High Courts10 Sept 1976Allowed
State Vs Purshottam Prasad Jaiswal
Allahabad High Court · (1976) AWC 743
Criminal Procedure Code, 1973 (CrPC) — Section 342, 417, 417(3)Drugs and Cosmetics Act, 1940 — Section 17, 17B, 18, 25(3)
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,720 of 5,024
High Courts09 Sept 1976Dismissed
Tilak Raj Vs Divendra Singh
Allahabad High Court · (1977) AWC 15
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2), 24(2), 29(3)
High Courts09 Sept 1976Disposed Of
Mohd. Yaqoob Khan and Another Vs The Chief Controlling Revenue Authority
Allahabad High Court · AIR 1977 All 93
Stamp Act, 1899 — Section 2(16)
High Courts09 Sept 1976
Mohd. Yaqoob Khan Vs The Chief Controlling Revenue Authority
Allahabad High Court · AIR 1977 All 93
Stamp Act, 1899 — Section 17, 2(12), 2(14), 2(16), 2(17)Uttar Pradesh Stamp (Amendment) Act, 1962 — Article 35, 5Uttar Pradesh Stamp (Second Amendment) Act, 1958 — Article 35
High Courts08 Sept 1976Allowed
Shyam Sunder and Another Vs Kunj Behari
Allahabad High Court · (1977) AWC 13
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4, 151
High Courts08 Sept 1976Dismissed
Raj Singh Vs Ram Nivas and Another
Allahabad High Court · AIR 1977 All 104 : (1977) AWC 96
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Specific Relief Act, 1963 — Section 19
High Courts08 Sept 1976
Ramsey Pharma Private Ltd. Vs Superintendent, Central Excise and Others
Allahabad High Court · (1983) 12 ELT 78
Central Excise Rules, 1944 — Rule 10, 10(1), 10ACentral Excises and Salt Act, 1944 — Section 3(1)Constitution of India, 1950 — Article 226
High Courts08 Sept 1976Dismissed
Smt. Santosh Kumari Vs Om Prakash Chopra
Allahabad High Court · (1976) AWC 822
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 115
High Courts08 Sept 1976
M/S. RAMSEY PHARMA PVT. LTD. Vs SUPERINTENDENT, CENTRAL EXCISE (S.R.P.) ALLAHABAD and Others
Allahabad High Court · (1977) 6 CTR 31(1)
Central Excises and Salt Act, 1944 — Section 3Constitution of India, 1950 — Article 226Central Excises and Salt Act, 1944 — Section 3
High Courts07 Sept 1976Dismissed
Lakshmi Shanker Misra Vs I Addl. District Judge and Others
Allahabad High Court · (1976) AWC 761 : (1976) AWC 727
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 25(1), 25(2), 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8, 9
High Courts06 Sept 1976Dismissed
B.P.Tandon and another Vs Nawab Mehdi Ali Khan and another
Allahabad High Court · (1976) 09 AHC CK 0040
Pensions Act, 1871 — Section 10, 11, 12
High Courts06 Sept 1976Allowed
Mufti Mohammad Ashfaq Vs Smt. Rashkey Jahan and Others
Allahabad High Court · AIR 1977 All 135
Transfer of Property Act, 1882 — Section 110, 111
High Courts06 Sept 1976
National Insurance Company Ltd. Vs Vinod Kumar Bansal and Another
Allahabad High Court · (1977) AWC 51
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21Court Fees Act, 1870 — Section 4(1)Suits Valuation Act, 1887 — Section 4, 7, 8
High Courts03 Sept 1976Allowed
Jagdish Chandra Yadav Vs I Additional District Judge and Others
Allahabad High Court · (1976) AWC 819
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 17
High Courts03 Sept 1976Disposed Of
Pralilad Rai and another Vs Third Additional District Judge, Muzaffarnagar and others
Allahabad High Court · (1976) 09 AHC CK 0036
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 17(1), 17(2)
High Courts02 Sept 1976
COMMISSIONER OF SALES TAX Vs BAKHTAWAR SINGH BHAWAR SINGH.
Allahabad High Court · (1977) 6 CTR 72
Uttar Pradesh Sales Tax Act, 1948 — Section 21Uttar Pradesh Sales Tax Act, 1948 — Section 21Uttar Pradesh Sales Tax Act, 1948 — Section 21
High Courts01 Sept 1976Dismissed
Smt. Chaudharain alias Sundar Devi Vs Mahabir Prasad and Others
Allahabad High Court · (1976) AWC 764
Uttar Pradesh (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), 3, 43(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 18
High Courts01 Sept 1976Disposed Of
Ashok Kumar and others Vs Gaya Lal and others
Allahabad High Court · (1976) 09 AHC CK 0035
Constitution of India, 1950 — Article 226
High Courts01 Sept 1976Disposed Of
V.P. Misra and Others Vs Commissioner of Income Tax and Others
Allahabad High Court · (1977) 110 ITR 25
Limitation Act, 1963 — Section 12(3), 29(2)Wealth Tax Act, 1957 — Section 25
High Courts31 Aug 1976Dismissed
Ayub Ali Khan Vs Smt. Haseena Bano
Allahabad High Court · (1976) AWC 769
Constitution of India, 1950 — Article 363Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(3), 399, 399(3), 4General Clauses Act, 1897 — Section 6