High Courts06 Oct 1976Dismissed
Sukha and Others Vs Hari Singh and Others
Allahabad High Court · AIR 1977 All 11
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 30, 49, 5
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,718 of 5,024
High Courts05 Oct 1976Dismissed
Sankatha Prasad Mishra and Others Vs State of U.P. and Others
Allahabad High Court · (1977) AWC 7 : (1977) CriLJ 361
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts05 Oct 1976Dismissed
Sankatha, Prasad Misra and others Vs State of Uttar Pradesh and others
Allahabad High Court · (1976) 10 AHC CK 0029
Criminal Procedure Code, 1898 (CrPC) — Section 145, 561A
High Courts05 Oct 1976Allowed
Satya Narain and others Vs Ram Manohar and others
Allahabad High Court · (1976) 10 AHC CK 0025
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9
High Courts04 Oct 1976Dismissed
Smt. S.K. Bose and Another Vs Court of Prescribed Authority and Others
Allahabad High Court · (1977) AWC 24
United Provinces (Temporary Control of Rent and Eviction) Act, 1947 — Section 3, 7FUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 21(2), 22, 3
High Courts04 Oct 1976Disposed Of
Bishan Dass Vs State
Allahabad High Court · (1976) 10 AHC CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 2(c)
High Courts04 Oct 1976Dismissed
Smt. B.K. Bose and Another Vs Court of Prescribed Authority, Allahabad and Others
Allahabad High Court · AIR 1977 All 14
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 21(2), 43(2)
High Courts04 Oct 1976
RAM SWAROOP Vs WEALTH TAX COMMISSIONER.
Allahabad High Court · (1977) 6 CTR 69
High Courts28 Sept 1976
Commissioner of Sales Tax Vs Pilot Shoe Factory
Allahabad High Court · (1977) 39 STC 95
Uttar Pradesh Sales Tax Act, 1948 — Section 10
High Courts28 Sept 1976Disposed Of
O.C.M. Ltd. (London) (Now named as Ralli International Ltd. (London)) Vs Income Tax Officer, A-Ward and Others
Allahabad High Court · (1977) 110 ITR 722
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 264
High Courts28 Sept 1976
COMMISSIONER OF SALES TAX Vs M/S. PILOT SHOE FACTORY.
Allahabad High Court · (1977) 6 CTR 3
High Courts27 Sept 1976Dismissed
Ram Kumar and another Vs Union of India
Allahabad High Court · (1976) 09 AHC CK 0032
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Limitation Act, 1963 — Article 137
High Courts27 Sept 1976Dismissed
Lajjaram Lalam Vs State of Uttar Pradesh and others
Allahabad High Court · (1976) 09 AHC CK 0029
Constitution of India, 1950 — Article 226
High Courts27 Sept 1976Dismissed
Bhajanlal Ganga Nath Vs Jagdish Prasad
Allahabad High Court · AIR 1977 All 196
Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 107
High Courts27 Sept 1976Dismissed
Madan Lal Dua Vs III Addl. District Judge and Others
Allahabad High Court · (1977) AWC 646
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(3), 14
High Courts23 Sept 1976Partly Allowed
Lakhao Singh and Others Vs State
Allahabad High Court · (1977) ACR 45
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 325Probation of Offenders Act, 1958 — Section 4
High Courts23 Sept 1976Allowed
Ras Mohan Vs Shiv Nath Chaurasia
Allahabad High Court · (1977) AWC 19
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2), 39
High Courts23 Sept 1976Allowed
Jagannath Prasad and Others Vs Commissioner of Income Tax and Others
Allahabad High Court · (1977) 110 ITR 27
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20Income Tax Act, 1961 — Section 282
High Courts23 Sept 1976Allowed
Sita Ram and others Vs Board of Revenue, U.P.Allahabad, and others
Allahabad High Court · (1976) 09 AHC CK 0031
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 4(1), Order 47 Rule 5, 114Constitution of India, 1950 — Article 226
High Courts23 Sept 1976
Addl. Commissioner of Income Tax Vs Kamlapat Moti Lal
Allahabad High Court · (1977) 110 ITR 769
Income Tax Act, 1922 — Section 30, 34Income Tax Act, 1961 — Section 147, 148, 150(1), 153(3), 297(2)