COURT ARCHIVE

Allahabad High Court judgments

1,00,469 judgments · page 3,694 of 5,024

High Courts02 Sept 1977Dismissed

Vineet Kumar Vs Smt. Bhagwan Dei

Allahabad High Court · AIR 1978 All 312

Arbitration Act, 1940 — Section 30, 32, 33Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, 12, 122, 125, 2(18)Specific Relief Act, 1963 — Section 14(2), 43

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High Courts02 Sept 1977Dismissed

Steel Enterprises Pvt. Ltd. Vs Union of India (UOI) and Others

Allahabad High Court · (1978) 2 ELT 153

Customs Act, 1962 — Section 110, 110(2), 124, 128

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High Courts02 Sept 1977

Smt. Asha Devi Jauhari Vs Smt. Sharda Devi and Others

Allahabad High Court · (1977) AWC 517 : (1978) 1 LLJ 344

Payment of Gratuity Act, 1972 — Section 15, 7

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High Courts01 Sept 1977Allowed

Brij Mohan Chaturvedi Vs X Addl. Dist. Judge and Others

Allahabad High Court · AIR 1978 All 36

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14, 16, 18

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High Courts31 Aug 1977Disposed Of

Mohammad Yunus Vs Third Addl.District Judge, Mirzapur and others

Allahabad High Court · (1977) 08 AHC CK 0041

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 22, 43(2)(a), 43(2)(h)

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High Courts30 Aug 1977Partly Allowed

S.B. Industries, Freegunj and Another Vs United Bank of India and Others

Allahabad High Court · AIR 1978 All 189

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1, Order 49 Rule 1

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High Courts30 Aug 1977Allowed

Dr. Ashok Ranjan Saxena Vs Smt. Vishwa Bharti

Allahabad High Court · AIR 1978 All 18 : (1977) AWC 507

Hindu Marriage Act, 1955 — Section 19

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High Courts29 Aug 1977Allowed

Kedar and Another Vs State

Allahabad High Court · (1977) ACR 388

Uttar Pradesh Excise Act, 1910 — Section 60, 7, 71

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High Courts29 Aug 1977Dismissed

Devki Devi Tiwari and Others Vs Raghunath Sahai Chatrath and Others

Allahabad High Court · (1978) ACJ 169

Central Motor Vehicles Rules, 1989 — Rule 7Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2Motor Vehicles Act, 1939 — Section 110A, 110D, 2, 94, 95

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High Courts29 Aug 1977

Smt. Devki Devi Tiwari and Others Vs Raghunath Sahai Chatroth and Others

Allahabad High Court · (1977) AWC 629

Central Motor Vehicles Rules, 1989 — Regulation 6, 7Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2Motor Vehicles Act, 1939 — Section 110A, 110D, 2, 94, 95

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High Courts29 Aug 1977Allowed

Fateh Singh Vs State of U.P. and Others

Allahabad High Court · (1977) AWC 534

Contract Act, 1872 — Section 2, 25Transfer of Property Act, 1882 — Section 122Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 5(2), 5(6)

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High Courts28 Aug 1977Disposed Of

Nifikir and another Vs Deputy Director of Consolidation and others

Allahabad High Court · (1977) 08 AHC CK 0034

Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 17Uttar Pradesh Tenancy Act, 1939 — Section 3

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High Courts26 Aug 1977Dismissed

BHAN HUKUM CHAND Vs SALES TAX OFFICER and Others

Allahabad High Court · (1978) 7 CTR 16

Constitution of India, 1950 — Article 226

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High Courts26 Aug 1977Dismissed

Bharon Prasad Vs Regional Transport Authority and Another

Allahabad High Court · AIR 1978 All 229

Motor Vehicles Act, 1939 — Section 60, 68, 68(1), 68(2)Uttar Pradesh Motor Gadi (Yatri Kar) Adhiniyam, 1962 — Section 47(1)Uttar Pradesh Motor Vehicles Rules, 1940 — Rule 51H(3)

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High Courts26 Aug 1977Dismissed

Chandra Bhan Hukum Chand Vs Sales Tax Officer and Others

Allahabad High Court · (1978) 41 STC 284

Constitution of India, 1950 — Article 226

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High Courts26 Aug 1977Allowed

Babu Ram Vs Arjun Lal and Others

Allahabad High Court · AIR 1978 All 243

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48

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High Courts26 Aug 1977