High Courts04 May 1978Dismissed
State of U.P. Vs Satya Prakash
Allahabad High Court · (1978) AWC 486
Arbitration Act, 1940 — Section 38Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Section 14(1)
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,665 of 5,024
High Courts03 May 1978Allowed
Jaswant Singh Vs State of U.P. and Others
Allahabad High Court · (1978) AWC 577
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10, 10(2), 11(2), 12, 13
High Courts03 May 1978Disposed Of
Commissioner, Sales Tax Vs P.C. Majumdar and Co. Ltd.
Allahabad High Court · (1979) 44 STC 154
Central Sales Tax Act, 1956 — Section 6Central Sales Tax Act, 1956 — Section 6Central Sales Tax Act, 1956 — Section 6
High Courts03 May 1978Allowed
Kishan Lal Vs State
Allahabad High Court · (1978) AWC 466
Criminal Procedure Code, 1973 (CrPC) — Section 537Prevention of Food Adulteration Act, 1954 — Section 16, 7Uttar Pradesh Pure Food Rules, 1952 — Rule 7(3)
High Courts03 May 1978
Lalta Prasad Vs State of U.P. and Others
Allahabad High Court · (1979) ACR 65
Criminal Procedure Code, 1973 (CrPC) — Section 169, 170, 173, 173(8)General Clauses Act, 1897 — Section 21Penal Code, 1860 (IPC) — Section 466
High Courts03 May 1978
Ayoob Husain Vs Matin Ashraf and Another
Allahabad High Court · (1979) ACR 70
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 482, 561APenal Code, 1860 (IPC) — Section 147, 148, 202, 203, 323
High Courts02 May 1978Allowed
Rajendra Prasad Vs State of Uttar Pradesh and Others
Allahabad High Court · (1978) AWC 657
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 19, 226, 226(3), 31(1)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49
High Courts02 May 1978Dismissed
Commissioner of Income Tax Vs Manoo Ram Ram Karan Dass
Allahabad High Court · (1979) 116 ITR 606
Income Tax Act, 1961 — Section 37(2A)
High Courts02 May 1978Dismissed
Basant Lal and Others Vs Dr. Dwarka Prasad Varshney and Others
Allahabad High Court · AIR 1978 All 436
Civil Procedure Code, 1908 (CPC) — Section 60Limitation Act, 1908 — Article 111, 132Transfer of Property Act, 1882 — Section 55(4)
High Courts02 May 1978Allowed
Farid Ahmad and Others Vs The Dy. Director of Consolidation and Others
Allahabad High Court · (1978) AWC 507 : (1978) RD 273
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 131, 132, 19
High Courts02 May 1978Allowed
Shriram Rastogi Vs First Addl.District Judge, Gonda and others
Allahabad High Court · (1978) 05 AHC CK 0080
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 17
High Courts02 May 1978Dismissed
Behari Lal Vs Dharamvir and others
Allahabad High Court · (1978) 05 AHC CK 0078
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63
High Courts02 May 1978Allowed
Gokul Chand Vs Jagdish Chandra and Another
Allahabad High Court · AIR 1978 All 485
Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1908 — Article 116, 89Registration Act, 1908 — Section 17(1), 17(2)
High Courts02 May 1978
Rajendra Shankar Tripathi Vs State of U.P. and Others
Allahabad High Court · (1979) CriLJ 243
Advocates Act, 1961 — Section 16, 2, 41, 51Bar Councils Act, 1926 — Section 14, 8Constitution of India, 1950 — Article 14, 16, 217, 226
High Courts02 May 1978
BADRI NARAIN KASHI PRASAD Vs ADDL. COMMISSIONER OF INCOME TAX. FANCY STORES v. COMMISSIONER OF INCOME TAX. R. C. GUPTA and SONS v. COMMISSIONER OF INCOME TAX. BENI PD. SIDGOPAL v. COMMISSIONER OF INCOME TAX.
Allahabad High Court · (1978) 115 ITR 858
Income Tax Act, 1961 — Section 182, 184, 185, 187, 2Partnership Act, 1932 — Section 13, 30, 4, 42
High Courts02 May 1978Dismissed
Dewan Digvijaya Singh Jodeo Vs The Prescribed Authority and Another
Allahabad High Court · (1979) AWC 22
Constitution of India, 1950 — Article 226
High Courts01 May 1978Disposed Of
Smt. Hafizan Bai Vs Uttar Pradesh Board of Basic Education and Another
Allahabad High Court · (1978) AWC 503
Companies Act, 1956 — Section 3Constitution (Forty-Second Amendment) Act, 1976 — Section 58Constitution of India, 1950 — Article 226
High Courts01 May 1978Dismissed
Matoli Vs Smt. Rukmani
Allahabad High Court · (1978) ACR 230
Criminal Procedure Code, 1898 (CrPC) — Section 439, 488, 488(1), 488(3)Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(3), 13(1), 3(1)Limitation Act, 1963 — Section 5
High Courts01 May 1978Allowed
Bittan Devi Vs Abdul Majid and others
Allahabad High Court · (1978) 05 AHC CK 0065
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts01 May 1978Allowed
J.S. Bansal Vs State of U.P. and Others
Allahabad High Court · (1978) AWC 492
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10, 10(1), 10(2), 11, 11(1)Uttar Pradesh Land Revenue Act, 1901 — Section 28, 33, 44