High Courts11 Jul 1978Allowed
Sidh Narain and Others Vs State of U.P. and Others
Allahabad High Court · (1978) AWC 653 : (1979) RD 5
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2)
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,659 of 5,024
High Courts11 Jul 1978Allowed
Krishna Lal Vs Narendra Kumar Jain
Allahabad High Court · (1978) AWC 619
Presidency Small Cause Courts Act, 1882 — Section 25
High Courts11 Jul 1978Dismissed
Jai Ram Singh Vs The State of Uttar Pradesh and Others
Allahabad High Court · (1978) AWC 624
Imposition of Ceiling on Land Holdings Rules — Rule 6, 7Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10, 10(2), 3(1), 4A, 5Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143
High Courts10 Jul 1978Disposed Of
Maharaj Singh and Others Vs State of U.P. and Others
Allahabad High Court · (1978) AWC 595 : (1978) RD 278
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 4AUttar Pradesh Imposition of Ceiling on Land Holdings Rules, 1961 — Rule 3
High Courts10 Jul 1978
Addl. Commissioner of Income Tax Vs Ram Prakash
Allahabad High Court · (1979) 8 CTR 185 : (1981) 128 ITR 559
Income Tax Act, 1961 — Section 271(1)
High Courts10 Jul 1978Dismissed
Khan Bahadur Aijaz Husain Vs Ram Kishore and another
Allahabad High Court · (1978) 07 AHC CK 0042
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2(a), 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 29A
High Courts10 Jul 1978Allowed
Smt. Shyama Devi Vs Firm Ramjas Rolling Mills
Allahabad High Court · AIR 1979 All 16 : (1978) AWC 596
Civil Procedure Code Amendment Act, 1976 — Section 97Civil Procedure Code, 1908 (CPC) — Order 21 Rule 59, Order 21 Rule 63, Order 21 Rule 92
High Courts10 Jul 1978Dismissed
Rajeev Ratan Vs State of U.P. and Others
Allahabad High Court · AIR 1978 All 528 : (1978) AWC 656 : (1978) RD 288
Constitution of India, 1950 — Article 226
High Courts10 Jul 1978Allowed
Ajai Kumar Vs The Madhyamik Shiksha Parishad
Allahabad High Court · AIR 1979 All 13
Constitution of India, 1950 — Article 226
High Courts10 Jul 1978
Commissioner of Income Tax Vs Smt. Raj Rani Devi
Allahabad High Court · (1979) 116 ITR 358
Income Tax Act, 1961 — Section 274(2), 275
High Courts10 Jul 1978
P.N. Dubey Vs State of Uttar Pradesh
Allahabad High Court · (1979) ACR 244
Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1), 190(2), 397, 482Factories Act, 1948 — Section 105, 105(1), 6, 7, 8Uttar Pradesh Factories Rules, 1950 — Rule 13, 14, 3, 6
High Courts06 Jul 1978Partly Allowed
Gajram and Others Vs State
Allahabad High Court · (1978) ACR 318
Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 307
High Courts06 Jul 1978
A.M. Khusroo and Others Vs State and Another
Allahabad High Court · (1978) ACR 285
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 441, 447
High Courts05 Jul 1978Allowed
Ranglal Medical Stroes and Others Vs State
Allahabad High Court · (1978) AWC 615
Prevention of Food Adulteration Act, 1954 — Section 14, 20, 7Prevention of Food Adulteration Rules, 1955 — Rule 12A
High Courts05 Jul 1978Dismissed
Babu Lal Mathura Prasad and Others Vs State of U.P. and Another
Allahabad High Court · (1978) ACR 309
Criminal Procedure Code, 1973 (CrPC) — Section 245, 313, 315, 351, 351(1)Prevention of Food Adulteration (Amendment) Act, 1976 — Section 16, 17, 17(1), 17(2), 20A
High Courts05 Jul 1978
Mohd. Hasan Vs State of Uttar Pradesh
Allahabad High Court · (1978) ACR 289
Essential Commodities Act, 1955 — Section 3, 7Uttar Pradesh Food Grains Dealers Licensing Order, 1964 — Section 3, 3(1)
High Courts03 Jul 1978Dismissed
Phulgend Vs State and Another
Allahabad High Court · (1978) ACR 291
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 395, 397
High Courts02 Jun 1978Allowed
Ram Narain Tewari Vs State of Uttar Pradesh
Allahabad High Court · (1978) AWC 518
Evidence Act, 1872 — Section 114Railway Property (Unlawful Possession) Act, 1966 — Section 2, 3Railways Act, 1989 — Section 2, 3
High Courts01 Jun 1978Allowed
Phullu Vs Vth Addl. Distt. and Sessions Judge
Allahabad High Court · (1978) ACR 385
Criminal Procedure Code, 1898 (CrPC) — Section 125(3), 488Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 482, 488(3)
High Courts30 May 1978
Awadh Behari Singh Vs State
Allahabad High Court · (1978) ACR 237
Penal Code, 1860 (IPC) — Section 379, 402