High Courts13 Dec 1979Partly Allowed
Ram Lal Singh Vs State of U.P. and Others
Allahabad High Court · (1980) AWC 155
Uttar Pradesh Panchayat Raj Act, 1947 — Section 95, 95(1), 95(2)
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,604 of 5,024
High Courts13 Dec 1979Allowed
Kesheo Saran Vs Jagdish Saran and Others
Allahabad High Court · AIR 1980 All 146
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts13 Dec 1979Allowed
Shanti Devi Vs Vindhyachal Prasad and others
Allahabad High Court · (1979) 12 AHC CK 0015
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts12 Dec 1979Dismissed
Sarju Prasad Vs IV Addl. Distt. and Sessions Judge and Others
Allahabad High Court · (1980) AWC 248
Hindu Marriage Act, 1955 — Section 10, 29(2), 4Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 3(7)
High Courts12 Dec 1979Disposed Off
Commissioner of Wealth Tax Vs Mubarak Ali Khan
Allahabad High Court · (1980) 3 TAXMAN 505
Wealth Tax Act, 1957 — Section 5(1)(xxxi), 5(1)(xxxii)
High Courts12 Dec 1979
Commissioner of Wealth-tax Vs Mubarakali Khan and Mujahid Ali Khan
Allahabad High Court · (1980) 17 CTR 253 : (1980) 123 ITR 101
Wealth Tax Act, 1957 — Section 5(1)
High Courts12 Dec 1979Allowed
Kunwar Krishna Vs Prescribed Authority, Orai and Others
Allahabad High Court · (1979) 12 AHC CK 0022
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 151Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 22, 34
High Courts11 Dec 1979Dismissed
Ratan Lal and Others Vs Hari Shanker and Others
Allahabad High Court · AIR 1980 All 180
Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 49
High Courts11 Dec 1979Dismissed
Smt. Radha Devi Vs Prescribed Authority and Others
Allahabad High Court · (1979) AWC 770
Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(5), 2(2), 20, 21, 21(1A)
High Courts11 Dec 1979Dismissed
Sanwal Das Vs Amar Nath Shastri and another
Allahabad High Court · (1979) 12 AHC CK 0016
Hindu Minority and Guardianship Act, 1956 — Section 11, 8
High Courts10 Dec 1979Dismissed
Raja Ram Gupta Vs Firm Jaiswal Iron and Steel Works and Others
Allahabad High Court · (1980) AWC 101
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts10 Dec 1979Allowed
Bansal Talkies Vs Entertainment Tax Commissioner
Allahabad High Court · (1980) AWC 49
Uttar Pradesh Entertainments and Betting Tax Act, 1937 — Section 10, 3, 4, 5, 6Uttar Pradesh Entertainments and Betting Tax Rules, 1981 — Rule 13, 14
High Courts07 Dec 1979Allowed
Sita Ram Jwala Prasad Vs Commissioner of Sales Tax
Allahabad High Court · (1980) 45 STC 410
Limitation Act, 1963 — Section 5, 8, 9
High Courts07 Dec 1979Allowed
Smt. Kiran Devi Vs IInd Additional District Judge and Others
Allahabad High Court · (1980) AWC 350
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)
High Courts06 Dec 1979Allowed
Abdul Rashid Vs First Addl.District Judge, Allahabad and others
Allahabad High Court · (1979) 12 AHC CK 0018
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts06 Dec 1979Allowed
Sri Mathura Prasad Vs Sub-Divisional Officer and Another
Allahabad High Court · (1980) AWC 112
Representation of the People Act, 1951 — Section 123(1)Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C
High Courts05 Dec 1979Allowed
Baij Nath and Others Vs Mata Badal and Others
Allahabad High Court · (1980) AWC 727
High Courts05 Dec 1979Allowed
Darshan Lal Vs Indra Kumar Mehta and Another
Allahabad High Court · (1980) AWC 117
Criminal Procedure Code, 1973 (CrPC) — Section 377(1), 386, 397(1), 397(3), 399Penal Code, 1860 (IPC) — Section 420
High Courts05 Dec 1979Dismissed
Sheo Pal Vs Hari Nandan and others
Allahabad High Court · (1979) 12 AHC CK 0021
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, 100Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12(5), 49
High Courts05 Dec 1979Allowed
State of Madhya Pradesh Vs Ganga Devi and others
Allahabad High Court · (1979) 12 AHC CK 0014
Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 60Transfer of Property Act, 1882 — Section 106