High Courts13 Sept 1976Allowed
Shiv Mangal and Others Vs Board of Revenue and Others
Allahabad High Court · (1976) AWC 737
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 134, 137, 137(1), 137(2), 138
COURT ARCHIVE
Allahabad High Court judgments, 1976
623 judgments · page 10 of 32
High Courts10 Sept 1976Disposed Off
COMMISSIONER OF SALES TAX Vs RAMJI PRASAD AGARWAL.
Allahabad High Court · (1977) 6 CTR 7(1)
Constitution of India, 1950 — Article 226
High Courts10 Sept 1976Partly Allowed
Ram Lachhan and another Vs State
Allahabad High Court · (1976) 09 AHC CK 0037
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 325, 34, 379
High Courts10 Sept 1976Allowed
Commissioner of Sales Tax Vs Ramji Prasad Agarwal
Allahabad High Court · (1977) 40 STC 85
Constitution of India, 1950 — Article 226
High Courts10 Sept 1976Allowed
The State of U.P. and Another Vs Madan Mohan Khanna
Allahabad High Court · (1976) AWC 746
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1(3), 11Constitution of India, 1950 — Article 226Limitation Act, 1908 — Article 96
High Courts10 Sept 1976Allowed
State Vs Purshottam Prasad Jaiswal
Allahabad High Court · (1976) AWC 743
Criminal Procedure Code, 1973 (CrPC) — Section 342, 417, 417(3)Drugs and Cosmetics Act, 1940 — Section 17, 17B, 18, 25(3)
High Courts09 Sept 1976Dismissed
Tilak Raj Vs Divendra Singh
Allahabad High Court · (1977) AWC 15
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2), 24(2), 29(3)
High Courts09 Sept 1976Disposed Of
Mohd. Yaqoob Khan and Another Vs The Chief Controlling Revenue Authority
Allahabad High Court · AIR 1977 All 93
Stamp Act, 1899 — Section 2(16)
High Courts09 Sept 1976
Mohd. Yaqoob Khan Vs The Chief Controlling Revenue Authority
Allahabad High Court · AIR 1977 All 93
Stamp Act, 1899 — Section 17, 2(12), 2(14), 2(16), 2(17)Uttar Pradesh Stamp (Amendment) Act, 1962 — Article 35, 5Uttar Pradesh Stamp (Second Amendment) Act, 1958 — Article 35
High Courts08 Sept 1976Allowed
Shyam Sunder and Another Vs Kunj Behari
Allahabad High Court · (1977) AWC 13
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4, 151
High Courts08 Sept 1976Dismissed
Raj Singh Vs Ram Nivas and Another
Allahabad High Court · AIR 1977 All 104 : (1977) AWC 96
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Specific Relief Act, 1963 — Section 19
High Courts08 Sept 1976
Ramsey Pharma Private Ltd. Vs Superintendent, Central Excise and Others
Allahabad High Court · (1983) 12 ELT 78
Central Excise Rules, 1944 — Rule 10, 10(1), 10ACentral Excises and Salt Act, 1944 — Section 3(1)Constitution of India, 1950 — Article 226
High Courts08 Sept 1976Dismissed
Smt. Santosh Kumari Vs Om Prakash Chopra
Allahabad High Court · (1976) AWC 822
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 115
High Courts08 Sept 1976
M/S. RAMSEY PHARMA PVT. LTD. Vs SUPERINTENDENT, CENTRAL EXCISE (S.R.P.) ALLAHABAD and Others
Allahabad High Court · (1977) 6 CTR 31(1)
Central Excises and Salt Act, 1944 — Section 3Constitution of India, 1950 — Article 226Central Excises and Salt Act, 1944 — Section 3
High Courts07 Sept 1976Dismissed
Lakshmi Shanker Misra Vs I Addl. District Judge and Others
Allahabad High Court · (1976) AWC 761 : (1976) AWC 727
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 25(1), 25(2), 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8, 9
High Courts06 Sept 1976Dismissed
B.P.Tandon and another Vs Nawab Mehdi Ali Khan and another
Allahabad High Court · (1976) 09 AHC CK 0040
Pensions Act, 1871 — Section 10, 11, 12
High Courts06 Sept 1976Allowed
Mufti Mohammad Ashfaq Vs Smt. Rashkey Jahan and Others
Allahabad High Court · AIR 1977 All 135
Transfer of Property Act, 1882 — Section 110, 111
High Courts06 Sept 1976
National Insurance Company Ltd. Vs Vinod Kumar Bansal and Another
Allahabad High Court · (1977) AWC 51
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21Court Fees Act, 1870 — Section 4(1)Suits Valuation Act, 1887 — Section 4, 7, 8
High Courts03 Sept 1976Allowed
Jagdish Chandra Yadav Vs I Additional District Judge and Others
Allahabad High Court · (1976) AWC 819
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 17
High Courts03 Sept 1976Disposed Of
Pralilad Rai and another Vs Third Additional District Judge, Muzaffarnagar and others
Allahabad High Court · (1976) 09 AHC CK 0036
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 17(1), 17(2)