COURT ARCHIVE

Allahabad High Court judgments

1,00,469 judgments · page 3,733 of 5,024

High Courts06 Apr 1976Allowed

Lilawati and others Vs Addl. Distt.Judge, Muzaffar Nagar and others

Allahabad High Court · (1976) 04 AHC CK 0033

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21

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High Courts06 Apr 1976Dismissed

Tarok Prasad Ghosh and Another Vs Smt. Shanti Lata Devi and Others

Allahabad High Court · (1976) AWC 708

Law Reports Act, 1875 — Section 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16

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High Courts02 Apr 1976

COMMISSIONER SALES-TAX, U.P., LUCKNOW Vs M/S. MEHBOOBA BEGAM.

Allahabad High Court · (1976) 5 CTR 166(1)

Uttar Pradesh Sales Tax Act, 1948 — Section 11(5)

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High Courts02 Apr 1976

THE COMMISSIONER SALES-TAX, U.P., LUCKNOW Vs M/S. GULAB CHAND PHOOL CHAND.

Allahabad High Court · (1976) 5 CTR 173

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High Courts01 Apr 1976Allowed

Laxmi Narain Vs Jhabboo and Others

Allahabad High Court · (1977) CriLJ 468

Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts01 Apr 1976

Mohammad Sayeed Vs The State

Allahabad High Court · (1977) CriLJ 902

Criminal Procedure Code, 1973 (CrPC) — Section 161Railway Property (Unlawful Possession) Act, 1966 — Section 3

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High Courts01 Apr 1976Dismissed

Mirza Abid Kazim Husain and Others Vs Mirza Nasir Husain and Others

Allahabad High Court · AIR 1977 All 201

Civil Procedure Code, 1908 (CPC) — Section 11Uttar Pradesh Tenancy Act, 1939 — Section 230

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High Courts31 Mar 1976Dismissed

Het Ram Vs State

Allahabad High Court · (1977) CriLJ 117

Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 202

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High Courts31 Mar 1976Allowed

Badan Singh Vs State of U.P.

Allahabad High Court · (1977) CriLJ 412

Criminal Procedure Code, 1973 (CrPC) — Section 260, 360Prevention of Food Adulteration Act, 1954 — Section 1, 16, 18, 2, 6Probation of Offenders Act, 1958 — Section 4

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High Courts31 Mar 1976Dismissed

Abdul Rashid and Others Vs The Regional Transport Authority and Others

Allahabad High Court · AIR 1977 All 206

Motor Vehicles Act, 1939 — Section 43AUttar Pradesh General Clauses Act, 1904 — Section 21

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High Courts31 Mar 1976Dismissed

Bindbasni and Others Vs State of U.P.

Allahabad High Court · (1976) AWC 291 : (1976) CriLJ 1660

Arbitration Act, 1940 — Section 19Criminal Procedure Code, 1973 (CrPC) — Section 107, 109, 111, 116, 397

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High Courts31 Mar 1976Dismissed

Manohar Lal Vs Smt. Rajeshwari Devi and Another

Allahabad High Court · AIR 1977 All 36

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 101Specific Relief Act, 1963 — Section 16

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High Courts30 Mar 1976Allowed

Smt. Dayawati Vs Champa Ram and Another

Allahabad High Court · (1976) AWC 423

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92, Order 22 Rule 10, 144, 47Transfer of Property Act, 1882 — Section 52

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High Courts29 Mar 1976Disposed Of

Karam Chand Vs Bal Mukund and Others

Allahabad High Court · (1976) AWC 428

Civil Procedure Code, 1908 (CPC) — Section 115Interpretation Act, 1889 — Section 38(2)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 1(4), 10, 16, 16(1), 17

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High Courts26 Mar 1976Dismissed

COMMISSIONER OF Income Tax, DELHI-I, NEW DELHI Vs M/S. HANSRAJ GUPTA and CO. (P.) LTD. DELHI.

Allahabad High Court · (1976) 5 CTR 169(1)

Income Tax Act, 1961 — Section 256, 271

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High Courts26 Mar 1976Allowed

M/S. SWADESHI COTTON MILLS CO. LTD., MAUNATH BHANJAN, DISTT : AZAMGARH Vs 1. THE MUNICIPAL BOARD, MAUNATH BHANJAN, AZAMGARH 2. THE STATE OF UTTAR PRADESH

Allahabad High Court · (1976) 5 CTR 150

Constitution of India, 1950 — Article 301, 302, 303, 304

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High Courts26 Mar 1976Dismissed

Commissioner of Wealth-tax Vs Ram Narain Agrawal

Allahabad High Court · (1977) 106 ITR 965

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High Courts26 Mar 1976Allowed

Swadeshi Cotton Mills Co. Ltd. Vs The Municipal Board, Azamgarh and Another

Allahabad High Court · AIR 1976 All 484

Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 23, 23(5)Uttar Pradesh Municipalities Act, 1916 — Section 134, 135, 135(2), 135(3), 296

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High Courts26 Mar 1976

M/S. RAM DAS DEOKINANDAN PRASAD, HINDU UNDIVIDED FAMILY, Vs 1. THE SECRETARY (BEING NOTIFIED AUTHORITY U/S. 132(II) OF THE Income Tax ACT, 1961) CENTRAL BOARD OF DIRECT TAXES, NEW DELHI. 2. THE Income Tax OFFICER, A-WARD, GORAKHPUR.

Allahabad High Court · (1976) 5 CTR 149

Income Tax Act, 1961 — Section 132

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High Courts25 Mar 1976Allowed

Abdul Hakeem Vs Union of India (UOI)

Allahabad High Court · (1976) AWC 462

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5Constitution of India, 1950 — Article 309Railway Establishment Code — Rule 149

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