COURT ARCHIVE

Allahabad High Court judgments, 1976

623 judgments · page 2 of 32

High Courts16 Dec 1976

I.T.C. LIMITED Vs UNION OF INDIA and Others

Allahabad High Court · (1977) 6 CTR 207

Central Excises and Salt Act, 1944 — Section 3, 4Central Excises and Salt Act, 1944 — Section 3, 4Central Excises and Salt Act, 1944 — Section 3, 4

High Courts16 Dec 1976

M/S. HIND LAMPS LTD. Vs THE UNION OF INDIA and Others

Allahabad High Court · (1977) 6 CTR 98(1)

Central Excises and Salt Act, 1944 — Section 2, 3, 4COMPANIES ACT, 1956 — Section 2, 4Constitution of India, 1950 — Article 226, 5, 6

High Courts15 Dec 1976Dismissed

Trilok Chand Vs State

Allahabad High Court · (1977) ACR 137

Forward Contracts (Regulation) Act, 1952 — Section 20, 21, 22B, 22B(1), 22B(2)

High Courts15 Dec 1976Dismissed

Hari Lal Arya Vs State of U.P.and others

Allahabad High Court · (1976) 12 AHC CK 0024

Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 87A

High Courts14 Dec 1976Allowed

P.C. Chaturvedi Vs Bar Council of U.P. and Others

Allahabad High Court · (1977) AWC 45 : (1977) CriLJ 897

Advocates Act, 1961 — Section 35Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147

High Courts14 Dec 1976Allowed

Shakoor and others Vs State of Uttar Pradesh and others

Allahabad High Court · (1976) 12 AHC CK 0023

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48

High Courts14 Dec 1976Allowed

Commissioner of Wealth-tax Vs Sripat Singhania

Allahabad High Court · (1978) 112 ITR 363

Wealth Tax Act, 1957 — Section 24, 24(5), 7(1)Wealth Tax Rules, 1957 — Rule 1D

High Courts10 Dec 1976Dismissed

Kishore Vs Smt. Kalli and Others

Allahabad High Court · (1977) ACR 255

Criminal Procedure Code, 1973 (CrPC) — Section 482, 488

High Courts10 Dec 1976Dismissed

Kushal Pal Singh Vs State of U.P. and Others

Allahabad High Court · (1977) AWC 58

High Courts09 Dec 1976Allowed

Imamuddin Vs The Board of Revenue, U.P., Allahabad and Others

Allahabad High Court · AIR 1977 All 300 : (1977) AWC 109 : (1977) RD 104

Limitation Act, 1963 — Section 15Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 52Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B

High Courts09 Dec 1976Dismissed

Ram Lal Vs Kedar Nath

Allahabad High Court · (1977) AWC 135

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 6 Rule 18Criminal Procedure Code, 1973 (CrPC) — Section 133Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 7C

High Courts08 Dec 1976Allowed

Murari Lal Agarwal Vs Mithan Lal

Allahabad High Court · (1977) AWC 41

Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3

High Courts07 Dec 1976Disposed Of

Ramesh Chandra Vs Randhir Singh and Others

Allahabad High Court · AIR 1977 All 330

Motor Vehicles Act, 1939 — Section 110A, 110B, 110CC, 96(2)

High Courts06 Dec 1976Allowed

Chand Prakash Nath Misra and Others Vs Smt. Prem Sundari and Others

Allahabad High Court · (1977) ACR 106

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1)

High Courts03 Dec 1976Allowed

Dinesh Kumar Vs State of U.P.and others

Allahabad High Court · (1976) 12 AHC CK 0022

Constitution of India, 1950 — Article 311Uttar Pradesh Disciplinary Proceedings (Administrative Tribunal) Rules, 1947 — Rule 10, 3, 9(1)

High Courts03 Dec 1976Dismissed

Chhote Lal Jaiswal Vs The Sales Tax Officer and Another

Allahabad High Court · (1977) 40 STC 599

High Courts01 Dec 1976Allowed

Ramzan Ali Vs State of U.P. and Others

Allahabad High Court · AIR 1977 All 105

Uttar Pradesh Municipalities Act, 1916 — Section 47A, 87(12), 87A, 87A(12)Uttar Pradesh Town Areas Act, 1914 — Section 38(1)

High Courts01 Dec 1976

COMMISSIONER OF INCOME TAX Vs SHRI KUNJ BEHARI LAL GUPTA.

Allahabad High Court · (1977) 6 CTR 63

Income Tax Act, 1961 — Section 271Income Tax Act, 1961 — Section 271Income Tax Act, 1961 — Section 271

High Courts01 Dec 1976

SRI THAROO MAL Vs SRI PURAN CHAND PANDEY, COMMISSIONER, ROHILKHAND DIVISION and Another

Allahabad High Court · (1977) 6 CTR 64

Constitution of India, 1950 — Article 226, 276Constitution of India, 1950 — Article 226, 276Constitution of India, 1950 — Article 226, 276

High Courts30 Nov 1976

Sardar Balbir Singh Vs Atma Ram Srivastava

Allahabad High Court · AIR 1977 All 211 : (1977) AWC 233

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 3, Order 2 Rule 4