High Courts11 May 1976Dismissed
THE COMMISSIONER OF Income Tax, LUCKNOW Vs M/S. RAM CHAND and SONS.
Allahabad High Court · (1976) 5 CTR 240
Income Tax Act, 1922 — Section 18A(6)
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,729 of 5,024
High Courts11 May 1976Allowed
Shyam Lal Vs District Panchayat Raj Officer, Unnao and Others
Allahabad High Court · AIR 1976 All 499
Uttar Pradesh Panchayat Raj Act, 1947 — Section 14
High Courts11 May 1976Partly Allowed
Jagarnath and Others Vs Deputy Director of Consolidation, U.P. Camp at Gorakhpur and Others
Allahabad High Court · AIR 1977 All 176
Limitation Act, 1963 — Article 65Transfer of Property Act, 1882 — Section 45Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 18
High Courts11 May 1976Dismissed
Udai Narain Rai Vs District Judge and Others
Allahabad High Court · (1976) AWC 454
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10, 10(2), 16, 16(1), 16(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 13(4)
High Courts11 May 1976Partly Allowed
S.K. Ahuja Vs Central Board of Direct Taxes and Another
Allahabad High Court · (1977) 110 ITR 549
Estate Duty Act, 1953 — Section 4(3)Wealth Tax Act, 1957 — Section 34ABWealth Tax Rules, 1957 — Rule 8
High Courts11 May 1976Dismissed
Firm Dewan Kirpa Ram Radha Kishan and Others Vs Hari Kishan Dass
Allahabad High Court · AIR 1977 All 22 : (1976) AWC 561
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Transfer of Property Act, 1882 — Section 105
High Courts11 May 1976Dismissed
Ram Saran Das Vs Smt. Shanti Devi
Allahabad High Court · AIR 1977 All 175 : (1977) AWC 182
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
High Courts11 May 1976Allowed
Jagarnath and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1976) AWC 654
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 18, 9Uttar Pradesh Tenancy Act, 1939 — Section 180Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 210
High Courts11 May 1976Allowed
Shyam Lal Vs District Panchayat Raj Officer and Others
Allahabad High Court · (1976) AWC 532
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 87A(3)Uttar Pradesh Panchayat Raj Act, 1947 — Section 14, 14(2), 14(3), 14(4)
High Courts11 May 1976Allowed
Bala Charan and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · (1977) AWC 187 : (1978) RD 51
High Courts10 May 1976Dismissed
Adhin Singh Vs Sahab Singh and Others
Allahabad High Court · AIR 1977 All 26
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 34 Rule 5
High Courts07 May 1976Dismissed
Om Prakash and Another Vs State of U.P. and Another
Allahabad High Court · AIR 1977 All 122 : (1978) CriLJ 797
Court Fees Act, 1870 — Section 5
High Courts07 May 1976
SHRI VIJAYALAKSHMI RICE MILL CONTRACTORS COMPANY Vs THE STATE OF ANDHRA PRADESH.
Allahabad High Court · (1976) 5 CTR 264(1)
Contract Act, 1872 — Section 15
High Courts07 May 1976Dismissed
Pt. Parmanand Vs Pt. Jagdish Prasad alias Lalwa
Allahabad High Court · (1976) AWC 492 : (1977) RD 18
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 109, 143, 144, 209, 3
High Courts06 May 1976Allowed
Sharda Prasad Vs Ram Asray
Allahabad High Court · (1976) 05 AHC CK 0036
Civil Procedure Code, 1908 (CPC) — Section 42Provincial Small Cause Courts Act, 1887 — Section 31
High Courts05 May 1976Allowed
Jamuna Oil Mills Vs Pradeep Tandon and Others
Allahabad High Court · (1976) AWC 457
Partnership Act, 1932 — Section 42, 46, 58(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(2), 16, 18
High Courts05 May 1976Allowed
Raghubir Vs Devendra Kuamr Arora
Allahabad High Court · (1976) AWC 773
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13, 115Presidency Small Cause Courts Act, 1882 — Section 25
High Courts04 May 1976Disposed Of
Ragho Prasad Vs B. Pratap Narain Agarwal and Others
Allahabad High Court · (1976) AWC 377
Suits Valuation Act, 1887 — Section 8Uttar Pradesh Court Fees Act, 1870 — Section 11, 2, 4, 7
High Courts04 May 1976Dismissed
Satya Prakash Malviya Vs State of U.P.
Allahabad High Court · (1976) AWC 644
Constitution of India, 1950 — Article 190, 21Maintenance of Internal Security Act, 1971 — Section 15Uttar Pradesh Vidhan Sabha Ki Prakriya Tatha Karya Sanchalan Niyamawali, 1958 — Rule 280(6)