COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,404 of 5,025

High Courts10 Sept 1986Allowed

Union of India (UOI) and Another Vs The II Additional District Judge and Another

Allahabad High Court · (1987) 1 AWC 241

Constitution of India, 1950 — Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1958 — Section 7(2), 9

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High Courts10 Sept 1986Dismissed

Sardar Swarup Singh and Others Vs State of U.P. and Others

Allahabad High Court · (1987) 1 AWC 153

Constitution of India, 1950 — Article 226Land Acquisition (Companies) Rules, 1963 — Rule 3, 3(5), 4Land Acquisition Act, 1894 — Section 4, 41, 5, 55, 5A

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High Courts09 Sept 1986Allowed

Subhash Bhandari Vs State of U.P. and Others

Allahabad High Court · (1986) 10 ACR 563

Constitution of India, 1950 — Article 21, 22, 22(1), 22(5), 227(2)Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 167, 167(1), 167(2), 209

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High Courts09 Sept 1986Allowed

Chhotey Lal Gupta (deceased by L.Rs.) Vs Union of India (UOI)

Allahabad High Court · AIR 1987 All 329

Contract Act, 1872 — Section 7Mines Act, 1952 — Section 3(1)

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High Courts09 Sept 1986

Ratan Deo Vs Commissioner of Income Tax

Allahabad High Court · (1987) 163 ITR 837

Income Tax Act, 1961 — Section 274, 274(2)

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High Courts09 Sept 1986

Jhansi Electric Supply Co. Limited Vs Commissioner of Income Tax

Allahabad High Court · (1987) 163 ITR 720

Income Tax Act, 1961 — Section 256(2)

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High Courts09 Sept 1986

Bharat Lal Singh Vs District Magistrate and Another

Allahabad High Court · (1986) 10 ACR 631

Arms Act, 1959 — Section 17, 2, 6

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High Courts09 Sept 1986

Ram Mahesh and Others Vs Joint Director Consolidation Sultanpur and Others

Allahabad High Court · (1987) RD 217

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High Courts08 Sept 1986

Prem Narain Khurana Vs Commissioner of Income Tax

Allahabad High Court · (1986) 57 CTR 247 : (1986) 162 ITR 297

Income Tax Act, 1922 — Section 66, 66(1), 66(2), 66(3)Income Tax Act, 1961 — Section 256, 256(1), 256(2)

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High Courts05 Sept 1986Dismissed

Pandit Restaurant Vs State of U.P. and Others

Allahabad High Court · (1987) 65 STC 443

Constitution of India, 1950 — Article 19, 226, 304, 366Constitution of India, 1950 — Article 19, 226, 304, 366Constitution of India, 1950 — Article 19, 226, 304, 366

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High Courts05 Sept 1986Dismissed