COURT ARCHIVE

Allahabad High Court judgments

1,00,469 judgments · page 3,707 of 5,024

High Courts28 Feb 1977Dismissed

Ram Pratap Narain Sinha Vs Munsif Magistrate (East) and Another

Allahabad High Court · (1977) ACR 341

Criminal Procedure Code, 1973 (CrPC) — Section 181, 200, 250, 482Penal Code, 1860 (IPC) — Section 406, 409, 468, 477A

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High Courts26 Feb 1977Disposed Of

Kailasho and Ors. Vs State of U.P.& Ors.

Allahabad High Court · (1977) 02 AHC CK 0030

Land Acquisition Act, 1894 — Section 4(1), 4(6)

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High Courts25 Feb 1977Allowed

Tahsildar and Another Vs Shyam Lal and Others

Allahabad High Court · (1977) AWC 222

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 229BUttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115C, 115D, 115E, 115FUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 229B

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High Courts24 Feb 1977Allowed

Ram Raj and Others Vs State and Others

Allahabad High Court · (1977) ACR 239

Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 138

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High Courts24 Feb 1977

Narendra Prakash Tyagi Vs Smt. Kamlesh Kurhari Tyagi

Allahabad High Court · (1977) ACR 221

Criminal Procedure Code, 1973 (CrPC) — Section 488

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High Courts23 Feb 1977Allowed

Beni Prasad Vs State of Uttar Pradesh

Allahabad High Court · (1977) AWC 328 : (1977) CriLJ 1632

Criminal Procedure Code, 1973 (CrPC) — Section 193, 195, 202, 205, 482Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 120B, 193, 205

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High Courts23 Feb 1977Allowed

J.K. Cotton Spinning and Weaving Mills Co. Ltd. Vs State of U.P. and Another

Allahabad High Court · (1977) AWC 294

Arbitration Act, 1940 — Section 20, 5, 9Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3, 3(1), 3(4), 3(5)

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High Courts23 Feb 1977

GULAB CHITRA MANDIR, MAHOBA Vs MUNICIPAL BOARD, MAHOBA and Others

Allahabad High Court · (1977) 6 CTR 170

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High Courts22 Feb 1977Dismissed

Madari Lal Vs State and others

Allahabad High Court · (1977) 02 AHC CK 0029

Prevention of Food Adulteration Act, 1954 — Section 16, 7

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High Courts22 Feb 1977

M/S. MAQSOOD MOHAMMAD Vs STATE OF UTTAR PRADESH and Another

Allahabad High Court · (1977) 6 CTR 124

Constitution of India, 1950 — Article 226

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High Courts22 Feb 1977

Kedar Vs State

Allahabad High Court · (1977) AWC 205 : (1977) CriLJ 1230

Criminal Procedure Code, 1973 (CrPC) — Section 167, 209, 309, 439

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High Courts21 Feb 1977Dismissed

Sardar Trilok Singh and Others Vs Satya Deo Tripathi

Allahabad High Court · (1977) ACR 191

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204, 204(1), 209Penal Code, 1860 (IPC) — Section 102B, 395, 420, 467, 468

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High Courts21 Feb 1977Allowed

Ram Autar and Another Vs The State of U.P. and Others

Allahabad High Court · (1977) AWC 688

Constitution of India, 1950 — Article 226Railway Property (Unlawful Possession) Act, 1966 — Section 3

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High Courts21 Feb 1977

Ram Autar and Another Vs State of U.P. and Others

Allahabad High Court · (1977) ACR 414

Railway Property (Unlawful Possession) Act, 1966 — Section 3

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High Courts18 Feb 1977Allowed

State Vs Jaideo Krishna and Others

Allahabad High Court · (1977) ACR 172

Criminal Procedure Code, 1973 (CrPC) — Section 423, 439, 514, 515, 515(1)

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High Courts18 Feb 1977Disposed Of

Jan Daood and Co. Vs Income Tax Officer, B-Ward and Another

Allahabad High Court · (1977) 6 CTR 130 : (1988) 113 ITR 772

Income Tax Act, 1961 — Section 139(1), 184(7)

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High Courts18 Feb 1977Allowed

District Jhansi, State Vs Jaideo Krishna and others

Allahabad High Court · (1977) 02 AHC CK 0031

Criminal Procedure Code, 1973 (CrPC) — Section 514, 515(423)

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High Courts18 Feb 1977

JAN DAOOD AND CO Vs Income Tax OFFICER, B-WARD, MORADABAD, AND ANOTHER.

Allahabad High Court · (1978) 113 ITR 772

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 184

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High Courts17 Feb 1977Dismissed

Kashi Nath Tewari Vs Mangroo Lal

Allahabad High Court · AIR 1977 All 472

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts17 Feb 1977Dismissed

Smt. Shushma Giri and Others Vs The 9th Addl. Dist. Judge, Allahabad and Another

Allahabad High Court · AIR 1977 All 463

Uttar Pradesh General Clauses Act, 1904 — Section 4(33)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10, 18

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