabad High Court · (1980) 18 CTR 274

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 154, 217, 253, 256

High Courts10 Mar 1980Dismissed

Bhagwan Das Vs The IVth Addl. District Judge and Others

Allahabad High Court · (1980) AWC 300

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) (Second Amendment) Rules, 1977 — Rule 13Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1), 18Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 1(2), 13, 13(4), 8