High Courts20 May 1975Disposed Of
Ram Dahal Pandey Vs Ram Nand Gupta, Station Officer
Allahabad High Court · (1975) 05 AHC CK 0029
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 441, 447
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,754 of 5,024
High Courts19 May 1975Dismissed
State of U.P. Vs Kanhaiya Lal
Allahabad High Court · (1976) CriLJ 1230
Constitution of India, 1950 — Article 309Penal Code, 1860 (IPC) — Section 161, 164, 165, 165A
High Courts19 May 1975Disposed Of
D.S. Awasthi and Others Vs Virendra Swaroop
Allahabad High Court · AIR 1976 All 26
Constitution of India, 1950 — Article 183, 191(1)Uttar Pradesh State Legislature (Prevention of Disqualification) Act, 1971 — Section 3
High Courts18 May 1975Dismissed
Satish and others Vs State
Allahabad High Court · (1975) 05 AHC CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 111, 397(2)
High Courts16 May 1975Dismissed
Mangal Singh Vs Smt. Dalvindra Kaur and Another
Allahabad High Court · (1975) AWC 496 : (1976) CriLJ 1824
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482
High Courts16 May 1975
Laxmi Ratan Cotton Mills etc. Vs S.K. Bhatnagar
Allahabad High Court · (1975) CriLJ 1881
Income Tax Act, 1961 — Section 192, 194, 2, 200, 204
High Courts16 May 1975Dismissed
Shyam Lal and Another Vs Aditya Prasad Jalan and Another
Allahabad High Court · (1975) AWC 497
High Courts15 May 1975Dismissed
Sawan Mal Vs Bhawani Dass
Allahabad High Court · (1975) AWC 517
Arbitration Act, 1940 — Section 34Transfer of Property Act, 1882 — Section 44, 54
High Courts14 May 1975Dismissed
Manorath Pande Vs Ram Nath Sah and Others
Allahabad High Court · (1975) AWC 282
Civil Procedure Code, 1908 (CPC) — Section 151Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(1), 20(2), 20(4), 30(1)
High Courts13 May 1975Partly Allowed
Dwarika Yadav and Others Vs The State
Allahabad High Court · (1975) AWC 472 : (1976) CriLJ 239
Penal Code, 1860 (IPC) — Section 300, 302, 323, 326, 34
High Courts12 May 1975Dismissed
Nagar Mahapalika, Agra Vs Kalawati Devi
Allahabad High Court · AIR 1976 All 40
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Land Acquisition Act, 1894 — Section 23(2), 23(3)Uttar Pradesh Land Acquisition (Amendment) Act, 1919 — Section 10(3)
High Courts12 May 1975Dismissed
Ram Kumar and another Vs Babu Ram Gupta and others
Allahabad High Court · (1975) 05 AHC CK 0022
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 1(2a), 2(a)
High Courts12 May 1975Allowed
Salik Chand Vs Mohan Lal
Allahabad High Court · AIR 1975 All 420 : (1975) AWC 346
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 25(1)Provincial Small Cause Courts Act, 1887 — Section 16
High Courts12 May 1975Dismissed
Sheo Mahendra Kumar and Others Vs State of U.P.
Allahabad High Court · (1976) 104 ITR 703 : (1976) RD 32
Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 10, 2(11), 3
High Courts09 May 1975Allowed
Ramkripal Singh and another Vs Dy.Dir.of Consolidation, U.P., Lucknow in Camp at Sultanpur and others
Allahabad High Court · (1975) 05 AHC CK 0028
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts09 May 1975Dismissed
Advance Insurance Co. Ltd. Vs Mill Stores Co.
Allahabad High Court · AIR 1975 All 411
Constitution of India, 1950 — Article 133(1)
High Courts08 May 1975Allowed
Ramdei Vidya Vardhini Parishad Vs Director of Education (Madhyamic) and Others
Allahabad High Court · (1975) AWC 438
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16D(2), 16D(3), 16D(4), 16D(5A)
High Courts08 May 1975Allowed
Palak Dhari and Another Vs Deputy Director of Consolidation, Varanasi and Others
Allahabad High Court · AIR 1975 All 410 : (1975) AWC 353
Hindu Succession Act, 1956 — Section 14, 30, 4(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 169(2)
High Courts08 May 1975Dismissed
Badri Barai Vs Bishwa Nath Bajpai and Others
Allahabad High Court · AIR 1976 All 180 : (1975) AWC 315
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63, Order 21 Rule 92, Order 38 Rule 8, 100
High Courts07 May 1975Allowed
Mubarak Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1975) AWC 467
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 32 Rule 3(3)