High Courts19 Jan 1979Allowed
Yadunath Vs State
Allahabad High Court · (1979) AWC 187
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 3Transfer of Property Act, 1882 — Section 123
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,637 of 5,024
High Courts19 Jan 1979Dismissed
Abdul Ghaffar Qureshi Vs Raghubir Singh
Allahabad High Court · (1979) AWC 261
Civil Procedure Code, 1908 (CPC) — Section 115Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(2)
High Courts19 Jan 1979Dismissed
Vidyawati Devi Vs Tulsi Ram Saxena
Allahabad High Court · (1979) 01 AHC CK 0039
Civil Procedure Code, 1908 (CPC) — Section 115Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Cantonments (Control of Rent and Eviction) Act, 1952 — Section 14
High Courts19 Jan 1979
Nafis Agha Vs State
Allahabad High Court · (1979) AWC 341 : (1979) CriLJ 1097
Criminal Procedure Code, 1973 (CrPC) — Section 323, 325, 377, 386, 407Penal Code, 1860 (IPC) — Section 324, 326
High Courts19 Jan 1979Allowed
Kalu Ram Vs Rammoo Lal and Others
Allahabad High Court · AIR 1979 All 353
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5
High Courts18 Jan 1979Dismissed
Joginder Singh Vs Teerath Mal and Others
Allahabad High Court · AIR 1980 All 351
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5
High Courts18 Jan 1979Allowed
Parshottam Lal Vs State Transport Appellate Tribunal and Others
Allahabad High Court · AIR 1979 All 279
Motor Vehicles Act, 1939 — Section 64A
High Courts17 Jan 1979Allowed
Commissioner of Sales Tax Vs Hira Ice Candy
Allahabad High Court · (1979) 44 STC 158
High Courts17 Jan 1979Dismissed
Niyaz Ahmad Vs State of U.P.
Allahabad High Court · (1979) AWC 215
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 20, 7
High Courts16 Jan 1979Allowed
Manju Rani and Others Vs Sardar Man Singh and Another
Allahabad High Court · (1979) ACJ 390
Motor Vehicles Act, 1988 — Section 110A, 110A(3), 110D
High Courts16 Jan 1979Dismissed
Chatar Singh Vs Sahayak Sanchalak and Others
Allahabad High Court · (1979) AWC 398 : (1979) RD 226
Uttar Pradesh Zamindari Abolition and Land Reforms (Amendment) Act, 1976 — Section 15, 209, 210, 49Uttar Pradesh Zamindari Abolition and Land Reforms (Amendment) Act, 1976 — Section 15, 209, 210, 49Uttar Pradesh Zamindari Abolition and Land Reforms (Amendment) Act, 1976 — Section 15, 209, 210, 49
High Courts16 Jan 1979Allowed
Harsingh Narain Singh Vs State of U.P.
Allahabad High Court · (1979) AWC 311
Criminal Procedure Code, 1973 (CrPC) — Section 208, 323, 347Penal Code, 1860 (IPC) — Section 186, 353, 392, 504, 506Criminal Procedure Code, 1973 (CrPC) — Section 208, 323, 347
High Courts16 Jan 1979Allowed
Ram Dularey Vs State
Allahabad High Court · (1979) AWC 197
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7, 9
High Courts15 Jan 1979Allowed
State of U.P. Vs Mumtaz Hussain
Allahabad High Court · AIR 1979 All 174
Constitution of India, 1950 — Article 299Contract Act, 1872 — Section 2, 70Sales of Goods Act, 1930 — Section 4
High Courts15 Jan 1979
O.L. Singh Vs State and Another
Allahabad High Court · (1979) ACR 142
Prevention of Food Adulteration (Amendment) Act, 1964 — Section 16Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 2, 6, 7
High Courts15 Jan 1979Allowed
Motilal Vishwakarma Vs Guru Bachan Singh and Others
Allahabad High Court · (1980) ACJ 462
Fatal Accidents Act, 1855 — Section 1A, 4Motor Vehicles Act, 1939 — Section 100, 110, 110(1), 110A
High Courts12 Jan 1979Allowed
Thakur Prasad alias Bholanath Vs Gur Prasad
Allahabad High Court · (1979) AWC 183
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Uttar Pradesh Civil Laws (Amendment) Act, 1976 — Section 7
High Courts12 Jan 1979Allowed
Govind Prasad Vs Bisso Mal and Another
Allahabad High Court · (1979) AWC 229
Criminal Procedure Code, 1973 (CrPC) — Section 143(4), 145, 145(1), 145(4), 145(6)
High Courts12 Jan 1979
Dr. Gopi Mohan Saxena Vs State of U.P. and Others
Allahabad High Court · (1979) AWC 255
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(4), 16(1), 18Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 13(4)
High Courts11 Jan 1979Allowed
Rampal Singh Vs State
Allahabad High Court · (1979) AWC 352
Criminal Procedure Code, 1973 (CrPC) — Section 226, 227, 228Penal Code, 1860 (IPC) — Section 201, 302Criminal Procedure Code, 1973 (CrPC) — Section 226, 227, 228