COURT ARCHIVE

Allahabad High Court judgments, 1976

623 judgments · page 18 of 32

High Courts20 May 1976Dismissed

Somdutt and others Vs State of Uttar Pradesh and another

Allahabad High Court · (1976) 05 AHC CK 0034

Constitution of India, 1950 — Article 226, 31, 38, 47, 48Land Acquisition Act, 1894 — Section 17(1), 3(f), 4(1), 5A, 6Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122C, 8

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High Courts20 May 1976Allowed

Babu Ram and another Vs Ram Nath and another

Allahabad High Court · (1976) 05 AHC CK 0030

Penal Code, 1860 (IPC) — Section 211

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High Courts20 May 1976Dismissed

Khachar Mal Vs State of U.P.and another

Allahabad High Court · (1976) 05 AHC CK 0028

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts20 May 1976

Jamuna Das Ram Kishan Vs Commissioner of Sales Tax

Allahabad High Court · (1976) 38 STC 443

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts19 May 1976Allowed

Precision Instruments (Pvt.) Ltd. Vs Union of India (UOI) and Others

Allahabad High Court · (1976) 104 ITR 723

Income Tax (Certificate Proceedings) Rules, 1962 — Rule 2, 53, 56, 60, 61

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High Courts19 May 1976Dismissed

Controller of Estate Duty Vs Chaman Lal Bery

Allahabad High Court · (1977) 106 ITR 865

Estate Duty Act, 1953 — Section 10

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High Courts19 May 1976Dismissed

The National Industrial Development Corporation Ltd. Vs State of U.P. and Others

Allahabad High Court · AIR 1977 All 63 : (1977) AWC 81

Civil Procedure Code, 1908 (CPC) — Section 73Transfer of Property Act, 1882 — Section 69, 69(4)Uttar Pradesh Land Revenue Act, 1901 — Section 162(1), 171, 172, 176, 177

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High Courts19 May 1976Allowed

Addl. Commissioner of Income Tax Vs Gauri Vishwanath Dal Mills

Allahabad High Court · (1977) 107 ITR 274

Income Tax Act, 1922 — Section 26AIncome Tax Act, 1961 — Section 184(1), 184(7), 187(2)

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High Courts19 May 1976Allowed

Amar Nath Mehrotra Vs The District Judge Judge and Others

Allahabad High Court · (1976) AWC 821

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 15(5), 16(1), 16(5), 18

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High Courts19 May 1976

Commissioner of Sales Tax Vs Rajan Cane Crusher

Allahabad High Court · (1977) 39 STC 451

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High Courts19 May 1976

Dwaraka Prasad Bhardwaj Vs State of U.P. and Others

Allahabad High Court · (1977) 1 LLJ 251

Constitution of India, 1950 — Article 16

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High Courts19 May 1976Dismissed

Patan Din Vs Raj Singh

Allahabad High Court · (1977) AWC 36

Civil Procedure Code, 1908 (CPC) — Section 11Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3, 39, 40

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High Courts18 May 1976Allowed

Kalika Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1976) AWC 460 : (1977) RD 5

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 2, Order 20 Rule 3, Order 20 Rule 4, Order 20 Rule 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5Uttar Pradesh Tenancy Act, 1939 — Section 59

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High Courts17 May 1976Dismissed