High Courts21 Sept 1979Allowed
Hisaria Plastic Products, Kanpur Vs Commissioner of Sales Tax, U.P., Lucknow
Allahabad High Court · AIR 1980 All 185
Limitation Act, 1963 — Section 5
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,614 of 5,024
High Courts21 Sept 1979Dismissed
Tej Singh and others Vs Chhail Behari Lal
Allahabad High Court · (1979) 09 AHC CK 0038
Civil Procedure Code, 1908 (CPC) — Section 47Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5(2)(a)
High Courts21 Sept 1979
Uma Shanker Vs State of U.P. and Others
Allahabad High Court · (1980) AWC 487
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4(2), 49, 5, 5(2)Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1975 — Section 9, 9(1), 9(2), 9(2A)Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1976 — Section 13A, 31, 31(5)
High Courts20 Sept 1979Allowed
Allahtala and Another Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1979) AWC 705
Transfer of Property Act, 1882 — Section 8Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4(2)Uttar Pradesh Tenancy Act, 1939 — Section 9, 9(2)
High Courts20 Sept 1979Dismissed
Pratap Narain Agarwal Vs Ram Narain Agrawal and Others
Allahabad High Court · (1979) AWC 711
Civil Procedure Code, 1908 (CPC) — Section 104, 144, 2(2), 2(2), 3General Clauses Act, 1897 — Section 6, 6(1)
High Courts20 Sept 1979Allowed
Harnam Singh Vs Bhikimbar Singh and Others
Allahabad High Court · AIR 1980 All 50
Easements Act, 1882 — Section 4
High Courts20 Sept 1979
Pratap Narain Agarwal Vs Ram Narain Agarwal and Others
Allahabad High Court · AIR 1980 All 42
Civil Procedure Code, 1908 (CPC) — Section 2, 2(2), 47, 49, 96
High Courts20 Sept 1979
Banarsi Lal Tulsiyan Vs Commissioner of Income Tax
Allahabad High Court · (1980) 124 ITR 310 : (1980) 3 TAXMAN 335
High Courts20 Sept 1979Dismissed
Prem Sunder Vs State of U.P.
Allahabad High Court · (1980) AWC 87
Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 50, 50B
High Courts20 Sept 1979Dismissed
Kashi Ram Vs State
Allahabad High Court · (1980) AWC 15
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts18 Sept 1979Allowed
Ram Prasad Misra and Others Vs District Judge and Others
Allahabad High Court · (1979) AWC 762
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 17(2)
High Courts17 Sept 1979Dismissed
Surendra Kumar Vs Smt. Kastoori Devi and Others
Allahabad High Court · (1979) AWC 723
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(1), 21
High Courts17 Sept 1979Dismissed
Deep Chand Jain Vs Kasoombiri Lal
Allahabad High Court · AIR 1980 All 117
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10
High Courts17 Sept 1979Allowed
Binduli Vs Ram Sajiwan and another
Allahabad High Court · (1979) 09 AHC CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts17 Sept 1979Allowed
Commissioner of Income Tax Vs Hind Motor Cycle Works
Allahabad High Court · (1982) 134 ITR 348 : (1980) 3 TAXMAN 152
Income Tax Act, 1961 — Section 256
High Courts17 Sept 1979Dismissed
Kailash Chandra Vs District Judge and Others
Allahabad High Court · (1980) AWC 19
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 22
High Courts17 Sept 1979Dismissed
Nagar Mahapalika Vs I Addl. District Judge and Another
Allahabad High Court · (1979) AWC 690
Constitution of India, 1950 — Article 226Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 213(1)
High Courts14 Sept 1979
Commissioner of Income Tax Vs Swadeshi Cotton Mills Co. Ltd.
Allahabad High Court · (1980) 15 CTR 81 : (1980) 121 ITR 747
Income Tax Act, 1961 — Section 28
High Courts14 Sept 1979
Roop Narain and Others Vs Radha Mohan Katiyar and Others
Allahabad High Court · AIR 1980 All 76
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 15(2)
High Courts14 Sept 1979Dismissed
Rameshwar Dayal Gupta Vs The Chief Inspector of Stamps
Allahabad High Court · (1980) AWC 218
Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1988 — Section 110, 110AStamp Act, 1899 — Section 57, 57(2), 61