High Courts16 Dec 1977Dismissed
Ram Ajor Pandey Vs Mahajan Uchhatar Madhyamik Vidayalaya, and others
Allahabad High Court · (1977) 12 AHC CK 0039
Uttar Pradesh Intermediate Education Act, 1921 — Section 16F(1)(a), 16F(1)(b)
COURT ARCHIVE
Allahabad High Court judgments, 1977
562 judgments · page 2 of 29
High Courts16 Dec 1977
Avtar Singh and Others Vs State of Uttar Pradesh
Allahabad High Court · (1978) CriLJ 324
Arms Act, 1959 — Section 25, 27Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 302, 326, 34, 394
High Courts16 Dec 1977
COMMISSIONER OF SALES TAX Vs BRIJ LAL MAHENDRA KUMAR PIPAL SHAH.
Allahabad High Court · (1978) 7 CTR 63
High Courts15 Dec 1977
Commissioner of Wealth Tax Vs Raja Jai Inder Bahadur Singh
Allahabad High Court · (1978) 7 CTR 21 : (1980) 124 ITR 249
Wealth Tax Act, 1957 — Section 2
High Courts15 Dec 1977Dismissed
Laik Ahmed and another Vs Surjo and others
Allahabad High Court · (1977) 12 AHC CK 0037
Civil Procedure Code, 1908 (CPC) — Section 100, 9Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 109
High Courts15 Dec 1977
COMMISSIONER OF SALES TAX Vs KEDAR NATH BEHARI LAL.
Allahabad High Court · (1978) 7 CTR 64
High Courts15 Dec 1977
COMMISSIONER OF SALES TAX Vs KRISHNA PHOTO SERVICES.
Allahabad High Court · (1978) 7 CTR 61
High Courts15 Dec 1977
Shamshuddin Vs State of U.P.
Allahabad High Court · (1978) ACR 298
Penal Code, 1860 (IPC) — Section 201, 302, 318
High Courts14 Dec 1977Dismissed
DURGA DAS JOGENDRA KUMAR and Another Vs UP ARANYAPAL and Another
Allahabad High Court · (1978) 7 CTR 45
Easements Act, 1882 — Section 15, 4Income Tax Act, 1961 — Section 2Limitation Act, 1963 — Section 2
High Courts14 Dec 1977Allowed
Union of India (UOI) Vs Ratan Singh
Allahabad High Court · (1978) AWC 170
Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 310, 311, 311(1)Civil Procedure Code, 1908 (CPC) — Section 20
High Courts14 Dec 1977Allowed
Sayeed Ahmad Vs State
Allahabad High Court · (1978) CriLJ 541
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 309, 344, 476, 484
High Courts14 Dec 1977Dismissed
Vibhuti Singh Vs Damari Lal and Another
Allahabad High Court · AIR 1978 All 370
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 3, Order 41 Rule 33, 11Limitation Act, 1963 — Article 120, 5
High Courts14 Dec 1977Allowed
Amarnath Vs Smt. Champa Devi
Allahabad High Court · (1978) AWC 84
Civil Laws (Amendment) Act, 1972 — Section 9Civil Procedure Code, 1908 (CPC) — Section 115, 24Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 7F
High Courts14 Dec 1977Allowed
Comittee of Management and Another Vs The District Inspector of Schools and Another
Allahabad High Court · (1978) AWC 124
Uttar Pradesh General Clauses (Amendment) Act, 1975 — Section 19AUttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 2, 5Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16G(3)
High Courts13 Dec 1977Dismissed
Cawnpore Textiles Ltd. Vs Union of India (UOI) and Others
Allahabad High Court · (1978) 2 ELT 484
Constitution of India, 1950 — Article 226
High Courts13 Dec 1977Allowed
Smt. Suggi Devi Vs Additional District and Sessions Judge and Others
Allahabad High Court · (1978) AWC 201
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14, 16, 18Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2)
High Courts12 Dec 1977Dismissed
Kale Chemical Corporation Vs The Additional Judge (Revisions), Sales Tax, Kanpur Range and Another
Allahabad High Court · (1979) 43 STC 105
Constitution of India, 1950 — Article 226
High Courts12 Dec 1977Allowed
Mahendra Singh Vs The State of U.P. and Others
Allahabad High Court · (1978) AWC 205
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 3(8), 4AUttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 3(8), 4AUttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 3(8), 4A
High Courts09 Dec 1977Allowed
J.C. Malik and Others Vs Union of India (UOI) and Others
Allahabad High Court · (1978) AWC 338
Constitution of India, 1950 — Article 16, 16(1), 226Constitution of India, 1950 — Article 16, 16(1), 226Constitution of India, 1950 — Article 16, 16(1), 226
High Courts08 Dec 1977Disposed Of
Bishan Datt Vs Mohan Chandra and Another
Allahabad High Court · (1978) ACR 74
Criminal Procedure Code, 1898 (CrPC) — Section 145, 146, 484