High Courts02 Jul 1979Dismissed
Sita Ram Vs Gauri Shankar and others
Allahabad High Court · (1979) 07 AHC CK 0043
Hindu Succession Act, 1956 — Section 6
COURT ARCHIVE
Allahabad High Court judgments, 1979
761 judgments · page 23 of 39
High Courts02 Jul 1979Allowed
Ahmadi Bibi Vs Mohammad Mabood
Allahabad High Court · AIR 1979 All 374
Limitation Act, 1963 — Section 29(3)
High Courts02 Jul 1979Dismissed
Raghunath Prasad Vs Firm Seva Ram Tikam Das
Allahabad High Court · AIR 1980 All 15
Contract Act, 1872 — Section 192, 226
High Courts02 Jul 1979Allowed
Fateh Singh alias Udai Singh Vs Girja Shanker Naithani
Allahabad High Court · (1979) AWC 494
Civil Procedure Code, 1908 (CPC) — Section 11Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960 — Section 10, 29(3), 35, 36, 57Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 233(1)
High Courts27 Jun 1979
Kanhaiya Vs State of U.P.
Allahabad High Court · (1979) ACR 405
Criminal Procedure Code, 1973 (CrPC) — Section 209, 309, 465(1), 70Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts18 Jun 1979Dismissed
Ram Nath Vs State
Allahabad High Court · (1979) AWC 432 : (1979) CriLJ 1145
Criminal Procedure Code, 1973 (CrPC) — Section 190
High Courts01 Jun 1979Allowed
Chhedi Lal and Another Vs Municipal Medical Officer of Health and Another
Allahabad High Court · (1980) CriLJ 367
Criminal Procedure Code, 1973 (CrPC) — Section 57Prevention of Food Adulteration Act, 1954 — Section 10, 11, 16, 7
High Courts01 Jun 1979
S.S. Tewari Vs Om Prakash Srivastava and Another
Allahabad High Court · (1979) ACR 419
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 103, Order 21 Rule 99Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 441, 448
High Courts25 May 1979
A.N. Nayar Vs State of U.P.
Allahabad High Court · (1979) ACR 311
Prevention of Food Adulteration (Amendment) Act, 1976 — Section 10, 7Prevention of Food Adulteration Act, 1954 — Section 10, 16, 16(1), 16(2), 7
High Courts25 May 1979
Rahmat Vs The State
Allahabad High Court · (1980) CriLJ 581
Criminal Procedure Code, 1973 (CrPC) — Section 219, 223, 465Penal Code, 1860 (IPC) — Section 395
High Courts24 May 1979Allowed
Hardish Mishra Vs Kashi Nath Chaubey and Another
Allahabad High Court · (1979) AWC 463
Limitation Act, 1963 — Section 5
High Courts18 May 1979Dismissed
Ram Nath Vs State
Allahabad High Court · (1979) 05 AHC CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 190(1)(c)Uttar Pradesh Dookan Aur Vanijya Adhishthan Adhiniyam, 1962 — Section 35
High Courts18 May 1979Allowed
Kalpnath Singh Vs Sheo Nath Rai
Allahabad High Court · (1979) 05 AHC CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 451, 452Motor Vehicles Act, 1939 — Section 31
High Courts18 May 1979Partly Allowed
Union of India (UOI) and Another Vs S. Mohinder Singh and Others
Allahabad High Court · AIR 1979 All 342
Arbitration Act, 1940 — Section 12, 12(2), 39, 5Civil Procedure Code, 1908 (CPC) — Section 115
High Courts18 May 1979Dismissed
Sharma and Co. Vs State of U.P.
Allahabad High Court · (1979) AWC 473
Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 21(5), 3Mines and Minerals (Regulation and Development) (Amendment) Act, 1972 — Section 12
High Courts17 May 1979Allowed
Hakiman Bibi Vs The State of U.P. and Others
Allahabad High Court · (1979) AWC 441
Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 3(3)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10, 21, 21(1), 21(2), 22
High Courts17 May 1979Allowed
Karamat Husain and Sons. Vs Union of India (UOI) and Another
Allahabad High Court · (1979) AWC 621
Arbitration Act, 1940 — Section 14, 16(3), 19
High Courts17 May 1979Allowed
Sarju Prasad Vs U.P. State Electricity Board and Others
Allahabad High Court · (1979) AWC 609
High Courts17 May 1979Allowed
Shanti Swarup Bhatnagar Vs Rent Control and Eviction Officer and Others
Allahabad High Court · (1979) AWC 428
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12 , 16(1)Constitution of India, 1950 — Article 226
High Courts17 May 1979Allowed
Dadhich Singh Vs State of U.P. and Others
Allahabad High Court · (1979) AWC 617
Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1973 — Section 19(1)Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 14(1)