Allahabad High Court Judgments 1978

High Courts22 Dec 1978Dismissed

Union of India (UOI) Vs Krishan Pal Singh and Another

Allahabad High Court · (1979) CriLJ 407

Drugs and Cosmetics Act, 1940 — Section 18, 27, 28Drugs and Cosmetics Act, 1940 — Section 18, 27, 28Drugs and Cosmetics Act, 1940 — Section 18, 27, 28

Read judgment

High Courts22 Dec 1978Allowed

Bharat Singh and others Vs State

Allahabad High Court · (1978) 12 AHC CK 0042

Cattle Trespass Act, 1871 — Section 10Penal Code, 1860 (IPC) — Section 302, 379

Read judgment

High Courts22 Dec 1978Partly Allowed

Prem Nath Kakkar Vs Third Addl.District Judge, Nainital and others

Allahabad High Court · (1978) 12 AHC CK 0038

Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 4A

Read judgment

High Courts22 Dec 1978Disposed Of

Badri Narain Kashi Prasad Vs Addl. Commissioner of Income Tax

Allahabad High Court · (1981) 128 ITR 663

Income Tax Act, 1961 — Section 184(7), 263, 263(1)

Read judgment

High Courts22 Dec 1978

Commissioner of Income Tax Vs Brijmohan Das Laxman Das

Allahabad High Court · (1979) 11 CTR 243 : (1979) 117 ITR 121 : (1979) 1 TAXMAN 223

Income Tax Act, 1961 — Section 28, 37(1), 40, 5

Read judgment

High Courts22 Dec 1978

Jalil Ahmad, etc. Vs State

Allahabad High Court · (1979) AWC 237 : (1979) CriLJ 514

Customs Act, 1962 — Section 100, 101, 111, 112, 113Penal Code, 1860 (IPC) — Section 411, 414

Read judgment

High Courts22 Dec 1978Dismissed

Union of India (UOI) Vs Krishna Pal Singh and Another

Allahabad High Court · (1979) AWC 235

Drugs and Cosmetics Act, 1940 — Section 18, 27, 28

Read judgment

High Courts22 Dec 1978Dismissed

Sia Ram Gupta and Others Vs The U.P. State Electricity Board and Others

Allahabad High Court · (1979) AWC 497

Electricity (Supply) Act, 1948 — Section 26Electricity Act, 1910 — Section 10, 11, 21(2), 21(3), 22

Read judgment

High Courts20 Dec 1978Dismissed

Commissioner of Sales Tax Vs Gramodyog Karyalaya

Allahabad High Court · (1979) 44 STC 270

Read judgment

High Courts20 Dec 1978Allowed

Onkar Singh Vs Police Officers, Prashasan and Others

Allahabad High Court · (1979) AWC 277 : (1979) CriLJ 1098

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

Read judgment

High Courts20 Dec 1978Dismissed

Mohammad Ishaq Vs Abdul Latif and Others

Allahabad High Court · (1979) AWC 104

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 45, 5

Read judgment

High Courts19 Dec 1978Allowed

Chet Ram Vs The Prescribed Authority (S.D.O.) and Others

Allahabad High Court · (1979) AWC 171 : (1979) RD 15

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 29, 6

Read judgment

High Courts19 Dec 1978Allowed

Budh Pal Singh Vs The Additional District and Sessions Judge and Others

Allahabad High Court · (1979) AWC 203 : (1979) RD 17

Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1975 — Section 9Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 38B

Read judgment

High Courts19 Dec 1978Allowed

Lakshmi Sugar and Oil Mills Ltd, Hardoi and another Vs Union of India

Allahabad High Court · (1978) 12 AHC CK 0036

Constitution of India, 1950 — Article 226Sugar Undertakings (Takingover of Management) Ordinance, 1978 — Section 3(2)(b), 4(4)

Read judgment

High Courts18 Dec 1978Dismissed

State of U.P. Vs Ram Babu Misra

Allahabad High Court · (1978) 12 AHC CK 0064

Constitution of India, 1950 — Article 20(3)Evidence Act, 1872 — Section 73Identification of Prisoners Act, 1920 — Section 5

Read judgment

High Courts18 Dec 1978Allowed

Union of India (UOI) Vs Mankeshwar Prasad Srivastava

Allahabad High Court · (1979) AWC 134

Read judgment

High Courts18 Dec 1978Allowed

Hardeo Bux Singh Vs First Addl.District and Sessions judge, gonda and others

Allahabad High Court · (1978) 12 AHC CK 0044

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 12A, 5(6)(h)

Read judgment

High Courts18 Dec 1978Dismissed

Marghoobur Rahman Vs State of Uttar Pradesh and Others

Allahabad High Court · (1978) 12 AHC CK 0031

Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 3(14), 5(8)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 157, 165

Read judgment

High Courts18 Dec 1978Allowed

Bhura Vs State of Uttar Pradesh and Others

Allahabad High Court · (1978) 12 AHC CK 0029

Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 11(2), 12A(d)(i)

Read judgment

High Courts18 Dec 1978Allowed

Vijai Shanker Lal Vs Thakur Radha Krishna Ji Virajman and Another

Allahabad High Court · (1979) AWC 127

Transfer of Property Act, 1882 — Section 108Uttar Pradesh Municipalities Act, 1916 — Section 149, 149(2), 149(3), 149(4), 166(1)

Read judgment

Allahabad High Court judgments, 1978