High Courts04 Mar 1977Allowed
Bharat alias Bharat Singh Vs State of U.P. and Others
Allahabad High Court · (1977) AWC 407 : (1979) RD 11
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 11, 12, 12A, 13
COURT ARCHIVE
Allahabad High Court judgments, 1977
562 judgments · page 24 of 29
High Courts03 Mar 1977Allowed
Khusi Lal and Others Vs State and Another
Allahabad High Court · (1977) ACR 198
Northern India Canal and Drainage Act, 1873 — Section 70
High Courts03 Mar 1977Dismissed
Babu Lal Vs State of U.P.
Allahabad High Court · (1977) 03 AHC CK 0026
Criminal Procedure Code, 1898 (CrPC) — Section 173(4), 91Criminal Procedure Code, 1973 (CrPC) — Section 207Railway Property (Unlawful Possession) Act, 1966 — Section 3, 8, 9
High Courts02 Mar 1977Dismissed
Ram Jiwan Singh Vs Kamlesh Kumar and Others
Allahabad High Court · (1977) AWC 275
Companies Act, 1956 — Section 153Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 19, 19(1), 3(1A), 3(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331
High Courts02 Mar 1977Dismissed
Krishi Farm Nehru Uchhatar Madhyamik Vidyalaya Vs State of U.P. and Others
Allahabad High Court · (1977) AWC 214
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 5(2)Uttar Pradesh Intermediate Education Act, 1921 — Section 2Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 5
High Courts02 Mar 1977Dismissed
Hameed Shah Vs State
Allahabad High Court · (1977) ACJ 393
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts02 Mar 1977Allowed
Ram Prakash Vs Moolchand Gupta
Allahabad High Court · AIR 1977 All 556 : (1977) AWC 219
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103
High Courts01 Mar 1977Disposed Of
Chandra Kanta Devi and Others Vs State of U.P. and Others
Allahabad High Court · AIR 1977 All 270 : (1977) AWC 170
Constitution of India, 1950 — Article 226, 228A(3)
High Courts01 Mar 1977Dismissed
Nem Kumar Vs State and others
Allahabad High Court · (1977) 03 AHC CK 0030
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145
High Courts01 Mar 1977Dismissed
Panna Lal Sharma Vs First Addl.District and Sessions Judge, Bulandshahr and others
Allahabad High Court · (1977) 03 AHC CK 0028
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1)(b)(iv), 17(2)
High Courts01 Mar 1977
Swaran Kumar Vs Smt. Parmeshwari
Allahabad High Court · (1977) ACR 318
Criminal Procedure Code, 1973 (CrPC) — Section 482, 488, 561A
High Courts28 Feb 1977Allowed
Radhey Shyam Vs State of U.P.
Allahabad High Court · (1977) ACR 248
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5(2)
High Courts28 Feb 1977Dismissed
Ram Pratap Narain Sinha Vs Munsif Magistrate (East) and Another
Allahabad High Court · (1977) ACR 341
Criminal Procedure Code, 1973 (CrPC) — Section 181, 200, 250, 482Penal Code, 1860 (IPC) — Section 406, 409, 468, 477A
High Courts26 Feb 1977Disposed Of
Kailasho and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (1977) 02 AHC CK 0030
Land Acquisition Act, 1894 — Section 4(1), 4(6)
High Courts25 Feb 1977Allowed
Tahsildar and Another Vs Shyam Lal and Others
Allahabad High Court · (1977) AWC 222
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 229BUttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115C, 115D, 115E, 115FUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 229B
High Courts24 Feb 1977Allowed
Ram Raj and Others Vs State and Others
Allahabad High Court · (1977) ACR 239
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 138
High Courts24 Feb 1977
Narendra Prakash Tyagi Vs Smt. Kamlesh Kurhari Tyagi
Allahabad High Court · (1977) ACR 221
Criminal Procedure Code, 1973 (CrPC) — Section 488
High Courts23 Feb 1977Allowed
Beni Prasad Vs State of Uttar Pradesh
Allahabad High Court · (1977) AWC 328 : (1977) CriLJ 1632
Criminal Procedure Code, 1973 (CrPC) — Section 193, 195, 202, 205, 482Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 120B, 193, 205
High Courts23 Feb 1977Allowed
J.K. Cotton Spinning and Weaving Mills Co. Ltd. Vs State of U.P. and Another
Allahabad High Court · (1977) AWC 294
Arbitration Act, 1940 — Section 20, 5, 9Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3, 3(1), 3(4), 3(5)
High Courts23 Feb 1977
GULAB CHITRA MANDIR, MAHOBA Vs MUNICIPAL BOARD, MAHOBA and Others
Allahabad High Court · (1977) 6 CTR 170