High Courts16 May 1979Dismissed
Smt. Yashoda Devi and Others Vs Union of India (UOI) and Others
Allahabad High Court · (1980) ACJ 27 : AIR 1979 All 287 : (1979) AWC 568
Railways Act, 1890 — Section 82A
COURT ARCHIVE
Allahabad High Court judgments, 1979
761 judgments · page 24 of 39
High Courts16 May 1979Allowed
Modi Industries Ltd. (Steel Section) Modi Nagar Vs U.P. State Electricity Board, U.P., Lucknow
Allahabad High Court · AIR 1979 All 375
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 26
High Courts15 May 1979Allowed
General Manager, Northern Railway and Others Vs R.R. Verma
Allahabad High Court · (1980) ACJ 348
Workmens Compensation Act, 1923 — Section 30(1)
High Courts15 May 1979Disposed Of
Man Singh Vs State
Allahabad High Court · (1979) CriLJ 1433
Criminal Procedure Code, 1973 (CrPC) — Section 456Penal Code, 1860 (IPC) — Section 427, 434, 441, 447, 504
High Courts15 May 1979Dismissed
Mahfooz Ali Khan and Others Vs Mohammed Ahsan and Others
Allahabad High Court · AIR 1980 All 5
Constitution of India, 1950 — Article 13(1), 19(1)
High Courts15 May 1979Dismissed
Om Prakash Vs Anandi Devi
Allahabad High Court · (1979) 05 AHC CK 0016
Civil Procedure Code, 1908 (CPC) — Section 115Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30
High Courts15 May 1979Dismissed
Nand Lal Vs Reoti Lal and Another
Allahabad High Court · AIR 1979 All 365 : (1979) AWC 487
Provincial Insolvency Act, 1920 — Section 51(1)
High Courts14 May 1979Allowed
Radha Krishna Pandey Vs University of Gorakhpur and Others
Allahabad High Court · (1979) AWC 423
Uttar Pradesh State Universities Act, 1973 — Section 29(3)Uttar Pradesh State Universities Act, 1973 — Section 29(3)Uttar Pradesh State Universities Act, 1973 — Section 29(3)
High Courts11 May 1979Dismissed
Natthilal Khandelwal and Others Vs Dharmendra Kumar and Another
Allahabad High Court · (1979) AWC 486
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Provincial Small Cause Courts Act, 1887 — Section 25
High Courts11 May 1979Allowed
Bhag Singh Dang Vs State Bank of India, Dehradun
Allahabad High Court · (1980) AWC 105
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Contract Act, 1872 — Section 56Limitation Act, 1908 — Article 120, 60, 10
High Courts11 May 1979Allowed
Chandra Pal Singh Vs D.D.C. and Others
Allahabad High Court · (1979) AWC 447 : (1981) RD 54 : (1979) RD 240
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9AUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171, 172(2), 174, 229B
High Courts11 May 1979Allowed
Sakal Singh and Others Vs Smt. Devi and Another
Allahabad High Court · AIR 1979 All 274 : (1979) AWC 418 : (1979) RD 36
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5, 5(2)
High Courts11 May 1979Allowed
Radhey Shyam Vs Hirawati Devi
Allahabad High Court · (1979) 05 AHC CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 115, 125, 125(4), 185
High Courts10 May 1979Dismissed
Maha Lakshmi Sugar Mills Co. Ltd. Vs Loku Ram Mulya and Another
Allahabad High Court · (1980) ACJ 161
Workmens Compensation Act, 1923 — Section 12, 12(2), 30
High Courts10 May 1979Dismissed
Ram Das and Another Vs D.D.C. and Others
Allahabad High Court · (1979) AWC 513 : (1979) RD 308
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19, 21, 48Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 111
High Courts09 May 1979Allowed
Smt. Chandrawati Devi and Another Vs Surendra Pal Singh
Allahabad High Court · AIR 1979 All 406
Transfer of Property Act, 1882 — Section 111, 114A
High Courts09 May 1979Dismissed
Krishan Sharma Vs Shital Prasad
Allahabad High Court · AIR 1979 All 345
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3, 2(11)
High Courts08 May 1979Dismissed
Smt. Dhanwanti Vs Ramai
Allahabad High Court · AIR 1979 All 348
Criminal Procedure Code, 1973 (CrPC) — Section 145Specific Relief Act, 1877 — Section 42
High Courts08 May 1979Allowed
Sant Kumar Tripathi Vs State of Uttar Pradesh and others
Allahabad High Court · (1979) 05 AHC CK 0017
Constitution of India, 1950 — Article 226Uttar Pradesh Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1972 — Rule 9(11)(ii), 10, 11, 18
High Courts08 May 1979Allowed
Shafiq Vs The District Judge and Another
Allahabad High Court · (1979) AWC 484
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 34, 34(1)