COURT ARCHIVE

Allahabad High Court judgments, 1977

562 judgments · page 18 of 29

High Courts19 May 1977Allowed

Jhandoo Vs State of U.P. and Others

Allahabad High Court · (1977) AWC 318

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10, 10(2), 3(17), 3(2), 3(9)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 11

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High Courts19 May 1977Dismissed

Smt. Ram Piyari Vs Budh Sen and Others

Allahabad High Court · AIR 1977 All 390

Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5Provincial Small Cause Courts Act, 1887 — Section 17, 17(1)

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High Courts19 May 1977Allowed

Ghana Ram and Others Vs State of Uttar Pradesh and Others

Allahabad High Court · (1977) AWC 415

Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1974 — Section 38B, 9Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1976 — Section 31, 31(3)Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 12(2), 38B, 5, 5(1)

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High Courts18 May 1977Dismissed

Karan Singh Vs State of U.P. and Others

Allahabad High Court · AIR 1978 All 12 : (1977) AWC 442

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10, 10(2), 12, 13A, 31

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High Courts18 May 1977Dismissed

Ram Krishna and others Vs Yunus and another

Allahabad High Court · (1977) 05 AHC CK 0019

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202(1)(b)

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High Courts18 May 1977

U.P. State Road Transport Corporation, Meerut and Another Vs The Regional Transport Authority, Meerut and Others

Allahabad High Court · AIR 1977 All 440

Motor Vehicles Act, 1939 — Section 64A, 68F(1), 68F(3)

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High Courts18 May 1977

Ram Krishna and Others Vs Yunus and Others

Allahabad High Court · (1977) AWC 563 : (1978) CriLJ 52

Criminal Procedure Code, 1973 (CrPC) — Section 156, 190, 200, 202Penal Code, 1860 (IPC) — Section 395

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High Courts18 May 1977Allowed

Mahendra Pal Singh Vs State of U.P. and Others

Allahabad High Court · (1977) AWC 460

Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1972 — Section 13AUttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1974 — Section 9Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1976 — Section 31, 31(5), 38B

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High Courts17 May 1977Dismissed

Elgin Mills Co. Ltd. Vs Income Tax Officer, "A" Ward

Allahabad High Court · (1978) 111 ITR 287

Income Tax Act, 1961 — Section 147

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High Courts17 May 1977Dismissed

Zakir and Another Vs Mohammad Hussain Khan and Others

Allahabad High Court · AIR 1977 All 476

Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Transfer of Property Act, 1882 — Section 106

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High Courts16 May 1977Dismissed

Chinia Devi and another Vs Dayanath Gupta and others

Allahabad High Court · (1977) 05 AHC CK 0025

Provincial Small Cause Courts Act, 1887 — Section 15(3)Uttar Pradesh Civil Laws Amendment Act, 1972 — Section 2, 3, 4

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High Courts13 May 1977Disposed Off

Laxmi Prasad Vs District Judge and Another

Allahabad High Court · (1978) AWC 279

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 16Uttar Pradesh Imposition of Ceiling on Land Holdings Rules, 1961 — Rule 18, 18A, 18BUttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 16

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High Courts12 May 1977Dismissed

Hafiz Ali Khan Vs Mohd. Ishaq

Allahabad High Court · AIR 1977 All 469 : (1977) AWC 709 : (1979) RD 184

Easements Act, 1882 — Section 60

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High Courts12 May 1977Allowed

U.P. State Electricity Board and Another Vs Goel Electric Stores, Chandigarh

Allahabad High Court · AIR 1977 All 494

Allahabad High Court General (Civil) Rules, 1957 — Rule 585Contract Act, 1872 — Section 2, 7, 7(1)

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High Courts11 May 1977Dismissed

Zakir and Another Vs Mohammad Hussain Khan and Others

Allahabad High Court · (1978) AWC 59

Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Transfer of Property Act, 1882 — Section 106

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High Courts11 May 1977Disposed Of

O.P.Bhanti Vs Ram Nagina Misra

Allahabad High Court · (1977) 05 AHC CK 0016

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7C

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High Courts07 May 1977Dismissed

Mahabir and Another Vs Smt. Dayawati

Allahabad High Court · AIR 1977 All 393

Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 39, 40

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High Courts07 May 1977Dismissed

Ram Kishan Vs Distt.Judge, Kanpur and others

Allahabad High Court · (1977) 05 AHC CK 0026

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(b)

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High Courts04 May 1977Allowed

Mahabir Singh Verma Vs Managing Committee, Adarsh Inter College

Allahabad High Court · (1977) 05 AHC CK 0023

Specific Relief Act, 1963 — Section 38Uttar Pradesh Intermediate Education Act, 1921 — Section 16F, 16G(3)(a)

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High Courts04 May 1977Allowed

Prem Chand Vs Smt. Pushpawati Devi and Others

Allahabad High Court · (1977) AWC 410

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7, 7(3)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)

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