COURT ARCHIVE

Allahabad High Court judgments, 1970

377 judgments · page 13 of 19

High Courts16 Apr 1970Disposed Of

SMT. BHAGIRATHI DEVI KUMAR RANI SAHEBA OF VIZIANAGARAM Vs AGRICULTURAL Income Tax REVISION BOARD, U. P.

Allahabad High Court · (1971) 82 ITR 921

Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 24(1)Uttar Pradesh Tenancy Act, 1939 — Section 90

High Courts16 Apr 1970

The Commissioner, Sales Tax Vs The Educational Supplying Co. Ltd.

Allahabad High Court · (1971) 27 STC 34

Central Sales Tax Act, 1956 — Section 10, 10A, 11, 2, 7

High Courts14 Apr 1970Allowed

Nagar Mahapalika Vs Daulat Ram

Allahabad High Court · (1971) CriLJ 162

Prevention of Food Adulteration Act, 1954 — Section 16, 3, 7, 8

High Courts14 Apr 1970Dismissed

Mohd. Shafiq Vs Tahsildar and Others

Allahabad High Court · (1970) 40 AWR 464 : (1971) 27 STC 529

Constitution of India, 1950 — Article 226

High Courts13 Apr 1970Dismissed

Chandrabhan Singh and Others Vs State

Allahabad High Court · (1970) 40 AWR 346

Constitution of India, 1950 — Article 134(1)(c)

High Courts13 Apr 1970Allowed

Smt. Jagdei Vs Gandhi Vidyalaya Intermediate College and Others

Allahabad High Court · (1970) 40 AWR 540

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 5(1)(c)(ii)

High Courts09 Apr 1970Allowed

Life Insurance Corporation of India Vs The Addl. Commissioner, Meerut and Others

Allahabad High Court · (1970) 40 AWR 529

Uttar Pradesh Kshetra Samiti and Zilla Parishad Adhiniyam, 1961 — Section 121

High Courts08 Apr 1970Dismissed

Usman and Another Vs State

Allahabad High Court · (1970) 40 AWR 550

Criminal Procedure Code, 1898 (CrPC) — Section 195(1)(c), 476

High Courts07 Apr 1970Allowed

Official Liquidator Vs Bhagwat Saran Garg and Others

Allahabad High Court · (1970) 40 CompCas 657

Companies Act, 1956 — Section 446(2)

High Courts07 Apr 1970Allowed

Ram Murti Saran Vs State of U.P. and Others

Allahabad High Court · AIR 1971 All 54 : (1970) 40 AWR 789

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

High Courts07 Apr 1970Disposed Of

Prem Prakash Virmani Vs State Government and Others

Allahabad High Court · AIR 1971 All 82 : (1970) 40 AWR 475

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2), 7F

High Courts07 Apr 1970Allowed

State of U.P. Vs Kunji Lal

Allahabad High Court · AIR 1970 All 614 : (1970) 40 AWR 430 : (1970) CriLJ 1638

Penal Code, 1860 (IPC) — Section 292

High Courts07 Apr 1970Dismissed

Munni Lal Vs State

Allahabad High Court · (1970) 40 AWR 511

Criminal Procedure Code, 1898 (CrPC) — Section 54(1), 59

High Courts06 Apr 1970Disposed Of

Uma Shankar Hari Nandan Ahir Vs The State

Allahabad High Court · AIR 1971 All 96 : (1970) 40 AWR 469 : (1971) CriLJ 354

High Courts06 Apr 1970Dismissed

Anil Kumar Gupta Vs The Official Liquidator

Allahabad High Court · AIR 1971 All 25

Banking Companies Act, 1949 — Section 45A, 45BLimitation Act, 1963 — Article 58Uttar Pradesh Encumbered Estates Act, 1934 — Section 2, 7(2)

High Courts02 Apr 1970Dismissed

Suresh Chandra Sharma Vs Rajaswa Parishad, U.P. and Others

Allahabad High Court · AIR 1971 All 122

Civil Services (Classification, Control and Appeal) Rules — Rule 55(3)Constitution of India, 1950 — Article 14, 226, 311(2)Uttar Pradesh Subordinate Revenue Executive Service (Naib Tahsildars) Rules, 1944 — Rule 24, 28(3), 39(3)

High Courts02 Apr 1970

Abdul Wahid and Others Vs State of Uttar Pradesh and Others

Allahabad High Court · (1970) 40 AWR 465 : (1970) CriLJ 1285

Criminal Procedure Code, 1898 (CrPC) — Section 147, 561.A

High Courts31 Mar 1970Dismissed

Smt. Roori Devi Vs Asst. Custodian General and Others

Allahabad High Court · AIR 1970 All 583

Administration of Evacuee Property Act, 1950 — Section 27, 7AConstitution of India, 1950 — Article 226Uttar Pradesh Administration of Evacuee Property Ordinance, 1949 — Section 5, 55(3), 8(2)

High Courts28 Mar 1970Allowed

Sunder Singh Vs Deputy Commissioner, Almora and Another

Allahabad High Court · (1970) 40 AWR 326

Uttar Pradesh Road Side Land Control Act, 1945 — Section 5

High Courts28 Mar 1970Dismissed

Smt. Lakhpati Devi Vs Sarju Prasad Pandey

Allahabad High Court · (1970) 40 AWR 404

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Contempt of Courts Act, 1952 — Section 3