COURT ARCHIVE

Allahabad High Court judgments, 1975

505 judgments · page 5 of 26

High Courts10 Nov 1975Dismissed

Shri Mahraj Narain Khanna Vs The Additional District Judge, Moradabad and Others

Allahabad High Court · AIR 1976 All 173

Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3(2), 43, 43(2)

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High Courts10 Nov 1975Dismissed

Jiwan Das Vs Smt. Sarla Devi and Others

Allahabad High Court · AIR 1976 All 216

Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 115, 3

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High Courts10 Nov 1975

M/S. BHARAT AUTO WORKS, GOLGHAR, GORAKHPUR Vs THE COMMISSIONER OF Income Tax U.P. -1, LUCKNOW.

Allahabad High Court · (1976) 5 CTR 15

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High Courts07 Nov 1975Allowed

Shambhu Nath Seth Vs Madan Lal and Another

Allahabad High Court · AIR 1976 All 220

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115

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High Courts07 Nov 1975Dismissed

Bachcha Lal Vs Lalji

Allahabad High Court · AIR 1976 All 393

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AConstitution of India, 1950 — Article 20(2)

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High Courts07 Nov 1975

COMMISSIONER OF INCOME TAX, LUCKNOW-I, LUCKNOW Vs M/S. PREM SPINNING AND WEAVING MILLS CO. LTD.

Allahabad High Court · (1976) 5 CTR 51(1)

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High Courts07 Nov 1975Dismissed

Haji Abdul Samad Vs Jalaluddin and Others

Allahabad High Court · (1976) AWC 73

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7AUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10, 10(2), 14, 18Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7A

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High Courts07 Nov 1975

COMMISSIONER OF Income Tax Vs SHRI SHANKAR PRASAD BANKA.

Allahabad High Court · (1976) 5 CTR 39(1)

Income Tax Act, 1961 — Section 154, 256

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High Courts07 Nov 1975

THE COMMISSIONER OF Income Tax, KANPUR Vs M/S. STANDARD CHEMICAL COMPANY PRIVATE LTD.

Allahabad High Court · (1976) 5 CTR 37(1)

Income Tax Act, 1961 — Section 154, 34

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High Courts31 Oct 1975Allowed

Shanker Lal Jakodia Vs Ram Kishan Baldeo Prasad and Another

Allahabad High Court · AIR 1976 All 250 : (1976) AWC 75

Civil Procedure Code, 1908 (CPC) — Section 144Transfer of Property Act, 1882 — Section 52

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High Courts31 Oct 1975Dismissed

Vishwa Nath Singh Vs Dudh Nath Singh and Others

Allahabad High Court · (1976) AWC 578

Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Penal Code, 1860 (IPC) — Section 379

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High Courts29 Oct 1975Allowed

Havaldar Singh Vs U.P. Shiksha Nideshak, VII Mandal and Others

Allahabad High Court · (1976) AWC 123

Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16F, 16F(2)Constitution of India, 1950 — Article 226

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High Courts28 Oct 1975Disposed Of

Brij Kishore Vs Smt. Mushtari Khatoon

Allahabad High Court · AIR 1976 All 399

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Transfer of Property Act, 1882 — Section 111Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3

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High Courts28 Oct 1975