High Courts11 Nov 1975Allowed
Prabodh Kumar and Others Vs The State Transport Authority
Allahabad High Court · AIR 1976 All 214
Motor Vehicles Act, 1939 — Section 42, 43, 44(4)
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,745 of 5,024
High Courts11 Nov 1975
T.S. Bajpai Vs K.K. Ganguly and Others
Allahabad High Court · (1976) CriLJ 514
Criminal Procedure Code, 1973 (CrPC) — Section 11, 13, 14, 177, 482Penal Code, 1860 (IPC) — Section 409
High Courts11 Nov 1975
Smt. Savitri Devi Vs Jagdish Narain
Allahabad High Court · (1976) AWC 62
Criminal Procedure Code, 1973 (CrPC) — Section 488, 488(1), 488(3), 488(4), 498(4)Criminal Procedure Code, 1973 (CrPC) — Section 488, 488(1), 488(3), 488(4), 498(4)Criminal Procedure Code, 1973 (CrPC) — Section 488, 488(1), 488(3), 488(4), 498(4)
High Courts10 Nov 1975Dismissed
Maharaj Narain Khanna Vs Additional District Judge and Others
Allahabad High Court · (1975) AWC 666
Constitution of India, 1950 — Article 226, 227Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 3(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 3, 43, 43(1)
High Courts10 Nov 1975Dismissed
Shri Mahraj Narain Khanna Vs The Additional District Judge, Moradabad and Others
Allahabad High Court · AIR 1976 All 173
Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3(2), 43, 43(2)
High Courts10 Nov 1975Dismissed
Jiwan Das Vs Smt. Sarla Devi and Others
Allahabad High Court · AIR 1976 All 216
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 115, 3
High Courts10 Nov 1975
M/S. BHARAT AUTO WORKS, GOLGHAR, GORAKHPUR Vs THE COMMISSIONER OF Income Tax U.P. -1, LUCKNOW.
Allahabad High Court · (1976) 5 CTR 15
High Courts07 Nov 1975Allowed
Shambhu Nath Seth Vs Madan Lal and Another
Allahabad High Court · AIR 1976 All 220
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts07 Nov 1975Dismissed
Bachcha Lal Vs Lalji
Allahabad High Court · AIR 1976 All 393
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AConstitution of India, 1950 — Article 20(2)
High Courts07 Nov 1975
COMMISSIONER OF INCOME TAX, LUCKNOW-I, LUCKNOW Vs M/S. PREM SPINNING AND WEAVING MILLS CO. LTD.
Allahabad High Court · (1976) 5 CTR 51(1)
High Courts07 Nov 1975Dismissed
Haji Abdul Samad Vs Jalaluddin and Others
Allahabad High Court · (1976) AWC 73
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7AUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10, 10(2), 14, 18Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7A
High Courts07 Nov 1975
COMMISSIONER OF Income Tax Vs SHRI SHANKAR PRASAD BANKA.
Allahabad High Court · (1976) 5 CTR 39(1)
Income Tax Act, 1961 — Section 154, 256
High Courts07 Nov 1975
THE COMMISSIONER OF Income Tax, KANPUR Vs M/S. STANDARD CHEMICAL COMPANY PRIVATE LTD.
Allahabad High Court · (1976) 5 CTR 37(1)
Income Tax Act, 1961 — Section 154, 34
High Courts31 Oct 1975Allowed
Shanker Lal Jakodia Vs Ram Kishan Baldeo Prasad and Another
Allahabad High Court · AIR 1976 All 250 : (1976) AWC 75
Civil Procedure Code, 1908 (CPC) — Section 144Transfer of Property Act, 1882 — Section 52
High Courts31 Oct 1975Dismissed
Vishwa Nath Singh Vs Dudh Nath Singh and Others
Allahabad High Court · (1976) AWC 578
Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Penal Code, 1860 (IPC) — Section 379
High Courts29 Oct 1975Allowed
Havaldar Singh Vs U.P. Shiksha Nideshak, VII Mandal and Others
Allahabad High Court · (1976) AWC 123
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16F, 16F(2)Constitution of India, 1950 — Article 226
High Courts28 Oct 1975Disposed Of
Brij Kishore Vs Smt. Mushtari Khatoon
Allahabad High Court · AIR 1976 All 399
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Transfer of Property Act, 1882 — Section 111Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
High Courts28 Oct 1975
Mahendra Nath and Another Vs Smt. Baikunthi Devi and Others
Allahabad High Court · AIR 1976 All 150 : (1975) AWC 596 : (1976) RD 125
Specific Relief Act, 1963 — Section 20Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 30
High Courts27 Oct 1975Dismissed
COMMISSIONER OF SALES TAX, U.P. Vs M/S. KRAYA BIKRAYA SAMITI CHITHARAGAON.
Allahabad High Court · (1976) 5 CTR 29(1)
Uttar Pradesh Sales Tax Act, 1948 — Section 2(C)
High Courts27 Oct 1975Dismissed
Commissioner of Sales Tax Vs Kraya Bikraya Samiti
Allahabad High Court · (1976) 38 STC 548
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1), 2(c)