COURT ARCHIVE

Allahabad High Court judgments

1,00,469 judgments · page 3,677 of 5,024

High Courts14 Feb 1978Allowed

Ram Gopal Gupta Vs District Judge and Others

Allahabad High Court · (1978) AWC 215

Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7, 7(2), 7AUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 16(1), 16(5), 17, 18

High Courts14 Feb 1978Dismissed

Data Ram Vs Addl. Civil Judge and Another

Allahabad High Court · (1978) AWC 614 : (1979) RD 23

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 5(6)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154, 163, 164, 165

High Courts14 Feb 1978Allowed

Pyare Lal Vs State

Allahabad High Court · (1978) ACR 461

Penal Code, 1860 (IPC) — Section 25, 415, 42, 420, 463

High Courts14 Feb 1978Allowed

Sheo Prasad Vs State of U.P.and others

Allahabad High Court · (1978) 02 AHC CK 0051

Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 13, 3(II), 4A

High Courts14 Feb 1978Allowed

Chandra Shekhar Sharma Vs State of Uttar Pradesh and others

Allahabad High Court · (1978) 02 AHC CK 0046

Constitution of India, 1950 — Article 326Factories Act, 1948 — Section 49Factories Welfare Officers Rules, 1955 — Rule 13, 9

High Courts14 Feb 1978Allowed

Durga Prasad Singh Vs Additional Civil Judge and Others

Allahabad High Court · (1978) AWC 321 : (1978) RD 2

Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1972 — Section 11, 11(2), 12, 13, 14Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Ordinance, 1975 — Section 27(1)

High Courts14 Feb 1978Dismissed

Mahipal Singh Vs Pergana Adhikari and Others

Allahabad High Court · (1978) AWC 287

Constitution of India, 1950 — Article 226, 226(3)Uttar Pradesh Co-operative Societies Act, 1965 — Section 70, 70(1), 71, 71(1), 71(2)Uttar Pradesh Co-operative Societies Rules, 1968 — Rule 225, 245

High Courts13 Feb 1978Dismissed

Commissioner of Income Tax Vs Allahabad Dist. Co-operative Bank

Allahabad High Court · (1979) 116 ITR 895

Income Tax Act, 1961 — Section 36(1), 37(1)Uttar Pradesh Co-operative Societies Act, 1965 — Section 63

High Courts13 Feb 1978Dismissed

Bitta Devi Vs Bimal Kumar

Allahabad High Court · (1978) 02 AHC CK 0045

Transfer of Property Act, 1882 — Section 106

High Courts13 Feb 1978

ADDL. COMMISSIONER OF INCOME TAX Vs DHAMPUR SUGAR MILLS.

Allahabad High Court · (1978) 7 CTR 255

Income Tax Act, 1961 — Section 37

High Courts13 Feb 1978Dismissed

Smt. Mati Bitta Devi Vs Bimal Kumar

Allahabad High Court · (1978) AWC 349

Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7C

High Courts13 Feb 1978Allowed

Kashipur Sahkari Ganna Vikas Va Bikri Samiti Ltd. Vs Udey Raj Singh and Another

Allahabad High Court · (1978) AWC 272

Criminal Procedure Code, 1973 (CrPC) — Section 10(1), 17(3), 397, 398, 435

High Courts10 Feb 1978Allowed

Shiv Swaroop Agnihotri Vs State of U.P.

Allahabad High Court · (1978) ACR 254

Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 114, 116, 482

High Courts10 Feb 1978Allowed

Sri Krishna Vs Vinod Kumar and Others

Allahabad High Court · (1978) AWC 809

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, Order 18 Rule 3

High Courts10 Feb 1978Allowed

Mohammad Muzaffar Vs IIIrd Additional District Judge and Others

Allahabad High Court · (1978) AWC 293 : (1979) RD 13 : (1978) RD 3

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 5(3)

High Courts10 Feb 1978Disposed Off

Addl. Commissioner of Income Tax Vs United Commercial Traders

Allahabad High Court · (1988) 112 ITR 953

Income Tax Act, 1961 — Section 184Income Tax Rules, 1962 — Rule 22Partnership Act, 1932 — Section 30(6)

High Courts10 Feb 1978Dismissed

State of U.P. and Another Vs L.J. Jhoson and Another

Allahabad High Court · (1978) AWC 156

Urban Land (Ceiling and Regulation) Act, 1976 — Section 1(2), 2, 27, 3, 4(5)

High Courts10 Feb 1978

Commissioner of Income Tax Vs Babu Ram Ram Kishan

Allahabad High Court · (1979) 116 ITR 410

Income Tax Act, 1961 — Section 271(1)

High Courts10 Feb 1978

Purshottam Das and Others Vs State of Uttar Pradesh

Allahabad High Court · (1981) 128 ITR 745

Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 15(3)

High Courts10 Feb 1978

Ram Nath Vs State of U.P. and Others

Allahabad High Court · (1978) ACR 198

Criminal Procedure Code, 1973 (CrPC) — Section 145, 482