High Courts23 Dec 1969Dismissed
Lal Gopal alias Triloki Nath Vs Mahangi and Others
Allahabad High Court · (1970) 40 AWR 121
Hindu Womens Right to Property Act, 1937 — Section 3(2)
COURT ARCHIVE
Allahabad High Court judgments, 1969
223 judgments · page 1 of 12
High Courts19 Dec 1969Dismissed
Lakhpat and Another Vs State
Allahabad High Court · (1970) 40 AWR 355
Government of India Act, 1935 — Section 93(2)Uttar Pradesh Road Side Land Control Act, 1945 — Section 3
High Courts19 Dec 1969Allowed
Commissioner, Sales Tax Vs Ballabh Das
Allahabad High Court · (1970) 25 STC 372
Uttar Pradesh Sales Tax Act, 1948 — Section 11(3)
High Courts18 Dec 1969Allowed
Aditya Tiwari and Others Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (1970) 40 AWR 247
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11(1)
High Courts18 Dec 1969
Commissioner of Income Tax Vs M.P. Jatia
Allahabad High Court · (1970) 76 ITR 201
Income Tax Act, 1922 — Section 66(1)Income Tax Act, 1961 — Section 24, 24(1)
High Courts18 Dec 1969Allowed
Abhai Mangal Prasad Vs District Supply Officer and Another
Allahabad High Court · (1970) 40 AWR 116
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7
High Courts17 Dec 1969Dismissed
Smt. Kamla Kunwar Vs Ratan Lal and Others
Allahabad High Court · AIR 1971 All 304
Evidence Act, 1872 — Section 101, 114, 3, 45Registration Act, 1908 — Section 42Succession Act, 1925 — Section 59, 61, 63
High Courts17 Dec 1969Dismissed
Municipal Board, Sultanpur Vs Abdul Majid alias Banno
Allahabad High Court · (1970) 40 AWR 150
Uttar Pradesh Municipalities Act, 1916 — Section 2(2)
High Courts16 Dec 1969
Commissioner of Income Tax Vs Smt. Indermani Jatia
Allahabad High Court · (1970) 77 ITR 133
Income Tax Act, 1922 — Section 25(4)
High Courts16 Dec 1969Allowed
Suresh Prakash Agarwal, Advocate Vs State of UP and Others
Allahabad High Court · (1970) 40 AWR 157
Constitution of India, 1950 — Article 16(1)Legal Remembrancers Manual — Para 156
High Courts15 Dec 1969Disposed Of
The Maheshwari Devi Jute Mills Ltd. Vs The Commissioner of Sales Tax
Allahabad High Court · (1971) 27 STC 61
Central Sales Tax Act, 1956 — Section 3Constitution of India, 1950 — Article 286Sales of Goods Act, 1930 — Section 25
High Courts14 Dec 1969Disposed Of
Khurkhur Vs State
Allahabad High Court · AIR 1970 All 198 : (1970) CriLJ 433
Uttar Pradesh Road Side Land Control Act, 1945 — Section 13(1), 3, 3(1), 3(2), 3(3)
High Courts12 Dec 1969Disposed Of
Hari Singh Vs Smt. Bhakhtwari
Allahabad High Court · (1970) 40 AWR 329
Criminal Procedure Code, 1898 (CrPC) — Section 488(6)
High Courts12 Dec 1969
Jaswant Sugar Mills Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1970) 78 ITR 154
Income Tax Act, 1922 — Section 10(2)
High Courts12 Dec 1969Allowed
Udit Narain Singh Vs State of UP and Others
Allahabad High Court · (1970) 40 AWR 353
Penal Code, 1860 (IPC) — Section 406, 420
High Courts10 Dec 1969Dismissed
Basu and Others Vs Board of Revenue and Others
Allahabad High Court · (1972) 42 AWR 318
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 234(a)
High Courts10 Dec 1969Allowed
Beni Ram Vs Sonpal
Allahabad High Court · (1970) 40 AWR 143
Civil Procedure Code, 1908 (CPC) — Section 148, 149, 151
High Courts10 Dec 1969Allowed
Balbir Singh Vs State
Allahabad High Court · (1970) 40 AWR 243
Penal Code, 1860 (IPC) — Section 304A
High Courts10 Dec 1969Allowed
Rasala and Others Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (1970) 40 AWR 112
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(3)
High Courts08 Dec 1969Allowed
Riasat Ali Khan Vs State
Allahabad High Court · (1970) 40 AWR 169
Uttar Pradesh Road Side Land Control Act, 1945 — Section 13(1)(a), 13(2)