High Courts30 Nov 1978Dismissed
Alco Chemical Ltd, District Bijnor Vs State of Uttar Pradesh and another
Allahabad High Court · (1978) 11 AHC CK 0042
Constitution of India, 1950 — Article 226Uttar Pradesh Excise Rules, 1944 — Rule 703
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,643 of 5,024
High Courts30 Nov 1978Allowed
Mithu Lal and others Vs District Magistrate and another
Allahabad High Court · (1978) 11 AHC CK 0033
Uttar Pradesh Excise Manual — Rule 642, 653, 654
High Courts29 Nov 1978Dismissed
Geep Flashlight Industries Ltd. Vs Union of India (UOI) and Others
Allahabad High Court · (1979) 4 ELT 674
Central Excise Rules, 1944 — Rule 10, 10A, 40, 49, 9
High Courts29 Nov 1978Dismissed
Swami Dayanand Snatak Mahavidyalaya, deoria and another Vs State of Uttar Pradesh and another
Allahabad High Court · (1978) 11 AHC CK 0041
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 57, 58
High Courts29 Nov 1978Allowed
Mahabir Prasad Vs Smt. Chanda Devi and Others
Allahabad High Court · AIR 1979 All 167
Arbitration Act, 1940 — Section 13Specific Relief Act, 1963 — Section 21
High Courts29 Nov 1978Partly Allowed
Jamir Ahmad Vs Madhawanand and Others
Allahabad High Court · AIR 1979 All 104
Transfer of Property Act, 1882 — Section 106
High Courts28 Nov 1978
Smt. Chandra Rani Vs Vikram Singh and Others
Allahabad High Court · (1979) AWC 47
Civil Procedure Code Amendment Act, 1976 — Section 1(2) , 1(3) , 12, 122, 123Civil Procedure Code, 1908 (CPC) — Order 15 Rule 4, Order 15 Rule 5, Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2Constitution of India, 1950 — Article 107, 111, 13(3), 168, 200
High Courts27 Nov 1978Disposed Of
Prem Kumari Jain Vs District Judge, Rampur and others
Allahabad High Court · (1978) 11 AHC CK 0028
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 21, 22, 25
High Courts27 Nov 1978
Commissioner of Income Tax Vs Swadeshi Cotton Mills Co. Ltd.
Allahabad High Court · (1979) 10 CTR 278 : (1979) 117 ITR 321
Income Tax Act, 1961 — Section 32(1), 33(1)
High Courts27 Nov 1978
Sheo Pershan Singh Vs State of Uttar Pradesh
Allahabad High Court · (1979) CriLJ 517
Criminal Procedure Code, 1973 (CrPC) — Section 293, 43Penal Code, 1860 (IPC) — Section 201, 302, 304, 304A, 337
High Courts24 Nov 1978Allowed
Radhey Lal Gupta Vs State and Another
Allahabad High Court · (1979) AWC 32
Penal Code, 1860 (IPC) — Section 272, 273, 274, 275, 276Prevention of Food Adulteration Act, 1954 — Section 13(5), 16, 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 7(3)
High Courts24 Nov 1978Allowed
Naresh Refrigeration Industries Vs Supdt. of Central Excise, M.O.R.I and Others
Allahabad High Court · (1979) CENCUS 283
Central Excises and Salt Act, 1944 — Item 29A(3)
High Courts24 Nov 1978Allowed
Mother India Refrigeration Industries P. Ltd. Vs Superintendent of Central Excise and Others
Allahabad High Court · (1980) 6 ELT 600
High Courts24 Nov 1978Dismissed
Commissioner of Income Tax Vs Pearey Lal Radhey Raman
Allahabad High Court · (1979) 117 ITR 319
Income Tax Act, 1961 — Section 271(1), 274(2)
High Courts24 Nov 1978Dismissed
Moin Uddin Vs Dy. Director of Consolidation
Allahabad High Court · (1979) AWC 94
Uttar Pradesh Tenancy Act, 1939 — Section 180, 181, 295A, 39, 39(2)
High Courts24 Nov 1978Allowed
Udai Pratap College, varanasi and others Vs Kaushlesh Prasad Singh, and another
Allahabad High Court · (1978) 11 AHC CK 0032
High Courts24 Nov 1978Allowed
Satnam Singh and others Vs State of Uttar Pradesh and other
Allahabad High Court · (1978) 11 AHC CK 0029
Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 5(6)
High Courts24 Nov 1978Dismissed
Suresh Pal Singh Vs State of Uttar Pradesh and others
Allahabad High Court · (1978) 11 AHC CK 0020
Constitution of India, 1950 — Article 14, 226Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 4Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 21
High Courts24 Nov 1978
Megh Singh Vs State
Allahabad High Court · (1979) ACR 66
Prevention of Food Adulteration (Amendment) Act, 1976 — Section 2Prevention of Food Adulteration Act, 1954 — Section 1, 16, 2, 7
High Courts24 Nov 1978Allowed
Lakshmi Nandan Vs Triloki Nath and Others
Allahabad High Court · (1979) AWC 140