High Courts12 Jan 1979Allowed
Govind Prasad Vs Bisso Mal and Another
Allahabad High Court · (1979) AWC 229
Criminal Procedure Code, 1973 (CrPC) — Section 143(4), 145, 145(1), 145(4), 145(6)
COURT ARCHIVE
Allahabad High Court judgments, 1979
761 judgments · page 37 of 39
High Courts12 Jan 1979
Dr. Gopi Mohan Saxena Vs State of U.P. and Others
Allahabad High Court · (1979) AWC 255
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(4), 16(1), 18Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 13(4)
High Courts11 Jan 1979Allowed
Rampal Singh Vs State
Allahabad High Court · (1979) AWC 352
Criminal Procedure Code, 1973 (CrPC) — Section 226, 227, 228Penal Code, 1860 (IPC) — Section 201, 302Criminal Procedure Code, 1973 (CrPC) — Section 226, 227, 228
High Courts11 Jan 1979
Ratnoo Mahabir and Another Vs The State
Allahabad High Court · (1980) CriLJ 123
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Penal Code, 1860 (IPC) — Section 420
High Courts11 Jan 1979Dismissed
Sheo Sampat Vs Keshonath Misra and Another
Allahabad High Court · (1979) AWC 160
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts10 Jan 1979Dismissed
Salik Ram and Others Vs Smt. Sita Devi
Allahabad High Court · (1979) AWC 96
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5Provincial Small Cause Courts Act, 1887 — Section 17, 2(2), 25
High Courts10 Jan 1979Allowed
Mool Chand Vs Ram Phool and Another
Allahabad High Court · AIR 1979 All 189 : (1979) AWC 206
Specific Relief Act, 1963 — Section 15
High Courts10 Jan 1979Dismissed
C.M.P Degree College, Allahabad and others Vs Yamuna Prasad Pandey and Others
Allahabad High Court · (1979) 01 AHC CK 0031
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 19, 68A, 69, 9
High Courts10 Jan 1979
Ratan Lal Vs Ramesh Chandra and Others
Allahabad High Court · AIR 1979 All 296
Hindu Succession Act, 1956 — Section 6, 8
High Courts09 Jan 1979Dismissed
Jag Lal Vs Dy. Director of Consolidation and Others
Allahabad High Court · (1979) AWC 245
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20B
High Courts09 Jan 1979Allowed
Dhoom Singh and Others Vs State
Allahabad High Court · (1979) AWC 240
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 325, 326
High Courts09 Jan 1979Allowed
Jagi Narayan Pandey and Another Vs Smt. Bach Kaliya
Allahabad High Court · AIR 1979 All 246
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 115
High Courts09 Jan 1979Dismissed
Krishna Swaroop Bhatnagar and others Vs Satish Chandra Gupta
Allahabad High Court · (1979) 01 AHC CK 0027
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, 115Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 39
High Courts09 Jan 1979
Nanoo Mal Saxena Vs State and Another
Allahabad High Court · (1979) AWC 99 : (1979) CriLJ 306
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts09 Jan 1979
Tilak Raj Mehra Vs State of U.P. and Another
Allahabad High Court · (1979) AWC 234 : (1979) CriLJ 308
Criminal Procedure Code, 1973 (CrPC) — Section 145, 482Penal Code, 1860 (IPC) — Section 406, 408, 420
High Courts05 Jan 1979Allowed
Tirsu Vs State
Allahabad High Court · (1979) ACR 390
Penal Code, 1860 (IPC) — Section 396, 399, 402, 411, 412
High Courts05 Jan 1979Allowed
Beni Madhav Mishra and Another Vs Shiv Govind and Others
Allahabad High Court · AIR 1979 All 359
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5
High Courts05 Jan 1979
Kishan Lal Vs State
Allahabad High Court · (1979) CriLJ 309
Penal Code, 1860 (IPC) — Section 380, 411
High Courts05 Jan 1979
Dharam Swarup Vs State
Allahabad High Court · (1979) AWC 225
Prevention of Food Adulteration Act, 1954 — Section 11(1), 13(1), 13(2), 16, 7
High Courts05 Jan 1979
Gobardban Vs The State
Allahabad High Court · (1979) ACR 177
Penal Code, 1860 (IPC) — Section 307, 34