High Courts09 May 1979Allowed
Smt. Chandrawati Devi and Another Vs Surendra Pal Singh
Allahabad High Court · AIR 1979 All 406
Transfer of Property Act, 1882 — Section 111, 114A
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,626 of 5,024
High Courts09 May 1979Dismissed
Krishan Sharma Vs Shital Prasad
Allahabad High Court · AIR 1979 All 345
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3, 2(11)
High Courts08 May 1979Dismissed
Smt. Dhanwanti Vs Ramai
Allahabad High Court · AIR 1979 All 348
Criminal Procedure Code, 1973 (CrPC) — Section 145Specific Relief Act, 1877 — Section 42
High Courts08 May 1979Allowed
Sant Kumar Tripathi Vs State of Uttar Pradesh and others
Allahabad High Court · (1979) 05 AHC CK 0017
Constitution of India, 1950 — Article 226Uttar Pradesh Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1972 — Rule 9(11)(ii), 10, 11, 18
High Courts08 May 1979Allowed
Shafiq Vs The District Judge and Another
Allahabad High Court · (1979) AWC 484
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 34, 34(1)
High Courts08 May 1979
Birbal Vs D.D.C. and Others
Allahabad High Court · (1979) AWC 495 : (1979) RD 216
High Courts08 May 1979
State Vs Shivendra Pratap Singh
Allahabad High Court · (1979) ACR 288
Criminal Procedure Code, 1973 (CrPC) — Section 162, 342Evidence Act, 1872 — Section 24, 25Railway Property (Unlawful Possession) Act, 1966 — Section 3, 8
High Courts07 May 1979Allowed
Dharma Samaj Society, Aligarh Vs Ram Kishan Dass and Another
Allahabad High Court · AIR 1980 All 20
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts04 May 1979
Suresh Chandra Vs State
Allahabad High Court · (1979) ACR 385
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 540Penal Code, 1860 (IPC) — Section 395, 396, 397, 399, 402
High Courts03 May 1979Disposed Of
Jupiter Chit Fund Pvt. Ltd. Vs Dwarka Diesh Dayal and Others
Allahabad High Court · (1979) AWC 371
Civil Procedure Code, 1908 (CPC) — Section 115Provincial Small Cause Courts Act, 1887 — Section 25Civil Procedure Code, 1908 (CPC) — Section 115
High Courts03 May 1979Allowed
Milco Ice-Cream Co. Vs Commissioner of Sales Tax
Allahabad High Court · (1982) 49 STC 294
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1), 4
High Courts03 May 1979
Jupiter Chit Fund (Pvt.) Ltd. Vs Dwarka Diesh Dayal and Others
Allahabad High Court · AIR 1979 All 218 : (1979) RD 35
Civil Procedure (Uttar Pradesh Amendment) Act, 1976 — Section 43, 97(2)Civil Procedure Code, 1908 (CPC) — Section 115, 115(1)
High Courts02 May 1979Disposed Of
Deep Chand and Another Vs Abdul Gafoor and Another
Allahabad High Court · (1979) ACR 315
Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1), 529Penal Code, 1860 (IPC) — Section 379
High Courts02 May 1979Dismissed
Parmeshwar Din and others Vs Deputy Director of Consolidation and others
Allahabad High Court · (1979) 05 AHC CK 0024
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9Limitation Act, 1908 — Section 28Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9
High Courts02 May 1979Dismissed
Surendra Prakash Vs Banwari Lal
Allahabad High Court · (1979) AWC 440
Transfer of Property Act, 1882 — Section 113
High Courts01 May 1979Dismissed
Vishwambhar Nath Vs Commissioner of Sales Tax
Allahabad High Court · (1980) 45 STC 349
Uttar Pradesh Sales Tax Act, 1948 — Section 9(1)
High Courts01 May 1979Allowed
Nawabzada Mohd. Ishaq Khan Vs The Delhi Iron and Steel Co. Ltd.
Allahabad High Court · AIR 1979 All 366
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4, Order 3 Rule 4(3), Order 5 Rule 21, Order 9 Rule 13Evidence Act, 1872 — Section 114
High Courts30 Apr 1979Allowed
Amar Nath Mehrotra and Another Vs State of U.P. and Others
Allahabad High Court · (1979) AWC 650
Constitution of India, 1950 — Article 226Hindu Womens Right to Property Act, 1937 — Section 3(2), 3(3), 9(3)Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2)
High Courts30 Apr 1979Dismissed
Anokhey Lal Vs Durga Sahai
Allahabad High Court · (1979) AWC 515
Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Debt Relief Act, 1977 — Section 22, 28, 36, 36(2)Uttar Pradesh Rural Weaker Section (Moratorium on Recovery of Debts) Act, 1975 — Section 1(3), 10, 2, 2(11), 2(6)
High Courts27 Apr 1979Allowed
Shambhu Dayal Vs State
Allahabad High Court · (1979) ACR 307
Criminal Procedure Code, 1973 (CrPC) — Section 424Penal Code, 1860 (IPC) — Section 409, 68