High Courts09 Aug 1978
Commissioner of Sales Tax Vs Merit Industries
Allahabad High Court · (1979) 43 STC 142
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,656 of 5,024
High Courts08 Aug 1978Allowed
Baboo Lal Vs Dakhini Din
Allahabad High Court · AIR 1978 All 547
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts08 Aug 1978
Commissioner of Sales Tax Vs Punjab Gramophone House
Allahabad High Court · (1979) 43 STC 141
High Courts08 Aug 1978
Bibhuti Vs State
Allahabad High Court · (1978) ACR 334
Criminal Procedure Code, 1973 (CrPC) — Section 207A(6), 364Evidence Act, 1872 — Section 114, 145, 26, 27, 30Penal Code, 1860 (IPC) — Section 395, 397, 410, 411, 412
High Courts07 Aug 1978Dismissed
Brahma Shankar Vs The Addl. District Judge and Others
Allahabad High Court · (1978) AWC 617
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22
High Courts07 Aug 1978Dismissed
Jamal Khan and another Vs Haji Yusuf Ali and another
Allahabad High Court · (1978) 08 AHC CK 0039
Transfer of Property Act, 1882 — Section 106
High Courts07 Aug 1978Allowed
Kailash Narain Khare Vs The Prescribed Authority (Sub-Divisional Officer) and Others
Allahabad High Court · (1978) AWC 697
High Courts07 Aug 1978Dismissed
Virendra Singh Vs Phoolmati
Allahabad High Court · (1978) ACJ 430
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 22, Order 41 Rule 22(1), Order 41 Rule 22(3), Order 41 Rule 22(4)Motor Vehicles Act, 1988 — Section 110D, 19(1)Provincial Insolvency Act, 1920 — Section 75, 76
High Courts04 Aug 1978Allowed
Vishwanath Lohia Vs The Allahabad Bank and Others
Allahabad High Court · AIR 1979 All 12 : (1978) AWC 664
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 8 Rule 6A
High Courts04 Aug 1978Allowed
Ram Ran Singh Vs Mohammad Shafi
Allahabad High Court · (1978) AWC 661
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7EUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 43, 43(2)
High Courts04 Aug 1978Dismissed
Smt. Vidyawati Vs Smt. Chawali Devi and Another
Allahabad High Court · (1978) AWC 769
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 7, 7(1)
High Courts02 Aug 1978Dismissed
Daya Ram Vs State of U.P.
Allahabad High Court · (1978) ACR 332
Criminal Procedure Code, 1973 (CrPC) — Section 2, 360Prevention of Food Adulteration (Amendment) Act, 1976 — Section 20(AA), 34Prevention of Food Adulteration Act, 1954 — Section 16(1), 16(2)
High Courts02 Aug 1978Disposed Of
G.D. Mukerji Vs Shyam Lal Tewari and Others
Allahabad High Court · (1978) ACR 468
Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 145, 146, 146(1)Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 145, 146, 146(1)
High Courts02 Aug 1978Partly Allowed
Sardar Ratan Singh Vs Khudavand Hayyul Qayyum
Allahabad High Court · (1978) 08 AHC CK 0049
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)(e)
High Courts02 Aug 1978
Suresh Kumar Bahri and Another Vs State
Allahabad High Court · (1978) ACR 312
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294A
High Courts01 Aug 1978Partly Allowed
Ram Saran Dauji Vs Commissioner, Sales Tax
Allahabad High Court · (1979) 43 STC 292
High Courts31 Jul 1978
Addl. Commissioner of Income Tax Vs Vishnu Industrial Enterprises
Allahabad High Court · (1980) 122 ITR 919
Income Tax Act, 1961 — Section 33, 33(2), 34(3)
High Courts28 Jul 1978Dismissed
Marolia and Sons Vs Commissioner of Income Tax
Allahabad High Court · (1979) 8 CTR 170 : (1981) 129 ITR 475
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Income Tax Act, 1961 — Section 36(1), 36(3)
High Courts28 Jul 1978Dismissed
Shyam Narayan Srivastata Vs Shail Srivastava and another
Allahabad High Court · (1978) 07 AHC CK 0037
Hindu Marriage Act, 1955 — Section 10
High Courts28 Jul 1978Allowed
Narauti Vs State
Allahabad High Court · (1978) AWC 643
Prevention of Food Adulteration Act, 1954 — Section 13(5), 16(1), 20A, 7