COURT ARCHIVE

Allahabad High Court judgments

1,00,469 judgments · page 3,731 of 5,024

High Courts27 Apr 1976

Divisional Engineer, Head Quarters Vs Durgesh Kumar

Allahabad High Court · (1976) AWC 617

Constitution of India, 1950 — Article 226Harbours, Docks and Piers Clauses Act, 1847 — Section 56Industrial Disputes Act, 1947 — Section 10, 10(1), 10(2), 11A, 18(1)

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High Courts27 Apr 1976Dismissed

Yogendra Vikram Singh and Others Vs Krishna Kumar Singh

Allahabad High Court · (1976) AWC 585 : (1977) RD 114

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 27(1), 27(2), 49, 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 10, 11, 18

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High Courts26 Apr 1976Dismissed

Sultan and Others Vs D.D.C. and Others

Allahabad High Court · (1977) AWC 138

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9

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High Courts26 Apr 1976

Commissioner Sales Tax Vs Chawla Stores

Allahabad High Court · (1977) 40 STC 57

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High Courts26 Apr 1976

Amir Husain and Others Vs The Deputy Director of Consolidation and Others

Allahabad High Court · (1977) AWC 1 : (1978) RD 204

Constitution of India, 1950 — Article 14Hindu Succession Act, 1956 — Section 29Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 10, 11, 11A, 11C, 18

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High Courts26 Apr 1976

COMMISSIONER OF SALES TAX, U.P. Vs M/S. CHWALA STORES, ALLAHABAD.

Allahabad High Court · (1976) 5 CTR 178

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High Courts23 Apr 1976Allowed

Dwarika Vs Sub-Divisional Officer and Others

Allahabad High Court · (1977) AWC 186

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High Courts23 Apr 1976Dismissed

Commissioner of Income Tax Vs Jwala Pd. Radha Kishan

Allahabad High Court · (1977) 107 ITR 540

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High Courts23 Apr 1976

J.K. Rayon Workers'' Union Vs J.K. Rayon Co. Ltd.

Allahabad High Court · (1978) 2 LLJ 428

Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 14, 19, 9

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High Courts23 Apr 1976Allowed

Uma Datt Mishra and Another Vs The Collector and Others

Allahabad High Court · (1977) AWC 142

Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3, 4, 4(2)

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High Courts22 Apr 1976Dismissed

Modi Industries Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (1977) 110 ITR 855

Income Tax Act, 1961 — Section 37

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High Courts22 Apr 1976

Indian Drugs and Pharmaceuticals Limited Vs Government of U.P. and Others

Allahabad High Court · (1976) 2 LLJ 438

Civil Procedure Code, 1908 (CPC) — Section 11Industrial Disputes Act, 1947 — Section 10A, 18, 19, 2

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High Courts21 Apr 1976Partly Allowed

Tika Ram and another Vs State

Allahabad High Court · (1976) 04 AHC CK 0031

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 195

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High Courts20 Apr 1976

Smt. Vidya Wati Vs Har Pyari

Allahabad High Court · (1977) AWC 12

Transfer of Property Act, 1882 — Section 106

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High Courts16 Apr 1976Disposed Off

ADDL. COMMISSIONER OF Income Tax Vs M/S. SWADESHI CLOTH DEALERS LTD.

Allahabad High Court · (1976) 5 CTR 163

Income Tax Act, 1961 — Section 256, 28, 37

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High Courts16 Apr 1976Partly Allowed

Nan Bachchan and Another Vs Sita Ram and Others

Allahabad High Court · AIR 1977 All 126

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, Order 21 Rule 92(3)Limitation Act, 1963 — Article 113, 98

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High Courts16 Apr 1976Allowed

Lala Sri Ram Vs Dhani Ram Gupta and Others

Allahabad High Court · AIR 1976 All 504

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16

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High Courts16 Apr 1976

J.K. Synthetics Ltd. Vs R.D. Saxena, Director of Investigation and Others

Allahabad High Court · (1977) 47 CompCas 323

Constitution of India, 1950 — Article 77Monopolies and Restrictive Trade Practices Act, 1969 — Section 10, 2, 33, 33(3), 35Restrictive Trade Practices (Enquiry) Regulations, 1970 — Section 7

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High Courts16 Apr 1976

Commissioner of Income Tax Vs Mangiram Gopi Chand

Allahabad High Court · (1978) 111 ITR 807

General Clauses Act, 1897 — Section 6Income Tax Act, 1922 — Section 24(2)Income Tax Act, 1961 — Section 297(2), 73, 75

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High Courts16 Apr 1976Allowed

Tarachand Khandelwal Vs The Prescribed Authority and Others

Allahabad High Court · (1976) AWC 484

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(1), 21(2), 22, 43(2)

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