High Courts05 Nov 1970Allowed
Pal Singh and Others Vs Deputy Director of Consolidation, UP and Others
Allahabad High Court · (1970) 40 AWR 895
COURT ARCHIVE
Allahabad High Court judgments, 1970
377 judgments · page 3 of 19
High Courts04 Nov 1970Dismissed
Har Sharan Varma Vs Tribhuvan Narain Singh, Chief Minister, U.P. and Others
Allahabad High Court · AIR 1971 All 237
Constitution of India, 1950 — Article 164(4), 193, 226
High Courts04 Nov 1970Dismissed
Mahabir Prasad Jain Vs Smt. Pushpa Mala
Allahabad High Court · (1970) 40 AWR 870
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage Act, 1955 — Section 10, 24Civil Procedure Code, 1908 (CPC) — Section 151
High Courts04 Nov 1970Dismissed
Shri Ram and Another Vs Sheo Das and Another
Allahabad High Court · (1972) 42 AWR 260
Specific Relief Act, 1963 — Section 9
High Courts02 Nov 1970Dismissed
Municipal Board Vs Maluk Das Gupta and Another
Allahabad High Court · (1971) 41 AWR 64 : (1971) CriLJ 705
Prevention of Food Adulteration Act, 1954 — Section 10, 16
High Courts28 Oct 1970Dismissed
Smt. Maina Devi Khemka Vs State of U.P. and Others
Allahabad High Court · AIR 1971 All 241 : (1971) 41 AWR 52
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 17Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 284, 286(2)
High Courts26 Oct 1970Dismissed
Kanal Chandra Ganguli Vs Central Government Industrial Tribunal No. 2
Allahabad High Court · (1971) 2 LLJ 25
Industrial Disputes Act, 1947 — Section 10, 16, 36
High Courts23 Oct 1970Allowed
Ram Swarup Vs Dy. Director Consolidation UP Lucknow Camp at Aligarh and Others
Allahabad High Court · (1970) 40 AWR 891
Transfer of Property Act, 1882 — Section 43Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 134, 137Transfer of Property Act, 1882 — Section 43
High Courts23 Oct 1970Dismissed
Dr. Shiv Kumar Garg Vs Smt. Bhudevi and Others
Allahabad High Court · (1970) 40 AWR 873
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2)
High Courts21 Oct 1970Dismissed
Pt. Ram Avtar Sharma and Others Vs Pt. Chakradhar Saran Sharma and Others
Allahabad High Court · AIR 1971 All 157
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Trade and Merchandise Marks Act, 1958 — Section 32, 56Trade Marks Act, 1940 — Section 24, 27(2), 46, 6, 74A
High Courts21 Oct 1970
Commissioner of Sales Tax Vs Devi Das Ganpat Lal
Allahabad High Court · (1971) 28 STC 544
Income Tax Act, 1922 — Section 33BUttar Pradesh Sales Tax Act, 1948 — Section 11(3)
High Courts20 Oct 1970Allowed
Commissioner, Sales Tax Vs Ram Saran Jagannath
Allahabad High Court · (1973) 30 STC 272
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3
High Courts20 Oct 1970
Indian Ceramic House, Agra Vs Sales Tax Officer, II Sector, Agra
Allahabad High Court · AIR 1971 All 251 : (1971) 28 STC 231
Uttar Pradesh Sales Tax Rules, 1948 — Rule 41(3), 48
High Courts15 Oct 1970Disposed Of
Kashi Ram Vs Commissioner of Income Tax
Allahabad High Court · (1971) 82 ITR 401
Income Tax Act, 1922 — Section 13, 66
High Courts14 Oct 1970Allowed
Satish Chandra and Others Vs State of Utter Pradesh
Allahabad High Court · (1971) ACJ 180
Civil Procedure Code, 1908 (CPC) — Section 115, 80Motor Vehicles Act, 1988 — Section 110, 110A, 110DUttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 8E
High Courts14 Oct 1970Allowed
Motilal and Others Vs Preventive Intelligence Officer and Others
Allahabad High Court · (1971) 80 ITR 418
Income Tax Act, 1961 — Section 132(1), 132(3), 69, 69A, 69B
High Courts14 Oct 1970Dismissed
Mangat Ram Vs Motor Accidents Claims Tribunal and Others
Allahabad High Court · (1971) ACJ 85
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 110, 110(1), 110A, 110F
High Courts14 Oct 1970Allowed
Satish Chandra and Others Vs State of Uttar Pradesh
Allahabad High Court · (1970) 40 AWR 875
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 110
High Courts12 Oct 1970Allowed
Prem Raj and Another Vs State
Allahabad High Court · (1970) 40 AWR 881
Evidence Act, 1872 — Section 114(a)Penal Code, 1860 (IPC) — Section 380, 411Evidence Act, 1872 — Section 114(a)
High Courts12 Oct 1970Dismissed
State of UP Vs Kailash Chandra Bhargava
Allahabad High Court · (1970) 40 AWR 751
Uttar Pradesh Shops and Commercial Establishments Act, 1962 — Section 29, 30