High Courts19 Sept 1986Dismissed
COMMISSIONER OF Income Tax Vs RADHA SWAMI SATSANG.
Allahabad High Court · (1987) 57 CTR 298 : (1987) 167 ITR 121
Civil Procedure Code, 1908 (CPC) — Section 151Income Tax Act, 1961 — Section 11, 12
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,403 of 5,025
High Courts19 Sept 1986Allowed
Shiva Ram Singh and Sons Vs State of Uttar Pradesh and Others
Allahabad High Court · (1987) 1 AWC 182
Constitution of India, 1950 — Article 265Uttar Pradesh Municipalities Act, 1916 — Section 5, 5(3), 5(4)Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 1(3), 172, 172(1), 172(2), 199
High Courts18 Sept 1986Disposed Of
Rameshwar Dayal Satyendra Prakash Vs State of U.P. and Another
Allahabad High Court · (1986) 10 ACR 636
Essential Commodities Act, 1955 — Section 3, 7
High Courts17 Sept 1986Dismissed
State Vs Meraj Ahmad & Anr.
Allahabad High Court · (1986) 09 AHC CK 0045
Criminal Procedure Code, 1973 (CrPC) — Section 178Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302
High Courts17 Sept 1986Allowed
Mahadeo Prasad Jagannath Prasad Vs The District Judge and Others
Allahabad High Court · (1987) 1 AWC 47
Constitution of India, 1950 — Article 226Payment of Wages Act, 1936 — Section 15, 15(1), 15(2), 15(3), 15(4)
High Courts15 Sept 1986Disposed Of
Smt. Jalilun Nishan Vs Sardar Arjun Singh
Allahabad High Court · (1986) 09 AHC CK 0080
Civil Procedure Code, 1908 (CPC) — Section 148, 149
High Courts15 Sept 1986Dismissed
Smt. Premwati Vs Vlth Addl. District Judge and Others
Allahabad High Court · (1986) 09 AHC CK 0076
Civil Procedure Code, 1908 (CPC) — Section 151Income Tax Act, 1961 — Section 66Provincial Small Cause Courts Act, 1887 — Section 17, 25, 33, 4
High Courts15 Sept 1986Allowed
Commissioner, Sales Tax Vs Puri Sons
Allahabad High Court · (1987) 67 STC 460
Central Sales Tax Act, 1956 — Section 6
High Courts15 Sept 1986Allowed
Narayan Yadav and Others Vs State of U.P.
Allahabad High Court · (1986) 10 ACR 675
Penal Code, 1860 (IPC) — Section 395, 399, 402
High Courts15 Sept 1986Dismissed
Sharma Trolly Manufacturers Vs Customs, Central Excise and Gold (Control) Appellate Tribunal
Allahabad High Court · (1987) 14 ECC 63 : (1987) 13 ECR 427 : (1987) 30 ELT 317
Central Excises and Salt Act, 1944 — Section 35G(3), 36
High Courts15 Sept 1986
Bhagwan Bux Singh and Another Vs Joint Director of Consolidation and Others
Allahabad High Court · (1987) RD 210
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 115, 15, 48, 9A(1)
High Courts15 Sept 1986
Matloob Ahmad Vs Sub-Divisional Officer and Another
Allahabad High Court · (1986) 09 AHC CK 0005
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 95, 95(1), 95(3), 96A
High Courts12 Sept 1986Dismissed
Satya Pal Singh Brick Field Vs Commissioner, Sales Tax
Allahabad High Court · (1987) 65 STC 23
Uttar Pradesh Sales Tax Act, 1948 — Section 15A(1)(c)
High Courts12 Sept 1986
Ram Bharosey and Others Vs State of U.P.
Allahabad High Court · (1986) 10 ACR 686
Penal Code, 1860 (IPC) — Section 323, 325, 34
High Courts11 Sept 1986Dismissed
Rajesh Kumar Vs Mohan Cut Piece Stores and Another
Allahabad High Court · (1987) 1 AWC 776
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A, 115, 24
High Courts11 Sept 1986
Raj Nath Singh Yadav Vs Secretary Madhyamik Shiksha Parishad and Others
Allahabad High Court · (1986) 09 AHC CK 0015
High Courts11 Sept 1986
Smt. Santosh Chowdhry Vs Committee of Management and Others
Allahabad High Court · (1986) 09 AHC CK 0014
Constitution of India, 1950 — Article 14Uttar Pradesh Education Services Commission (Amendment) First Regulations, 1983 — Regulation 6(6), 7(6), 8(2)Uttar Pradesh Secondary Education Services Commission and Selection Boards (Amendment) Act, 1985 — Section 33A, 34, 35
High Courts10 Sept 1986
Collector of Central Excise Vs Sriram Pistons and Rings
Allahabad High Court · (1986) 10 ECC 279 : (1992) 61 ELT 559
Central Excise Rules, 1944 — Rule 173H
High Courts10 Sept 1986
Dharmatma Saran Kothiwal Vs Assistant Controller of Estate Duty
Allahabad High Court · (1987) 63 CTR 248 : (1988) 172 ITR 122
Constitution of India, 1950 — Article 226Estate Duty Act, 1953 — Section 53(3), 61, 62, 70Income Tax Act, 1961 — Section 139(8)
High Courts10 Sept 1986
Shiv Shanker Lal Gupta Vs Municipal Board
Allahabad High Court · (1986) 09 AHC CK 0008
Uttar Pradesh Municipalities Act, 1916 — Section 128