High Courts03 Feb 1977
Kunj Behari Rathi Vs Jagdish Prasad and Another
Allahabad High Court · (1977) ACR 235
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 417, 420
COURT ARCHIVE
Allahabad High Court judgments, 1977
562 judgments · page 27 of 29
High Courts03 Feb 1977
Raghubar Dayal and Others Vs The District Judge, Kanpur and Others
Allahabad High Court · (1977) ACR 331
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 112, 113, 116
High Courts02 Feb 1977Allowed
Kailash Chand and Another Vs III Addl. District Judge and Others
Allahabad High Court · (1977) AWC 464
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)
High Courts01 Feb 1977Allowed
P.K. Ghosh and Co. and Others Vs State of U.P.
Allahabad High Court · (1977) ACR 185
Criminal Procedure Code, 1973 (CrPC) — Section 177, 482Employees Provident Fund and Family Pension Act, 1952 — Section 14, 14A
High Courts01 Feb 1977Dismissed
Pooran Vs State
Allahabad High Court · (1977) ACR 311
Constitution of India, 1950 — Article 14, 19, 359Railway Property (Unlawful Possession) Act, 1966 — Section 3, 6Railway Protection Force Act, 1957 — Section 13
High Courts31 Jan 1977
Bhuwal Vs Deputy Director of Consolidation, Pratapgarh and Another
Allahabad High Court · AIR 1977 All 488
Constitution of India, 1950 — Article 214, 226, 227, 228, 230
High Courts31 Jan 1977Allowed
S.P.Jain Vs State of U.P.and others
Allahabad High Court · (1977) 01 AHC CK 0019
Civil Service Regulations, 1920 — Para 465AConstitution of India, 1950 — Article 226Fundamental Rules, 1963 — Rule 56
High Courts31 Jan 1977Allowed
Geep Flashlight Industries Ltd. Vs Union of India (UOI) and Others
Allahabad High Court · (1979) 4 ELT 391
Central Excise Rules, 1944 — Rule 10Central Excises and Salt Act, 1944 — Section 2, 3(1), 3(2), 4, 4(4)Constitution of India, 1950 — Article 226
High Courts31 Jan 1977
MOHAN MEAKIN BRERWEIES LTD. and Another Vs STATE OF UTTAR PRADESH and Others
Allahabad High Court · (1977) 6 CTR 181
Constitution of India, 1950 — Article 226, 301, 302
High Courts28 Jan 1977Dismissed
Chetanya Raj Singh Vs II Addl. Civil Judge and Others
Allahabad High Court · (1977) AWC 289
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4(2), 49, 9Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 2(7), 3(7), 38B, 5(1)
High Courts28 Jan 1977Allowed
M/S. RAM PRAKASH and SONS and Another Vs SALES TAX OFFICER.
Allahabad High Court · (1977) 6 CTR 141
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 297
High Courts28 Jan 1977Disposed Of
Hari Govind Prasad Pandey and others Vs Judicial Magistrate, (I) Bulandshahar and another
Allahabad High Court · (1977) 01 AHC CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts28 Jan 1977
Parasuram Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1977) AWC 209
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 45A, 48, 5, 5(1)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 45A, 48, 5, 5(1)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 45A, 48, 5, 5(1)
High Courts27 Jan 1977Dismissed
Sardar Balbir Singh Vs Atma Ram Srivastava
Allahabad High Court · AIR 1977 All 445
Allahabad High Court Rules, 1952 — Rule 12Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 2, 151, 2
High Courts25 Jan 1977Dismissed
Durga Sahai Dixit Vs Ramesh Chandra and others
Allahabad High Court · (1977) 01 AHC CK 0022
Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Municipalities Act, 1916 — Section 124, 2(19), 219(f), 97
High Courts25 Jan 1977
CHANDRAPAL SINGH Vs STATE OF U.P. and Others
Allahabad High Court · (1977) 6 CTR 154(1)
Uttar Pradesh Sugarcane (Purchase Tax) Act, 1961 — Section 3
High Courts24 Jan 1977Allowed
State of U.P. Vs Raj Bahadur and Others
Allahabad High Court · (1977) AWC 223
Criminal Procedure Code, 1973 (CrPC) — Section 207A, 207A(6), 209, 227, 251APenal Code, 1860 (IPC) — Section 395, 412Criminal Procedure Code, 1973 (CrPC) — Section 207A, 207A(6), 209, 227, 251A
High Courts21 Jan 1977
Tilak Singh Vs State
Allahabad High Court · (1977) ACR 220
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 482Defence of India Rules, 1962 — Rule 42, 43
High Courts21 Jan 1977Dismissed
Saghir Ahmad Vs State of U.P. and Others
Allahabad High Court · (1977) AWC 542
Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3A, 7BUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3
High Courts18 Jan 1977Dismissed
Mohd. Mustafa Vs Mansoor and Others
Allahabad High Court · AIR 1977 All 239
Civil Procedure Code, 1908 (CPC) — Section 100, 101, 96Evidence Act, 1872 — Section 41Transfer of Property Act, 1882 — Section 108, 45