COURT ARCHIVE

Allahabad High Court judgments, 1976

623 judgments · page 11 of 32

High Courts02 Sept 1976

COMMISSIONER OF SALES TAX Vs BAKHTAWAR SINGH BHAWAR SINGH.

Allahabad High Court · (1977) 6 CTR 72

Uttar Pradesh Sales Tax Act, 1948 — Section 21Uttar Pradesh Sales Tax Act, 1948 — Section 21Uttar Pradesh Sales Tax Act, 1948 — Section 21

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High Courts01 Sept 1976Dismissed

Smt. Chaudharain alias Sundar Devi Vs Mahabir Prasad and Others

Allahabad High Court · (1976) AWC 764

Uttar 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, 21(1), 3, 43(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 18

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High Courts01 Sept 1976Disposed Of

Ashok Kumar and others Vs Gaya Lal and others

Allahabad High Court · (1976) 09 AHC CK 0035

Constitution of India, 1950 — Article 226

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High Courts01 Sept 1976Disposed Of

V.P. Misra and Others Vs Commissioner of Income Tax and Others

Allahabad High Court · (1977) 110 ITR 25

Limitation Act, 1963 — Section 12(3), 29(2)Wealth Tax Act, 1957 — Section 25

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High Courts31 Aug 1976Dismissed

Ayub Ali Khan Vs Smt. Haseena Bano

Allahabad High Court · (1976) AWC 769

Constitution of India, 1950 — Article 363Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(3), 399, 399(3), 4General Clauses Act, 1897 — Section 6

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High Courts31 Aug 1976Allowed

Tej Bahadur Singh Vs State of U.P. and Another

Allahabad High Court · (1977) ACR 267

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 209Penal Code, 1860 (IPC) — Section 148, 149, 302, 307

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High Courts31 Aug 1976Partly Allowed

Santoo Vs State

Allahabad High Court · (1976) 08 AHC CK 0028

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High Courts30 Aug 1976Allowed

E.E. Dayal Vs Smt. Phool Mani Dayal and Another

Allahabad High Court · (1976) AWC 716

Transfer of Property Act, 1882 — Section 109, 53AUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21

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High Courts30 Aug 1976Disposed Of

Ram Kishan Vs District Judge, Banda and others

Allahabad High Court · (1976) 08 AHC CK 0026

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts30 Aug 1976Allowed

Deviprasad Gupta Vs Abdul Khaliq and Others

Allahabad High Court · AIR 1977 All 112

Constitution of India, 1950 — Article 226

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High Courts30 Aug 1976Allowed

Devi Prasad Gupta Vs Abdul Khaliq and Others

Allahabad High Court · (1976) AWC 815

Constitution of India, 1950 — Article 226Uttar Pradesh Town Areas Act, 1914 — Section 6, 8A

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High Courts27 Aug 1976Allowed

Commissioner of Income Tax Vs Saharanpur Electric Supply Company Ltd.

Allahabad High Court · (1977) 109 ITR 545

Income Tax Act, 1922 — Section 10(5)Income Tax Act, 1961 — Section 43(1), 43(6)

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High Courts27 Aug 1976Dismissed

Anand Saran Anoop Saran Vs Commissioner of Sales Tax

Allahabad High Court · (1977) 39 STC 89

Uttar Pradesh Sales Tax Act, 1948 — Section 11

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High Courts27 Aug 1976

M/S. ANAND SARAN ANOOP SARAN Vs THE COMMISSIONER OF SALES TAX.

Allahabad High Court · (1976) 5 CTR 287

Uttar Pradesh Sales Tax Act, 1948 — Section 11

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High Courts26 Aug 1976Dismissed

Harbans Singh Vs District Judge and Others

Allahabad High Court · (1976) AWC 725

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22, 24, 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(2), 22

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High Courts26 Aug 1976Dismissed