High Courts15 Dec 1971Allowed
Asharfi Lal Vs The Board of Revenue and Others
Allahabad High Court · (1972) 42 AWR 84
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171
COURT ARCHIVE
Allahabad High Court judgments, 1971
418 judgments · page 2 of 21
High Courts15 Dec 1971
Karim Ullah Vs Phool Chand and Others
Allahabad High Court · (1972) 42 AWR 141 : (1972) CriLJ 930
Penal Code, 1860 (IPC) — Section 307, 325
High Courts14 Dec 1971Allowed
Firm Roshak Lal Gulzari Lal and Others Vs Firm Ramesh Chand Vinod Chand
Allahabad High Court · AIR 1972 All 284 : (1972) 42 AWR 42 : (1972) RD 91
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 49
High Courts13 Dec 1971Allowed
N.C. Kapoor Vs Divisional Forest Officer and Another
Allahabad High Court · (1972) 42 AWR 265
Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 27(a)(ii), 27(e)
High Courts09 Dec 1971Allowed
Kiran Bahadur Singh Vs Harikrishan Mathur and Others
Allahabad High Court · AIR 1972 All 369 : (1972) 42 AWR 129
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)
High Courts09 Dec 1971Allowed
Krishi Utpadan Mandi Samiti Vs Jai Narain Hanuman Bux and Others
Allahabad High Court · (1972) 42 AWR 458
Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Rule 76(1)
High Courts09 Dec 1971Dismissed
The Collector, Central Excise, Allahabad and Others Vs L. Kashi Nath Jewellers
Allahabad High Court · AIR 1972 All 231
Constitution of India, 1950 — Article 19(1)Gold (Control) Act, 1968 — Section 55, 66, 66(1), 87
High Courts09 Dec 1971Dismissed
The State of U.P. and Another Vs Raj Kumar Jain and Others
Allahabad High Court · AIR 1972 All 444 : (1972) 42 AWR 103
Civil Procedure Code, 1908 (CPC) — Section 80Transfer of Property Act, 1882 — Section 106
High Courts08 Dec 1971Dismissed
State Vs Ulfatia
Allahabad High Court · (1972) 42 AWR 146 : (1972) CriLJ 994
Arms Act, 1959 — Section 25
High Courts08 Dec 1971Allowed
Rajan Singh Pradhan Vs Additional District Magistrate (E) Agra and Another
Allahabad High Court · AIR 1972 All 373 : (1972) 42 AWR 50
Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)
High Courts07 Dec 1971Dismissed
Nanhoo Vs Board of Revenue and Others
Allahabad High Court · AIR 1972 All 433 : (1972) 42 AWR 27
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 202
High Courts06 Dec 1971Allowed
Smt. Sukh Devi Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1972 All 374 : (1972) 42 AWR 96
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2), 7F
High Courts03 Dec 1971Dismissed
Kumari Radha Kishori Vs Joint Director of Consolidation and Others
Allahabad High Court · (1972) 42 AWR 425
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20(a)(i), 21(1)(h)
High Courts03 Dec 1971
Commissioner of Wealth Tax and Others Vs Padampat Singhania
Allahabad High Court · (1972) 84 ITR 799
Income Tax Act, 1922 — Section 34(1B)Wealth Tax Act, 1957 — Section 2
High Courts02 Dec 1971
Pratap Narain and Another Vs State
Allahabad High Court · (1972) 42 AWR 36
Criminal Procedure Code, 1898 (CrPC) — Section 514Criminal Procedure Code, 1898 (CrPC) — Section 514Criminal Procedure Code, 1898 (CrPC) — Section 514
High Courts30 Nov 1971Dismissed
Nanak Chand Vs Goswami Preetam Lal
Allahabad High Court · AIR 1972 All 166
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts29 Nov 1971Dismissed
Griftar Alla Bux and Another Vs The State
Allahabad High Court · (1973) CriLJ 12
Penal Code, 1860 (IPC) — Section 109, 363, 366, 368
High Courts29 Nov 1971Allowed
Radha Kishun Ji Maharaj and Another Vs Smt. Imarti and Others
Allahabad High Court · (1972) 42 AWR 98
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts27 Nov 1971Allowed
Babu and Another Vs State
Allahabad High Court · (1972) 42 AWR 105 : (1972) CriLJ 815
Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts27 Nov 1971Dismissed
Shamsher Bahadur Mehrotra Vs Income Tax Officer and Others
Allahabad High Court · (1973) 90 ITR 523
Constitution of India, 1950 — Article 226