High Courts29 Jan 1971
Zafar Ali alias Achchan Vs Tausik Hasan and Another
Allahabad High Court · (1971) CriLJ 986
Penal Code, 1860 (IPC) — Section 406Penal Code, 1860 (IPC) — Section 406Penal Code, 1860 (IPC) — Section 406
COURT ARCHIVE
Allahabad High Court judgments, 1971
418 judgments · page 20 of 21
High Courts25 Jan 1971Dismissed
Kandhai Vs The District Operating Superintendent (Safety) N.E. Railway, District Offices, Hazratganj, Lucknow
Allahabad High Court · AIR 1971 All 323
Constitution of India, 1950 — Article 311
High Courts21 Jan 1971Dismissed
Suraj Prasad Gupta and Another Vs Chartered Bank and Another
Allahabad High Court · (1971) 41 AWR 199 : (1972) 83 ITR 494
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5Income Tax Act, 1961 — Rule 16(1), 2
High Courts21 Jan 1971Dismissed
Abdul Baqi and Others Vs Chaitanya Swarup and Others
Allahabad High Court · AIR 1971 All 328
High Courts21 Jan 1971Dismissed
Manohar Oil Mills and Another Vs Bhawani Din Bhagwandin and Others
Allahabad High Court · AIR 1971 All 326 : (1971) 41 AWR 214
Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 49
High Courts20 Jan 1971Partly Allowed
Saeed Ahmad Vs Murli Dhar and Another
Allahabad High Court · AIR 1971 All 331
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 100, 101, 90(2)
High Courts20 Jan 1971Dismissed
Jogendra Singh Bahadur and Others Vs B. Balbhaddar Narain Mall and Others
Allahabad High Court · AIR 1971 All 334
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 115
High Courts20 Jan 1971Allowed
Lurkhur Vs Jhuri and Others
Allahabad High Court · (1972) 42 AWR 315
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 172(2), 174
High Courts19 Jan 1971Dismissed
Smt. Amina Khatoon and Others Vs Smt. Johra Bibi and Others
Allahabad High Court · AIR 1971 All 372
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Transfer of Property Act, 1882 — Section 106
High Courts19 Jan 1971Dismissed
Director of Education and Another Vs Rawat Prakash Pandey
Allahabad High Court · AIR 1971 All 371
Constitution of India, 1950 — Article 19(1)
High Courts18 Jan 1971Allowed
The State of U.P. Vs Shamsul Huda
Allahabad High Court · (1971) 41 AWR 498 : (1971) CriLJ 977
Citizenship Act, 1955 — Section 9Foreigners Act, 1946 — Section 14Foreigners Order, 1948 — Section 7
High Courts18 Jan 1971Allowed
Shietla Din and Others Vs The Executive Engineer and Others
Allahabad High Court · AIR 1971 All 343 : (1971) 41 AWR 195
Constitution of India, 1950 — Article 226Northern India Canal and Drainage Act, 1873 — Section 34, 35
High Courts18 Jan 1971Allowed
Nirmal Singh and Others Vs Ahibaran and Others
Allahabad High Court · AIR 1971 All 484
Uttar Pradesh Agriculturists Relief Act, 1934 — Section 12
High Courts18 Jan 1971
Mahant Indresh Charan Das Vs State of Uttar Pradesh
Allahabad High Court · (1971) 41 AWR 198 : (1971) 81 ITR 435
Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 8
High Courts18 Jan 1971
Ice and General Mills Vs Income Tax Officer
Allahabad High Court · (1972) 83 ITR 34
Income Tax Act, 1922 — Section 34, 34(1)Income Tax Act, 1961 — Section 147, 148, 297(2)
High Courts15 Jan 1971Dismissed
Harmal and Another Vs State
Allahabad High Court · (1971) 41 AWR 327 : (1971) CriLJ 1215
Evidence Act, 1872 — Section 106, 114, 27Penal Code, 1860 (IPC) — Section 201, 411Evidence Act, 1872 — Section 106, 114, 27
High Courts14 Jan 1971Allowed
B.M. Tripathi Vs The State of U.P. and Others
Allahabad High Court · AIR 1971 All 346
Constitution of India, 1950 — Article 311
High Courts13 Jan 1971Allowed
Alauddin Vs Hamid Khan
Allahabad High Court · AIR 1971 All 348 : (1971) 41 AWR 193 : (1971) RD 160
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143(2), 3(14), 331A
High Courts12 Jan 1971Allowed
Madan Gopal Singh Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1971 All 350
Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 18(4), 4Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B, 330
High Courts12 Jan 1971Dismissed
Trishul Dhari Prasad and Another Vs Bishun Deo Singh and Another
Allahabad High Court · AIR 1971 All 356 : (1971) 41 AWR 189
Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 1(1A), 7E, 7E(5), 7E(6)