High Courts29 May 1978Allowed
Haji Rahmatullah and Others Vs Mohd. Saddiq and Others
Allahabad High Court · (1978) AWC 526
Criminal Procedure Code, 1973 (CrPC) — Section 133
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,660 of 5,024
High Courts29 May 1978Allowed
Lala Tulsi Ram Vs State
Allahabad High Court · (1978) ACR 384
Uttar Pradesh Municipalities Act, 1916 — Section 293, 299
High Courts26 May 1978Allowed
Iqbal Kaur and Another Vs Chief of the Army Staff and Others
Allahabad High Court · (1978) ACJ 403
High Courts26 May 1978Dismissed
Rukmani Bahu Vs Addl. Commissioner of Income Tax
Allahabad High Court · (1979) 116 ITR 468
Income Tax Act, 1922 — Section 28(1)Income Tax Act, 1961 — Section 271(1)
High Courts26 May 1978Allowed
Shyam Glass Works Vs State of U.P. and Others
Allahabad High Court · AIR 1979 All 19 : (1978) 37 FLR 261
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts26 May 1978Dismissed
Udho and Others Vs Smt. Khimian and Others
Allahabad High Court · AIR 1978 All 508
Civil Procedure Code, 1908 (CPC) — Section 100, 101, 11Limitation Act, 1908 — Article 142, 144
High Courts26 May 1978Allowed
Gopal Prasad Chaturvedi Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1978 All 439
Constitution of India, 1950 — Article 300
High Courts26 May 1978Allowed
Smt. Iqbal Kaur Vs Chief of Army Staff
Allahabad High Court · AIR 1978 All 417 : (1978) AWC 559
Motor Vehicles Act, 1939 — Section 110C
High Courts25 May 1978Dismissed
K.K. Arora Vs Smt. Bhagwant Kaur
Allahabad High Court · (1979) AWC 274
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 114, 116General Clauses Act, 1897 — Section 27
High Courts25 May 1978Dismissed
Narendra Singh Vs Union of India (UOI) and Another
Allahabad High Court · (1978) AWC 785
Arbitration Act, 1940 — Section 20, 39, 41Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
High Courts25 May 1978Disposed Off
Badri Narain Kashi Prasad Vs Addl. Commissioner of Income Tax Fancy Stores, R.C. Gupta and Sons and Beni Pd. Sidgopal Vs Commissioner of Income Tax
Allahabad High Court · (1988) 115 ITR 858
Income Tax Act, 1961 — Section 184(7), 187Partnership Act, 1932 — Section 42
High Courts25 May 1978Dismissed
The Hindustan Aluminium Corporation Ltd. Vs The Zila Parishad, Mirzapur
Allahabad High Court · AIR 1978 All 425
Uttar Pradesh Kshetra Samiti and Zilla Parishad Adhiniyam, 1961 — Section 257(1)
High Courts25 May 1978Allowed
Chandra Bhushan Khanna and Others Vs Brij Nandan Singh and Another
Allahabad High Court · AIR 1978 All 459 : (1978) AWC 513
Civil Procedure Code, 1908 (CPC) — Section 21, 9
High Courts25 May 1978Allowed
Govind Dass and others Vs Prescribed Authority Etc.and another
Allahabad High Court · (1978) 05 AHC CK 0056
Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 14(3), 5, 9Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4
High Courts25 May 1978Allowed
Dhir Singh Vs Peer Bux and Another
Allahabad High Court · AIR 1979 All 22
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 43 Rule 1, 115
High Courts25 May 1978Allowed
Sheo Kumar Vs State of U.P. and Others
Allahabad High Court · AIR 1978 All 386 : (1978) 37 FLR 118
Constitution of India, 1950 — Article 13, 14, 19, 19(1), 226Uttar Pradesh Excise Act, 1910 — Section 20, 37A, 37A(2)
High Courts25 May 1978
COMMISSIONER OF INCOME TAX Vs MODI INDUSTRIES LTD.
Allahabad High Court · (1978) 7 CTR 440
Companies (Profits) Surtax Act, 1964 — Rule 1
High Courts25 May 1978Allowed
Tribhunwan Dutt and Another Vs The Civil Judge and Others
Allahabad High Court · (1979) AWC 26
Limitation Act, 1963 — Section 5Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1975 — Section 10, 10(1), 10(2), 14(1), 14(3)Uttar Pradesh Imposition of Ceiling on Land Holdings Rules, 1961 — Rule 10, 11, 4, 5, 6
High Courts24 May 1978Allowed
Commissioner, Sales Tax Vs Manohar Glass Works
Allahabad High Court · (1978) 2 ELT 700
Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 10, 10(2), 10(4), 421, 9
High Courts24 May 1978Disposed Of
Nand Kishore and Others Vs State Transport Appellate Tribunal and Others
Allahabad High Court · AIR 1979 All 83
Motor Vehicles Act, 1939 — Section 64, 64(1), 64(2), 64(3), 68F