High Courts22 Feb 1978Dismissed
Subhash Sethi and Others Vs State
Allahabad High Court · (1978) ACR 253
Uttar Pradesh Public Gambling Act, 1917 — Section 3, 4
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,676 of 5,024
High Courts22 Feb 1978Allowed
Kishan Lal Vs State of U.P.
Allahabad High Court · (1978) ACR 146
Criminal Procedure Code, 1973 (CrPC) — Section 169, 514Penal Code, 1860 (IPC) — Section 379
High Courts21 Feb 1978Allowed
Achhey Lal Vs State of U.P.
Allahabad High Court · (1978) ACR 264
Penal Code, 1860 (IPC) — Section 147, 149
High Courts21 Feb 1978Allowed
Radha Krishna Ji Maharaj, Virajman Mandir Vs Raja Ram
Allahabad High Court · (1978) AWC 403
Presidency Small Cause Courts Act, 1882 — Section 25Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7C, 7C(1)
High Courts21 Feb 1978Partly Allowed
ADDL. COMMISSIONER OF INCOME TAX Vs ETAWAH DISTRICT EXHIBITION and CATTLE FAIR ASSOCIATION.
Allahabad High Court · (1978) 7 CTR 166
Income Tax Act, 1961 — Section 11, 2, 30, 4
High Courts21 Feb 1978
Harish Chandra Vs State
Allahabad High Court · (1978) ACR 200
Criminal Procedure Code, 1898 (CrPC) — Section 523Criminal Procedure Code, 1973 (CrPC) — Section 451, 457, 482, 523Penal Code, 1860 (IPC) — Section 406, 420
High Courts21 Feb 1978
LAKSHMI KANT GUPTA Vs INCOME TAX OFFICER.
Allahabad High Court · (1978) 7 CTR 323
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 45, 48, 52, 53
High Courts20 Feb 1978
Raj Narain and Others Vs State
Allahabad High Court · (1978) ACR 211
Cattle Trespass Act, 1871 — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 190(1)Penal Code, 1860 (IPC) — Section 382
High Courts20 Feb 1978Dismissed
Sheo Chandra Pathak Vs State of U.P. and Others
Allahabad High Court · (1978) AWC 332
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 35Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 3(17), 3(9), 5, 5(1), 5(2)
High Courts18 Feb 1978
Harish Chandra Vs State of U.P.
Allahabad High Court · (1978) ACR 250
Criminal Procedure Code, 1973 (CrPC) — Section 482Defence of India Rules, 1971 — Rule 114, 183, 36Essential Commodities Act, 1955 — Section 11, 7
High Courts17 Feb 1978Allowed
Rohtash and Others Vs Hardas Singh and Another
Allahabad High Court · (1978) ACR 188
Criminal Procedure Code, 1973 (CrPC) — Section 552, 97, 98Guardians and Wards Act, 1890 — Section 25Penal Code, 1860 (IPC) — Section 363, 494, 498
High Courts17 Feb 1978Dismissed
U.P.State Road Transport Corporation Vs State of Uttar Pradesh and Others
Allahabad High Court · (1978) 02 AHC CK 0048
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 30
High Courts17 Feb 1978
Commissioner of Income Tax Vs Sant Baba Mohan Singh
Allahabad High Court · (1979) 118 ITR 1015
Income Tax Act, 1922 — Section 4(3)Income Tax Act, 1961 — Section 11, 12
High Courts16 Feb 1978Disposed Off
Addl. Commissioner of Income Tax Vs Virendra Singh
Allahabad High Court · (1979) 118 ITR 923
Income Tax Act, 1922 — Section 4(1), 5(1)Income Tax Act, 1961 — Section 263Land Acquisition Act, 1894 — Section 34
High Courts16 Feb 1978
Shareef Ahmad Vs Commissioner of Wealth Tax and Another
Allahabad High Court · (1979) 117 ITR 35
Wealth Tax Act, 1957 — Section 18(2A), 7(2)
High Courts16 Feb 1978Dismissed
Raja Tiwari Vs Ram Lal Tiwari and Others
Allahabad High Court · AIR 1978 All 197
Uttar Pradesh Tenancy Act, 1939 — Section 81, 81(1)
High Courts15 Feb 1978Allowed
Jogi Vs State
Allahabad High Court · (1978) ACR 454
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7
High Courts15 Feb 1978Disposed Of
National chemical and pharmaceutical works ltd Ghaziabad, U P Vs State of U.P.and others
Allahabad High Court · (1978) 02 AHC CK 0049
Constitution of India, 1950 — Article 226Drugs and Cosmetics Act, 1940 — Section 3(b)Drugs and Cosmetics Rules, 1945 — Rule 84A
High Courts15 Feb 1978
Khem Singh Vs Nathoo Ram Sharma and Another
Allahabad High Court · (1978) AWC 219
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 397(3), 399(3), 482Penal Code, 1860 (IPC) — Section 409, 420, 467, 468, 471
High Courts15 Feb 1978
Naim Khan Vs State and Others
Allahabad High Court · (1978) ACR 177
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 146(1), 482