High Courts06 Sept 1977Dismissed
Zila Parishad Vs K.C. Saxena and Others
Allahabad High Court · (1977) CriLJ 1747
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 133, 144, 145
COURT ARCHIVE
Allahabad High Court judgments, 1977
562 judgments · page 11 of 29
High Courts02 Sept 1977Dismissed
Vineet Kumar Vs Smt. Bhagwan Dei
Allahabad High Court · AIR 1978 All 312
Arbitration Act, 1940 — Section 30, 32, 33Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, 12, 122, 125, 2(18)Specific Relief Act, 1963 — Section 14(2), 43
High Courts02 Sept 1977Dismissed
Steel Enterprises Pvt. Ltd. Vs Union of India (UOI) and Others
Allahabad High Court · (1978) 2 ELT 153
Customs Act, 1962 — Section 110, 110(2), 124, 128
High Courts02 Sept 1977
Smt. Asha Devi Jauhari Vs Smt. Sharda Devi and Others
Allahabad High Court · (1977) AWC 517 : (1978) 1 LLJ 344
Payment of Gratuity Act, 1972 — Section 15, 7
High Courts01 Sept 1977Allowed
Brij Mohan Chaturvedi Vs X Addl. Dist. Judge and Others
Allahabad High Court · AIR 1978 All 36
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14, 16, 18
High Courts31 Aug 1977Disposed Of
Mohammad Yunus Vs Third Addl.District Judge, Mirzapur and others
Allahabad High Court · (1977) 08 AHC CK 0041
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 22, 43(2)(a), 43(2)(h)
High Courts30 Aug 1977Disposed Of
Izhar Ahmad Vs State
Allahabad High Court · (1977) AWC 481 : (1978) CriLJ 58
Criminal Procedure Code, 1973 (CrPC) — Section 167, 207, 209, 439Penal Code, 1860 (IPC) — Section 302
High Courts30 Aug 1977Partly Allowed
S.B. Industries, Freegunj and Another Vs United Bank of India and Others
Allahabad High Court · AIR 1978 All 189
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1, Order 49 Rule 1
High Courts30 Aug 1977Allowed
Dr. Ashok Ranjan Saxena Vs Smt. Vishwa Bharti
Allahabad High Court · AIR 1978 All 18 : (1977) AWC 507
Hindu Marriage Act, 1955 — Section 19
High Courts29 Aug 1977Allowed
Kedar and Another Vs State
Allahabad High Court · (1977) ACR 388
Uttar Pradesh Excise Act, 1910 — Section 60, 7, 71
High Courts29 Aug 1977Dismissed
Devki Devi Tiwari and Others Vs Raghunath Sahai Chatrath and Others
Allahabad High Court · (1978) ACJ 169
Central Motor Vehicles Rules, 1989 — Rule 7Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2Motor Vehicles Act, 1939 — Section 110A, 110D, 2, 94, 95
High Courts29 Aug 1977
Smt. Devki Devi Tiwari and Others Vs Raghunath Sahai Chatroth and Others
Allahabad High Court · (1977) AWC 629
Central Motor Vehicles Rules, 1989 — Regulation 6, 7Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2Motor Vehicles Act, 1939 — Section 110A, 110D, 2, 94, 95
High Courts29 Aug 1977Allowed
Fateh Singh Vs State of U.P. and Others
Allahabad High Court · (1977) AWC 534
Contract Act, 1872 — Section 2, 25Transfer of Property Act, 1882 — Section 122Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 5(2), 5(6)
High Courts28 Aug 1977Disposed Of
Nifikir and another Vs Deputy Director of Consolidation and others
Allahabad High Court · (1977) 08 AHC CK 0034
Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 17Uttar Pradesh Tenancy Act, 1939 — Section 3
High Courts26 Aug 1977Dismissed
BHAN HUKUM CHAND Vs SALES TAX OFFICER and Others
Allahabad High Court · (1978) 7 CTR 16
Constitution of India, 1950 — Article 226
High Courts26 Aug 1977Dismissed
Bharon Prasad Vs Regional Transport Authority and Another
Allahabad High Court · AIR 1978 All 229
Motor Vehicles Act, 1939 — Section 60, 68, 68(1), 68(2)Uttar Pradesh Motor Gadi (Yatri Kar) Adhiniyam, 1962 — Section 47(1)Uttar Pradesh Motor Vehicles Rules, 1940 — Rule 51H(3)
High Courts26 Aug 1977Dismissed
Chandra Bhan Hukum Chand Vs Sales Tax Officer and Others
Allahabad High Court · (1978) 41 STC 284
Constitution of India, 1950 — Article 226
High Courts26 Aug 1977Allowed
Babu Ram Vs Arjun Lal and Others
Allahabad High Court · AIR 1978 All 243
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts26 Aug 1977
Roshan Lal Vs State
Allahabad High Court · (1977) ACR 360
Criminal Procedure Code, 1973 (CrPC) — Section 403, 464, 465, 468, 473Limitation Act, 1963 — Section 5Public Gambling Act, 1867 — Section 3, 4
High Courts26 Aug 1977
Faiyazuddin Vs State and Another
Allahabad High Court · (1978) ACR 57
Criminal Procedure Code, 1973 (CrPC) — Section 32, 32(1), 32(4), 403Uttar Pradesh Municipalities Act, 1916 — Section 185, 307