High Courts05 Jan 1976Allowed
Mithan Lal Vs State Transport Appellate Tribunal, U.P., Lucknow and Others
Allahabad High Court · AIR 1976 All 286
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 47, 64
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,741 of 5,024
High Courts05 Jan 1976Dismissed
Rishi Kumar Gupta and Others Vs Nanoomal Yadav and Others
Allahabad High Court · AIR 1976 All 365
Uttar Pradesh Municipalities Act, 1916 — Section 34, 54A
High Courts05 Jan 1976
Commissioner, Sales Tax Vs Niazia Electric Works
Allahabad High Court · (1976) 38 STC 439
High Courts05 Jan 1976
M/S. MOHTA TRADING CO., VARANASI Vs COMMISSIONER OF SALES TAX, U.P. LUCKNOW.
Allahabad High Court · (1976) 5 CTR 68
Uttar Pradesh Sales Tax Act, 1948 — Section 11(3)
High Courts05 Jan 1976
COMMISSIONER OF SALES TAX, U.P. LUCKNOW Vs NIAZIA ELECTRIC WORKS, LUCKNOW.
Allahabad High Court · (1976) 5 CTR 75
High Courts05 Jan 1976Dismissed
Surendra and Others Vs State of U.P.
Allahabad High Court · (1976) AWC 277
Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 437(1), 439Penal Code, 1860 (IPC) — Section 147, 307, 323, 324
High Courts05 Jan 1976Dismissed
Ram Dhani Vs Purshottam Lal Srivastava and Others
Allahabad High Court · (1976) AWC 354
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 5, 115, 144Provincial Small Cause Courts Act, 1887 — Section 25
High Courts22 Dec 1975Dismissed
Dinesh Chandra Garg and Another Vs District Magistrate and Others
Allahabad High Court · (1976) AWC 121
Uttar Pradesh Municipalities Act, 1916 — Section 87A(9)
High Courts22 Dec 1975Dismissed
State of U.P. Vs Shashi Kant Rai and Others
Allahabad High Court · AIR 1976 All 315
Motor Vehicles Act, 1939 — Section 68C
High Courts22 Dec 1975Dismissed
Dinesh Chandra Garg and Another Vs District Magistrate, Meerut and Others
Allahabad High Court · AIR 1976 All 313 : (1975) AWC 121
Uttar Pradesh Municipalities Act, 1916 — Section 87A(9)
High Courts19 Dec 1975Allowed
Ballabh Das and Another Vs State
Allahabad High Court · (1976) AWC 495
Criminal Procedure Code, 1973 (CrPC) — Section 174, 174(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 325
High Courts19 Dec 1975Allowed
Nanoo Mal and Others Vs Sher Mohammad Khan
Allahabad High Court · (1976) AWC 251
Criminal Procedure Code, 1973 (CrPC) — Section 102(1), 451, 452, 457(1), 482Penal Code, 1860 (IPC) — Section 147, 341, 420
High Courts19 Dec 1975Allowed
Ram Nath and Others Vs Municipal Board and Others
Allahabad High Court · (1976) AWC 125
Uttar Pradesh Municipalities Act, 1916 — Section 54, 54A, 54A(1), 54A(2), 54A(3)Uttar Pradesh Municipalities Act, 1916 — Section 54, 54A, 54A(1), 54A(2), 54A(3)Uttar Pradesh Municipalities Act, 1916 — Section 54, 54A, 54A(1), 54A(2), 54A(3)
High Courts19 Dec 1975
Vidya Nand Vs State of U.P.
Allahabad High Court · (1976) CriLJ 1820
Prevention of Food Adulteration Act, 1954 — Section 10, 16, 2, 7
High Courts19 Dec 1975
Nanno Mal and Others Vs Sher Mohammad Khan
Allahabad High Court · (1976) CriLJ 1783
Criminal Procedure Code, 1973 (CrPC) — Section 102, 451, 452, 457, 482Penal Code, 1860 (IPC) — Section 147, 341, 420
High Courts18 Dec 1975Allowed
Kumar Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1976) AWC 134
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 157, 160, 200, 202, 204Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 157, 160, 200, 202, 204Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 157, 160, 200, 202, 204
High Courts17 Dec 1975Dismissed
Dr. D.N. Munshi Vs N.B. Singh
Allahabad High Court · (1988) 112 ITR 173
Income Tax Act, 1961 — Section 271, 271(4A), 277, 279(1A)
High Courts16 Dec 1975Allowed
Ram Prasad Vs State
Allahabad High Court · (1976) AWC 153
Essential Commodities Act, 1955 — Section 3, 7Essential Commodities Act, 1955 — Section 3, 7Essential Commodities Act, 1955 — Section 3, 7
High Courts12 Dec 1975Disposed Of
Ghurpatari and Others Vs Smt. Sampati and Others
Allahabad High Court · AIR 1976 All 195
Constitution of India, 1950 — Article 319Evidence Act, 1872 — Section 15, 17, 48, 57