High Courts07 Apr 1975Partly Allowed
M.G.Mithal Vs State of U.P.
Allahabad High Court · (1975) 04 AHC CK 0029
Land Acquisition Act, 1894 — Section 23, 23(2), 4(1), 5A
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,758 of 5,024
High Courts07 Apr 1975
Ganga Prasad and Others Vs State
Allahabad High Court · (1975) AWC 236 : (1975) CriLJ 1565
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 169, 173, 190, 482Penal Code, 1860 (IPC) — Section 147, 323, 352, 452
High Courts07 Apr 1975Dismissed
Awadh Narain Rai Vs Abdul Hafiz
Allahabad High Court · (1975) AWC 408
Civil Procedure Code, 1908 (CPC) — Section 60, 60(1)Provident Funds Act, 1925 — Section 2
High Courts04 Apr 1975Allowed
Smt. Kilhati Vs Deputy Director of Consolidation (II) and Another
Allahabad High Court · (1975) AWC 380 : (1975) RD 280
Constitution of India, 1950 — Article 226
High Courts04 Apr 1975Disposed Of
Basant Lal and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (1975) 04 AHC CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 204, 482
High Courts03 Apr 1975Allowed
Ajodhya Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1975) AWC 398 : (1977) RD 151
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 111
High Courts03 Apr 1975Dismissed
Ranjit Singh and Others Vs Ram Nath Singh and Others
Allahabad High Court · AIR 1976 All 417
Easements Act, 1882 — Section 12Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 110B
High Courts03 Apr 1975Dismissed
Surendra Kaur and Others Vs Singh Engineering Works (P.) Ltd.
Allahabad High Court · (1977) 47 CompCas 638
Companies Act, 1956 — Section 155
High Courts03 Apr 1975Disposed Of
Shitla Prasad Vs M. Saidullah and Others
Allahabad High Court · AIR 1975 All 344 : (1975) AWC 529
Constitution of India, 1950 — Article 226
High Courts03 Apr 1975
Mohd. Yaqub Vs Mohd. Raza
Allahabad High Court · (1975) AWC 344 : (1975) CriLJ 1567
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts02 Apr 1975Dismissed
Jang Bahadur Singh Vs Ram Nihore Singh and Others
Allahabad High Court · AIR 1975 All 463
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3
High Courts01 Apr 1975
Gorakh Nath Yagnik Vs State of U.P. and Another
Allahabad High Court · (1975) AWC 276
Constitution of India, 1950 — Article 14, 19, 226, 227, 353Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 21(2), 22, 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(1)
High Courts31 Mar 1975Dismissed
Umar Hayat Khan Vs District Magistrate, (Sri A.P. Singh) and Others
Allahabad High Court · (1975) AWC 234
Uttar Pradesh Municipalities Act, 1916 — Section 54, 54(2), 54A
High Courts31 Mar 1975Allowed
Commissioner of Income Tax Vs S. Devendra Singh
Allahabad High Court · (1977) 108 ITR 314
Income Tax Act, 1961 — Section 271(1)
High Courts31 Mar 1975Allowed
Bisheshwar Dayal and Others Vs Salig Ram and Others
Allahabad High Court · (1975) AWC 207 : (1975) RD 127
Uttar Pradesh Agricultural Tenants (Acquisition of Privileges) Act, 1949 — Section 3, 3(2), 3A, 3B, 3CUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176, 18, 19, 331, 331
High Courts31 Mar 1975Disposed Of
Nar Singh Das and Brothers Vs The State of U.P.
Allahabad High Court · AIR 1975 All 332 : (1975) AWC 341
Stamp Act, 1899 — Article 23, 24
High Courts31 Mar 1975Dismissed
Shiv Charan Das and Others Vs Rukmani Devi and Another
Allahabad High Court · AIR 1975 All 354
Limitation Act, 1963 — Section 12, 12(2), 12(3)Registration Act, 1908 — Section 73, 73(1), 74, 75
High Courts25 Mar 1975
Baldeo Vs State
Allahabad High Court · (1975) AWC 215 : (1975) CriLJ 1569
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 147Registration Act, 1908 — Section 2
High Courts25 Mar 1975Allowed
Aijaz Ahmad Vs Niyaz Ahmad Khan and Another
Allahabad High Court · (1975) AWC 422
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C, 2, 5AUttar Pradesh Panchayat Raj Rules, 1947 — Rule 13
High Courts25 Mar 1975Allowed
Nathu Ram Gupta Vs Director of Secondary Education and Others
Allahabad High Court · (1975) AWC 436
Uttar Pradesh Intermediate Education Act, 1921 — Section 16G