CourtKutchehry.com

COURT ARCHIVE

Allahabad High Court judgments

1,00,469 judgments · page 3,641 of 5,024

High Courts14 Dec 1978Allowed

Sardar Singh Vs State of U.P. and Another

Allahabad High Court · (1979) AWC 132 : (1979) RD 38

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 122B(4)Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115
Read judgment
High Courts13 Dec 1978Allowed

Anwar Husain Vs Smt. Hamidan

Allahabad High Court · AIR 1979 All 166

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2
Read judgment
High Courts11 Dec 1978Allowed

Achhar Singh and Others Vs The District Judge and Others

Allahabad High Court · (1979) AWC 124

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 17, Order 41 Rule 17(2), Order 41 Rule 18, Order 41 Rule 18(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 24, 24(2)
Read judgment
High Courts07 Dec 1978Dismissed

Smt. Satya Bhama Vs State of U.P. and Others

Allahabad High Court · (1979) AWC 163

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 11(2), 12, 12(1), 13
Read judgment
High Courts07 Dec 1978Dismissed

Kanhaiya Vs Kashi Nath Tewari and Others

Allahabad High Court · (1979) AWC 75 : (1979) CriLJ 409

Criminal Procedure Code, 1973 (CrPC) — Section 161, 227Penal Code, 1860 (IPC) — Section 141, 149Criminal Procedure Code, 1973 (CrPC) — Section 161, 227
Read judgment
High Courts07 Dec 1978Allowed

Smt. Batual Fatima Vs Mohd. Qasim

Allahabad High Court · AIR 1979 All 102

Allahabad High Court General (Civil) Rules, 1957 — Rule 585, 586Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, 152
Read judgment