High Courts21 Apr 1976Partly Allowed
Tika Ram and another Vs State
Allahabad High Court · (1976) 04 AHC CK 0031
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 195
COURT ARCHIVE
Allahabad High Court judgments, 1976
623 judgments · page 22 of 32
High Courts20 Apr 1976
Smt. Vidya Wati Vs Har Pyari
Allahabad High Court · (1977) AWC 12
Transfer of Property Act, 1882 — Section 106
High Courts16 Apr 1976Disposed Off
ADDL. COMMISSIONER OF Income Tax Vs M/S. SWADESHI CLOTH DEALERS LTD.
Allahabad High Court · (1976) 5 CTR 163
Income Tax Act, 1961 — Section 256, 28, 37
High Courts16 Apr 1976Partly Allowed
Nan Bachchan and Another Vs Sita Ram and Others
Allahabad High Court · AIR 1977 All 126
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, Order 21 Rule 92(3)Limitation Act, 1963 — Article 113, 98
High Courts16 Apr 1976Allowed
Lala Sri Ram Vs Dhani Ram Gupta and Others
Allahabad High Court · AIR 1976 All 504
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16
High Courts16 Apr 1976Allowed
Shabbir Ahmad Vs Syed Tauqikul Hasan
Allahabad High Court · (1976) 04 AHC CK 0039
Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 7F
High Courts16 Apr 1976
J.K. Synthetics Ltd. Vs R.D. Saxena, Director of Investigation and Others
Allahabad High Court · (1977) 47 CompCas 323
Constitution of India, 1950 — Article 77Monopolies and Restrictive Trade Practices Act, 1969 — Section 10, 2, 33, 33(3), 35Restrictive Trade Practices (Enquiry) Regulations, 1970 — Section 7
High Courts16 Apr 1976
Commissioner of Income Tax Vs Mangiram Gopi Chand
Allahabad High Court · (1978) 111 ITR 807
General Clauses Act, 1897 — Section 6Income Tax Act, 1922 — Section 24(2)Income Tax Act, 1961 — Section 297(2), 73, 75
High Courts16 Apr 1976Allowed
Tarachand Khandelwal Vs The Prescribed Authority and Others
Allahabad High Court · (1976) AWC 484
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(1), 21(2), 22, 43(2)
High Courts15 Apr 1976Dismissed
Shri Ram Vs Second Addl.Dist.Judge, Meerut and others
Allahabad High Court · (1976) 04 AHC CK 0037
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 6 Rule 15, 99Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts15 Apr 1976Allowed
Shyam Narain Khanna Vs The Prescribed Authority (Additional District Magistrate (E)) and Others
Allahabad High Court · (1976) AWC 453
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 3
High Courts14 Apr 1976Allowed
Dr. Wasul Hasan Vs State of U.P. and Others
Allahabad High Court · (1976) AWC 407
Town Area Act, 1914 — Section 15A(5), 15B, 15B(2), 15B(3), 15DUttar Pradesh Municipalities Act, 1916 — Section 327
High Courts14 Apr 1976Dismissed
Kedar Nath and Others Vs Raja Ram and Others
Allahabad High Court · (1976) AWC 409
Civil Procedure Code, 1908 (CPC) — Section 115, 92
High Courts13 Apr 1976Allowed
Udai Bhan Singh and Others Vs The Registrar, Co-operative Societies and Others
Allahabad High Court · (1976) AWC 788
High Courts13 Apr 1976Allowed
Jalaun District Cooperative Bank Ltd. and Others Vs Dy. Registrar Cooperative Societies
Allahabad High Court · (1976) AWC 583
Uttar Pradesh Co-operative Societies Act, 1965 — Section 122, 128, 98
High Courts13 Apr 1976Allowed
Ram Kali Vs Prescribed Authority, Sultanpur and others
Allahabad High Court · (1976) 04 AHC CK 0040
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts13 Apr 1976Allowed
Phulwa Vs State of U.P.
Allahabad High Court · (1976) 04 AHC CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 446
High Courts13 Apr 1976Dismissed
Sri Krishna Misra Vs State of U.P. and Another
Allahabad High Court · (1976) AWC 384
Civil Procedure Code, 1908 (CPC) — Section 139Criminal Procedure Code, 1973 (CrPC) — Section 139, 195(1), 195(2), 4(8)Limitation Act, 1963 — Section 11, 11(2), 5, 9A, 9A(1)
High Courts12 Apr 1976Dismissed
State of U.P. Vs Madho Kumar Swarup and Others
Allahabad High Court · (1976) AWC 391
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 14(3), 14(6), 16(6), 27, 3
High Courts12 Apr 1976Dismissed
Uttarakhand Forest Co., Niranjanpur, Dehradun Vs State of U.P. and Others
Allahabad High Court · AIR 1976 All 464
Constitution of India, 1950 — Article 299