The Collector of Bareilly Vs Gulzari Lal and Others

Allahabad High Court 15 Feb 1878 (1878) 02 AHC CK 0001
Bench: Division Bench

Judgement Snapshot

Hon'ble Bench

Spankie, J; Pearson, J

Judgement Text

Translate:

Pearson, J.@mdashThe principle of the ruling of the Bombay Court ILR 1 Bom 7 on which the lower Appellate Court has relied, appears to us to be reasonable and we decline to interfere.

Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Citation: (1875) ILR (All) 596
  • Ck Citation: (1878) 02 AHC CK 0001
  • Coram: Spankie, J; Pearson, J
  • Bench: Division Bench
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.