High Courts18 Dec 1978Allowed
Mahendra Singh Vs State of U.P. and Others
Allahabad High Court · (1979) AWC 165 : (1978) RD 4
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 3(14), 5(1), 5(7), 6
COURT ARCHIVE
Allahabad High Court judgments, 1978
926 judgments · page 2 of 47
High Courts15 Dec 1978Allowed
Raja Ram Singh and Others Vs Sheo Mangal Singh and Others
Allahabad High Court · (1979) AWC 177
Transfer of Property Act, 1882 — Section 123, 53A
High Courts15 Dec 1978Allowed
Krishna Dutta Kalia Vs Mohd. Yasin and Others
Allahabad High Court · (1979) AWC 102
Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(5), 18
High Courts15 Dec 1978Allowed
Deep Chand and Others Vs Deputy Director of Consolidation and Another
Allahabad High Court · AIR 1979 All 47 : (1979) RD 74
Evidence Act, 1872 — Section 100, 101, 102, 103, 104
High Courts15 Dec 1978Dismissed
Adie Mal Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1979) AWC 557 : (1980) RD 28
Evidence Act, 1872 — Section 107, 108Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171
High Courts14 Dec 1978Allowed
Prem Bahadur Vs Board of Revenue and Others
Allahabad High Court · (1979) AWC 168 : (1979) RD 97
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176, 178, 179, 180, 181
High Courts14 Dec 1978Dismissed
Shyama Charan Srivastava Vs State of U.P. and Others
Allahabad High Court · (1979) AWC 289
Constitution of India, 1950 — Article 136, 226, 311, 311(2)Limitation Act, 1963 — Section 12, 29Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 1(3), 12(2), 4, 5, 5(1)
High Courts14 Dec 1978Dismissed
Surjan Singh and Others Vs Smt. Sharda Devi and Others
Allahabad High Court · (1979) AWC 158
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1988 — Section 110A, 110D
High Courts14 Dec 1978Allowed
Raja Ram and Another Vs Deputy Director of Consolidation, Agra and Others
Allahabad High Court · (1978) 12 AHC CK 0040
Civil Procedure Code, 1908 (CPC) — Section 65Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts14 Dec 1978Allowed
Sardar Singh Vs State of U.P. and Another
Allahabad High Court · (1979) AWC 132 : (1979) RD 38
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 122B(4)Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115
High Courts14 Dec 1978Dismissed
Jagdeo and Others Vs Chhattardhari and Others
Allahabad High Court · (1979) AWC 164 : (1979) RD 99
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5
High Courts13 Dec 1978Allowed
Jai Prakash Singh Vs The Central Apprenticeship Council and Others
Allahabad High Court · (1979) AWC 92
Apprentices Act, 1961 — Section 20, 20(1), 20(2), 7(2), 7(3)Constitution of India, 1950 — Article 226, 227Uttar Pradesh Intermediate Education Act, 1921 — Section 16D
High Courts13 Dec 1978Allowed
Anwar Husain Vs Smt. Hamidan
Allahabad High Court · AIR 1979 All 166
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2
High Courts11 Dec 1978Allowed
Achhar Singh and Others Vs The District Judge and Others
Allahabad High Court · (1979) AWC 124
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 17, Order 41 Rule 17(2), Order 41 Rule 18, Order 41 Rule 18(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 24, 24(2)
High Courts11 Dec 1978Dismissed
Wahid Khan Vs Smt. Sarwari
Allahabad High Court · (1979) AWC 115
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(3), 482, 488
High Courts08 Dec 1978Dismissed
Badri Prasad Rastogi Vs State of U.P. and Another
Allahabad High Court · (1979) AWC 170
Criminal Procedure Code, 1973 (CrPC) — Section 362, 482
High Courts08 Dec 1978Dismissed
Krishan Lal Vs Addl. District Judge and Sessions Judge, Saharanpur and others
Allahabad High Court · (1978) 12 AHC CK 0032
Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2)
High Courts08 Dec 1978Allowed
Jagdish and others Vs State of Uttar Pradesh and others
Allahabad High Court · (1978) 12 AHC CK 0027
Constitution of India, 1950 — Article 226Uttar Pradesh Co-operative Societies Act, 1965 — Section 116, 19(2), 27, 70Uttar Pradesh Co-operative Societies Rules, 1968 — Rule 96
High Courts08 Dec 1978Allowed
Murli Dhar Misra Vs State and Others
Allahabad High Court · (1979) AWC 172
Civil Procedure Code, 1908 (CPC) — Section 47Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 5(7), 6
High Courts07 Dec 1978Dismissed
Bharat Ram Gupta Vs State of U.P. and Others
Allahabad High Court · (1979) AWC 137
Constitution of India, 1950 — Article 136, 254, 323A, 371D, 46Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 1(2), 2, 46, 57, 5B