High Courts20 Nov 1979
Shri Narain Vs State
Allahabad High Court · (1980) ACR 142
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 326
COURT ARCHIVE
Allahabad High Court judgments, 1979
761 judgments · page 5 of 39
High Courts20 Nov 1979
Dina Nath Vs Bithal Nath and Others
Allahabad High Court · (1980) ACR 144
Criminal Procedure Code, 1973 (CrPC) — Section 385(1)Penal Code, 1860 (IPC) — Section 147, 148, 323, 324, 394
High Courts19 Nov 1979Dismissed
Director of Industries U.P. and Another Vs Brij Behari Lal Pandey
Allahabad High Court · (1980) AWC 14
Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 4(2)
High Courts19 Nov 1979Allowed
Hamid Khan Vs Official Receiver
Allahabad High Court · AIR 1980 All 131 : (1980) AWC 1
Provincial Insolvency Act, 1920 — Section 68, 75, 75(1)
High Courts19 Nov 1979Disposed Of
Bahadur Singh Vs Har Bhagwan
Allahabad High Court · (1979) 11 AHC CK 0061
Constitution of India, 1950 — Article 141Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2), 20, 39, 40
High Courts19 Nov 1979Dismissed
M.A.Siddiqui Vs Union of India and others
Allahabad High Court · (1979) 11 AHC CK 0051
CCS (Pension) Rules, 1972 — Rule 48Constitution of India, 1950 — Article 226Fundamental Rules, 1963 — Rule 56(1)
High Courts19 Nov 1979
Rohini Raman Vs III Additional District Judge and Others
Allahabad High Court · (1980) AWC 81
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 3(14), 3(21), 4A, 6
High Courts16 Nov 1979Allowed
Roshan Lal Vs State
Allahabad High Court · (1980) ACR 165
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts16 Nov 1979Dismissed
Ram Adhin Vs Ram Pal and Others
Allahabad High Court · (1980) AWC 78
Constitution of India, 1950 — Article 226
High Courts16 Nov 1979Dismissed
Suresh Chandra Joshi and Others Vs The First Addl. District Judge and Others
Allahabad High Court · (1980) AWC 86
Constitution of India, 1950 — Article 226
High Courts16 Nov 1979Dismissed
Laxmi Prakash Poddar Vs Third Additional District Judge, Kanpur and Others
Allahabad High Court · (1979) 11 AHC CK 0053
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts16 Nov 1979Dismissed
Hukum Singh Vs State of Uttar Pradesh and others
Allahabad High Court · (1979) 11 AHC CK 0043
Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 13
High Courts15 Nov 1979Allowed
Sardar Mahendra Singh Vs Seventh Addl.District Judge, Bareilly and others
Allahabad High Court · (1979) 11 AHC CK 0050
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1A)
High Courts15 Nov 1979Dismissed
Janta Kalyan Committee Vs Nagar Mahapalika, Kanpur and others
Allahabad High Court · (1979) 11 AHC CK 0045
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts15 Nov 1979Disposed Of
Addl. Commissioner of Income Tax Vs Rani Pritam Kunwar
Allahabad High Court · (1980) 16 CTR 117 : (1980) 125 ITR 102 : (1980) 3 TAXMAN 472
Uttar Pradesh Estates Act, 1920 — Section 13Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 71
High Courts15 Nov 1979Disposed Of
Commissioner of Income Tax Vs Kanodia Warehousing Corporation
Allahabad High Court · (1980) 121 ITR 996
Income Tax Act, 1961 — Section 33, 43(3)
High Courts15 Nov 1979Disposed Of
Sterling Machine Tools Vs Commissioner of Income Tax
Allahabad High Court · (1980) 122 ITR 926
Income Tax Act, 1961 — Section 147
High Courts15 Nov 1979Dismissed
Town Area Committee Vs Smt. Rama Devi and Others
Allahabad High Court · (1980) AWC 43
Town Area Act, 1914 — Section 19, 21, 30
High Courts15 Nov 1979
Commissioner of Income Tax Vs Kanodia Warehousing Corpn.
Allahabad High Court · (1980) 121 ITR 996
Income Tax Act, 1961 — Section 256(1), 32, 33, 43(3), 43(5)
High Courts14 Nov 1979Allowed
Prakash Chandra Sharma Vs Kaushal Kishore
Allahabad High Court · (1980) ACR 179
Criminal Procedure Code, 1973 (CrPC) — Section 145, 468, 468(2), 469, 473Penal Code, 1860 (IPC) — Section 182