High Courts27 Nov 1971
Bhopal Singh and Others Vs State of U.P.
Allahabad High Court · (1972) 42 AWR 111
Criminal Procedure Code, 1898 (CrPC) — Section 190(1)(c), 207
COURT ARCHIVE
Allahabad High Court judgments, 1971
418 judgments · page 3 of 21
High Courts27 Nov 1971Allowed
Smt. Kailaso Vs Board of Revenue and Others
Allahabad High Court · (1972) 42 AWR 40
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 27(2), 4Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176
High Courts26 Nov 1971Dismissed
Lal Chand and Another Vs The Assessing Authority and Another
Allahabad High Court · (1972) 42 AWR 86
Constitution of India, 1950 — Article 14, 19Uttar Pradesh Motor Vehicles Taxation Act, 1935 — Section 4(2)
High Courts26 Nov 1971Disposed Off
Dewan Chand and Another Vs Smt. Phoola Rani
Allahabad High Court · (1972) 42 AWR 8
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 1(2a)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 1(2a)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 1(2a)
High Courts25 Nov 1971Allowed
The Oriental Fire and General Ins. Co. Ltd. Vs Govind Singh and Others
Allahabad High Court · (1972) ACJ 137
Motor Vehicles Act, 1988 — Section 2(19), 95, 96Workmens Compensation Act, 1923 — Section 12(2), 3
High Courts25 Nov 1971Allowed
Illiyas Khan Vs Bhullan Singh
Allahabad High Court · (1972) 42 AWR 230
Provincial Insolvency Act, 1920 — Section 24
High Courts25 Nov 1971Allowed
Prabhu Dayal and Another Vs Leela Dhar and Others
Allahabad High Court · AIR 1972 All 269 : (1972) 42 AWR 90
Easements Act, 1882 — Section 18
High Courts25 Nov 1971
Behari Lal Ramcharan Kothi Vs Income Tax Officer, B-Ward and Another
Allahabad High Court · (1973) 87 ITR 198
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 224, 224(2), 224(3)
High Courts25 Nov 1971Dismissed
Mangal Sen Vs State of U.P. and Others
Allahabad High Court · AIR 1972 All 378 : (1972) 42 AWR 101 : (1972) RD 22
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 48, 6Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 189, 199
High Courts25 Nov 1971Allowed
The Oriental Fire and General Insurance Company Vs Govind Singh and Others
Allahabad High Court · (1972) 42 AWR 39
Motor Vehicles Act, 1988 — Section 95, 96Workmens Compensation Act, 1923 — Section 3Motor Vehicles Act, 1988 — Section 95, 96
High Courts25 Nov 1971
British India Corporation Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1973) 89 ITR 138
Income Tax Act, 1922 — Section 10(2)
High Courts25 Nov 1971
Commissioner of Wealth Tax Vs Gulab Rai Govind Prasad
Allahabad High Court · (1972) 85 ITR 308
Wealth Tax Act, 1957 — Section 2
High Courts25 Nov 1971Dismissed
Kunj Behari Lal Vs Anu Sachiva U.P. Sasan Panchayat Raj Department and Others
Allahabad High Court · (1972) 42 AWR 35
Uttar Pradesh Kshetra Samiti and Zilla Parishad Adhiniyam, 1961 — Section 7(2)Uttar Pradesh Kshetra Samiti and Zilla Parishad Adhiniyam, 1961 — Section 7(2)Uttar Pradesh Kshetra Samiti and Zilla Parishad Adhiniyam, 1961 — Section 7(2)
High Courts25 Nov 1971Dismissed
Bishen Chand and Another Vs Lakhan and Another
Allahabad High Court · (1972) 42 AWR 139
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 152
High Courts24 Nov 1971Disposed Of
Kanyal Das and Others Vs Har Prasad and Others
Allahabad High Court · AIR 1972 All 249 : (1972) 42 AWR 5
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21, 21(1A)Civil Procedure Code, 1908 (CPC) — Section 24(1)
High Courts24 Nov 1971Dismissed
Kanhaiya Lal Dubey Vs Smt. Awinash Talwar and Another
Allahabad High Court · AIR 1972 All 237
Arbitration Act, 1940 — Section 14, 14(2)
High Courts24 Nov 1971Allowed
Moorti Shree Behari Ji Vs Prem Das and Others
Allahabad High Court · AIR 1972 All 287 : (1972) 42 AWR 38
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts23 Nov 1971Dismissed
Farooq Ahmad Vs U.P. Sachiv, State Govt. of U.P. and Others
Allahabad High Court · (1972) 42 AWR 88
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2), 7F
High Courts18 Nov 1971Allowed
Debi Prasad and Others Vs Smt. Maika and Others
Allahabad High Court · AIR 1972 All 376
Specific Relief Act, 1963 — Section 31, 31(1)
High Courts17 Nov 1971Allowed
Surendra Kumar Agarwala Vs State
Allahabad High Court · (1972) 42 AWR 51
Penal Code, 1860 (IPC) — Section 147, 353Uttar Pradesh Sales Tax Rules, 1948 — Rule 18(2)