High Courts21 Dec 1979Allowed
Harihar Prasad Pandey and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1980) AWC 170 : (1980) RD 62
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 44A, 9, 9A, 9A(2)
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,603 of 5,024
High Courts21 Dec 1979Partly Allowed
Abdul Wahid Vs State of U.P.
Allahabad High Court · (1980) ACR 248
Penal Code, 1860 (IPC) — Section 300, 307, 324, 326
High Courts21 Dec 1979Dismissed
Oriental Fire and Genl. Ins. Co. Ltd. Vs Mohni Devi and Others
Allahabad High Court · (1981) ACJ 152
General (Civil) Rules, 1957 — Rule 251Limitation Act, 1963 — Section 12, 12(2)Motor Vehicles Act, 1988 — Section 110D
High Courts21 Dec 1979Dismissed
Smt. Chanda Devi and Another Vs Dr. Tara Pad Sinha and Another
Allahabad High Court · AIR 1980 All 270
Transfer of Property Act, 1882 — Section 106, 111Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20
High Courts21 Dec 1979Allowed
Zargham Abbas and Another etc. Vs Hari Chand etc.
Allahabad High Court · AIR 1980 All 259
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 7 Rule 1Penal Code, 1860 (IPC) — Section 499
High Courts21 Dec 1979Dismissed
De-Smet (India) Private Ltd. Vs B.P. Industrial Corporation (P.) Ltd.
Allahabad High Court · AIR 1980 All 253
Contract Act, 1872 — Section 65, 66, 67, 68, 69Evidence Act, 1872 — Section 101, 102, 103, 104Sales of Goods Act, 1930 — Section 4, 55
High Courts21 Dec 1979Allowed
Jalil Ahmad Vs Fourth Addl.District Judge, Farrukhabad and others
Allahabad High Court · (1979) 12 AHC CK 0019
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 21(1)(b)
High Courts21 Dec 1979Allowed
Chandra Prakash and another Vs Sardar Jaimal Singh
Allahabad High Court · (1979) 12 AHC CK 0017
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
High Courts21 Dec 1979Dismissed
Satya Pal Vs Ved Prakash
Allahabad High Court · AIR 1980 All 268
Arbitration Act, 1940 — Section 14, 17Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 4, 100, 96
High Courts20 Dec 1979Allowed
Smt. Premvati and Another Vs Harnam Singh
Allahabad High Court · (1980) AWC 96
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 27, 27(1), 48, 49, 52
High Courts20 Dec 1979Allowed
Parshuram Singh Vs S.D.O. Sadar and Another
Allahabad High Court · (1980) AWC 137
Uttar Pradesh Municipal Election Rules — Rule 47(4), 50Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 21M(3), 21P, 25
High Courts20 Dec 1979Dismissed
Anand Deo Giri Vs District Judge, Allahabad and others
Allahabad High Court · (1979) 12 AHC CK 0023
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2(c), Order 39 Rule 2, Order 41 Rule 17
High Courts19 Dec 1979Allowed
Mohd. Naseem Vs A.R.O./R.C. and E.O.
Allahabad High Court · (1980) AWC 186
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(5)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10, 10(1), 10(5), 8, 8(1)
High Courts18 Dec 1979Dismissed
Ishwar Dayal Hingwasia and Another Vs Municipal Board, Rath
Allahabad High Court · AIR 1980 All 143
Contract Act, 1872 — Section 10, 2, 65Evidence Act, 1872 — Section 106Uttar Pradesh Municipalities Act, 1916 — Section 97
High Courts18 Dec 1979Allowed
Sagar Mal Vs Abdul Hameed and another
Allahabad High Court · (1979) 12 AHC CK 0020
Civil Procedure Code, 1908 (CPC) — Section 109Specific Relief Act, 1963 — Section 14(1)(b), 16(c)
High Courts18 Dec 1979Allowed
Jaddu and Others Vs State of U.P. and Another
Allahabad High Court · (1980) AWC 136
Limitation Act, 1963 — Article 28
High Courts17 Dec 1979Allowed
Ram Shankar Vs State of U.P.
Allahabad High Court · (1980) AWC 154
Arms Act, 1959 — Section 14, 14(1), 14(3)
High Courts17 Dec 1979Dismissed
Smt. Mala Singhal Vs VII Addl. District Judge and Others
Allahabad High Court · (1980) AWC 120
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10, 3, 8, 8(1), 8(2)
High Courts14 Dec 1979Allowed
Philips India Limited and Others Vs Union of India (UOI) and Others
Allahabad High Court · (1980) 6 ELT 263
Central Excise Rules, 1944 — Rule 174Central Excises and Salt Act, 1944 — Section 2Constitution of India, 1950 — Article 226
High Courts14 Dec 1979
Ramesh Chand Vs State and Another
Allahabad High Court · (1980) ACR 206
General Clauses Act, 1897 — Section 21, 8Prevention of Food Adulteration Act, 1954 — Section 12, 14, 14A, 16, 20Prevention of Food Adulteration Rules, 1955 — Rule 1, 9