High Courts26 Nov 1977
Suraj Pal Vs Zila Parishad and Others
Allahabad High Court · (1978) AWC 28
Constitution of India, 1950 — Article 19, 226, 31Uttar Pradesh Kshetra Samiti and Zilla Parishad Adhiniyam, 1961 — Section 239, 239(1), 239(2)
COURT ARCHIVE
Allahabad High Court judgments, 1977
562 judgments · page 5 of 29
High Courts25 Nov 1977Allowed
Khuddi Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1978) AWC 24 : (1978) RD 30
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20, 48, 9Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 26
High Courts25 Nov 1977Dismissed
Gajram Singh and Another Vs State
Allahabad High Court · (1978) AWC 36 : (1978) CriLJ 387
Criminal Procedure Code, 1973 (CrPC) — Section 2, 238, 284, 37, 4
High Courts25 Nov 1977Dismissed
Islam Khan Vs Munir
Allahabad High Court · (1978) CriLJ 202
Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 145
High Courts25 Nov 1977
Mahesh Kumar and Another Vs The State
Allahabad High Court · (1978) AWC 77 : (1978) CriLJ 390
Criminal Procedure Code, 1973 (CrPC) — Section 482Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 160, 34
High Courts25 Nov 1977
Aas Mohammad and Others Vs State
Allahabad High Court · (1978) CriLJ 381
Penal Code, 1860 (IPC) — Section 396
High Courts24 Nov 1977Allowed
Ram Lal Vs State
Allahabad High Court · (1977) 11 AHC CK 0025
Criminal Procedure Code, 1898 (CrPC) — Section 517
High Courts23 Nov 1977Dismissed
Ram Din and others Vs State of Uttar Pradesh and another
Allahabad High Court · (1977) 11 AHC CK 0027
Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 3(12), 4, 6(a)(1), 8
High Courts23 Nov 1977Allowed
Udai Pratap and Another Vs U.P. State Financial Corporation and Others
Allahabad High Court · (1978) AWC 5
Constitution of India, 1950 — Article 226Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3, 4, 4(2)
High Courts23 Nov 1977
Tej Narain Vs State
Allahabad High Court · (1978) ACR 29
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 411
High Courts21 Nov 1977Allowed
Asharfilal Vs State of U.P.
Allahabad High Court · (1978) AWC 22
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 115Forest Act, 1927 — Section 11, 17, 18(2), 4, 6Motor Vehicles Act, 1988 — Section 64A
High Courts20 Nov 1977
COMMISSIONER OF SALES TAX Vs MUKUND LAL and SONS.
Allahabad High Court · (1978) 7 CTR 74
High Courts18 Nov 1977Dismissed
Hukam Chand Goyal Vs The State of Uttar Pradesh and Others
Allahabad High Court · (1978) AWC 47
Constitution of India, 1950 — Article 226Notaries Rules, 1956 — Rule 6, 7, 8
High Courts18 Nov 1977Dismissed
Hukan Chand Goyal Vs The State of Uttar Pradesh and Others
Allahabad High Court · AIR 1978 All 176
Notaries Act, 1952 — Section 3, 5Notaries Rules, 1956 — Rule 6, 7, 8
High Courts18 Nov 1977Dismissed
Devi Chand Mehra Vs Har Swarup and Others
Allahabad High Court · (1977) 11 AHC CK 0028
Administration of Evacuee Property Act, 1950 — Section 28, 46, 7Uttar Pradesh Tenancy Act, 1939 — Section 183, 59, 61
High Courts18 Nov 1977
Smt. Shahjahan and Another Vs State
Allahabad High Court · (1978) ACR 32
Penal Code, 1860 (IPC) — Section 201, 302, 318
High Courts18 Nov 1977Allowed
Sunil Kumar Mukherji Vs Kabiraj Bindu Madho Bhattacharya and Others
Allahabad High Court · (1978) AWC 42
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(2), 20(4), 20(6)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Amendment Act, 1976 — Section 13
High Courts17 Nov 1977Allowed
Brij Nath Rai Vs State
Allahabad High Court · (1978) ACR 28
Penal Code, 1860 (IPC) — Section 114, 141, 147, 149, 302
High Courts17 Nov 1977Allowed
Ram Pal Singh Vs Dy. Director of Consolidation and Others
Allahabad High Court · (1978) AWC 58
Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 8, 9, 9AUttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 25A
High Courts17 Nov 1977Dismissed
State Vs Radhey and Others
Allahabad High Court · (1978) ACR 47
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 417Penal Code, 1860 (IPC) — Section 396