COURT ARCHIVE

Allahabad High Court judgments, 1975

505 judgments · page 6 of 26

High Courts22 Oct 1975Dismissed

Kshetrapal Singh Vs State of Uttar Pradesh and Another

Allahabad High Court · (1975) AWC 618 : (1975) RD 366

Civil Procedure Code, 1908 (CPC) — Section 10, 11Constitution of India, 1950 — Article 14, 19, 31Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4(2), 5(2), 52

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High Courts22 Oct 1975Partly Allowed

Prem Potteries Vs District Industries Officer, Bulandshahr and Others

Allahabad High Court · AIR 1976 All 178

Constitution of India, 1950 — Article 226

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High Courts22 Oct 1975

THE COMMISSIONER OF WEALTH-TAX Vs KR. T. N. SINGH and Others

Allahabad High Court · (1976) 5 CTR 91

Succession Act, 1925 — Section 173

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High Courts21 Oct 1975Dismissed

Bithal and Another Vs State of Another

Allahabad High Court · (1976) AWC 289

Penal Code, 1860 (IPC) — Section 307, 34Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 208, 209, 397(2), 484(2)

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High Courts21 Oct 1975Partly Allowed

Ghasi Ram and Others Vs Jagat Narain and Others

Allahabad High Court · AIR 1976 All 221

Transfer of Property Act, 1882 — Section 106, 111

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High Courts21 Oct 1975Dismissed

M/S. JASWANT SUGAR MILLS LTD., MEERUT Vs THE COMMISSIONER OF Income Tax, DELHI (CENTRAL), NEW DELHI and Others

Allahabad High Court · (1976) 5 CTR 45

Constitution of India, 1950 — Article 226

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High Courts21 Oct 1975

Bitthal and Another Vs State and Another

Allahabad High Court · (1976) CriLJ 735

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 208, 209, 397Penal Code, 1860 (IPC) — Section 307, 34

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High Courts21 Oct 1975

Commissioner of Sales Tax Vs Nihal Shoe Factory

Allahabad High Court · (1976) 37 STC 154

Uttar Pradesh Sales Tax Act, 1948 — Section 11(3)

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High Courts21 Oct 1975

COMMISSIONER OF SALES TAX, U.P. Vs M/S. NIHAL SHOE FACTORY.

Allahabad High Court · (1976) 5 CTR 9

Central Sales Tax Act, 1956 — Section 5

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High Courts20 Oct 1975Dismissed

Ram Milan and Others Vs Sher Bahadur and Others

Allahabad High Court · AIR 1976 All 251

Evidence Act, 1872 — Section 90

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High Courts10 Oct 1975Allowed

Laxman Swarup Kulshreshtha Vs Smt. Sheelawati Devi

Allahabad High Court · (1975) AWC 623

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7Limitation Act, 1963 — Section 12(2)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7

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High Courts09 Oct 1975

Ghana Nand Vs State and Another

Allahabad High Court · (1976) AWC 172 : (1976) CriLJ 1217

Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts08 Oct 1975Allowed

Dhata Intermediate College and Others Vs Brahma Nand Singh and Others

Allahabad High Court · (1975) AWC 586

Intermediate Education (Amendment) Act, 1958 — Section 8, 8(1)Uttar Pradesh Education Rules — Rule 143, 143(1)Uttar Pradesh Intermediate Education Act, 1921 — Section 15, 16A, 16B, 16C, 16D

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High Courts08 Oct 1975Allowed