High Courts12 Apr 1976Allowed
Rajendra Tripathi Vs Deputy Director of Education, Gorakhpur and others
Allahabad High Court · (1976) 04 AHC CK 0038
Uttar Pradesh Intermediate Education Act, 1921 — Section 16F
COURT ARCHIVE
Allahabad High Court judgments, 1976
623 judgments · page 23 of 32
High Courts08 Apr 1976
COMMISSIONER OF SALES-TAX, U.P., LUCKNOW Vs M/S. SHYAM LAL AND SONS.
Allahabad High Court · (1976) 5 CTR 176(1)
High Courts08 Apr 1976Dismissed
Hira Lal Vs Ranjit Singh
Allahabad High Court · (1976) AWC 397
Civil Procedure Code, 1908 (CPC) — Section 115, 26, 80Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10(2), 10(3), 18, 21, 22
High Courts08 Apr 1976Dismissed
Mohammad Nazir Vs Haji Abdul Shakur
Allahabad High Court · (1976) AWC 390
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4), 30(4)
High Courts07 Apr 1976Dismissed
THE ADDL. Commissioner of Income Tax, LUCKNOW Vs SMT. LAXMI NIGAM, LUCKNOW.
Allahabad High Court · (1976) 5 CTR 230
Contract Act, 1872 — Section 2, 25Hindu Marriage Act, 1955 — Section 20Income Tax Act, 1961 — Section 16, 263, 27, 64
High Courts07 Apr 1976Dismissed
M/S. DAMROO LAL RAJJU LAL, LALITPUR, JHANSI Vs THE C.S.T., U.P., LUCKNOW.
Allahabad High Court · (1976) 5 CTR 195(1)
High Courts07 Apr 1976Allowed
Suresh Chand Vs Hari Ram and Others
Allahabad High Court · (1976) AWC 447
Contract Act, 1872 — Section 23Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 5, 7, 7(1), 7(2)
High Courts07 Apr 1976Allowed
Rameshwar Prasad and others Vs Registrar, High Court of Judicature at Allahabad and others
Allahabad High Court · (1976) 04 AHC CK 0035
Allahabad High Court (Conditions of Service of Staff) Rules, 1946 — Rule 10, 8, 9Constitution of India, 1950 — Article 14, 16, 226, 229(1), 352Government of India Act, 1935 — Section 241, 242
High Courts07 Apr 1976Allowed
Ram Murti Lal and another Vs Jagannath Prasad and others
Allahabad High Court · (1976) 04 AHC CK 0032
Limitation Act, 1963 — Section 12, 5Provincial Insolvency Act, 1920 — Section 4, 68, 78
High Courts07 Apr 1976Dismissed
Addl. Commissioner of Income Tax Vs Modi Rolling Shutter Industries
Allahabad High Court · (1977) 110 ITR 77
Income Tax Act, 1961 — Section 271(1)
High Courts06 Apr 1976Allowed
Lilawati and others Vs Addl. Distt.Judge, Muzaffar Nagar and others
Allahabad High Court · (1976) 04 AHC CK 0033
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts06 Apr 1976Dismissed
Tarok Prasad Ghosh and Another Vs Smt. Shanti Lata Devi and Others
Allahabad High Court · (1976) AWC 708
Law Reports Act, 1875 — Section 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16
High Courts02 Apr 1976
COMMISSIONER SALES-TAX, U.P., LUCKNOW Vs M/S. MEHBOOBA BEGAM.
Allahabad High Court · (1976) 5 CTR 166(1)
Uttar Pradesh Sales Tax Act, 1948 — Section 11(5)
High Courts02 Apr 1976
THE COMMISSIONER SALES-TAX, U.P., LUCKNOW Vs M/S. GULAB CHAND PHOOL CHAND.
Allahabad High Court · (1976) 5 CTR 173
High Courts01 Apr 1976Allowed
Laxmi Narain Vs Jhabboo and Others
Allahabad High Court · (1977) CriLJ 468
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts01 Apr 1976
Mohammad Sayeed Vs The State
Allahabad High Court · (1977) CriLJ 902
Criminal Procedure Code, 1973 (CrPC) — Section 161Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts01 Apr 1976Dismissed
Mirza Abid Kazim Husain and Others Vs Mirza Nasir Husain and Others
Allahabad High Court · AIR 1977 All 201
Civil Procedure Code, 1908 (CPC) — Section 11Uttar Pradesh Tenancy Act, 1939 — Section 230
High Courts31 Mar 1976Dismissed
Het Ram Vs State
Allahabad High Court · (1977) CriLJ 117
Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 202
High Courts31 Mar 1976Allowed
Badan Singh Vs State of U.P.
Allahabad High Court · (1977) CriLJ 412
Criminal Procedure Code, 1973 (CrPC) — Section 260, 360Prevention of Food Adulteration Act, 1954 — Section 1, 16, 18, 2, 6Probation of Offenders Act, 1958 — Section 4
High Courts31 Mar 1976Dismissed
Abdul Rashid and Others Vs The Regional Transport Authority and Others
Allahabad High Court · AIR 1977 All 206
Motor Vehicles Act, 1939 — Section 43AUttar Pradesh General Clauses Act, 1904 — Section 21