COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,409 of 5,025

High Courts31 Jul 1986Allowed

National Insurance Co. Ltd. Vs Commissioner of Sales Tax

Allahabad High Court · (1987) 67 STC 227

Uttar Pradesh Sales Tax Act, 1948 — Section 11Uttar Pradesh Sales Tax Act, 1948 — Section 11Uttar Pradesh Sales Tax Act, 1948 — Section 11

High Courts31 Jul 1986Allowed

Smt. Vijay Kunwar Vs Deputy Director of Consolikation and Another

Allahabad High Court · (1987) 1 AWC 580

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 16(3)Evidence Act, 1872 — Section 111

High Courts31 Jul 1986

Beeche Ram and Others Vs State of Uttar Pradesh

Allahabad High Court · (1987) 11 ACR 149

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 351, 353, 504, 506

High Courts31 Jul 1986

Pyare Lal Pandey Vs The Commissioner and Another

Allahabad High Court · (1986) 07 AHC CK 0004

Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 107, 108

High Courts30 Jul 1986Allowed

Smt. Manju Rani Seth Vs Commissioner of Income Tax

Allahabad High Court · (1986) 56 CTR 120 : (1987) 163 ITR 818 : (1986) 29 TAXMAN 148

Income Tax Act, 1961 — Section 256(1), 256(2), 64(1)

High Courts30 Jul 1986

Commissioner of Income Tax Vs J.K. Jute Mill Co.

Allahabad High Court · (1986) 56 CTR 53 : (1987) 163 ITR 816 : (1986) 29 TAXMAN 184

Income Tax Act, 1961 — Section 271(1), 274(2)

High Courts30 Jul 1986

Lalman Industries Vs Commissioner, Sales Tax

Allahabad High Court · (1987) 66 STC 342

Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)

High Courts30 Jul 1986

Kishori Nandan Srivastava and Others Vs U.P. State Road Transport Corporation

Allahabad High Court · (1987) 1 ACC 241 : (1988) ACJ 156

Evidence Act, 1872 — Section 61

High Courts30 Jul 1986Dismissed

Commissioner of Sales Tax Vs Swadeshi Metal Works

Allahabad High Court · (1987) 66 STC 64

Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)

High Courts30 Jul 1986

Sodhan Singh Vs Suraj Narain Misra and Others

Allahabad High Court · (1987) 2 ACC 472 : (1987) 1 ACC 176

Motor Vehicles Act, 1988 — Section 31

High Courts30 Jul 1986

Naulakh Vs State of U.P. and Others

Allahabad High Court · (1986) 10 ACR 533

Penal Code, 1860 (IPC) — Section 504, 506

High Courts29 Jul 1986Allowed

Habibj-ul-Rahman Vs Ist Addl. District Judge and Others

Allahabad High Court · (1987) 1 AWC 454

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(2)

High Courts29 Jul 1986Allowed

Babban Singh and Another Vs Gaya Bux Singh & Others

Allahabad High Court · (1986) 07 AHC CK 0033

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 48, 9A

High Courts29 Jul 1986Dismissed

Collector Central Excise, North U.P. Collectorate Vs Pyrites Phosphates and Chemicals Limited

Allahabad High Court · (1986) 10 ECC 280

High Courts29 Jul 1986

Baijnath Rai and Another Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1986) RD 306

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 3Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 109, 143, 144

High Courts29 Jul 1986

Trilok Chand and Another Vs State of U.P. and Others

Allahabad High Court · (1986) 10 ACR 531

High Courts29 Jul 1986

Kailash Chandra and Others Vs Lalta Prasad and Others

Allahabad High Court · (1986) 07 AHC CK 0006

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, 115, 25, 33Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25

High Courts28 Jul 1986Dismissed

Pabbar Ram Vs Bhagwan Das and Others

Allahabad High Court · (1987) 1 AWC 211

Specific Relief Act, 1963 — Section 43(2)

High Courts28 Jul 1986Allowed

Arun Kumar Rastogi and Another Vs Chandra Kumari and Another

Allahabad High Court · (1987) 1 ACC 46 : (1987) ACJ 149 : (1986) AWC 1159 : (1988) 63 CompCas 266

Fatal Accidents Act, 1855 — Section 1AMotor Vehicles Act, 1939 — Section 110A, 92A, 95(1)Workmens Compensation Act, 1923 — Section 10(1), 2(1), 3(1), 4(1)

High Courts28 Jul 1986

Rewa Chand Khattar Vs State of U.P.

Allahabad High Court · (1986) 10 ACR 539

Criminal Law (Amendment) Act, 1952 — Section 7, 7(3)Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161, 164, 165, 409, 420