High Courts12 Jan 1971Dismissed
R.S. Sial Vs The State of U.P. and Others
Allahabad High Court · AIR 1971 All 375 : (1971) 41 AWR 582 : (1971) 2 LLJ 432
Constitution of India, 1950 — Article 226, 311
COURT ARCHIVE
Allahabad High Court judgments, 1971
418 judgments · page 21 of 21
High Courts12 Jan 1971Dismissed
Bir Singh and Others Vs Kesho Ram
Allahabad High Court · AIR 1971 All 419 : (1971) 41 AWR 250 : (1971) RD 193
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 36Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 203Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 154
High Courts11 Jan 1971Allowed
Shadi Ram Ganga Prasad and Another Vs The State of Uttar Pradesh and Others
Allahabad High Court · (1972) 29 STC 58
High Courts11 Jan 1971Allowed
Mangal Prasad Vs Sirdar Tara Singh
Allahabad High Court · AIR 1971 All 378
Civil Procedure Code, 1908 (CPC) — Section 100, 16, 9Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 7F
High Courts10 Jan 1971
Commissioner of Income Tax Vs Baboo Ram Lachman Dass
Allahabad High Court · (1972) 85 ITR 405
Income Tax Act, 1922 — Section 28(1)
High Courts08 Jan 1971Allowed
Ram Sukh and Others Vs Deputy Director of Consolidation, U.P., Lucknow in Camp at Fiazabad and Others
Allahabad High Court · AIR 1971 All 352
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 14(2)
High Courts08 Jan 1971Dismissed
Raghuraj Singh Tiyagi Vs State of U.P. and Others
Allahabad High Court · AIR 1971 All 354
Constitution of India, 1950 — Article 226, 311
High Courts08 Jan 1971Dismissed
D.N.V. Chellam and Others Vs The Railway Board and Others
Allahabad High Court · AIR 1971 All 382
Constitution of India, 1950 — Article 14, 226, 309
High Courts08 Jan 1971
Ashwani Kumar Maksudan Lal and Others Vs Additional Commissioner of Income Tax and Others
Allahabad High Court · (1972) 83 ITR 854
Income Tax Act, 1961 — Section 184(7), 246
High Courts08 Jan 1971
Tajpal Vs Mangoo and Others
Allahabad High Court · (1971) CriLJ 912
Criminal Procedure Code, 1898 (CrPC) — Section 133Criminal Procedure Code, 1898 (CrPC) — Section 133Criminal Procedure Code, 1898 (CrPC) — Section 133
High Courts06 Jan 1971Dismissed
Rati Bhan Singh and Another Vs Ramchandra and Others
Allahabad High Court · AIR 1971 All 386
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9
High Courts06 Jan 1971
Ram Manorath and Others Vs The State
Allahabad High Court · (1971) CriLJ 1584
Penal Code, 1860 (IPC) — Section 304, 34, 97, 99Penal Code, 1860 (IPC) — Section 304, 34, 97, 99Penal Code, 1860 (IPC) — Section 304, 34, 97, 99
High Courts05 Jan 1971Disposed Of
Shamim Rehmaney Vs Zinat Dehalvi and Others
Allahabad High Court · (1971) 41 AWR 203 : (1971) CriLJ 1586
Evidence Act, 1872 — Section 54, 55Penal Code, 1860 (IPC) — Section 302Penal Code, 1860 (IPC) — Section 302
High Courts05 Jan 1971Dismissed
The National Security Assurance Co. Ltd. Vs S.N. Jaggi
Allahabad High Court · AIR 1971 All 421
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Displaced Persons (Debts Adjustment) Act, 1951 — Section 10, 18, 18(4)Evidence Act, 1872 — Section 115
High Courts05 Jan 1971Allowed
Punni Vs State of U.P. and Others
Allahabad High Court · AIR 1971 All 387 : (1971) 41 AWR 180 : (1971) RD 209
Limitation Act, 1963 — Section 12(2), 29(2)Uttar Pradesh Panchayat Raj Act, 1947 — Section 83(1), 85, 89
High Courts05 Jan 1971Dismissed
Raj Narain Pandey Vs Dy. Commissioner, Unnao and Others
Allahabad High Court · AIR 1971 All 355
Constitution of India, 1950 — Article 16, 311
High Courts05 Jan 1971Allowed
Smt. Bitto Vs State of U.P. and Others
Allahabad High Court · AIR 1971 All 389
Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 54Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 49(3)
High Courts01 Jan 1971Dismissed
Shyam Lal alias Shyama Vs State
Allahabad High Court · (1971) CriLJ 978
Penal Code, 1860 (IPC) — Section 109, 299, 300, 302, 304