COURT ARCHIVE

Allahabad High Court judgments, 1971

418 judgments · page 4 of 21

High Courts17 Nov 1971Allowed

Raj Bali Singh Vs The Deputy Director of Consolidation and Others

Allahabad High Court · AIR 1972 All 291

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 32Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171, 209, 210

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High Courts17 Nov 1971

National Engineering Corporation Vs Commissioner of Income Tax

Allahabad High Court · (1973) 90 ITR 29

Income Tax Act, 1961 — Section 184

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High Courts17 Nov 1971Dismissed

Smt. Savitri Agrawal Vs K.K. Bose and Others

Allahabad High Court · AIR 1972 All 305

Constitution of India, 1950 — Article 14, 15(1)

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High Courts17 Nov 1971

Co-operative Marketing Society Ltd. Vs Commissioner, Sales Tax

Allahabad High Court · (1972) 29 STC 619

Uttar Pradesh Sales Tax Act, 1948 — Section 11(3)

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High Courts16 Nov 1971Dismissed

Vidyadhar Rai and Another Vs Khara Nand Rai and Others

Allahabad High Court · AIR 1972 All 301 : (1972) 42 AWR 123

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1), 100

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High Courts16 Nov 1971Allowed

Smt. Omwati Vs Union of India (UOI)

Allahabad High Court · (1972) 42 AWR 235

Central Excises and Salt Act, 1944 — Section 11

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High Courts12 Nov 1971

Commissioner of Income Tax Vs Rampur Timber and Turnery Co. Ltd.

Allahabad High Court · (1973) 89 ITR 150

Income Tax Act, 1961 — Section 32(1), 32(2), 41(1), 41(2)

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High Courts11 Nov 1971Allowed

Commissioner of Income Tax Vs Satya Narain Poddar

Allahabad High Court · (1973) 89 ITR 136

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 19Income Tax Act, 1922 — Section 22(2)

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High Courts11 Nov 1971Allowed

Annapurna Biscuits Manufacturing Company and Another Vs The State of Uttar Pradesh and Another

Allahabad High Court · (1971) 41 AWR 831 : (1972) 29 STC 118

Constitution of India, 1950 — Article 132, 133, 136, 137, 226

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High Courts10 Nov 1971Allowed

District Medical Officer of Health and Another Vs Binda Prasad

Allahabad High Court · (1972) CriLJ 1067

Prevention of Food Adulteration Act, 1954 — Section 16, 2, 6, 7

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High Courts09 Nov 1971Dismissed

Lachhman Prasad and Another Vs Meghu and Others

Allahabad High Court · AIR 1972 All 303 : (1971) 41 AWR 895

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 134, 245, 246, 247

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High Courts08 Nov 1971Allowed

Ghasiram Misra Vs State of U.P. and Others

Allahabad High Court · (1972) 42 AWR 48

Uttar Pradesh Bhoomi Evam Jal Sanrakshan Adhiniyam, 1963 — Section 10(3), 10(7)

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High Courts08 Nov 1971Dismissed

Rameshwar Prasad Sharma Vs Som Prakash

Allahabad High Court · (1972) 42 AWR 31

Uttar Pradesh Panchayat Raj Act, 1947 — Section 64, 82Uttar Pradesh Panchayat Raj Act, 1947 — Section 64, 82Uttar Pradesh Panchayat Raj Act, 1947 — Section 64, 82

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High Courts06 Nov 1971