High Courts11 Apr 1979
Data Ram and Another Vs State
Allahabad High Court · (1979) ACR 229
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 17, 195, 195(1)Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176
COURT ARCHIVE
Allahabad High Court judgments, 1979
761 judgments · page 28 of 39
High Courts10 Apr 1979Dismissed
Smt. Dhanwanti Devi and Others Vs Singhasan Singh and Others
Allahabad High Court · (1979) ACR 308
Criminal Procedure Code, 1973 (CrPC) — Section 117, 125, 138(2), 145, 147
High Courts10 Apr 1979Dismissed
Praduman Kumar Jain Vs State
Allahabad High Court · (1979) CriLJ 1138
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 11, 16, 7
High Courts10 Apr 1979Disposed Of
Dr. Shamshuddin Vs Smt. Dr. Zaibunnisan and Others
Allahabad High Court · (1979) AWC 328
Civil Procedure Code, 1908 (CPC) — Section 34(8)Constitution of India, 1950 — Article 14Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
High Courts10 Apr 1979Dismissed
Aloop Kahar and another Vs Musafir Mallah and others
Allahabad High Court · (1979) 04 AHC CK 0041
Uttar Pradesh Agricultural Tenants (Acquisition of Privileges) Act, 1949 — Section 3, 7Uttar Pradesh Tenancy Act, 1939 — Section 47
High Courts10 Apr 1979Allowed
Commissioner of Sales Tax Vs Mohan Lal Sahu
Allahabad High Court · (1980) 45 STC 351
High Courts10 Apr 1979Dismissed
Narendra Tractor and Others Vs Omkar Singh and Another
Allahabad High Court · (1979) AWC 555
Contract Act, 1872 — Section 73Sales of Goods Act, 1930 — Section 61(2)
High Courts10 Apr 1979
Rakam Singh Vs State and Another
Allahabad High Court · (1980) CriLJ 586
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7
High Courts06 Apr 1979Disposed Of
Raja Ram Kanauji Vs District Inspector of Schools and others
Allahabad High Court · (1979) 04 AHC CK 0038
High Courts06 Apr 1979Dismissed
Agarwal Brothers Vs Commissioner of Sales Tax
Allahabad High Court · (1980) 45 STC 318
High Courts04 Apr 1979Dismissed
Nand Kishore Modi Vs Commissioner, Sales Tax
Allahabad High Court · (1980) 45 STC 343
High Courts04 Apr 1979Allowed
Bhagwan Das Vs Smt. Chandra Kali
Allahabad High Court · AIR 1979 All 350
Specific Relief Act, 1963 — Section 13Transfer of Property Act, 1882 — Section 42, 43Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 153
High Courts04 Apr 1979Dismissed
Municipal Board Vs Smt. Chandrawati
Allahabad High Court · (1979) AWC 100
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Uttar Pradesh Municipalities Act, 1916 — Section 326, 326(1), 326(2), 326(3)
High Courts03 Apr 1979Dismissed
Jyoti Swarup Agarwal Vs State of U.P. and Others
Allahabad High Court · (1979) AWC 409 : (1979) 2 LLJ 460
Constitution of India, 1950 — Article 309, 311, 313Government of India Act, 1935 — Section 241, 266Police Act, 1861 — Section 7
High Courts02 Apr 1979Allowed
State Vs Sardar Dalip Singh Majithia and Others
Allahabad High Court · (1979) ACR 223
Payment of Bonus Act, 1965 — Section 10, 13, 16, 16(1), 28
High Courts02 Apr 1979Dismissed
Mohammad Illiyas Vs Syed Ali Nawab and others
Allahabad High Court · (1979) 04 AHC CK 0043
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts02 Apr 1979Dismissed
Kanderp Narain Singh Vs Ganga Prasad and another
Allahabad High Court · (1979) 04 AHC CK 0034
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 47
High Courts02 Apr 1979Dismissed
Rani Devi Vs Trilok Singh and Others
Allahabad High Court · AIR 1980 All 111
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, Order 6 Rule 17Court Fees Act, 1870 — Section 6(1), 7
High Courts02 Apr 1979Dismissed
Hazari and Another Vs Suresh and Others
Allahabad High Court · AIR 1979 All 242
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 32 Rule 12, Order 41 Rule 22Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 30
High Courts31 Mar 1979
COMMISSIONER OF Income Tax, KANPUR Vs J.K. BANKERS.
Allahabad High Court · (1979) 120 ITR 924
Income Tax Act, 1961 — Section 10(2)(xv)