High Courts08 Aug 1977Dismissed
Suresh Chandra and Others Vs State of U.P. and Another
Allahabad High Court · AIR 1977 All 515
Constitution of India, 1950 — Article 14, 19, 226, 245, 254Uttar Pradesh Milk Act, 1976 — Section 15
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,697 of 5,024
High Courts08 Aug 1977Allowed
Harihar Prasad and Others Vs Udaibir Singh and Another
Allahabad High Court · (1978) AWC 79
Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 9
High Courts05 Aug 1977
Addl. Commissioner of Income Tax Vs Prem Kumar Rastogi
Allahabad High Court · (1978) 7 CTR 113 : (1978) 115 ITR 503
Income Tax Act, 1961 — Section 249Income Tax Rules, 1962 — Rule 45
High Courts02 Aug 1977Dismissed
Abdul Sami Vs Mohammad Ashfaq and Others
Allahabad High Court · (1978) AWC 173
Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7B, 7CTransfer of Property Act, 1882 — Section 106
High Courts02 Aug 1977Dismissed
S.D. Saigal Vs Smt. Vidya Vijan
Allahabad High Court · AIR 1978 All 82
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 39
High Courts01 Aug 1977Dismissed
Shanker Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1977) AWC 559
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 19Hindu Succession Act, 1956 — Section 14(1)
High Courts01 Aug 1977Allowed
Chiraunji Lal Pachauri Vs State and Another
Allahabad High Court · (1977) AWC 475 : (1977) CriLJ 1779
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 210, 482, 484Penal Code, 1860 (IPC) — Section 380, 448, 457
High Courts01 Aug 1977Dismissed
Smt. Chhedana Vs Mast Ram Singh
Allahabad High Court · (1978) AWC 81
Specific Relief Act, 1963 — Section 13Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 134, 137
High Courts01 Aug 1977Allowed
BHAGWAT SARAN RASTOGI and Others Vs TOWN AREA COMMITTEE and Another
Allahabad High Court · (1977) 6 CTR 252
High Courts01 Aug 1977Dismissed
Girish Dutt Chandola Vs District Magistrate, Merrut and others
Allahabad High Court · (1977) 08 AHC CK 0037
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 18(3), 2(2)
High Courts01 Aug 1977Dismissed
Ram Bahadur Khare Vs Madhuri Khare
Allahabad High Court · (1977) 08 AHC CK 0033
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Evidence Act, 1872 — Section 101, 102, 68Succession Act, 1925 — Section 276, 63
High Courts01 Aug 1977
COMMISSIONER OF SALES TAX Vs M/S. BANAWRAILAL SHRI KRISHNA.
Allahabad High Court · (1977) 6 CTR 247
High Courts29 Jul 1977Dismissed
Roop Kishore Seth Vs State of U.P.
Allahabad High Court · (1978) AWC 162
Hindu Succession Act, 1956 — Section 29Limitation Act, 1908 — Article 73Limitation Act, 1963 — Article 112, 149, 35, 9
High Courts29 Jul 1977
COMMISSIONER OF SALES TAX Vs MAKHANLAL CHAINSUKH DAS.
Allahabad High Court · (1978) 7 CTR 191
High Courts28 Jul 1977Disposed Off
Commissioner of Sales Tax Vs Jain Trunk Stores
Allahabad High Court · (1978) 41 STC 274
High Courts28 Jul 1977
COMMISSIONER OF SALES TAX Vs JAIN TRUNK STORES.
Allahabad High Court · (1978) 7 CTR 9
High Courts27 Jul 1977Disposed Off
COMMISSIONER OF SALES TAX Vs NAV PRABHAT SHOE FACTORY.
Allahabad High Court · (1977) 6 CTR 244
Central Sales Tax Act, 1956 — Section 5
High Courts27 Jul 1977Disposed Off
Central Food Storage Vs Commissioner ofSales Tax
Allahabad High Court · (1977) 40 STC 529
Central Sales Tax Act, 1956 — Section 8
High Courts27 Jul 1977
GYAN DEO SHARMA and Others Vs STATE OF U.P. and Another
Allahabad High Court · (1977) 6 CTR 240
High Courts27 Jul 1977
Jhansi Sahkari Kraya Vikraya Samiti Vs Commissioner of Sales Tax
Allahabad High Court · (1978) 42 STC 454
Limitation Act, 1963 — Section 5