High Courts18 Jan 1977Dismissed
Sidh Nath Shukla and Others Vs Smt. Roop Rani and Others
Allahabad High Court · AIR 1977 All 286
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 15 Rule 2, 100
COURT ARCHIVE
Allahabad High Court judgments, 1977
562 judgments · page 28 of 29
High Courts17 Jan 1977Allowed
Basdeo Vs Swami Bhagnanana and Another
Allahabad High Court · (1977) ACR 125
Criminal Procedure Code, 1973 (CrPC) — Section 242, 244, 245, 246, 311Penal Code, 1860 (IPC) — Section 193, 379, 403, 406
High Courts17 Jan 1977Dismissed
Bajendra Vs State
Allahabad High Court · (1977) ACR 115
Telegraph Wires (Unlawful Possession) Act, 1950 — Section 2, 5
High Courts17 Jan 1977Dismissed
Additional Commissioner of Income Tax Vs Channoo Lal Damodar Dass
Allahabad High Court · (1978) 113 ITR 759
High Courts17 Jan 1977Allowed
Iqbal Bahadur Vidyarthi Vs District Judge and Others
Allahabad High Court · (1977) AWC 272
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, 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10, 11, 9(3)
High Courts13 Jan 1977Dismissed
Jhandu Singh Vs The District Judge and Others
Allahabad High Court · (1977) AWC 174
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 17Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)
High Courts12 Jan 1977Dismissed
Smt. Hoshiari Devi Vs Tajvir Singh and Others
Allahabad High Court · AIR 1977 All 295 : (1977) AWC 178
Specific Relief Act, 1963 — Section 31
High Courts12 Jan 1977Dismissed
P.Massey Vs Director, Basic Education, State Government of U.P.and others
Allahabad High Court · (1977) 01 AHC CK 0021
Constitution of India, 1950 — Article 226
High Courts11 Jan 1977Dismissed
Dauji Agrawal Vs State
Allahabad High Court · (1977) 01 AHC CK 0020
Uttar Pradesh Children Act, 1951 — Section 29
High Courts11 Jan 1977Dismissed
Mohd. Zubair Ahmad Vs Town Area Committee
Allahabad High Court · (1977) AWC 707
Uttar Pradesh Town Areas Act, 1914 — Section 10, 10(2), 11, 12, 9
High Courts10 Jan 1977Partly Allowed
H.J. Amin and Another Vs State and Others
Allahabad High Court · (1977) ACR 304
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts10 Jan 1977Dismissed
Girja Shanker and Others Vs Pati Ram and Others
Allahabad High Court · (1977) ACR 159
Criminal Procedure Code, 1973 (CrPC) — Section 190, 482
High Courts10 Jan 1977Dismissed
Surya Mani Tewari Vs State of U.P.
Allahabad High Court · (1977) CriLJ 845
Criminal Procedure Code, 1973 (CrPC) — Section 218, 248, 325, 360, 482General Clauses Act, 1897 — Section 6
High Courts10 Jan 1977
Ajodhya Prasad Vs State
Allahabad High Court · (1977) ACR 378
Criminal Procedure Code, 1973 (CrPC) — Section 537Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts07 Jan 1977Disposed Of
Bal Krishna Vs State
Allahabad High Court · (1977) 01 AHC CK 0025
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts06 Jan 1977Allowed
Syed Mohd. Idris Vs 1st Additional District Judge and Others
Allahabad High Court · AIR 1977 All 296
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2, 3
High Courts04 Jan 1977Dismissed
M/S. RAM SINGH AND SONS ENGINEERING WORKS and Another Vs STATE OF UTTAR PRADESH.
Allahabad High Court · (1977) 6 CTR 138
Constitution of India, 1950 — Article 226
High Courts04 Jan 1977Dismissed
Shambhu Dayal Vs District Judge, Rae Bareli and Others
Allahabad High Court · AIR 1977 All 447
Transfer of Property Act, 1882 — Section 106
High Courts04 Jan 1977
Piyarey Lal Vs State
Allahabad High Court · (1977) CriLJ 1034
Criminal Procedure Code, 1973 (CrPC) — Section 439Prevention of Food Adulteration Act, 1954 — Section 16, 19, 6, 7
High Courts04 Jan 1977Dismissed
Ram Singh and Sons Engineering Works and Another Vs The State of Uttar Pradesh and Another
Allahabad High Court · (1977) 39 STC 424
Constitution of India, 1950 — Article 226