COURT ARCHIVE

Allahabad High Court judgments, 1976

623 judgments · page 29 of 32

High Courts04 Feb 1976Allowed

Soorajpal Vs State

Allahabad High Court · (1976) 02 AHC CK 0025

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High Courts04 Feb 1976Allowed

Smt. Parul Debi Vs Ashok Raj Mudaliar and Others

Allahabad High Court · (1976) AWC 210

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16, 16(1), 16(2)

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High Courts04 Feb 1976Allowed

Lalji Tandon Vs Union of India (UOI) and Others

Allahabad High Court · (1976) AWC 105

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 18, 2(1), 21, 22, 24

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High Courts02 Feb 1976Dismissed

COMMISSIONER OF SALES TAX, U.P., LUCKNOW Vs M/S. MURLI DHAR SHYAM SARAN, KONCH, JALAUN.

Allahabad High Court · (1976) 5 CTR 136

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High Courts02 Feb 1976Dismissed

Hari Narain Vs Williams and Others

Allahabad High Court · AIR 1976 All 441

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts02 Feb 1976

Commissioner of Sales Tax Vs Murli Dhar Shyam Saran

Allahabad High Court · (1977) 39 STC 98

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High Courts02 Feb 1976Allowed

Registrar of Companies Vs M.K. Brothers (Private) Ltd.

Allahabad High Court · (1977) 47 CompCas 314

Companies Act, 1956 — Section 433

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High Courts02 Feb 1976Dismissed

Purshottam Dass Vs The VIII Additional District and Sessions Judge and Others

Allahabad High Court · (1976) AWC 308

Uttar Pradesh (Temporary) Control of Rent and Eviction Rules, 1949 — Rule 16(1), 16(2), 17, 7Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22, 24(1), 24(2)

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High Courts30 Jan 1976Dismissed

COMMISSIONER OF SALES TAX Vs M/S. KANPUR ENGINEERING STORES.

Allahabad High Court · (1976) 5 CTR 117(1)

Central Sales Tax Act, 1956 — Section 8

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High Courts30 Jan 1976Allowed

Smt. Shakuntala Banerji Vs Assistant Controller of Estate Duty-cum-Income Tax

Allahabad High Court · (1977) 108 ITR 68

Estate Duty Act, 1953 — Section 60

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High Courts30 Jan 1976Allowed

Commissioner of Sales Tax Vs Kanpur Engineering Stores

Allahabad High Court · (1976) 38 STC 234

Central Sales Tax Act, 1956 — Section 11, 8

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High Courts30 Jan 1976Dismissed

Shobhey Vs State

Allahabad High Court · (1976) 01 AHC CK 0037

Prevention of Food Adulteration Act, 1954 — Section 24, 25

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High Courts30 Jan 1976Dismissed

Shyam Murari Lal Saxena Vs The District Magistrate and Others

Allahabad High Court · AIR 1977 All 198

Constitution of India, 1950 — Article 226

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High Courts29 Jan 1976Dismissed

Commissioner, Sales Tax Vs Bechu Ram Kishorilal

Allahabad High Court · (1976) 38 STC 236

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High Courts29 Jan 1976

Roop Narain Ram Chandra Vs Addl. Commissioner of Income Tax

Allahabad High Court · (1988) 112 ITR 890

Income Tax Act, 1961 — Section 256(1), 36(1), 41(4)

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High Courts29 Jan 1976

THE COMMISSIONER OF Income Tax, U.P. II, LUCKNOW Vs M/S. NATHIMAL GAYALAL, KOSHIKALAN.

Allahabad High Court · (1976) 5 CTR 115

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High Courts29 Jan 1976Allowed

Shishpal Singh Vs Dilawar Singh and Another

Allahabad High Court · (1976) AWC 199

Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 11B, 11C, 12, 12HUttar Pradesh Panchayat Raj Rules, 1947 — Rule 25, 25(3)

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High Courts28 Jan 1976Allowed