High Courts06 Dec 1978
Syed Nazir Haider Vs Gajraj Singh and Others
Allahabad High Court · (1979) ACR 173
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 197, 197(2)Penal Code, 1860 (IPC) — Section 147, 149, 218, 325, 329
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,642 of 5,024
High Courts06 Dec 1978Dismissed
Smt. Sundari Devi and Others Vs Ganga Ram and Others
Allahabad High Court · (1979) AWC 209
Constitution of India, 1950 — Article 19(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22
High Courts05 Dec 1978Allowed
Bankey Vs State of U.P.
Allahabad High Court · (1979) AWC 109
Prevention of Food Adulteration Act, 1954 — Section 10(7), 11, 11(1), 16, 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 12 , 22
High Courts05 Dec 1978Allowed
Rojan Ali Vs The Divisional Forest Officer and Others
Allahabad High Court · (1979) AWC 10
Uttar Pradesh Protection of Trees in Rural and Hill Areas Act, 1976 — Section 5
High Courts05 Dec 1978Disposed Of
Swarn Kaur Vs Deputy Director of Education and Others
Allahabad High Court · (1978) 12 AHC CK 0039
Constitution (Forty-Second Amendment) Act, 1976 — Section 58(2)Constitution of India, 1950 — Article 226(3)Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 2(b)
High Courts05 Dec 1978
Kumari Swarn Kaur Vs The Dy. Director and Others
Allahabad High Court · (1979) AWC 145
Companies Act, 1956 — Section 3Constitution (Forty-Second Amendment) Act, 1976 — Section 38, 58(2)Constitution of India, 1950 — Article 226, 226(3)
High Courts05 Dec 1978
Shiv Charan Lal Vs State
Allahabad High Court · (1979) ACR 210
Essential Commodities Act, 1955 — Section 3, 6A, 7
High Courts04 Dec 1978Allowed
Basant Lal Vs State
Allahabad High Court · (1979) AWC 320
Defence of India Rules, 1962 — Rule 114Essential Commodities Act, 1955 — Section 3, 6A, 7Defence of India Rules, 1962 — Rule 114
High Courts04 Dec 1978
Prakash Khandsari Mills Vs Commissioner of Income Tax
Allahabad High Court · (1981) 130 ITR 380
Income Tax Act, 1961 — Section 184
High Courts04 Dec 1978Allowed
Sana Ullah Vs Ashok Kapil and others
Allahabad High Court · (1978) 12 AHC CK 0037
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 19AUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3(1)
High Courts04 Dec 1978Dismissed
Krishna and Others Vs State of U.P. and Others
Allahabad High Court · AIR 1979 All 43 : (1980) CriLJ 121
Constitution of India, 1950 — Article 226Uttar Pradesh Excise Act, 1910 — Section 11(2)Uttar Pradesh Excise Rules, 1910 — Rule 373(2)
High Courts04 Dec 1978Dismissed
Abdul Rashid Khan Vs State of Uttar Pradesh and Others
Allahabad High Court · (1978) 12 AHC CK 0033
Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 4A, 5(6)(b)
High Courts01 Dec 1978Dismissed
Commissioner of Income Tax Vs Sohanlal and Sons
Allahabad High Court · (1979) 1 TAXMAN 226
Income Tax Act, 1961 — Section 185
High Courts01 Dec 1978Disposed Of
Commissioner of Gift Tax Vs Padampat Singhania
Allahabad High Court · (1979) 9 CTR 41 : (1979) 117 ITR 323 : (1979) 1 TAXMAN 232
High Courts01 Dec 1978
Commissioner of Income Tax Vs Sohan Lal and Sons
Allahabad High Court · (1981) 130 ITR 914
Income Tax Act, 1961 — Section 185
High Courts01 Dec 1978
L.H. Sugar Factories and Oil Mills P. Ltd. Vs Addl. Commissioner of Income Tax
Allahabad High Court · (1979) 116 ITR 937
Income Tax Act, 1961 — Section 254Uttar Pradesh Industrial Disputes Act, 1947 — Section 3
High Courts01 Dec 1978
ADDL. COMMISSIONER OF INCOME TAX Vs MADHAV DASS.
Allahabad High Court · (1979) 9 CTR 146
Income Tax Act, 1961 — Section 271, 272
High Courts01 Dec 1978
L.H. Sugar Factories and Oil Mills (P.) Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1979) 10 CTR 268 : (1979) 118 ITR 985
Income Tax Act, 1961 — Section 28, 37(1), 40Income Tax Rules, 1962 — Rule 5(1)
High Courts01 Dec 1978Allowed
Smt. Girja Devi Vs State of U.P. and Others
Allahabad High Court · (1979) AWC 141 : (1979) RD 14
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 12A, 5(1), 5(6), 5(7)
High Courts30 Nov 1978Dismissed
Basin Vs State
Allahabad High Court · (1979) AWC 143 : (1979) CriLJ 223
Criminal Procedure Code, 1973 (CrPC) — Section 12, 262, 263, 264, 265Prevention of Food Adulteration Act, 1954 — Section 16, 16A, 7Criminal Procedure Code, 1973 (CrPC) — Section 12, 262, 263, 264, 265