High Courts17 Nov 1977
Hari Shanker Vs State
Allahabad High Court · (1978) ACR 27
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120
COURT ARCHIVE
Allahabad High Court judgments, 1977
562 judgments · page 6 of 29
High Courts16 Nov 1977Dismissed
Bashir Uddin Vs District Judge, Bulandshahar and others
Allahabad High Court · (1977) 11 AHC CK 0023
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21 Third Proviso Cl.(ii)
High Courts16 Nov 1977Dismissed
Dr. Bashir Uddin Vs The District Judge and Others
Allahabad High Court · (1978) AWC 105
Civil Procedure Code, 1908 (CPC) — Section 20Transfer of Property Act, 1882 — Section 108Civil Procedure Code, 1908 (CPC) — Section 20
High Courts15 Nov 1977Allowed
Mst. Budhani and Others Vs Nyaya Panchayat and Others
Allahabad High Court · (1978) AWC 9
Penal Code, 1860 (IPC) — Section 323, 506
High Courts15 Nov 1977
Kazi Jalil Abbasi Vs State of U.P.
Allahabad High Court · (1978) ACR 434
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 200, 202Penal Code, 1860 (IPC) — Section 500
High Courts14 Nov 1977Allowed
Khazan Singh Vs Sub-Divisional Officer
Allahabad High Court · (1978) AWC 1
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 409, 95, 95(1)
High Courts14 Nov 1977Dismissed
Radha Krishna Vs U.P. State and Others
Allahabad High Court · (1978) AWC 115
Kshettra Samitis and Zila Parishads Adhiniyam, 1961 — Section 148(1)Northern India Ferries Act, 1878 — Section 15, 7A, 8, 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 280
High Courts12 Nov 1977
Ram Asrey and Hori Lal Vs State
Allahabad High Court · (1978) ACR 48
Criminal Procedure Code, 1973 (CrPC) — Section 161, 87, 88Penal Code, 1860 (IPC) — Section 302, 307, 323, 326, 34
High Courts09 Nov 1977
ADDL. COMMISSIONER OF INCOME TAX Vs SMT. LAXMI NIGAM.
Allahabad High Court · (1978) 7 CTR 1
Income Tax Act, 1961 — Section 256, 259, 64
High Courts08 Nov 1977Allowed
Sri S.A. Jawwad and Others Vs Smt. Maqsood Jahan Begum and Others
Allahabad High Court · AIR 1978 All 73
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts08 Nov 1977
Bhagwana and Another Vs State of U.P.
Allahabad High Court · (1977) ACR 470
Prevention of Food Adulteration Act, 1954 — Section 16, 7Uttar Pradesh First Offenders Probation Act, 1938 — Section 4
High Courts07 Nov 1977
Jamshed Vs State of U.P.
Allahabad High Court · (1978) ACR 38
Arms Act, 1959 — Section 25(1)Penal Code, 1860 (IPC) — Section 302, 34
High Courts03 Nov 1977Allowed
Kali Singh and Others Vs State
Allahabad High Court · (1978) ACR 30
Penal Code, 1860 (IPC) — Section 380, 457
High Courts03 Nov 1977Dismissed
Ram Gopal and Others Vs Smt. Maya Devi and Others
Allahabad High Court · AIR 1978 All 119
High Courts03 Nov 1977Dismissed
Ramesh Pal Singh Vs Parininiksha Adhukari, Mainpuri Distt.Co-Operative Bank Ltd.and Another
Allahabad High Court · (1977) 11 AHC CK 0031
Constitution of India, 1950 — Article 226Uttar Pradesh Co-operative Societies Act, 1965 — Section 20, 70Uttar Pradesh Co-operative Societies Rules, 1968 — Rule 230
High Courts03 Nov 1977Allowed
Shanti Devi Vs Deputy Director of Consolidation, Varanasi and Another
Allahabad High Court · (1977) 11 AHC CK 0029
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19, 19A, 20, 21
High Courts01 Nov 1977Dismissed
S.S. Chaudhary Vs State of U.P. and Others
Allahabad High Court · (1978) AWC 19
Criminal Procedure Code, 1973 (CrPC) — Section 306, 307, 319Penal Code, 1860 (IPC) — Section 120B, 204, 409, 466, 467Prevention of Corruption Act, 1988 — Section 5(2)
High Courts01 Nov 1977Dismissed
Ram Surat and Others Vs Shitla Prasad
Allahabad High Court · AIR 1978 All 270
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts01 Nov 1977Allowed
Yadav Ram Vs Laxman Singh Bisht
Allahabad High Court · AIR 1978 All 123
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1Evidence Act, 1872 — Section 91, 92
High Courts01 Nov 1977Partly Allowed
Shyam Lal Gupta Vs Deputy Director of Education, Meerut and others
Allahabad High Court · (1977) 11 AHC CK 0030
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16C(3)Uttar Pradesh Intermediate Education Regulations, 1921 — Rule 35, 36, 37