CourtKutchehry.com

COURT ARCHIVE

Allahabad High Court judgments

1,00,469 judgments · page 3,691 of 5,024

High Courts10 Oct 1977Allowed

J.S. Chauhan Vs State of U.P. and Others

Allahabad High Court · (1977) AWC 704

Constitution of India, 1950 — Article 226Uttar Pradesh Civil Services (Classification, Control and Appeal) Rules, 1930 — Rule 49A, 55, 55AUttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4
Read judgment
High Courts07 Oct 1977Allowed

Nanak Saran Vs Sant Lal Seth and Others

Allahabad High Court · (1978) AWC 7

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Amendment Act, 1976 — Section 26(5)
Read judgment
High Courts06 Oct 1977Allowed

Kishore Joo Vs Guman Behari Joo Deo

Allahabad High Court · AIR 1978 All 1

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 31 Rule 1, Order 6 Rule 17, 11, 47Trusts Act, 1882 — Section 1, 47, 48
Read judgment
High Courts05 Oct 1977Allowed

Akbar Ali Vs State of U.P. and Others

Allahabad High Court · (1978) AWC 662

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 11(1), Order 41 Rule 11AConstitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 13, 37, 38
Read judgment
High Courts05 Oct 1977Dismissed

Munni Lal Jindal Vs Laxmi Narain

Allahabad High Court · (1977) AWC 545

Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2), 24(2), 29(3)
Read judgment
High Courts04 Oct 1977Dismissed

Kamta Vs State

Allahabad High Court · (1978) AWC 281

Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Penal Code, 1860 (IPC) — Section 302, 304Criminal Procedure Code, 1973 (CrPC) — Section 82, 83
Read judgment