COURT ARCHIVE

Allahabad High Court judgments

1,00,469 judgments · page 3,648 of 5,024

High Courts06 Oct 1978Allowed

State of U.P. Vs Agarwal Spirit Supply Co.

Allahabad High Court · AIR 1978 All 529

Uttar Pradesh Excise (Amendment) (Reenactment and Validation) Act, 1976 — Section 2Uttar Pradesh Excise Act, 1910 — Section 24B, 30(1), 40(2), 41Uttar Pradesh Excise Rules, 1951 — Rule 680(1), 680(2)

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High Courts06 Oct 1978Dismissed

Collector, Varanasi Vs Harballabh Narain Singh

Allahabad High Court · (1978) 10 AHC CK 0033

Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 23Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 381

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High Courts06 Oct 1978

Commissioner of Sales Tax Vs Hanuman Trading Company

Allahabad High Court · (1978) 43 STC 408

Constitution of India, 1950 — Article 286Constitution of India, 1950 — Article 286Constitution of India, 1950 — Article 286

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High Courts06 Oct 1978Allowed

Hanumant Singh Vs State of Uttar Pradesh and Others

Allahabad High Court · (1978) AWC 826

Uttar Pradesh General Clauses Act, 1904 — Section 4Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10, 5, 5(2), 5(6)

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High Courts06 Oct 1978Allowed

Jai Singh Vs Hanumant Singh and Others

Allahabad High Court · (1978) AWC 765

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331

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High Courts05 Oct 1978Dismissed

Committee of Management Vs District Inspector of Schools and Another

Allahabad High Court · (1979) AWC 24

Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(1), 16CUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 100, 4, 5

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High Courts05 Oct 1978Dismissed

Miss P. Rodricks Vs IInd Addl. Distt. and Sessions Judge and Others

Allahabad High Court · (1979) AWC 89

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1), 16(2), 18, 18(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 13(2), 13(4)

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High Courts05 Oct 1978Dismissed

Govind Ram Vs Ganesh Ram and Others

Allahabad High Court · AIR 1979 All 122

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18

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High Courts05 Oct 1978Dismissed

General Equipment Mart Vs Union of India and another

Allahabad High Court · (1978) 10 AHC CK 0025

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 115, 15, 21

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High Courts05 Oct 1978Allowed

Dr. (Mrs.) Gyan Thapa Vs The District Judge and Others

Allahabad High Court · (1978) AWC 820

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 7(2), 7AUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(2), 12(4), 14, 18

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High Courts04 Oct 1978Dismissed