COURT ARCHIVE

Allahabad High Court judgments, 1976

623 judgments · page 6 of 32

High Courts27 Oct 1976Allowed

Smt. Sarju Devi and Others Vs The Prescribed Authority and Another

Allahabad High Court · (1976) AWC 752

Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 111Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 7F

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High Courts26 Oct 1976Dismissed

Dinesh Chandra Srivastava and Others Vs The State of U.P.

Allahabad High Court · AIR 1977 All 310

Constitution of India, 1950 — Article 233, 236, 237

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High Courts26 Oct 1976

Prag Narain Vs State

Allahabad High Court · (1977) ACR 189

Prevention of Food Adulteration Act, 1954 — Section 16, 7, 7(1)

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High Courts20 Oct 1976Partly Allowed

Gudari and Others Vs State

Allahabad High Court · (1977) ACR 34

Criminal Procedure Code, 1973 (CrPC) — Section 239, 344, 482Penal Code, 1860 (IPC) — Section 379, 411Railway Property (Unlawful Possession) Act, 1966 — Section 3

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High Courts20 Oct 1976Dismissed

Duley Singh Vs The State of Uttar Pradesh and Others

Allahabad High Court · AIR 1977 All 251

Constitution of India, 1950 — Article 226, 245, 246Motor Vehicles Act, 1939 — Section 68D, 68D(1), 68D(3)Uttar Pradesh Motor Vehicles (Special Provisions) Act, 1976 — Section 7

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High Courts20 Oct 1976Disposed Of

Commissioner of Income Tax Vs Motilal Padampat Sugar Mills Co. (P.) Ltd.

Allahabad High Court · (1979) 118 ITR 825

Income Tax Act, 1961 — Section 143(3), 23(3), 297(2), 34

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High Courts19 Oct 1976

Nathoo Vs State and Smt. Bhoori

Allahabad High Court · (1977) ACR 59

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482, 484(2), 488

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High Courts18 Oct 1976

Bhadra Kumar Jain Vs State

Allahabad High Court · (1977) ACR 60

Criminal Procedure Code, 1973 (CrPC) — Section 482Uttar Pradesh Essential Commodities (Price Display and Control of Supply and Distribution) Rules — Rule 7(3), 9

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High Courts15 Oct 1976Dismissed

Aley Ahmad Abdi Vs District Inspector of Schools and Others

Allahabad High Court · (1976) AWC 731

Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16(3), 16(4), 16(5), 16(6), 16(7)

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High Courts15 Oct 1976

Aley Ahmad Abidi Vs Dist. Inspector of Schools, Allahabad and Others

Allahabad High Court · AIR 1977 All 539

Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16A

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High Courts15 Oct 1976Dismissed

Bans Narain Yadav Vs State of U.P. and Others

Allahabad High Court · AIR 1977 All 6 : (1977) AWC 21

General Clauses Act, 1897 — Section 16Prisons Act, 1894 — Section 10, 59(1), 59(28)

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High Courts14 Oct 1976Allowed

Keahava Prasad Gupta alias Babu Lai Gupta and Another Vs Tarkeshwar Ram

Allahabad High Court · (1977) ACR 105

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 422

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High Courts14 Oct 1976Dismissed

Vikram Singh Vs A.D.M.(E) and Others

Allahabad High Court · (1977) ACR 83

Criminal Procedure Code, 1973 (CrPC) — Section 145, 482

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High Courts14 Oct 1976

Commissioner of Income Tax Vs Raja Mohd. Mustafa Ali Khan

Allahabad High Court · (1977) 109 ITR 710

Income Tax Act, 1922 — Section 34(1), 34(3)

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High Courts14 Oct 1976Allowed

Dullan Prasad Vs Smt. Rajeshwari Bibi

Allahabad High Court · AIR 1977 All 151

Civil Procedure Code, 1908 (CPC) — Section 115Provincial Small Cause Courts Act, 1887 — Section 17

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High Courts13 Oct 1976Dismissed

The New Bank of India Ltd. Vs The State of U.P. and Others

Allahabad High Court · AIR 1976 All 546 : (1977) RD 168

Uttar Pradesh Agricultural Credit Act, 1973 — Section 9AUttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 11, 12A, 13(2), 17, 9A

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High Courts13 Oct 1976Allowed

Ibrat Husain Vs The 4th Additional District and Sessions Judge, Kanpur and Others

Allahabad High Court · AIR 1977 All 72

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30, 30(2), 30(5)

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High Courts13 Oct 1976Allowed

Har Bilas Sharma Vs The First Additional District Judge, Mathura and Others

Allahabad High Court · AIR 1976 All 555 : (1977) AWC 16

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

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High Courts12 Oct 1976Dismissed

Phool Chand Vs Board of Revenue, U.P., Allahabad and others

Allahabad High Court · (1976) 10 AHC CK 0032

Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 195, 196, 197, 198(2), 333Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 178(a)(2)

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High Courts12 Oct 1976Allowed

Shri Kant Shastri and others Vs State of U.P.and others

Allahabad High Court · (1976) 10 AHC CK 0023

Criminal Procedure Code, 1898 (CrPC) — Section 145, 147(1A)

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