COURT ARCHIVE

Allahabad High Court judgments

1,00,469 judgments · page 3,668 of 5,024

High Courts19 Apr 1978Partly Allowed

Sheo Nath Vs State of Uttar Pradesh and others

Allahabad High Court · (1978) 04 AHC CK 0053

Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 4A

High Courts19 Apr 1978Disposed Of

Commissioner of Income Tax Vs Bhawani Prasad Girdhari Lal

Allahabad High Court · (1981) 127 ITR 800

Income Tax Act, 1922 — Section 10(1), 10(2)

High Courts19 Apr 1978Dismissed

Sardar Mahesh Singh Vs Jagdish Singh and Others

Allahabad High Court · (1978) AWC 428

Criminal Procedure Code, 1973 (CrPC) — Section 204, 204, 207, 209, 482Penal Code, 1860 (IPC) — Section 342, 385, 395

High Courts18 Apr 1978Dismissed

Kaluram Jain Vs Mahabir Prasad and Others

Allahabad High Court · (1978) AWC 443

Civil Procedure Code, 1908 (CPC) — Section 115Provincial Small Cause Courts Act, 1887 — Section 23, 25

High Courts18 Apr 1978Allowed

Manoo Lal Kedarnath Vs Union of India (UOI) and Others

Allahabad High Court · (1978) 114 ITR 884

Income Tax Act, 1961 — Section 147, 147(1), 148

High Courts18 Apr 1978Allowed

Addl. Commissioner of Income Tax Vs Saraya Distillery

Allahabad High Court · (1988) 115 ITR 34

Income Tax Act, 1961 — Section 215, 215(4), 263Income Tax Rules, 1962 — Rule 46

High Courts18 Apr 1978Dismissed

Hari Lal Vs Amrik Singh and Another

Allahabad High Court · AIR 1978 All 292

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Evidence Act, 1872 — Section 13, 35Registration Act, 1908 — Section 49

High Courts18 Apr 1978Dismissed

Raja Hari Chand Raj Singh Vs Commissioner of Income Tax

Allahabad High Court · (1978) 114 ITR 727

Income Tax Act, 1961 — Section 139(1), 154

High Courts18 Apr 1978

Jakhodia Brothers Vs Commissioner of Income Tax and Another

Allahabad High Court · (1988) 115 ITR 61

Income Tax Act, 1961 — Section 148, 215, 217, 271(1), 271(4A)

High Courts18 Apr 1978

JAKHODIA BROTHERS Vs COMMISSIONER OF Income Tax AND ANOTHER.

Allahabad High Court · (1978) 115 ITR 61

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 148, 215, 217, 271

High Courts14 Apr 1978Dismissed

Krishan Kumar Vs Hakim Mohammad Umar

Allahabad High Court · (1978) 04 AHC CK 0048

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Article 123Provincial Small Cause Courts Act, 1887 — Section 17(1)

High Courts14 Apr 1978

Commissioner of Sales Tax Vs Narain Das Barey Lal

Allahabad High Court · (1978) 42 STC 470

High Courts13 Apr 1978Dismissed

Ramji and Another Vs The State of U.P. and Others

Allahabad High Court · (1978) ACR 238

Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 142, 142(1), 482

High Courts13 Apr 1978Disposed Of

Shital Pd. Patel Vs Raja Ram and Others

Allahabad High Court · (1978) AWC 665

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 146, 146(1)

High Courts13 Apr 1978Allowed

Purendra Narain Tripathi and Others Vs State of U.P. and Others

Allahabad High Court · (1978) AWC 432 : (1978) RD 198

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 5(1), 5(3), 5(4), 5(5), 5(6)

High Courts13 Apr 1978Allowed

Ram Sunder Singh and Others Vs Ram Mohan Singh, Dy. Director, Consolidation and Others

Allahabad High Court · (1978) AWC 588 : (1978) RD 267

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20, 21(1), 48, 9

High Courts12 Apr 1978Dismissed

Surya Nath Tewari Vs High Court of Judicature At Allahabad and others

Allahabad High Court · (1978) 04 AHC CK 0055

Constitution of India, 1950 — Article 226Financial Hand Book Rules — Rule 127A

High Courts12 Apr 1978Allowed

Mewa Devi Vs State of U.P. and Others

Allahabad High Court · (1978) AWC 530 : (1978) RD 7

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 5(1), 5(6), 5(8)

High Courts11 Apr 1978Allowed

G.P. Sippi and Others Vs Vijai Kumar Shukla

Allahabad High Court · (1978) ACR 222

Criminal Procedure Code, 1898 (CrPC) — Section 561ACriminal Procedure Code, 1973 (CrPC) — Section 107, 397(2), 482, 82, 83Penal Code, 1860 (IPC) — Section 120A, 415, 419, 420, 463

High Courts11 Apr 1978Allowed

Ram Ditta Mal Vs The Rent Control and Eviction Officer and Another

Allahabad High Court · (1978) AWC 348

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 1, 1(1), 12, 12(3), 12(4)