High Courts16 Feb 1976Dismissed
Ram Kishan Agarwal Vs State of U.P.
Allahabad High Court · (1976) CriLJ 1984
Criminal Procedure Code, 1973 (CrPC) — Section 484(2)Uttar Pradesh Shops and Commercial Establishments Act, 1947 — Section 36
COURT ARCHIVE
Allahabad High Court judgments, 1976
623 judgments · page 28 of 32
High Courts13 Feb 1976Disposed Of
Sukhdeo Yadav Vs Hari Shankarlal and Others
Allahabad High Court · (1976) AWC 115 : (1976) CriLJ 1204
Civil Procedure Code, 1908 (CPC) — Section 145Criminal Procedure Code, 1973 (CrPC) — Section 145, 397, 462Penal Code, 1860 (IPC) — Section 161
High Courts13 Feb 1976Dismissed
Ram Bilas Rastogi Vs Ram Mohan Srivastava
Allahabad High Court · AIR 1976 All 407
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 39, 40
High Courts13 Feb 1976Allowed
Ch Anant Ram Katiyar Vs Prescribed Authority, Agra and another
Allahabad High Court · (1976) 02 AHC CK 0026
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 2Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 28, 34(1)(b), 38
High Courts13 Feb 1976
Ganesh and Another Vs State
Allahabad High Court · (1976) CriLJ 1403
Penal Code, 1860 (IPC) — Section 34, 420
High Courts13 Feb 1976
J.K. Oil Mills Co. Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1976) 105 ITR 53
High Courts12 Feb 1976Allowed
Raghunath and Others Vs Kedar Nath
Allahabad High Court · (1976) AWC 404
Transfer of Property Act, 1882 — Section 111
High Courts12 Feb 1976Dismissed
SMT. SUDAMA DEVI and Others Vs SHRI K. K. ROY and Others
Allahabad High Court · (1976) 5 CTR 191
High Courts12 Feb 1976Dismissed
SMT. RAMA GUPTA and Another Vs SHRI K. K. ROY and Others
Allahabad High Court · (1976) 5 CTR 188
Income Tax Act, 1961 — Section 132
High Courts12 Feb 1976
SHRI JAMUNA PRASAD JAISWAL, SOLE PROPRIETOR, M/S. JAMUNA PRASAD MUNNI LAL, STATION ROAD, DEORIA Vs SHRI K. K. ROY and Others
Allahabad High Court · (1976) 5 CTR 189
Income Tax Act, 1961 — Section 132
High Courts12 Feb 1976Dismissed
Ram Kumar Vs Gopali and Others
Allahabad High Court · (1976) AWC 246
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Limitation Act, 1963 — Section 12, 4, 5Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10, 11, 11(1), 11(2), 11(3)
High Courts11 Feb 1976Allowed
Ashari Lal and another Vs Deputy Director of Consolidation, U.P. and others
Allahabad High Court · (1976) 02 AHC CK 0030
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts11 Feb 1976Dismissed
Smt. Tarawati Vs Ambika Prasad Dixit and Another
Allahabad High Court · (1976) AWC 265
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 10, 10(2), 127, 3, 31Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22
High Courts10 Feb 1976Allowed
Ghanshyam Das Chaudhary Vs Hargovind Tamoli and Another
Allahabad High Court · (1976) AWC 321
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 26(2), 28, 28(1), 28(4), 28(5)
High Courts10 Feb 1976Allowed
Rajeshwar Swarup Gupta Vs State of Uttar Pradesh and others
Allahabad High Court · (1976) 02 AHC CK 0033
Constitution of India, 1950 — Article 226, 311
High Courts10 Feb 1976Dismissed
Bhagwat Prasad Vs Damodar Das and Others
Allahabad High Court · AIR 1976 All 411
Transfer of Property Act, 1882 — Section 11, 40
High Courts10 Feb 1976
M/S. RAM PRAKASH KAMLESH KUMAR Vs THE COMMISSIONER OF SALES-TAX.
Allahabad High Court · (1976) 5 CTR 140
Uttar Pradesh Sales Tax Act, 1948 — Section 11
High Courts09 Feb 1976Dismissed
The State of Punjab Vs Sri R.P. Kapoor and Others
Allahabad High Court · AIR 1976 All 355
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 7, Order 33 Rule 9, 115
High Courts06 Feb 1976
Fakhruddin Vs The State
Allahabad High Court · (1976) AWC 164 : (1976) CriLJ 1210
Contract Act, 1872 — Section 14, 15Prevention of Food Adulteration Act, 1954 — Section 10, 11, 16, 2, 5Sales of Goods Act, 1930 — Section 20, 21, 22, 23, 3
High Courts06 Feb 1976Dismissed
P.L. Kureel Talib Mankab, Vidhan Parishad Vs Beni Prasad and Another
Allahabad High Court · AIR 1976 All 362
Evidence Act, 1872 — Section 101, 102, 103, 104Transfer of Property Act, 1882 — Section 105Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(B)