High Courts12 Jan 1976Dismissed
Ramu Alias Ram Bharose Vs State
Allahabad High Court · (1976) 01 AHC CK 0029
Telegraph Wires (Unlawful Possession) Act, 1950 — Section 5, 7
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,740 of 5,024
High Courts12 Jan 1976
K.C. Sachdeva Vs State
Allahabad High Court · (1976) CriLJ 1208
Criminal Procedure Code, 1973 (CrPC) — Section 403Petroleum Act, 1934 — Section 2, 3, 7
High Courts10 Jan 1976Dismissed
Girja Shanker Vs Pati Ram
Allahabad High Court · (1976) 01 AHC CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 190(b)
High Courts10 Jan 1976Dismissed
Surya Mani Tewari Vs State of Uttar Pradesh
Allahabad High Court · (1976) 01 AHC CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 248(2)(a), 482, 484(2)(b)
High Courts09 Jan 1976Dismissed
Udai Bhan Singh Vs Sub-Divisional Officer
Allahabad High Court · (1976) AWC 98
Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1), 96A
High Courts09 Jan 1976Dismissed
Prem Charan and Others Vs State of U.P.
Allahabad High Court · (1976) AWC 364
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 209, 309, 437Penal Code, 1860 (IPC) — Section 201, 302
High Courts09 Jan 1976Dismissed
Jamshed alias Dalli Vs State of U.P.
Allahabad High Court · (1976) AWC 466
Penal Code, 1860 (IPC) — Section 302, 319, 394Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 19, 20, 20(3), 21
High Courts09 Jan 1976Dismissed
Jamshed Vs State of U.P.
Allahabad High Court · (1976) CriLJ 1680
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 19, 20, 21Criminal Procedure Code, 1973 (CrPC) — Section 367, 482, 53
High Courts09 Jan 1976Disposed Of
Chandra Kumar Sah and Another Vs The District Judge and Others
Allahabad High Court · AIR 1976 All 328 : (1976) AWC 50
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 3, 34(8), 41, 42
High Courts09 Jan 1976
Onkar Nath Asrawal and Others Vs State
Allahabad High Court · (1976) CriLJ 1142
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 435, 438, 439, 87, 88Essential Commodities Act, 1955 — Section 3, 7
High Courts09 Jan 1976
Onkar Nath Agrawal and Others Vs State
Allahabad High Court · (1976) AWC 81
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 435, 438, 438(1), 439, 439Defence of India Rules, 1962 — Rule 36, 43
High Courts09 Jan 1976
Prem Char an and Others Vs State of U.P.
Allahabad High Court · (1976) CriLJ 1451
Criminal Procedure Code, 1973 (CrPC) — Section 167, 209, 309, 437, 439Penal Code, 1860 (IPC) — Section 201, 302
High Courts08 Jan 1976Allowed
Pravin Liladhar Dholakia Vs C.T.A. Pillai and Others
Allahabad High Court · (1976) CriLJ 1813
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 4, 5Constitution of India, 1950 — Article 22Guardians and Wards Act, 1890 — Section 44, 45
High Courts08 Jan 1976
M/S. KANPUR NATIONAL SUPPLY CO., KANPUR Vs THE COMMISSIONER OF Income Tax, KANPUR.
Allahabad High Court · (1976) 5 CTR 128
High Courts08 Jan 1976
M/S. KANPUR NATIONAL SUPPLY COMPANY, KANPUR Vs THE COMMISSIONER OF Income Tax, KANPUR.
Allahabad High Court · (1976) 5 CTR 126(1)
Income Tax Act, 1961 — Section 184, 188
High Courts07 Jan 1976Dismissed
Ram Pal Singh Vs Khandey and Others
Allahabad High Court · (1976) AWC 229 : (1976) RD 132
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 27, 4(2), 49, 9
High Courts06 Jan 1976
Commissioner of Income Tax Vs G.L. Textiles
Allahabad High Court · (1977) 109 ITR 37
Income Tax Act, 1961 — Section 271(1)
High Courts06 Jan 1976
M/S. RAM CHANDRA SHIV SHANKAR Vs THE COMMISSIONER OF SALES TAX, LUCKNOW, U.P.
Allahabad High Court · (1976) 5 CTR 242(1)
Uttar Pradesh Sales Tax Act, 1948 — Section 3D(1)
High Courts06 Jan 1976Allowed
Krishna Rao Palne Vs Pramila Bai and Others
Allahabad High Court · (1976) AWC 360
Criminal Procedure Code, 1973 (CrPC) — Section 247, 488, 488(6), 561A
High Courts05 Jan 1976Allowed
M/S. CHEEKAY PHARMACY DISTRIBUTORS, AMROHA, MORADABAD Vs THE Income Tax OFFICER B WARD MORADABAD and Another
Allahabad High Court · (1976) 5 CTR 89
Income Tax Act, 1961 — Section 139, 184, 264