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Allahabad High Court judgments

1,00,469 judgments · page 3,687 of 5,024

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High Courts05 Dec 1977Allowed

Nagrath Paints Private Limited Vs Union of India (UOI) and Others

Allahabad High Court · (1988) 33 ELT 58

Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 2, 3Constitution of India, 1950 — Article 226
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High Courts05 Dec 1977

Amol Singh Vs Mohan Lal and Others

Allahabad High Court · (1978) ACR 94

Criminal Procedure Code, 1973 (CrPC) — Section 145
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High Courts05 Dec 1977

Daula and Others Vs Aley Nair

Allahabad High Court · (1978) ACR 92

Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Penal Code, 1860 (IPC) — Section 392, 506
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High Courts03 Dec 1977Dismissed

Shyam Narain Ahir and Others Vs Ganesh Rai and Others

Allahabad High Court · (1978) AWC 165 : (1978) RD 154

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4Uttar Pradesh Tenancy Act, 1939 — Section 180Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20, 240A
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High Courts03 Dec 1977Dismissed

Har Saran Kakkar and Others Vs Addl. Director of Education and Others

Allahabad High Court · (1978) AWC 199

Uttar Pradesh Intermediate Education Act, 1921 — Section 16GUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 5Uttar Pradesh Intermediate Education Act, 1921 — Section 16G
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High Courts03 Dec 1977Allowed

Ganga Saran Sharma Vs Chancellor, Meerut University and Another

Allahabad High Court · (1977) 12 AHC CK 0034

Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 47, 68
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High Courts03 Dec 1977Dismissed

Nanhu Ahir and Others Vs Ganesh Rai and Another

Allahabad High Court · AIR 1978 All 100

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4
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High Courts02 Dec 1977Dismissed

Smt. Dayal Kaur and Others Vs Smt. Bina Devi and Others

Allahabad High Court · (1978) AWC 389

Transfer of Property Act, 1882 — Section 106Transfer of Property Act, 1882 — Section 106Transfer of Property Act, 1882 — Section 106
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High Courts02 Dec 1977Dismissed

Prabhoo Vs Doodh Nath and Others

Allahabad High Court · AIR 1978 All 178

Specific Relief Act, 1963 — Section 39
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High Courts02 Dec 1977Dismissed

Balraj Suri and Others Vs State of Uttar Pradesh and Others

Allahabad High Court · AIR 1978 All 321 : (1978) AWC 161 : (1978) 36 FLR 168

Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 14, 22
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High Courts02 Dec 1977

State Vs Abdul Malik

Allahabad High Court · (1978) ACR 97

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High Courts01 Dec 1977Allowed

Commissioner of Income Tax Vs Vindeshwari Trading Corporation

Allahabad High Court · (1978) 7 CTR 110 : (1988) 113 ITR 791

Income Tax Act, 1961 — Section 256(2)
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High Courts01 Dec 1977Disposed Of

Bhaiya Ji Vs Jageshwar Dayal Bajpai

Allahabad High Court · AIR 1978 All 268

Succession Act, 1925 — Section 213, 213(2), 214, 57
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High Courts01 Dec 1977

Bishambhar Dass Vs Smt. Anguri and Another

Allahabad High Court · (1978) AWC 25 : (1978) CriLJ 385

Criminal Procedure Code, 1973 (CrPC) — Section 125
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High Courts30 Nov 1977Allowed

Ishwar Devi Vs Reoti Raman and Another

Allahabad High Court · (1978) ACJ 340

Fatal Accidents Act, 1855 — Section 1AMotor Vehicles Act, 1939 — Section 110A, 112, 3, 95(2)
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High Courts30 Nov 1977Allowed

Amba Shanker Upadhyaya Vs State

Allahabad High Court · (1978) ACR 73

Criminal Procedure Code, 1973 (CrPC) — Section 133, 482
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High Courts30 Nov 1977Allowed

Raghubir and Others Vs State of U.P.

Allahabad High Court · (1978) ACR 75

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 399, 402
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High Courts30 Nov 1977Dismissed

Baij Nath and Others Vs Binda and Another

Allahabad High Court · (1978) AWC 52 : (1978) RD 77

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49, 9
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High Courts30 Nov 1977Allowed

Shashi Kant Rai and Others Vs Regional Transport Authority, Varanasi Region and Others

Allahabad High Court · AIR 1978 All 68

Motor Vehicles Act, 1939 — Section 68C, 68D, 68D(1), 68D(2), 68D(3)Uttar Pradesh Motor Vehicles (Special Provisions) Act, 1976 — Section 16, 2, 7
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High Courts30 Nov 1977Allowed

Smt. Ishwar Devi Vs Reoti Raman and Another

Allahabad High Court · AIR 1978 All 306

Fatal Accidents Act, 1855 — Section 1AMotor Vehicles Act, 1939 — Section 110B, 3, 95
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