High Courts25 Mar 1976Allowed
Nisar Ahmad and Others Vs The Rent Control and Eviction Officer, Kanpur and Others
Allahabad High Court · AIR 1976 All 438 : (1976) AWC 401
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7D
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,734 of 5,024
High Courts25 Mar 1976Disposed Of
Manmohan Singh Vs Smt. Mahindra Kaur
Allahabad High Court · (1976) AWC 335 : (1976) CriLJ 1664
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts25 Mar 1976Allowed
Prabandha Samiti, T.J.P. Arya Kannya Inter College, Etawah and Others Vs State of U.P. and Others
Allahabad High Court · AIR 1976 All 488
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(1), 16A(2), 16A(3), 16A(4), 16A(5)
High Courts24 Mar 1976Allowed
Union of India (UOI) Vs Firm Banshidhar Premsukh Dass and Another
Allahabad High Court · (1976) AWC 330
Railways Act, 1989 — Section 140, 142, 77Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
High Courts24 Mar 1976Allowed
The Union of India (UOI) Vs Firm Banshidhar Premsukh Dass and Another
Allahabad High Court · AIR 1976 All 491
Railways Act, 1989 — Section 140, 142, 77
High Courts23 Mar 1976Disposed Off
COMMISSIONER OF SALES-TAX, U.P., LUCKNOW Vs M/S. HARI BHAGWAN BASDEO.
Allahabad High Court · (1976) 5 CTR 139
High Courts23 Mar 1976Dismissed
Tek Chand and Others Vs State
Allahabad High Court · (1976) AWC 420
Criminal Procedure Code, 1973 (CrPC) — Section 435, 439Penal Code, 1860 (IPC) — Section 148, 149, 304A, 323, 324
High Courts23 Mar 1976
Dildar Khan Vs State of U.P.
Allahabad High Court · (1976) AWC 249 : (1977) CriLJ 118
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397, 482, 484
High Courts23 Mar 1976Allowed
Life Insurance Corporation of India Vs The Second Additional District Judge and Others
Allahabad High Court · (1976) AWC 777
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 16(1)
High Courts22 Mar 1976Disposed Of
State of Uttar Pradesh and Others Vs K.P. Sui and Another
Allahabad High Court · AIR 1977 All 279
Constitution of India, 1950 — Article 226Uttar Pradesh Excise (Amendment) Rules, 1970 — Rule 13, 13BUttar Pradesh Excise Act, 1910 — Section 31, 41
High Courts22 Mar 1976Disposed Of
On difference of opinion between Judges constituting the Division Bench hearing special against C. Misc. W. P. No. 441 of 1975 reported in 1975 All WC 440. ( Single Bench ) Vs On difference of opinion between Judges constituting the Division Bench hearing special against C. Misc. W. P. No. 441 of 1975 reported in 1975 All WC 440. ( Single Bench )
Allahabad High Court · (1976) 03 AHC CK 0023
Constitution of India, 1950 — Article 226Uttar Pradesh Excise (Amendment) Rules, 1970 — Rule 13(b)Uttar Pradesh Excise Act, 1910 — Section 31, 41(a), 41(e)(v)
High Courts22 Mar 1976
State of U.P. and Others Vs K.P. Sui and Another
Allahabad High Court · (1976) AWC 323
Constitution of India, 1950 — Article 22, 226Uttar Pradesh Excise Act, 1910 — Section 21, 3, 3(11), 3(12), 3(13)Uttar Pradesh Excise Rules, 1910 — Rule 13A, 13B, 349
High Courts22 Mar 1976Dismissed
Industrial Weavers Cooperative Society Ltd. Vs The Collector and Others
Allahabad High Court · (1982) AWC 347
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 77General Clauses Act, 1897 — Section 3(26)Registration Act, 1908 — Section 2(6)
High Courts21 Mar 1976
Nankoo and Others Vs State
Allahabad High Court · (1977) ACR 420
Criminal Procedure Code, 1973 (CrPC) — Section 164, 82, 83Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 Mar 1976Dismissed
Mahadeo and Another Vs Smt. Umaraj (Dead) and Others
Allahabad High Court · AIR 1977 All 283
Specific Relief Act, 1963 — Section 38
High Courts18 Mar 1976Dismissed
Tarak Prasad Ghosh and another Vs Shanti Lata Devi and others
Allahabad High Court · (1976) 03 AHC CK 0031
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts18 Mar 1976Dismissed
Manuddin Vs The Deputy Director of Consolidation, Pratapgarh and Others
Allahabad High Court · AIR 1976 All 508
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, 96Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176
High Courts12 Mar 1976Dismissed
Nagar Mahapalika and Another Vs Sri Ram Mahadeo Prasad
Allahabad High Court · (1976) AWC 282
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 72
High Courts12 Mar 1976Dismissed
Ram Piari and others Vs Narendra kumar
Allahabad High Court · (1976) 03 AHC CK 0030
Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 106, 116Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 7C
High Courts12 Mar 1976Allowed
Municipal Board, Faizabad Vs Edward Medical Hall, Faizabad and Others
Allahabad High Court · AIR 1976 All 349
Civil Procedure Code, 1908 (CPC) — Section 9Uttar Pradesh Municipalities Act, 1916 — Section 326