High Courts30 Jan 1976Dismissed
Shyam Murari Lal Saxena Vs The District Magistrate and Others
Allahabad High Court · AIR 1977 All 198
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,739 of 5,024
High Courts29 Jan 1976Dismissed
Commissioner, Sales Tax Vs Bechu Ram Kishorilal
Allahabad High Court · (1976) 38 STC 236
High Courts29 Jan 1976
Roop Narain Ram Chandra Vs Addl. Commissioner of Income Tax
Allahabad High Court · (1988) 112 ITR 890
Income Tax Act, 1961 — Section 256(1), 36(1), 41(4)
High Courts29 Jan 1976
THE COMMISSIONER OF Income Tax, U.P. II, LUCKNOW Vs M/S. NATHIMAL GAYALAL, KOSHIKALAN.
Allahabad High Court · (1976) 5 CTR 115
High Courts29 Jan 1976Allowed
Shishpal Singh Vs Dilawar Singh and Another
Allahabad High Court · (1976) AWC 199
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 11B, 11C, 12, 12HUttar Pradesh Panchayat Raj Rules, 1947 — Rule 25, 25(3)
High Courts28 Jan 1976Allowed
Chhabinath Rai Vs Principal, Adarsh Higher Secondary School, Ghazipur and others
Allahabad High Court · (1976) 01 AHC CK 0032
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16A
High Courts28 Jan 1976Allowed
Shashank Shekhar Mishra Vs State
Allahabad High Court · (1976) 01 AHC CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 438, 81, 82
High Courts27 Jan 1976Dismissed
Harish Chandra and Others Vs Chandra Shekhar and Others
Allahabad High Court · AIR 1977 All 44
Transfer of Property Act, 1882 — Section 5
High Courts23 Jan 1976
PHOOL CHAND VARSHNEY Vs THE Commissioner of Income Tax , LUCKNOW and Others
Allahabad High Court · (1976) 5 CTR 113
Income Tax Act, 1922 — Section 66(2)
High Courts21 Jan 1976Dismissed
Dr. Akhlaq Ali Khan Vs Narendra Gupta
Allahabad High Court · (1976) AWC 213
Criminal Procedure Code, 1973 (CrPC) — Section 456(2), 482, 522Penal Code, 1860 (IPC) — Section 448, 504, 506
High Courts21 Jan 1976
Raghavendra Singh Vs State of U.P. and Others
Allahabad High Court · (1976) CriLJ 1782
Criminal Procedure Code, 1973 (CrPC) — Section 309
High Courts20 Jan 1976Dismissed
Brij Behari Das Vs The State of Uttar Pradesh and Others
Allahabad High Court · (1976) CriLJ 1407
Constitution of India, 1950 — Article 235Criminal Procedure Code, 1973 (CrPC) — Section 10, 107, 109, 110, 117
High Courts20 Jan 1976Dismissed
Brij Behari Das Chela Shiv Narain Das Vs State of Uttar Pradesh and Others
Allahabad High Court · (1976) AWC 188
Constitution of India, 1950 — Article 235Criminal Procedure Code, 1973 (CrPC) — Section 10, 10(2), 107, 109, 110
High Courts19 Jan 1976Dismissed
Brij Mohan and Others Vs The State of U.P. and Others
Allahabad High Court · AIR 1976 All 237
Land Acquisition Act, 1894 — Section 5A, 6
High Courts19 Jan 1976Dismissed
Jagdish Narain Bhatnagar and Others Vs The Additional District Judge (I) Bareilly and Others
Allahabad High Court · AIR 1976 All 493
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 21
High Courts16 Jan 1976
Om Prakash Gupta and Another Vs State of U.P. and Another
Allahabad High Court · AIR 1976 All 371 : (1976) AWC 338
Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 371, 381
High Courts14 Jan 1976Dismissed
Chunni Lal Goyal S|o Sri Bal Mukund, R|o Moti Katra, Agra Vs State of U.P and others
Allahabad High Court · (1976) 01 AHC CK 0031
Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7FUttar Pradesh (Temporary) Control of Rent and Eviction Rules, 1949 — Rule 6
High Courts14 Jan 1976
S. Gupta Vs State
Allahabad High Court · (1976) AWC 185
Factories Act, 1948 — Section 100, 100(1), 100(2), 92
High Courts12 Jan 1976Disposed Of
Dr. J.P. Kulshreshtha and Others Vs Chancellor, Allahabad University, Lucknow and Others
Allahabad High Court · AIR 1976 All 376
Allahabad University Act, 1921 — Section 32(2)Allahabad University Ordinances — Ordinance 9(2)
High Courts12 Jan 1976Allowed
Ramesh Chandra Srivastava Vs State of U.P.and another
Allahabad High Court · (1976) 01 AHC CK 0033
Uttar Pradesh Subsidiary Rules — Rule 199