High Courts17 Nov 1975Dismissed
The District Magistrate and Another Vs Jagdish Saran Rastogi
Allahabad High Court · (1976) AWC 114
COURT ARCHIVE
Allahabad High Court judgments, 1975
505 judgments · page 4 of 26
High Courts14 Nov 1975Dismissed
Liladhar Vs Siaram and Another
Allahabad High Court · AIR 1976 All 213
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 90Registration Act, 1908 — Section 17
High Courts14 Nov 1975Allowed
Zila Parishad, Lucknow Vs Ram Khelawan and Others
Allahabad High Court · AIR 1976 All 209
Limitation Act, 1908 — Article 142, 146A, 28Uttar Pradesh District Boards Act, 1922 — Section 146, 95
High Courts14 Nov 1975
Swadeshi Cotton Mills Co. Ltd. Vs Income Tax Officer, "A" Ward
Allahabad High Court · (1978) 112 ITR 1038
Income Tax Act, 1961 — Section 141A, 40A(7)
High Courts14 Nov 1975
Rajesh Pachauri Vs State of Uttar Pradesh and Others
Allahabad High Court · (1975) AWC 606
Constitution of India, 1950 — Article 14, 19, 31, 31A, 31A(1)Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1972 — Section 2, 5(6)Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 11, 12, 12A, 17, 4(2)
High Courts14 Nov 1975
Anwar Uddin Vs State
Allahabad High Court · (1975) AWC 675 : (1976) CriLJ 1786
Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts13 Nov 1975Dismissed
Engineering Traders Vs The State of Uttar Pradesh and Others
Allahabad High Court · (1976) 38 STC 502
Uttar Pradesh Sales Tax Act, 1948 — Section 21
High Courts13 Nov 1975
Chet Ram Vs State
Allahabad High Court · (1976) AWC 68 : (1976) CriLJ 585
Constitution of India, 1950 — Article 14, 21, 22, 352Penal Code, 1860 (IPC) — Section 161, 165, 165A, 379Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts12 Nov 1975Disposed Off
SHRI RAM SARAN Vs Commissioner of Income Tax LUCKNOW.
Allahabad High Court · (1976) 5 CTR 16(1)
Income Tax Act, 1961 — Section 271, 274
High Courts12 Nov 1975Allowed
TULSIRAM RAGHURAM and Others Vs KRISHI UTPADAN MANDI SAMITI, ATARRA and Another
Allahabad High Court · (1976) 5 CTR 121
Constitution of India, 1950 — Article 226
High Courts11 Nov 1975Allowed
Lutai Vs state
Allahabad High Court · (1976) CriLJ 869
Penal Code, 1860 (IPC) — Section 304, 308
High Courts11 Nov 1975Allowed
T.S. Bajpeyi Vs K.K. Gangauly and Others
Allahabad High Court · (1975) AWC 677
Criminal Procedure Code, 1973 (CrPC) — Section 11, 11(1), 11(2), 13, 14Penal Code, 1860 (IPC) — Section 409Criminal Procedure Code, 1973 (CrPC) — Section 11, 11(1), 11(2), 13, 14
High Courts11 Nov 1975Allowed
Smt. Ramwati Vs Udai Singh
Allahabad High Court · (1976) AWC 71 : (1976) CriLJ 500
Criminal Procedure Code, 1973 (CrPC) — Section 403
High Courts11 Nov 1975Partly Allowed
Bindeshwari Bux Singh and another Vs Dy.Director of Consolidation, U.P., Lucknow and others
Allahabad High Court · (1975) 11 AHC CK 0034
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9
High Courts11 Nov 1975Allowed
Om Prakash Vs State
Allahabad High Court · (1975) 11 AHC CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 437
High Courts11 Nov 1975Dismissed
U.P. Hardware Store Vs Commissioner of Income Tax
Allahabad High Court · (1976) 104 ITR 664
Income Tax Act, 1961 — Section 28, 30, 31, 32, 33Income Tax Rules, 1962 — Rule 6DD
High Courts11 Nov 1975Allowed
Prabodh Kumar and Others Vs The State Transport Authority
Allahabad High Court · AIR 1976 All 214
Motor Vehicles Act, 1939 — Section 42, 43, 44(4)
High Courts11 Nov 1975
T.S. Bajpai Vs K.K. Ganguly and Others
Allahabad High Court · (1976) CriLJ 514
Criminal Procedure Code, 1973 (CrPC) — Section 11, 13, 14, 177, 482Penal Code, 1860 (IPC) — Section 409
High Courts11 Nov 1975
Smt. Savitri Devi Vs Jagdish Narain
Allahabad High Court · (1976) AWC 62
Criminal Procedure Code, 1973 (CrPC) — Section 488, 488(1), 488(3), 488(4), 498(4)Criminal Procedure Code, 1973 (CrPC) — Section 488, 488(1), 488(3), 488(4), 498(4)Criminal Procedure Code, 1973 (CrPC) — Section 488, 488(1), 488(3), 488(4), 498(4)
High Courts10 Nov 1975Dismissed
Maharaj Narain Khanna Vs Additional District Judge and Others
Allahabad High Court · (1975) AWC 666
Constitution of India, 1950 — Article 226, 227Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 3(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 3, 43, 43(1)