CourtKutchehry.com

COURT ARCHIVE

Allahabad High Court judgments

1,00,469 judgments · page 3,625 of 5,024

High Courts18 May 1979Dismissed

Sharma and Co. Vs State of U.P.

Allahabad High Court · (1979) AWC 473

Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 21(5), 3Mines and Minerals (Regulation and Development) (Amendment) Act, 1972 — Section 12
Read judgment
High Courts17 May 1979Allowed

Hakiman Bibi Vs The State of U.P. and Others

Allahabad High Court · (1979) AWC 441

Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 3(3)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10, 21, 21(1), 21(2), 22
Read judgment
High Courts17 May 1979Allowed

Dadhich Singh Vs State of U.P. and Others

Allahabad High Court · (1979) AWC 617

Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1973 — Section 19(1)Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 14(1)
Read judgment
High Courts15 May 1979Disposed Of

Man Singh Vs State

Allahabad High Court · (1979) CriLJ 1433

Criminal Procedure Code, 1973 (CrPC) — Section 456Penal Code, 1860 (IPC) — Section 427, 434, 441, 447, 504
Read judgment
High Courts11 May 1979Allowed

Chandra Pal Singh Vs D.D.C. and Others

Allahabad High Court · (1979) AWC 447 : (1981) RD 54 : (1979) RD 240

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9AUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171, 172(2), 174, 229B
Read judgment
High Courts10 May 1979Dismissed

Ram Das and Another Vs D.D.C. and Others

Allahabad High Court · (1979) AWC 513 : (1979) RD 308

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19, 21, 48Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 111
Read judgment