COURT ARCHIVE

Allahabad High Court judgments

1,00,469 judgments · page 3,743 of 5,024

High Courts02 Dec 1975Allowed

Veer Pratap Singh alias Gandhi, Member Municipal Board Vs The Commissioner, Jhansi Division and Others

Allahabad High Court · (1976) AWC 151

Uttar Pradesh Municipalities Act, 1916 — Section 40(1), 40(4)Uttar Pradesh Municipalities Act, 1916 — Section 40(1), 40(4)Uttar Pradesh Municipalities Act, 1916 — Section 40(1), 40(4)

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High Courts01 Dec 1975Dismissed

Estrela Batteries Ltd. Vs Modi Industries Ltd.

Allahabad High Court · AIR 1976 All 201

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 15 Rule 3, 115

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High Courts01 Dec 1975Allowed

Noor Ilahi Vs Mohd.Umar and another

Allahabad High Court · (1975) 12 AHC CK 0016

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 7C

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High Courts28 Nov 1975Dismissed

Commissioner, Sales Tax Vs Mangala Emporium

Allahabad High Court · (1976) 38 STC 247

Uttar Pradesh Sales Tax Act, 1948 — Section 9(1)

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High Courts28 Nov 1975

COMMISSIONER OF SALES TAX, UTTAR PRADESH Vs M/S. MANGALA EMPORIUM.

Allahabad High Court · (1976) 5 CTR 106(1)

Uttar Pradesh Sales Tax Act, 1948 — Section 9(1)

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High Courts28 Nov 1975Dismissed

Tota Ram and Others Vs State

Allahabad High Court · (1976) AWC 197

Criminal Procedure Code, 1973 (CrPC) — Section 167, 397(1), 397(2)Penal Code, 1860 (IPC) — Section 396

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High Courts27 Nov 1975Dismissed

The Dist. Magistrate, Meerut and Another Vs Jagdish Saran Rastogi

Allahabad High Court · AIR 1976 All 404

Uttar Pradesh (Temporary) Accommodation Requisition Act, 1947 — Section 3

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High Courts27 Nov 1975Allowed

Chandradhan Singh and Others Vs Regional Transport Authority, Varanasi and Others

Allahabad High Court · AIR 1976 All 162

Motor Vehicles Act, 1939 — Section 48

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High Courts26 Nov 1975Allowed

The Motor and General Finance Limited Vs Meedu and Others

Allahabad High Court · AIR 1976 All 204

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58(1)

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High Courts26 Nov 1975Allowed

Rama Shanker Vs Bidhey Khan and Another

Allahabad High Court · AIR 1976 All 155

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12

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High Courts26 Nov 1975

Ram Nath Vs Smt. Munna

Allahabad High Court · (1976) AWC 412 : (1976) RD 219

Constitution of India, 1950 — Article 141, 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 5, 5(2)

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High Courts26 Nov 1975Allowed

M/s. The Motor and General Finance Limited Vs Meedu and Others

Allahabad High Court · (1976) AWC 345

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(1)

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High Courts26 Nov 1975Allowed

Kishanlal and Another Vs The State of U.P. and Others

Allahabad High Court · AIR 1976 All 206

Constitution of India, 1950 — Article 226

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High Courts25 Nov 1975Dismissed

Smt. Santosh Kumari Vs Ashok Kumar and Another

Allahabad High Court · AIR 1976 All 164

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Hindu Marriage Act, 1955 — Section 11Special Marriage Act, 1954 — Section 25, 44

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High Courts25 Nov 1975Partly Allowed

Mahesh Nandan and others Vs Collector of Customs, Allahabad and others

Allahabad High Court · (1975) 11 AHC CK 0035

Constitution of India, 1950 — Article 226Defence of India Rules, 1971 — Rule 126(C)(1)(a)Gold (Control) Act, 1968 — Section 116, 30, 43, 79

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High Courts25 Nov 1975

THE BAZPUR CO-OPERATIVE SUGAR FACTORY LTD., BAZPUR, DISTRICT NAINITAL Vs THE COMMISSIONER OF Income Tax, LUCKNOW.

Allahabad High Court · (1976) 5 CTR 158(1)

Income Tax Act, 1961 — Section 254

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High Courts24 Nov 1975Allowed

D.P.Mittal Vs Rent Control and Eviction of ficer, Meerut and others

Allahabad High Court · (1975) 11 AHC CK 0036

Uttar Pradesh (Temporary) Accommodation Requisition Act, 1947 — Section 3

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High Courts21 Nov 1975Dismissed

Ram Surat and Others Vs State of U.P. and Others

Allahabad High Court · AIR 1976 All 166

Land Acquisition Act, 1894 — Section 17, 5A, 6Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122CUttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115L

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High Courts21 Nov 1975Allowed

Suraj Pal Gupta Vs The District Judge, Aligarh and Others

Allahabad High Court · AIR 1976 All 319 : (1976) AWC 119

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 43(2)

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High Courts21 Nov 1975Dismissed

Janki Sugar Mills Co. Ltd. Vs Union of India (UOI) and Others

Allahabad High Court · AIR 1976 All 99

Constitution of India, 1950 — Article 226Industries (Development and Regulation) Act, 1951 — Section 15, 18AA

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