High Courts27 Aug 1975Allowed
Ganga Singh Vs Mohd. Shah Khan and Others
Allahabad High Court · (1975) AWC 580 : (1976) CriLJ 357
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
COURT ARCHIVE
Allahabad High Court judgments, 1975
505 judgments · page 10 of 26
High Courts27 Aug 1975Allowed
Indian Explosives Ltd. Vs Commissioner, Sales Tax and Others
Allahabad High Court · (1978) 41 STC 315
Central Sales Tax Act, 1956 — Section 3, 5Constitution of India, 1950 — Article 226
High Courts27 Aug 1975Disposed Of
Agra University Vs Ashok Kumar Arora
Allahabad High Court · (1975) 08 AHC CK 0019
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 29(2)(3)
High Courts27 Aug 1975Allowed
Abdul Vs Abdul Razzaq and Others
Allahabad High Court · (1975) AWC 574 : (1975) RD 300
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B, 229B(3)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B, 229B(3)
High Courts26 Aug 1975Dismissed
Bhagwan Singh Vs Nagar Swastha Adhikari and Others
Allahabad High Court · (1975) AWC 594
Prevention of Food Adulteration Act, 1954 — Section 13, 16, 7Uttar Pradesh First Offenders Probation Act, 1938 — Section 4Prevention of Food Adulteration Act, 1954 — Section 13, 16, 7
High Courts26 Aug 1975Allowed
SWADESHI CLOTH DEALERS LTD., GENERALGANJ, KANPUR Vs THE COMMISSIONER OF INCOME TAX, KANPUR.
Allahabad High Court · (1976) 5 CTR 11
Income Tax Act, 1961 — Section 220, 256, 28, 37, 40
High Courts26 Aug 1975Dismissed
Krishna Gopal and Brothers Vs Commissioner of Income Tax
Allahabad High Court · (1977) 110 ITR 378
Income Tax Act, 1961 — Section 186
High Courts26 Aug 1975Dismissed
Bhure Khan Vs Kundan Lal
Allahabad High Court · (1975) 08 AHC CK 0027
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts25 Aug 1975Allowed
Hari Vs State
Allahabad High Court · (1976) AWC 65
Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 379Railways Act, 1989 — Section 126, 126(1), 126(2)
High Courts25 Aug 1975Dismissed
Shanker Vs Sukhai and Others
Allahabad High Court · AIR 1976 All 229 : (1975) AWC 579
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts22 Aug 1975Allowed
Kailash Chand and Others Vs Lalta Prasad
Allahabad High Court · AIR 1976 All 232 : (1975) AWC 653
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 9
High Courts22 Aug 1975Dismissed
Smt. Jairaji Vs Firm Jagarnath Prasad and Others
Allahabad High Court · AIR 1976 All 1
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, Order 21 Rule 97, Order 21 Rule 99, 151
High Courts22 Aug 1975Allowed
Shri Mahendra Bal Vidyalaya Society and Others Vs The State of Uttar Pradesh and Others
Allahabad High Court · AIR 1976 All 188
Land Acquisition Act, 1894 — Section 4(1), 5A, 6
High Courts22 Aug 1975Dismissed
Sai Chandra Traders and Another Vs Union of India (UOI) and Another
Allahabad High Court · AIR 1976 All 230
Railways Act, 1890 — Section 27, 3(4)
High Courts19 Aug 1975Allowed
Mohan Dhobi Vs Kastoori Devi
Allahabad High Court · (1975) 08 AHC CK 0018
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17
High Courts19 Aug 1975Dismissed
Ram Pratap Sunar Vs Thakur Prasad
Allahabad High Court · (1975) AWC 577
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)
High Courts18 Aug 1975Dismissed
Visheshwar Pathak and Others Vs State
Allahabad High Court · (1976) CriLJ 1823
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 11, 12, 13, 144, 145Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 307
High Courts14 Aug 1975Dismissed
Shyam Lal Sharma Vs State
Allahabad High Court · (1976) AWC 154
Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 437Penal Code, 1860 (IPC) — Section 109, 467, 468Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 134
High Courts14 Aug 1975Allowed
Divisional Manager, Life Insurance Corporation of India, Agra and another Vs State of U.P.and others
Allahabad High Court · (1975) 08 AHC CK 0017
Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 7FUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts14 Aug 1975Allowed
Union of India Vs Uttar Pradesh Sarrafs Association And Others.
Allahabad High Court · (1975) 08 AHC CK 0015
Gold (Control) Act, 1968 — Section 27(7)(b)