High Courts12 Dec 1975Allowed
Kalloo and another Vs Deputy Director of Consolidation and others
Allahabad High Court · (1975) 12 AHC CK 0019
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,742 of 5,024
High Courts11 Dec 1975Allowed
S.K. Chatterji Vs Hiralal and Others
Allahabad High Court · AIR 1976 All 512
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts11 Dec 1975Disposed Of
M.S. Khalsa Vs Chiranji Lal and Others
Allahabad High Court · AIR 1976 All 290 : (1976) AWC 236
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13
High Courts11 Dec 1975
ADDL. COMM. OF INCOME TAX, LUCKNOW Vs MS. NIRANJAN LAL BHARGAVA TRUST.
Allahabad High Court · (1976) 5 CTR 108(1)
Income Tax Act, 1961 — Section 11, 2, 263
High Courts11 Dec 1975Allowed
S.K. Chatterji Vs Hira Lal and Others
Allahabad High Court · (1976) AWC 237
Civil Procedure Code, 1908 (CPC) — Section 151Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22
High Courts10 Dec 1975Dismissed
U.P. State Electricity Board, Lucknow Vs Mahabir Prasad Srivastava
Allahabad High Court · AIR 1976 All 369
Electricity (Supply) Act, 1948 — Section 42Telegraph Act, 1885 — Section 10, 16(3)
High Courts10 Dec 1975Disposed Of
Sanatan Dharam Maha Mandal and others Vs Gullo Devi and others
Allahabad High Court · (1975) 12 AHC CK 0020
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts10 Dec 1975Dismissed
Abdul Shakoor Vs Lateef Uddin
Allahabad High Court · AIR 1976 All 389 : (1976) AWC 288
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Uttar Pradesh Cantonments (Control of Rent and Eviction) Act, 1952 — Section 11
High Courts09 Dec 1975Dismissed
Balbir Singh Vs State
Allahabad High Court · (1975) AWC 157 : (1976) CriLJ 1784
Criminal Procedure Code, 1973 (CrPC) — Section 479A
High Courts09 Dec 1975Dismissed
Dwarika Das Agrawal Vs Har Prasad Agrawal and Another
Allahabad High Court · (1976) AWC 162
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts05 Dec 1975Disposed Of
St. Joseph''s Higher Secondary School, Meerut Cantt. and Others Vs Ravi Shankar Sharma and Others
Allahabad High Court · AIR 1976 All 390
Constitution of India, 1950 — Article 30(1)Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(3)
High Courts05 Dec 1975Disposed Of
Sukh Mangal Singh Vs Jhabra and others
Allahabad High Court · (1975) 12 AHC CK 0018
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 240(J.)
High Courts05 Dec 1975Allowed
Banketswar Shukla Vs State of U.P.and others
Allahabad High Court · (1975) 12 AHC CK 0015
Constitution of India, 1950 — Article 226
High Courts05 Dec 1975Allowed
Dalip Singh and Others Vs The Deputy Director of Consolidation, Moradabad Camp and Others
Allahabad High Court · AIR 1976 All 433 : (1976) AWC 112
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 5
High Courts05 Dec 1975Dismissed
Sheo Babu and Others Vs State
Allahabad High Court · (1976) AWC 183
Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 145, 145(10)
High Courts05 Dec 1975
St. Joseph''s Higher Secondary School and Others Vs Ravi Shanker Sharma and Another
Allahabad High Court · (1976) AWC 143
Constitution of India, 1950 — Article 30(1)Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(3), 51A, 51A(1), 51A(2), 52AConstitution of India, 1950 — Article 30(1)
High Courts04 Dec 1975Allowed
Vishambar Nath and Another Vs Deputy Director (Consolidation) and Others
Allahabad High Court · (1976) AWC 110 : (1977) 108 ITR 761
Income Tax Act, 1922 — Section 54
High Courts04 Dec 1975Dismissed
V.E. Tressler Vs Jagdish Prasad Agrawal
Allahabad High Court · AIR 1976 All 318
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 47Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
High Courts03 Dec 1975Allowed
Sugan Chand Jain Vs Pradeep Kumar and Another
Allahabad High Court · AIR 1976 All 394
Provincial Small Cause Courts Act, 1887 — Section 32(2)Uttar Pradesh Civil Laws (Amendment) Act, 1972 — Section 9
High Courts02 Dec 1975Allowed
Ram Niwas Vs Municipal Board Nawabganj
Allahabad High Court · AIR 1976 All 241
Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 105, 106Uttar Pradesh Municipalities Act, 1916 — Section 124, 97