COURT ARCHIVE

Allahabad High Court judgments, 1976

623 judgments · page 25 of 32

High Courts22 Mar 1976Disposed Of

State of Uttar Pradesh and Others Vs K.P. Sui and Another

Allahabad High Court · AIR 1977 All 279

Constitution of India, 1950 — Article 226Uttar Pradesh Excise (Amendment) Rules, 1970 — Rule 13, 13BUttar Pradesh Excise Act, 1910 — Section 31, 41

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High Courts22 Mar 1976Disposed Of

On difference of opinion between Judges constituting the Division Bench hearing special against C. Misc. W. P. No. 441 of 1975 reported in 1975 All WC 440. ( Single Bench ) Vs On difference of opinion between Judges constituting the Division Bench hearing special against C. Misc. W. P. No. 441 of 1975 reported in 1975 All WC 440. ( Single Bench )

Allahabad High Court · (1976) 03 AHC CK 0023

Constitution of India, 1950 — Article 226Uttar Pradesh Excise (Amendment) Rules, 1970 — Rule 13(b)Uttar Pradesh Excise Act, 1910 — Section 31, 41(a), 41(e)(v)

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High Courts22 Mar 1976

State of U.P. and Others Vs K.P. Sui and Another

Allahabad High Court · (1976) AWC 323

Constitution of India, 1950 — Article 22, 226Uttar Pradesh Excise Act, 1910 — Section 21, 3, 3(11), 3(12), 3(13)Uttar Pradesh Excise Rules, 1910 — Rule 13A, 13B, 349

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High Courts22 Mar 1976Dismissed

Industrial Weavers Cooperative Society Ltd. Vs The Collector and Others

Allahabad High Court · (1982) AWC 347

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 77General Clauses Act, 1897 — Section 3(26)Registration Act, 1908 — Section 2(6)

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High Courts21 Mar 1976

Nankoo and Others Vs State

Allahabad High Court · (1977) ACR 420

Criminal Procedure Code, 1973 (CrPC) — Section 164, 82, 83Penal Code, 1860 (IPC) — Section 302, 34

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High Courts19 Mar 1976Dismissed

Mahadeo and Another Vs Smt. Umaraj (Dead) and Others

Allahabad High Court · AIR 1977 All 283

Specific Relief Act, 1963 — Section 38

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High Courts18 Mar 1976Dismissed

Tarak Prasad Ghosh and another Vs Shanti Lata Devi and others

Allahabad High Court · (1976) 03 AHC CK 0031

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)

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High Courts18 Mar 1976Dismissed

Manuddin Vs The Deputy Director of Consolidation, Pratapgarh and Others

Allahabad High Court · AIR 1976 All 508

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, 96Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176

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High Courts12 Mar 1976Dismissed

Nagar Mahapalika and Another Vs Sri Ram Mahadeo Prasad

Allahabad High Court · (1976) AWC 282

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 72

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High Courts12 Mar 1976Dismissed

Ram Piari and others Vs Narendra kumar

Allahabad High Court · (1976) 03 AHC CK 0030

Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 106, 116Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 7C

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High Courts12 Mar 1976Allowed

Municipal Board, Faizabad Vs Edward Medical Hall, Faizabad and Others

Allahabad High Court · AIR 1976 All 349

Civil Procedure Code, 1908 (CPC) — Section 9Uttar Pradesh Municipalities Act, 1916 — Section 326

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High Courts12 Mar 1976Allowed

Pulloo and Another Vs Dy. Director of Consolidation, U.P. and Another

Allahabad High Court · AIR 1976 All 343 : (1976) AWC 240 : (1976) RD 164

Uttar Pradesh Tenancy Act, 1939 — Section 3(22), 3(23)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 18, 18(1), 19, 20, 21(1)

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High Courts12 Mar 1976Allowed

Master Shivaraj Singh Vs Bankey Lal and Others

Allahabad High Court · AIR 1977 All 68

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 3(3), 3(4), 7F

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High Courts12 Mar 1976

M/S. MOHAMMAD AYUB AND SONS, VARANASI Vs THE COMMISSIONER OF SALES TAX, U.P., LUCKNOW.

Allahabad High Court · (1976) 5 CTR 144

Uttar Pradesh Sales Tax Act, 1948 — Section 3A

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High Courts12 Mar 1976

NAGAR MAHAPALIKA, KANPUR and Another Vs M/S. SHRI RAM MAHADEO PRASAD.

Allahabad High Court · (1976) 5 CTR 196

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 72

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High Courts11 Mar 1976Dismissed

M/S. RAM LAL Vs Commissioner of Income Tax , U.P.

Allahabad High Court · (1976) 5 CTR 147

Income Tax Act, 1961 — Section 184, 185, 72, 73, 74

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High Courts11 Mar 1976Allowed

Ramesh Chand Bose Vs Gopeshwar Pd. Sharma

Allahabad High Court · AIR 1977 All 38 : (1976) AWC 301

Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3

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High Courts11 Mar 1976Disposed Of

The Allahabad Bank Ltd. Vs Rana Sheo Ambar Singh and Others

Allahabad High Court · AIR 1976 All 447

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 6, Order 38 Rule 5, 11, 151, 52Limitation Act, 1963 — Article 137, 30Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 16(1), 4, 6, 9

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High Courts11 Mar 1976Dismissed

Badshah Ali Vs Commissioner Lucknow Division and Others

Allahabad High Court · AIR 1976 All 403

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 43(2), 7A(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 43(2)

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High Courts10 Mar 1976Allowed

Chandra Nath and Others Vs Mool Chand

Allahabad High Court · (1976) AWC 337

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331

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