High Courts07 Jan 1980Partly Allowed
Santosh Anand Vs Anand Prakash
Allahabad High Court · (1980) AWC 157
Hindu Marriage Act, 1955 — Section 13, 26, 27
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,602 of 5,024
High Courts07 Jan 1980Allowed
Babool Singh Vs State of U.P. and Others
Allahabad High Court · AIR 1980 All 173 : (1980) AWC 201
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 3(7), 5, 6
High Courts07 Jan 1980Allowed
Smt. Aina Devi Vs Bachan Singh and Another
Allahabad High Court · AIR 1980 All 174
Evidence Act, 1872 — Section 35, 74Hindu Marriage Act, 1955 — Section 11, 23(1)Limitation Act, 1963 — Section 29(3)
High Courts07 Jan 1980Allowed
Commissioner, Sales Tax Vs Pali Ram Laxmi Narain
Allahabad High Court · (1980) 46 STC 89
Uttar Pradesh Sales Tax Act, 1948 — Section 11Uttar Pradesh Sales Tax Act, 1948 — Section 11Uttar Pradesh Sales Tax Act, 1948 — Section 11
High Courts05 Jan 1980Allowed
Rameshwar Prasad Vs Anand Behari Lal
Allahabad High Court · (1980) 01 AHC CK 0050
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts04 Jan 1980Dismissed
Ishwar Dayal Saxena Vs Smt. Savitri Devi
Allahabad High Court · (1980) AWC 162
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2Hindu Marriage Act, 1955 — Section 10, 13(1)Marriage Laws (Amendment) Act, 1976 — Section 39, 39(1), 39(2)
High Courts04 Jan 1980Dismissed
Smt. Hubraji Vs The Authorised Chief Settlement Commissioner, U.P. Bihar
Allahabad High Court · AIR 1980 All 231
Administration of Evacuee Property Act, 1950 — Section 40, 7(1)Constitution of India, 1950 — Article 226, 31Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12(2), 24, 36
High Courts04 Jan 1980Allowed
Har Prasad Singh Vs State of U.P. and Others
Allahabad High Court · AIR 1980 All 191 : (1981) RD 1
Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 4A
High Courts04 Jan 1980
Nanhoo Mal Jyoty Prasad Vs Commissioner of Income Tax
Allahabad High Court · (1980) 122 ITR 202 : (1980) 3 TAXMAN 492
Income Tax Act, 1961 — Section 184(7)
High Courts04 Jan 1980
Commissioner, Sales Tax Vs Kohinoor India Pvt. Ltd.
Allahabad High Court · (1980) 45 STC 332
Uttar Pradesh Sales Tax Act, 1948 — Section 11Uttar Pradesh Sales Tax Act, 1948 — Section 11Uttar Pradesh Sales Tax Act, 1948 — Section 11
High Courts04 Jan 1980Dismissed
Daya Shankar Vs Smt. Bachi and Others
Allahabad High Court · AIR 1982 All 376
Contract Act, 1872 — Section 16Evidence Act, 1872 — Section 111, 145
High Courts02 Jan 1980Dismissed
Bipat Vs 1st Addl. Dist. Judge, Gonda and Others
Allahabad High Court · AIR 1980 All 142
Transfer of Property Act, 1882 — Section 106
High Courts02 Jan 1980Dismissed
Shiv Balak Singh and Others Vs Ram Kishore and Others
Allahabad High Court · AIR 1980 All 178
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1908 — Article 139Transfer of Property Act, 1882 — Section 111
High Courts02 Jan 1980
Sahu Govind Prasad Vs Wealth-tax Officer and Others
Allahabad High Court · (1980) 17 CTR 258 : (1983) 139 ITR 825
Wealth Tax Act, 1957 — Section 35, 5(1)
High Courts02 Jan 1980Allowed
Mst. Nadri Begum Vs Mst. Nasrat Bibi and Others
Allahabad High Court · AIR 1980 All 210
Evidence Act, 1872 — Section 116Limitation Act, 1908 — Article 142, 144
High Courts01 Jan 1980Allowed
Hausila Vs State
Allahabad High Court · (1980) ACR 116
Penal Code, 1860 (IPC) — Section 396
High Courts01 Jan 1980Allowed
Ram Nath and Others Vs Board of Revenue and Others
Allahabad High Court · (1980) AWC 134
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115C
High Courts01 Jan 1980
Hakam Singh and Others Vs Commissioner of Income Tax
Allahabad High Court · (1980) 17 CTR 255 : (1980) 124 ITR 228 : (1981) 5 TAXMAN 96
Income Tax Act, 1961 — Section 271(1), 273, 273A
High Courts01 Jan 1980
State of U.P. Vs Laxmi and Others
Allahabad High Court · (1980) ACR 196
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts22 Dec 1979Allowed
Bharat Singh and Others Vs State
Allahabad High Court · (1979) ACR 131
Cattle Trespass Act, 1871 — Section 10Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 104, 147, 148, 149, 302