Allahabad High Court Judgments 1986

High Courts19 Dec 1986Dismissed

Shree Bhagwati Roller Flour Mills and Another Vs Sales Tax Officer (A) and Others

Allahabad High Court · (1987) 66 STC 117

Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226

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High Courts19 Dec 1986Dismissed

Shree Laxmi Distributing Agency Pvt. Ltd. Vs State of U.P. and Others

Allahabad High Court · (1987) 66 STC 112

Constitution of India, 1950 — Article 226, 265Customs Act, 1962 — Section 25Constitution of India, 1950 — Article 226, 265

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High Courts19 Dec 1986Allowed

Balbir Singh Chauhan Vs Vijai Kuamr Agarwal

Allahabad High Court · (1987) 1 AWC 388

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 9 Rule 13, 151General (Civil) Rules, 1957 — Rule 89A, 89A(1), 89A(2)Limitation Act, 1908 — Article 168

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High Courts19 Dec 1986Dismissed

Satish Chandra Agarwal Vs Commissioner of Income Tax and Another

Allahabad High Court · (1987) 61 CTR 228 : (1987) 168 ITR 481

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 273A

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High Courts19 Dec 1986Allowed

Commissioner, Sales Tax Vs Pravin Chemicals Industries

Allahabad High Court · (1987) 66 STC 138

Central Sales Tax Act, 1956 — Section 6ACentral Sales Tax Act, 1956 — Section 6ACentral Sales Tax Act, 1956 — Section 6A

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High Courts18 Dec 1986Dismissed

Phiraya Lal Vs II Additional District Judge and Others

Allahabad High Court · (1987) 1 AWC 222

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22

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High Courts18 Dec 1986

Kumari Suraj Srivastava Vs State of U.P. and Another

Allahabad High Court · (1987) 11 ACR 128

Criminal Procedure Code, 1973 (CrPC) — Section 181(4)Penal Code, 1860 (IPC) — Section 406

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High Courts18 Dec 1986Dismissed

Bhairon Prasad Vs Hargorind Gupta and Others

Allahabad High Court · (1988) 1 AWC 117

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 19, Order 8 Rule 6(1), Order 8 Rule 6A, Order 8 Rule 6A(2), Order 8 Rule 6F

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High Courts17 Dec 1986Allowed

Maheshwari and Others Vs State of U.P.

Allahabad High Court · (1987) 11 ACR 217

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 310, 539BPenal Code, 1860 (IPC) — Section 302, 34

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High Courts17 Dec 1986Disposed Of

Amarjit Singh Vs State of U.P. and Another

Allahabad High Court · (1987) RD 389

Land Acquisition Act, 1894 — Section 11, 18, 28AUttar Pradesh Nagar Mahapalika Act, 1959 — Section 363

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High Courts17 Dec 1986Partly Allowed

Shyam Metal Industries Vs Union of India (UOI) and Others

Allahabad High Court · (1987) 12 ECC 339 : (1987) 27 ELT 600

Central Excise Rules, 1944 — Rule 52ACustoms Act, 1962 — Section 110, 110(1), 110(2), 110(3), 110(4)

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High Courts17 Dec 1986

Raghubir Singh Vs Asharfi Lal and Another

Allahabad High Court · (1987) 11 ACR 127

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146

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High Courts16 Dec 1986Dismissed

Amar Nath Vs State of U.P.

Allahabad High Court · (1987) 11 ACR 126

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 10(7), 16, 7

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High Courts16 Dec 1986Allowed

Sharad Kumar Vs Kanpur University and Others

Allahabad High Court · (1987) 1 AWC 694

Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 29, 29(3)

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High Courts16 Dec 1986Disposed Of

Controller of Estate Duty Vs G.N. Khanna

Allahabad High Court · (1987) 61 CTR 308 : (1987) 168 ITR 319 : (1987) 31 TAXMAN 354

Estate Duty Act, 1953 — Section 27, 5, 9

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High Courts16 Dec 1986Dismissed

Commissioner of Gift-tax Vs Hasan Mumtaz

Allahabad High Court · (1987) 60 CTR 72 : (1987) 168 ITR 412 : (1987) 31 TAXMAN 216

Gift Tax Act, 1958 — Section 4Income Tax Act, 1961 — Section 52

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High Courts16 Dec 1986Disposed Of

Controller of Estate Duty Vs Maharani Raj Laxmi Devi

Allahabad High Court · (1986) 12 AHC CK 0028

Estate Duty Act, 1953 — Section 5

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High Courts16 Dec 1986Dismissed

Commissioner of Income Tax Vs Hari Nath and Co.

Allahabad High Court · (1987) 60 CTR 52 : (1987) 168 ITR 440 : (1987) 32 TAXMAN 69

Income Tax Act, 1961 — Section 40

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High Courts16 Dec 1986

Saraya Engineering Works Vs Commissioner of Income Tax

Allahabad High Court · (1987) 60 CTR 51 : (1987) 168 ITR 455 : (1987) 31 TAXMAN 165

Income Tax Act, 1961 — Section 32

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High Courts16 Dec 1986Allowed

Umesh Chandra Vs The District Inspector of Schools and Others

Allahabad High Court · (1987) 1 AWC 464

Constitution of India, 1950 — Article 16, 226Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 10(1)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 10, 11(4), 12, 13, 14

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Allahabad High Court judgments, 1986