High Courts19 Aug 1977Allowed
Smt. Pari Bai and Others Vs Bhagat Ram and Others
Allahabad High Court · AIR 1977 All 549 : (1977) AWC 521
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1939 — Section 110A(3)
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,696 of 5,024
High Courts19 Aug 1977Dismissed
Shyam Manohar Lal Vs 4th Addl. Dist. and Sessions Judge and Others
Allahabad High Court · AIR 1978 All 238
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Article 4
High Courts19 Aug 1977Allowed
Shiv Shiv Tewari Vs Ganesh Prasad Misra and Others
Allahabad High Court · AIR 1978 All 117
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10(2), Order 7 Rule 6Limitation Act, 1963 — Section 14
High Courts19 Aug 1977
Bibhuti Vs Kashi Ram and Another
Allahabad High Court · (1977) AWC 491
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 167, 168, 168A, 168A(1), 178
High Courts18 Aug 1977Dismissed
Devendra Nath Vs IV Additional District Judge and Others
Allahabad High Court · (1977) AWC 577
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 20, Order 9 Rule 13, Order 9 Rule 7, 151Motor Vehicles Act, 1939 — Section 57Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
High Courts18 Aug 1977Dismissed
Smt. Malti Singh Vs State of U.P. and Others
Allahabad High Court · AIR 1978 All 273
Constitution of India, 1950 — Article 13(2), 19(1), 31A, 31CLand Acquisition Act, 1894 — Section 17(1A)Uttar Pradesh Land Acquisition (Amendment) Act, 1966 — Section 55
High Courts17 Aug 1977Disposed Of
Shanti Devi and another Vs Pt.Amah Nath Shastari
Allahabad High Court · (1977) 08 AHC CK 0040
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 15, Order 34 Rule 4Limitation Act, 1908 — Article 132Transfer of Property Act, 1882 — Section 55(2), 55(6)(b)
High Courts12 Aug 1977Dismissed
Hari Shanker Verma Vs Fourth Addl.District Judge, Agra and others
Allahabad High Court · (1977) 08 AHC CK 0042
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 22
High Courts12 Aug 1977Allowed
Smt. Shakuntala Devi Vs Banwari Lal and Others
Allahabad High Court · AIR 1977 All 551
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9Limitation Act, 1963 — Section 5
High Courts11 Aug 1977Dismissed
Prem Devi and Another Vs Sales Tax Officer (Shri R.N. Upadhyaya) and Others
Allahabad High Court · (1978) 41 STC 314
Constitution (Forty-Second Amendment) Act, 1976 — Section 58
High Courts11 Aug 1977Dismissed
SMT. PREM DEVI and Another Vs SALES TAX OFFICER and Others
Allahabad High Court · (1977) 6 CTR 246
Constitution (Forty-Second Amendment) Act, 1976 — Section 58
High Courts11 Aug 1977
Naresh Chandra Agarwal and Another Vs The State
Allahabad High Court · (1978) AWC 128 : (1978) CriLJ 546
Criminal Procedure Code, 1973 (CrPC) — Section 11, 13, 14, 155, 2Penal Code, 1860 (IPC) — Section 109, 120B, 420, 466, 467
High Courts11 Aug 1977Allowed
Ganga Prasad Vs Zila Abkari Adhikari, Banda and Another
Allahabad High Court · AIR 1978 All 41
Constitution of India, 1950 — Article 226Uttar Pradesh Excise Act, 1910 — Section 29, 31
High Courts11 Aug 1977
GANGA PRASAD Vs ZILA ABKARI ADHIKARI and Another
Allahabad High Court · (1977) AWC 529 : (1977) 6 CTR 253
Constitution of India, 1950 — Article 226
High Courts11 Aug 1977Dismissed
Smt. Sukha Vs Union of India (UOI) and Another
Allahabad High Court · (1978) AWC 275
Civil Procedure Code, 1908 (CPC) — Section 9National Highways Act, 1956 — Section 5Uttar Pradesh Government Premises (Rent Recovery and Eviction) Act, 1952 — Section 10
High Courts10 Aug 1977Dismissed
Shiv Pratap Singh Vs Prem Narain Jaiswal
Allahabad High Court · (1978) AWC 87
High Courts10 Aug 1977Allowed
Shri Ram Shah Vs Mastan Singh and Others
Allahabad High Court · AIR 1978 All 288 : (1977) AWC 524
Arbitration Act, 1940 — Section 34
High Courts09 Aug 1977Allowed
Kailash Bux Singh and Another Vs Gauri Shankar and Others
Allahabad High Court · (1978) AWC 75 : (1978) RD 116
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 202
High Courts09 Aug 1977Allowed
Ramji Lal Vs Ram Sanehi Lal Pandey
Allahabad High Court · AIR 1978 All 351
Arbitration Act, 1940 — Section 17, 2Evidence Act, 1872 — Section 20, 31
High Courts09 Aug 1977Dismissed
Budh Sen Vs Sheel Chandra Agarwal and Others
Allahabad High Court · AIR 1978 All 88 : (1977) AWC 553
Civil Procedure Code, 1908 (CPC) — Section 100, 96Transfer of Property Act, 1882 — Section 105, 106